Delhi High Court - Orders
Dr Hina Kabeer vs National Board Of Examinations In ... on 11 September, 2025
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11830/2025
DR HINA KABEER .....Petitioner
Through: Mr. Govind Manoharan, Ms.
Samiksha Godiyal, Mr. Tenzing N.
Bhutia and Mr. B.D. Rao Kundan,
Advs.
versus
NATIONAL BOARD OF EXAMINATIONS
IN MEDICAL SCIENCES .....Respondent
Through: Mr. Waize Ali Noor, Mr. Mrinal
Kumar Sharma, Mr. Varun Rajawat,
Mr. Zillur Rahman and Mr. Shashi
Suman, Advs.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 11.09.2025
1. The present petition has been filed seeking direction to
respondent/NBEMS to issue final diploma certificate in respect of Diploma Course in Anaesthesiology completed by petitioner.
2. Pursuant to order passed by this Court on 07.08.2025, Mr. Waize Ali Noor, learned counsel appearing on behalf of respondent/NBEMS has brought to Court the original certificate, however, it contains the following rider:
"Valid till the conduct of 23rd Convocation of the NBEMS."
3. Mr. Govind Manoharan, learned counsel appearing on behalf of 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 11/09/2025 at 23:34:39 petitioner submits that the rider which has been put on the certificate is suggestive of the fact that certificate is provisional in nature.
4. He, therefore, urges that the said rider be deleted from the certificate and a fresh certificate be issued to petitioner.
5. Accordingly, having regard to the submission made by Mr. Manoharan, as well as, grievance articulated in the petition, respondent/NBEMS is directed to delete the aforesaid rider from the certificate and issue the same afresh.
6. Needless to say that petitioner will surrender the certificate so handed over to her pursuant to the order of this Court, after convocation is held.
7. Mr. Noor is requested to bring revised certificate of petitioner on the next date.
8. Re-notify on 18.09.2025 in top five matters.
9. Copy of this order be given dasti under signatures of Court Master.
VIKAS MAHAJAN, J SEPTEMBER 11, 2025 aj 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 11/09/2025 at 23:34:39