S YOGANATHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is filed challenging the order of the 2nd respondent dated 4.5.2009 whereby the petitioner-s request to sanction loan to pursue his studies has been rejected on the ground that the petitioner is not a meritorious candidate.

(2.) ACCORDING to the petitioner, he is a Scheduled Caste candidate and he has completed his B.B.A. Course. He is the first graduate in his family and he has secured second class in his degree course. After completing his degree course, he got a seat in Government quota in Kavery Engineering College, Salem to do M.B.A. Since, it is a private college, the petitioner had to pay a huge amount towards tuition fees and boarding charges. Since the financial status of the family of the petitioner was very poor, he was unable to meet the educational expenses. As per the estimate given by the college authorities, the total expenses for two years was Rs. 1,45,200/-. Hence, the petitioner approached the 3rd respondent, which is a lead bank, in August, 2008, seeking educational loan. But, by the impugned order, the request of the petitioner was rejected on the ground that the petitioner is not a meritorious candidate.

(3.) I have considered the above submissions of the respective counsel.