Gopika Jayan vs State Of Kerala
2022 Latest Caselaw 424 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                       WP(C) NO. 1864 OF 2016
PETITIONER/S:

               GOPIKA JAYAN, AGED 16 YEARS
               (MINOR), S/O.JAYADEVAN, 11TH STANDARD
               STUDENT,V.B.H.S.S., THRISSUR REPRESENTED BY HER
               FATHERJAYADEVAN KILA STAFF QUARTERS,
               MULANKUNNATHUKAVU P.OTHRISSUR, KERALA.
               BY ADVS.
               SRI.PAUL K.VARGHESE
               SMT.A.A.GEETHA
               SRI.M.P.JOSEPH TIJO


RESPONDENT/S:

    1          STATE OF KERALA
               REPRESENTED BY ITS SECRETARY, GENERAL
               EDUCATIONDEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM.695001.
    2          KERALA SCHOOL KALOLSAVAM 2015-2016
               REPRESENTED BY DIRECTOR OF PUBLIC
               INSTRUCTIONS,THIRUVANANTHAPURAM - 695 001.
    3          APPEAL COMMITTEE
               THRISSUR REVENUE DISTRICT SCHOOL KALOLSAVAM2015
               - 2016 REPRESENTED BY ITS CHAIRMAN,DEPUTY
               DIRECTOR OF EDUCATION, THRISSUR. 680001.

OTHER PRESENT:

               SRI.ASHWIN SETHUMADHAVAN, SR.GP



        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   13.01.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                     -2-
W.P.(C). No. 1864 of 2016



                            P.V.KUNHIKRISHNAN, J.
                              =================================================

                              W.P.(C).No.1864 of 2016
                        =============================================================

                  Dated this the 13th day of January, 2022

                                        JUDGMENT

This writ petition is filed with following prayers.

"i. to issue a writ of certiorari or any other appropriate writ, order or direction quashing Exhibit P2 as unjust, illegal and arbitrary.

ii. to issue a writ of mandamus or any other appropriate writ, order or direction directing respondents to permit the petitioner and her team to participate in the state level competition of Kerala School Kalolsavam 2015-2016 for item Vanchipattu.

iii. to issue a writ of mandamus or any other appropriate writ, order or direction directing 3 rd respondents to reconsider Ext.P2 appeal within a time frame fixed by this Hon'ble Court.

iv. to grant such other and further reliefs to the petitioner as this Hon'ble Court may consider just and proper in the facts and circumstances of the case."

2. The above matter came up for consideration in the

defect list. There is no representation for the petitioner.

W.P.(C). No. 1864 of 2016

3. When this writ petition came up for consideration on

18.01.2016, this Court directed the respondents to provisionally

permit the petitioner and her team to participate in the item

"Vanchipattu" for the state level competition of Kerala School

Kalolsavam 2015-2016 to be held at Trivandrum on 19.1.2016.

In the light of the above order, no further relief is

necessary in this writ petition. Therefore, recording the above

interim order this writ petition is closed.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 1864 of 2016

APPENDIX OF WP(C) 1864/2016

PETITIONER EXHIBITS EXT.P-1: TRUE COPY OF THE RECEIPT ISSUED BY THE 3RD RESPONDENT DATED 8.1.2016 EXT.P-2: TRUE COPY OF THE APPEAL ORDER DATED 9.1.2016 ISSUED BY THE 3RD RESPONDENT WITH RELEVANT PAGES OF APPEAL EXT.P-3: TRUE COPY OF PRESS REPORT OF MALAYALA MANORAMA.