AAQUIB M A Vs. DISTRICT EDUCATION OFFICER CHAIRMAN

JUDGEMENT

(1.) Petitioner's team participated in the item Kolkali Saghom in connection with the Sub District level Kalolsavam. They got 2nd prize with 'A' grade. Aggrieved, they filed an appeal and that was rejected by Ext.P3 order. It is challenging the above, this writ petition is filed.

(2.) According to the petitioner, the reason for giving them the 2nd prize is that according to the judges two of the participants collided each other. Although petitioner contended that this assumption is factually wrong, a reading of Ext.P3 order shows that this contention of the petitioner has been examined and rejected by the appeal committee. There is absolutely no material in the writ petition to conclude that the factual findings of the appeal committee is incorrect. In such situation, this court will not be justified in interfering with Ext.P3 order.

(3.) Further the learned Government Pleader on instructions submitted that the 1st prize winning team secured 252 marks whereas the petitioner's team secured only 242 marks.