LexAPOLLO COLLEGE OF VETERINARY MEDICINE versus RAJASTHAN STATE VETERINARY COUNCIL & ORS.
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[2014] 9 S.C.R. 935 APOLLO COLLEGE OF VETERINARY MEDICINE V. RAJASTHAN STATE VETERINARY COUNCIL & ORS. (Civil Appeal No. 6842 of 2014) JULY 25, 2014. [R.M. LODHA CJI. AND SUDHANSU JYOTI MUKHOPADHAYA, JJ.] VETERINARY COUNCIL OF IND/A ACT, 1984; Object of the Act - Discussed. Recognition of veterinary college - Held: It is mandatory A B c for a 'Veterinary college' imparting teaching of 8. V.Sc. & A.H. Course to get recognized by the Central Government under 0 First Schedule to the Act. Recognition of veterinary college - Appellant-colleges offering the course of 8. V.Sc and A.H. - 8. V.Sc and A.H. examination conducted by the University recognized by Veterinary Council of India and Central government - Refusal E to grant recognition to the colleges and also the degrees granted to the students passed out from the said colleges - High Court held that since 8. V.Sc. & A.H. degree possessed by the students was not one obtained from a recognized College it could not be treated as a valid qualification for the F purpose of registration under the Veterinary Council of India (Registration) Regulations, 1992 and for other purpose - Held: In the facts and circumstances of the case, the High Court should have given a possible legal solution in respect to the students who have already passed out from the G appellant-Colleges affiliated to Recognised University by directing the Central Government to make appropriate amendment in the First Schedule of the Indian Veterinary Council Act, 1984 so as to include these Colleges in the First 935 H 936 SUPREME COURT REPORTS [2014) 9 S.C.R. A Schedule for the purpose of recognition of B. V.Sc. & A.H. degree on or before dates specified - In case of other students admitted and pursuing their studies, the Central Government is directed to call for a fresh report from the Veterinary Council of India and to pass appropriate order ul s s.15(2) rlw.s.21 (4) of the Act - In case it is not possible to recognize the College beyond such date as ordered, the Veterinary Council of India is directed to take steps to transfer the students to some other recognized Colleges against their corresponding year to complete the B .. V.Sc. & A.H. course. c Allowing the appeals, the Court .HELD: 1. The Veterinary Council Act, 1984 was enacted with the object to control and regulate veterinary practice and to provide for the establishment of a D Veterinary Council of India and State Veterinary Councils • and for the maintenance of registers of veterinary practitioners. [para 27] [950-E] 2. A conjoint reading of Sections 2(e), 20) and Section E 15 of the Act makes it clear that recognition of veterinary qualifications is mandatory, in case 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. Only those F 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 lridia are said to be recognized Veterinary G College. 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 H APOLLO COLLEGE OF VETERINARY MEDICINE v. RAJASTHAN STATE 93 7 VETERINARY COUNCIL Institution (University) shall be a recognized veterinary A 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. 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, B 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 c 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
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