Delhi Police Aspirant Recorded 0.4 Cm Below Height Cut-Off Gets Fresh Measurement By CAT Order

The applicant was disqualified from selection for Constable (Executive) Male in the Delhi Police Examination, 2025, after his height was recorded as 168.20 cm against the prescribed minimum of 170 cm.

On appeal, it was recorded as 169.60 cm. He relied on a Haryana Police PMT report recording his height as 170.1 cm and sought relief against the decision dated 24 September 2026 declaring him unfit.

He also cited a similar order in Dheeraj Kumar v. Union of India & Others, O.A. No. 3999/2026, dated 13 October 2026.

The application was brought under Section 19 of the Administrative Tribunals Act, 1985.

The Tribunal directed that height be measured in accordance with the rules and instructions governing the recruitment, using the same methodology adopted for other candidates.

It also referred to its order in Dheeraj Kumar v. Union of India & Others, which had granted similar relief.

The Tribunal considered the differing height records: the Delhi Police measurements remained below the 170 cm requirement, while the applicant’s Haryana Police PMT report recorded 170.1 cm.

Without deciding that the applicant met the Delhi Police standard, and noting the comparable relief granted in Dheeraj Kumar, it considered that the interests of justice required a fresh measurement using the prescribed rules and the methodology applied to other candidates.

Further action was made conditional on the measurement result and the applicant’s performance in the PE&MT.

If the applicant meets the prescribed height criteria, the respondents must take the consequential steps concerning his participation in the PE&MT within one week thereafter; if he succeeds in that test and satisfies all other eligibility conditions, he is entitled to appointment.

No order as to costs was made, and any pending miscellaneous applications were also disposed of.