Delhi High Court - Orders
Dr Aeman Ahmad vs National Board Of Examinations In ... on 7 July, 2025
$~74
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8465/2025 and CM APPL. 36813/2025
DR AEMAN AHMAD .....Petitioner
Through: Mr. M.A. Niyazi, Ms. Anamika Ghai,
Mr. Amaan Shreyas, Ms. Kirti
Bhardwaj, Ms. Nehmat Sethi and Mr.
Arquam Ali, Advs.
versus
NATIONAL BOARD OF EXAMINATIONS IN MEDICAL
SCIENCES .....Respondent
Through: Mr. Waize Ali Noor, Mr. Mrinal
Kumar Sharma and Mr. Zillur
Rahman, Advs. for R-1/NBEMS.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 07.07.2025
1. Mr. Waize Ali Noor, learned counsel appearing on behalf of respondent/NBEMS submits that an affidavit in terms of order dated 04.07.2025 has been filed, but the said affidavit is not on record. However, another copy of the affidavit has been handed over at Bar, the same is taken on record.
2. Referring to para 13 and 14 of the said affidavit Mr. Noor submits that the answering respondent will issue a degree certificate to the petitioner on a normal paper without any security feature.
3. He further contends that this Court may direct the petitioner to surrender the degree certificate after the convocation. Para 13 and 14 of the said affidavit reads thus:
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 11/07/2025 at 22:02:16 "13. However, if the Hon'ble Court directs, the answering Respondent shall issue a degree certificate to the Petitioner herein on a normal paper without any security feature. The answering Respondent respectfully submits that the Petitioner may be directed to surrender the said degree certificate issued on a normal paper after the convocation so that a regular degree with all security features can be issued to the Petitioner thereafter.
14. The answering Respondent further respectfully submits that this Hon'ble Court may further direct that, in case, after the convocation, the Petitioner fails to surrender the degree certificate issued on normal paper, the same shall be cancelled by the answering Respondent while issuing the regular degree with all security features to the Petitioner herein since the Petitioner herein cannot permitted to hold two degrees for a single qualification."
4. Mr. Niyazi submits that the petitioner has no objection if the degree certificate of the petitioner is printed on a normal paper without security feature. He further submits that the petitioner will surrender the said degree certificate after convocation.
5. Mr. Noor submits that he will bring the degree certificate of the petitioner on the next date.
6. Let needful be done as undertaken.
7. At request, re-notify on 16.07.2025 in the first 05 matters.
VIKAS MAHAJAN, J JULY 7, 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 11/07/2025 at 22:02:16