SIJO JOSEPH Vs. TRANSPORT COMMISSIONER

JUDGEMENT

(1.) The petitioner, who is the holder of a driving licence bearing No.40/1552/2007, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P4 order dated 03.07.2019 of the 4th respondent Joint Regional Transport Authority, who is the Licensing Authority; and for a declaration that Ext.P5 Circular No.21/2008 dated 02.08.2008 of the 1st respondent Transport Commissioner as to the action to be taken against overspeeding of drivers and other offences and imposition of punishment, etc. is illegal and contrary to the statutory provisions and void ab initio. The petitioner has also sought for a declaration that he can drive vehicle on the strength of licence No.40/1552/2007.

(2.) On 22.07.2019, when this writ petition came up for admission, the learned Government Pleader sought time to get instructions.

(3.) On 25.07.2019, the learned Government Pleader submitted that, a statement of the 5th respondent shall be placed on record. On 29.07.2019, the 5th respondent has filed a counter affidavit, opposing the reliefs sought for in this writ petition.