AKANT PANDEY Vs. NATIONAL BOARD OF EXAMINATIONS

JUDGEMENT

(1.) The petitioner is a doctor. He enrolled for the Diplomate of National Board ["DNB" ] examination and has cleared the theory component of the said examination. The grievance with which he has approached the Court concerns the maximum number of attempts available for clearing the practical component of the DNB.

(2.) The undisputed position is that, in terms of the Information Bulletin issued for the DNB Final examination from time to time, a candidate is given maximum of three attempts to clear the practical examination. The petitioner availed of those three attempts in the June 2019 session, December 2019 session and December 2020 session. However, he was unable to score the minimum pass marks of 150/300. The respondent no.1-National Board of Examinations ["NBE" ] has, therefore, taken the position that he cannot be granted any further attempts.

(3.) The petitioner first approached this Court with regard to this grievance in W.P.(C) 9748/2021. The reliefs sought in W.P.(C) 9748/2021 were as follows:-