FATHIMA NISHIN Vs. THE STATE OF KERALA

JUDGEMENT

(1.) Petitioner, along with 9 other students, participated in the Kozhikode District School Kalotsavam 2016-17 in 'Oppana' competition [Girls- High School Section]. Petitioner's team could not secure the 1st place, which disabled them from participating in the State School Kalotsavam. Being aggrieved, one among the team members preferred an appeal before the Appellate Committee constituted for the purpose and has suffered with Ext.P5 order. It is thus challenging Ext.P5 and seeking other related reliefs, this writ petition is filed.

(2.) Heard learned counsel for the petitioner and the learned Senior Government Pleader and perused the documents on record and the pleadings put forth by the petitioner.

(3.) Petitioner has not produced a copy of the appeal memorandum along with the writ petition. But, from Ext.P5, it is clear that the grievance raised by the petitioner is that, there was some defect to the microphone system and therefore, the petitioner and his team could not perform well.