P.MUTHUKARUPPAN Vs. BRANCH MANAGER

JUDGEMENT

(1.) Mr.K.C.Ramalingam, learned counsel for writ petitioner, Mr.G.Radhakrishnan, learned counsel for first respondent and Ms.J.Balameenakshi, learned counsel for second respondent are before this Court.

(2.) With consent of all the aforesaid learned counsel, main writ petition is taken up, heard out and is being disposed of.

(3.) Writ petitioner who has secured admission in B.E., (Mech) Engineering Course in an Institution which goes by name Sethu Institute of Technology, Pulloor applied for educational loan of Rs.1,96,000/- (Rupees One Lakh and Ninety Six Thousand only) for the entire four year course vide 'Application ID 214252' in first respondent Bank (hereinafter referred to as 'said loan application' for brevity). To be noted, this Court is informed that 'Mech' is a short form which stands for 'Mechanical'.