Amit Lakhnota vs Veterinary Council Of India
2021 Latest Caselaw 6665 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 3919/2021

1.     Amit Lakhnota, Aged About 18 Years, 31, Shri Ganesh
       Vihar, Jamdoli, Agra Road, Jaipur (Raj.)
2.     Pawan Patidar, Aged About 19 Years, Village Post Badbad,
       Tehsil Bakani, District Jhalawar
                                                                  ----Petitioners
                                   Versus
1.     Veterinary Council Of India, A Wing, Ii Floor, August
       Kranti Bhawan, Bhikajikama Place, New Delhi Through
       Secretary.
2.     Rajasthan University Of Veterinary And Animal Sciences
       (Rajuvas) Bikaner, Through Its Registrar, Bikaner.
3.     Apollo College Of Veterinary Medicine, Jamdoli Agra Road,
       Jaipur, Through Dean.
4.     Mahatma Jyotiba Phule College Of Veterinary And Animal
       Science, Choumu, District Jaipur Through Dean.
5.     Aravali Veterinary College, Sikar, Through Dean.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Ankur Mathur
For Respondent(s)        :     Mr. S.K. Gupta, Sr. Advocate assisted
                               by Mr. Shashi Bhushan Gupta
                               Mr. Mukesh Rajpurohit, ASG
                               Mr. Muktesh Maheshwari



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

05/03/2021
     In wake of onslaught of COVID-19, abundant caution is being

taken while hearing the matters in Court.

     Mr. S.K. Gupta, learned Sr. Advocate, appearing on behalf of

respondent no.3 and rest of the counsels i.e. Mr. Mukesh

Rajpurohit, learned Assistant Solicitor General for Union of India



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                                   and Mr. Muktesh Maheshwari seeks time to complete their

                                   instructions.

                                        List on 19.03.2021.

                                        In the meanwhile, Veterinary Council of India (VCI) shall

                                   ensure adherence of condition no.(viii) of judgment passed by

                                   Hon`ble Supreme Court in the matter of Priya Gupta Vs. State

                                   of Chhatishgarh, decided on 08.05.2012 reported in [2012] AIR

                                   (SC) page 2413.       However, counselling, which has already been

                                   completed shall shall not be affected by this order.

                                        Condition No.(viii) reads as follows :-

                                        "viii) No college may grant admissions without duly advertising the
                                        vacancies available and by publicizing the same through the internet,
                                        newspaper, on the notice board of the respective feeder schools and colleges,
                                        etc. Every effort has to be made by all concerned to ensure that the
                                        admissions are given on merit and after due publicity and not in a manner
                                        which is ex-facie arbitrary and casts the shadow of favouritism."




                                                                   (DR.PUSHPENDRA SINGH BHATI),J.

136-Sanjay/-

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