Kerala High Court
Jasna H (Minor) Represented By Her ... vs The Director Of General Education on 3 January, 2025
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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. 46813 OF 2024
AGAINST THE JUDGMENT DATED 21.12.2024 IN OS NO.467 OF
2024 OF MUNSIFF COURT, ALATHUR
PETITIONER:
JASNA H (MINOR) REPRESENTED BY HER FATHER HARIS.E,
AGED 47 YEARS
S/O. IBRAHIM. M, CHERANAD HOUSE, ERIMAYUR (PO),
ERIMAYUR 1 VILLAGE, ALATHUR TALUK, PALAKKAD
DISTRICT, PIN - 678546
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
THE DEPUTY DIRECTOR OF EDUCATION, PALAKKAD OFFICE
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WP(C) NO.46813 OF 2024
2
OF THE DEPUTY DIRECTOR OF EDUCATION CIVIL STATION,
PALAKKAD TALUK, PALAKKAD DISTRICT, PIN - 691009
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,, PIN - 691009
BY ADV
SURYA BENOY, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 03.01.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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WP(C) NO.46813 OF 2024
3
C. JAYACHANDRAN, J.
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W.P.(C) No.46813 OF 2024
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Dated this the 3rd day of January, 2025
JUDGMENT
The petitioner had participated in the item
'Deshabhakthiganam-HS-General' in the Kerala State
Kalolsavam 2024-25 in the Revenue District Level at
Palakkad. The petitioner could secured only third
position. The allegation is that the petitioner and her
team were provided with faulty microphone, with a feeble
output. Incompetency of the Judging panel in the field
of "Deshabhakthiganam" is another allegation. With
respect to the first defect, the same is common to all
the candidates, wherefore, the petitioner cannot pick up
any peculiar grievance in respect of that. As regards
the second allegation regarding the alleged incompetence
of the judges, there exists no prima facie material
before this Court, to ascertain the same. Ext.P2 is the
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WP(C) NO.46813 OF 2024
Appellate Order passed by the Appellate Authority,
wherein, it is stated that the petitioner was heard in
person, besides analyzing the score sheet, the video and
the report of the stage manager. As regards the factual
findings in Ext.P2, this Court cannot sit in appeal in
exercise of its powers under Article 226 of the
Constitution of India.
Therefore, this Writ Petition will stand dismissed.
Sd/-
C.JAYACHANDRAN, JUDGE
SSG
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WP(C) NO.46813 OF 2024
APPENDIX OF WP(C) 46813/2024
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE APPEAL FILED BY THE
PETITIONER DATED 29.11.2024
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 2186/2024 IN O.S NO.
467/2024, BEARING DATE 21.12.2024
