SUHAILA SAXENA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging order (e-mail) dated 05.05.2020 passed by the National Board of Examinations (hereinafter shall be referred to as 'NBE') declaring the petitioner ineligible to appear in the next NEET PG Examination.

(2.) The facts of the case, in the nutshell, are that petitioner has completed her MBBS in March, 2019 from Nepalganj Medical College, Nepal and applied for Foreign Medical Graduates Examination (hereinafter shall be referred to as 'FMGE') in December, 2019 and appeared in the examination for obtaining permanent license/registration number.

(3.) The petitioner has pleaded that she was under the impression that the students who are awaiting their results of FMGE December, 2019 and have an internship till 31.03.2020 are eligible to appear in NEET PG Examination, 2020. The petitioner has pleaded that she applied and filled online application for NEET PG Examination, 2020 (Application No.PG139214) wherein information to be filled in about FMGE/MCI registration details was optional and the students who were awaiting their results and have not got their registration number from MCI but were in process of allotment, were also eligible. The petitioner has placed on record copy of her Application Form of NEET PG 2020 as Annexure-3.