SHAMPA SARKAR,J. - (1.) None appears on behalf of the State respondents to oppose this application. Let the affidavit-of-service filed in Court today be kept with the record.
(2.) The material facts of the case are admitted by records and hence I have not called for affidavits.
(3.) The petitioner was an approved Assistant Teacher of a Secondary School. He retired from service on March 31, 2008. The first pension payment order was issued by the concerned respondent on March 12, 2008 and the revised pension payment order giving effect to ROPA 2009 was issued on May 3, 2011. The grievance of the petitioner is that the revised arrear pension amount was disbursed only on July 18, 2011.;