NIKHILA P N Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner was a Bharathanatyam participant in the Sub District level Kalolsavam and she was given only second prize with A grade. She was aggrieved by this and filed appeal on various grounds, which was rejected by Ext. P5. It is challenging Ext. P5 and seeking a direction to allow her to participate in the District level Kalolsavam, this writ petition is filed.

(2.) The allegation raised is that, one of the judges who assessed the performance was a relative of the first prize winner and that the appeal committee did not even enquire into, that allegation. First of all, the appeal memorandum is not produced. Secondly, going by the contents of the appellate order in the appeal, such grievance was not raised. Thirdly, neither the first prize winner nor the judge is a party to the writ petition. Therefore, I am not persuaded to interfere.