Aamina Akbar vs Director Of General Education

C. Jayachandran, J

The petitioner’s team participated in the event ‘Oppana’ and could secure only fourth place, with A grade. The specific allegation is that the sound system provided by the organizers was not proper and there were howling sounds, which disrupted their performance. The second allegation is that the space of the stage was quite less, which deprived the petitioner’s team of a better performance. Yet another allegation raised is that, one among the participants has fallen down due to improper stage arrangements. The petitioner preferred an appeal immediately after the event, which was dismissed vide Ext.P4, without addressing the specific grounds.

These submissions were seriously refuted by the learned Government Pleader.

Having heard the learned Counsel appearing for the respective parties, this Court finds little merit in the instant writ petition. As regards the faulty sound system, there exist no material before this Court to ascertain the same. Even if it is assumed that the sound system was suffering from some infirmity, the same is common to all the contesting participants. Therefore, the petitioner cannot espouse any peculiar grievance out of the same. The same is the case with respect to the size of the stage. A perusal of Ext.P4 Appellate order would indicate that the Appellate Committee had perused the video, besides analyzing and perusing the score sheet, to arrive at a finding that the petitioner’s team could not justify the various parameters of evaluation of the performance. There were infirmities with respect to the singing, as also, the dress. Moreover, the Appellate Committee found that there is a difference of seven marks between the petitioner’s team and the first-placed team.

This Court finds no tangible reason to interfere with the facts found by the Appellate Authority. This Court is not expected to do so, in exercise of its powers under Article 226 of the Constitution of India.

Accordingly, the Writ Petition is dismissed.