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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:-
“A. Call for the records of the case;
B. Quash and set aside the impugned decision dated 20.082026, to the extent that the applicant has been wrongly declared unfit on account of height;
C. Direct the respondents to appoint the applicant to the post of Constable (Executive) Female under the OBC category, with all consequential benefits, including pay, seniority, etc., along with interest at GPF rates;
D. Award costs of the proceedings; and
E. Pass any other order, relief or direction as this Tribunal may deem fit and proper in the interests of justice in favour of the applicant.”
The applicant appeared in the examination conducted by Staff Selection Commission, Delhi Police Constable (Executive) examination on September 22, 2025. The applicant applied under the OBC category and appeared for the Computer-Based Test on December 22, 2025. On June 19, 2026, the results were declared, and she secured a raw score of 75.75 and a final normalized score of 73.78616. Her name was included in List-II as a qualified candidate for the Physical Endurance & Measurement Test and Document Verification. She attended the Physical Endurance & Measurement Test on August 20, 2026, at the Delhi Police Academy in Wazirabad, where she cleared the physical endurance events. However, she was declared unfit solely because her height was measured at 155.90 cm, falling 1.10 cm short of the 157 cm cut-off for OBC female candidates. Her request for a remeasurement was denied, and she was not informed about any appeal process. On September 24, 2026, she had her height measured at the Civil Hospital in Jind, Haryana, where it was recorded as 158 cm. After her representation dated October 2, 2026, to the authorities yielded no results, she filed an Original Application before the Central Administrative Tribunal in October 2026 to challenge her disqualification.
Learned counsel for the applicant drew our attention towards the order dated 09.07.2024 passed by this Tribunal in O.A. No. 1004/2024 and also O.A. No. 1500/2023 decided on 25.08.2023, wherein the same relief was granted. 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. Leelawati Suman, 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) female 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, she 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.