Kerala High Court
Nirajan B Karan vs The General Convener on 30 December, 2022
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. 42886 OF 2022
PETITIONERS:
1 NIRAJAN B KARAN
AGED 16 (MINOR), REPRESENTED BY HIS FATHER AND
GUARDIAN MR BINU K, RESIDING AT NEERAJANAM,
THODIOOR PO, KOLLAM, KERALA - 690523
2 MUHAMMED ASHIQ S,
(MINOR) AGED 15, REPRESENTED BY GUARDIAN,
S/O SHIHABUDEEN, RESIDING AT MANCHILAYYATH,
PULIYURVANCHI SOUTH, EDAKULANGARA, THODIOOR PO,
KOLLAM, KERALA - 690523
3 RIHAN MOHAMMED,
(MINOR) AGED 14, REPRESENTED BY GUARDIAN,
S/O MUHAMMED NAUPHAL, RESIDING AT NAZEEM MANZIL,
KALLELIBAGAM PO, KOLLAM, KERALA - 690519
4 MUHAMMED AFSAL N,
(MINOR) AGED 14, REPRESENTED BY GUARDIAN,
S/O NAJEEM, RESIDING AT THACHAYILKIZHAKKATHIL,
THODIOOR PO, KOLLAM, KERALA - 690523
5 MUHAMMED ADIL N
(MINOR) AGED 16, REPRESENTED BY GUARDIAN,
S/O NAVAS, RESIDING AT E DARUL NOOR, PADA NORTH,
KARUNAGAPALLY, KOLLAM, KERALA - 690518
6 ADILSHA S,
(MINOR) AGED 14, REPRESENTED BY GUARDIAN,
S/O SHANI S, RESIDING AT PUTHAN VEETIL,
MYNAGAPALLI NORTH, KOLLAM, KERALA - 690519.
7 MUHAMMED ADIL S,
(MINOR) AGED 14, REPRESENTED BY GUARDIAN,
S/O SHAHEER H, RESIDING AT AFSAL MANZIL,
KALLELIBAGAM PO, KOLLAM, KERALA - 690519
8 JASEEL S
(MINOR) AGED 13, REPRESENTED BY GUARDIAN,
S/O SHARAFUDEEN KUNJU J, RESIDING AT THARAYIL
PUTHAN VEEDU, MYNAGAPALLI NORTH,
KOLLAM, KERALA - 690519
9 ADERSH S,
(MINOR) AGED 12, REPRESENTED BY GUARDIAN,
S/O SATHEESH P, RESIDING AT SATHEESH BHAVANAM,
KOZHIKODE, KOLLAM, KERALA - 690573.
W.P.(C)No.42886 of 2022
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10 ABDUL AHAD
(MINOR) AGED 16, REPRESENTED BY GUARDIAN,
S/O SHAMEER, HAFIS MANZIL, THAMALLACKAL,
HARIPAD, KUMARAPURAM, ALAPPUZHA, 690548
BY ADVS.
SILPA S.
R.BINDU
VISHNU VIJAYAN
RESPONDENTS:
1 THE GENERAL CONVENER
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
KOLLAM, GOVT BHSS CAMPUS, THEVALLY PO,
KOLLAM - 691009.
2 THE CHAIRMAN,
APPEAL COMMITTEE,
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
KOLLAM - 691010 .
3 THE GENERAL CONVENER,
PROGRAM COMMITTEE,
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
KOLLAM - 691010.
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.42886 of 2022
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JUDGMENT
Dated this the 30th day of December, 2022
The petitioners 1 to 10 participated in 'Vattapattu' (Boys)
competition in the District School Kalolsavam of Kollam District.
The petitioners could not secure first prize and therefore they are
not in a position to participate in the State School Kalolsavam.
2. The petitioners state that the difference in marks between
the first prize winning team and the petitioners is only three marks.
There is no reason for the Judging Committee not to give first prize
to the petitioners. It is the last chance for the petitioners to
participate in the State School Kalolsavam. Therefore, unless
urgent interim and final orders are passed, the petitioners will be
put to undue hardship and loss.
3. Heard the learned counsel for the petitioners and the
learned Government Pleader representing the respondents.
Admittedly the petitioners scored three marks less than the
winning team. Only one team from a District can participate in the
State School Kalolsavam. The petitioners have not alleged or
W.P.(C)No.42886 of 2022
proved any serious irregularity or illegality in award of marks.
In view of the above, the writ petition fails and is dismissed.
Sd/-
N. NAGARESH
JUDGE
anm
W.P.(C)No.42886 of 2022
APPENDIX OF WP(C) 42886/2022
PETITIONERS' EXHIBITS
Exhibit P1 TRUE COPY OF THE WEBSITE RESULT OF THE
PETITIONERS.
Exhibit P2 TRUE COPY OF THE APPEAL RECEIPT NO.98
DATED 1.12.2022.
Exhibit P3 TRUE COPY OF THE ORDER NO.C2/4272/2022
(98) DATED 8.12.2022 BY THE 2ND
RESPONDENT.
RESPONDENTS' EXHIBITS : NIL
