Madras High Court
J.Jansirani vs The District Collector on 2 January, 2024
Author: B.Pugalendhi
Bench: B.Pugalendhi
W.P.(MD)Nos.11065 and 11146 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 02.01.2024
CORAM:
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
W.P.(MD)Nos.11065 and 11146 of 2017
W.P.(MD)No.11065 of 2017
J.Jansirani ... Petitioner
versus
1. The District Collector,
Theni District.
2. The Branch Manager,
Indian Overseas Bank (IOB),
Thamarikulam Branch,
Theni District. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India,
seeking for the issuance of Writ of Mandamus, to direct the 2 nd
respondent to provide the educational loan application form to the
petitioner and further direct the respondents to sanction the educational
loan of Rs.3,91,500/- for her son Dhivagar for his B.Sc. Nursing
Course (4 years) at Nightingale College of Nursing, Bangalore,
Karnataka State.
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W.P.(MD)Nos.11065 and 11146 of 2017
For Petitioner : No appearance
For R1 : Mr.P.Subba Raj,
Special Government Pleader
For R2 : Mr.N.Dilipkumar,
Standing Counsel
W.P.(MD)No.11146 of 2017
K.Lakshmanan ... Petitioner
versus
1. The District Collector,
Theni District.
2. The Branch Manager,
Indian Bank,
T.Sindhalacheri Branch,
Theni District. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India,
seeking for the issuance of Writ of Mandamus, to direct the 2 nd
respondent to provide the educational loan application form to the
petitioner and further direct the respondents to sanction the educational
loan of Rs.3,90,000/- for his son Balamurugan for his B.C.A. (Cloud
Computing) Course of 3 years at Anupama College of Management
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W.P.(MD)Nos.11065 and 11146 of 2017
and Science” at Bangalore, Karnataka State.
For Petitioner : No appearance
For R1 : Mr.P.Subba Raj,
Special Government Pleader
For R2 : Mr.R.Pandivel,
Standing Counsel
COMMON ORDER
These writ petitions have been filed for a Mandamus, directing the second respondent Bank to provide educational loan to the petitioners' sons for pursuing their course at Karnataka.
2. When these writ petitions were taken up for hearing, there was no representation for the petitioners on 08.06.2023 and 11.12.2023.
Hence, the Registry was directed to list these writ petitions on 13.12.2023 under the caption “For Dismissal”. On 13.12.2023, a representation was made that the learned counsel Mr.V.Sankaranarayanan is no more and therefore, Mr.U.Antony 3/6 https://www.mhc.tn.gov.in/judis W.P.(MD)Nos.11065 and 11146 of 2017 Santhosh, learned counsel on record, requested some time to get instructions.
3. The learned counsel appearing for the second respondent Bank submitted that the petitioners, even without obtaining any application for educational loan and without submitting any application, have filed these writ petitions for a Mandamus, seeking educational loan.
4. Considering the representation of the second respondent Bank, this Court directed the Registry to list these writ petitions under the caption “For Dismissal” on 15.12.2023, however, it was not taken up for want of time. Today, again, it is listed under the caption “For Dismissal”. Even today, there is no representation for the petitioners.
5. These writ petitions have been filed in the year 2017 seeking for a Mandamus, directing the second respondent Bank to provide 4/6 https://www.mhc.tn.gov.in/judis W.P.(MD)Nos.11065 and 11146 of 2017 educational loan to the petitioners' sons for pursuing their courses at Karnataka. Now, six years have lapsed and by this time, the petitioners' sons would have completed their course. Accordingly, these writ petitions are dismissed. No costs.
02.01.2024 ogy NCC : Yes / No. Index : Yes / No. Internet : Yes / No. To
1. The District Collector, Theni District.
2. The Branch Manager, Indian Overseas Bank (IOB), Thamarikulam Branch, Theni District.
3. The Branch Manager, Indian Bank, T.Sindhalacheri Branch, Theni District.
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