Sreelakshmi Babu vs Director Of General Education Jagathy

C. Jayachandran, J

The petitioner participated in the event ‘Mohiniyattom’, but, she could secure only third place. She approached this Court on various grounds. This Court, by order dated 24.12.2024, directed the Appeal Committee to consider the appeal preferred by the petitioner and to take a decision within a period of three days.

Learned counsel for the petitioner would hand over a copy of the order, which would indicate that the same was served on the Office of the Deputy Director, Education on 27.12.2024, as is decipherable from the seal contained therein. The grievance of the petitioner now is that the appeal has not been considered, despite a lapse of ten days.

Learned Government Pleader would submit that the appeal committee has no idea with respect to the interim order passed by this Court in this Writ Petition.

The  contention  of  the  learned  Government  Pleader, based on the instructions she received, cannot be countenanced for a moment. A copy of the order, which has been handed over to this Court by the learned counsel for the petitioner, would indicate that the order has been served in the Office of the Deputy Director, Education on 27.12.2024. It is a case of sheer non-compliance with this Court’s order, wherefore the benefit of such inaction should enure to the petitioner.

Accordingly, this Writ petition is allowed by permitting the petitioner to participate in the event ‘Mohiniyattom’ in the State Kalolsavam at the Higher Secondary level. There will be a direction to that effect.

The Writ Petition is allowed as indicated above.