P MUSTAFA Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) The petitioner has come forward with the present Writ Petition seeking a Writ of Mandamus, to direct the respondent to issue a driving licence to drive Heavy Vehicle to him in accordance with law.

(2.) As per Rule 8 of the Central Motor Vehicles Rules, 1989, the minimum educational qualification for getting a driving licence is a pass in the 8th Standard. As per Rule 9, for getting the endorsement for driving vehicles carrying dangerous or hazardous goods, one must possess a driving licence for one year.

(3.) The Tamil Development and Information Department issued a Government Order vide G.O.(Ms).No.111, Tamil Development and Information Department, dated 03.06.2015, for starting Pre-foundation Course, which is equivalent to 10th Standard and Foundation Course, which is equivalent to 12th Standard. The Government has also granted permission to start those Courses.