LAWS(DLH)-2019-10-63

SHIDORE SHITAL MHATARDEO Vs. NATIONAL BOARD OF EXAMINATION

Decided On October 10, 2019
Shidore Shital Mhatardeo Appellant
V/S
NATIONAL BOARD OF EXAMINATION Respondents

JUDGEMENT

(1.) The chasm between justice and what a wooden approach to law can lead to is brought to fore in these cases. The endeavor is to reduce the chasm and hold out hope to those who have toiled and perspired to reach their cherished goal.

(2.) These are two petitions in which in effect a direction is sought against the respondent i.e. National Board of Examination (hereafter referred to as "NBE") to allot seats to the petitioners pursuant to the final round of counselling held qua DNB (Post MBBS) Course vis--vis January 2019 admission session.

(3.) Pertinently, the schedule for Online Centralized Merit Based Counselling was published via notice dated 25.03.2019. This notice, I am told, was uploaded on the web portal of the NBE. The notice dated 25.03.2019 was followed by a public notice dated 4.06.2019.