P. KUMARARAJA Vs. REGIONAL TRANSPORT OFFICER, SRIRANGAM, TRICHY

JUDGEMENT

(1.) This is a writ of Mandamus seeking direction to the respondent to return the driving license of the petitioner bearing D.L.No.TN28-19940000246 to him forthwith.

(2.) Heard the learned counsel for the petitioner and learned Government Advocate for the respondent.

(3.) The petitioner was appointed as a driver in the Tamil Nadu State Transport Corporation, Salem, from 08.04.2009. Later on, he was transferred to Namakkal Branch and while functioning as a driver, on 04.08.2014, there was an accident involving the bus belonging to the Transport Corporation. On the same day, First Information Report was registered in Crime No.233 of 2014 on the file of Thottiam Police Station, in which, the petitioner was shown as accused. A case was registered under Sections 279 and 304(A). The police seized the driving license of the petitioner and handed over the same to the respondent. The petitioner had been making demand for return of the driving license, but the respondent declined to return the driving license on the ground that action is proposed to be taken against the petitioner herein.