GITA MAITY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The husband of the petitioner was a Teacher of a Primary School in the District of the then Medinipur who died on 12th Aug., 1969. The writ petitioner has filed this writ application claiming interest on the delayed payment of family pension.

(2.) The petitioner case is that her family pension was granted on 31st Jan. 2012 under G.O. No 539-SE (P&B) dated 01.11.2010. Her husband worked in the School for five years seven months eight days. By the Pension Payment Order she got an amount of Rs. 5,24,674.00.00 (Rupees five lakh twenty four thousand six hundred seventy four only). She has claimed interest from the year 1981 for which, according to her, she made appeal time and again but no interest has been paid to her till date. Now, he is aged and infirm and suffering from different types of ailment cannot even work freely and somehow pending her days. By one representation dated May 16, 2016 ventilating the above grievances she claimed the interest. The writ application has been filed on 6th July 2018.

(3.) In this case the respondent No. 3 being the District Inspector of Schools (Primary Education) [D.I. (P.E.), in short hereafter] Paschim Medinipur has filed affidavit-in-opposition giving some necessary particulars wherefrom the necessary dates are required to be noted.