As per case facts, petitioners, MBBS students from the 2021-2022 batch, failed their first professional examination and subsequently appeared in a supplementary examination. Their results were declared after the National ... Medical Commission (NMC) issued new guidelines and a notification that lowered passing marks. The NMC later clarified that these changes would not apply retrospectively. The petitioners approached the High Court, seeking to apply these new, lower passing standards to their already declared supplementary exam results. The question arose whether the NMC's guidelines and notification should be applied retrospectively, treating the notification as merely clarificatory. Finally, the High Court ruled that the changes were substantive, not merely clarificatory, and the NMC explicitly stated their prospective application. The Court affirmed that academic standards for professional courses must be strictly maintained, and equity cannot override clear legal mandates, thus dismissing the Writ Petitions.