Rohtak MBBS Exam Scam: 23 Students Expelled, University Warns of Legal Consequences
Answer Sheets Smuggled, Tampered to Secure Passing Marks
Students Face Expulsion, Legal Action, and Career Collapse
By Our Legal Correspondent
New Delhi: February 04, 2026:
Education is often seen as the foundation of a successful career, especially in medicine where trust and integrity are vital. But recent revelations from Rohtak’s Pt. BD Sharma University of Health Sciences have shaken public confidence. In one of the biggest exam scams in recent years, 23 MBBS students were expelled after being found guilty of manipulating answer sheets to fraudulently secure passing marks. The case serves as a warning to students across India: shortcuts in academics can lead to devastating legal and professional consequences.
Details of the Scam
- How it worked: Answer sheets from annual and supplementary MBBS exams were smuggled out of the university’s secrecy branch. These sheets were then tampered with—content erased, rewritten, and resubmitted.
- Payment involved: Students allegedly paid between ₹3 lakh and ₹5 lakh per subject to secure passing marks.
- Manipulation of records: Marks were altered in award lists just before results were declared.
- Duration: Evidence suggests the racket had been operating for several years, pointing to deep-rooted corruption.
University’s Action
- Expulsion orders: Vice-Chancellor Dr. H.K. Aggarwal confirmed that the 23 students were expelled and barred from readmission.
- Employees punished: Seven university employees were dismissed, while six others were suspended.
- Legal steps: FIRs were registered against 41 individuals, including 24 MBBS students and 17 staff members. At least 10 accused have been arrested.
- Forensic evidence: Handwriting samples and answer sheet serial numbers revealed clear discrepancies, proving tampering.
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Why Students Must Be Aware of Legal Troubles
- Permanent career damage: Expelled students cannot complete their MBBS course, ending their medical careers before they begin.
- Criminal charges: Fraud, forgery, and corruption charges can lead to imprisonment and fines.
- Loss of credibility: Even if students attempt to pursue another career, their reputation will remain tainted.
- Financial ruin: Families who invested heavily in medical education now face losses, alongside legal expenses.
Lessons for Students
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- Integrity matters: In professions like medicine, honesty is non-negotiable. Patients’ lives depend on doctors’ competence.
- Legal awareness: Students must understand that academic fraud is not just unethical—it is a criminal offense.
- Avoid shortcuts: Hard work and preparation are the only safe paths to success.
- Stay vigilant: Students should report suspicious practices instead of participating in them.
Wider Impact on Education System
This scam has exposed vulnerabilities in examination systems across India. It raises questions about:
- Security of answer sheets
- Transparency in evaluation
- Accountability of staff
- Need for digital monitoring and stricter laws
If reforms are not implemented, similar scams could undermine the credibility of professional education nationwide.
Conclusion
The Rohtak MBBS exam scam is a stark reminder that dishonesty in academics can destroy lives. The expulsion of 23 students and the dismissal of university staff show that authorities are taking strong action. For students, the message is clear: cheating may offer temporary relief, but the long-term consequences—legal, financial, and professional—are devastating.
Also Read: Supreme Court: Delayed Litigants Cannot Demand Relief Just Because Others Succeeded
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