SAMARENDRA ROY Vs. THE STATE OF WEST BENGAL OTHERS
LAWS(CAL)-2018-7-338
HIGH COURT OF CALCUTTA
Decided on July 24,2018

Samarendra Roy Appellant
VERSUS
The State Of West Bengal Others Respondents

JUDGEMENT

SHEKHAR B.SARAF,J. - (1.) Let the affidavit-of-service filed in Court today be kept with the records.
(2.) The petitioner was an Assistant Teacher of a High School. The petitioner retired from service on July 31, 2016. The Pension Payment Order was issued on May 11, 2018. The gratuity amount was received on May 19, 2018.
(3.) The grievance of the petitioner is that interest on the delayed payment of gratuity has not been given to him.;


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