Dinesh Mehta, J. - (1.) These writ petitions have been filed by the Veterinary Colleges, interalia praying that the respondent University be directed to permit them to fill up vacant seats, which remained vacant/unfilled after the completion of counselling done by the respondent Rajasthan University of Veterinary and Animal Sciences, Bikaner for academic year 2018-2019.
(2.) The petitioners have averred in the petitions that they are entitled to fill seats, which remained vacant after counselling as permitted by Clause - (9) of Regulation 7 of the Veterinary Council of India - Minimum Standards of Veterinary Education - Degree Course (B.V. Sc. and A.H.) Regulations, 2008 (hereinafter referred as "the Regulations of 2008").
(3.) It has been stated on behalf of the petitioners that though they are entitled to fill the vacant seats at their end, in light of the stipulation made in Clause- (9) of Regulation 7 of the Regulations of 2008, the respondent University is unnecessarily creating hurdles in their way of giving admissions to the students.;