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SMT. YASHOMATJ HARSUKHLAL LATHIA AND ORS.
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v.
SAURASHTRA KUTCH STOCK EXCHANGE AND ORS.
OCTOBER 30, 1995
fK. RAMASWAMY AND B.L HANSARfA, JJ.J
Saurashtra Univm·ity Act, 1965 (as amended by Gujarat Secondaiy
Educatioll (Amendment) Act, 1978.
C
S.43( 1 }-c-Higher Secolldmy Sclwol Cc1tificate Examination-Held it
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n1eans twelth standard-By vbtue of a111endn1ent, eleventh standard was
111ade equivalent to Higher Seconda1y School Ce1tificate Exanzination.
The. appellant passed Matric, which was equivalent to 11th standard
in Gujarat State, Saurashtra region. She applied for membership or the
Stock Exchange. Her application was rejected on the ground that she did
not have the qualification or 12th standard. Unable to succeed before the
High Court She has preferred the present appeal.
Allowing the appeal, this Court
HELD : In view or the words "in the eleventh Standard or the Higher
Secondary School Certificate Examination" inserted arter the words
"Secondary School Certificate Examination" in clause (1) or S.43 or the
Saurashtra University Act, 1965, by Gujarat Secondary Education
(Amendment) Act, 1978, and the Explanation thereto, it is clear that
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"Higher Secondary Schoof Certificate Examiriation" means the examina-
tion or the twelth Standard. The appellant having passed the eleventh
standard examination was thus qualified for consideration of membership
or the Stock Exchange. [523-D]
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CIVIL APPELLATE JURISDICTION: Civil Appeal No. 10004 of
1995.
From the Judgment and Order dated 8.2.95 of the Gujarat High
Court in S.C.A. No. 8508 of 1991.
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S.H. Raichura, H.M. Lathia and H.A. Raichura for the Appellants.
522
Y.H. LATHIA v. S.K. STOCK EXCHANGE
523
C.D. Singh, H. Munshi and Anil Sachthey for the Respondents.
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The following Order of the Court was delivered :
Leave granted.
Only controversy is whether t~e first appellant fulfilled the qualifica-
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tions 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 Stale, Saurashtra region. The
Saurashtra University Act, 1965 (Gujarat Act 39 of 1965) was amended by
the Gujarat Secondary Education (Amendment) Act, 1978, (Gujarat Act C
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 thereto clearly amplifies that the "Higher Secondary School D
Certificate Examination" mea~s 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 E
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 appropriaie Committee whether she could
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be admitted as 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 dale of the receipt of this order. No. costs.
R.P.
Appeal allowed.
Lex