Annmaria Devasia vs State Of Kerala
2022 Latest Caselaw 12646 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
     FRIDAY, THE 30TH DAY OF DECEMBER 2022 / 9TH POUSHA, 1944
                      WP(C) NO. 41922 OF 2022
PETITIONER:
             ANNMARIA DEVASIA,
             AGED 15 YEARS, D/O.DEVASIA, KUNNOOR HOUSE, EDAVAKA
             POST, KALLODY, WAYANAD DISTRICT, PIN - 670 645,
             REPRESENTED BY GUARDIAN MOTHER MINIMOL.K.D., AGED
             43 YEARS, W/O.DEVASIA, KUNNOOR HOUSE, EDAVAKA
             POST, KALLODY, WAYANAD DISTRICT, PIN - 670 645.
             BY ADV P.T.SHEEJISH

RESPONDENTS:
      1      STATE OF KERALA,
             REPRESENTED BY SECRETARY, GENERAL EDUCATION
             DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT,
             THIRUVANANTHAPURAM - 695 001.
      2      THE GENERAL CONVENER,
             (DEPUTY DIRECTOR OF EDUCATION),
             WAYANAD REVENUE DISTRICT SCHOOL YOUTH FESTIVAL
             2022-2023, OFFICE OF THE DEPUTY DIRECTOR OF
             EDUCATION, KALPETTA, KALPETTA NORTH P.O.,
             WAYANAD DISTRICT, PIN - 673 122.
      3      THE GENERAL CONVENER,
             (ADDITIONAL DIRECTOR OF PUBLIC INSTRUCTIONS),
             61ST KERALA STATE SHCOOL YOUTH FESTIVAL PROGRAMME
             COMMITTEE OFFICE, THIRUVANANTHAPURAM - 695 001.
      4      THE DEPUTY DIRECTOR OF EDUCATION,
             WAYANAD, OFFICE OF THE DEPUTY DIRECTOR OF
             EDUCATION, KALPETTA, KALPETTA NORTH P.O.,
             WAYANAD DISTRICT, PIN - 673 122.
      5      APPEAL COMMITTEE,
             REPRESENTED BY ITS CHAIRMAN, WAYANAD DISTRICT
             KALOLSAVAM YEAR 2022-2023, REVENUE DISTRICT,
             KOZHIKODE, PIN - 673 122.
             BY ADV SRI.V.S.SREEJITH - GP.


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    30.12.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C)No.41922 of 2022

                                      :2:



                              JUDGMENT

Dated this the 30th day of December, 2022

The petitioner participated in 'Mohiniyattam' (Girls)

competition in the Revenue District School Kalolsavam of

Wayanad District. The petitioner could not secure first prize. The

petitioner states that she has got 'A' Grade. Taking into account

the performance of the petitioner, she ought to have been awarded

first prize and permitted to participate in the State School

Kalolsavam.

2. The petitioner alleges that the Judges of the Committee

were partial towards the winning team and the petitioner had been

discriminated against.

3. Heard.

4. The allegation of the petitioner is that the Judges were

partial towards others. The pleadings in the writ petition are not

sufficient to arrive at any conclusion of bias or mala fide.

The writ petition is therefore without any merit and it is

dismissed.

Sd/-

N. NAGARESH, JUDGE anm W.P.(C)No.41922 of 2022

APPENDIX OF WP(C) 41922/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE CERTIFICATE OF MERIT WITH A GRADE AWARDED TO THE PETITIONER IN THE MANANTHAVADY SUB DISTRICT SCHOOL KALOLSAVAM.

Exhibit P2 TRUE COPY OF THE CERTIFICATE OF ACHIEVEMENT WITH A GRADE AWARDED TO THE PETITIONER IN THE WAYANAD DISTRICT KALOLSAVAM 2022-2023.

Exhibit P3 TRUE COPY OF THE SCORE SHEETS ALONG WITH THE TABULATION SHEET FOR THE MOHINIYATTAM (GIRLS) EVENT IN THE WAYANAD DISTRICT KALOLSAVAM 2022-2023.

Exhibit P4 THE TRUE COPY OF THE ORDER PASSED BY THE APPELLATE AUTHORITY.

RESPONDENTS' EXHIBITS : NIL