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 husband of the petitioner was an Assistant Teacher in a primary school. He died-in-harness on 15th December, 1973. The pension payment order was issued on July 22, 2011. The petitioner received the arrear pension on August 23, 2011. The petitioner approached the concerned authority for payment of interest on the delayed payment of pension. Being unsuccessful, the petitioner has approached this Court. In this writ petition she prays for interest on the delayed payment of pensionary benefit.;