S.BALAKRISHNAN Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) This Writ Petition is filed for issuance of writ of Certiorarified Mandamus, calling for the records pertaining to the order dtd. 8/12/2021 passed by the respondent in Seyal. Murai. Order No.B3/032512/2021, quash the same and consequently direct the respondent to return forthwith the petitioner's original license bearing No.TN 20 20030003886 without any endorsement.

(2.) According to the petitioner, while he was working as Driver in Tamil Nadu State Transport Corporation (Chennai) Limited, an accident has occurred on 5/11/2021 and a lady got injured in her left leg knee in the said accident. A case has been registered under Ss. 279 and 337 of the Indian Penal Code in Crime No.485 of 2021 by the Inspector of Police, J-3 Police Station (TIW), Guindy, Chennai - 600 032 based on the complaint. While so, on 16/11/2021, the respondent issued show cause notice seeking explanation as to why the petitioner's driving license should not be canceled under Sec. 19 (1) (d) and (f) of the Motor Vehicles Act, 1988. The petitioner on 7/12/2021, appeared before the respondent and submitted his explanation and on that day, no enquiry was conducted by the respondent. Subsequently, when the petitioner visited the respondent's office on 17/12/2021, he was informed that his driving license was suspended temporarily for a period of six months commencing from 5/11/2021 to 4/5/2022 by the impugned order dtd. 8/12/2021.

(3.) Against the said order dtd. 8/12/2021, the petitioner has come out with the present Writ Petition.