J. PONNUTHAI Vs. THE SENIOR BRANCH MANAGER

JUDGEMENT

(1.) HEARD both sides. The Petitioner has approached the Respondent -Bank for the purpose of availing educational loan for her two daughters, viz. Indumathi and Janani. The elder daughter of the Petitioner, Indumathi was selected under the Government Quota in the Counselling and she joined DIET, Kumulur, Tiruchi District and the college prescribed fees for a sum of Rs. 29,810/ - for two years course. The younger daughter of the Petitioner, Janani, did not get a seat through Counselling and hence, she applied through management quota and got a seat in the Maharishi Vidya Mandir Teacher Training Institute, Madurai and joined in that institute. The said institute prescribed fee for a sum of Rs. 1,30,000/ - for two years and for that purpose, the Petitioner has approached the Respondent -Bank for educational loan. The Respondent -Bank, by its letter dated 7.11.2008, expressed their inability to consider the application for education loan on the ground that the Maharish Vidya Mandir Teacher Training Institute, Madurai, is not in the list of Teachers Training Institutes approved by the DTERT, Chennai and that order is challenged in the Writ Petition.

(2.) THE case of the Petitioner is that the Institute Maharishi Vidya Mandir Teacher Training Institute, Madurai, is include as Item No. 218 in the list of Institutes recognised by DTERT, Chennai and therefore, the rejection on that ground is not proper. It is seen from the typed set of papers filed by the Petitioner that in the information brochure, the name of Maharishi Vidya Mandir Teacher Training Institute, Madurai, is mentioned as S. No. 218 in the list of institutions in Madurai District.

(3.) THEREFORE , in a normal circumstance, the statement made in the Counter Affidavit can be recorded and the Writ Petition would have been closed. But in this case, the learned Counsel appearing for the Respondent raised his objection to the grant of loan in respect of the younger daughter, Janani on ground that as per G.O.Ms. No. 107 dated 17.7.2002, the total fee, which is eligible for educational loan, is Rs. 5,000/ - and in addition to that, the candidate is entitled to food and hostel expenses and as per then Application of the younger daughter of the Petitioner, Janani, the tuition fee is prescribed as Rs. 30,000/ -, which is higher than the fee prescribed by the Government and therefore, they can sanction the loan only to an extent of Rs. 5,000/ - towards tuition fee and beyond that the Bank cannot grant loan so far as the tuition fee is concerned.