S. SATHASIVAM Vs. BRANCH MANAGER, SYNDICATE BANK

JUDGEMENT

(1.) THE prayer in this writ petition is seeking for a mandamus directing the first respondent bank to sanction a sum of Rs.57,500.00 per annum as educational loan in addition to the loan sanctioned by the first respondent bank on 19.11.2011 for the forthcoming years of studies.

(2.) THE case of the petitioner is that he secured 80% of marks in S.S.L.C. Examination and 78% of marks in Higher Secondary Examination. The petitioner joined B.E.(Information Technology) Course at the second respondent College during the academic year 2011-12. The petitioner hails from a poor family and his father is a temple Archakar. Therefore with the meagre income of his father, the petitioner is not in a position to pay the fees to the College inspite of his securing higher percentage of marks in the qualifying examination. Therefore the petitioner applied for educational loan before the first respondent bank and though the fee structure for every year comes to Rs.1,02,500.00, the first respondent bank has sanctioned only a sum of Rs.45,000.00 per annum and accordingly released the said amount on 19.11.2011. Therefore the first respondent bank has to pay the balance amount of Rs.57,500.00 to the petitioner. As it is not paid by the first respondent bank inspite of repeated request made by the petitioner, he has filed this writ petition.

(3.) THE learned counsel for the first respondent bank submitted that the loan sanctioned to the petitioner represents the tuition fees and hostel fees and the said quantum of loan amount was also arrived at only as per the report of Mr.Justice N.V.Balasubramanian's Committee. Therefore it is stated by the learned counsel for the first respondent bank that the bank is not in a position to pay the loan amount towards the other heads.