A ALAGARSAMI Vs. TRANSPORT COMMISSIONER

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) This writ petition has been filed by the proprietor of a Driving School established in Madurai.

(3.) Two Regional Transport Offices have been established in Madurai, known as Madurai North and Madurai South, having separate territorial jurisdiction. The petitioner has filed this writ petition seeking for a direction to the respondents to adhere to the procedure prescribed under the Motor Vehicles Act,1988 (hereinafter referred to as the Act) and the Central Motor Vehicles Rules,1989 (hereinafter referred to as the Rules) in the matters relating to the disposal of the application for learner's licence and driving licence uninfluenced by the minutes of Monthly Review Meeting of the Regional Transport Officer held at Chennai on 18-05-1999. The relevant resolution passed in the aforesaid meeting is extracted hereunder: