NASER ALI MANDAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr J. Ahmed, learned counsel for the petitioners who are nine in numbers and Mr B. Goswami, learned Govt. advocate for the State-respondents.

(2.) The facts of this case in a short campus are as follows: The writ petitioners are educated unemployed youths who applied for grant of loan under the Prime Minister Rjogar Yojana Scheme (hereinafter referred to in short as 'PMRY') and they were selected for the said scheme and the loan for that purpose is to be sanctioned by the respondent No. 6, Bank. But, despite of the recommendation made by the Govt. for sanctioning of such loan to the writ petitioners, the respondent No. 6/Bank is not sanctioning the loan to the petitioners under the said PMRY Scheme without any justification. According to Mr Ahmed, learned counsel, the petitioners have been waiting for the said loan for last many months but the Bank authority had kept the matter in abeyance without assigning any reason to the petitioners.

(3.) In my considered view, the writ petitioners have right for consideration by the Bank for grant of such loan under the aforesaid PMRY Scheme as the Central Govt. and the State Govt; are implementing the said scheme for the welfare of the people of this country. In view of the above position, I direct the respondent-Bank to examine the case of these petitioners and consider their related applications for the said loan applied by them and to dispose of the same as early as possible preferably within a period of two months from the date of receipt of this order and communicate the result of it to the petitioners as early as possible.