Kerala High Court
Ganga.M.Babu vs Director Of Public Institutions on 22 January, 2014
Author: P.R. Ramachandra Menon
Bench: P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON
WEDNESDAY, THE 22ND DAY OF JANUARY 2014/2ND MAGHA, 1935
WP(C).No. 2157 of 2014 (T)
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PETITIONER(S):
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1. GANGA.M.BABU,
D/O. M.BABU, STANDARD 9, GVHSS KALANJOOR,
PATHANAMTHITTA DISTRICT.
(REPRESENTED BY GUARDIAN SRI.MR.M.BABU).
2. GAADHA M.BABU,
D/O. M.BABU, STANDARD 9, GVHSS KALANJOOR,
PATHANAMTHITTA DISTRICT.
(REPRESENTED BY GUARDIAN SRI.MR.M.BABU).
3. AMRUTHA M.,
D/O. ANIL KUMAR D., STANDARD 9, GVHSS KALANJOOR
PATHANAMTHITTA DISTRICT.
(REPRESENTED BY GUARDIAN SRI.MR.ANILKUMAR D.).
4. ATHIRA S.,
D/O. REMESHAN S., STANDARD 8, GVHSS KALANJOOR,
PATHANAMTHITTA DISTRICT.
(REPRESENTED BY GUARDIAN SRI.MR.REMESHAN S.).
5. AYANA SANTHOSH,
D/O. SANTHOSH, STANDARD 8, GVHSS KALANJOOR,
PATHANAMTHITTA DISTRICT.
(REPRESENTED BY GUARDIAN SRI.MR.SANTHOSH).
6. SREELEKSHMI B.,
D/O. BABURAJ K., STANDARD 9, GVHSS KALANJOOR,
PATHANAMTHITTA DISTRICT.
(REPRESENTED BY GUARDIAN SRI.MR.BABURAJ K.).
7. SANDHYA S.,
D/O. SASIKUMAR T., STANDARD 9, GVHSS KALANJOOR
PATHANAMTHITTA DISTRICT.
(REPRESENTED BY GUARDIAN SRI.MR.SASIKUMAR T.).
BY ADVS.SRI.ANOOP.V.NAIR
SMT.N.M.SHEENA DAS
RESPONDENT(S):
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1. DIRECTOR OF PUBLIC INSTITUTIONS
JAGATHY, THIRUVANANTHAPURAM-695 001.
WP(C).No. 2157 of 2014 (T)
2. THE PROGRAMME COMMITTEE CONVENER,
KERALA SCHOOL KALOLSAVAM 2013-14, PALAKKAD,
OFFICE OF THE DDE, PALAKKAD-678 001.
3. THE APPEAL COMMITTEE,
DISTRICT YOUTH FESTIVAL/KALOLSAVAM 2013-14,
PATHANAMTHITTA DISTRICT.
4. DEPUTY DIRECTOR OF EDUCATION,
PATHANAMTHITTA DISTRICT.
BY SENIOR GOVERNMENT PLEADER SRI.JOSEPH GEORGE.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 22-01-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
rvs/
WP(C).No. 2157 of 2014 (T)
APPENDIX
PETITIONER(S)' EXHIBITS :
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EXT. P1 : COPY OF CERTIFICATE ISSUED BY THE CONSULTING DOCTOR.
EXT. P1(A): COPY OF THE MEDICAL BILL ISSUED BY THE HOSPITAL.
EXT. P2 : COPY OF THE APPEAL PETITION FILED BY THE PETITIONERS
AND THE ORDER PASSED BY THE APPEAL COMMITTEE IN THE
APPEAL.
EXT. P3 : COPY OF RELEVANT PAGES OF KERALA SCHOOL KALOLSAVAM
MANUAL.
RESPONDENT(S)' EXHIBITS:
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NIL.
/true copy/
P.A.TO JUDGE
rvs/
P.R. RAMACHANDRA MENON, J.
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W.P.(C). No. 2157 of 2014
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Dated this the 22nd day of January, 2014
JUDGMENT
The petitioners participated in the event 'Group Dance' in the Pathanamthitta Revenue District School Kalotsavam for the year 2013-2014. As there was delay in starting the event and as two participants were affected by food poisoning they could not perform well. Thus they were awarded only 3nd place with A- grade. Aggrieved by the results, the petitioner preferred appeals before the Appeal Committee which was rejected as per Ext. P2 order dated 11.1.2014 and hence the writ petition.
2. Heard the learned Government Pleader as well, who submits on instructions received that, there is absolutely no merit in the case projected by the petitioner. It is pointed out that, the marks were awarded adopting uniform pattern. The food served was consumed by thousands of persons and no instance of food poisoning was ever reported.
3. After hearing both the sides, this Court finds that, the defect if at all any, with reference to the time schedule was W.P.C. No. 2157 of 2014 -2- equally applicable to all the participants and hence this is not a fit case to call for interference of this Court under Article 226 of the Constitution of India. Interference is declined and the writ petition is dismissed accordingly.
P.R. RAMACHANDRA MENON, JUDGE.
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