LAWS(MAD)-2019-7-121

S. POUNRAJ Vs. LICENSING AUTHORITY/REGIONAL TRANSPORT OFFICER

Decided On July 15, 2019
S. Pounraj Appellant
V/S
Licensing Authority/Regional Transport Officer Respondents

JUDGEMENT

(1.) The Petitioner prays for issuance of writ of Mandamus directing the respondents to return the driving license of the petitioner bearing DL.No.TN- 58-19970004156, forthwith.

(2.) Heard Mr.A.Rahul, learned counsel for the petitioner and Mr.R.Murugan, learned Additional Government Pleader for the respondents.

(3.) The petitioner holds a driving license for heavy passenger transport vehicles since July 1997. He is employed as a Driver in the Tamil Nadu State Transport Corporation (Madurai) Limited, from the year 1997. On 26.05.2019, the petitioner was driving bus bearing Registration No.TN-58-N-1855 and proceeding from Madurai Periyar Bus stand to Keelakuyilkudi. The journey was unwentful.