RAVINDER CHAUDHARY Vs. VETERINARY COUNCIL OF INDIA

JUDGEMENT

(1.) Petitioners, in these petitions, seek declaration of the result of the election held for the post of Vice President, which was held on 06.04.2017, as also impugn Notification dated 12.01.2018, which had directed holding of election on 19.01.2018 of only the nominated members.

(2.) It is contended by learned counsel for the parties that the election was for the posts of President and Vice President in the Veterinary Council of India and that the term of office was 3 years and even if the earlier term was counted, the period is already over.

(3.) Learned counsel for the petitioners contends that the respondents are not holding the election of the members who constitute the Veterinary Council of India, in terms of the Indian Veterinary Council Rules 1985 (hereinafter referred to as the Rules). Said Rules have been framed under the Indian Veterinary Council Act, 1984 (hereinafter referred to as the Act).