(1) A change in MBBS passing criteria left several students caught in legal uncertainty. By the time the case reached the Supreme Court, they had already completed the entire course. Should years of medical education go to waste because of a dispute over exam rules? Here’s what the Court decided.
Jashandeep Kaur v. Union of India (2026): Supreme Court Regularises MBBS Admissions Amid NMC Passing Criteria Dispute
(1) A change in MBBS passing criteria left several students caught in legal uncertainty. By the time the case reached the Supreme
NMC is nothing but an authority that dreams in Night & want to make it reality without checking realities & students in India & specially foreign students. It is jous making student cry..
Supreme court shows it helplessness on all NMC matters which is absolutely wrong.