BISWANATH SOMADDER, J. - (1.) Affidavit of service filed in Court today be kept on record.
(2.) Heard the learned advocates for the parties.
(3.) After considering the submissions made and upon perusing the instant writ application, it appears that the principal grievance of the writ petitioner is delayed payment of gratuity by the State, upon death of her husband on 18th August, 2007.;