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 the head teacher of a primary school and retired from service on 31.05.1996. The first pension payment order was issued on 09.08.2000 and the gratuity amount and arrear pension was disbursed on 30.09.2000. Under the ROPA Rules, 1998 there was revision of the pensionary and gratuity amount payable to the petitioner. The revised pension payment order was issued on 25.03.2002 and the gratuity amount and arrear pension was disbursed on 31.05.2002 in terms of ROPA, 1998. The petitioner claims interest on delayed payment of the initial gratuity and pension as also revised gratuity and pension.;