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 on 27.6.1980 in harness. The pension payment order was issued on 2.4.2002. The petitioner received the arrear pension on August 02, 2002. The petitioner approached the concerned authority for payment of interest on the delayed payment of arrear pension. Being unsuccessful, the petitioner has approached this Court. In this writ petition she prays for interest on the delayed payment of arrear pensionary benefit.;