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 31.03.2009. The first pension payment order was issued on 31.07.2009 and the gratuity amount and pension was disbursed on 18.11.2009. 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 21.03.2013 and the gratuity amount and pension was disbursed on 27.05.2013 in terms of ROPA, 2009. The petitioner claims interest on delayed payment of the initial gratuity and pension as also revised gratuity and pension.;