V. KEERTHANA Vs. BRANCH MANAGER, CANARA BANK

JUDGEMENT

(1.) This Writ Petition is heard through Video Conference on account of COVID-19 pandemic situation.

(2.) The petitioner has sought for a Writ of Certiorarified Mandamus, calling for the records of the respondent and quash the Impugned Letter dated 08/03/2016 in Ref. No.Edn Loan/Misc/Keerthana/JBR/37-A/2016, as the same is perverse, arbitrary illegal, untenable, smacks of malafide and colourable exercise of power and consequently for a direction to the respondent to consider the educational loan application of the petitioner for pursuing B.Sc Nursing course in Noorie College of Nursing, Andersonpet, K.G.F.563 113, Kolar District, Karnataka.

(3.) The petitioner, who belongs to Scheduled Caste community and economically poor, had secured a seat in Noorie College of Nursing for B.Sc. (Nursing) course. The duration of the course is for four years commencing from the year 2015-2016 and ending 2018-2019.