Delhi High Court - Orders
Muhammed Sabik vs National Testing Agency & Ors on 16 September, 2025
$~80 & 81
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14068/2025
MUHAMMED SABIK .....Petitioner
Through: Mr. Yatharth Rohila, Mr. Nihal Singh
and Ms. Kanak Kaushal, Advs.
versus
NATIONAL TESTING AGENCY & ORS. .....Respondents
Through: Mr. Abhay Mani Tripathi and Mr.
Suryansh Aggrawal, Advs. for R-
1/NTA.
Mr. T. Singhdev, Ms. Anum Hussain
and Mr. Abhijit Chakravarty, Advs.
for R-2/NMC.
Mr. Abhinav Jaganathan, Adv. for R-
3/NBEMS.
81.
+ W.P.(C) 14143/2025
POORVIKA N ....Petitioner
Through: Mr. Yatharth Rohila, Mr. Nihal Singh
and Ms. Kanak Kaushal, Advs.
versus
NATIONAL TESTING AGENCY & ORS. .....Respondents
Through: Mr. Abhay Mani Tripathi and Mr.
Suryansh Aggrawal, Advs. for R-
1/NTA.
Mr. T. Singhdev, Ms. Anum Hussain
and Mr. Abhijit Chakravarty, Advs.
for R-2/NMC.
Mr. Abhinav Jaganathan, Adv. for R-
3/NBEMS.
This is a digitally signed order.
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The Order is downloaded from the DHC Server on 17/09/2025 at 23:08:28
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 16.09.2025 CM APPL. 57704/2025 (exemption) in W.P.(C) 14068/2025 CM APPL. 58042/2025 (exemption) in W.P. (C) 14143/2025
1. Allowed, subject to all just exceptions.
2. Applications stand disposed of.
W.P.(C) 14068/2025 & CM APPL. 57703/2025 (seeking permission to appear in FMGE Examination) W.P.(C) 14143/2025 & CM APPL. 58041/2025 (seeking permission to appear in FMGE Examination)
3. The grievance articulated by the petitioners in these petitions is that they have completed their MBBS from the foreign universities and therefore, as required, they have to undertake an examination for FMGE which is conducted by the respondent no.3/NBEMS.
4. Mr. Yatharth Rohila, learned counsel appearing on behalf of petitioners submits that FMGE application process requires submission of NEET (UG) score card as a mandatory document as outlined in the Information Bulletin issued by the respondent no.3/NBEMS for the FMGE.
5. He submits that the petitioners had taken their NEET (UG) in the year 2019 but have lost the score card, therefore, the present petitions have been filed seeking direction to the respondent/NTA to provide the score card to the petitioners.
6. In view of the above, issue notice. Mr. Abhay Mani Tripathi, learned counsel appearing on behalf of respondent no. 1/NTA accepts notice.
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 17/09/2025 at 23:08:28
7. Likewise, Mr. T. Singhdev, learned counsel appearing on behalf of respondent no.2/NMC and Mr. Abhinav Jaganathan, learned counsel appearing on behalf of respondent no. 3/NBEMS, accept notice.
8. Let short affidavit be filed before the next date.
9. Re-notify on 30.10.2025.
VIKAS MAHAJAN, J SEPTEMBER 16, 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 17/09/2025 at 23:08:28