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 November 2, 2007 by the respondent No. 3. The period of validity of the offer letter was extended till October 2, 2010. The petitioner purchased a vehicle on July 16, 2010. He produced the above vehicle before the respondent authority on October 6, 2010. A temporary registration number was granted in favour of the petitioner.;