P. MANIMARAN Vs. REGIONAL TRANSPORT OFFICER, MADURAI

JUDGEMENT

(1.) This writ petition has been filed for the issuance of a writ of mandamus, directing the respondent to return the driving licence of the Petitioner bearing D.L.No.TN -28-20090000485.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader who takes notice for the respondent. By consent the writ petition itself is taken up for final disposal at the admission stage.

(3.) The petitioner was working as a driver in the Tamil Nadu State Transport Corporation. He was allotted to work in the bus bearing Registration No.TN-45-N-3134, which was running between Trichy and Madurai. On account of an accident caused by the petitioner, an FIR came to be registered in Crime No.829 of 2016 under Sec. 304(A) Penal Code on the file of the /Melur Police Station. When the bus was produced before the Motor Vehicle Inspector for inspection, the concerned police officer who already seized the driving licence of the petitioner, handed over the same to the Motor Vehicle Inspector, who in turn, handed over the same to the respondent.