- (1.) These writ petitions have been preferred by the students. In Writ Petition No. 2635/2011, a prayer has been made to quash the order dated 20.2.2010 and the Notification dated 29.4.2010, Annex.28 and 32 respectively filed with the petition. A prayer has been made to quash the amendment made in the item No. 33 of the First Schedule to the Indian Veterinary Council Act, 1984, hereinafter referred to as "the Act of 1984". A prayer has also been made to direct the registrations of the petitioners as Veterinary Practitioners. The respondent No. 7 RPSC may be directed to treat the petitioners as qualified Veterinary Practitioners for recruitment on the post of Veterinary Officers.
(2.) The students were admitted in the course of Bachelor of Veterinary Science & Animal Husbandry, in short "BVSc & AH", in the Apollo College of Veterinary Medicine, Jaipur. The fact remains that the Government of India and the Veterinary Council of India have not recognized the said institution so far.
(3.) In Writ Petition No.8361/2010, a prayer has been made to quash the letter dated 26.5.2010 by which the Veterinary Council of India has issued a communication to the Registrar, Rajasthan State Veterinary Council to delete the names of such practitioners from the State Register, who have passed out from Apollo College of Veterinary Medicine, Jaipur. As it is not recognized for the purpose of the Act of 1984, the names of practitioners, who have passed out from Apollo College of Veterinary Medicine, Jaipur, have not been included in Indian Veterinary Practitioners Register. The petitioners were admitted in the Academic Session 2003-04 in the College.;