Nila N.D., represented by Father vs The General Coordinator, Director of, The Chairman Appeal Committee and Ardra B.R.

In the Malappuram Revenue District Kalolsavam, Petitioner participated in Ottanthullal. She was given second prize with A Grade. Appeal filed was rejected by Ext.P1 order. It is challenging this order, the writ petition is filed.

A reading of Ext.P1 appeal order shows that, according to the Petitioner, the cement floor of the stage was slippery. As far as this complaint of the Petitioner is concerned, it should first be stated that all the participants had performed on the same floor, and if so, no prejudice special to the Petitioner could have been caused. It is also stated that the mike was defective. As far as this complaint is concerned, it is seen that the report of the Stage Manager contradicts the claim of the Petitioner. That apart, in the analysis report, it is stated that the song played by the Petitioner was not audible and that the performance of the Petitioner was inferior, and that, it was therefore that the Petitioner was awarded second prize. Nothing has been placed on record to prove the aforesaid statements made in Ext.P1 to be factually erroneous.

I am not persuaded to interfere. Writ petition is dismissed.