C R SIVANESAN Vs. BRANCH MANAGER, CENTRAL BANK OF INDIA, CHAIRMAN, ST MICHAEL COLLEGE OF ENGINEERING AND TECHNOLOGY AND PRINCIPAL, ST MICHAEL COLLEGE OF ENGINEERING AND TECHNOLOGY

JUDGEMENT

(1.) This writ petition has been filed by the Petitioner for a writ of Mandamus to direct the first Respondent to sanction the educational loan for the Petitioner's son namely S. Harish pursuing second year B.Tech (I.T) Course at St. Michael College of Engineering and Technology, Kalayarkovil, Sivagangai District based on the Petitioner's loan application within the stipulated time framed by this Court.

(2.) Heard the learned Counsel for the Petitioner, the learned Counsel for the first Respondent and the learned Counsel for the Respondents 2 and 3. By consent, the writ petition itself is taken up for final disposal.

(3.) The Petitioner, a practising Advocate of this Court, approached the first Respondent Bank for Educational Loan for his son, S. Harish, who is undergoing B.Tech., (I.T) at St. Michael College of Engineering and Technology, Kalayarkovil, Sivagangai District. The Educational Loan is for a sum of Rs. 2,70,000/-(Rupees Two Lakhs and Seventy Thousand only) for three years. The Petitioner applied for the loan in the prescribed format and the Bank, however, failed to consider the same for one or other reason. The application has not been rejected. Hence, the writ petition has been filed.