Arijit Banerjee, J. - (1.) Affidavit-Of-Service filed in Court today be kept with the record.
(2.) The material facts of the case are admitted and hence I have not called for affidavits.
(3.) The petitioner was a primary school assistant teacher and retired from service on July 31, 2002. The grievance of the petitioner is that the gratuity amount was disbursed to him only on April 19, 2004. He claims interest on the delayed payment of the gratuity amount.;