RADHARANI HALDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) A large number of errors in the order dated November 27, 2018 have been detected. They have occurred in view of the incorrect submissions made by counsel for the petitioners.

(2.) Hence, let the order dated February 12, 2019 stand recalled and the following order be passed, in its place.

(3.) The husband of the petitioner was an assistant teacher who retired on May 31, 2001 and died on January 4, 2016. He had completed all his pension- related formalities prior to his retirement. However, the concerned authorities belatedly released his gratuity amount on April 17, 2002 which the petitioner received on April 17, 2002. The petitioner herein seeks interest to be paid on the gratuity amount for the interim period of delay in receipt of the arrear amount.