Apollo College of Veterinary Medicine Vs Rajasthan State Veterinary Council

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REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 6842 OF 2014 (arising out of SLP(C) No.35057 of 2011)

Apollo College of Veterinary Medicine … APPELLANT

VERSUS

Rajasthan State Veterinary Council & Ors. … RESPONDENTS

With

C.A.No.6851/2014 (@ SLP(C) No.9216/2012) C.A.No.6852/2014 (@ SLP(C) No.9217/2012) C.A.No.6850/2014 (@ SLP(C) No.5301/2012) C.A.No.6853/2014 (@ SLP(C) No.9766/2012) C.A.No.6854/2014 (@ SLP(C) No.13493/2012) C.A.No.6857/2014 (@ SLP(C) No.23247/2012) C.A.Nos.6844-6845/2014 (@ SLP(C) Nos.142-143/2012) C.A.Nos._6846-6849/2014 (@ SLP(C) Nos.1900-1903/2012) C.A.No.6855/2014 (@ SLP(C) No.20779/2012) C.A.No.6856/2014 (@ SLP(C) No.22303/2012)

J U D G M E N T

SUDHANSU JYOTI MUKHOPADHAYA,J.

Leave granted.

2. As all these appeals involve the same issue relating to the

recognition of Veterinary College(s) under Veterinary Council of

India Act, 1984; they were heard together and are disposed of by

this common judgment.

3. Apollo College of Veterinary Medicine, Jaipur (for short

“Apollo College”) and Mahatama Gandhi College, Bharatpur (for

short “Mahatama Gandhi College”) are two private colleges in

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Rajasthan offering the course of Bachelor of Veterinary Science

and Animal Husbandry (hereinafter referred to as “B.V.Sc. &

A.H”). A number of students of the said colleges have passed the

B.V.Sc. & A.H examination conducted by the Rajasthan Agricultural

University (now known as Swami Keshwanand Rajasthan Agricultural

University, Bikaner), recognized by Veterinary Council of India

and Central Government. Students who have passed such examination

from the aforesaid two Colleges have enrolled with Rajasthan

State Veterinary Council are now practicing Doctors in State and

private sectors. There are also number of students who are

pursuing their studies in the said colleges.

4. The aforesaid two Colleges were permitted to be opened by

the State of Rajasthan subject to the grant of affiliation

recognition by the Veterinary Council of India. The B.V.Sc. & A.H

courses offered by the said colleges were affiliated to Rajasthan

Agricultural University (hereinafter referred to as the,

“Agricultural University). After a number of inspections made

from time to time, the Veterinary Council of India recommended

the Central Government to recognize the aforesaid two Colleges

and the degrees granted to the students who have passed out from

those Colleges. Later, by an order dated 20th February, 2010,

Government of India intimated that “it has not been found

possible to grant recognition to the degrees awarded by the

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Apollo College of Veterinary Medicine, Jaipur.” The Veterinary

Council of India by letter dated 22nd February, 2010 intimated

the Registrar about the decision of Central Government. The

Rajasthan State Veterinary Council was also asked to delete the

names of the Doctors from their Register. The aforesaid orders

refusing to grant recognition to the Apollo College and degrees

granted to the students passed out from the said College were

challenged by a number of alumni of the said College who are

practicing Doctors who passed out from the said College and also

by the students pursuing their studies in Apollo College.

5. Similar orders were made refusing to recognize the Mahatma

Gandhi College as well. The students of the said College

including the alumni moved before the High Court for direction to

the Union of India to issue appropriate notification thereby

including the name of the Mahatama Gandhi College in the First

Schedule of the Veterinary Council of India Act. During the

pendency of the writ petition the Veterinary Council of India by

letter dated 8th December, 2011, inter alia, decided not to

consider B.V.Sc. & A.H. course in respect of Mahatama Gandhi

college for recognition and intimated the same to the concerned

authorities. The said letter was also challenged before the High

Court in the pending writ petition.

