DEBASISH KAR GUPTA,J. - (1.) Let affidavit-of-service be kept on record.
(2.) This writ application is filed by the petitioner on the ground of inaction to register his vehicle (Auto Rickshaw) permanently.
(3.) It appears from the materials on record that an offer letter was issued in favour of the petitioner on August 18, 2011 by the respondent No. 3. The petitioner purchased a vehicle on October 20, 2011. He produced the above vehicle before the respondent authority on October 24, 2011. A temporary registration number was granted in favour of the petitioner.;