RAVI PRAKASH DWIVEDI Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned senior advocate, assisted by Sri Siddharth Khare for the petitioner. Sri P. S. Baghel, learned senior advocate assisted by Sri Gautam Baghel appears for U.P. Public Service Commission-respondent No. 4 Sri Pankaj Saxena, learned standing counsel appears for State-respondents.

(2.) The petitioner's application for selection as Veterinary Medical Officer in question pursuant to the advertisement dated 29.9.2007 was rejected by the U.P. Public Service Commission on the ground that in terms of Rule 8 (2) of the U.P. Veterinary Group-B Service Rules, 1998 and the advertisement, the petitioner is not registered as Veterinary Surgeon in the State of U.P. under Section 23 of the Indian Veterinary Council Act, 1984 (hereinafter referred to as 'the 1984 Act').

(3.) It is not denied that the petitioner holds requisite qualification, i.e., Bachelor Degree in Veterinary Science and Animal Husbandry (B.V.Sc. and A.H.) from Chaudhary Charan Singh Haryana Agriculture University, Hissar and was registered with Veterinary Council of U.P. vide Registration No. U.P.V.C. 3933 dated 23.1.2004. He got selected as Veterinary Medical Officer in the State of Jharkhand on which he got his registration certificate transferred from U.P. to the State of Jharkhand under Section 52 of the 1994 Act. The petitioner has submitted the certificates of his registration, in proof thereof with the application form to the U.P. Public Service Commission.