Ajit Kumar Sengupta, J. - (1.) This application under Article 226 of the Constitution of India is directed against the refusal of the Institute of Company Secretaries of India (hereinafter referred to as "the said Institute") to enrol the petitioner as an associate member of the said Institute.
(2.) The case of the petitioner briefly stated is that he has been discharging duties and functions as a secretary ever since he joined the services of the India Steamship Co. Ltd. in the year 1962. Accordingly, in terms of the Notification dated May 15, 1975, being Notification No. 1 of 1975 issued by the president of the Institute as regards admission of members, the petitioner is eligible for being enrolled as an associate member of the said Institute.
(3.) The contention of the respondents is that the petitioner did not fulfil the conditions as prescribed by the said notification and accordingly, he was not eligible for being enrolled as an associate member of the Institute and accordingly his application for membership was rejected.;