LAWS(KER)-2017-11-107

AFNAN FATHIMA M Vs. STATE OF KERALA

Decided On November 20, 2017
Afnan Fathima M Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The petitioners are aggrieved with the order passed at Ext.P3. The petitioners, participating in a group item, demonstrated their topic in the Kerala School Mathematics Fair 2017-2018, of the Vocational Higher Secondary section. The petitioners were allotted 5 minutes, but, however, only 3 minutes were granted is the contention. The petitioners could not, hence, complete the presentation in full, is the argument.

(2.) In the appeal, considering the disparity in marks, between the petitioners and who were placed above them, the same was rejected. The petitioners submit that only if the petitioners are given an opportunity to demonstrate their activity before the appellate authority, they would be convinced.

(3.) It is to be noticed that the petitioners cannot be allowed to carryout the demonstration in isolation before the appellate authority. Then others would also have to be participated since the evaluation has to be comparative. If that was permitted then, in every appeal, the competitions would have to be repeated. Science meets, like these, are organized to essentially inculcate a scientific temperament in the children and the prizes offered are to encourage them to strive better. A loss at one meet should only be taken as a challenge and the healthy competitive spirit necessary for the proper conduct of such meets for children cannot be converted into do or die affairs or a litigious dispute. This Court does not find any reason to interfere with the orders passed in appeal under Article 226 of the Constitution of India or permit the participation of the petitioners in the State meet. The writ petition is dismissed in limine.