VIDYA RAI Vs. NATIONAL TESTING AGENCY

JUDGEMENT

(1.) The controversy in the present writ petition revolves around challenge to four questions and their answer key(s), in LL.M. Entrance Exam.

(2.) The case set out by the petitioner in the present petition is that she is a law graduate from Faculty of Law, B.H.U. (Varanasi) and had applied for Post-Graduate Entrance Examination conducted by respondent no.1/NTA namely, Common University Entrance Test (CUET-PG) 2025 for LL.M with subject code COQP-14.

(3.) The petitioner applied for LL.M. (COQP-14) on 19/1/2025 and appeared in the entrance examination that was held on 26/3/2025. As per the petitioner, out of the total 75 questions, there were approximately three questions in the entrance examination that contains incorrect options i.e. none of the options provided were correct and besides that, there was other question for which answer provided in the provisional answer key was incorrect.