DNYANESHWAR HIRALAL PHUSE Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition prays that Clauses 4.2.2, 6.6 and 9.7 of the Information Bulletin for the final DNB [Diplomate of National Board] (Broad Speciality) theory and final examinations conducted by the National Board of Examinations (NBE) be quashed. The DNB qualification is, I am informed, is equivalent to MD [Doctor of Medicine].

(2.) The Clauses under challenge, to the extent they are relevant, read thus:

(3.) Having heard Mr. Abhimanyu Yadav, learned counsel for the petitioner and Mr. Waize Ali Noor, learned counsel for the Respondent 2, it is clear that no case for striking down any of the impugned clauses can be said to exist.