- (1.) The National Board of Examinations ( 'the Board for short) has filed this SLP being aggrieved by the interim order dated 24.7.2008 passed by the High Court directing: (i) the second respondent College to receive the thesis submitted by the first respondent forthwith in respect of DNB in Anesthesiology and forward it to the Board; (ii) the second respondent to permit the first respondent to sit in the appraisal as and when the same is held; and (iii) the Board to accept the application form of the first respondent for appearance in the final examination for the DNB programme. On 24.10.2008, this Court stayed (ex parte) the said interim order dated 24.7.2008.
(2.) Learned Counsel for the Board submitted that the second respondent college did not have recognition during the relevant period. The first respondent s counsel on the other hand, contended that the college had accreditation up to 31.12.2006 that there was legitimate expectation that the accreditation would be continued from 1.1.2007, but the accreditation had been continued only from January, 2008. The case of the first respondent (writ petitioner) is that the accreditation should be with effect from 1.1.2007.
(3.) We are informed by the learned Counsel for the first respondent that the examination for DNB in anesthesia is to be held on 13th December, 2008.;