Samapti Chatterjee, 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 retired from service as an Assistant Teacher of a Primary School on 30.11.1975 and died on 8.12.1994. The pension payment order was issued on 2.1.2012. The petitioner approached the concerned authority for payment of interest on the delayed payment of pension. Being unsuccessful, the petitioner has approached this Court. In this writ petition she prays for interest on the delayed payment of pensionary benefit.;