AJITH SAJEEVAN Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) W.P.(C) No.14907 of 2022 has been filed by the petitioner seeking to quash Ext.P10 and to declare that the petitioner is entitled to get education loan of Rs.4.00 lakhs. W.P. (C) No.15714 of 2022 has been filed by the petitioners seeking to set aside Ext.P2 and to command the respondents to allow Ext.P1 education loan application submitted by the petitioner.

(2.) In W.P.(C) No.14907 of 2022, the petitioner stated that he has secured admission in ECR Institute of Management Studies for the Course BBA and AHM (Aviation and Hospitality Management) under the Mangalore University during the year 2021. The petitioner after undergoing written tests and interview, got admission to the Course. The petitioner stated that he belongs to a Scheduled Caste Community and his father is a Coolie labourer. The Course to which the petitioner is admitted is a three year course and the total course fee is Rs.5,25,000.00.

(3.) The petitioner's family cannot raise that much amount and hence applied for education loan of ?4 lakhs from the 1st respondent. The petitioner submitted all documents in support of his application.