NIYA JOY Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner participated in the item, 'Light Music' in the Sub District Kerala School Kalolsavam held during 2010-11. She got only second prize and 'A' Grade. Though appeal was filed by her that was rejected by Ext.P2 order. It is challenging the same, this writ petition has been filed.

(2.) The contention of the counsel is that, among the three judges, the first two judges had given higher marks and the third judge awarded lower marks. It is stated that, it is because of the partiality shown by the third judge, that the Petitioner happened to lose the first prize.

(3.) The learned Government pleader on instruction submitted that, the first prize winner got 258 marks and that the three judges awarded 86, 85 and 87 marks respectively. It is in so far as the Petitioner is concerned, it is stated that she got 251 marks and that the marks awarded were 85, 80 and 86 respectively. Thus it is obvious that, the third judge did not show any partiality against the Petitioner as alleged by her. In that view of the matter, there is no basis in the grievance raised.