D.GANDHI Vs. THE REGIONAL TRANSPORT OFFICER, TIRUVANNAMALAI

JUDGEMENT

(1.) This writ petition has been filed seeking a direction to the 1st respondent to return the original driving licence to the petitioner.

(2.) According to the petitioner, petitioner is a driver in the Tamil Nadu State Transport Corporation, Denkanikottai, Krishnagiri and a bus driven by him was met with an accident on 09.09.2018. Based on that, a criminal case was registered against him in Crime No.799 of 2018 under Sec. 279 and 304 of I.P.C. Immediately, his licence was also seized by the first respondent and produced the same before the second respondent. The second respondent without initiating any proceedings under section 19(1) of the Motor Vehicles Act, holding the licence with them. Hence, he had filed the present Writ Petition.

(3.) Today, when the matter is taken up for hearing, the learned Additional Government Pleader, appearing for the respondents submitted that show cause notice wsas issued on 14.09.2018 and already an enquiry was conducted under Section 19(1) of the Motor Vehicles Act and based on the enquiry dated 12.09.2018, the final order was also passed on the same day suspending the petitioner's licence for a period of six months.