VRINDHA V. Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) The petitioner participated in the event 'Nadakam' in the Malappuram Revenue District School Kalolsavam. The petitioner and her team obtained the second position by securing 10 marks, whereas, the team which obtained the first position has secured 11 marks. The difference is only one mark, according to the petitioner. This Court specifically directed the Government Pleader to get instructions as regards the difference in marks between the petitioner and the first prize holder by Order dtd. 31/12/2024. However, the learned Government Pleader has no instructions in this regard. In the circumstances, this Court is inclined to accept the contention raised by the learned counsel for the petitioner. This Court also notice that, in Ext.P2 Order of the Appeal Committee, there is no reference to the specific marks obtained by the petitioner's team and the team which obtained the first position, though there is a reference to the difference between the marks of the said two teams. This stand of the Appeal Committee cannot be appreciated. It is only just, necessary and proper that the Appeal Committee refers to the marks obtained by the petitioner in the Appeal, as also, the team which obtains the first position. Non-reference to such marks will tell harsh upon Ext.P2 Appellate Order.

(2.) For the afore-said reasons, this Court permits the petitioner and her team to participate in the State Kalolsavam along with other successful candidates. There will be a direction to that effect.