P DURAISAMY Vs. LICENSING AUTHORITY REGIONAL

JUDGEMENT

(1.) HEARD both sides.

(2.) W.P.(MD)No.6900 of 2009: The petitioner is a driver employed in the Tamil Nadu State Transport Corporation, Periyakulam branch. In respect of an accident that took place on 01.07.2009, a case has been registered in Crime No.368 of 2009 u/s.304(A) of I.P.C., by the Periyakulam Police against the petitioner, who was the driver of that bus and the respondent has issued a show cause notice, dated 10.07.2009, under Section 19(1) of the Motor Vehicle Act, directing the petitioner to show cause why his license should not be suspended. The petitioner submitted his explanation, dated 13.07.2009 stating that he was not responsible for the accident. Nevertheless, the respondent, by his proceedings in R.No.24720/A5/2009, dated 13.07.2009, suspended the driving licence of the petitioner for a period of six months with effect from 13.07.2009 to 12.01.2010.

(3.) THE learned counsel appearing for the petitioner, in both the writ petitions, submitted that a perusal of the impugned order would show that the Authority has not applied his mind and passed the order making in the printed format, without stating any reason why the explanation of the petitioner was not accepted.