JIJOICE AUGUSTINE Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) THE matter concerns refusal on the part of respondents 5 and 6 Banking institutions to consider the plea of the petitioner College for grant of educational loan to the students of the College, studying in various courses. The fifth respondent Bank as per Ext.P3, informed the petitioner that the eligibility for grant of education loan can be considered only if the courses conducted by the College are approved by the AICTE.

(2.) HEARD learned counsel for the petitioner and learned Senior Counsel appearing for respondent No.5.

(3.) IN Exts.P2 and P2(a) the fourth respondent clarified that the IGNOU being a Central University established by an Act of Parliament, AICTE approval is not required for the courses conducted in the institution of the petitioner. Exts.P3 and P4 were issued to the petitioner intimating that the applications for educational loans cannot be entertained.