N SUGANYA Vs. DISTRICT COLLECTOR DINDIGUL DISTRICT

JUDGEMENT

(1.) Heard Mr.V.Thirumal, the learned counsel appearing on behalf of the petitioner, Mr.R.Manoharan, the learned Government Advocate appearing on behalf of the first respondent, as well as Mr.Pala Ramasamy, the learned Standing Counsel appearing on behalf of the respondents 3 and 4.

(2.) At this stage of the hearing of the writ petition, the learned Standing Counsel appearing on behalf of the respondents 3 and 4 had submitted that the request of the petitioner for the grant of educational loan would be considered in view of the provisions contained in 'clause 9' of the Revised Model Educational Loan Scheme, for pursuing higher studies in India and abroad.

(3.) In view of the said submissions made by the learned Standing Counsel appearing on behalf of the respondents 3 and 4, since, no further orders are necessary in the present writ petition, the writ petition stands closed. No costs.