GOURI MOHAN Vs. ASSISTANT SECRETARY

JUDGEMENT

(1.) The petitioners together performed in the item Group Dance, at the District Sahodaya Youth Festival. The petitioners obtained a second place in the appeal filed as evidenced by Ext.P8. Only two teams who secure the first and second place would be participated in the State Festival as per Ext.P9 Manual. The petitioners were disentitled since there were two first places.

(2.) In W.P.(C) No.35633 of 2017, seeking direction for participation in the State Kalolsavam, this Court has held so, vide judgment dated 13.11.2017: "3. The consortium of schools obviously carry on such Kalotsav to inculcate in the students, interest in the fine arts and to give a platform to the children inclined artistically to perform in a competitive environment. Undue significance to the competitions carried on need not be given especially since it does not in any manner influence the academic grades. There is also no reason to confer the competitions the colour of a legal battle with an appeal, revision and so on and so forth. This Court does not find any valid reason to invoke the extra-ordinary jurisdiction under Article 226 of the Constitution of India to interfere in the conduct of a Kalotsav (art festival) which would denude it of a healthy competitive environment. There is also no question of grace marks being granted on the basis of the participation. This Court does not find any reason to interfere with matter. "

(3.) Here also the petitioners seek a direction to be participated despite there being a restriction of only two teams being permitted. There is no reason to invoke the extraordinary jurisdiction nor is it possible against the consortium of schools. The writ petition would stand dismissed. No costs.