PRANAV S.R. Vs. BRANCH MANAGER

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers

(2.) Heard the learned counsel for the petitioner, learned standing counsel appearing for the 1st respondent bank and the learned counsel for the 2nd respondent.

(3.) It is submitted that the petitioner, a 1 st year B.Tech student in Food Technology had applied for an education loan for pursuing his studies in an Engineering College in Tamil Nadu. It is stated that the application had been declined as per Exhibit P4 order on the ground that the CIBIL report of the petitioner's father showed that there was a default in a commercial vehicle loan availed by him. It is submitted that in the hope of getting the education loan sanctioned, the petitioner's father closed the commercial vehicle loan and got the fact endorsed in the registration particulars of the vehicle. It is submitted that even thereafter and after the closure of the loan was brought to the notice of the 1st respondent, the application for education loan was declined by Exhibit P6 stating that the credit history of both the parents reveal multiple default.