SHAMPA SARKAR,J. - (1.) The petitioners claims interest on the delayed payment of the revised arrear pension amount under ROPA, 2009.
(2.) The petitioner was an approved Assistant Teacher of a High School. He retired from service on October 31, 2008. The first pension payment order was issued by the concerned respondent on October 16, 2009 and the revised pension payment order giving effect to ROPA 2009 was issued on September 5, 2011. The grievance of the petitioner is that the revised arrear pension amount was disbursed under ROPA, 2009 only on December 7, 2011.
(3.) It is now settled law that the pensionary benefits is to be released to the retired employee immediately upon retirement. If there is a delay in releasing the pensionary benefits, the retired employee is entitled to interest.;