A KASINATHAN Vs. BRANCH MANAGER CANARA BANK

JUDGEMENT

(1.) THE petitioner has come up with the above writ petition, seeking a Mandamus, to direct the respondent to sanction educational loan of Rs.1,43,000/-.

(2.) I have heard Mr.A.Haja Mohideen, learned counsel for the petitioner, Mr.C.Jawahar Ravindran, learned Standing Counsel for the respondent-Bank.

(3.) MR.A.Haja Mohideen, learned counsel for the petitioner raised two contentions. The first is that the purpose of grant of educational loan is to encourage poor students to pursue higher education without being handicapped by the lack of financial resources. The petitioner has secured 77% marks in the first year MBA Examination and hence, the respondent could consider the grant of loan to the petitioner. The second contention of the learned counsel for the petitioner is that the Circular relied upon by the respondent applies only to Under Graduate Courses and not to Post Graduate Courses, since the reference to 60% marks is in respect of Board Examinations. The learned counsel for the petitioner also relies upon the judgment of a Division Bench of this Court in W.A.(MD) No.23 of 2011 dated 11.1.2011.