KAMESHWAR THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) It is submitted by Mr. Kameshwar Thakur-the petitioner, appearing in person that he applied for loan of Rs. twelve lacs in two installments for study of his son who has competed and is studying in Indira Gandhi Rashtriya Uran Akademy at Raibarali. He further submitted that petitioner made representation to several authorities including the Secretary, Home department, State of Jharkhand, but he is not received any order passed on that representation till date.

(2.) Referring to the memo dated 29 July 2009 (annexure 4), he submitted that petitioner has deposited third installment of Rs. six lacs which was to be paid by 11 December 2009 after arranging money from other person which he has to repay and now he is required to deposit Rs. six lacs by 1st March 2010, failing which the career of his son will be at stake. He lastly submitted that all the amounts of the petitioner lying with the government may be kept as security against such loan.

(3.) Counsel for the State as well as Union of India submitted that in spite of communication, they have not received any instruction in this matter and in the absence of counter affidavit they are not in a position to accept or controvert the submission made by the petitioner. However, they submitted that the matter can be looked into.