AIIT RANJAN KAR Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2012-2-208
HIGH COURT OF CALCUTTA
Decided on February 07,2012

Aiit Ranjan Kar Appellant
VERSUS
STATE OF WEST BENGAL AND ORS. Respondents

JUDGEMENT

SOUMEN SEN,J. - (1.) An affidavit of service is filed let the same be kept on record.
(2.) This writ application has been filed by a retired employee of the Government of West Bengal challenging the decision of the West Bengal Administrative Tribunal in Original Application No. 1418 of 2009.
(3.) The original application was filed by the employee for payment of interest on the delayed payment of his retiral benefits including the pension.;


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