PAWAN KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This Public Interest Litigation has been preferred for the following prayers :-

(2.) Having heard learned counsel for both the sides and looking to the facts and circumstances of the case, it appears that several grievances have been ventilated in this writ petition about the renewal or issuance of the heavy driving licences without verification of the complete set of documents and without verification of the previous licence, i.e., information regarding endorsement of Light Motor Vehicle Private and LMV Commercial. Similarly, there are grievances ventilated about taking action against the officers who are named in the FIR lodged by CBI. Moreover, there is allegation about non-production of the CD which contains the video of the driving test conducted by the respondents.

(3.) We have heard the learned counsel appearing for the respondents, who submitted that verification of the documents are going on in accordance with law and in conformity with the guidelines which have been given by the high level officers of the respondents to its sub-ordinates. The respondents have taken us through various paragraphs of their counter-affidavit, annexures and the status report filed by them. It is submitted by the counsel for the respondents No.1 and 2 that as of now a specialized agency has been engaged for the purpose of videography of the driving test; initially the videography was maintained only for 15 days but now it is to be maintained for three months. Necessary circulars and fresh guidelines have also been issued which are formed part and parcel of the affidavit and the status report filed in this case by the respondents No.1 and 2.