SHAMPA SARKAR,J. - (1.) 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 Secondary School. He retired from service on January 31, 2008. The first pension payment order was issued by the concerned respondent on January 15, 2008 and the revised pension payment order giving effect to ROPA 2009 was issued on April 9, 2012.;