DEEPALI YADAV Vs. UOI

JUDGEMENT

(1.) Issue notice. Mr. Rakesh Gosain, learned counsel accepts notice on behalf of respondent No.2 and states that the petition can be disposed off finally.

(2.) The petitioners in this case completed their MBBS course from medical institutions in Maharashtra. Apparently, examinations in Universities in Maharashtra were conducted in June 2006. Consequently, there was some delay in the declaration of results and also in issuance of certificates. The petitioners claim that certificates were issued on 30th August, 2006. The internship commenced in most cases during first and second week of September 2006. The grievance here is that the National Board of Examinations, of the Diplomate of National Board (DNB) has fixed a schedule for the Common Entrance Test (CET) for admission to the three years DNB programme scheduled to begin in January 2008. The test is to commence on 9th December, 2007.

(3.) The petitioners contended that the condition imposed in this case i.e. that candidates should have completed one year internship as on 31st August, 2007 has acted oppressively and would exclude their candidature. That condition reads as follows: