P. MUTHUPANDI Vs. LICENSING AUTHORITY

JUDGEMENT

(1.) The petitioner is a driver employed by Tamil Nadu State Transport Corporation. On 12.04.2018, while he was driving a bus bearing Registration No.TN 58 N 2278 belonging to the State Transport Corporation from Madurai to Tirunelveli, an accident had taken place at Chattrapatti Village. An FIR was registered against him for the offences punishable under Sections 279, 338 and 304 (A) IPC and his licence was seized by the second respondent. According to the petitioner, he was not negligent and the accident had taken place due to the negligence of the Two Wheeler rider. In view of the seizure of licence, he was unable to join his duty in the third respondent Corporation. Therefore, he made a representation to the first respondent. Yet, no order has been passed. Therefore, the petitioner is before this Court for a direction to return the licence forthwith.

(2.) On instructions, the learned Additional Government Pleader would submit that a show cause notice in Ku. No. 13824/53/18, dated 29.06.2018, was issued to the petitioner. So far, the petitioner has not appeared before the first respondent.

(3.) Heard the submissions on both sides.