P.KARUPPASAMY Vs. JOINT TRANSPORT COMMISSIONER AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a Writ of Certiorarified Mandamus to call for the records in pursuant to the impugned order passed by the second respondent in VERNACULAR MATTER 2018, dated 27.07.2018 and to quash the same as illegal and consequently to direct the second respondent to return the petitioner's original Driving Licence bearing No.DL.TN36 19860001573 to the petitioner forthwith.

(2.) The learned Counsel for the petitioner would submit that the petitioner is a driver of a bus owned by Tamil Nadu State Transport Corporation and the bus, in which the petitioner was driving, met with an accident on 26.06.2018, out of which, one person died. In this regard, a case was registered in Cr.No.116 of 2018, under Sections 279, 337 and 304-A IPC, against the petitioner, before the Ambilikkai Police Station, Dindigul District and his licence was also seized by the Police.

(3.) The learned Counsel would further submit that thereafter, the petitioner was served with a notice, for which, the petitioner also responded. Despite the same, the second respondent passed the impugned order, dated 27.07.2018, more particularly, in a printed format, suspending the licence of the petitioner, temporarily, for a period of six months from 26.06.2018 to 25.12.2018. Hence, the petitioner is before this Court, for the aforesaid relief.