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 a Peon of a Secondary School. He retired from service on February 28, 2009. The first pension payment order was issued by the concerned respondent on June 16, 2009 and the revised pension payment order giving effect to ROPA 2009 was issued on June 11, 2012. The grievance of the petitioner is that the revised arrear pension amount under ROPA-2009 was disbursed only on September 22, 2012. He claims interest on the delayed payment of the revised arrear pension amount under ROPA-2009.;