TANTIA UNIVERSITY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present writ petition, the petitioners have sought direction to the respondent No. 4 and 5 to include name of petitioner's college in the list of participating colleges for allotment of students for admission in B.V.Sc. and A.H. degree course for the academic year 2021-22.

(2.) Mr. Rajpurohit, learned counsel for the petitioners apprising the Court about requisite facts, stated that vide NOC dtd. 26/7/2018, the Government of Rajasthan had permitted the petitioner-University to establish veterinary college at Sri Ganganagar as per the Veterinary Council of India Minimum Standards of Veterinary Education (Bachelor of Veterinary Science and Animal Husbandry-Degree Course) Regulation, 2016 (hereinafter to be referred to as 'the Regulation of 2016') as amended from time to time.

(3.) Thereafter the competent authorities pointed out defects in petitioner's application in furtherance whereof the petitioner made the requisite compliance however, due to no progress on the said application for a considerable amount of time, the petitioner preferred a writ petition (SBCWP No. 10747/2020) wherein vide order dtd. 14/1/2021 this Court directed the respondents to conduct inspection of petitioner's college. Pursuant to the order dtd. 14/1/2021 the respondents prepared a favourable inspection report, in furtherance whereof, the petitioner-University was issued a letter of intent dtd. 27/4/2021, permitting admission of students to B.V.Sc and A.H. degree course at Sri Ganganagar Veterinary College, Sri Ganganagar for the academic year 2021-22.