Madras High Court
Ranjitha vs The Regional Manager on 18 March, 2016
Author: R. Subbiah
Bench: R.Subbiah
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 18.03.2016 CORAM : THE HONOURABLE MR.JUSTICE R.SUBBIAH W.P.No.32187 of 2015 Ranjitha ... Petitioner Vs. The Regional Manager State Bank of India Trichy. 2.The Branch Manager State Bank of India Uthayanatham, Udayarpalayam Taluk, Ariyalur District. ... Respondents Writ petition is filed under Article 226 of the Constitution of India praying for issuance of Writ of mandamus to direct the respondents to direct the second respondent to disburse balance educational loan of Rs.64,500/- for the study of 4th year B.E.(ECE) Degree Course for the year 2015-2016 in the Dhanalakshmi Srinivasan Institute of Technology, Trichy by considering the representation dated 27.07.2015. For Petitioner : Mr.G.Pugazhenthi For Respondents : Mr.M.L.Ganesh for R1 and R2. O R D E R
With the consent of both sides, the Writ Petition is taken up for final disposal.
2.The petitioner has come forward with the present Writ Petition seeking for issuance of mandamus to direct the respondents to direct the second respondent to disburse balance educational loan of Rs.64,500/- for the study of 4th year B.E.(ECE) Degree Course for the year 2015-2016 in the Dhanalakshmi Srinivasan Institute of Technology, Trichy by considering the representation dated 27.07.2015.
3.The petitioner submits that the respondent Bank is a nationalised Bank, as per the revised Model Educational Loan Scheme the petitioner applied for educational loan for pursuing higher studies. The petitioner got admission in the course of BE (ECE) degree for the year 2012-2016 in the Dhanalakshmi Srinivasan Institute of Technology, Trichy under the Management Quota. The petitioner approached the respondent bank and submitted an application for educational loan in the appropriate form to study BE(ECE) degree course for the year 2012-2013, the petitioner furnished all details regarding personal information, course details, course expenses etc., in the said application form.
4.The respondent bank after considering the application for educational loan, sanctioned the loan amount for a sum of Rs.2,58,000/- for the entire period of study and the said amount was credited to the savings bank account Number 32301646503 which is jointly maintained by the petitioner and her father. The second respondent agreed to disburse the amount of Rs.64,500/- every year by way of demand draft in favour of the College. The respondents sanctioned the loan amount for three years by way of Demand Draft in favour of the College. The petitioner completed her third year successfully and approached the Bank to release the balance amount of Rs.64,500/- to pay the college fee for the 4th year. The petitioner has also made a representation dated 27.07.2015, to disburse the loan amount for the 4th year course, since the same was not considered till date, the petitioner filed the present writ petition before this Court.
5.The learned counsel for the petitioner submitted that the respondent bank has already sanctioned the entire loan amount of Rs.2,58,000/- in the year 2012 itself.
6.The learned counsel appearing for the respondents submitted that as per State Bank Association Rules, the balance amount payable by the Bank towards the 4th year college fees of the petitioner would be credited in favour of the account of the College within a period of two weeks.
7.Recording the submission so made by the learned counsel appearing for the respondents, this writ petition is disposed of accordingly. No costs.
18.03.2016.
tsh Index:Yes/No Internet:Yes/No To The Regional Manager State Bank of India Trichy.
2.The Branch Manager State Bank of India Uthayanatham, Udayarpalayam Taluk, Ariyalur District.
R. SUBBIAH, J.
tsh W.P.No.32187 of 2015 18.03.2016.