Delhi High Court - Orders
Dr Mohit Tyagi vs National Board Of Examination In ... on 10 September, 2025
$~136
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13894/2025 and CM APPL. Nos. 56914/2025 and
56915/2025
DR MOHIT TYAGI .....Petitioner
Through: Ms. Tanvi Dubey, Mr. Yash Dubey
Mr. Mekala Ganesh Kumar Reddy, Mr. Aditya
Nema and Mr. Vansh Chauhan, Advocates.
versus
NATIONAL BOARD OF EXAMINATION IN MEDICAL
SCIENCES .....Respondent
Through: Mr. Waize Ali Noor, Mr. Mrinal
Kumar Sharma, Mr. Varun Rajaat, Mr. Zillur
Rahman and Mr. Shashi Suman, Advocates for R1.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 10.09.2025
1. The present petition has been filed by petitioner seeking following reliefs:
"a. Allow the Petitioner with an option of revaluation for the DNB Final Theory Examination, June 2025 Session; b. Quash notice dated 14.08.2025 in as much as the provision of revaluation is available only in a rare event of an answer being wrongly marked as "not attempted" by the assessor and it ignores any other event of discrepancy which demands revaluation by a candidate;
c. Modify the notice dated 14.08.2025 to the extent of allowing the Petitioner and similarly affected candidates to provide a provision for re-evaluation of answer sheets in case of any 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 12/09/2025 at 23:30:36 event of discrepancy which demands revaluation by a candidate ;
d. Quash Clause 5.3 of the Information Bulletin to the extent that the same only allows revaluation in a rare event of an answer being wrongly marked as "not attempted" by the assessor and it ignores any other event of discrepancy which demands revaluation by a candidate;
e. Modify Clause 5.3 of the Information Bulletin to the extent of allowing the Petitioner and similarly affected candidates to provide a provision for re-evaluation of answer sheets in case of any event of discrepancy which demands revaluation by a candidate;
f. Direct the Respondent to appoint an independent examiner for reevaluating the answer scripts of the Petitioner and issue fresh score card on the basis of re-evaluation"
2. Issue notice.
3. Mr. Waize Ali Noor, learned counsel appearing on behalf of respondent no.1 accepts notice. He prays for 10 day's time to file counter- affidavit.
4. Let needful be done as undertaken. Rejoinder, if any, be filed before the next date of hearing.
5. Re-notify on 24.09.2025, when the prayer for interim relief will be considered.
VIKAS MAHAJAN, J SEPTEMBER 10, 2025/jg 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 12/09/2025 at 23:30:36