LAWS(DLH)-2019-10-33

SHIVAM CHUGH Vs. NATIONAL BOARD OF EXAMINATIONS

Decided On October 15, 2019
Shivam Chugh Appellant
V/S
NATIONAL BOARD OF EXAMINATIONS Respondents

JUDGEMENT

(1.) Preface: -

(2.) The petitioner being aggrieved has filed the instant writ petition against the impugned communication in the background of the following broad facts.

(3.) The list published by the NBE showed that the petitioner was allocated a seat in DNB (Radio Diagnosis) in Breach Candy Hospital, Mumbai, Maharashtra.