Sayana Krishna vs State Of Kerala
2025 Latest Caselaw 1898 Ker

Citation : 2025 Latest Caselaw 1898 Ker
Judgement Date : 3 January, 2025

Kerala High Court

Sayana Krishna vs State Of Kerala on 3 January, 2025

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W.P.(C) No.46515 of 2024
                                                     2025:KER:78


             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. 46515 OF 2024

PETITIONER:

             SAYANA KRISHNA
             AGED 15 YEARS
             D/O. UDAYARAJAN V M, RESIDING AT THARAMMEL HOUSE,
             CIVIL STATE P O CALICUT- 673 020, REPRESENTED BY
             HER NEXT FRIEND AND GUARDIAN UDAYARAJAN V M, AGED
             60 YEARS S/O LATE KRISHNAN V M, RESIDING AT
             THARAMMEL HOUSE, CIVIL STATE P.O. KOZHIKODE
             DISTRICT, PIN - 673020


             BY ADV AHAMMAD SACHIN K.


RESPONDENTS:

     1       STATE OF KERALA
             REPRESENTED THE SECRETARY GENERAL EDUCATION
             DEPARTMENT, ROOM NO. 206, SECOND FLOOR, SOUTH
             SANDWICH BLOCK, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM GENERAL.P.O.,
             THIRUVANANTHAPURAM DISTRICT, PIN - 695001

     2       THE ADDITIONAL DIRECTOR OF GENERAL
             EDUCATION/GENERAL CONVENER
             KERALA STATE SCHOOL KALOLSAVAM 2024-2025, ROOM
             NO. 206, SECOND FLOOR, SOUTH SANDWICH BLOCK,
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W.P.(C) No.46515 of 2024

                                                  2025:KER:78

             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
             GENERAL.P.O., THIRUVANANTHAPURAM DISTRICT, PIN -
             695001

     3       THE DEPUTY DIRECTOR OF EDUCATION/THE JOINT
             GENERAL CONVENER
             KERALA SCHOOL KALOLSAVAM 2024-2025, OFFICE OF THE
             DEPUTY DIRECTOR OF EDUCATION, KOZHIKODE REVENUE
             DISTRICT, MANANCHIRA.P.O. KOZHIKODE DISTRICT, PIN
             - 673014

     4       THE CHAIRMAN/ DEPUTY DIRECTOR OF EDUCATION
             APPEAL COMMITTEE OF REVENUE DISTRICT SCHOOL
             KALOLSAVAM, HIGH SCHOOL WING, MANANCHIRA.P.O.,
             KOZHIKODE DISTRICT, PIN - 673014

             ADV.E.G.GORDEN- GOVERNMENT PLEADER



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 03.01.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No.46515 of 2024


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                                                              2025:KER:78


                        C.JAYACHANDRAN, J.
                      =======================
                     W.P.(C.) No.46515 of 2024
                     ========================
             Dated this the 03rd day of January, 2025

                                  JUDGMENT

In view of the serious contentions with respect to

constitution of the appeal committee, especially the

Chairman thereof, this Court is of the opinion that the

petitioner can be permitted to participate in the State

Kalolsavam on the event 'Group Dance (girls)'. A similar

order in that line has already been allowed by this Court,

vide Ext.P5.

In the circumstances, there will be an interim order

permitting the petitioner to participate in the State

Kalolsavam on the event 'Group Dance (girls)'. The issue

with respect to the competence of the Chairman of the appeal

committee will be considered by the regular court, later.