AKASH CHANDRAN Vs. GENERAL CONVENER AND DIRECTOR

JUDGEMENT

(1.) The appellant and his teammates of Government VHSS and BHSS, Kottarakkara, participated in the item 'Parichamuttu' for boys in Kollam Revenue District School Kalothsavam, 2018-19, at the Vimalahridya HSS, Kottarakkara and secured the 3rd position belying their higher expectation. Thus aggrieved, they challenged the fairness of the assessment made by the Judges in the competition, by preferring an appeal before the Appeal Committee (3rd respondent).

(2.) The Appeal Committee, as can be seen from their order dated 28.11.2018 (Ext.P6), reviewed the video of the performance in the competition and concluded that the complainants did not perform as well, as the team which secured the first position. On this basis, the appeal was rejected by the Ext.P6 order.

(3.) The appellant then filed W.P.(C)No.39425/2018, where he raised the issue of slippery stage on which the competitions were conducted and also the faulty assessment made by the Judges. However, the learned Judge under the impugned judgment dated 4.12.2018, dismissed the writ petition by rejecting the contention that the appeal has not been considered in terms of the Kerala School Kalothsava Manual, 2018.