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Rajasthan High Court - Jodhpur
Mahatma Gandhi Veterinary College vs State Of Rajasthan (2026:Rj-Jd:10741) on 27 February, 2026
[2026:RJ-JD:10741]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5132/2026
Mahatma Gandhi Veterinary College, Run By Smt. Urmila Devi
Mehgiya Paropkari Trust Through Its President Harsh Kumar S/o
Piyush Kumar, Aged 35 Years, Resident Of 138, Ranjit Nagar,
Bharatpur (Rajasthan).
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary, Animal
Husbandry Department, Secretariat, Jaipur (Raj.).
2. Veterinary Council Of India, A-Wing, Ii-Floor, August
Kranti Bhawan, Bikaji Cama Place, New Delhi Through Its
President.
3. Rajasthan University Of Veterinary And Animal Sciences,
Bikaner Through Its Registrar.
4. Convener Rpvt 2025, Rajasthan University Of Veterinary
And Animal Sciences, Bikaner.
----Respondents
For Petitioner(s) : Mr. Harsh Kumar, present in person
For Respondent(s) : Mr. Ravindra Jhala for
Mr. S.S. Ladrecha, AAG
HON'BLE MR. JUSTICE SANJEET PUROHIT
Order
27/02/2026
1. Present writ petition has been filed challenging circular dated
28.11.2025 as well as order dated 06.12.2025 issued by
respondent No.3, directing the veterinary colleges, including the
petitioner - Institution, that only RPVT - 2025 qualified candidates
having Rajasthan Domicile will be eligible for admission against
vacant seats of State quota.
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[2026:RJ-JD:10741] (2 of 4) [CW-5132/2026]
2. The petitioner present in person on behalf of Institution
relies upon the directions contained in judgment dated 25.09.2019
passed in S.B.C.W.P. No. 15131/2018 (Aravali Veterinary
College, Sikar Vs Rajasthan University of Veterinary &
Animal Sciences, Bikaner & Ors.), wherein this Court held that
as per Clause 9 of Regulation 7 of the Veterinary Council of India -
Minimum Standards of Veterinary Education in Degree Courses
(B.V.Sc. & A.H.) Regulations 2016, the Veterinary Institutions can
grant admission to students against the vacant seats left after
counseling and such admissions by the Veterinary Institutions are
neither subservient nor dependent upon the approval of the
University.
3. The petitioner present in person further states that the
condition imposed by the respondent University that the vacant
State quota seats must be filled only by the RPVT qualified
students having Rajasthan domicile is not only against the
provisions of the Regulations - 2016 but also contrary to the
observations made by this Court in Aravali Veterinary College
(supra).
4. The petitioner present in person also submits that in the
matter of S.B. Civil Writ Petition No. 1546/2026
(Shekhawati Veterinary College Kochhor, Sikar Vs.
Veterinary Council of India & Ors.), wherein a similar
controversy arose, this Court, after considering arguments of both
sides, has passed interim order dated 16.02.2026 in favour of
similarly situated Institutions.
5. Matter requires consideration for final adjudication.
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6. Petitioner is directed to supply a copy of the writ petition to
learned counsel Mr. S.S. Ladrecha, AAG, who represents
respondent Nos. 1 and 2 and to Mr. Ajay Kumar Vyas, who
represents respondent Nos. 3 and 4.
7. Hence, service is complete.
8. In view of order dated 16.02.2026 passed in the case of
Shekhawati Veterinary College (supra), at this stage the
requirements of grant of admission to only Rajasthan domicile
candidates against State quota vacant seats is stayed. This Court
finds it appropriate to permit the petitioner - Institution to admit
students against the seats remained vacant even after the final
round of counseling up to sanctioned seats. The students who
have been offered seats of State quota through counseling shall
have a preferential right to secure admission in the petitioner
Institution and, therefore, the students sent by the Counseling
Board shall be granted admission in the petitioner - Institution
against the State quota seats.
9. The remaining vacant State quota seats may be filled by
petitioner - Institution on their own subject to compliance with the
minimum qualifying marks criteria, if any.
10. The students already admitted by the petitioner - Institution
against the seats which remained vacant even after final round of
counseling shall be allowed to continue their studies and their
admissions shall be provisionally recognized by the respondent
University.
11. It is made clear that such provisional admission will not
create any right in favour of students.
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12. It will be open for the respondents to move appropriate
application for vacation / modification of this order.
13. Let this matter be listed for final arguments on 02.04.2026
alongwith S.B.C.W.P. No. 1546/2026.
14. Registry is directed to reflect the name of learned counsel
Mr. S.S. Ladrecha, AAG, and Mr. Ajay Kumar Vyas as counsels
appearing for the respondents in the cause list.
(SANJEET PUROHIT),J
78-JatinS/-
(Uploaded on 27/02/2026 at 12:58:04 PM)
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