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6. The writ petitions filed by the alumni and the students of

the Apollo College were heard together and the Division Bench of

the Rajasthan High Court, Jaipur Bench, Jaipur by a common

judgment dated 17th November, 2011 dismissed the writ petitions

and upheld the orders, letters and notifications issued by the

Veterinary Council of India/Union of India refusing to grant

recognition to the Apollo College and the degrees granted to the

students passed out from said College. Following the aforesaid

decision, learned Single Judge of the Rajathan High Court, Jaipur

Bench, Jaipur by the judgment dated 23rd December, 2011 dismissed

the writ petition preferred by the students who have passed out

from the Mahatama Gandhi College.

7. Before deciding the aforesaid question, it is necessary to

notice in detail the relevant factual matrix of the case

concerning the Apollo College and the Mahatama Gandhi College:

8. Apollo College

The Government of Rajasthan on 10th August, 1998, granted No

Objection Certificate (NOC) to the Apollo College of Veterinary

Medicine to offer a course in Bachelor of Veterinary Science and

Animal Husbandry (B.V. Sc. & A.H. Course) with a capacity of 50

seats subject to grant of permission by the Union of

India/Veterinary Council of India; Rajasthan Agricultural

University granted affiliation to the Apollo College on 6th

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November, 2000 for teaching 1st year B.V. Sc. & A.H. Course and

later the affiliation was extended for a period of two years for

the subsequent academic years.

9. The Inspection Committee of Veterinary Council of India

inspected the Apollo College from time to time. By inspection

report, 2003, the Committee reported that the facilities at the

College and staff seems to be adequate except for certain

deficiency of building, as the College was opened in a rented

building. The Central Government by letter dated 26th September,

2003 informed the Agricultural University to request the Apollo

College to fulfill the minimum requirements. On 13th August,

2004, Veterinary Council of India informed the Agricultural

University that as per record available with the Council, the

Apollo College was not a constituent college of Agricultural

University for the purpose of awarding recognized veterinary

qualifications. The Veterinary Council of India by its letter

dated 2nd February, 2005, informed the Government of Rajasthan

and the Agricultural University to stop admissions in the Apollo

College as it has not been included in the First Schedule of

Indian Veterinary Council Act for the purpose of such

recognition. Public notices were also issued by Veterinary

Council of India on 12th May, 2005 and 20th May, 2005 in Jaipur

editions of the Indian Express and Rajasthan Patrika informing

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that the BV Sc & AH qualification of the students of the Apollo

College was not a recognized Veterinary qualification.

10. Thereafter, on 21st November, 2005, Veterinary Council of

India granted no objection to admit students in the Apollo

College subject to extension of affiliation granted by the

Agricultural University. Pursuant to NOC granted by Veterinary

Council of India, the Agricultural University by letter dated

26th November, 2005 granted permission to Apollo College to admit

students.

11. According to the appellants, they competed in the Rajasthan

pre-medical/Rajasthan pre-Veterinary (RPM/RPV) open entrance test

and were allotted to the Apollo College B.V.Sc. & A.H. Course.

Apollo College was subsequently inspected by Veterinary Council

of India Inspectors on 22nd-24th January, 2007 who submitted

report stating that the Apollo College was following Veterinary

Council of India norms regarding infrastructure etc. and that

there was a need to strengthen manpower and equipments as well as

TVCC, livestock farm and experimental animal facilities. However,

a public notice was issued by Veterinary Council of India on 10th

April, 2007 informing the public in general that the Apollo

College has published misleading and incorrect information that

the College has been granted recognition by the Veterinary

Council of India and, therefore, public in general was informed

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that the matter of recognition of the qualification in respect of

the College shall be considered by the Veterinary Council of

India in due course only on fulfillment of requirement and the

Council does not recognize B.V.Sc. & A.H. qualification of the

said College.

