AMANPREET SINGH Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) CM No.9112 of 2015

(2.) It is the case of the petitioner that he was seeking admission on the strength of a provisional Degree from Sri Ganga Nagar Veterinary College, Sri Ganga Nagar, Rajasthan on 17.01.2015 (Annexure P2), which stands affiliated with Rajasthan University of Veterinary & Animal Sciences, Bikaner (for short, the 'Rajasthan University'). The eligibility criteria for admission was a Degree in Veterinary Science with at least 60% marks in the aggregate. The said admission is being opposed by the Veterinary Council of India (for short, 'VCI') and by the respondent No.5-Institute on the ground that the college from which the petitioner had passed does not fall in the 1st Schedule of the Indian Veterinary Council of India Act, 1984 (for short, the 'Act') and is not a recognized college by the VCI and therefore, the petitioner is not eligible for the said programme. Reliance has been placed upon the list of the recognized Veterinary Colleges of India, which are put on the website of the VCI (Annexure R5/2). Relevant portion of the same reads as under: <FRM>JUDGEMENT_543_LAWS(P&H)9_2015_1.html</FRM>

(3.) The Council, in its reply, has placed reliance upon Section 15 of the Act to submit similarly. It has been averred that the Council, in its meeting dated 18.10.2013, had considered the matter and decided not to allow admission of students to the Sri Ganganagar Veterinary College on account of the deficiencies and non-fulfilment of the minimum requirements and the petitioner was, thus, not eligible for admission.