E.MATHIVANAN Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THE petitioner's son joined B.E. (Civil Engineering) course in Sree Sastha Institute of Engineering and Technology during the academic year 2011-12. He obtained 59.5% in plus two examination. He made an application dated 27.10.2011 to the respondent-Bank for educational loan. He claimed Rs.3,83,000.00, but, restricted it to Rs.3,36,000.00. His request was rejected by the respondent-Bank by the impugned order dated 25.06.2012.

(2.) THE petitioner has filed this writ petition seeking to quash the order dated 25.06.2012 and for a direction to the respondent-Bank to sanction the educational loan as sought for in his application.

(3.) THE learned Counsel for the petitioner submits that the impugned order is contrary to the Division Bench common judgment dated 20.04.2012 in W.A.(MD)No.1629 of 2011 and W.P.(MD) Nos.8213, 9172, 10367, 3810, 8654, 9922, 12025, 13143 and 13155 of 2011,.