High CourtsSingle Bench(2011) 01 KL CK 0101

R. Sarath vs State of Kerala

High Court Of Kerala · Decided on 18 January 2011

HON’BLE JUDGES
Antony Dominic, J
RESULT
Dismissed
CASE NUMBER
Writ Petition (C) No. 1844 of 2011

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Judgment

3 paragraphs · 177 words

Antony Dominic, J.—In the Thrissur Revenue District School Kalolsavam, Petitioner participated in the item ''Nadodi Nrutham''(boys). According to the Petitioner, initially he was told that he had won second prize with ''B Grade''. Subsequently, he was informed that he had second prize with ''A Grade''. It is stated that his appeal was not accepted and, therefore, this writ petition is filed.

2.

Even it is assumed that for some reasons, the appeal could not be filed, unless the Petitioner is able to satisfy this Court that the Judges have erroneously granted second prize with ''A Grade'', the Petitioner cannot aspire to participate in the State Level Competition. In the pleadings in this writ petition, I do not see anything to conclude that the assessment of performance by the Judges as reflected in the certificate awarded to the Petitioner is erroneous warranting interference. Therefore, I am not persuaded to pass any order enabling the Petitioner to participate in the State Level Competition or upset the first prize awarded by the Judges.

Writ petition fails and it is dismissed.