P KARTHIK KUMAR Vs. DEPUTY GENERAL MANAGER, STATE BANK OF INDIA AND; BRANCH MANAGER, STATE BANK OF INDIA, PERIYAKULAM BRANCH

JUDGEMENT

(1.) In view of the order dated 18.12.2008 passed in M.P. (MD) No. 2 of 2008, this writ petition is taken up for fresh disposal.

(2.) This petition has been filed to call for the records relating to the impugned order of the second respondent dated 31.07.2008 and quash the same and consequently direct the respondents to grant the educational loan after obtaining sufficient security and guarantor to enable the petitioner to continue the education, by issuing a Writ of Certiorarified Mandamus.

(3.) Heard the learned Counsel appearing for the petitioner and also Mr. S. Sethuraman, learned Counsel appearing for the respondents.