DEEPAK SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel puts in appearance for the State.

(2.) The case has been filed by the present petitioner stating that he has been issued the Light Motor Vehicle License and, therefore, he prays that he should be allowed the Transport Vehicle license as he has been already driving Light Motor Vehicle for the last 13 years.

(3.) I have considered the submissions and find that the Transport Department has issued the driving license to the petitioner though he is illiterate and unable to read or write.