SWEETY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in these writ petitions are participators in the State school Youth Festival for the year 1992 - 1993. Almost all of them had the opportunity of participation in the festival by reason of the interim orders issued by this court as they were otherwise disqualified. Those orders are not absolute, but subject to the final orders in these petitions. The subjects of competition in the present cases are 'Kuchippudi' 'Kathaprasangam', 'Bharafanatygm', 'Ganamela' etc.

(2.) As per the Procedure followed by the Authorities in this behalf, candidates to participate in different competitions in the State Youth Festival are selected on the basis of their performance in the respective Youth Festival at District level. The disputes in these petitions mainly relate to the selection of candidates in different subjects for participation in the State Youth Festival by the judges at the Sub-district and District level. The common complaint raised before me is that there was no proper assessment of the petitioners' merit either by the original authority or by the appeal committee.

(3.) The learned Additional Advocate General II submitted that these writ petitions are liable to be dismissed in view of the decision of this, court in Rhomy Chandra Mohan v. Gen. Convenor, Balakalotsavam and Yuvajanotsavam ( 1992 (1) KLJ 515 ) His Lordship Justice T. L. Viswanatha Iyer in the above case, while dealing with the grievance of a 'talented girl' in Bharathanatyam who had participated in the Trichur District Yuvajanotsavam held in the year 1992 observed as follows :