R. RAVI Vs. THE REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) The petitioner has filed the above writ petition to issue a Writ of Certiorarified Mandamus to call for the records relating to the impugned order dated -/01/2015(sic) and to quash the same as illegal and constituently directing the respondent to return the driving license of the petitioner and to follow the judgment given by the Division Bench of this Court reported in 2010 Writ Law Reporter 100.

(2.) According to the petitioner, he is working as a Driver in the Metropolitan Transport Corporation and now working at K.K. Nagar Branch. On 22.12.2014, while the petitioner was on duty in Bus No. TN-01-N-4581, for a Trip from K.K. Nagar to Anna Square, when the bus was about to stop at Boag Road Bus Stand, Pony Bazaar, T. Nagar, one of the passengers informed that one person, aged about 60 years, tried to alight the bus, before stopping the bus at the bus stand and fell down from the bus, resulting in serious injuries.

(3.) The petitioner also informed the Police and Ambulance and sent the injured to the Government Hospital and he took the bus to the Pondy Bazaar Police Station.