SREELAKSHMI BABU Vs. DIRECTOR OF GENERAL EDUCATION JAGATHY

JUDGEMENT

(1.) The petitioner participated in the event 'Mohiniyattom', but, she could secure only third place. She approached this Court on various grounds. This Court, by order dtd. 24/12/2024, directed the Appeal Committee to consider the appeal preferred by the petitioner and to take a decision within a period of three days.

(2.) Learned counsel for the petitioner would hand over a copy of the order, which would indicate that the same was served on the Office of the Deputy Director, Education on 27/12/2024, as is decipherable from the seal contained therein. The grievance of the petitioner now is that the appeal has not been considered, despite a lapse of ten days.

(3.) Learned Government Pleader would submit that the appeal committee has no idea with respect to the interim order passed by this Court in this Writ Petition.