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Judgment
In the present Original Application, filed under Section 19 of the Administrative Act, 1985 the applicant has prayed for the following relief:-
“ Directing the respondents to place the relevant records pertaining to the present OA before their lordships for the proper adjudication in the matter.
(b)Quash and setting aside the impugned action of the respondents whereby the Applicant was declared/ treated as "Not Qualified" in the Physical Measurement Test heu on 25.09.26 in connection with the recruitment to the post of Constable (Executive) Male in Delhi Police Examination, 2025, on the basis of the disputed height measurements of 169.7 cm and 169.5 cm during the measurement on the same day and same proceed by two different instruments whereas the applicant got measured his height from the two different hospitals wherein the height of the applicant was found as 170 cm which the required height as per advertisement.
(c)Direct the respondents to refer the Applicant to an Independent Government Hospital/Medical Board, for a final reassessment of the height through a properly calibrated measuring instrument/electronic stadiometer and if the applicant is found fit as per the prescribed minimum height of 170 cm or above, treat the applicant as qualified in the Physical Measurement Test and permit him to participate in all further stages of the recruitment process
(d)Grant all consequential benefits including Promotion 8 Seniority and Pay & Allowances.
(e)Allowing the OA of the applicant with costs.
(f)Any other fit and proper relief may also be granted.”
The applicant applied for the post of Constable (Executive) Male in the Delhi Police Examination 2025 under Registration Number 10006825826 following an online recruitment notification issued by the Staff Selection Commission. The applicant successfully qualified the Computer-Based Examination (CBE) after being issued Roll Number 225260440057. Following the CBE, the applicant participated in the Physical Endurance Test (PET) on 25.09.2026 under PE&MT No. 59599, successfully qualifying in the running, long jump, and high jump events. During the subsequent Physical Measurement Test (PMT) on 25.09.2026, the applicant's height was initially measured and recorded as 169.7 cm, falling short of the required 170 cm threshold, and he was verbally declared disqualified. The applicant immediately raised a verbal appeal on the same day, resulting in a re-measurement by a different official using a different instrument, which recorded his height as 169.5 cm, leading to his formal exclusion without receiving a proper measurement or rejection sheet. Seeking independent verification, the applicant had his height measured at Civil Hospital, Palwal on 05.10.2026, where it was recorded as 170 cm. On 06.10.2026, the applicant underwent a digital height measurement at Ayushman Hospital, which similarly recorded his height at 170 cm, meeting the prescribed minimum standard. The applicant submitted a detailed representation on 06.10.2026 and 07.10.26 to the authorities seeking a fresh and independent height re-measurement.
In support of his plea for relief, the applicant placed reliance on an order dated May 20, 2024, passed by the Tribunal in O.A. No. 503/2024 (Mukul Choudhary vs. SSC & Ors.), wherein a similar height measurement dispute was resolved by directing a fresh height measurement via digital mode at a designated government hospital. The learned counsel for the applicant further submits that the applicant’s height be remeasured by the competent authorities through both manual and digital methods to ensure accuracy and transparency.
Issue notice. Ms. Deepa Rai, learned counsel for the respondents who appears on advance service accepts notice. Learned counsel for the respondents seeks four weeks’ time to file reply.
We have heard learned counsels for the parties.
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 height shall be remeasured using both digital and manual methods.
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.