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 teacher of a primary school and retired from service on February 28, 2006. The first pension payment order was issued on 16.02.2006 and the gratuity amount and arrear pension was disbursed on 21.04.2006. 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 23.05.2012 and the gratuity amount and arrear pension was disbursed on 30.08.2012 in terms of ROPA, 2009. The petitioner claims interest on delayed payment of the initial gratuity and pension as also revised gratuity and arrear pension.;