MATHEW K.JACOB Vs. UNION OF INDIA

JUDGEMENT

(1.) Dated this the 12th day of November, 2019 S.Manikumar, CJ Being aggrieved by judgment made in W.P.(C) No.20292 of 2016 dated 04.10.2017, by which the writ court declined to quash Exhibit-P2, rejection order on the application submitted by the appellant under "Pradhan Manthri Mudra Yojana Scheme, (for brevity, PMMY), instant writ appeal is filed.

(2.) Short facts leading to the writ appeal are that, the appellant is doing business in paints of various companies from 2004 onwards. He is providing employment directly to seven persons and indirectly to many. In order to expand his business, the appellant made an application under the above said Scheme, for loan of Rs.10 lakhs. By communication dated 17.10.2015, Union Bank of India, Kottayam branch, rejected the loan application on the ground that the total turnover of the appellant's firm for the financial year 2014-2015 was Rs.19,51,639.40/- and based upon the turnover, the appellant is not eligible for the working capital of Rs.10 lakhs.

(3.) Being aggrieved, writ petition has been filed for a writ of mandamus directing Union Bank of India, Kottayam district, respondent No.3, to consider the appellant's loan application under the PMMY Scheme afresh, in accordance with the guidelines and give loan to the appellant. Writ court declined to grant the relief sought for.