Delhi High Court - Orders
Bibhu Anand Bishwas vs Union Of India And Ors on 26 September, 2025
$~110
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15095/2025
BIBHU ANAND BISHWAS .....Petitioner
Through: Mr. Satyam Singh Rajput, Ms. Pragati
Keshvi and Mr. Neeraj Kumar Singh,
Advs.
versus
UNION OF INDIA AND ORS .....Respondents
Through: Mr. Farman Ali, CGSC with Ms.
Usha Jamnal, Adv. for UOI/R-1.
Mr. Waize Ali Noor, Mr. Mrinal
Kumar Sharma, Mr. Varun Rajawat,
Mr. Zillur Rahman and Mr. Shashi
Suman, Advs. for R-2/NBEMS.
Mr. T. Singhdev, Ms. Anum Hussain
and Mr. Vedant Sood, Advs. for
NMC/R-3.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 26.09.2025 CM APPL. 62086/2025 & CM APPL. 62085/2025 (exemptions)
1. Allowed, subject to all just exceptions.
2. Applications stand disposed of.
W.P.(C) 15095/2025 & CM APPL. 62087/2025 (stay)
3. The present petition has been filed seeking following relief:
"a)Issue a writ of Certiorari or any other appropriate writ, order or direction quashing Clause 5.3 of the Information Bulletin for DNB Final Examination, June 2025 session, to 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 30/09/2025 at 00:07:56 the extent it restricts revaluation/re-check only to "unassessed answers" marked as "Not Attempted" and clause 4 of Notice dated 14.08.2025 issued by Respondent No. 2; and/or
b)Issue a writ of Mandamus or any other appropriate writ, order or direction directing Respondent No.2 (NBEMS) to conduct revaluation/re-verification/re-check of Petitioners' answer scripts of DNB Final Theory Examination, June 2025 (Broad Speciality), through an independent panel of examiners in a transparent and objective manner; and/or
c)Direct Respondents to allow Petitioners to provisionally appear in the Practical Examination of DNB Broad Speciality scheduled on 24-25 September 2025, subject to the outcome of revaluation, so that their professional careers are not irreparably prejudiced; and/or
d)Direct Respondents to publish model answer keys, structured marking guidelines, examiner details, and passing statistics for each session of DNB examinations, to ensure fairness and transparency in evaluation; and/or
e) Direct Respondents to establish an independent grievance redressal mechanism for candidates to raise evaluation- related grievances in future examinations"
4. Mr. Satyam Singh, learned counsel appearing on behalf of petitioner submits that in similar matter [W.P.(C) 13161/2025], notice was issued, which position is not disputed by Mr. Waize Ali Noor, learned counsel appearing on behalf of respondent no.2/NBEMS.
5. In view of the above, issue notice.
6. Mr. Farman Ali, learned CGSC appearing on behalf of respondent no.1/UOI accepts notice.
7. Likewise, Mr. Noor on behalf of respondent no.2/NBEMS accepts notice.
8. Mr. T. Singhdev, learned counsel appearing on behalf of respondent 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 30/09/2025 at 00:07:56 no.3/NMC accepts notice.
9. Let counter affidavit be filed within a period of two weeks.
10. Rejoinder thereto, be filed before the next date.
11. Re-notify on 10.11.2025.
VIKAS MAHAJAN, J SEPTEMBER 26, 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 30/09/2025 at 00:07:56