DINESH KUMAR Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) Mr.R.Mathava Selvam, learned counsel for writ petitioner and Mr.T.Amjad Khan, learned Government Advocate on behalf of the sole respondent are before me.

(2.) Captioned writ petition is with a prayer for a simple mandamus to direct the respondent to issue badge licence to the petitioner qua his application No.3736068021 dtd. 27/10/2021.

(3.) The writ petitioner holds a valid driving licence for two wheeler and light motor vehicle is counsel's say. Writ petitioner has now made the aforementioned application for a badge licence after completing heavy motor vehicle training is learned counsel's further say.