SELVARAJ Vs. CIRCLE MANAGER, CANARA BANK

JUDGEMENT

(1.) The petitioner's son, who is studying second year M.B.B.S., in the academic year 2017-2018 in JINGGANGSHAN UNIVERSITY, Office of International Student Affairs, Jinggangshan University Ji'am Jiangxi343009, in the peoples Republic of China, has sought for a loan with the first respondent Bank, which came to be returned without consideration. Hence, the present writ petition has been filed.

(2.) This Court by an earlier order dated 10.04.2018 in W.P.(MD) No.5296 of 2018 had an occasion to deal with such a reasoning for rejection of educational loan and the relevant portion of the said order reads as under:

(3.) In the light of the above observation, the petitioner is granted liberty to approach the second respondent with a fresh application seeking for a educational loan. On receipt of such application, the second respondent shall pass favourable order sanctioning the educational loan in accordance with the norms of the scheme, within a period of two weeks from the date of receipt of a copy of this order.