ASHWANI KUMAR Vs. INSTITUTION OF ENGINEERS INDIA CALCUTTA
LAWS(ALL)-1985-10-13
HIGH COURT OF ALLAHABAD
Decided on October 18,1985

ASHWANI KUMAR Appellant
VERSUS
INSTITUTION OF ENGINEERS (INDIA), CALCUTTA Respondents

JUDGEMENT

K.C.AGRAWAL, J. - (1.) This writ petition under Art.226 of the Constitution has been filed for quashing the order dt. 29-5-1981 and 12-9-1979 and further for mandamus directing the respondents to declare the petitioner's result of Summer Examination held in 1979.
(2.) Institution of Engineers (India), 8, Gokhale Road, Calcutta was formed at Madras in the year 1919. This institution, was initially incorporated under the Indian Companies Act, 1913. Thereafter in 1935 a Royal Charter of incorporation was granted by the then sovereign viz. His Majesty the King in Council.
(3.) The objects and purposes for which the Institution of Engineers (India) was constituted were to promote the general advancement of Engineering and Engineering Science and their application in India and to facilitate the exchange of information and ideas on those subjects amongst the members of and persons attached to the institution and otherwise, and for that purpose : (a) To promote and advance the science, practice and business of Engineering in all its branches (hereinafter referred to as "Engineering") in India. (b) To establish, subsidise, promote, form and maintain local Associations of members belonging to the Institution and others engaged or interested in Engineering so as to assure to each individual member as far as may be possible equal opportunity to enjoy the rights and privileges of the Institution. (c) To diffuse among its members information on all matters affecting Engineering and to encourage, assist and extend knowledge and information connected therewith by establishment and promotion of lectures, discussions or correspondence; by the holding of conferences by the publication of papers, periodicals or journals, books, circulars and maps or other literary undertaking, by encouraging research work, or by the formation of a library or libraries and collection of models, designs, drawings, and other articles of interest in connection with Engineering or otherwise howsoever. (d) To promote the study of Engineering with a view to disseminate the information obtained for facilitating the scientific and economic development of Engineering in India. (e) To establish, acquire, carry on, control or advise with regard to colleges, schools, or other educational establishments where students and apprentices may obtain a sound education and training in Engineering on such terms as may be settled by the Institution.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.