(1.) The petitioner, aggrieved by an order passed by the first respondent/Regional Transport Officer, has preferred the present Writ Petition.
(2.) According to the petitioner, there was an accident on 27.05.2013, while he was driving the bus belonging to the second respondent Transport Corporation. Therefore, the Police have seized his licence on 27.05.2013 and handed over the same to the first respondent. Thereafter, the first respondent issued a show cause notice on 06.06.2013, to which, the petitioner submitted his reply on 25.06.2013. Pursuant to the same, the first respondent, in his proceedings in Se.Mu.No.40775/A3/2013, dated 21.10.2013, based on the report of the Motor Vehicle Inspector, disqualified the petitioner from holding the licence with effect from 21.10.2013. Hence, the Writ Petition.
(3.) The learned counsel for the petitioner would contend that the order passed by the first respondent is without jurisdiction and in violation of the principles of natural justice. According to him, the criminal case is still in the preliminary stage and that he was not afforded with an opportunity of personal hearing. Further, his licence was impounded by the first respondent even before issuing the show cause notice. Therefore, the impugned order is liable to be set aside.