NANDANA NAYAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner contested for the item ‘Ottanthullal' (Girls) in the Revenue District School Kalolsavam, Thiruvananthapuram. The petitioner, though, performed well could secure only the 2nd position. Several grounds are seen urged in this writ petition. However, the learned counsel would refer only to Ext.P3 order of the appeal committee, wherein the performance of the petitioner was also found to be excellent. The ability of the candidate was also specifically mentioned. However, the appeal was dismissed for the reason of paucity of the time and number of the contestants.

(2.) The learned Government Pleader has seriously opposed and submitted that, there is nothing to indicate that the Code No.273 pertains to the petitioner. In lightening time, the learned Government Pleader could also obtain the information that the difference between the marks is three, which promptitude was not being shown in other matters.

(3.) Having regard to the attending facts and circumstances and the relative merit of the petitioner as reflected from Ext.P3, there will be a direction to permit the petitioner as well in the State Kalolsavam for the event Ottanthullal (Girls), provided the respondents are satisfied that Code No.273 pertains to the petitioner. This Court is granting this order, taking into account the specific contents of Ext.P3, which speaks of the excellent performance of the petitioner, as also, her abilities.