AMULYA MYSORE Vs. NATIONAL BOARD OF EXAMINATION

JUDGEMENT

(1.) THE petitioner is aggrieved by a decision of the National Board of Examination (hereafter referred to as 'NBE'), communicated by a letter dated 07.08.2013, holding the petitioner to be ineligible for the Diplomate of National Board Final Examination held in December 2012. Although the petitioner had successfully cleared the said examination, as a consequence of the aforesaid decision, her candidature has been cancelled. The petitioner represented against the said decision pursuant to the liberty granted by this Court. However, the same was also rejected by a letter dated 31.12.2014.

(2.) IN the aforesaid circumstances, the petitioner, inter alia, prays that the letter dated 31.12.2014 be set aside and NBE be directed to issue Diplomate of National Board (hereafter 'DNB') Certificate to the petitioner. The petitioner's candidature for the December 2012 examination was cancelled, as according to NBE, the petitioner had not completed her practical training before the cut off date of 30.06.2013. The petitioner disputes the said finding and contends that her training was completed on 29.06.2013, that is, prior to the cut off date.

(3.) BRIEFLY stated, the relevant facts necessary to appreciate the controversy in the present petition are as follows: