BISWANATH SOMADDER, J. - (1.) Affidavit of service filed in Court today be kept on record.
(2.) In spite of service none appears on behalf of the respondents even at the time of second call.
(3.) After considering the submission made by the learned advocate for the petitioner 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 his superannuation from service on 31st October, 2007.;