INSTITUTION OF ENGINEERS Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ application has been preferred praying for setting aside of orders dtd. 30/12/2023 and 28/4/2025, passed by the Controlling authority and the Appellate authority.

(2.) The petitioner has further prayed for direction upon the the respondent no.2 to declare the Form N dtd. 18/10/2022 submitted by the respondent no. 6 as illegal, null and void and also set aside the notice dtd. 1/5/2025

(3.) The petitioner has also prayed for return of the demand drafts dtd. 29/1/2024 vide no. 895212 and 30/8/2024 vide no. 229879.