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Arya and Ors v. Assistant General Manager, Reserve Bank of India and Ors - (High Court of Kerala) (13 Oct 2015)

Lowered education loan criteria for SC/ST students to be decided by RBI and Government

Education

Kerala High Court dismissed petitions against the decision of the State Bank of Travancore to not grant the petitioners educational loans for failing to meet the minimum score of 60%. Petitioners had contended that being Scheduled Caste, they were entitled to a lower score for qualifying for a loan. They relied on a Reserve Bank of India circular titled, Model Education Loan Scheme, which suggested a minimum of 50% for SC/ST students eligible for educational loans. However, dismissing the petitions, the Court left it “open for the Government of India/RBI/IBA/concerned banks to consider the question as to whether any reduction can be made in the requirement of minimum percentage”.

Tags : EDUCATION   LOAN   LOWER   ELIGIBILITY   SCHEDULED CASTE  

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