Anamika S Venu vs The State Of Kerala
2022 Latest Caselaw 11300 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
      FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
                         W.P.(C) NO.39083 OF 2022
PETITIONER:

              ANAMIKA S. VENU,
              AGED 13 YEARS, D/O. VENU KUTTAN,
              VAIKKATHU VEEDU (H),
              THOTTUVATHALA P.O., ALAPPUZHA, KERALA-688 501.
              TEAM CAPTAIN OF BANDMELAM (HSS GENERAL)
              VIITH STANDARD STUDENT,
              HOLY FAMILY G.H.S.S. KAYNAGIRI,
              REPRESENTED BY FATHER AND GUARDIAN, VENU KUTTAN,
              S/O. KUTTAN, AGED 50 YEARS,
              RESIDING AT VAIKKATHU VEEDU (H),
              THOTTUVATHALA P.O., ALAPPUZHA, KERALA-688 501.

              BY ADVS.
              BONNY BENNY
              VISHNU NARAYANAN

RESPONDENTS:

  1    THE STATE OF KERALA
       REPRESENTED BY ITS SECRETARY,
       GENERAL EDUCATION DEPARTMENT,
       SECRETARIAT, THIRUVANANTHAPURAM-695 001.

  2    DEPUTY DIRECTOR EDUCATION,
       OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
       NEAR RAILWAY STATION, CHENGANNUR,
       ALAPPUZHA DISTRICT-689 121.

  3    THE REGIONAL DEPUTY DIRECTOR
       OF HIGHER SECONDARY EDUCATION,
       THAMBAYATHIL BUILDINGS, NEAR RAILWAY STATION,
       CHENGANNUR, ALAPPUZHA DISTRICT-689 121.

  4    DEPUTY DIRECTOR EDUCATION,
       THE CHAIRMAN APPEAL COMMITTEE,
       ALAPPUZHA DISTRICT SCHOOL KALOLSAVAM 2022-2023,
       OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
       NEAR RAILWAY STATION, CHENGANNUR,
       ALAPPUZHA DISTRICT-689 121.
                                 -2-
W.P.(C) NO.39083 OF 2022

  5   THE GENERAL CONVENER,
      ALAPPUZHA REVENUE DISTRICT SCHOOL KALOLSAVAM 2022-2023,
      GOVERNMENT GIRLS HIGHER SECONDARY SCHOOL,
      ALAPPUZHA, KERALA-695 101.

  6   DIRECTOR GENERAL OF EDUCATION,
      DIRECTORATE OF GENERAL EDUCATION,
      HIGH SCHOOL WING, HOUSING BOARD BUILDINGS,
      SANTHI NAGAR, THIRUVANANTHAPURAM-695 001.

      SMT. AMMINIKUTTY K., GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                    -3-
W.P.(C) NO.39083 OF 2022


                              JUDGMENT

The petitioner's team had participated in the item "Bandmelam"

in the Alappuzha Sub District School Kalolsavam 2022-2023. The

petitioner's team could secure only third place with A Grade. Being

dissatisfied with the result, the petitioner preferred an appeal. This

writ petition is filed aggrieved by the delay in filing the appeal filed

by the petitioner.

2. I heard the learned Counsel for the petitioner and the

learned Government Pleader.

3. Learned Government Pleader points out that, as per the

Kalolsavam manual, the appeal need be decided only before the next

level of competition and in the instant case, the appeal was filed only

on 28.11.2022.

4. It is informed that the appeal committee meeting is on

08.12.2022 and the District School Kalolsavam is scheduled to be

held only after that.

5. Being so, the petitioner's appeal shall also be considered in

the meeting to be held on 08.12.2022.

Ordered accordingly.

Sd/-

V.G. ARUN JUDGE bpr

W.P.(C) NO.39083 OF 2022

APPENDIX OF WP(C) 39083/2022

PETITIONER'S EXHIBITS

Exhibit P1 THE PHOTOSTAT COPY OF THE CERTIFICATES FOR THE YEAR 2019-2020 FOR THE PETITIONER'S SCHOOL ISSUED BY THE 1ST RESPONDENT.

Exhibit P2 THE PHOTOSTAT COPY OF THE APPEAL SUBMITTED BY THE PETITIONER DATED 28.11.2022 TO THE 3RD RESPONDENT.

Exhibit P3 THE PHOTOSTAT COPY OF THE COMPLAINT SUBMTITED BY THE PETITONER'S SCHOOL DATED 28.11.2022.