Krishna Priya vs The Director Of General Education
2023 Latest Caselaw 109 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
         FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                         W.P.(C) NO.42971 OF 2022
PETITIONER:

              KRISHNA PRIYA,
              AGED 15 YEARS, DAUGHTER OF VANDANA U.,
              REPRESENTED BY HER GRANDMOTHER, USHA RANI,
              AGED 66 YEARS, W/O. VIPIN VIJAYAN,
              SOWBHAGHYA THEKKEKARA, KIZHAKKU PALLIPPAD,
              THIRUVANANTHAPURAM, PIN-695 564.

              BY ADV. K. RAJESH KANNAN


RESPONDENTS:

     1        THE DIRECTOR OF GENERAL EDUCATION,
              O/O. THE DIRECTOR OF GENERAL EDUCATION,
              JAGATHY, THIRUVANANTHAPURAM-695 014.

     2        KALOLSAVAM COMMITTEE CONVENER,
              ADDITIONAL DIRECTOR OF GENERAL EDUCATION,
              O/O. THE ADDITIONAL DIRECTOR OF GENERAL EDUCATION,
              JAGATHY, THIRUVANANTHAPURAM-695 014.

     3        DISTRICT EDUCATION OFFICER,
              O/O. THE DISTRICT EDUCATION OFFICER,
              STATUE, PALAYAM THIRUVANANTHAPURAM-695 001.

     4        CHAIRMAN,
              APPEAL COMMITTEE,
              DEPUTY DIRECTOR OF EDUCATION,
              O/O. OF THE DEPUTY DIRECTOR OF EDUCATION,
              THIRUVANANTHAPURAM-695 036.

              SRI. RAJEEV JYOTHISH GEORGE, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 -2-
W.P.(C) NO.42971 OF 2022




                           JUDGMENT

Dated this the 6th day of January, 2023

It is reported that on the strength of the interim order,

the petitioner has been permitted to participate in the

'Sanga Nritham' (HS Category) in the State Level School

Kalolsavam and the performance is scheduled at 3.30 p.m.

today. This is recorded and the writ petition is closed. It is

made clear that the result can be published based on the

performance.

Sd/-

V.G. ARUN JUDGE bpr

W.P.(C) NO.42971 OF 2022

APPENDIX OF WP(C) 42971/2022

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPIES OF THE PHOTOGRAPHS SHOWING THE DIFFERENT SITUATION BY WHICH THE SATIN CLOTH LYING ON THE STAGE GOT ENTANGLED ON THE FEET AND TO THE DRESS OF THE MEMBERS.

EXHIBIT P2 TRUE COPY OF THE ORDER NO.C4/750581/ 2022 DATED 06.12.2022 BY THE 4TH RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 22.12.2022 IN W.P.(C) NO. 41492/2022 ON THE FILE OF THE HONOURABLE HIGH COURT OF KERALA.

EXHIBIT P4 TRUE COPY OF THE ORDER NO.835450/22 DATED 27.12.2022 OF THE 4TH RESPONDENT.