G KUMAR Vs. ZONAL MANAGER

JUDGEMENT

(1.) The petitioner seeks for issuance of a writ of mandamus to direct the respondents to issue educational loan application and to grant educational loan to the petitioner's son, namely, K. Siva without any delay. The petitioner's son, K. Siva, passed +2 examination in March, 2011. He joined B.E. Mechanical Engineering in the Vels University, Chennai, during the year 2011-2012. He approached the second respondent Bank for educational loan. The second respondent Bank assured to issue loan application. After some time, in the month of May, 2011, he was informed that the application was not available and he was asked to come back in June, 2011. In these circumstances, the petitioner was forced to pay the first semester fee.

(2.) Again, in June, 2011, the petitioner approached the second respondent to issue loan application. The second respondent informed him to get bonafide certificate from the Vels University to enable them to issue loan application. Accordingly, the petitioner received a bonafide certificate. Then again, he was informed by the second respondent that there was no loan application available with them. Therefore, he had to wait for some more time.

(3.) In those circumstances, the petitioner approached many times the second respondent Bank, but, no application was issued to him. Hence, he made a representation dated 23.04.2012 to issue loan application. Thereafter, finding no reply from them, he filed the present writ petition with the aforesaid prayer.