12. Another team of Veterinary Council of India inspect the

Apollo College on 22nd -23rd November, 2007 and reported that in

view of the deficiencies mentioned therein, the qualification of

the University in respect of the College should not be considered

for recognition at that point of time. However, when

representatives of Agricultural University and the Veterinary

Council of India held meeting, by its proceedings dated 2nd

February, 2008, they recorded that the University was convinced

that the minimum academic/attendance requirements as per

Veterinary Council of India Regulations have been met in respect

of the 1st batch of students of the Apollo College and

thereafter, Veterinary Council of India granted provisional

recognition of B.V.Sc.& A.H. degree on 10th March, 2008 in

respect of 1st batch of students of the Apollo College who

completed the 5 year course. On 27th February, 2009, the

Veterinary Council of India informed the Agricultural University

that it has requested the Central Government to take necessary

action to recognize the qualification of the 2nd batch of

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students of Apollo College admitted in the year 2004. It was

followed by a letter dated 24th July, 2009 whereby Veterinary

Council of India intimated the Agricultural University that the

Veterinary Council of India has decided to recommend to the Union

of India for recognition of qualification of students admitted in

the month of December, 2004 i.e. 3rd batch of students. On 24th

July, 2009, Veterinary Council of India also informed the

Agricultural University that the Apollo College could admit

students for the Academic Session 2009-2010. In the meantime, the

Agricultural University by its letter dated 3rd September, 2009

granted affiliation to the Apollo College for the Sessions 2007-

2008 and 2008-2009.Subsequently, the Expert Committee appointed

by Veterinary Council of India (Balaraman Committee) recommended

on 16th November, 2009 that 55 faculty members are sufficient in

B.V. Sc. & A.H. Course. On 20th February, 2010 the Central

Government through Ministry of Animal Husbandry, Dairying &

Fisheries by the impugned order refused to grant recognition to

degrees awarded by the Apollo College.

13. The Veterinary Council of India in its turn referring to the

order dated 20th February, 2010 issued by the Central Government

directed the Registrar, Rajasthan Agricultural University by

order dated 22nd February, 2010 not to admit students in the B.V.

Sc. & A.H. degree course in the Apollo College henceforth.

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Thereafter the Central Government vide letter dated 22nd March,

2010 issued amendment to their earlier order as below.

No. For Read 1. It has not been found

possible to grant recognition to the degree awarded by the Apollo College of Veterinary Medicine, Jaipur.

It has not been found possible to grant recognition to the degree awarded to the students passing out from the Apollo College of Veterinary Medicine, Jaipur.

14. The aforesaid amendment was brought to the notice of the

Registrar, Swami Keshwanand Rajasthan Agricultural University,

Bikaner by Veterinary Council of India by letter dated 20th

April, 2010. It was followed by notification issued by the

Central Government on 29th April, 2010 whereby in exercise of the

powers conferred by sub-section (2) of Section 15 of the Indian

Veterinary Council Act, 1984, the Central Government amended the

First Schedule of the said Act in the following manner:

“In the First Schedule to the said Act, under sub- heading “Degrees”,-

(i)against serial number 33, relating to Rajasthan Agricultural University, in column 3, under the letters “B.V. Sc. & A.H.”, the following words, figures and letters shall be added, namely:-

“This qualification shall be a recognized veterinary qualification as aforesaid only when granted on or before 10.9.2009.”

(ii)after serial number 73 and the entries relating thereto, the following serial number and entries shall be added, namely:-

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1 2 3 74.Swami Keshwanand Rajasthan Agricultura l University, Bikaner in respect of College of Veterinary and Animal Science, Bikaner

Bachelor of Veterinar y Science and Animal Husbandry .

B.V.Sc.& A.H. (This qualificatio n shall be a recognized veterinary qualificatio n as aforesaid only when granted on or after 11.9.2009.

