P UYARTHI Vs. REGIONAL MANAGER CANARA BANK TRICHY

JUDGEMENT

(1.) THE writ petitioner was admitted in the first year B.E.(Mechanical) Degree Course for the academic year 2010-11 in Periyar Maniammai University, Vallam, Thanjavur District, which is a deemed to be university as per Section 3 of the University Grants Commission Act. After admission, the petitioner has applied for educational loan, since he comes from an agricultural family. That application came to be rejected by the respondent-bank under the impugned order on the ground that as per the guidelines for sanction of educational loan, a student who gets admission in the management quota shall secure at least 60% marks in the qualifying examination and as per the particulars furnished by the petitioner, he has obtained admission under the management quota and secured only 52% marks. It is admitted by the petitioner that while applying for the educational loan he has stated that he joined in the said university under the management quota. However, that is a mistake and that has been clarified by the university itself in the letter dated 19.11.2010 stating and certifying that there is no Government/management quota in the said university. THE university has also issued a bona fide certificate regarding the fee structure based on which the application was made.

(2.) THE learned counsel for the respondent-bank, on instructions, would submit that it is as per the scheme framed by the Indian Banks' Association called 'Revised Model Education Loan Scheme', in respect of educational loan to students under management quota, the qualification required is as follows:-