Dr. Mariyam Belim vs The National Board Of Examination ...
2025 Latest Caselaw 57 Raj

Rajasthan High Court - Jodhpur

Dr. Mariyam Belim vs The National Board Of Examination ... on 1 May, 2025

Author: Manindra Mohan Shrivastava

Bench: Manindra Mohan Shrivastava

[2025:RJ-JD:20775-DB]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                   D.B. Spl. Appl. Writ No. 506/2025

1.       Dr. Mariyam Belim D/o Mr. Mahmood Belim, Aged About
         32 Years, Resident Of Inside Sojati Gate, Pokran Ki
         Haweli, Kids Corner, Ashiyana, Jodhpur, Rajasthan.
2.       Mohammed Sadique Parvej Abdul Jalil S/o Shri Abdul Jalil,
         Aged About 39 Years, R/o House No. 56, Saiqualpura
         Behind Madina Masjid, Abdul Hamid Chowk, Malkapura
         (Maharashtra).
                                                                      ----Appellants
                                         Versus
1.       The National Board Of Examination, Neet Mds-2017,
         Medical Enclave, Ansari Nagar, Ring Road, New Delhi,
         Through Its Chairman.
2.       The Rajasthan University Of Health Sciences, Sector-18,
         Kumbha Marg, Pratap Nagar, Tonk Road, Jaipur-302033
3.       The Vyas Dental College And Hospital, Pali Road, Jodhpur,
         Rajasthan, Through Its Principal.
4.       The Maharashtra University Of Health Sciences, Nasik.
5.       Dental Council Of India, Through Director General, Health
         Services, New Delhi
6.       Roshni Arora D/o Shri R.n. Arora, Aged About 30 Years,
         R/o 109, 1St B Road, Sardarpura, Jodhpur.
                                                                    ----Respondents


For Appellant(s)             :     Mr. Rajesh Shah
For Respondent(s)            :     ---



     HON'BLE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA

HON'BLE MR. JUSTICE SUNIL BENIWAL

Judgment

01/05/2025

1. Heard on admission.

2. The submission of learned counsel for the appellants praying

for mercy approach on the ground that rightly or wrongly,

[2025:RJ-JD:20775-DB] (2 of 2) [SAW-506/2025]

admission was granted and, therefore, the same ought to be

protected, does not impress us. The appellants as well as the

institution, which granted admission, were in full notice and

knowledge that the appellants had failed to clear NEET-PG

examination and, therefore, no admission could be granted. The

illegality committed with open eyes cannot be allowed to be

perpetuated and made an example for committing such mistakes

in future.

3. The appeal is, therefore, dismissed.

4. We further find that the respondent no. 3 had granted

admission, therefore, respondents no. 1 and 2 are directed to hold

appropriate enquiry and initiate action against the respondent no.

3, if found guilty.

(SUNIL BENIWAL),J (MANINDRA MOHAN SHRIVASTAVA),CJ

11-jayesh/-

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