SHEKHAR B.SARAF,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 in harness on July 5, 1975. The pension payment order was issued on February 2, 2018. The petitioner approached the concerned authority for payment of interest on the delayed payment pension. Being unsuccessful, the petitioner has approached this Court. In this writ petition she prays for interest on the delayed payment of pensionary benefit.;