J. Bhattacharya, J. - (1.) The Petitioner herein, who was an approved Matron in Baipatna Vidyasagar High School (H.S) in the District of Paschim Medinipur, retired from service on superannuation with effect from 31st March, 2006. Her provident fund dues were not paid to her after her retirement. As such, she filed the instant writ petition for issuance of direction upon the State Respondents for payment of her provident fund dues together with interest at the rate of 18% per annum from the date of her retirement upto the date of her actual payment thereof. During the pendency of this writ petition, the provident fund dues of the Petitioner together 2 with interest at the rate of 6% per annum thereon upto the date of her retirement, was paid to the Petitioner on 10th August, 2009.
(2.) Since the interest on such delayed payment of the provident fund dues upto the date of actual payment thereof has not been paid to her, she now claims interest on delayed payment of such provident fund dues upto the date of actual payment thereof.
(3.) The State Respondents, in their affidavit, disowned their liability to pay interest on delayed payment of such provident funds dues of the Petitioner. They claimed that since the school authority was responsible for such delay in payment of such provident fund dues of the Petitioner, the State Respondents cannot be held liable to pay any interest to the Petitioner for the disputed period.;