Delhi High Court - Orders
Arun Kishanbhai Dudi vs Union Of India And Ors on 25 September, 2025
$~139
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14944/2025
ARUN KISHANBHAI DUDI .....Petitioner
Through: Mr. Sandeep Sharma, Sr. Adv. with
Mr. Satayam Singh, Ms. Neema, Ms.
Vipasha Jain, Mr. Neeraj Kumar
Singh, Ms. Aastha Singh and Ms.
Pragati Keshri, Avs.
versus
UNION OF INDIA AND ORS .....Respondents
Through: Mr. T.Singhdev, Mr. Abhijit
Chakravarty and Ms. Anum Hussain,
Advs. for R-2/NMC.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 25.09.2025 CM APPL. 61503/2025 & CM APPL. 61504/2025 (exemptions)
1. Allowed, subject to all just exceptions.
2. Applications stand disposed of.
W.P.(C) 14944/2025
3. The present petition has been filed seeking following relief:
"(a) Issue a writ of mandamus or any other appropriate writ/order/direction directing Respondent No.2 to issue the Eligibility Certificate to the Petitioner forthwith, enabling him to appear in the Foreign Medical Graduate Examination (FMGE); and/or
(b) Direct the Respondents to frame a remedial or transitional mechanism for students who have obtained the certificates from CSE Mohali Board or from the unrecognized boards; and/or
(c) Declare the rejection reply of the NMC to grant Eligibility Certificate to the Petitioner as illegal, arbitrary and unconstitutional; and/or This is a digitally signed order.
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(d) Direct the CSE Mohali Board to clarify the recognition/operational status of the Board and submit its standing before this Hon'ble Court; and/or"
4. Mr. Sandeep Sharma, learned Senior Counsel appearing on behalf of petitioner submits that petitioner's application made to the NMC for issuance of eligibility certificate has been rejected on the premise that the Board from which the petitioner has qualified Class XII is not recognized.
5. He submits that the petitioner had made efforts to find out as to whether the Board from which the petitioner passed out Class XII is recognized or not, by making an application under Right to Information Act, 2005, to the Government of India, however, the same was forwarded to the State Government of Punjab, on the pretext that 'Entry' pertaining to 'education' is part of the Concurrent List.
6. In view of the above, issue notice. Mr. T. Singhdev, learned counsel appearing on behalf of respondent no.2/NMC accepts notice.
7. Mr. Singhdev submits that the Board from which the petitioner passed Class XII is not recognized and this controversy is no more res integra and there are decisions of different High Courts on this issue.
8. Let short affidavit be filed by respondent no.2/NMC within a period of two weeks.
9. Rejoinder thereto, be filed before the next date.
10. Re-notify on 07.11.2025.
VIKAS MAHAJAN, J SEPTEMBER 25, 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 29/09/2025 at 23:03:29