BALASAHEB DATTA JIGLEKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. With the consent of learned Counsels for the parties, the petition is taken up for final hearing at the stage of admission.

(2.) The conflict between the provisions of the Veterinary Council of India (Standards of Veterinary Education Degree Course B.V.Sc. & A.H.) Regulation, 1993 and Veterinary Academic Regulations (2002) has given rise to the present petition.

(3.) The petitioner herein was admitted on 12/08/1998 to the course of Bachelor of Veterinary Sciences & Animal Husbandry for the academic year 1998-99.