Delhi High Court - Orders
Mahendra Singh And Ors vs National Board Of Examination In ... on 11 November, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9315/2025
MAHENDRA SINGH AND ORS .....Petitioners
Through: Mr. D.K. Devesh and Mr. Jitesh
Saluja, Advocates.
versus
NATIONAL BOARD OF EXAMINATION IN MEDICAL
SCIENCE AND ORS .....Respondents
Through: Mr. Waize Ali Noor, Mr. Mrinal
Kumar Sharma, Mr. Zillur Rahman and Mr. Shashi
Suman, Advocates for R-1/NBEMS.
Mr. Sanjay Khanna, Standing Counsel along with
Ms. Pragya Bhushan, Mr. Tarandeep Singh, Ms.
Vilakshana Dayma and Mr. Akshat Chauhan,
Advocates for R-2/NTA.
Mr. Bishwabandhu, Standing Counsel with Ms.
Nisha, Advocate for NMC.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 11.11.2025
1. This writ petition is filed on behalf of the Petitioners under Article 226 of the Constitution of India seeking the following reliefs:-
"a. Issue writ of mandamus or any other appropriate writ order, directing the respondent no. 2 (NTA) to provide/ verify NEET UG score card/ marks; and/or b. Issue writ of mandamus or any other appropriate writ, order or direction, directing the NBEMS (respondent no. 1) and NMC (respondent no. 3) to accept the candidature of the petitioners for the W.P.(C) 9315/2025 Page 1 of 5 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 17/11/2025 at 20:58:48 FMGE on the basis of UG score card/ marks provided/ verified by NTA; and/ or c. Pass any such further and/or other order(s) as this Hon'ble Court deems fit and expedient in the facts and circumstances of the captioned writ petition."
2. Petitioners No. 9 and 22 do not press the petition.
3. The grievance of the Petitioners is that they had enrolled for MBBS Course in foreign universities and therefore, as required, they have to undertake an examination called Foreign Medical Graduate Examination ('FMGE'), conducted by National Board of Examinations in Medical Sciences ('NBEMS'). Learned counsel for the Petitioners submits that the process of applying for FMGE involves submission of NEET (UG) scorecard as a mandatory requirement, as outlined in the Information Bulletin issued by NBEMS for FMGE December-2025 Session as also future examinations. It is submitted that NTA has furnished requisite details and particulars of the Petitioners based on available database, which can be incorporated as a part of this order and direction can be issued to NTA to treat the order as a scorecard of NEET (UG), 2019/NEET (UG), 2020/ NEET (UG), 2021/NEET (UG), 2022 Examinations respectively, thereby dispensing with the requirement on the part of the Petitioners to furnish the scorecard. Counsel for NTA fairly submits that similar orders have been passed by this Court in the past and NTA has no objection if this course of action is adopted in the present case.
4. I have perused the details furnished by NTA, which are as follows:-
W.P.(C) 9315/2025 Page 2 of 5This 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 17/11/2025 at 20:58:48 W.P.(C) 9315/2025 Page 3 of 5 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 17/11/2025 at 20:58:48 W.P.(C) 9315/2025 Page 4 of 5 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 17/11/2025 at 20:58:48
5. Indisputably, similar orders have been passed by this Court and there is no reason to deny the reliefs sought by the Petitioners. Accordingly, NBEMS is directed to treat this order as scorecard of NEET (UG), 2019/ NEET (UG), 2020/NEET (UG), 2021/NEET (UG), 2022 Examinations respectively, in respect of the Petitioners and consequently, requirement on part of the Petitioners to furnish scorecard for the FMGE December-2025 Session as also for future FMGE is dispensed with. Needless to state that in case Petitioners apply for FMGE henceforth, this order will be considered as compliance of the pre-condition of providing the scorecard.
6. Writ petition stands disposed of in the aforesaid terms.
JYOTI SINGH, J NOVEMBER 11, 2025/RW W.P.(C) 9315/2025 Page 5 of 5 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 17/11/2025 at 20:58:48