Aswathy A vs State Bank Of India

Citation : 2022 Latest Caselaw 8524 Ker
Judgement Date : 6 July, 2022

Kerala High Court
Aswathy A vs State Bank Of India on 6 July, 2022
          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR.JUSTICE V.G.ARUN
 WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                     WP(C) NO. 5865 OF 2022
PETITIONER/S:

             ASWATHY A.
             AGED 19 YEARS
             D/O. SANTHOSH,
             NARAYANA MANGALATHU (H),
             NENMANI, MANTROTHURUTHU P.O.,
             MANTROTHURUTHU VILLAGE, KOLLAM TALUK, KOLLAM
             691 502.
             BY ADV A.SANIL KUMAR

RESPONDENT/S:

             STATE BANK OF INDIA ,
             SASTHAMKOTTA BRANCH, P.B NO. 1, KUTTIYIL
             BUILDING, FILTER HOUSE ROAD,
             SASTHAMKOTTA, KOLLAM 690 521,
             REPRESENTED BY ITS BRANCH MANAGER.
OTHER PRESENT:

             SC JAWAHAR JOSE


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   06.07.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No. 5865 of 2022

                                      -2-



                               JUDGMENT

Dated this the 06th day of July, 2022 The petitioner filed this writ petition seeking a direction to the first respondent to disburse the educational loan of Rs.6,00,000/- he had applied for.

Learned Standing Counsel submitted, on instructions that, the petitioner's grievance does not subsist now, since the Bank has already disbursed Rs.2,00,000/- on 08.06.2022, which covers the two year course already completed. It is submitted that the Bank proposes to disburse the balance amount of Rs.4,00,000/- at the rate of Rs.1,00,000/- every year, subject to the petitioner producing proof of having paid the fees.

The writ petition is accordingly closed, recording the submission that the balance loan amount will be disbursed, subject to the W.P.(C) No. 5865 of 2022 -3- petitioner producing evidence regarding the payment of fees.

Sd/-

V.G.ARUN JUDGE Scl/06.07.22 W.P.(C) No. 5865 of 2022 -4- APPENDIX OF WP(C) 5865/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE COMMON ONLINE, ENTRANCE TEST RESULT.

Exhibit P2 TRUE COPY OF THE CERTIFICATE SHOWING THE FEE STRUCTURE OF PHARM D COURSE ISSUED FROM S.C.S. COLLEGE OF PHARMACY, HARAPPANAHALLI. Exhibit P3 TRUE COPY OF THE RECEIPT DATED 26.10.2021 ISEUD FROM SARSWATHI LADIES HOSTEL MEGALAPET.

Exhibit P4 TRUE COPY OF THE NOTIFICATION NO.

RPCD.PLNFS.BC.NO. 83/6 .12.05/2000/01 DATED APRIL 28,2001 ISSUED BY THE RESERVE BANK OF INDIA.

Exhibit P5 TRUE COPY OF THE SBI STUDENT LOAN SCHEME.

Exhibit P6 TRUE COPY OF THE INDIAN BANK ASSOCIATION S REVISED MODEL EDUCATION LOAN SCHEME FOR PURSUING HIGHER STUDIES IN INDIA AND ABROAD.