M. CHANDRU Vs. THE GENERAL MANAGER

JUDGEMENT

(1.) The petitioner seeks for a Mandamus directing the respondent to sanction educational loan to the petitioner by considering his application dated 06.01.2017 and 10.05.2017.

(2.) A common counter affidavit is filed by the respondents.

(3.) Heard the learned counsel for the petitioner and the learned counsel appearing for the respondent Bank.