M. SRINIVASAN Vs. STATE

JUDGEMENT

(1.) By consent of the learned counsel on either side, the writ petition is taken up for final disposal.

(2.) The petitioner is a Driver by occupation and employed under the Tamil Nadu State Transport Corporation Limited, Villupuram Division, Tiruvallur Zone, Ponneri Depot. According to the petitioner, the petitioner's Original Driving License bearing No. TN20Z20000006038 issued on 12/4/2016, has been seized by the first respondent, pursuant to the accident that took place during the course of his employment, on 15/12/2018. The petitioner made a representation dtd. 21/1/2019 to the second respondent, for returning the Original Driving License to the petitioner. Since the same evoked no response, he has come up with the present writ petition.

(3.) Mr. B. Anand, learned Government Advocate took notice for the respondents and submitted that the representation of the petitioner dtd. 21/1/2019 will be considered by the second respondent on merits and in accordance with law.