ARYA K.R. AND ORS. Vs. THE ASSISTANT GENERAL MANAGER, RESERVE BANK OF INDIA, RURAL PLANNING AND CREDIT DEPARTMENT AND ORS.

JUDGEMENT

(1.) These writ petitions were being heard by the learned Single Judge, who, by a common order dated 30/07/2015 directed the writ petitions to be placed before the Honourable Chief Justice, so as to obtain orders as to whether the above cases could be posted before a Division Bench. Thus, these writ petitions came to be placed before this Bench for hearing.

(2.) All the writ petitions consist of similar issues of facts and law and hence, all have been heard together. WP (C) No. 17271 of 2015 is being treated as the leading writ petition and the references and pleadings in the aforesaid writ petition shall be sufficient to decide all the writ petitions.

(3.) A detailed counter - affidavit as well as an application to accept additional documents have been filed by the 2nd respondent, SBT in the leading writ petition. In the counter - affidavit, the SBT has justified its action and has pleaded that the action was in consonance with the Education Loan Scheme as framed and modified by the SBT and the relevant Education Loan Scheme framed by the Indian Banks Association (IBA). The scheme framed by the SBT has been brought on record along with the counter - affidavit, which shall be referred to while considering the issue in detail.