LAWS(MAD)-2020-2-153

K.MAHARAJA Vs. REGIONAL TRANSPORT OFFICER

Decided On February 27, 2020
K.Maharaja Appellant
V/S
REGIONAL TRANSPORT OFFICER Respondents

JUDGEMENT

(1.) Challenging the impugned order of the first respondent dated 20. 12. 2019, suspending the driving license of the petitioner, this writ petition is filed.

(2.) The petitioner was employed as a driver in the Tamil Nadu State Transport Corporation (Madurai) Ltd. , On 16. 12. 2019, he was assigned with the duty of driving the bus bearing Registration No. TN-58- N-2340 in Arappalayam to Thirumangalam route. While he was proceeding towards Thirumangalam, an auto driver who went in front of the said bus, hit against a two wheeler and went away from the spot. On seeing this, the petitioner tried to catch the driver, which ended in vain. Thereafter, the petitioner went to the 2nd respondent police station and informed about the accident.

(3.) An FIR came to be registered against the petitioner in Crime No. 262 of 2019 for the offence under Sections 279 and 337 IPC and 187 of the Motor Vehicles Act , 1988 and his driving license was seized by the second respondent and handed over to the first respondent. Thereafter, the first respondent passed the impugned order dated 20. 12. 2019 thereby suspended the petitioner's driving licence for the period of three months ie. , from 23. 12. 2019 to 23. 03. 2020 under Section 19(1) of the Motor Vehicles Act . Challenging the same, the petitioner is before this Court.