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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:-
“8.1To quash and set aside the impugned action of the Respondents dated 21.09.2026, whereby the Applicant was declared/treated as "Not Qualified" in the Physical Measurement Test 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 167.7 cm and 168.5 cm and further direct the Respondents to refer the Applicant to an Independent Government Hospital/Medical Board for fresh measurement of his height and in the event the Applicant is found to possess the prescribed minimum height of 170 cm or above, direct the Respondents to treat him as qualified in the Physical Measurement Test and permit him to participate in all further stages of the recruitment process and grant him appointment to the post with all consequential benefits including seniority, promotion and pay & allowances. Or/and Any other relief which this Hon'ble court deems fit and proper may also be awarded to the applicant.”
The applicant appeared in the Constable (Executive) 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 167.7 cm on initial measurement and 168.5 cm on appeal on the same day. Furthermore, the applicant got himself measured before the Civil Hospital, Bhiwani wherein his height was scientifically measured and recorded as 170.2 cm in the reports. A copy of the medical certificate dated 29.09.2026 is annexed as Annexure A2.
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.