R. ARCHANA Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD Mr. M.S. Jeyakarthik, the learned counsel for the petitioner, Mr. K. Guru, the learned Additional Government Pleader for the first respondent and Mr. Pala Ramasamy, the learned counsel for the second respondent.

(2.) ACCORDING to the Petitioner, her parents died during the year 2004, by leaving behind their five children and she being the eldest. After the demise of her parents, her brothers, sisters as well as herself have been living with her grand -father and they are totally depending upon the income of their uncle, namely, Jothilingam, who is the brother of her father for their livelihood. Under the aforesaid pitiable circumstances, she had completed her school education and secured 1149 marks out of 200 marks in her 12th Standard Examination.

(3.) FURTHER , according to the petitioner, her college fee structure to pursue her B.D.S. Course comes around an estimated sum of Rs. 1,83,000/ - per year for the purpose of applying Educational Loan to her. As such, she approached the Second Respondent/Bank on 20.10.2014 along with all relevant documents, Fee Structure to pursue her B.D.S. Course, Mark Sheets, Prospectus of the College and requested the bank to sanction educational loan.