LAWS(DLH)-2025-5-138

SADHANA YADAV Vs. UNION OF INDIA

Decided On May 28, 2025
Sadhana Yadav Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The present petition has been filed by the petitioner seeking following reliefs:

(2.) The case set out by the petitioner in the present petition is that after successfully clearing her Senior Secondary Examination conducted by the CBSE, petitioner applied for Common University Entrance Test [hereinafter referred to as 'CUET (UG)'], which is conducted by the respondent no.2/NTA.

(3.) The petitioner's CUET (UG) exam was to be held on 13/5/2025. As per the admit card, the reporting time at the Centre was 7 am and the Gate closing time of Centre has been mentioned as 8.30 am sharp.