R BARANIDHARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has approached this Court, with a prayer for issuance of a writ in the nature of certiorari, to quash the impugned order dated 20. 10. 2010, which reads as under:-

(2.) THE petitioner challenges the impugned order on the ground that the impugned order cannot be sustained, as the Post Graduate Diploma Programme in Tool Design, is recognized by the Anna University and Madras University. THE petitioner, in support of his case, also placed on record the Model Educational Loan Scheme, under which, the eligibility criteria prescribed is as under:-

(3.) THE learned counsel for the petitioner also placed reliance on the Judgment of this Court in the case of S. Sarankumar Vs. THE Regional Manager, Karur Visya Bank, reported in [2010 (6) MLJ page 47], in support of the contention that the petitioner is entitled to educational loan. This Judgment has no application, as this Court only held that student admitted under management quota, is also entitled go grant of educational loan.