SHEETAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India, seeking for the following reliefs:

(2.) The brief facts of the case are that the petitioner cleared her Class 12th examination from Sarvodaya Vidyalaya No.3, R.K. Puram, Delhi on 12/5/2023, after obtaining 71.5% marks. Being desirous of pursuing B.A. B.Ed. course, she decided to undertake the National Common Entrance Test (hereinafter 'NCET'), which is conducted by respondent no.3/National Testing Agency (hereinafter 'NTA').

(3.) The NTA issued a public notice on 26/6/2023, inviting online applications for NCET, 2023 for admission to the 4-year Integrated Teacher Education Programme (hereinafter 'ITEP') in selected Central/State Universities/Institutions for the Academic Session 2023-2024. The public notice also contained the schedule of the examination, wherein, the date of the examination was stated to be announced later.