- (1.) The petitioner is alleging inaction I the part of the District Registrar, Birbhum in that the District Registrar has not taken necessary steps in terms of the order of the Joint Commissioner of Stamp Revenue, West Bengal dated August 3, 2010 (at p.33).
(2.) The posts of MMR and Kazi fell vacant on retirement of the person who was appointed to the posts on a permanent basis. Seeking temporary appointment to the posts, the petitioner submitted an application and on the basis of his application the Joint Commissioner of Stamp Revenue issued the order dated August 3, 2010.
(3.) If the District Registrar was of the view that someone should be appointed to the posts on a temporary basis, then he was free to take steps for the purpose and inform the petitioner accordingly. If he was of the view that steps should be taken for appointment on a permanent basis, then he ought to have taken steps for the purpose. Since the developments are not known to the Court, I think it will be appropriate to dispose of the petition giving suitable directions.;