Ashtami Lal vs State Bank Of India
2022 Latest Caselaw 9423 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                     THE HONOURABLE MR.JUSTICE V.G.ARUN
          Tuesday, the 16th day of August 2022 / 25th Sravana, 1944
                         WP(C) NO. 25043 OF 2022(E)
PETITIONER:

     ASHTAMI LAL, AGED 19 YEARS, D/O. LALUKUMAR A., POORAM VEEDU, BLOCK
     NO.555, VATTAKARIKKAKOM P.O., KURUPUZHA, THIRUVANANTHAPURAM-695 562

RESPONDENTS:

  1. STATE BANK OF INDIA, MADATHARA BRANCH, MADATHARA P.O.,
     THIRUVANANTHAPURAM-695 562, REPRESENTED BY ITS BRANCH MANAGER.
  2. CHIEF MANAGER, STATE BANK OF INDIA, MADATHARA BRANCH, MADATHARA
     P.O., THIRUVANANTHAPURAM-695 562,


     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the respondent bank to consider education loan
application of the petitioner and to sanction and disburse the loan amount
to the petitioner , pending disposal of the writ petition, in the interest
of justice.


     This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
A.SANIL KUMAR Advocate for the petitioner, the court passed the following:
                                             V.G.ARUN, J.
                    ...................................................................
                                  W.P(C) No 25043 of 2022
                   .....................................................................
                      Dated this the 16th day of August, 2022

                                              ORDER

Learned counsel for the petitioner submits that the

unsatisfactory CIBIL score of the co obligant is no reason for the

Bank to deny education loan to the petitioner. In this regard,

reliance is placed on Pranav S.R v. Branch Manager, State

Bank of India and Another [2020 KHC 4695] and the

judgment in W.P(C) No. 3646 of 2022.

There shall be an interim order directing the respondent

Bank to reconsider the petitioner's application based on the

decisions mentioned above and to take fresh decision thereon

within one week.

Sd/-

V.G.ARUN JUDGE

SJ

16-08-2022 /True Copy/ Assistant Registrar