PARVATHAMMA SHAMAUR SHIVASHANKARAPPA Vs. UNION OF INDIA

JUDGEMENT

(1.) W.P.No.1580 of 2026 and W.P.No.1596 of 2026 are filed seeking to issue an appropriate writ, order or direction, more particularly in the nature of Writ of Certiorari and Mandamus, declaring the action of Respondent No.1 in issuing the impugned communication vide F.No.7-2/2025-PMP-2 dtd. 12/1/2026, whereby the result dtd. 12/12/2025 of the Southern Zone Level School Band Competition2025 was cancelled and a fresh result declared, as illegal, arbitrary, unconstitutional, violative of principles of natural justice and contrary to the Guidelines 2025 26, and consequently to set aside the said impugned communication, uphold the original result dtd. 12/12/2025 declaring the petitioner as First Place Winner, and permit the petitioner's school team to participate in the ensuing National School Band Competition, in the interest of justice.

(2.) These two writ petitions are taken up together and disposed of by this common order, as the issue involved in both the writ petitions is one and the same and arises out of the same set of facts.

(3.) Heard Sri Naman Mankadari, learned counsel appearing on behalf of the petitioner in both the writ petitions andSri N.Bhujanga Rao, learned Deputy Solicitor General of India appearing on behalf of respondents.Perused the record.