Delhi Police Constable Applicant’s Height Disputed: CAT Orders Fresh Measurement After Recruitment Test Recorded 168.3 Cm, Hospital 172 Cm

The applicant, a candidate for Constable (Executive) Male in the Delhi Police Examination, 2025, was disqualified for not meeting the prescribed minimum height of 170 cm. His height was recorded as 168.30 cm at the initial measurement and 169.10 cm on appeal. He subsequently obtained a certificate from Sir Shadi Lal Civil Hospital, Rewari, recording his height as 172 cm. He sought to have the disqualification set aside and appointment granted, subject to eligibility.

The Tribunal considered a prior order in Naresh Kumar v. SSC & Ors., O.A. No. 3989/2026, which had granted similar relief.

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

The Tribunal directed that height measurement be conducted in accordance with the applicable rules and instructions and the methodology adopted for other candidates. It also relied on its order in Naresh Kumar v. SSC & Ors., O.A. No. 3989/2026, as a precedent for granting similar relief.

In light of the conflicting measurements recorded during recruitment and in the applicant’s subsequent medical certificate, and having regard to the similar relief granted in Naresh Kumar, the Tribunal considered a fresh measurement an appropriate means of resolving the dispute.

It directed the respondents to arrange the measurement at an appropriate institution, using the applicable rules and the methodology used for other candidates. The applicant’s participation in the PE&MT would depend on the result of that measurement.

The directions are to be complied with within three weeks of receipt of the order. The O.A. was disposed of without an order as to costs; pending miscellaneous applications were also disposed of.