Kerala High Court
Sreelakshmi R. (Minor) vs General Convenor on 28 November, 2016
Author: Shaji P.Chaly
Bench: Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
MONDAY, THE 28TH DAY OF NOVEMBER 2016/7TH AGRAHAYANA, 1938
WP(C).No. 38053 of 2016 (F)
----------------------------
PETITIONER(S):
-------------
SREELAKSHMI R. (MINOR), AGED 17 YEARS,
D/O.RAJU.T., VAZHAVILA, PANANTAMUKKU, KADAKKAVOOR,
ATTINGAL, THIRUVANANTHAPURAM, 1ST YEAR VHSE,
GOVT.MODEL BOYS HIGHER SECONDARY & VOCATIONAL HIGHER
SECONDARY SCHOOL, ATTINGAL, THIRUVANANTHAPURAM,
REP.BY FATHER RAJU.T.
BY ADVS.SRI.M.ZIYAD
SRI.T.A.PRAKASH
RESPONDENT(S):
--------------
1. GENERAL CONVENOR, SCHOOL LEVEL YOUTH FESTIVAL,
GOVT.MODEL BOYS HIGHER SECONDARY & VOCATIONAL HIGHER
SECONDARY SCHOOL, ATTINGAL, THIRUVANANTHAPURAM-695001.
2. GENERAL CONVENER, ATTINGAL SUB DISTRICT YOUTH FESTIVAL,
GOVT.MODEL BOYS HIGHER SECONDARY & VOCATIONAL HIGHER
SECONDARY SCHOOL, ATTINGAL, THIRUVANANTHAPURAM-695001.
3. CHAIRMAN, APPEAL COMMITTEE,
O/O.ASSISTANT EDUCATIONAL OFFICE, ATTINGAL,
THIRUVANANTHAPURAM-695001.
4. RAKEDHU MURALI, GOVT.MODEL BOYS HIGHER SECONDARY &
VOCATIONAL HIGHER SECONDARY SCHOOL, ATTINGAL,
THIRUVANANTHAPURAM-695001.
BY GOVERNMENT PLEADER SRI.KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28-11-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
PJ
WP(C).No. 38053 of 2016 (F)
----------------------------
APPENDIX
PETITIONER(S)' EXHIBITS
-----------------------
P1 COPY OF THE APPEAL BEFORE THE CHAIRMAN APPEAL COMMITTEE
BY THE PETITIONER AND ITS DECISION.
RESPONDENT(S)' EXHIBITS
-----------------------
NIL.
/ TRUE COPY /
P.S. TO JUDGE
PJ
SHAJI P. CHALY, J.
-----------------------------------------------
W.P.(C). No.38053 of 2016
-----------------------------------------------
Dated this the 28th day of November, 2016
JUDGMENT
Petitioner is a first year Vocational Higher Secondary School student in Government Model Boys' Vocational Higher Secondary School, Attingal. Petitioner and her team participated in "Nadanpattu"competition in School Level Youth Festival conducted by the 1st respondent and secured 2nd place. Being aggrieved, petitioner has preferred an appeal before the Appellate Authority. Appellate Authority has passed Ext.P1 Order dismissing the appeal filed by the petitioner. It is thus challenging Ext.P1, this writ petition is filed.
2. Heard learned counsel for petitioner, learned Government Pleader and perused the documents on record and the pleadings put forth by the petitioner.
3. The Appeal memorandum is not produced along with the writ petition, however, from Ext.P1 order what is discernible is that, there was some technical problem with the microphone used by the petitioner and her team while W.P.(C). No.38053 of 2016 2 performing. However, the Appellate Authority has not considered the grievance put forth by the petitioner instead it said that, there is a difference of 28 marks by and between the petitioner and the team which secured the 1st prize. I do not think, that is an answer or consideration of the grievance voiced by the petitioner in the appeal memorandum.
4. Therefore, I set aside Ext.P1 and direct the Appellate Authority to take on board the appeal submitted by the petitioner and enter into a finding in respect of the grievance voiced by the petitioner within a day from the date of receipt of a copy of this judgment.
Writ petition is disposed of accordingly.
Sd/-
SHAJI P. CHALY JUDGE smv 28.11.2016