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 31.05.2006.The first pension payment order was issued on 27.10.2006. 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 24.01.2013 and the revised arrear pension was disbursed on 04.03.2013 in terms of ROPA, 2009. The petitioner claims interest on delayed payment of revised pension.;