K. SUNDARARASU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition challenges the order passed by the 2nd respondent - Licensing Authority/Regional Transport Officer, Erode suspending the driving license of the petitioner herein under Sec. 19(1) of the Motor Vehicle Act, (hereinafter called as 'Act).

(2.) The petitioner is working as driver in Tamil Nadu Transport Corporation at Erode Region. The bus bearing Regn. No.TN 33 N 2108, which was driven by the petitioner involved in accident and upon a complaint criminal case has been registered against him by the 1st respondent police for offences under Sections 279 and 304A of IPC. Since one of the offences alleged against petitioner is cognizable one, the licensing authority concerned had issued show cause notices to the petitioner invoking the provision in Sec. 19(1)(c) of the Act. Thereafter, appropriate enquiry was conducted and final order has also been passed by the 2nd respondent thereby suspending the license of the petitioner for a specified period. It is this order which is now under challenge in the instant writ petition.

(3.) The learned counsel for the petitioner submitted that the impugned order suspending the license of the petitioner has been passed by the licensing authority concerned in a cryptic manner in printed formate wherein the name of the petitioner and the period of suspension alone has been written in pen and no reason whatever has been assigned to arrive at such conclusion which is totally in violation of the provisions contained in Sec. 19(1) of the Act.