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's husband was appointed as an Assistant Teacher of a Secondary School and he retired from service on January 31, 2006 and died on October 16, 2015. The first pension payment order was issued on January 27, 2006 and the gratuity amount and arrear pension was disbursed on March 30, 2006. 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 January 20, 2011 and the gratuity amount and arrear pension was disbursed on March 14, 2011 in terms of ROPA, 2009. The petitioner claims interest on delayed payment of the revised gratuity and arrear pension.;