NANDANA NARAYANAN Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THE petitioner is a student of Kendriya Vidyala, Payyannur who is aggrieved by the conduct of Regional Level Youth Parliament Competition. Mainly it is a case where the petitioner challenges the same for the reason that the panel of judges did not include a Member of Parliament/former Member of Parliament/MLA/MLC/Ex.MLA/Ex.MLC, as specified in the scheme Exts.P1 and P2.

(2.) THE Regional Level Youth Parliament Competition 2012-2013 was held at Kendriya Vidyalaya Pattom on 22.8.2012. The petitioner and her team participated in the same. Respondents 5 to 8 also participated in the competition and ultimately respondent No.5 was declared as winner.

(3.) THE respondents have filed separate counter affidavits and the petitioner has filed a reply affidavit also.