The developments as taken place after issuance of impugned orders and notifications:

15. On 13th May, 2010 the Rajasthan University of Veterinary and

Animal Sciences came into existence by carving out the units of

Veterinary and Animal Sciences sector from the Swami Keshwanand

Rajasthan Agricultural University, Bikaner and Maharana Pratap

University of Agriculture & Technology, Udaipur. Registrar,

Rajasthan University of Veterinary and Animal Sciences, Bikaner

by letter dated 19th August, 2010 referring to the admissions of

students in Apollo College intimated the Secretary, Ministry of

Animal Husbandry, Dairying & Fisheries, Government of India, New

Delhi that the University conducted the physical inspection of

the Apollo College on 27th July, 2010 and on the basis of

inspection, the University has granted the affiliation for the

year 2010-2011 and post facto affiliation for the session 2009-

2010. It was further intimated that the report of inspection team

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has revealed that the facilities at Apollo College are adequate

as per the Veterinary Council of India norms for training of

students and requested the authorities to review the earlier

order dated 20th February, 2010 and to include the appellant in

the Schedule-1 of the Indian Veterinary Council Act, 1984.

16. A team under the leadership of Mr. N.K. Bhattacharya of

Veterinary Council of India re-inspected the Apollo College

between 22nd November, 2010 and 24th November, 2010. The

Bhattacharya Committee by its Report intimated that overall

facilities in all disciplines were found satisfactory, for

theoretical and practical teachings of the B.V.Sc. & A.H. degree

course and were adequate to maintain minimum standards for

imparting the said course as per the VCI Regulations, 2008.

17. By letter dated 31st January, 2011 the Central Government

informed the Rajasthan University of Veterinary and Animal

Sciences that the Apollo College had been inspected by Veterinary

Council of India team during 22nd to 24th November, 2010 and the

recommendation from Veterinary Council of India was awaited. The

Veterinary Council of India was requested by the Central

Government on 24th March, 2011 to send its recommendation in the

light inspection carried out between 22nd and 24th November, 2010.

The Veterinary Council of India by letter dated 29th March, 2011

intimated the Rajasthan State Veterinary Council that it had

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recommended the Central Government for recognition of degrees

awarded by the State University to students of Apollo College but

the notification was not yet issued by the Central Government. On

30th March, 2011 Executive Committee of the Veterinary Council of

India decided to recommend the Apollo College to the Central

Government for recognition of qualifications of first three

batches admitted upto the academic year 2009. The Central

Government by letter dated 6th July, 2011 requested the

Veterinary Council of India to review the case of recognition of

the Apollo College in the light of deficiencies pointed out by

the Inspection team. The Executive Committee of Veterinary

Council of India considered the proposal for recognition of the

qualification in respect of the Apollo College by letter dated

11th July, 2011 and recommended the Central Government for

recognition of the qualification.

18. MAHATAMA GANDHI COLLEGE

On 24th May, 2005, the Government of Rajasthan, Animal

Husbandry Department had granted NOC to Smt. Urmila Devi Mangaiya

Paropkari Trust, to open the Veterinary College. On 28.06.2005,

Rajasthan Agricultural University, Bikaner conditionally

affiliated the College and allowed to open admission on receipt

of permission from the VCI/Government of India. The Veterinary

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Council of India issued NOC to open Veterinary College on 9th

November, 2005.

19. On 26th November, 2005, Rajasthan Agricultural University,

Bikaner issued notification to allow admission to the College. In

the meantime, affiliation was extended by University from time to

time. The State Veterinary Council informed Government of India

on 12th October, 2010 about recognition of BV Sc & AH

qualification imparted by Mahatma Gandhi Veterinary College,

Bharatpur affiliated to Rajasthan University of Veterinary and

Animal Sciences, Bikaner as per Section 15 (2) of the Veterinary

Council of India Act.

20. A reminder was issued on 26th October, 2010 to the

Government of India. On 4th February, 2011, the Secretary,

Veterinary Council of India recommended for recognition of BV Sc

& AH Course offered by Mahatma Gandhi Veterinary College,

Bharatpur and it was informed that Veterinary Council of India

recognized the College. The Secretary, Veterinary Council of

India on 29th March, 2011 informed the Registrar, Rajasthan State

Veterinary Council that though the Council had recommended the

Central Government for recognition of the qualification in

respect of Mahatma Gandhi Veterinary College, Bharatpur, and the

notification including the qualifications in respect of two

Colleges i.e. Apollo College of Veterinary Medicine, Jaipur and

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Mahatma Gandhi Veterinary College, Bharatpur in the First

Schedule was yet to be issued by the Central Government.

