BHASKAR BHATTACHARYA, J. - (1.) This Mandamus-Appeal is at the instance of an unsuccessful writ petitioner and is directed against order dated 8th April 2006, passed by a learned single Judge by which His Lordship disposed of the writ application without granting the relief claimed therein to the writ petitioner. His Lordship merely directed the respondent to consider the application of the appellant for further financial assistance provided such an appropriate application in proper format is made within two weeks from the date of the order impugned herein.
(2.) The appellant took financial assistance from the respondent-bank for the purpose of her business. The respondent-bank sanctioned a total amount of Rs. 37.16 lakh on the terms and conditions mentioned in the agreement for such loan. In the written agreement entered into between the parties, it was specifically provided that the interest on the loan would be charged at the lending rates of the respondent prevailing at the time of first disbursement of the loan. There is no dispute that in terms of such agreement, the rate of interest was fixed that 14.75% per annum for term loan, 5% service charge per annum for the soft-loan and 14.75% per annum on W.C.T.L.
(3.) The grievance of the writ petitioner was that although subsequently the rate of interest has been reduced and the respondent-bank was realizing interest at such a reduced rate from other persons who subsequently secured loan, such benefit was not extended to the writ petitioner.;