- (1.) The impugned judgement and order was completely in favour of the appellant. However, he complains that the court by the said impugned order dated 7th September, 2015 released the retiral benefits payable to his deceased mother to him, but omitted to grant him interest for the delayed period.
(2.) The facts are very complex and involve a long period of time. We are only stating the material facts. The appellant's mother retired on 30th April, 2007 as a non-teaching staff of Gour Mohan Sachin Mandal Maha Vidyalaya, an aided institution.
(3.) On 16th January, 2008, the pension payment order and authority for payment of pension, gratuity and CVP (commuted value of pension) was issued by the Accountant General, West Bengal in favour of the appellant's mother. Unfortunately, on 22nd January, 2008 she died, unable to receive the benefits.;