THEERTHA RAMESH Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER participated in the Kozhikode Revenue District Science, Mathematics, Social Science, Work Experience and IT Fair, 2010. The product made by the petitioner was using paper card including chart card and straw board.. She was given 'C' grade with 171 marks. Aggrieved by the above, she filed an appeal which was rejected by Ext.P11 order. It is challenging the above, the writ petition is filed.

(2.) ONE of the main contentions raised by the learned counsel for the petitioner is that as per the provisions of the Manual the product made should have been evaluated by a Jury consisting of three judges and that in her case, the product was assessed only by two judges.