GHAN SHAYAM Vs. INSTITUTION OF ENGINEERS (INDIA)

JUDGEMENT

(1.) The relief claimed here is against the Institution of Engineers (India) which is clearly not amenable to the writ jurisdiction of the High Court as has been held by our Court in C.W.P. No. 4174 of 1973 (Shri Kaka Singh Rangi V/s. The Council of the Institution of Engineers (India), decided on October 4, 1974 as also by High Court of Allahabad in Aswini Kumar Srivastava V/s. The Institution of Engineers (India), 1986 AIR(All) 251and the High Court of Calcutta in Matter No. 803 of 1976 (Radhakant Samanta V/s. The Ministry of Education).