KAMLESH KUMAR SHARMA Vs. DISTRICT TRANSPORT OFFICER

JUDGEMENT

(1.) This writ petition has been filed by the petitioner assailing the order dtd. 9/10/2018 passed by the Appellate Officer and State Transport Officer, Jaipur, whereby the appeal of the petitioner/appellant was dismissed.

(2.) The appeal was filed by the petitioner against the order dtd. 20/8/2018 issued by the District Transport Officer (Licence), Jagatpura, Jaipur, whereby the driving licence No. RJ14 20050410622 of the petitioner was revoked.

(3.) The petitioner, who is present in person, submits that the Appellate Authority dismissed the appeal of the petitioner / appellant without considering the grounds raised in the memo of appeal and the Regional Transport Officer while revoking the licence of the petitioner did not extend the proper opportunity of hearing to the petitioner. The petitioner has also raised a ground that the District Transport Officer and the Appellate Officer passed the impugned orders against the provisions of Sec. 19 and 22 of the Motor Vehicles Act, 1988. The petitioner further submits that because of revocation of his driving licence, he has been deprived of his livelihood.