P. ANANTHI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE prayer in the writ petition is to quash an order, dated 27.12.2007, passed by the third respondent and for a consequential direction, to direct the third respondent to provide educational loan to the petitioner, to enable her to continue her studies.

(2.) THE petitioner's application for educational loan for the purpose of pursuing her studies in the Annai Teacher Training Institute, Kumbakonam, came to be rejected by the impugned order. The reason assigned in the impugned order is that as per the Central Office instruction, vide reference dated 27.9.2007 and as per the Reserve Bank of India Model Education Loan Scheme, teacher training offered by Private Institutes are not entertained by the Bank for the time being. Therefore, the petitioner was informed by the Bank that they are unable to fulfill her request and regretted for the inconvenience.

(3.) MR . T. Lajapthi Roy, the learned counsel appearing for the petitioner would submit that the petitioner is a second year student, undergoing the Diploma course in Teachers Education in a recognized Institution. The petitioner belongs to a scheduled caste community and hails from a very economical weak background and the petitioner's parents are unable to meet her educational expenses and therefore, she has no option except to approach the Bank for extending a loan.