SHAMPA SARKAR,J. - (1.) Despite service of notice, none appears on behalf of the State respondents. Let the affidavit-of-service filed in Court today be kept with the records.
(2.) The petitioner was an Assistant Teacher of a High School. The petitioner retired from service on February 28, 2015. The Pension Payment Order was issued on January 17, 2017. The gratuity amount was received on March 1, 2017.
(3.) The grievance of the petitioner is that interest on the delayed payment of gratuity has not been given to him.;