(1.) These writ petitions are filed challenging the certificate issued by the 2nd respondent the Institute of Town Planners of India, rep. by its President, New Delhi to the 4th respondent for Associate Membership and its examination of the Town Planning Examination Board of the Institute dated 07.06.2006 and also to forebear the 3rd respondent from conferring any benefits to the 4th respondent pursuant to the award of Associate Membership issued by the 2nd respondent. The petitioners are appointed as Planning Assistant Grade-II by the 3rd respondent on 27.06.1988 and 25.09.1987 respectively.
(2.) The Writ petitioner in W.P.No. 38853 of 2006 was enrolled as Member with the first and second respondents and awarded as Associate Membership on 23.02.2003 and he has also completed his Post Graduate court in Town Planning at New Delhi in the year 1994. According to the petitioner, the persons other than those who are qualified, namely, Civil Engineering and Post Graduate in Town Planning, are bound to enrol as Student Member under the first and second respondents, to qualify for Associate Membership as per its bye-law.
(3.) The petitioner in W.P.No. 41061 of 2006 has got further promotions as Planning Assistant Grade-I on 25.03.1991 and became Assistant Planner on 13.07.2000. The petitioner is a B.E. (Civil) Degree holder with first class from the Anna University in 1994 and completed Master of Town and Country Planning in January 1997. The petitioner was also admitted as Associate Member of the Institute of Town Planners of India, namely, the second respondent in the year 1999. The petitioner in the said Writ petition is due for promotion from the post of Assistant Planner to Deputy Planner under third respondent. The fourth respondent is also working as Assistant Planner in the C.M.D.A., however, he does not possess qualification prescribed for the said post. He was also not qualified to register himself as Associate Member directly for want of technical qualification. However, he got enrolled himself as Student Member with the first and second respondents in the year 1992.