Albin K.S vs The Manager
2022 Latest Caselaw 5027 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
      Wednesday, the 4th day of May 2022 / 14th Vaisakha, 1944
                     WP(C) NO. 13058 OF 2022(F)
PETITIONER:
    ALBIN K.S., AGED 18 YEARS, S/O. SHAJI THOMAS, KUNNUVILAYIL
    VEEDU, VADAKKUMBHAGOM P.O., KOLLAM-691584.
RESPONDENTS:
  1. THE MANAGER, SBI, CHAVARA ADB BRANCH, KOLLAM-691583.
  2. THE TRAN UNION CIBIL LIMTED, ONE INDIA BULL CENTRE, TOWER
    2A, 19TH FLOOR, SENAPATY BAPAT MARG, ELPHITONE ROAD,
    MUMBAI-400013, REPRESENTED BY ITS MANAGING DIRECTOR.

     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 1st respondent to
disburse Educational Loan in a time bound manner pending
disposal of the writ petition.


     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 M/S. PRATHEESH.P., ANJANA KANNATH &
T.S.SREEKUTTY Advocates for the petitioner, the court passed the
following:
                                      GOPINATH P., J.
                        -------------------------------------------------
                                W.P (C) No.13058 OF 2022
                        -------------------------------------------------
                        DATED THIS THE 4th DAY OF MAY, 2022

                                         ORDER

Taking note of the judgment of this court in Pranav S.R v. Branch

Manager, SBI and another; 2020 KHC 4695, there will be an interim order

directing the 1st respondent to consider the loan application of the petitioner

taking note of the aforesaid judgment. This shall be done within a period of 2

weeks from the date of receipt of a copy of this order. The petitioner shall

produce any documents that may be required by the 1 st respondent for

processing the loan.

It is made clear that I have not expressed any opinion on the merits of the

petitioner's entitlement and the competent authority may consider the

application on merits.

Sd/-

GOPINATH P.

JUDGE AMG

04-05-2022 /True Copy/ Assistant Registrar