THE MANAGER, ANDHRA BANK Vs. S. RESHMA SYAM

JUDGEMENT

(1.) Heard learned counsel for the appellant. This appeal is filed against the judgment dated 01.09.2014 in W.P.(C) No. 20561 of 2013.

(2.) The writ petition was filed by the respondent herein praying for a direction to the respondent Bank to sanction the education loan sought by the petitioner and disburse the amount in accordance with the fee structure shown as per Ext. P2. The respondent shall be referred to hereinafter as writ petitioner.

(3.) After completing the High Secondary course, the petitioner has applied for B.Sc Nursing Course before the National College of Nursing, Bangalore which is affiliated to the Rajeev Gandhi University of Health Services and approved by the Indian Nursing Council, New Delhi. The duration of the course is 4 years. Petitioner was selected under merit quota and her admission number was 15. Ext. P1 Eligibility Certificate indicates that the petitioner has got 88 marks for Physics, 92 marks for Chemistry and 83 marks for Biology, out of 100 marks and stood as rank No. 18. An application was given to the Bank for sanction of educational loan of Rs. 3,30,000/-. The Bank did not sanction the loan. Hence the writ petition was filed. In the writ petition also the Bank had put in appearance but no statement or counter affidavit was filed. When the writ petition was taken on 01.09.2014, the learned Single Judge, noticing the fact that matter is pending for the last one year and no statement has been filed, issued a direction to the Bank to sanction the loan. It is useful to quote paragraph 2 of the judgment which is to the following effect: