- (1.) These writ petitions have been filed by the petitioners seeking directions to the respondent-State of Rajasthan to issue 'No Objection Certificate' ('NOC') in favour of the petitioners- Institutions for conducting Two Years Animal Husbandry Diploma Programme for Academic Session 2018-19 as also for subsequent academic sessions. The petitioners have also questioned policy decision of the State not to issue any NOC for establishment of Veterinary Training Schools/Veterinary Colleges in the State of Rajasthan. That apart, the notification dated 7.6.18 issued by the Rajasthan University of Veterinary and Animal Sciences, Bikaner, implementing "Minimum norms for affiliation with Rajasthan University of Veterinary and Animal Sciences, Bikaner for two years Animal Husbandry Diploma Programme" to the extent it makes NOC of the State Government necessary for grant of affiliation to new institutes for conducting two years Animal Husbandry Diploma Programme, is also challenged.
(2.) In the petitions filed, the petitioners have not even set out essential facts as to when the applications were submitted by them for grant of NOC to the State Government or the applications seeking affiliation to the respondent-University. The copies of the applications alleged to have been submitted obviously in the prescribed proforma are not even placed on record.
(3.) In the writ petition filed by the petitioner-Murali Singh Yadav Memorial Prashikshan Sansthan (S.B. Civil Writ Petition No.7604/19), it is averred that after submitting the application to the respondent-University for grant of affiliation, the petitioner institution submitted an application to the Director, Agriculture and Animal Husbandry for grant of NOC to conduct Two Years Animal Husbandry Diploma Programme for intake capacity of 100 seats for Academic Session 2018-19. Neither the application filed seeking affiliation from the respondent-University nor the application seeking NOC from the State Government is placed on record. However, by way of an additional affidavit, an application form alleged to have been submitted by the petitioner for grant of NOC is placed on record but, it does not bear the date of submission of the application. No details regarding the application filed are set out in the additional affidavit either.;