Permod Kohli, J. - (1.) The petitioners before us have challenged the vires of Amendment Rules, namely, Haryana Veterinary Headquarter and Field (Group-C) (Amendment) Rules, 2011 notified vide notification dated 28.2.2011 whereby the Universities whose qualification has been recognised for purposes of recruitment to the post of Veterinary & Live-Stock Development Assistant have been enlisted in Appendix E to the Rules. Brief facts necessary for purposes of this petition are noticed here-in-after.
(2.) The petitioners have acquired diploma of Veterinary & Live- Stock Development from IASE University, Rajasthan.
(3.) It is contended on behalf of the petitioners that this University is duly recognised by the UGC. However, State of Haryana by impugned amendment of the recruitment rules, namely, Haryana Veterinary Headquarter and Field (Group-C) (Amendment) Rules, 1999, only 30 Universities imparting diploma courses for purposes of recruitment particularly to the post of Veterinary & Live- Stock Development Assistant have been recognized. The University wherefrom the petitioners have acquired the diploma is excluded from the enlisted Universities in Appendix-E. Thus, by virtue of the amendment, the petitioners have been rendered ineligible. Contention raised on behalf of the petitioners is that once a University is recognised by the UGC, the State Government cannot make a choice to restrict the qualification acquired from 30 Universities and exclude some of the universities imparting similar courses.;