S. RAMACHANDRAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This writ petition has been filed seeking a direction to the 2nd respondent to return the original Driving Licence of the petitioner.

(2.) According to the petitioner, he is working as a driver in Tamil Nadu State Transport Corporation, Coimbatore. While he was on duty, on 06.12.2018, the bus bearing Regn. No. TN 38 N 3136, which was driven by him, met with an accident. Pursuant to a complaint, a criminal case has been registered against him in Crime No.1026 of 2018 by the 1st respondent for alleged offences under section 279 and 304-A of IPC. Thereafter, pending investigation, the 2nd respondent/Inspector of Police seized the license of the petitioner and produced the same before the 2nd respondent/Regional Transport Office for initiating action under section 19 of the Motor Vehicles Act. But, so far no action no order has been passed and the 2nd respondent is withholding the license with him without any basis. Hence, the present writ petition.

(3.) On 03.01.2019, notice was ordered to the respondents. Today, when the matter came up for the hearing, the learned Spl. Government Pleader appearing for the respondents submitted that the 2nd respondent has already initiated an enquiry as contemplated under section 19(1) of the Act and a show cause notice has also been issued to the petitioner. But, so far the petitioner did not file his objection and hence, enquiry is pending. Once the petitioner filed his objections to the show cause notice, final orders will be passed after due enquiry.