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 Head teacher and retired from service on 30.11. 2004. The grievance of the petitioner is that the arrear pension amount was disbursed only on 24.02.2006 She claims interest on the delayed payment of the pension amount.;