Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi High Court - Orders

Pooja vs Union Of India & Ors on 10 May, 2024

Author: C.Hari Shankar

Bench: C.Hari Shankar

                             $~32
                             *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                             +         W.P.(C) 4538/2022
                                       POOJA                                                       ..... Petitioner
                                                                            Through: Ms. Yoothika Pallavi and Mr.
                                                                            Vikas Chhikara, Advocates

                                                                            versus

                                       UNION OF INDIA & ORS.                 ..... Respondents
                                                     Through: Mr. Apoorv Kurup, CGSC,
                                                     with Ms. Gauri Gobardhan, Adv. for R-1.
                                                     Mr. T. Singhdev and Mr. Abhijit
                                                     Chakravarty, Advocates for R-2.
                                                     Mr. Kirtiman Singh, Mr. Waize Ali Noor,
                                                     and Mr. Varun Rajawat, Advocates for R-
                                                     3/NBE
                                       CORAM:
                                       HON'BLE MR. JUSTICE C.HARI SHANKAR
                                                                            ORDER
                             %                                              10.05.2024

                             W.P.(C) 4538/2022


1. Mr. Singhdev submits that, with additional affidavit of the petitioner, a new Class XII mark sheet has been filed. He submits that this mark sheet is different from the mark sheet which was submitted by the petitioner along with her application for grant of Eligibility Certificate. On the basis of the mark sheet earlier submitted, the petitioner's request was rejected, against which she has approached this Court.

2. Mr. Singhdev submits that if now the petitioner desires to W.P.(C) 4538/2022 Page 1 of 2 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 14/05/2024 at 00:18:38 produce a new mark sheet, the NMC would have to be given an opportunity to re-examine the matter in that light, inter alia, also considering whether the production of a new mark sheet is permissible at this point of time.

3. He, therefore, submits that this petition would be disposed of with the direction to the petitioner to file a fresh application for grant of an Eligibility Certificate enclosing the new mark sheet and citing reasons why the NMC should take the new mark sheet into consideration while examining the petitioner's application.

4. Ms. Yoothika Pallavi, learned Counsel for the petitioner seeks and is granted time to take instructions.

5. Renotify on 17 May 2024.

C.HARI SHANKAR, J MAY 10, 2024 rb Click here to check corrigendum, if any W.P.(C) 4538/2022 Page 2 of 2 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 14/05/2024 at 00:18:38