Delhi High Court - Orders
Garima Tyagi & Anr vs Lok Nayak Hospital & Ors on 22 January, 2026
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~59-60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15141/2025 & CM APPL. 70219/2025, CM APPL.
1958/2026
GARIMA TYAGI & ANR. .....Petitioners
Through: Mr. Mayank Sapra, Mr. Adhish
Rajvanshi, and Ms. Lalima Das, Advocates
versus
LOK NAYAK HOSPITAL & ORS. .....Respondents
Through: Mr Anubhav Gupta Adv, Mr. Kartik
Sharma Adv for R1-4
Mr. Sriharsha Peechara Sr. Adv with Mr. Soumit
Ganguli Advocate Ms Ravicha Sharma Advocate
Ms Shruti Agarwal Advocate Mr Akash Sharma
Advocate for NBEMS
Mr. T Singhdev, Mr. Abhijit Chakravarty, Mrs.
Yamini Singh, Mr. Vedant Sood, Advs. for NMC
60
+ W.P.(C) 15431/2025 & CM APPL. 81330/2025, CM APPL.
1662/2026
GUNJAN WADHWA & ANR. .....Petitioners
Through:
versus
LOK NAYAK HOSPITAL & ORS. .....Respondents
Through: Mr. Sriharsha Peechara Sr. Adv with
Mr. Soumit Ganguli Advocate Ms Ravicha
Sharma Advocate Ms Shruti Agarwal Advocate
Mr Akash Sharma Advocate for NBEMS
Mr. Sumit K. Batra, Advocate for GNCTD
Mr. T Singhdev, Mr. Abhijit Chakravarty, Mrs.
Yamini Singh, Mr. Vedant Sood, Advs. for NMC
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 22.01.2026
1. Mr. Singhdev, learned counsel for the respondent No. 5 i.e., National Medical Commission ("NMC"), has draws my attention to paragraph 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 27/01/2026 at 20:33:26 No. 7 of the additional affidavit on behalf of the respondent No. 5/NMC, which reads as under:-
"7. It is submitted that based on the Final Enquiry Report dated 20.12.2025 submitted by the aforesaid committee, the recommendation with respect to students of the 3rd batch who were admitted after the LOP was withdrawn by the Commission and the students admitted earlier was duly examined and accordingly following decision has been taken by the Board:-
a) M.Ch. Neurosurgery (2022-25): Degree protection as exam-going batch.
b) M.Ch. Neurosurgery (2023-26): Immediate academic migration to GIPMER with reassignment of thesis guides.
c) M.Ch. Neurosurgery (2024-27): Admissions declared void ab initio; migration to vacant seats in ABVIMS/GIPMER recommended on humanitarian grounds.
d) DM Neuro-Anaesthesia (2024 batch): Immediate migration to a recognized institution due to absence of valid department and faculty."
2. He states that purely on humanitarian ground, it is in the process of identifying and adjusting the petitioners in the medical colleges identified by NMC.
3. It is expected that since final inquiry report is dated 20.12.2025, which clearly shows that the petitioners were not at fault, the NMC shall take appropriate remedial action as one time measurement expeditiously and preferable by 31.01.2026.
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 27/01/2026 at 20:33:26
4. The NMC shall also keep in mind the fact that the petitioners have got seats in Delhi and are domiciled in Delhi.
5. List on 02.02.2026 at 10:30 a.m. JASMEET SINGH, J JANUARY 22, 2026 / (MS) 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 27/01/2026 at 20:33:26