ABIMANYU R. Vs. DIRECTOR OF GENERAL EDUCATION

JUDGEMENT

(1.) The petitioner participated in the event "Dafmuttu" in the Higher Secondary School Kalolsavam. The petitioner had obtained only the 3rd position, with A-Grade. The specific allegation made is that the judges of the event were close aides of the tutor of the team which bagged the first prize.

(2.) The learned counsel would point out that the petitioner was not given an opportunity of being heard in person, which according to the learned counsel is a mandatory provision. On such premise, the petitioner seeks the writ petition to be allowed, permitting the petitioner to contest in the State Kalolsavam.

(3.) The above submissions were seriously refuted by the learned Government Pleader. It was pointed out that there is no mandate to hear the petitioner in every case. Going by the circular issued by the Director General of Education, the petitioners in the appeals need to be heard, if the same is found necessary.