S.SEKAR Vs. THE REGIONAL MANAGER

JUDGEMENT

(1.) The petitioner seeks for issuance of a Writ of Mandamus directing the respondents to sanction and disburse educational loan to his daughter, namely, S.Tamilarasi, based on his representation, dated 01.12.2016.

(2.) The case of the petitioner is as follows:- The petitioner's daughter joined B.Sc., Nursing course at Sara Nursing College, Palani Main Road, Manakadavu, Dharapuram. The total fee payable to the said course is Rs.3,65,000/- and therefore, the petitioner presented an application before the second respondent bank for sanctioning and disbursement of educational loan of Rs.3,65,000/-. Since his request was not considered, he has approached this Court and filed the above writ petition.

(3.) The respondents filed a counter affidavit, wherein it is contended that the petitioner has not satisfied the required criteria for sanctioning the loan under the scheme called 'Vidya Jyothi Educational Loan Scheme', as she has obtained only 49% of marks in the qualifying H.SC examination as against the requirement of minimum 60% of the marks, as per the said scheme. Therefore, it is contended by the respondents that the petitioner's request for grant of educational loan, cannot be considered.