PON. SENTHIL Vs. LICENSING AUTHORITY REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) The Writ petition has been filed to call for the records relating to the impugned order passed by the 1st respondent in Se.Mu.Aa. No. 9201/E2/2019, dated 12.06.2019 and quash the same and consequently direct the 1st respondent to return the petitioner's Driving Licence No. TN28 19870001197 to the petitioner.

(2.) The petitioner is the driver of the Tamil Nadu State Transport Corporation Bus. On 12.05.2019, he committed an accident using the bus bearing Registration No. TN 45 N 2563. Accordingly, the case was registered against him in Crime No. 100 of 2019 under Sections 279 and 337 I.P.C. Pursuant to the same, the petitioner's licence was seized and the first respondent, the Licensing Authority after hearing the petitioner, passed an impugned order in Se.Mu.Aa. No. 9201/E2/2019, dated 12.06.2019, wherein, he has suspended the driving licence of the petitioner for a period of six months from 31.05.2019 till 30.11.2019. The said order is under challenge in this Writ Petition.

(3.) Heard the learned counsel appearing for the petitioner; the learned Additional Government Pleader appearing for the respondent Nos. 1 and 3 and the learned counsel appearing for the third respondent.