21. In April, 2011 the Rajasthan Government put the proposal in

the Legislative Assembly to notify the name of Mahatma Gandhi

Veterinary College, Bharatpur as recognized College. On 28th

April, 2011 the Secretary, Veterinary informed the Secretary,

Department of Animal Husbandry, Dairying & Fisheries that Mahatma

Gandhi Veterinary Council, Bharatpur has fulfilled the remaining

deficiencies. Writ Petition No.4690/2011 was filed by some of the

appellants before the Rajasthan High Court for direction to the

respondents to issue permanent registration certificate and allow

them to participate in the selection process for appointment on

the post of Veterinary Officer in pursuance of the advertisement

issued by the Rajasthan Public Service Commission. On 30th May,

2011 an interim order was passed by the High Court allowing them

to appear in the written test for appointment in the State.

22. On 8th December, 2011, the Veterinary Council of India

issued letter deciding not to recommend B.V.Sc. & A.H. Course

offered by of Mahatma Gandhi Veterinary College, Bharatpur for

recognition as the College does not fulfill the minimum standard

of Veterinary degree course. The High Court dismissed the Writ

Petition No.4690 of 2011 23rd December, 2011 referring to the

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judgment of Division Bench dated 17th November, 2011 in the case

of Apollo College.

23. The questions involved in these appeals are as follows:

(i) Whether it is mandatory for a ‘Veterinary college’

imparting teaching of B.V.Sc. & A.H. Course to get

recognized by the Central Government under First

Schedule to the Indian Veterinary Council Act, 1984;

and

(ii) What should be a possible legal solution in the case

of students who have already passed out from the

colleges in not clear question.

24. Learned counsel for the appellants challenged the orders and

notifications issued by Veterinary Council of India and Central

Government as also the impugned judgment on following grounds:

(i) The Central Government has no role to play in

recognition of any Veterinary College or

Institution in the State.

(ii) Section 21 (4) of the Indian Veterinary Council

Act, 1984 does not talk of de-recognition of

medical degree or recognition of medical degree

qua a College. Once degree granted by a University

is recognized, there is no question of recognition

of College.

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(iii)The Control of Central Government or Council is

not same in all system. For example, the control

of Medical Council of India on Medical Colleges

is different from the control of Veterinary

Council of India on Veterinary Colleges.

25. On the other hand, according to learned Solicitor General of

India, Section 21 (4) of the Indian Veterinary Council Act, 1984

empowers the Central Government to recognize or de-recognize a

degree awarded by a College. It is mandatory for a College

imparting teaching of B.V.SC. & A.H. course to get

recognized by the Central Government under First Schedule to the

Indian Veterinary Council Act, 1984 the students passing out from

such Colleges will not be allowed to register themselves with the

State Veterinary Council.

26. For determination of the core issue involved in these

appeals, it is desirable to refer the relevant provisions of the

Indian Veterinary Council Act, 1984, rules and regulations framed

there under and connected relevant facts:

27. The said Act was enacted with the object to control and

regulate veterinary practice and to provide for the establishment

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of a Veterinary Council of India and State Veterinary Councils

and for the maintenance of registers of veterinary practitioners.

RECOGNIZED VETERINARY QUALIFICATION & INSTITUTIONS

28. Section 2(e) defines “recognized veterinary qualification”

as follows:

“recognized veterinary qualifications” means any of the veterinary qualifications included in the First Schedule or the Second Schedule”

29. Whereas Section 2(j) defines “Veterinary Institutions” which

reads as follows:

“veterinary institution” means any University or

other institution within or without India which grants

degrees, diplomas or licences in veterinary science and

animal husbandry”

30. Rajasthan University of Veterinary and Animal Sciences,

Bikaner grants degrees in veterinary science and animal husbandry

and come within the meaning of Section 2(j)- “Veterinary

Institutions”.

