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 husband of the petitioner was an assistant teacher in a primary school. He died-inharness on 31st March, 1981 after completing more than 23 years of service. The pension payment order was issued on 25th June, 2012. 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.;