SHEKHAR B.SARAF,J. - (1.) Affidavit of service filed in Court today is 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 the Assistant Teacher of Renjura High School, Paschim Medinipur and retired from service on September 30, 1996 and thereafter died on April 4, 1997. The grievance of the petitioner is that the gratuity amount was disbursed only on July 30, 2001. The husband of the petitioner died on April 4, 1997. Petitioner claims interest on the delayed payment of the pension amount.;