PARAS BAKSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) In the wake of second surge in the COVID-19 cases, abundant caution is being maintained for the safety of all concerned.

(2.) Counsel for the parties jointly submits that the controversy involved in the present writ petition is no more res integra and is squarely covered by decision of this Court in Tapasya Bedi Vs. Union of India and Ors., (S.B. Civil Writ Petition No.3626/2016, decided on 14/9/2017).

(3.) The present writ petition has been filed seeking direction as against the respondents to register their candidature with the Rajasthan State Veterinary Council after completion of their respective degrees of B.V. SC and AH from the respondent No.6 -College where they took admission in the B.V. SC and AH Degree Course during the Academic Session 2010-11 which was affiliated to Swami Keshwananda Rajasthan Agricultural University, Bikaner.