NUPUR VISHNU DHANKANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule; with the consent of Counsel for the parties returnable forthwith. With the consent of Counsel and at their request the Petition is taken up for hearing and final disposal.

(2.) The Petitioner has challenged inter alia a decision of the National Board of Examinations communicated by a letter dated 19 July 2011 addressed to the Dr.D.Y. Patil Medical College cancelling accreditation of the College for DNB programmes in all specialities and consequently, declining to register the Petitioner for the course.

(3.) The Petitioner completed her M.B.B.S. together with the Internship in February 2008 and was admitted in August 2008 to a Post Graduate programme of the College of Physicians and Surgeons, Mumbai. The Petitioner completed the Post Graduate Diploma in Child Health in October/November 2010. On 2 December 2009, the Union Government derecognized the Post Graduate Degree and Diploma Courses of the College of Physicians and Surgeons. The Petitioner moved this Court in a Writ Petition under Article 226 of the Constitution. A Division Bench of this Court by an order dated 9 February 2011 granted ad interim relief directing the National Board of Examinations to allow the Petitioner to apply for and enroll for the DNB Degree Course. This order of the Division Bench was passed on the basis that the Petitioner was admitted to the Post Graduate diploma Course prior to the derecognition of the course by the Union Government on 2 December 2009.