Delhi High Court - Orders
Althaf Sulthan Pichathara & Ors vs National Testing Agency Nta & Ors on 5 August, 2025
$~89, 96 and 106
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11595/2025
ALTHAF SULTHAN PICHATHARA & ORS. .....Petitioners
Through: Mr. Yatharth Rohila, Mr. Nihal Singh
Shekhawat, Mr. Kanak Kaushal and
Mr. Abhishek Juneja, Advs.
versus
NATIONAL TESTING AGENCY NTA & ORS. .....Respondents
Through: Mr. Sanjay Khanna, SC with Ms.
Pragya Bhushan, Mr. Tarandeep
Singh and Ms. Vilakshana Dayma,
Advs. for NTA.
Mr. T. Singhdev and Ms. Anum
Hussain, Advs. for R-2/NMC.
Mr. Waize Ali Noor, Adv. for R-
3/NBEMS.
96.
+ W.P.(C) 11602/2025
SHAMIL N M .....Petitioner
Through: Mr. Yatharth Rohila, Mr. Nihal Singh
Shekhawat, Mr. Kanak Kaushal and
Mr. Abhishek Juneja, Advs.
versus
NATIONAL TESTING AGENCY (NTA) & ORS......Respondents
Through: Mr. Sanjay Khanna, SC with Ms.
Pragya Bhushan, Mr. Tarandeep
Singh and Ms. Vilakshana Dayma,
Advs. for NTA.
Mr. T. Singhdev and Ms. Anum
Hussain, Advs. for R-2/NMC.
Mr. Waize Ali Noor, Adv. for R-
3/NBEMS.
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 07/08/2025 at 22:10:25
106.
+ W.P.(C) 11630/2025
FATIMA LATIF WANI .....Petitioner
Through: Mr. Yatharth Rohila, Mr. Nihal Singh
Shekhawat, Mr. Kanak Kaushal and
Mr. Abhishek Juneja, Advs.
versus
NATIONAL TESTING AGENCY & ORS. .....Respondents
Through: Mr. Sanjay Khanna, SC with Ms.
Pragya Bhushan, Mr. Tarandeep
Singh and Ms. Vilakshana Dayma,
Advs. for NTA.
Mr. T. Singhdev and Ms. Anum
Hussain, Advs. for R-2/NMC.
Mr. Abhinav Jaganathan, Adv. for R-
3/NBEMS.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 05.08.2025 CM APPL. 47465/2025 (exemption) in W.P.(C) 11595/2025 CM APPL. 47475/2025 (exemption) in W.P.(C) 11602/2025 CM APPL. 47588/2025 (exemption) in W.P.(C) 11630/2025
1. Allowed, subject to all just exceptions.
2. Applications stand disposed of.
W.P.(C) 11595/2025 & CM APPL. 47464/2025 (seeking interim relief) W.P.(C) 11602/2025 & CM APPL. 47474/2025 (to allow for FMGE Examination) W.P.(C) 11630/2025 & CM APPL. 47587/2025 (seeking interim relief)
3. The present petitions are batch of cases filed by the students who have 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 07/08/2025 at 22:10:25 completed their medical courses from foreign medical universities.
4. The case set out in the present petitions is that the petitioners are Indian citizens who appeared for the NEET (UG) 2019 Examination conducted by NTA.
5. Relying on their NEET (UG) 2019, petitioners secured admission in foreign medical universities and completed their MBBS or equivalent degrees between 2019 and 2024.
6. In order to practice medicine in Indian the petitioners are now required to appear in FMGE conducted by NBEMS.
7. However, as per clause 8.14.6 and 8.15 of the Information Bulletin for FMGE, a valid NEET (UG) scorecard is treated as an Eligibility Certificate and is a mandatory requirement for appearing in FMGE.
8. However, despite having appeared in NEET (UG) 2019 and fulfilling all other eligibility requirements, the petitioners are unable to retrieve their NEET scorecards, as the same are no more available on the NTA portal.
9. In this factual backdrop, present petition has been filed seeking directions to the respondent no.1/NTA to expedite the issuance of NEET (UG) 2019 score card to the petitioners within a reasonable timeframe.
10. In view of the above, issue notice. Mr. Sanjay Khanna, learned standing counsel appearing on behalf of respondent NTA accepts notice.
11. Mr. T. Singhdev, learned counsel appearing on behalf of respondent/NMC accepts notice.
12. Mr. Abhinav Jaganathan, accepts notice on behalf of respondent no.3/NBEMS in W.P.(C) 11630/2025.
13. Mr. Waize Ali Noor, accepts notice on behalf of respondent no.3/NBEMS in W.P.(C) 11595/2025 and W.P.(C) 11602/2025 accepts 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 07/08/2025 at 22:10:25 notice.
14. Let short affidavit be filed by the respondent/NTA furnishing the relevant details of the petitioners.
15. Re-notify on 30.10.2025 in the first 05 matters.
VIKAS MAHAJAN, J AUGUST 5, 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 07/08/2025 at 22:10:25