SANDIP VINAYAK INGLE Vs. UNION OF INDIA

JUDGEMENT

(1.) Present petition has been filed under Article 226 of the Constitution of India challenging the appointment of Dr. R G Bambal 1, as Secretary of Veterinary Council of India ('VCI') by Respondent No. 1 vide office order(s) dtd. 31/1/2024 and 1/2/2024. This petition also challenges the Office Memorandum dtd. 16/3/2024 ('OM') issued by Respondent No. 1 constituting Advisory Committee of the VCI in exercise of the powers

(2.) The Petitioners are elected members of the Executive Committee of VCI and are admittedly entitled to continue in office until the fresh elections of VCI are held. The Petitioners are aggrieved by the Respondents' inaction in holding the fresh elections as directed by the learned Single Judge vide order dtd. 21/12/2023 in W.P.(C) 16633/2023.

(3.) Petitioners are also aggrieved by the Respondents' wilful act and omission in not convening a meeting of the VCI to elect a President under Sec. 3(4) of the Indian Veterinary Council Act, 1984 ('Act of 1984') in terms of the directions issued by the learned Single Judge vide consensual order dtd. 21/12/2023 in W.P.(C) 16633/2023.