Samapti Chatterjee, J. - (1.) Let affidavit of service filed in Court today be kept on record.
(2.) The learned advocate for the petitioner submits that having attained the age of superannuation, the husband of the petitioner retired from service as a Head Teacher of the concerned school on 31.5.1996 and he died on 6.4.2014. Pension Payment Order was issued in favour of the husband of the petitioner on 7.7.2006 and the retirement benefits of the husband of the petitioner were released on 5.9. 2006.
(3.) Although the petitioner was entitled to payment of arrear pension from the date of retirement of the husband of the petitioner, the same was not paid. By presenting this writ petition, the petitioner prays for an order on the respondents to award interest on delayed payment of arrear pension.;