AI Structured Summary
Not yet generated for this judgment
Judgment
By Hon’ble Dr. Anand S Khat, Member (A)
In the present Original Application filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant seeks the following reliefs:
“8.1To quash and set aside the impugned action of the Respondents dated 29.09.2026, whereby the Applicant was declared/treated as "Not Qualified" in the Physical Measurement Test conducted in connection with recruitment to the post of Head Constable (Ministerial) Male in Delhi Police Examination, 2025 and direct the Respondents to refer the Applicant to an Independent Government Hospital/Medical Board for fresh and final measurement of his height and in the event the Applicant is found to possess the prescribed minimum height of 165 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, including Document Verification, Typing Test, Computer (Formatting) Test and other applicable stages and direct the Respondents to consider and grant him appointment to the post of Head Constable (Ministerial) in Delhi Police, with all consequential benefits, including seniority, promotion, pay and 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 Head Constable (Ministerial) Male & Female Examination, 2025, Delhi Police, wherein he was disqualified on the ground of failing to meet the prescribed minimum height standard of 165 cm, his height having been recorded as 163.5 cm on initial measurement and 164.5 cm on appeal on the same day. Furthermore, the applicant got his height measured at Civil Hospital, Ch. Dadri, wherein it was scientifically measured and recorded as 165.2 cm. A copy of the medical certificate is annexed as Annexure A-3.
Learned counsel for the applicant drew 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 respondents are directed to get the height of the applicant measured afresh, strictly in accordance with the rules and instructions governing the subject and following the methodology adopted for measuring the height of other candidates appearing for selection to the post of Head Constable (Ministerial) Male. Ordered accordingly. The said measurement shall be conducted at an appropriate institution to be decided by the respondents, in accordance with the applicable rules and instructions on the subject.
Subject to the outcome of the fresh measurement, necessary consequential action 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 is permitted to participate in the PE&MT and is successful therein, he shall be entitled to appointment, subject to fulfilment of all other requisite eligibility conditions. These directions shall be complied with positively within three weeks from the date of receipt of a copy of this order. However, if the applicant is found to have met the prescribed height criteria, the respondents shall be obliged to conduct the PE&MT for the applicant.
The O.A. stands disposed of in terms of the aforesaid directions. Pending M.As., if any, also stand disposed of accordingly. There shall be no order as to costs.