LAWS(KER)-2022-11-57

SHALU S. Vs. STATE OF KERALA

Decided On November 01, 2022
Shalu S. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The petitioners herein are X standard students pursuing their education at the Chemmanthoor High School, Punalur. They participated in the Punalur Sub District Schools Sasthrolsavam 2022-2023, and their presentation was a "Still Model" in the Social Science Subject. They contend that their item was displayed on 22/10/2022, and the results were declared at 7.00 p.m on the same day. They were aghast to note that they were awarded only a 'C' Grade.

(2.) The petitioners contend that though their presentation was well made, the evaluators awarded very low marks, and they were relegated to the 3rd position. In the said circumstances, they are stated to have preferred an appeal before the Appeal Committee.

(3.) The Appeal Committee, without considering the matter on its merits, dismissed the appeal by Exhibit P6 order. According to the petitioners, none of the relevant aspects were considered by the Appeal Committee.