SATISH BABUSENAN Vs. CHAIRMAN,KERALA STATE CHALACHITHRA ACADEMY

JUDGEMENT

(1.) Petitioners 1 and 2, who are film makers, along with the 3rd petitioner, who is a music composer, are before this Court seeking to:-

(2.) In brief, the pleadings and grievance of the petitioners are as follows:-

(3.) According to the petitioners, the Jury for selecting awardees, is chosen by the Academy, though their appointment is made by the Government. The Jury in such circumstances would be biased in favour of the Chairman and the Executive Board. The film directed by the Chairman's son therefore should not have been given entry. Or alternatively, the Chairman should have resigned from the post, or at least, should not have interfered in the preparation of Draft Jury Panel. The Chairman but indeed influenced the selection of Jury. Therefore, the Jury shall not consider the 5th respondent's film for Award.