SOUTH INDIAN BANK LTD. Vs. PARVATHY UDAYAN

JUDGEMENT

(1.) Instant writ appeal is filed challenging the judgment of the writ court in W.P.(C)No.27421 of 2020 dated 29.1.2021 by which, a learned Single Judge allowed the writ petition setting aside Exhibit P4 and directed the appellants/respondents to reconsider the case of the petitioner for educational loan in tune with the true spirit and intent behind Exhibit P8 scheme and to pass appropriate orders within three weeks from the date of receipt of a copy of the judgment.

(2.) Short facts leading to the filing of the writ appeal are as hereunder:

(3.) The second appellant has filed a counter affidavit mainly contending that the reason for rejecting the application was that the petitioner has not secured the minimum of 80 % marks in the individual qualifying subjects in her plus two exams as stipulated by the bank's norms on eligibility for educational loan.