NAVEEN KUMAR B.S. AND ORS. Vs. STATE OF KARNATAKA, DEPARTMENT OF ANIMAL HUSBANDARYAND FISHERIES AND ORS.

JUDGEMENT

(1.) These petitions are directed against order dated 13/8/2015, passed by the Tribunal in Application Nos. 6753 to 6769/2015, whereby the Tribunal, for the reasons recorded in the order, dismissed the applications.

(2.) We have heard Mr. M. Chidananda Kumar appearing for Mr. M. Chamaraj, learned counsel appearing for petitioners and Mr. H.B. Mahesh, learned Government Pleader appearing for respondents.

(3.) The contention raised on behalf of the petitioners was that the Rules of 2015, known as the Karnataka Animal Husbandry and Veterinary Services (Recruitment of Veterinary Officers) (Special) Rules, 2015 (hereinafter referred to as "the Rules") ought not to have provided qualification for registration of a person with Karnataka Veterinary Council as per the Karnataka Veterinary Council Act, 1984. It was, therefore, submitted that the Rules were challenged by the petitioners before the Tribunal. It was also submitted that since the notification for recruitment was already issued on 19/6/2015 which provided the same qualification as that of provisional degree and registration with the Veterinary Council, the said notification was also challenged.