Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Hina Haneefa And Ors vs National Board Of Examination In ... on 11 November, 2025

Author: Jyoti Singh

Bench: Jyoti Singh

                          $~8
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +         W.P.(C) 16012/2025

                                    HINA HANEEFA AND ORS                                                            .....Petitioners
                                                                  Through: Mr. D.K. Devesh and Mr. Jitesh
                                                                  Saluja, Advocates.

                                                                  versus

                                    NATIONAL BOARD OF EXAMINATION IN MEDICAL
                                    SCIENCE AND ORS                           .....Respondents
                                                 Through: Mr. Abhinav Jaganathan, Advocate
                                                 for R-1/NBEMS.
                                                 Mr. Abhay Mani Tripahti, Mr. Suransh Agarwal
                                                 and Ms. Monika Tiwari, Advocates for R-2/NTA.
                                                 Mr. Bishwabandhu, Standing Counsel with Ms.
                                                 Nisha, Advocate for R-3/NMC.
                                                 Mr. T. Singhdev, Mr. Sourabh Kumar, Mr.
                                                 Tanishq Srivastava and Mr. Vedant Sood,
                                                 Advocates for R-3/NMC.

                                    CORAM:
                                    HON'BLE MS. JUSTICE JYOTI SINGH

                                                                  ORDER

% 11.11.2025

1. This writ petition is filed on behalf of the Petitioners under Article 226 of the Constitution of India seeking the following reliefs:-

"a. Issue writ of mandamus or any other appropriate writ order, directing the respondent no. 2 (NTA) to provide detail / verify the details of NEET UG score card/ marks of the petitioners; and/or b. Issue writ of mandamus or any other appropriate writ, order or direction, directing the NBEMS (respondent no. 1) and NMC (respondent no. 3) to accept the candidature of the petitioners for the FMGE on the W.P.(C) 16012/2025 Page 1 of 4 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 17/11/2025 at 20:58:28 basis of UG score card/ marks provided/ verified by NTA and further the requirement on the part of the petitioners to furnish score card in the application be dispensed with; and/ or c. Pass any such further and/or other order(s) as this Hon'ble Court deems fit and expedient in the facts and circumstances of the captioned writ petition."

2. At the outset, Petitioners No. 5, 6 and 34 do not press the petition.

3. The grievance of the Petitioners is that they had enrolled for MBBS Course in foreign universities and therefore, as required, they have to undertake an examination called Foreign Medical Graduate Examination ('FMGE'), conducted by National Board of Examinations in Medical Sciences ('NBEMS'). Learned counsel for the Petitioners submits that the process of applying for FMGE involves submission of NEET (UG) scorecard as a mandatory requirement, as outlined in the Information Bulletin issued by NBEMS for FMGE December-2025 Session as also future examinations. It is submitted that NTA has furnished requisite details and particulars of the Petitioners based on available database, which can be incorporated as a part of this order and direction can be issued to NTA to treat the order as a scorecard of NEET (UG), 2019/NEET (UG), 2020/ NEET (UG), 2021/NEET (UG), 2022 Examinations respectively, thereby dispensing with the requirement on the part of the Petitioners to furnish the scorecard. Counsel for NTA fairly submits that similar orders have been passed by this Court in the past and NTA has no objection if this course of action is adopted in the present case.

4. I have perused the details furnished by NTA, which are as follows:-

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 17/11/2025 at 20:58:28 W.P.(C) 16012/2025 Page 3 of 4 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 17/11/2025 at 20:58:28

5. Indisputably, similar orders have been passed by this Court and there is no reason to deny the reliefs sought by the Petitioners. Accordingly, NBEMS is directed to treat this order as scorecard of NEET (UG), 2019/ NEET (UG), 2020/NEET (UG), 2021/NEET (UG), 2022 Examinations respectively in respect of the Petitioners and consequently, requirement on part of the Petitioners to furnish scorecard for the FMGE December-2025 Session as also for future FMGE is dispensed with. Needless to state that in case Petitioners apply for FMGE henceforth, this order will be considered as compliance of the pre-condition of providing the scorecard.

6. Writ petition stands disposed of in the aforesaid terms.

JYOTI SINGH, J NOVEMBER 11, 2025/RW W.P.(C) 16012/2025 Page 4 of 4 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 17/11/2025 at 20:58:28