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Judgment
By Hon’ble Dr. Anand S Khati, Member (A)
In the present Original Application filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant seeks the following reliefs:
“A. Call for the records relating to the Applicant's PE&MT held on 21.08.2026.
B. Direct the Respondents to consider the Applicant as having qualified the prescribed height requirement and to permit her to participate in the further selection process, including the medical examination and other formalities for final selection.
C. Direct the Respondents to decide the Applicant's representations sent through emails dated 30.09.2026 and 02.10.2026, keeping in view the fact that the Applicant has already been declared qualified in the height requirement by the same Department.
D. Pass any other or further order(s) as this Hon'ble Tribunal may deem fit and proper in the facts and circumstances of the case.”
The applicant appeared in the Constable (Executive) Male and Female, Delhi Police Examination, 2025, wherein she was disqualified on the ground of not meeting the prescribed minimum height requirement of 157 cm, her height having been recorded as 156.2 cm during the initial measurement. The contention of the applicant is that the aforesaid measurement was incorrect, as her height had earlier been recorded as 157.1 cm on 21.07.2026 during the Physical Measurement Test conducted for the post of Sub-Inspector (CPO). Subsequently, on 30.09.2026, her height was recorded as 157.2 cm during the Physical Measurement Test conducted by Delhi Police for the post of Assistant Wireless Officer (AWO), and she was declared fit.
Mr. Aditya Singh Deshwal, learned counsel for the respondents raises an objection that an appellate board is available and the applicant has not approached the same.
Learned counsel for the applicant draws our attention to the order dated 12.10.2026 passed by this Tribunal in O.A. No. 3989/2026, titled Naresh Kumar v. SSC and Ors., wherein similar relief was granted.
Having heard the parties and perused the pleadings available on record, we are of the view that the ends of justice would be met if the applicant is permitted to approach the Appellate Board for re-measurement of her height. Accordingly, the applicant shall approach the Appellate Board in accordance with the applicable rules and instructions, within one week from the date of receipt of a copy of this order. The respondents shall facilitate the applicant's appearance before the Appellate Board and ensure that her height is measured afresh, strictly in accordance with the applicable rules and instructions governing the subject and by following the prescribed methodology.
The Appellate Board shall consider the applicant's grievance and conduct the fresh measurement at an appropriate institution, in accordance with the applicable rules and instructions. The exercise shall be completed within two weeks from the date the applicant approaches the Appellate Board.
Subject to the outcome of the fresh measurement, the respondents shall take necessary consequential action with respect to the applicant's participation in the Physical Endurance and Measurement Test (PE&MT) within one week thereafter. If the applicant is found to meet the prescribed height criteria, the respondents shall permit her to participate in the PE&MT. In the event she qualifies in the PE&MT, her candidature shall be considered for appointment, subject to fulfilment of all other requisite eligibility conditions. The aforesaid directions shall be complied with positively within three weeks from the date of receipt of a copy of this order.
The O.A. stands disposed of in terms of the aforesaid directions. Pending M.A.(s), if any, also stand disposed of accordingly. There shall be no order as to costs.