SHAMPA SARKAR,J. - (1.) Affidavit-of-service filed in Court today be kept with the record.
(2.) The petitioner claims interest on revised arrear pension under ROPA-2009.
(3.) The petitioner was a head teacher of a Secondary School. He retired from service on July 31, 2008. The first pension payment order was issued by the concerned respondent on July 14, 2008 and the revised pension payment order giving effect to ROPA 2009 was issued on January 5, 2011. The grievance of the petitioner is that the revised arrear pension amount under ROPA-2009 was disbursed only on February 4, 2011. He claims interest on the delayed payment of the revised arrear pension amount under ROPA-2009.;