V S RAJENDRAN Vs. REGIONAL MANAGER

JUDGEMENT

(1.) THE petitioner's son passed Plus Two (+2) examinations that was conducted during March 2010 and joined in ECE course at Sri Kalaimagal College of Engineering during August 2010. THE duration of the course is 4 years. He has no sufficient means and borrowed loan from third parties with the high rate of interest and used the same for his son's first year course. In these circumstances, the petitioner's son applied for Educational loan from the second respondent Bank for second year, third year and final year B.E.Course. Nothing was informed by the Bank to them. Hence, a representation dated 11.05.2011, was made requesting the respondent to sanction the Educational Loan. He has filed the present writ petition seeking for a direction to consider the petitioner's representation for educational loan for his son to pursue B.E.Course at Sri Kalaimagal College of Engineering, Tiruvallur District.

(2.) THE learned counsel for the respondent Bank has produced a letter dated 22.11.2010, refusing to sanction the educational loan on the ground that the petitioner's son obtained very low marks in +2 Examinations.

(3.) THE order dated 22.11.2010 of the second respondent refusing to sanction the educational loan is extracted hereunder: