LAWS(MAD)-2018-4-845

K LATHA Vs. MANAGER, CORPORATION BANK

Decided On April 28, 2018
K Latha Appellant
V/S
Manager, Corporation Bank Respondents

JUDGEMENT

(1.) The petitioner had sought for an educational loan for her son namely, Varadharajan for pursuing his B.Tech.Degree Course. According to the petitioner, the entire course fees is about Rs.50,000/- for four years curriculum. By an order dated 01.03.2018, the respondent herein had rejected the petitioner's application on the ground that the future employment prospects and the outlook for IT industry is not satisfactory.

(2.) This Court by an earlier order dated 10.04.2018 in W.P.(MD) No.5296 of 2018 had an occasion to deal with such a reasoning for rejection of educational loan and the relevant portion of the said order reads as under:

(3.) The above observations are self-explanatory and as such the respondent - Bank may not be justified in rejecting the petitioner's request on the ground that the future employment prospects and the outlook for IT industry is not satisfactory.