LAWS(KER)-2020-8-37

ARYA.H Vs. UNIVERSITY OF KERALA

Decided On August 10, 2020
Arya H. Appellant
V/S
UNIVERSITY OF KERALA Respondents

JUDGEMENT

(1.) The grievance of the petitioner, who participated in the Kerala University Youth Festival held in March, 2020, is over Rule 21 of the Kerala University Youth Festival Rules 2020, which provides that in case of a tie, the actual percentage of the marks scored by the competitors shall be taken as the basis for determining the individual champion.

(2.) Petitioner participated in 7 events and secured first place in 5 events. The 5 th respondent also got first prize in 5 events each. Both of them got the same points. Rule 21 of the Kerala University Youth Festival Rules provides that there shall be an individual champion among boys and another among girls decided on the basis of the total points scored by the individuals. In case of a tie, the actual percentage of the marks scored by the competitors shall be taken as the basis. It further provides that in case there is a tie even after applying the above norm, the championship shall be decided by lot. In the present case both them got the same points.

(3.) Petitioner came out first in Kathakali with 76 marks, Keralanadanam with 86.67 marks, Nangyarkoothu with 77 marks, Monoact with 77.33 marks and Fancy dress with 62.33 marks. At the same time the 5th respondent, who also got first prize in 5 events, got 86.33 marks in Bharathanatyam, 86.33 marks in Kuchipudi, 85.66 marks in Folk Dance, 84 marks in Mohiniyattom and 86.67 marks in Kerala Nadanam.