(1.) HEARD Mr.P.Muthudurai, the learned counsel appearing on behalf of the petitioner, Mr.K.M.Vijaya Kumar, the learned counsel appearing on behalf of the first respondent, as well as Mr.Pala Ramasamy, the learned counsel appearing on behalf of the second respondent.
(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the second respondent is directed to consider the application to be submitted by the petitioner, for the grant of educational loan and pass appropriate orders thereon.
(3.) THE writ petition is disposed of, with the above directions. No costs.