LAWS(DLH)-2021-3-250

NATIONAL BOARD OF EXAMINATIONS Vs. RAJANI SINHA

Decided On March 26, 2021
NATIONAL BOARD OF EXAMINATIONS Appellant
V/S
Rajani Sinha Respondents

JUDGEMENT

(1.) This intra-court appeal impugns the judgment dated 1st October, 2019, allowing W.P.(C) No.12477/2018 preferred by the respondent no.1 and directing the appellant National Board of Examinations (NBE) to issue a Diplomate of National Board (DNB) Degree in the Family Medicine specialty, qua the concerned year, in favour of the respondent no.1.

(2.) The appeal came up first before the Court on 15th November, 2019, when the same was admitted and after hearing the counsel for the respondent no.1 appearing on advance notice on that date, the operation, implementation and execution of the impugned judgment was stayed during the pendency of the appeal.

(3.) We have heard the counsels.