Delhi Police Constable Aspirant To Get Fresh Height Test After PE&MT Recorded 164.5 Cm And Hospital Measurement 166 Cm

The applicant, a candidate for Constable (Executive) Male in the Delhi Police Examination, 2025, was shortlisted for the Physical Endurance and Measurement Test (PE&MT).

At the PE&MT on 29 September 2026, his height was recorded as 164.1 cm; a same-day remeasurement recorded 164.5 cm.

He subsequently obtained a measurement of 166 cm at a government hospital and emailed the Delhi Police seeking reconsideration.

He relied on an earlier Tribunal order concerning a height-measurement dispute and sought fresh measurement and permission to continue in the selection process.

1. Whether the applicant’s height should be measured afresh in accordance with the applicable rules and the methodology used for other candidates.

2. Whether consequential steps should be taken regarding the applicant’s participation in the PE&MT and, if he qualifies, his further consideration for appointment.

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

The Tribunal directed that the applicant’s height be measured strictly in accordance with the applicable rules and instructions and using the methodology adopted for other candidates in the Constable (Executive) Male selection.

The applicant cited Mukul Choudhary v. SSC & Ors., O.A. No. 503/2024, in support of fresh measurement; the Tribunal’s order does not otherwise set out or rely on a specific statutory height standard or discuss that precedent as a binding rule.

The Tribunal considered the discrepancy between the two departmental measurements and the applicant’s subsequent government-hospital measurement.

Rather than accept the external measurement as conclusive or determine the applicant’s eligibility itself, it found that the interests of justice required a fresh measurement under the governing rules and by the same methodology used for other candidates.

The outcome of that measurement would determine the necessary consequential action concerning his PE&MT participation.

Within one week after the measurement, the respondents must take consequential action regarding the applicant’s PE&MT participation.

If he meets the height requirement, he must be permitted to undertake the PE&MT; if successful, he is entitled to appointment subject to fulfilling the other eligibility conditions.

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