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PETITIONER: SMT. YASHOMATI HARSUKHLAL LATHIA & ORS.

       Vs.

RESPONDENT: SAURASHTRA KUTCH STOCK EXCHANGE & ORS.

DATE OF JUDGMENT30/10/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  1995 SCC  Supl.  (4) 156 JT 1995 (8)   337  1995 SCALE  (6)334

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.      Only  controversy   is  whether   the  first  appellant fulfilled the qualifications of 12th standard prescribed for consideration of  her  membership  of  the  Stock  Exchange. Admittedly, the  appellant passed Matric which is equivalent to 11th  standard in  Gujarat State,  Saurashtra region. The Saurashtra University Act, 1965 (Gujarat Act 39 of 1965) was amended by  the Gujarat Secondary Education (Amendment) Act, 1978, (Gujarat Act No. 32 of 1978) which was published after receipt of  the assent  of the  President  in  the  "Gujarat Government Gazette" on the 29th September, 1978. It provided that in  Section 43  clause (i)  after the  words "Secondary School Certificate  Examination" the  words "in the eleventh standard  or   the  Higher   Secondary  School   Certificate Examination" shall  be inserted.  The Explanation  there  to clearly  amplifies   that  the   "Higher  Secondary   School Certificate  Examination"   means  the  examination  of  the students in the twelfth standard. The first appellant having passed the  eleventh standard examination was thus qualified for consideration  of membership  of the Stock Exchange. The Screening Committee  had rejected her petition on the ground that the  first appellant  had not have the qualification of 12th standard  in that  behalf; it was, however, not brought to  its   notice  that   by  virtue  of  the  aforementioned amendment, the  eleventh standard  was  made  equivalent  to Higher Secondary Certificate Examination.      In view  of the legal position set out above, the first appellant is  entitled to  be considered  by the appropriate Committee whether  she could  be admitted  a member  of  the Saurashtra-Kutch Stock  Exchange at  Rajkot. The  appeal  is accordingly allowed.  The Screening Committee would consider and dispose  of the  claim of  the first  appellant within a period of  eight weeks  from the date of the receipt of this order. No costs.

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