31. The Apollo College and Mahatma Gandhi College imparts

teaching in veterinary science and animal husbandry. These two

colleges do not grant any degree and, thereby, the Colleges

aforesaid do not come within the meaning of Section 2(j)-

“Veterinary Institutions”.

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32. Section 15 of the Act deals with recognition of “veterinary

qualifications” granted by veterinary institutions (Universities)

in India which is quoted hereunder.

“15. Recognition of veterinary qualifications granted by

veterinary institutions in India.-(1) The veterinary

qualifications granted by any veterinary institution in

India which are included in the First Schedule shall be

recognised veterinary qualifications for the purposes of

this Act.

(2) Any veterinary institution in India which grants a veterinary qualification not included in the First Schedule may apply to the Central Government to have such qualification recognised and the Central Government, after consulting the Council, may, by notification in the Official Gazette, amend the First Schedule so as to include such qualification therein and any such notification may also direct that an entry shall be made in the last column of the First Schedule against such veterinary qualification declaring that it shall be a recognised veterinary qualification only when granted after a specified date.”

The aforesaid provision makes it clear that on and from the

date of enactment of the Act, the veterinary qualifications

granted by the Veterinary Institutions (Universities) in India

included in the First Schedule are only the recognized veterinary

qualifications for the purpose of the Act. For inclusion of any

other veterinary qualification, Veterinary Institution

(University) in India is required to apply to the Central

Government to have such qualification recognized under sub

Section (2) of Section 15 of the Act. In such case in

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consultation with the Veterinary Council of India, the Central

Government may by notification in the Official Gazette amend the

First Schedule so as to include such qualification therein.

33. A conjoint reading of Section 2(e), 2(j) and Section 15

makes it clear that recognition of veterinary qualifications is

mandatory, in case of degrees, diplomas or licences in B.V.Sc. &

A.H. is granted by Veterinary Institution (University) in India,

whether by itself directly or through a recognized Veterinary

College.

34. “Veterinary Collage” and “Recognized Veterinary College”

“Veterinary College” is defined in Section 2(n) of “The

Veterinary Council of India-Minimum Standards of Veterinary

Education-Degree Course (B.V.Sc. & A.H.) Regulations, 2008”

(hereinafter referred to as Regulations 2008) and it reads as

follows:

“(n) “Veterinary College” means an institution imparting veterinary education for the award of B.V.Sc. & A.H. degree having the required number of departments/units, infrastructure, manpower and other facilities as laid down in these Regulations under the overall administrative control of the Dean/Principal.”

Section 2(c) of “The Veterinary Council of India (Registration)

Regulations, 1992” (hereinafter referred to as Regulations, 1992)

defines “recognized veterinary college” and it reads as follows:

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“Recognized Veterinary College” means a Veterinary College affiliated to a University and recognized by Veterinary Council of India.”

Thus, only those colleges imparting veterinary education for

the award of B.V.Sc. & A.H. degree having the required number of

departments/units, infrastructure, manpower and other facilities

as per Regulation, 2008 affiliated to a Veterinary Institution

(University) and recognized by Veterinary Council of India are

said to be recognized Veterinary College. .

35. INSPECTION OF UNIVERSITY, COLLEGE/INSTITUTION

Section 19 of the Act reads as follows:

“19. Inspection of veterinary institutions and examinations.-(1) A Committee constituted under Section 12 may, subject to regulations, if any, made by the Council, appoint such number of veterinary inspectors as it may deem requisite to inspect any veterinary institution or any college or other institution where veterinary education is given or to attend any examination held by any veterinary institution for the purpose of recommending to the Central Government recognition of veterinary qualification granted by that veterinary institution.

(2) The veterinary inspectors shall not interfere with the conduct of any training or examination, but shall report to the Committee on the adequacy of the standards of veterinary education including staff, equipment, accommodation, training and other facilities prescribed by regulations for giving veterinary education or on the sufficiency of every examination which they attend.

