Kerala High Court
Vismaya.A (Minor) vs State Of Kerala on 8 December, 2023
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
WP(C) NO. 40049 OF 2023
PETITIONER:
VISMAYA.A (MINOR), AGED 17 YEARS,
D/O. SUBRAMANIAN A, ACHAMPATTU HOUSE,
ULLANAM P.O, PALATHINKAL PUTTATTUTHURA,
MALAPPURAM, REPRESENTED BY HER FATHER AND NATURAL
GUARDIAN, SUBRAMANIAN A, AGED 50 YEARS,
ACHAMPATTU HOUSE, ULLANAM P.O, PALATHINKAL
PUTTATTUTHURA, MALAPPURAM, PIN - 676303.
BY ADV C.K.SHERIN
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
2 THE GENERAL CONVENER,
KERALA SCHOOL KALOLSAVAM 2023-24,
(THE DIRECTOR OF GENERAL EDUCATION) JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014.
3 THE GENERAL CONVENER,
MALAPPURAM REVENUE DISTRICT KERALA SCHOOL KALOLSAVAM
2023-24 HIGHER SECONDARY SCHOOL WING,
MALAPPURAM REVENUE DISTRICT,
(THE DEPUTY DIRECTOR OF EDUCATION, MALAPPURAM,
AUPS MALAPPURAM, DOWNHILL, MALAPPURAM, PIN - 676505.
4 THE APPELLATE AUTHORITY
MALAPPURAM REVENUE DISTRICT KERALA SCHOOL KALOLSAVAM
2023-24, MALAPPURAM, REPRESENTED BY ITS CHAIRMAN,
ASSISTANT EDUCATIONAL OFFICER, PARAPPANANGADI,
MALAPPURAM, PIN - 676303.
BY ADV.SRI.VIDYA KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 40049 OF 2023
-2-
JUDGMENT
When this matter was called on 01.12.2023,
adverting to the submissions of the learned
counsel for the petitioner, this Court passed
the following interim order:
"Since the petitioner asserts that
her team could not participate because
she had fainted on account of low blood
pressure, but that even after she
revived, they were not given an
opportunity to participate, I deem it
appropriate to grant them limited
latitude.
2. Hence, the petitioner and her
team will be allowed to participate in
the Revenue District Level Kalolsavam
provisionally.
Needless to say, if the petitioner
and her team is awarded any of the first
three places, the same shall be declared
only after obtaining orders from this
Court.
Post on 04.12.2023"
WP(C) NO. 40049 OF 2023
2. Today, the learned Government Pleader
says that the petitioner has not secured any of
the first three places in the District Level
School 'Kalolsavam'.
3. In the afore circumstances, I do not
think that this Court now requires to answer the
contentions of the petitioner in this writ
petition.
This writ petition is, therefore, closed.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
akv
WP(C) NO. 40049 OF 2023
APPENDIX OF WP(C) 40049/2023
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE REGISTRATION
CERTIFICATE DATED 14.11.2023 ISSUED
FROM THE HOSPITAL
EXHIBIT P2 TRUE COPY OF THE EVALUATION SHEET
DATED 14.11.2023 ISSUED FROM THE M.K
HAJI HOSPITAL
EXHIBIT P3 A TRUE COPY OF THE REPRESENTATION
DATED NIL
EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION
DATED 20.11.2023
