SHEKHAR B.SARAF, J. - (1.) Affidavit of service filed in court today is kept with the record.
(2.) The material facts of the case are admitted and hence I have not called for affidavits.
(3.) The petitioner was appointed as an Assistant Teacher of a Secondary School and he retired from service on February 28, 2007. The first pension payment order was issued on February 28, 2007 and the arrear pension was disbursed on May 22, 2007. Under the ROPA Rules, 2009 there was revision of the pensionary and gratuity amount payable to the petitioner. The revised pension payment order was issued on February 9, 2012 and the arrear pension was disbursed on June 08, 2012 in terms of ROPA, 2009. The petitioner claims interest on delayed payment of the revised arrear pension.;