TMT.VASUGI RAMANAN, J. - (1.) Opposite parties 1 and 2 are the appellants.
(2.) The case of the complainant is as follows :- The complainant averred that she belonged to the most backward class and also hailed from a poor family. She joined Teachers? Training Course in the year 2006-07. The course fees was Rs.35,000/- per annum and the institution demanded Rs.70,000/- the course fees for the two academic years. The complainant submitted an application form with the opposite parties for sanction of entire course fees. But the opposite parties agreed to pay only Rs.7,500/- towards education loan. The complainant quoted various examples wherein the opposite parties? bank has sanctioned the entire loan unlike in his call. Hence the complainant alleged deficiency in service against the opposite parties and prayed for the above order.
(3.) The case of the opposite parties are as follows :- The opposite parties argued that the bank sanctioned loan of Rs.7,500/- as per the norms and guidelines as per Exhibit B2 wherein the District Collector has sent a communication dated 12.4.2007 wherein as per the G.O.No.107. School education Exhibit B2 which specifies the quantum of the fees to be charged by B.Ed., Course in Government and Government aided Teacher Training Institutions.;