VIBHA JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) ISSUE Rule. Ms. Sonia Sharma, Advocate waives notice of Rule. With consent of counsel for the parties, the matter was heard finally, for disposal.

(2.) THE petitioner claims a direction to the second respondent to pay remuneration for the period of Post Graduate training undergone by her between 1997 -1999 along with interest and compensation.

(3.) THE Scheme of DNB is such that the candidate, after completing practical training appears in an "exit" examination followed by practical tests, which includes a viva voce component. It is claimed that the petitioner was not declared successful in the examination process, despite three attempts.