INSTITUTION OF ENGINEERS INDIA CALCUTTA Vs. ANIL KUMAR

JUDGEMENT

(1.) This judgment disposes of R.F.A. No. 321 of 1991 (Institution of Engineers (India) and others v. Anil Kumar) and others and R.F.A. No. 322 of 1991 (Institution of Engineers (India) and others v. Mohinder Singh and others). The appeals were transferred from the files of Shri M. C. Aggarwal, Additional District Judge, Karnal to this Court.

(2.) Suits bearing No. 795 of 1988 (Anil Kumar v. Institution of Engineers (India) and others) and No. 796 of l968 (Mohinder Singh and others v. Institution of Engineers (India) and others) were filed in the Court of the Senior Subordinate Judge, Karnal. In these suits the decision of the Education, Examination and Accreditation Committee (for short, the EEA Committee) taken in its meeting held on 8/04/1988 by which it was proposed that the result of the winter 1987 Examination of the plaintiffs be cancelled and they be debarred from appearing in the coming three / five examinations of the Institution, respectively, was challenged. These suits were decreed by Shri J. B. Sharma, Senior Subordinate Judge, Karnal by judgment and decree dated 8/06/1990. The Institution feeling aggrieved against the judgment and decree passed in the suits filed appeals before the District Judge, Karnal, who assigned them to the Additional District Judge, Karnal, for disposal.

(3.) During the pendency of the appeals, the Institution filed Transfer Petition (Civil) Nos. 569-572 of 1990 in the Apex Court and the same were disposed of on 12/12/1990, with the following observations:--