(3) The Committee shall forward a copy of any such report to the veterinary institution concerned and shall

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also forward a copy with remarks, if any, of the said institution thereon, to the Central Government.”

From sub Section (1) of Section 19 of the Act, it is clear

that a Committee constituted by the Council under Section 12 can

appoint veterinary inspectors to inspect not only veterinary

institution (University) but also college and other institutions

where veterinary education is imparted for the purpose of

recommending to the Central Government recognition of veterinary

qualification granted by that Veterinary Institution

(University). Therefore, the College and Institution through

which B.V.Sc & A.H. degree is imparted also come under the

purview of the Act for the purpose of recognition of veterinary

qualification granted by the Veterinary Institution (University).

36. Section 21 of the Act reads as follows:

“21. Withdrawal of recognition.- (1) When upon report by the Committee or the visitor, it appears to the Council—

(a) that the courses of study and examinations to be undergone in, or the proficiency required from candidates at any examination held by, any veterinary institution, are not in conformity with the regulations made under this Act or fall short of the standards required thereby, or

(b) that the staff, equipment, accommodation, training and other facilities for instruction and training provided in such veterinary institution or in any college or other institution affiliated to it do not conform to the standards prescribed by the Council. the Council

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shall make a representation to that effect to the Central Government.

(2) After considering such representation, the Central Government may send it to the State Government of the State in which the veterinary institution is situated and the State Government shall forward it along with such remarks as it may choose to make to the veterinary institution, with an intimation of the period within which that institution may submit its explanation to the State Government.

(3) On receipt of the explanation or, where no explanation is submitted within the period fixed, then on the expiry of that period, the State Government shall make its recommendation to the Central Government.

(4) The Central Government, after making such inquiry, if any, as it may deem fit, may, by notification in the Official Gazette, direct that an entry shall be made in the appropriate Schedule against the said veterinary qualification declaring that it shall be a recognised veterinary qualification only when granted before a specified date or that the said veterinary qualification if granted to students of a specified college or institution affiliated to any veterinary institution shall be a recognised veterinary qualification only when granted before a specified date or, as the case may be, that the said veterinary qualification shall be a recognised veterinary qualification in relation to a specified college or institution affiliated to any veterinary institution only when granted after a specified date:

Provided that before issuing such notification the Central Government may consult the Indian Council of Agricultural Research. “

37. As per the said section, the recognition can be withdrawn

under the following circumstances:

(i) If the courses of study, examinations to be undergone

in or the proficiency required from candidates at any

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examination held by any veterinary institution are not

in conformity with the regulations made under the Act

or fall short of the standards required thereunder; and

or

(ii) If the staff, equipment, accommodation, training and

other facilities for instruction and training provided

in such veterinary institution or in any college or

other institution affiliated to it do not conform to

the standards prescribed by the Council.

In aforesaid circumstances, the Veterinary Council may make

representation to that effect to the Central Government and after

following procedure prescribed under Section 21, including

inquiry, the Central Government is empowered under sub Section

(4) of Section 21 to issue a notification in the official gazette

directing that an entry shall be made in the appropriate Schedule

against the said veterinary qualification declaring that it shall

be a recognized veterinary qualification only when granted before

a specified date or that the said veterinary qualification if

granted to students of a specified college or institution

affiliated to any veterinary institution shall be a recognized

veterinary qualification only when granted before a specified

date or, as the case may be, that the said veterinary

qualification shall be a recognized veterinary qualification in

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relation to a specified college or institution affiliated to any

veterinary institution only when granted after a specified date.

38. Though the heading of Section 21 shows “withdrawal of

recognition” and one may say that it is not specified that the

College or Institution affiliated to veterinary institution is

required to be recognized by the Central Government, but Section

15 read with sub Section (4) of Section 21 empowers the Central

Government to make an entry in the appropriate Schedule (First

Schedule) declaring that veterinary qualification granted to

students of a specified College or Institution affiliated to any

Veterinary Institution (University) shall be a recognized

veterinary qualification only when granted before a specified

date or that the said veterinary qualification shall be

recognized veterinary qualification in relation to the said

College or Institution affiliated to the University only when

granted after a specified date.

