P SENTHIL Vs. CHAIRMAN HEAD OFFICE INDIAN BANK

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner has filed the present writ petition, seeking for a direction to respondents to take appropriate action on his representation, dated 28. 8. 2009 relating to the petitioner's request for educational loan for undergoing B. Ed course for the academic year 2008-2009.

(3.) THE petitioner in his affidavit has stated that he belonged to scheduled caste community. At present, he was doing M. Phil course in Annamalai University. The petitioner stated that he studied B. Ed. course with optional subject in history at Alwin College of Education at Valasaravakkam, Chennai-87. It was claimed that the said Teachers' college is affiliated to Tamil Nadu Teachers education University. The petitioner had approached the third respondent for getting educational loan for undergoing the B. Ed. course. The Branch Manager after processing the petitioner's application accepted to grant educational loan. The petitioner had done all necessary paper works. However, after several trips to the Bank, on 21. 5. 2009, the petitioner was informed that the such a loan cannot be granted. It was stated that the educational loan for the students of the College affiliated to the Tamil Nadu Teachers Education University can be considered only after ascertaining from the University Grants Commission (for short UGC) whether recognition was granted to the said University by them.