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In a recent matter of Deepak Singh V. State of Rajasthan a single judge bench of the Rajasthan High Court has ordered the cancellation of all light motor vehicle driving licenses issued to illiterate persons. The present writ petition was filed before the court by one Deepak Singh who prayed for seeking license to drive transport vehicle on the ground that he had been issued license to drive light motor vehicle thirteen years ago.
The court after hearing the counsel noted the fact that the transport authority has issued a license to petitioner who is an illiterate person and on the basis of which made an observation that such individuals who does not know to read and write should be granted license as they could be proved dangerous for the lives of pedestrians. It further said 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 observation of the court in the matter is as follows "The 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the cities and therefore the license of Light Motor Vehicles issued to the petitioner and similar persons also must be withdrawn". The HC in its decision also ordered the State Transport Authorities to take action in earlier instances where licenses have been issued to persons who are unable to read and write. The Government has been directed to file a compliance report within a month.
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