HUSSAIN ALI Vs. LICENSING AUTHORITY

JUDGEMENT

(1.) Heard.

(2.) With consent, the petition is taken up for final hearing.

(3.) The challenge is to separate orders dtd. 27/1/2021, rendered by respondent - Licensing Authority purporting to revoke the driving licences of the petitioners. The licence / permit is revoked purportedly in exercise of power under sec. 19(1) (c) of the Motor Vehicle Act, 1988 ("Act") on the premise that petitioner 1 - Mr. Hussain Ali Mohd. Ali permitted one Mr. Samir Devkar to enter the bus which he was driving. The Licensing Authority observes that petitioner 1 - Mr. Hussain Ali did not produce any record to suggest that Mr. Samir Devkar was engaged as bus conductor by the bus owner, and therefore, petitioner 1 - Mr. Hussain Ali committed irregularity in permitting Mr. Samir Devkar to act as the bus conductor. The further observation is that one lady was issued physical ticket although online booking is the norm. In so far as petitioner 2 - Mr. Mahendrasingh Sitaprasad Thakur who also drove the same bus, is concerned, the observation is that he did not produce on record any material to show that he was engaged by the bus owner to drive the bus.