“Delhi High Court Allows NTA Affidavit as NEET-UG 2019 Scorecard: Relief for FMGE Aspirants”
“Court says missing scorecards should not block medical graduates from exams”
“Judgment offers clarity and relief for students and parents facing documentation hurdles”
By Our Legal Reporter
New Delhi: January 03, 2026:
In a landmark decision, the Delhi High Court has granted relief to a medical aspirant who was unable to produce her NEET-UG 2019 scorecard while applying for the Foreign Medical Graduate Examination (FMGE). Justice Sachin Datta directed the National Board of Examinations in Medical Sciences (NBEMS) to treat a court order and affidavit filed by the National Testing Agency (NTA) as equivalent to the missing scorecard.
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The Delhi High Court has ruled that an affidavit filed by the National Testing Agency (NTA), along with the court’s order, can serve as a valid substitute for a missing NEET-UG 2019 scorecard. This means students who lost or cannot access their old scorecards can still apply for exams like the Foreign Medical Graduate Examination (FMGE). For parents and students, the ruling provides relief and clarity, ensuring that technical glitches or missing documents do not block career opportunities.
This ruling is significant for thousands of students and parents who worry about documentation issues in competitive exams. It ensures that technical lapses or missing records do not derail careers in medicine.
The Legal Issue
- Requirement of NEET-UG scorecard: FMGE applicants must produce their NEET-UG scorecards to prove eligibility.
- Problem faced: The petitioner, Suhana K.N., an OBC (NCL) candidate, could not access her physical NEET-UG 2019 scorecard.
- Court’s solution: The High Court ruled that an NTA affidavit confirming her score, along with the court’s order, will serve as the scorecard.
- Precedent: The Court noted that similar relief had been granted earlier to other NEET-UG 2019 aspirants.
Court’s Observations
- Fairness to students: Missing documents should not block genuine candidates from pursuing careers.
- Role of NTA: As the official exam body, NTA’s affidavit confirming scores is legally valid.
- NBEMS obligation: The Board must accept the affidavit and court order as proof of eligibility.
- Consistency: The Court emphasized that relief must be uniform for all similarly placed candidates.
What This Means for Students and Parents
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|
Concern |
Before Judgment |
After Judgment |
Impact |
|
Missing NEET-UG scorecard |
Disqualification risk |
Court order + NTA affidavit valid |
Students protected |
|
FMGE eligibility |
Strict documentation |
Flexible with affidavit |
Wider access |
|
Parents’ anxiety |
High due to lost records |
Reduced |
Greater confidence |
|
Precedent |
Case-by-case relief |
Uniform approach |
Predictable outcomes |
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Wider Implications
- For students: Relief from the fear of losing opportunities due to missing scorecards.
- For parents: Assurance that courts will protect genuine candidates against bureaucratic hurdles.
- For institutions: NBEMS and NTA must coordinate better to ensure smooth documentation processes.
- For policy: Sets a precedent that affidavits and court orders can substitute missing exam records.
Expert Views
- Legal experts: Say the ruling balances fairness with administrative requirements.
- Education analysts: Note that this decision highlights the need for digital record-keeping and easy access to old scorecards.
- Parents’ associations: Welcome the judgment as a relief for families navigating complex exam systems.
Conclusion
The Delhi High Court’s ruling is a progressive step in education law, ensuring that missing documents do not block deserving students from pursuing medical careers. By allowing an NTA affidavit and court order to serve as a valid scorecard, the Court has reinforced the principle that substance must prevail over technicalities.
For students and parents, this judgment offers clarity, relief, and confidence that the legal system will protect their rights. For institutions, it is a reminder to strengthen record-keeping and reduce bureaucratic hurdles.
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