EVANS, AGED 50 YEARS, AGED 50 YEARS, S/O ASHIRVATHAM, BETHEL MANDIRAM KOTTUKONAM, KUNNATHUKAL P.O. Vs. DEPARTMENT OF GENERAL EDUCATION REPRESENTED BY ITS SECRETARY GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001,

JUDGEMENT

(1.) The petitioner herein is the father of Miss. Linda who is a participant along with her team-mate Greeshma S. Gilbert in the Kerala School Science, Mathematics, Social Science Fair and Vocational Expo 2010-2011. They had participated in the Science Fair 2010-2011 while they were studying for the first year of plus two course. They have participated in the Sub District level and Revenue District level. Exts.P1 and P2 are the certificates showing their participation. Ext.P3 is the copy of the merit certificate dated 8.1.2011 in respect of the petitioner's daughter and Ext.P4 is the copy of the merit certificate in respect of Greeshma S. Gilbert. According to the petitioner, the daughter of the petitioner along with her team-mate participated in the Science Fair 2011-2012 and got first price with A Grade at Sub District level. They were not selected at Revenue District level which resulted in filing an appeal and the appeal was allowed as per Ext.P5 order. Ext.P6 is the score sheet pertaining to their team after their participation in the State Meet of Science Fair held at Palakkad from 8.1.2012 to 12.1.2012. What remains is the issuance of certificate in terms of Ext.P6. It is submitted that clause (j) of Chapter II of Kerala School Science, mathematics, Social Science Fair and Vocational Manuel produced as Ext.P7, stands in the way of issuing the same.

(2.) The petitioner therefore contends for the position that it will be discriminatory if the said clause is implemented. Apart from that, herein the children have participated in the Fair after the appeal was allowed as evident from Ext.P5.

(3.) Heard learned Government Pleader appearing for the respondents.