Delhi High Court - Orders
Aatif Ali Lari vs National Board Of Examination In ... on 19 May, 2025
$~137, 141 & 143
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6689/2025 & CM APPL. 30342/2025
AATIF ALI LARI .....Petitioner
Through: Mr. Gautam Singh, Adv.
versus
NATIONAL BOARD OF EXAMINATION IN MEDICAL
SCIENCES & ORS. .....Respondents
Through: Mr. Waize Ali Noor, Mr. Mrinal
Kumar Sharma, Mr. Varun Rajawat
and Mr. Zillur Rahman, Advs. for R-
1/NBEMS.
Mr. T. Singhdev, Ms. Anum Hussain
and Mr. Sourabh Kumar, Advs. for R-
2/NMC.
Mr. P.S. Singh, CGSC with Ms.
Minakshi Singh and Mr. Mritunjay
Kr. Singh, Advs. for R-3/UOI.
+ W.P.(C) 6701/2025 & CM APPL. 30379/2025
PRASHANT CHANDRA .....Petitioner
Through: Mr. Gautam Singh, Adv.
versus
NATIONAL BOARD OF EXAMINATION IN MEDICAL
SCIENCES & ORS. .....Respondents
Through: Mr. Waize Ali Noor, Mr. Mrinal
Kumar Sharma, Mr. Varun Rajawat
and Mr. Zillur Rahman, Advs. for R-
1/NBEMS.
Mr. T. Singhdev, Ms. Anum Hussain
and Mr. Sourabh Kumar, Advs. for R-
2/NMC.
Mr. Neeraj, SPC with Mr. Vedansh
Anand, GP and Mr. Sachin Saraswat,
Adv. for UOI.
+ W.P.(C) 6715/2025 & CM APPL. 30432/2025
ATUL DEVIDAS PARASKAR .....Petitioner
Through: Mr. Gautam Singh, Adv.
versus
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 29/06/2025 at 20:25:12
NATIONAL BOARD OF EXAMINATION IN MEDICAL
SCIENCES & ORS. .....Respondents
Through: Mr. Waize Ali Noor, Mr. Mrinal
Kumar Sharma, Mr. Varun Rajawat
and Mr. Zillur Rahman, Advs. for R-
1/NBEMS.
Mr. T. Singhdev, Ms. Anum Hussain
and Mr. Sourabh Kumar, Advs. for R-
2/NMC.
Mr. Mukul Singh, CGSC with Ms. Ira
Singh and Mr. Aryan Dhaka, Advs.
for R-3/UOI.
Mr. Vinay Yadav, SPC with Ms.
Kamna Behrani, Mr. Ansh Kalra and
Mr. Divyanshu Sinha, Advs. for R-
3/UOI.
Mr. Nitinjya Chaudhary, SPC with
Mr. Rahul Mourya, Advs. for R-
3/UOI.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 19.05.2025 CM APPL. 30343/2025 (exemption) in W.P.(C) 6689/2025 CM APPL. 30380/2025 (exemption) in W.P.(C) 6701/2025 CM APPL. 30433/2025 (exemption) in W.P.(C) 6715/2025
1. Allowed, subject to all just exceptions.
2. Applications stand disposed of.
W.P.(C) 6689/2025, W.P.(C) 6701/2025 & W.P.(C) 6715/2025
3. The present petitions have been filed under Article 226 of the Constitution of India seeking identical relief:
W.P.(C) 6689/2025 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 29/06/2025 at 20:25:12 a. Issue writ of mandamus directing Respondent No.1 and Respondent No.2 to acknowledge: the Primary Medical Qualification conferred by NTMC, FSM ; the attestation done by the Consul, Consulate General of India, San Francisco, State of California, USA on 25th June 2024 and apostille done by Mr. Lane Elliott, Notary Public, State of California on 13th May 2024 . b. Issue writ of mandamus directing Respondent No.1 to consider the candidature of petitioner in forthcoming FMG Examination Session June 2025 and thereafter.
c. Grant liberty to file additional document/s till the adjudication of ongoing writ petition before the Hon'ble court.
W.P.(C) 6701/2025 a. Issue writ of mandamus directing Respondent No.1 and Respondent No.2 to acknowledge: the Primary Medical Qualification conferred by NTMC, FSM ; the attestation done by the Consul, Consulate General of India, San Francisco, State of California, USA on 15th May 2024 and apostille done by Mr. Lane Elliott, Notary Public, State of California on 13th May 2024 . b. Issue writ of mandamus directing Respondent No.1 to consider the candidature of petitioner in forthcoming FMG Examination Session June 2025 and thereafter.
c. Grant liberty to file additional document/s till the adjudication of ongoing writ petition before the Hon'ble court.
W.P.(C) 6715/2025 a. Issue writ of certiorari for quashing the case of unfair means against the Petitioner.
b. Issue writ of mandamus directing Respondent No.1 and Respondent No.2 to acknowledge: the Primary Medical Qualification conferred by NTMC, FSM ; the attestation done by the Consul, Consulate General of India, San Francisco, State of California, USA on 15th May 2024 and apostille done by Mr. Lane Elliott, Notary Public, State of California on 13th May 2024 . c. Issue writ of mandamus directing Respondent No.1 to consider the candidature of petitioner in forthcoming FMG Examination Session June 2025 and thereafter.
d. Grant liberty to file additional document/s till the adjudication of 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 29/06/2025 at 20:25:12 ongoing writ petition before the Hon'ble court.
4. At the outset, Mr. Gautam Singh, the learned counsel for the petitioners submits that in connected matter involving identical controversy, notice has already been issued by the Court and all those matters are coming on 04.08.2025.
5. The aforesaid position is not disputed by the learned counsel for the respondents.
6. In view of the above, issue notice. The learned counsel named above accepts notice on behalf of the respondents.
7. Let counter-affidavit be filed within a period of four weeks. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.
8. List on 04.08.2025.
VIKAS MAHAJAN, J MAY 19, 2025/dss 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 29/06/2025 at 20:25:12