ARIJIT BANERJEE,J. - (1.) Affidavit-of-service filed in Court today be kept with the record.
(2.) The material facts of the case are admitted and hence I have not called for affidavits.
(3.) The petitioner was appointed as a primary school teacher and retired from service on 31.10.2008. The first pension payment order was issued on 02.06.2009. Under the ROPA Rules, 2009 there was revision of the pensionary and gratuity amount payable to the petitioner. The revised pension payment order was issued on 24.01.2013 and the pension was disbursed on 02.05.2013 in terms of ROPA, 2009. The petitioner claims interest on delayed payment of revised pension.;