PARAMASIVAM DRIVING SCHOOL Vs. THE TRANSPORT COMMISSIONER

JUDGEMENT

(1.) BY consent, the writ petition itself is taken up for final disposal.

(2.) THE writ petition is filed challenging the order of the 2nd respondent dated 25.06.2014 suspending the license granted to the driving school of the petitioner.

(3.) MR . M.V. Muralidaran, learned counsel for the petitioner would contend that the petitioner has offered plausible explanation in his reply dated 23.06.2014, stating among other things that he went to his native place to attend family function and consequently, the driving school was closed on 17.06.2014 and the closure of the driving school on that day was neither wilful nor wanton, but due to bona -fide reason.