NEWAZ SHARIF Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) IA No: CAN 1 of 2020 in WPA No. 7467 of 2020 is disposed of in view of the urgency involved and both the writ petitions are taken up for hearing.

(2.) The petitioner applied on October 7, 2017 before the Inspector General of Registration and the District Registrar for appointment as a Muhammadan Marriage Registrar (M.M.R.) in the Panrui Police Station area.

(3.) The Joint Commissioner of Stamp Revenue issued a letter to the District Registrar on January 4, 2018, requesting the latter to take necessary action for temporary appointment of MMR. The Assistant Secretary, Government of West Bengal, also issued a letter on July 5, 2018 to the Joint Commissioner of Stamp Revenue to take necessary steps on the basis of the petitioner's application for appointment to the post of M.M.R. (Temporary). Subsequently, the District Registrar published an advertisement inviting applications for appointment of MMR in respect of the Panrui Police Station, on which the petitioner again applied for the same post. On September 25, 2018, the District Registrar issued a letter to the Inspector General of Registration and Stamp Revenue, enclosing a copy of the advertisement and the petitioner's application, recommending his name for appointment in the said post. The Joint Commissioner issued a letter on November 16, 2018 to the District Registrar requesting him to issue a fresh advertisement, since one Abdul Aziz Chowdhury (respondent no.4) had also applied for appointment to the same post. Accordingly, another advertisement was published by the District Registrar on July 2, 2019, on which the petitioner reapplied.