Rajasthan High Court: Sanjeev Prakash Sharma, J. while deciding a petition stated that “Motor Vehicle Rules are required to be framed not only for the benefit of persons who seek license but also taking into consideration the public who are using the roads”.

The present petition has been filed stating that the petitioner held a license for Light Motor Vehicle which he was issued earlier and had been driving it for the last 13 years and therefore in light of the same he prayed that he should be allowed the transport vehicle license.

The High Court on considering the submissions, noted that the petitioner was illiterate and unable to write or read, yet the transport department had issued him the license. Further, the Court stated “that license cannot be allowed to be issued for driving any kind of vehicle to an illiterate person as he is virtually a menace for the pedestrians as he would not be in a position to understand road signs and notices of caution written on boards for human safety on the highways as well as on the roads in the cities.

Hence, on consideration of the facts and circumstances of the present case, the Court issued a direction and stated that, license of Light Motor Vehicles as issued to the petitioner and similar persons be withdrawn. State Transport Department has also been directed to take action against such persons who have been issued license but are unable to read and write. Thus, the petition was dismissed with the above observation. [Deepak Singh v. State of Rajasthan, 2019 SCC OnLine Raj 671, decided on 24-05-2019]

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