ANANYA P. Vs. DIRECTOR OF GENERAL EDUCATION

JUDGEMENT

(1.) The petitioner was a contestant in 'group dance' event, but she could secure only the 3rd prize, with A-Grade.

(2.) The allegation raised is that the back curtain swayed in the wind during the event, which affected the performance of the whole team, including the petitioner. The stage was mismanaged, according to the petitioner. After the performance by the petitioner's team, the back curtain was corrected by the stage manager and the other participants could reap the advantage of the same. These aspects were not considered by the appellate authority, is the grievance espoused. These submissions were seriously opposed by the learned Government Pleader.

(3.) Having heard the learned counsel appearing for the petitioner and the learned Government Pleader, this Court finds little merit in the instant writ petition.