ROADKRAFT SOCIETY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Public Interest Litigation (PIL) was listed on 18.11.2021 and no one was present for the petitioner. Today also no one is present on behalf of the petitioner.

(2.) The facts of the case reveal that the present PIL has been filed by the petitioner for issuance of a writ of mandamus directing the respondents to re-establish driving practices and testing procedures based strictly on the statutory provisions as contained in the Motor Vehicles Act, 1988 (for short, the Act), the Central Motor Vehicles Rules, 1989 (for short, the Rules), and the Rules of the Road Regulations, 1989.

(3.) A detailed and an exhaustive counter affidavit has been filed in the matter. It has been stated that the Office of the Transport Commissioner has ensured strict compliance of Section 118 of the Act read with Rule 15 of the Rules while issuing driving licenses and conducting driving tests. In the counter affidavit filed by the Transport Commissioner, the steps taken by the Transport Department in the matter of grant of licenses are detailed as under:-