AJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) Ext. P2 order by which the driving licence of the petitioner has been revoked, and Ext. P10 order confirming Ext. P2 order in appeal, are under challenge in this writ petition.

(2.) The petitioner was the driver of a stage carriage. The stage carriage driven by the petitioner met with an accident causing injuries to several persons, of which six succumbed to their injuries. The petitioner was consequently charge sheeted under S.324, S.326, S.308 and S.304 of Indian Penal Code and the case is pending. In the meanwhile, the fourth respondent revoked the driving licence of the petitioner, invoking his powers under S.19(1)(f) of the Motor Vehicles Act (the Act). Ext. P2 is the order passed by the fourth respondent in this connection. Though the petitioner challenged Ext. P2 order in appeal, the third respondent confirmed Ext. P2 order, as per Ext. P10 order. The petitioner is aggrieved by Exts. P2 and P10 orders.

(3.) Heard the learned counsel for the petitioner as also the learned Special Government Pleader.