G. DURAIRAJ Vs. REGIONAL TRANSPORT OFFICER AND OTHER

JUDGEMENT

(1.) The petitioner is a driver working in Tamil Nadu State Transport Corporation (Kumbakonam) Limited from the year 2007. On 03.06.2018, while he was driving the bus belonging to the Corporation, an accident had happened due to the negligence of the driver of a Two Wheeler bearing registration No. TN-55- AM-0628. A First Information Report was registered in Crime No. 106 of 2018 for an offence under Section 304(A) (Two counts) of the Indian Penal Code and the same is pending. The Police had seized the driving licence and handed over to the Motor Vehicle Inspector, who, in turn, forwarded the same to the respondent. Therefore, the present Writ Petition is filed for a direction, directing the respondent to return the driving licence to the petitioner.

(2.) On instructions, the learned Additional Government Pleader appearing for the respondents would submit that the licence was forwarded to the second respondent, but, so far, no action has been taken by him.

(3.) I have considered the submissions made on either side.