ARUN KUMAR AND ORS. Vs. STATE OF RAJ. AND ORS.
LAWS(RAJ)-2015-2-56
HIGH COURT OF RAJASTHAN
Decided on February 09,2015

Arun Kumar and Ors. Appellant
VERSUS
State of Raj. And Ors. Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) By way of the instant writ petitions, the petitioners have approached this Court praying for a direction to be summoned for interview and consequent appointment to the post of Medical Officer, Veterinary in the selection process held by the respondent RPSC pursuant to the advertisement dated 8.3.2011.
(3.) Facts in brief are that the petitioners herein procured the Bachelor's Degree of Veterinary Science and Animal Husbandry from an institution known as Apollo College of Veterinary Medicine, Jaipur (referred to herein after as 'Apollo college) affiliated to Rajasthan Agriculture University, Bikaner/Swami Keshwanand Rajasthan Agriculture University, Bikaner. The degrees were conferred upon the petitioners on 4.5.2010. It is not in dispute that the Apollo college was recognized by the Veterinary Council of India when the petitioners were conferred the Bachelor's degree. The petitioners' names were entered in the State register maintained by the Rajasthan State Veterinary Council on the basis of the degrees conferred upon them.;


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