RAJANI SINHA Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) This writ petition is directed against the order/communication dated 05.10.2018 issued by respondent No. 3 i.e. National Board of Examination (hereafter referred to as "NBE"). Via the impugned communication, NBE has indicated to the petitioner that her candidature for December 2017 DNB W.P. (C) No. 12477/2018 final examination cannot be considered as she had been declared ineligible, having failed to meet the prescribed eligibility criteria. Thus, in effect, even though the petitioner qualified the DNB theory examination held in December 2017 and the practical examination held on 18.05.2018, the results of these examinations have been declared null and void.

(2.) Thus, in sum, the issue which arises for consideration is : whether in the facts and circumstances of the instant case the petitioner ought to have been issued a DNB Degree even though she completed her training with the institute affiliated with the NBE beyond the prescribed cut-off date i.e. 30.06.2018 as published in the Information Bulletin?

(3.) In order to appreciate the controversy which has been brought to fore in the instant petition, the following facts are required to be noticed.