Dr. Jahnavi B Patel vs National Board Of Examination ...
2021 Latest Caselaw 23356 Ker

WP(C) No.26085/2021                         1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
          Thursday, the 25th day of November 2021 / 4th Agrahayana, 1943
                            WP(C) NO. 26085 OF 2021(I)
   PETITIONER:

          DR. JAHNAVI B PATEL,AGED 29 YEARS, D/O BHARAT K. PATEL, RESIDING AT
          XXX/626, KRISHNA NIVAS, WARRIAM ROAD, KOCHI, M. G. ROAD, ERNAKULAM -
          682016.

   RESPONDENTS:

      1. NATIONAL BOARD OF EXAMINATION (NBE),REPRESENTED BY ITS SECRETARY,
         COURT, DABRI - GURGAON ROAD NEAR DISTRICT, DWARKA SECTOR 9 RD, PSP
         AREA, NEW DELHI, DELHI - 110075.
      2. MEDICAL COUNSELING COMMITTEE (MCC),REPRESENTED BY ITS SECRETARY,
         DIRECTORATE GENERAL OF HEALTH SERVICES, NIRMAN BHAWAN, MAULANA AZAD
         RD, NEW DELHI, DELHI - 110011.
      3. THE TRANVANCORE-COCHIN COUNCIL OF MODERN MEDICINE REPRESENTED BY ITS
         REGISTRAR, COMBINED COUNCIL BUILDINGS, RED CROSS ROAD,
         THIRUVANANTHAPURAM - 695 935.
      4. NATIONAL MEDICAL COMMISSION,REPRESENTED BY ITS REGISTRAR, POCKET -
         14, SECTOR 8, DWARKA PHASE - 1, NEW DELHI - 110077, INDIA.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to order 1st and 2nd respondents and the corresponding colleges
   allotted by them to allow the petitioner to participate in all the
   proceedings of NEET PG 2021 leading to her admission and completion of
   admission in the allotted colleges.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI. JOLLY JOHN Advocate for the petitioner and of STANDING COUNSEL for
   the respondents 1,3 & 4, the court passed the following:
                                       ORDER

Admit.

Respective Standing Counsel takes notice for respondents 1,3 and 4. Issue urgent notice by speed post to the 2nd respondent.

Pending the writ petition there will be a direction to the respondents 1 and 3 to allow the petitioner to participate in all the proceedings of NEET PG 2021 on the basis of Exhibit P2 judgment, in lieu of permanent registration, provisionally and subject to the outcome of the Writ Petition.

                                                  Sd/- N.NAGARESH , JUDGE




25-11-2021                    /True Copy/                            Assistant Registrar
 WP(C) No.26085/2021                 2/2

                       APPENDIX OF WP(C) 26085/2021
Exhibit P2            TRUE COPY OF THE JUDGMENT IN WPC 7939/2021 DATED

11.10.2021 DIRECTING THE 3RD RESPONDENT TO GRANT PERMANENT REGISTRATION TO THE PETITIONER.