SHAMPA SARKAR,J. - (1.) Despite service of notice, none appears on behalf of the State respondents. Let the affidavit-of-service filed in Court today be kept with the records.
(2.) The petitioner claims interest on revised arrear pension under ROPA-2009.
(3.) The petitioner was an Assistant Teacher of a School. He retired from service on March 31, 2008. The first pension payment order was issued by the concerned respondent on March 14, 2008 and the revised pension payment order giving effect to ROPA 2009 was issued on March 9, 2012.;