G.VINOTH KUMAR Vs. REGIONAL DIRECTOR

JUDGEMENT

(1.) The petitioner seeks for a Mandamus directing the 4th respondent to consider the petitioner's application submitted for sanction of educational loan.

(2.) Heard both sides.

(3.) It is stated that the petitioner, after completing 12th standard, joined Diploma in Horticulture Course at Pondichery Institute of Agricultural Science (PIAS). The petitioner approached the 4th respondent and filed an application dated 03.09.2019 for disbursing educational loan of Rs.99,000/-. The main objection raised by the Bank is that the petitioner has not produced the relevant materials as to whether the Institution in which he joined is affiliated/approved by the competent authority. On the other hand, it is submitted by the learned counsel for the petitioner that as early as on 06.01.2020, the petitioner sent a communication to the Bank informing that the College in which he is studying is affiliated to Annamalai University. Learned counsel also produced a Certificate dated 26.04.2017 issued by the Director, Academic Affair, Annamalai University, certifying that the Annamalai University has established Memorandum of Understanding with Pondicherry Institute of Agricultural Science (PIAS) on 26.04.2017 and authorised PIAS to conduct Diploma Courses in Agriculture and Horticulture and other related Courses.