DEVESH DUTTA Vs. NATIONAL BOARD OF EXAMINATIONS

JUDGEMENT

(1.) THE petitioners challenge the decision of the respondent canceling the Exit examination of Fellowship Programme in Cardiac Anesthesia and directing the petitioner to reappear for the same on 22nd/23rd August, 2009 and seeks a direction to the respondents to declare the result of the petitioner for the exit Examination held on 12th/13th March, 2009 at Narayana Hirudayalay, bangalore.

(2.) THE petitioners have contended that they had appeared for the programme in the year 2004/2005/2007 and after being successful in the entrance examination for the Fellowship examination in cardiac anesthesia were allotted hospitals where they had to undergo the course.

(3.) THE petitioners' plea is that there are only 13 seats all over India and they had applied for Exit Examination in March, 2008 and deposited the requisite fees whereafter by communication dated 2nd March, 2009 they were called upon to appear for the exit examination on 12th/13th March, 2009 at Bangalore.