Tapabrata Chakraborty, J. - (1.) Affidavit-of-service filed by the petitioner be kept on record.
(2.) The instant writ petition has been preferred challenging the impugned denial of the respondents to pay interest for belated disbursement of the revised benefits of gratuity under the provisions of the Revision of Pay and Allowances Rules, 2009 (hereinafter referred to as the ROPA, 2009).
(3.) Ms. Ghatak, learned advocate appearing for the petitioner submits that the petitioner retired from the post of 'Assistant Teacher' on 31st March, 2007 and the first pension payment order was issued on 9th March, 2007. Upon revision of pay under the provisions of ROPA, 2009 the pension payment order towards revised benefits was issued on 21st August, 2015 and the benefits of revised gratuity were actually disbursed in favour of the petitioner on 5th October, 2015.;