R VIKRAM Vs. MANAGER PUNJAB NATIONAL BANK

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the first respondent. There is no appearance on behalf of the second respondent.

(2.) THIS writ petition has been filed by the petitioner challenging the letter, dated 29.10.2010, issued by the first respondent, rejecting the request of the petitioner for the grant of educational loan.

(3.) THE learned counsel appearing for the petitioner had also submitted that the M.B.A. course, in which the petitioner had been admitted, would get over in the month of October, 2012. Due to the rejection of the application of the petitioner for educational loan, he has been put under severe financial strain and he has not been able to concentrate in his studies. Since, the petitioner comes from a poor family background, he would not be in a position to satisfy the financial requirements of the second respondent College without the Bank loan, which he had applied for with the first respondent Bank.