Sreesha.S, (Minor), Represented By Her ... vs The Director Of General Education
2025 Latest Caselaw 1890 Ker

Kerala High Court

Sreesha.S, (Minor), Represented By Her ... vs The Director Of General Education on 3 January, 2025

WP(C) NO. 46820 OF 2024
                                           1



                                                                        2025:KER:81
                     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. 46820 OF 2024

      AGAINST THE ORDER DATED 21.12.2024 IN OS NO.468 OF 2024 OF MUNSIFF

COURT, ALATHUR


PETITIONER:
              SREESHA.S, (MINOR),
              REPRESENTED BY HER MOTHER AND NATURAL GUARDIAN
              SHEEBA. D, AGED 41 YEARS, D/O KUNCHU,
              PANTHALAMCODE HOUSE, PULLODE (P.O), ALATHUR,
              ALATHUR TALUK, PALAKKAD DISTRICT., PIN - 678 545

              BY ADVS.
              ARUN CHANDRAN
              HARIMOHAN
              ASWATHY S MENON
              AMRITA ARUN
              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 - 695 014
     2      THE DEPUTY DIRECTOR OF EDUCATION
            OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION CIVIL STATION,
            PALAKKAD TALUK, PALAKKAD DISTRICT., PIN - 691 009
     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 - 691 009



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
03.01.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 46820 OF 2024
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                                                          2025:KER:81
                              JUDGMENT

Dated, this the 3rd day of January, 2025

The petitioner had participated in the item 'Padyam

Chollal (English)' in the Revenue District Kerala

School Kalolsavam 2024-2025 at Palakkad. Though the

petitioner performed well, she could secure only the

2nd position, with A Grade. The specific grievance

espoused is that there was excess sound on the stage,

which affected the performance of the petitioner. The

judges were having food during the course of the

performance, and they were not paying attention to

the performance of the petitioner. The judges were in

a hurry to leave the stage, is another contention.

2. These allegations were seriously refuted by the

learned Government Pleader.

3. Having heard the learned counsel appearing for

the respective parties, this Court finds little merit

in the instant writ petition. A perusal of the Ext.P2

order of the appeal committee would indicate that the

committee had considered the score sheet, video and WP(C) NO. 46820 OF 2024

2025:KER:81 the report of the stage manager. A perusal of the

same could not make out any of the grounds urged in

the appeal. There was no insufficiency in the stage,

is the finding. Coupled with the same, this Court

notice that the insufficiency, if any, was not

peculiar for the petitioner, but common for all the

candidates. It was also pointed out by the learned

Government Pleader that the difference between the

marks obtained by the petitioner and the person who

secured the 1st position is 12.

This writ petition lacks merit, and the same is

therefore dismissed.

Sd/-

C. JAYACHANDRAN JUDGE AP/03-01 WP(C) NO. 46820 OF 2024

2025:KER:81 APPENDIX OF WP(C) 46820/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPEAL FILED BY THE PETITIONER DATED 28.11.2024.

Exhibit P2 TRUE COPY OF THE ORDER OF APPEAL BEARING DATE 05.12.2024.

Exhibit P3 TRUE COPY OF THE ORDER OF THE MUNISFF COURT ALATHUR IN I.A 2172/2024 IN O.S NO. 468/2024, BEARING DATE 21.12.2024.