SHILPA GARG Vs. NATIONAL BOARD OF EXAMINICATION

JUDGEMENT

(1.) THE petitioner is a graduate doctor. She prays that the decision of the first respondent taken in December 2005 that henceforth, final/exit examinations, inter alia, in Venerology and Dermatology shall be held only on an annual basis in December of each year, instead of the earlier policy of holding biannual examinations in June and December of the same year, be quashed. And that in addition to the scheduled final examination in december 2008, the first respondent, i. e. , the National Board of examinations, be directed to hold the said examination for the degree of, ''diplomate of the National Board" [dnb for short] in Venerology and dermatology, in June 2008 also.

(2.) A brief background of the case is as follows;

(3.) THE National Board of Examination, who is the first respondent here, was established in 1975 with a view to, "improving the quality of the medical education by elevating the level of established standards of postgraduate examinations and modern medicinea". In its own words,