JAYANTA KUMAR BISWAS,J. - (1.) The petitioner in this WP under Article 226 dated September 29, 2011 is questioning a decision of the Deputy Director, Exempted Category Cell, Labour Department, Directorate of Employment, Government of West Bengal dated March 24, 2011 (at p.36).
(2.) Relevant part of the decision is quoted below: "In response to your letter dated 15.02.2011 on the subject matter I am to inform you that as per Office record no communication has been received from the District Magistrate, Jalpaiguri regarding registration of the name of Sri Pranab Basak in the Exempted Category Cell as Land Loser. So, the question of taking any action in this regard does not arise."
(3.) Alleging inaction on the pat of the Directorate of Employment Exchange in that inspite of direction the District Magistrate the Directorate did register the petitioner as an exempted category job seeker the petitioner moved WP No. 8320 (W) of 2010 before this Court under Article 226. By an order dated January 7, 2011 (at p.33) the WP was disposed of.;