V.MAYANDI Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) Mr.AN.Ramanathan, learned counsel, representing the counsel on record for the writ petitioner is before this virtual Court.

(2.) Learned counsel for writ petitioner submits that the writ petitioner is working as a Driver with Transport Corporation from 2014. There was a fatal accident on 14/9/2021 when the writ petitioner was behind the wheel/driving a transport bus. First Information Report (FIR) has been registered inter alia under Ss. 279 and 304(A) of Indian Penal Code (IPC) on the file of the second respondent-Police Station i.e., Sattur Police Station. The matter is still in FIR stage, but the original driving licence seized from the writ petitioner which is now with the first respondent i.e., Regional Transport Officer, Viruthunagar District (RTO), has not been returned to writ petitioner.

(3.) Adverting to earlier orders dtd. 30/4/2019 made in W.P.No. 13570 of 2019 and 10/11/2020 made in W.P(MD).No.15797 of 2020 by Honourable Predecessor Judges, learned counsel submits that in similar matters, this Court has directed return of original driving licence to the licence holder.