FREYA FEM Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner had participated in the item 'Bharathanatyam' in the Kottayam Revenue District Kalolsavam, but could secure only the 2nd place, with A grade. The specific allegation raised is that the loud speaker at the stage was not clearly audible, which prevented the petitioner from hearing the song, thus affecting her performance. Although an appeal was preferred, the same was dismissed by Ext.P1, without adverting to the grievance raised by the petitioner. On such premise, the petitioner seeks the relief for participating in the State Kalolsavam.

(2.) These submissions were seriously opposed by the learned Government Pleader. The difference of mark between the petitioner and the contestant who obtained the 1st prize, is four.

(3.) Having heard the learned Counsel appearing for the respective parties, this Court is not inclined to allow the instant writ petition. A perusal of Ext.P1 appellate order would indicate that the appellate committee had perused the score sheet and the report of the stage manager; and an analyzis of the same would not make out the allegations levelled in the appeal. That apart, this Court also notice that the defect, if any in the sound system, is common to all the candidates, including the petitioner, wherefore, the petitioner cannot espouse any peculiar grievance on account of the same. Ext.P1 also took stock of the fact that the marks given by all the three judges are more or less similar/comparable.