MAHENDRA LODHA Vs. C.S. RAJAN AND ORS.

JUDGEMENT

(1.) Learned Addl. Advocate General has submitted before us two documents viz. communications dated 26.04.2018 so also advertisement issued by J.D.A. for construction of road. The said documents are taken on record.

(2.) After considering the communication dated 26.04.2018 sent by the Addl. Police Commissioner, Traffic, Commissionerate, Jodhpur, we are of the opinion that the drivers of four and two wheelers are usually using mobile while plying the vehicles, which is not permissible under the law. More so, due to said act of vehicle drivers, number of accidents takes place.

(3.) In view of above, the State Government as well as Addl. Police Commissioner-Traffic, Jodhpur are directed to ensure that no vehicle driver shall use mobile phone while driving the vehicles and if it is found that vehicles drivers are using mobile while plying the vehicles, then after obtaining their photographs and other credentials of such vehicles drivers, the same may be forwarded to the concerned R.T.O. for cancellation of driving licence of such erring person. The concerned R.T.O. and authorities of the Transport Department are directed to initiate proceeding for cancellation of driving licence strictly in accordance with law and after providing opportunity of hearing, cancel the driving licence.