M KALIAMMAL Vs. DISTRICT COLLECTOR TIRUNELVELI DISTRICT

JUDGEMENT

(1.) THIS Writ Petition has been filed praying for a Writ of Certiorarified Mandamus to call for the records relating to the impugned order of the third respondent in Ref. No. Adv/25/2009-10, dated 8. 9. 2009, quash the same and further, to direct the fourth respondent to receive and consider the petitioner's application for educational loan and further, to forward the same to the appropriate Bank for disbursement of educational loan.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice if this Court is pleased to direct the fourth respondent, the Indian Overseas Bank (Lead Bank), Tirunelveli, to forward the application, to be submitted by the petitioner, to the appropriate Bank for disbursement of the Educational Loan, within a stipulated time.

(3.) THE learned counsel for the petitioner had further stated that the petitioner belongs to the Scheduled Caste community and that she has scored 80% of marks in the Higher Secondary examinations and that she deserves to be the educational loan to pursue her studies without financial constraints.