NEHA RASHEED V. Vs. STATE OF KERALA,

JUDGEMENT

(1.) In the Thrissur Revenue District, Work Experience Fair in Science, Maths, Social Science, Petitioner participated, in work experience-Products. She was given 7th rank with B grade. Aggrieved by the above, she filed an appeal which was rejected by Ext. P6 order. It is challenging the above, the writ petition is filed.

(2.) First of all, the marks awarded to the first prize winner and the second prize winner was 250 and 231 respectively, whereas it was only 190 to the Petitioner. That apart, it is also seen that first and second prize winners are not impleaded in this writ petition. Further pleadings in the writ petition do not show that in what manner the performance of the Petitioner was superior to that of the first and second prize winners. In such circumstances, I am not persuaded to interfere with the impugned order.

(3.) Accordingly, the writ petition is dismissed.