SREELAKSHMI M Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) The petitioner, who is a student of Vimala College, Thrissur, who had participated in the item 'classical dance' in Calicut University D Zone Arts Fest, 2018, conducted in Panampalli Memorial College, Chalakkudy, and won the 2nd place in the event, as borne out from Ext.P3, is before this Court in this writ petition filed under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P4 order dated nil of the th respondent appeal committee and seeking a writ of mandamus commanding the respondents to permit the petitioner to compete in classical dance event in the Inter-Zone competition-2018 of Calicut University.

(2.) Heard the learned counsel for the petitioner and also the learned Standing Counsel for the University representing respondents 1 to 4.

(3.) The sole issue that arises for consideration in this writ petition is as to whether Ext.P4 order passed by 4th respondent warrants interference of this Court in exercise of the extraordinary jurisdiction under Article 226 of the Constitution of India.