SOUMI JOSE KOKKAD Vs. STATE OF KERALA

JUDGEMENT

(1.) APPELLANT is the writ petitioner. Writ Petition was filed seeking to quash Ext.P9 directing the 4th respondent to consider Ext.P8 appeal to allow provisionally participate the petitioner's Group Dance team and also directing the first respondent to conduct an enquiry into the allegations of corruption, bribery and illegalities in the conduct of the Kerala State Kalolsavam.

(2.) THE Writ Petition is filed making the following brief allegations.

(3.) HEARD the learned counsel for the appellant and the learned Government Pleader. The learned counsel the appellant would of course point out that they had information that the 7th and 8th respondent will be placed first and second as the judges have already been sold. It is further contended that the 3rd respondent Deputy Director did not interfere with the matter despite giving representations before him to change the Judges.