Devapriya Viswanathan vs National Testing Agency & Ors.

The petitioner claims to have completed her MBBS course from the Central Asian International Medical University, Kyrgyzstan. She seeks for a direction to the first respondent to provide her NEET UG Score card and to accept her Foreign Medical Graduate Examination application and permit her to appear in the said examination.

According to the petitioner, she had cleared the NEET-UG Examination 2021 written with Application No.210410552829, but had misplaced her score card issued in respect of the said examination. Since the said score card is essential for her to apply for the Foreign Medical Graduate Examination, petitioner has approached this Court seeking directions as her request, as per Ext.P4, has not received any response.

The learned Standing Counsel has filed a Statement pointing that a new policy brought out by issuing an O.M. dated 17.09.2026 specifying the procedure for issuing a duplicate score card by the National Testing Agency which has come into force from the said date itself.

Having heard the learned counsel for the petitioner as well as the learned Standing Counsel for respondents, I am of the view that the writ petition can be disposed of with a direction in the light of the new policy.

Since the O.M. dated 17.09.2026 bearing No.NTA/OM/D/88/2026-ED-II produced as Annexure R1(a) has already come into force, this Court is of the view that the petitioner has to abide by the stipulations therein, and if fresh application is submitted as per the new policy, a decision must be taken in a time bound manner.

Accordingly, there will be a direction to the 1^st respondent to issue the duplicate score card as stipulated in O.M. dated 17.09.2026 bearing No.NTA/OM/D/88/2026-ED-II, without delay, at any rate, within an outer period of seven days from the date of receipt of the application from the petitioner, as contemplated in the said office memorandum.

The writ petition is disposed of as above.

Exhibit P1 TRUE COPY OF THE GAZETTE NOTIFICATION PUBLISHED BY THE MEDICAL COUNCIL OF INDIA DATED 01.03.2018

Exhibit P1(a) TRUE COPY OF THE GAZETTE NOTIFICATION PUBLISHED BY THE MEDICAL COUNCIL OF INDIA DATED 01.03.2018

Exhibit P2 TRUE COPY OF THE FORWARDED E-MAIL DT. 02/11/2021 CONTAINING THE SAID NEET (UG)-2021 SCORE DETAILS

Exhibit P3 TRUE COPY OF THE PAYMENT SLIP ISSUED BY CENTRAL ASIAN INTERNATIONAL MEDICAL UNIVERSITY, KYRGYZSTAN

Exhibit P4 TRUE COPY OF THE E-MAIL REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT DATED 29.08.2026

Exhibit P5 TRUE COPY OF THE JUDGEMENT PASSED BY THE HON'BLE HIGH COURT OF KERALA IN WP(C) NO. 26841/2025 DATED 23.09.2025

Exhibit P6 TRUE COPY OF THE DIPLOMA ISSUED BY CENTRAL ASIAN INTERNATIONAL MEDICAL UNIVERSITY, KYRGYZ REPUBLIC, IN FAVOUR OF THE PETITIONER DATED 15.07.2026

Annexure R1(a) True copy of public notice dated 17.09.2026