PRANESH KUMAR KAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit-of-service filed in Court today is taken on record.

(2.) The petitioner was an Assistant Teacher who retired from service on 31/10/2020. The grievance of the petitioner is that the Pension Payment Order was issued on 28/2/2022 and the gratuity and arrear pension amount was disbursed on 11/3/2022. The petitioner claims interest on delayed payment of the gratuity and arrear pension amount.

(3.) I have heard learned counsel for the petitioner and considered the orders passed by this court in similar facts.