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 an assistant teacher of a Secondary School. She retired from service on March 31, 2008. The first pension payment order was issued by the concerned respondent on January 13, 2009 and the revised pension payment order giving effect to ROPA 2009 was issued on May 28, 2012. The grievance of the petitioner is that the revised arrear pension amount under ROPA-2009 was disbursed only on August 17, 2012. She claims interest on the delayed payment of the revised arrear pension amount under ROPA-2009.;