Delhi High Court - Orders
Dr. Snigdha Sharma vs National Board Of Examination In ... on 28 August, 2025
$~119
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13161/2025 & CM APPL. 53923/2025
DR. SNIGDHA SHARMA .....Petitioner
Through: Ms. Tanvi Dubey, Mr. Yash Dubey,
Mr. Mekala Ganesh Kumar Reddy,
Mr. Vansh Chauhan, Mr. Yugal Jain
and Mr. Aditya Nema, Advs.
versus
NATIONAL BOARD OF EXAMINATION IN MEDICAL
SCIENCES & ANR. .....Respondents
Through: Mr. Waize Ali Noor, Mr. Mrinal
Kumar Sharma, Mr. Varun Rajawat
and Mr. Zillur Rahman, Advs. for R-
1/NBEMS.
Mr. Piyush Gupta, CGSC with Mr.
Atishay Jain, Mr. Samsul Alam, Mr.
Mugdh Kumar, Mr. S.P. Singh and
Ms. Aarushi, Advs. for R-2/UOI.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 28.08.2025
1. The present petition has been filed seeking following relief:
"a. Quash notice dated 14.08.2025 in as much as the provision of revaluation is available only in a rare event of an answer being wrongly marked as "not attempted" by the assessor and it ignores any other event of discrepancy which demands revaluation by a candidate; b. Modify the notice dated 14.08.2025 to the extent of allowing the Petitioner and similarly affected candidates to provide a provision for re-evaluation of answer sheets in case of any event of discrepancy which demands revaluation This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/08/2025 at 22:59:55 by a candidate ;
c. Quash Clause 5.3 of the Information Bulletin to the extent that the same only allows revaluation in a rare event of an answer being wrongly marked as "not attempted" by the assessor and it ignores any other event of discrepancy which demands revaluation by a candidate; d. Modify Clause 5.3 of the Information Bulletin to the extent of allowing the Petitioner and similarly affected candidates to provide a provision for re-evaluation of answer sheets in case of any event of discrepancy which demands revaluation by a candidate ;
e. Allow the Petitioner with an option of revaluation for the DNB Final Theory Examination, June 2025 Session; f. direct the Respondent No.1 to appoint an independent examiner for re-evaluating the answer scripts of the Petitioner and issue fresh score card on the basis of re- evaluation;"
2. Issue notice. Mr. Waize Ali Noor, learned counsel appearing on behalf of respondent nos.1/NBEMS accepts notice.
3. Likewise, Mr. Piyush Gupta, learned CGSC appearing on behalf of respondent no.2/UOI accepts notice.
4. Mr. Noor prays for time to seek instructions.
5. Re-notify on 29.08.2025.
VIKAS MAHAJAN, J AUGUST 28, 2025 N.S. ASWAL This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/08/2025 at 22:59:55