P. PALANI Vs. INSPECTOR OF POLICE TRAFFIC INVESTIGATING WING BALUCHETTYCHATRAM POLICE STATION AND ANOTHER

JUDGEMENT

(1.) Mr. B. Anandan, learned Government Advocate takes notice for the respondents. By consent, the main writ petition itself is taken up for final disposal at the admission stage itself.

(2.) The petitioner is aggrieved against the order of the second respondent dated 21.02.2018 temporarily suspending the petitioner's driving license from 12.01.2018 to 11.07.2018, on the reason that the petitioner, while driving a bus on 12.01.2018 caused an accident which has resulted in loss of life of two persons who were riding in a motor cycle.

(3.) It is stated that a criminal case in Crime No.18/2018 under sections 279 and 304-A IPC was registered against the petitioner and the same is still pending. The second respondent seized the driving license of the petitioner and consequently, the present impugned order is passed, after issuing the show cause notice to the petitioner.