A BOOPAL Vs. BRANCH MANAGER

JUDGEMENT

(1.) THE Writ Petition is filed praying to issue a Writ of Mandamus, to direct the respondent to sanction educational loan to the petitioner.

(2.) THE grievance of the petitioner is that his son by name B.Manikandan is studying in B.E.(ECE) First year at Bhajarang Engineering College, Ayathur Village, Veppampattu, Tiruvallur District. Petitioner is hailing from very poor family and he could not able to pay the college fees and other expenses. He submitted an application under Scheme Cent Vidyarthi Educational Loan Scheme on 21.9.2009. He expressed his willingness to execute third party sureties and all formalities for issuing educational loan, but the respondent has not shown any interest to sanction educational loan for the reasons best known to the respondent. Hence, he filed this writ petition for a mandamus.

(3.) ANY other expense required to complete the course - like study tours, project work, thesis, etc., 6. In order to consider the plea of the petitioners, it will be relevant to refer to clause 15 of the Revised Model Educational Loan Scheme For Pursuing Higher Studies in India and Abroad. Clause 15 reads as follows:- 15. OTHER CONDITIONS: a. Meritorious Students Banks which wish to support highly and exceptionally meritorious/deserving students without security may delegate such powers to a fairly higher level authority. b. Multiple Loans In case of receipt of application for more than one loan for student borrower from a family, the 'family' as a unit has to be taken into account for considering the loan and security taken in relation to the total quantum of finance disbursed, subject to margin and repaying capacity of the parent/student. c. Minimum Age xxxx d. Change of address xxx e. Top up loans Banks may consider top up loans to students pursuing further studies within the overall eligibility limit, with appropriate re-schedulement, subject to taking required security. f. Co-obligator xxx No due certificate No due certificate need not be insisted upon as a pre-condition for considering educational loan. However, banks may obtain a declaration/an affidavit confirming that no loans are availed from other banks.