NISHU MAURYA Vs. UNION OF INDIA

JUDGEMENT

(1.) The grievance articulated in the present petition is that the petitioner was subjected to repeated interruptions and harassment mid-examination for re-verification of her identity credentials with respect to her Aadhaar, thereby leading to loss of crucial exam time while she was taking her National Eligibility cum Entrance Test (Undergraduate) ' 2025 Examination [NEET (UG) 2025]. The said exam was conducted by respondent no.2/NTA on 4/5/2025 at the Examination Centre located in M.M.H.V. Inter College, Ghaziabad, Uttar Pradesh, i.e. the venue of respondent no.5.

(2.) The brief facts, as borne out from the petition are that the petitioner had registered herself for appearing in NEET (UG) 2025, scheduled to be conducted on 4/5/2025. As part of the registration process, her identity was authenticated through her Aadhaar Card, which served as the mode of verification.

(3.) On the day of the examination i.e. 4/5/2025, petitioner claims to have reached the examination centre at 01:00 PM as per the instructions published in the Information Bulletin issued by NTA. It is stated that the petitioner had arrived within the reporting time carrying her Admit Card, Aadhaar Card and other valid identity proofs.