Rajiv Sharma, J.:— The present petition is styled as Public Interest Litigation. The petitioner is seeking direction to the respondents to regulate the artificial insemination to the cows.
2. Reply stands filed. According to the reply, there are 2031 Veterinary Institutions in the State, providing the artificial insemination. In addition to this, 327 Veterinary Institutions opened under Mukhya Mantri Pashudhan Yozna (MMAPY), are also providing artificial insemination facilities out of 1251 Veterinary Institutions, opened under this Yozna. The State has established two sperm stations for production of semen straws, one at Palampur, Distt. Kangra, H.P and another at Adhowal, Tehsil Nalagarh, District Solan, H.P The State is also importing the high quality pedigreed premium cow bulls semen straws from Uttrakhand Livestock Development Board Kalso Dehradoon. The artificial insemination is undertaken by trained technical staff of the Department i.e Veterinary Officers and Veterinary Pharmacists.
3. There is no track record that artificial insemination is responsible for any infertility in cows. There is also no scientific data placed on record by the petitioner that the artificial insemination (AI) is causing deformity to the cows. Rather, the milk production has increased in cows after using AI technique and the economical status of the cattle breeders has also increased.
4. Accordingly, there is no merit in this petition, the same is dismissed, so also the pending application(s), if any.