K. RAJENDRAN Vs. APPELLATE AUTHORITY

JUDGEMENT

(1.) Heard Mr.S.Doraiswamy, learned counsel, assisted by Mr.V.Elangovan, learned counsel for the petitioner and Mr.N.Srinivasan, learned Additional Government Pleader for the respondents. With the consent of either parties, the writ petition is taken up for final disposal.

(2.) The petitioner is aggrieved by the order passed by the first respondent dated 27.04.2016 rejecting the appeal petition filed by the petitioner refusing to renew the heavy vehicle driving license issued to the petitioner with special permission to drive the heavy vehicle carrying Hazardous Substances, by affirming the order passed by the second respondent dated 29.01.2016.

(3.) The petitioner was issued with a heavy vehicle driving license in the year 1994 with an endorsement permitting him to drive heavy vehicle carrying hazardous substances. During the year 2008, the petitioner met with an accident, in which, he lost 3 phalanges in his right hand. The petitioner stated to have appeared before the Doctor, who, after examination, found that the petitioner is fit to drive the heavy vehicle. Accordingly, he was issued with driving license to drive heavy vehicle and it was valid upto 05.04.2015. When the petitioner sought for renewal with endorsement to drive heavy vehicle carrying hazardous substances, the second respondent rejected the same by order dated 13.01.2015.