VINAY Vs. THE BRANCH MANAGER

JUDGEMENT

(1.) BY consent, the writ petition is taken up for final disposal.

(2.) THE petitioner at present is a third year student of B.E. Electrical and Electronics Engineering in ER.Perumalmanimekalai Engineering College, Krishnagiri and he approached the respondent bank for educational loan on the ground that he is having a poor economic background and that is why he seeks educational loan to pursue his higher education.

(3.) THE learned counsel appearing for the petitioner has drawn the attention of this Court to the judgment reported in : 2010 (6) MLJ 47 (S.Saran Kumar Vs Regional Manager, Karur Vysya Bank, Trichy and Another), wherein this Court in similar facts and circumstances has set aside the impugned order rejecting the application for educational loan, with a positive direction, directing the respondents therein to sanction educational loan to the petitioner based on his application and therefore, prays that similar orders may be passed.