M SELVARAJ S/O MARUTHA MUTHU Vs. ASSISTANT GENERAL MANAGER STATE BANK OF INDIA MEC DONALS ROAD TRICHY

JUDGEMENT

(1.) The daughter of the petitioner passed Higher Secondary Examinations during March 2010. She has secured 1017 marks out of 1200. Because of high marks, she secured admission in Anna University of Technology, Trichirappalli and she joined B.E., in Electrical and Electronic Engineering at Thirukkuvalai Campus, Thirukkuvalai. On 23.11.2010, the petitioner made an application to the second respondent, seeking educational loan for her daughter to the tune of Rs.3,35,190/- for the four year course. Since no order was passed, sanctioning the loan, he filed the present writ petition to direct the respondents to sanction the amount of Rs.3,35,190/- to her daughter towards educational loan as per the loan application dated 23.11.2010.

(2.) The writ petition was filed on 30.03.2011 and Notice of Motion was ordered on 31.03.2011.

(3.) In the meantime, the second respondent passed an order dated 24.03.2011, sanctioning a sum of Rs.1,47,400/- as the educational loan to the daughter of the petitioner. The said letter dated 24.03.2011 is placed before this Court and the same is extracted hereunder:-