SHAMPA SARKAR,J. - (1.) Despite service, none appears on behalf of the State. Let the affidavit of service filed in Court today be kept with the records.
(2.) The widow/petitioner claims interest on the delayed payment of the revised arrear pension amount under ROPA, 2009.
(3.) The petitioner's husband was an approved Clerk of a High School. He retired from service on May 31, 2007. The first pension payment order was issued by the concerned respondent on August 9, 2007 and the revised pension payment order giving effect to ROPA 2009 was issued on January 20, 2011. The grievance of the widow/petitioner is that the revised arrear pension amount was disbursed under ROPA, 2009 only on October 8, 2011.;