S.S. Sodhi, Ashok Bhan, J. - (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 to C.W.P. 4174 of 1973 (Shri Kaka Singh Rangi v. the Council of the Institution of Engineers (India), Decided on Oct, 4, 1974 as also by the High Court of Allahabad in Aswini Kumar Srivastava v. The Institution of Engineers (India), : A.I.R. 1986 All 251 and the High Court of Calcutta in Matter No. 803(sic) of 1976 (Ramakant Samanta v. The Ministry of Education).;