Sanal V. Shaju vs The Director of Public Instructions, The General Convenor for Kerala School, The Deputy Director of Education and The Appeal Committee

Antony Dominic, J.—In the Wayanad Revenue District School Kalolsavam, Petitioner participated in the item ''Nadodi Nrutham'' and secured 3rd place with ''A Grade''. Appeal complaining defect in the sound system filed by the Petitioner was rejected by Ext.P3 order. It is challenging Ext.P3 order, this writ petition is filed.

Learned Government Pleader, who has obtained instructions in the matter, submits that the stage manager''s report was obtained and that the report was to the effect that there was no defect in the sound system. It is also stated that no other participant had raised any complaint similar to that of the Petitioner. It is also pointed out that the difference in marks between the first prize winner and the Petitioner was 12.

First of all, Petitioner has not produced any material to substantiate the contention that the sound system was defective. This coupled with the submissions made by the learned Government Pleader makes it impossible for this Court to accept the contention of the Petitioner. Added to this, there is wide disparity in the marks secured by the Petitioner and the 1st prize winner, who has not been imp leaded in this writ petition.

Writ petition fails and it is dismissed.