DR. GAYATRI. G. J. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is a Medical Postgraduate undergoing her DNB Program at the 5th respondent-College, seeks to quash Exts.P9 and P11 and to direct the 2nd respondent-National Board of Examinations in Medical Sciences (NBEMS) to permit the petitioner to complete the DNB Course which she has been undergoing under the 5th respondent-College.

(2.) The petitioner completed MBBS Course from the Government Medical College, Kalamassery in 2015. The petitioner also completed her Postgraduate Diploma in Ophthalmology in the year 2011 from Sree Gokulam Medical College, Thiruvananthapuram.

(3.) In the year 2017, the Kerala Public Service Commission (PSC) invited applications for appointment to the post of Assistant Surgeon in the Kerala Medical Services. The petitioner was ranked at Serial No.125 in the PSC ranklist. While so, the National Board of Examinations in Medical Sciences (NBEMS) invited applications for admission to Postgraduate Diploma Courses (DNB). Selection to the DNB Courses is on All India basis. Entrance test for DNB was conducted in September, 2021. The petitioner was selected for DNB (Ophthalmology) Course in February, 2022. The petitioner was to complete the Course by February, 2024. As the petitioner took maternity leave for about five months, her DNB Course stood extended upto August, 2024.