Madras High Court
G.B.Sai Kiran vs The Manager on 24 August, 2021
Author: R. Mahadevan
Bench: R. Mahadevan
WP No. 17533 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.08.2021
CORAM
THE HONOURABLE MR. JUSTICE R. MAHADEVAN
W.P. No. 17533 of 2021
G.B.Sai Kiran .. Petitioner
Versus
The Manager
State Bank of India
Paruthipattu Branch
Chennai - 600 071 .. Respondent
This Writ Petition was filed under Article 226 of the Constitution of
India, praying for issuance of a Writ of Mandamus or any other writ or order
direction directing the respondent to consider the petitioner's educational loan
application dated 04.03.2021 and grant educational loan.
For Petitioner : R. Sreedhar
ORDER
Considering the nature of the issue involved herein, this writ petition is taken up for final disposal, even at the time of admission itself. https://www.mhc.tn.gov.in/judis/ 1/4 WP No. 17533 of 2021
2.This Writ Petition has been filed for directing the respondent to consider the petitioner's application dated 04.03.2021 and grant educational loan to him.
3.According to the petitioner, after completing the diploma course in Mechanical Engineering, he joined the degree of B.E. in Mechanical Engineering at Sri Sai Ram Engineering College as lateral entry for the academic year 2019-2020. He managed to pay the tuition fee and other charges to the institution for two years. Due to pandemic situation, he is unable to pay the third year fee. So, he applied for educational loan to the respondent on 04.03.2021 enclosing all the required documents. However, the said application was not processed, which compelled the petitioner to submit a representation dated 30.07.2021 seeking reason for declining his education loan. Finding no response on the same, he has come up with this writ petition for the aforesaid relief.
4.Heard the learned counsel for the petitioner, who submitted that though the petitioner made the application seeking educational loan along with all the required documents, the same was not considered by the respondent Bank without any rhyme or reason. Hence, the learned counsel prayed for https://www.mhc.tn.gov.in/judis/ 2/4 WP No. 17533 of 2021 appropriate direction to the respondent in this regard.
5.Considering the facts and circumstances of the case and having regard to the submissions made by the learned counsel for the petitioner, this court directs the respondent to consider the petitioner's loan application dated 04.03.2021 and pass appropriate orders, on merits and in accordance with law, after affording due opportunity of hearing to the petitioner, within a period of six weeks from the date of receipt of a copy of this order.
6.With the aforesaid direction, this writ petition stands disposed. No costs.
24.08.2021
Index : Yes/No
Internet : Yes/No
dhk
To
The Manager,
State Bank of India,
Paruthipattu Branch,
Chennai - 600 071
https://www.mhc.tn.gov.in/judis/
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WP No. 17533 of 2021
R. MAHADEVAN, J.
dhk/rk
W.P. No. 17533 of 2021
24.08.2021
https://www.mhc.tn.gov.in/judis/
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