Urmila Mukundan, Standard X vs The Organising Committe for 51th State, The Organising Committee for Ernakulam, The Appellate Committee and Jamshine Jamal, Standard IX

Antony Dominic, J.—In the Ernakulam Revenue District Kalolsavam, Petitioner''s team participated in Kerala Natanam and secured 4th prize with A Grade. Complaining that the disc slipped, which affected their performance, they filed appeal, which was rejected by Ext.P1 order. It is challenging Ext.P1, the writ petition is filed.

Learned Government Pleader on instruction submits that the CD player had no defect, and that, if at all the problem arose, it was only on account of the disc which was made available by the Petitioner herself. It is also submitted that no other participant had any complaint as the one raised by the Petitioner. Admittedly, the disc in question was made available by the Petitioner. Therefore, if the disc has slipped, the Petitioner will have to take the blame of herself. In that view of the matter, even if it is assumed that the successful candidate had brought her own CD player, Petitioner cannot succeed in the writ petition.

Writ petition is dismissed.