SAMAPTI CHATTERJEE,J. - (1.) Affidavit-of-service filed in Court today be kept with the record.
(2.) Heard Mr. Sourav Mitra, learned advocate for the petitioner.
(3.) Mr. Subrata Mukherjee, learned advocate for the State submits that in the prayer the petitioner has asked for mandamus in respect of interest on delayed payment of pension as well as the enhancement of the family pension after attaining the age of eighty years. Mr. Mukherjee submits that the mandamus cannot be granted to the petitioner as prayed for under prayer (a) of the writ petition.;