ARIJIT BANERJEE,J. - (1.) Affidavit-of-service filed in Court today be kept with the record.
(2.) The material facts of the case are supported by records and hence I have not called for affidavits.
(3.) The petitioner was an Assistant school teacher and retired from service on 31.07. 2009. The grievance of the petitioner is that the arrear pension amount was disbursed only on 26.04.2010 She claims interest on the delayed payment of the pension amount.;