Sreelakshmi R (Minor) Represented By ... vs The Director Of General Education
2025 Latest Caselaw 1887 Ker

Kerala High Court

Sreelakshmi R (Minor) Represented By ... vs The Director Of General Education on 3 January, 2025

                                                  2025:KER:19

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN

   FRIDAY, THE 3RD DAY OF JANUARY 2025 / 13TH POUSHA, 1946

                   WP(C) NO. 46812 OF 2024

 AGAINST THE ORDER/JUDGMENT DATED 21.12.2024 IN OS NO.463 OF

               2024 OF MUNSIFF COURT, ALATHUR

PETITIONER:

         SREELAKSHMI R (MINOR) REPRESENTED BY HER MOTHER
         KRIPA K MENON,
         AGED 39 YEARS
         W/O KESAVAN MENON, SAMRAT HOUSE, (KAVASSERY (PO),
         KAVASSERY-I VILLAGE, ALATHUR TALUK, PALAKKAD
         DISTRICT, PIN - 678543

         BY ADVS.
         ARUN CHANDRAN
         HARIMOHAN
         AMRITA ARUN
         ASWATHY S MENON
         HANA KARNOLIA MADONA CYRIL


RESPONDENTS:

    1    THE DIRECTOR OF GENERAL EDUCATION
         OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
         GENERAL EDUCATION DEPARTMENT, JAGATHI,
         THIRUVANANTHAPURAM DISTRICT, PIN - 695014

    2    THE DEPUTY DIRECTOR OF EDUCATION, PALAKKAD
         OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION CIVIL
         STATION, PALAKKAD TALUK, PALAKKAD DISTRICT, PIN -
         691009
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WP(C) NO.46812 OF 2024

                                      2

     3     THE APPELLATE COMMITTEE [CONSTITUTED UNDER THE
           KERALA SCHOOL YOUTH FESTIVAL MANUAL,]
           REPRESENTED BY ITS CHAIRMAN, OFFICE OF THE DEPUTY
           DIRECTOR OF EDUCATION, PALAKKAD, CIVIL STATION,
           PALAKKAD TALUK, PALAKKAD DISTRICT,, PIN - 691009

           BY ADV.
           SURYA BINOY, SR GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   03.01.2025,   THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                                    2025:KER:19

WP(C) NO.46812 OF 2024

                                        3

                       C. JAYACHANDRAN, J.
            = = = = = = = = = = = = = = = = = = = = =
                       W.P.(C) No.46812 OF 2024
            = = = = = = = = = = = = = = = = = = = = =
             Dated this the 3rd day of January, 2025


                                   JUDGMENT

The petitioner was contestant in the Palakkad Revenue

District Kerala School Kalolsavam 2024-25 in the item

'Group Dance (Girls) HSS General'. The petitioner and

her team could obtain only the second position. The

allegation is with respect to the qualification of the

judges and also that they have shown a partisan attitude

to the winning team. The said allegation is not

substantiated by any material.

2. The grievance of the petitioner is seen considered

in Ext.P2, wherein, it is stated that the petitioner was

heard in person and that the score sheet, the video and

the report of the stage manager were perused and

analyzed by the committee. The committee thereupon 2025:KER:19

WP(C) NO.46812 OF 2024

arrived at a finding that the allegations leveled in the

appeal are not revealed. The alleged infirmity with

respect to the facilities in the stage is common to all

the candidates, wherefore, the petitioner cannot have

any peculiar grievance in this regard. This Court cannot

sit in appeal over the factual findings made by the

Appellate Authority. Nor is this Court expected to do so

in exercise of its powers under Article 226 of the

Constitution.

Therefore, this writ petition will stand dismissed.

Sd/-

C.JAYACHANDRAN,JUDGE

SSG 2025:KER:19

WP(C) NO.46812 OF 2024

APPENDIX OF WP(C) 46812/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE APPEAL FILED BY THE PETITIONER DATED 27.11.2024

EXHIBIT P2 TRUE COPY OF THE ORDER OF APPEAL BEARING DATE 06.12.2024

EXHIBIT P3 TRUE COPY OF THE ORDER OF THE MUNISFF COURT ALATHUR IN I.A 2173/2024 IN O.S NO.