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Judgment
Hon’ble Dr. Anand S Khati, Member (A)
In the present Original Application, filed under Section 19 of the Administrative Act, 1985 the applicant has prayed for the following relief:-
“8.1Direct the Respondents to conduct an re-measurement of the Applicant’s height in accordance with the applicable recruitment rules.
8.2Set aside and quash the action of Respondent No. 1 in disqualifying the Applicant from the PE&MT conducted on 01.10.2026 for recruitment to the post of Head Constable (Assistant Wireless Operator/Tele-Printer Operator) in Delhi Police Examination, 2025, on the purported ground that his height was recorded as 168 cm, without giving rejection slip.
8.3Direct the Respondents, if the Applicant is found to satisfy the prescribed minimum height requirement and all other applicable eligibility conditions, to consider his candidature for the subsequent stages of recruitment in accordance with law;
8.4Pass such other or further order(s) as this Hon’ble Tribunal may deem fit and proper in the facts and circumstances of the present case and in the interests of justice.”
The applicant appeared in the Head Constable (Assistant Wireless Operator/Tele-Printer Operator) Male & Female in Delhi Police Examination, 2025 wherein the applicant was disqualified on the ground of failing to meet the required minimum height standard of 170 cm, having been recorded as 168 cm on initial measurement and he did not appeal any further. Furthermore, the applicant got himself measured before the Rajiv Gandhi General Hospital, Alwar, Rajasthan, wherein his height was scientifically measured and recorded as 170 cm in the reports. A copy of the medical certificate dated 12.10.2026 is annexed as Annexure A5.
Learned counsel for the applicant drew our attention towards the order dated 12.10.2026 passed by this Tribunal in O.A. No. 3989/2026 titled Naresh Kumar vs. SSC and Ors., wherein the same relief was granted.
Having heard the parties and perused the pleadings available on record, we are of the view that the end of justice would meet if the respondents are directed to get the height of the applicant measured fresh strictly according to the rules and instructions governing the subject and also with the methodology adopted for measuring the height of other candidates for the selection for the post of Constable (Executive) Male. Ordered accordingly, the said measurement would be got done in an appropriate institution to be decided by the respondents as per Rules and instructions on the subject. Subject to the outcome of measurement, the necessary action as a consequence with respect to the applicant’s participation or otherwise in the Physical Endurance and Measurement Test (PE &MT) shall also be taken within one week thereafter. In the event the applicant participates in the Physical Endurance and Measurement Test (PE &MT) and is successful therein, he shall be entitled to appointment subject to his fulfilling all the other requisite eligibility conditions. These directions shall be complied with positively within three weeks from the date of receipt of copy of this order. However, is the applicant is found to have met the criteria of height, the respondents shall be obliged to conduct the Physical Endurance and Measurement Test (PE & MT) for the applicant.
The OA stands disposed of against the background of these directions. Pending MAs, if any, also stands disposed of accordingly. There shall be no order as to costs.