39. Section 21 has to be given its fullest meaning irrespective

of its marginal note (heading) “withdrawal of recognition”. On a

meaningful reading of the Statement of object and preamble of the

Veterinary Council Act together with Sections 2(e), 2(j),

Sections 15,19 and 21 and on a purposive construction of

Regulation 2(n) of the Regulation 2008 read with Regulation 2(c)

of the Regulations, 1992, it is clear that only “Veterinary

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College” imparting teaching in veterinary science and animal

husbandry through which a degree is conferred by a University and

is recognized by the Veterinary Council of India and shown in the

First Schedule is eligible to impart teaching of B.V.Sc.& A.H.

Course.

40. To draw a similarity, counsel for the parties referred to

provisions of the Indian Medical Council Act, 1956. Section 15

of the Indian Veterinary Council Act, 1984- which deals with

“recognition of veterinary qualifications granted by veterinary

institution in India” is in pari materia with Section 11 of the

Indian Medical Council Act, 1956 which is as follows:-

“11. Recognition of medical qualifications granted by Universities or medical institutions in India.-(1) The medical qualifications granted by any University or medical institution in India which are included in the First Schedule shall be recognized medical qualifications for the purposes of this Act.

2. Any University or medical institution in India which grants a medical qualification not included in the First Schedule may apply to the Central Government to have such qualification recognized, and the Central Government, after consulting the Council, may, by notification in the official Gazette, amend the First Schedule so as to include such qualification therein, and any such notification may also direct that an entry shall be made in the last column of the First Schedule against such medical qualification declaring that it shall be a recognized medical qualification only when granted after a specified date.”

41. Similarly Section 21-“Withdrawal of recognition” of the

Indian Veterinary Council Act, 1984 is in pari materia with

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Section 19 of the Indian Medical Council Act, 1956, as quoted

below:

“19. Withdrawal of recognition.-(1) When upon report by the Committee or the visitor, it appears to the Council-

(a) that the courses of study and examination to be undergone in, or the proficiency required from candidates at any examination, held by, any University or medical institution, or

(b) that the staff, equipment, accommodation, training and other facilities for instruction and training provided in such University or medical institution or in any college or other institution affiliated to that University, do not conform to the standards prescribed by the Council, the Council shall make a representation to that effect to the Central Government.

(2) After considering such representation, the Central Government may send it to the State Government of the State in which the University or medical Institution is situated and the State Government shall forward it along with such remarks as it may choose to make to the University or medical institution, with an intimation of the period within which the University or medical institution may submit its explanation to the State Government.

3. On the receipt of the explanation or, where no explanation is submitted within the period fixed, then on the expiry of that period, the State Government shall make its recommendations to the Central Government

4. The Central Government, after making such further inquiry, if any, as it may think fit, may, by notification in the official Gazette, direct that an entry shall be made in the appropriate Schedule against the said medical qualification declaring that it shall be a recognized medical qualification only when granted before a specified date or that the said medical qualification if granted to students of a

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specified college institution affiliated to any University shall be a recognized medical qualification only when granted before a specified date or, as the case may be, that the said medical qualification shall be a recognized medical qualification in relation to a specified college or institution affiliated to any University only when granted after a specified date.”

42. In view of the aforesaid provisions of the Indian Medical

Council Act, 1956, while Central Government notified First

Schedule, names of the recognized medical colleges along with the

Universities affiliating the colleges both have been shown

therein along with qualifications which are recognized. This is

apparent from relevant extract of the First Schedule to the

Indian Medical Council Act, 1956, as quoted below:

S.No. Course Name State

Name and Address of

Medical College / Medical Institution University Name

Management of College

Year of Inception of

College

Annual Intake (Seats)

Status of MCI Recognition

Date of LOP

1 Diploma in Anesthesia

Rajasthan R N T Medical College, Udaipur