M ABDUL NABI Vs. CANARA BANK

JUDGEMENT

(1.) THE petitioner is an Advocate by profession practicing before the District Court, Madurai. He has daughter by name Asha Begum. She is studying first year MBBS course at Annapoorna Medical College & Hospital at Salem affiliated to Dr.M.G.R.Medical University, Chennai and an approved institution under the Medical Council of India. She got admission in the said college under Management quota. To meet the educational expenses of his daughter, the petitioner approached the 1st respondent-Bank in the month of August-2011 to avail of educational loan. He fulfilled all the conditions that were imposed by the 1st respondent-Bank. He was asked to open an Savings Bank Account. Hence, he opened the SB A/c. Thereafter, he was asked to get various certificates. In total, the petitioner has produced 17 documents as required by the 1st respondent-Bank. Ultimately, the 1st respondent-Bank returned the application of the petitioner by an order dated 10.02.2012 stating that the petitioner does not come under the jurisdiction of the 1st respondent-Bank.

(2.) THEREAFTER, the petitioner approached the 2nd respondent-Bank on 02.03.2012. The application of the petitioner for educational loan was returned by the 2nd respondent-Bank with an endorsement, dated 02.03.2012, stating that since his daughter obtained admission in the college under Management quota, the petitioner is not entitled to educational loan.

(3.) NOTICE of motion was ordered on 06.03.2012. Today, with the consent of both sides, the writ petition is taken up for final disposal.