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 an assistant teacher of a Secondary School. He retired from service on June 30, 2008. The first pension payment order was issued by the concerned respondent on September 5, 2008 and the revised pension payment order giving effect to ROPA 2009 was issued on November 2, 2012. The grievance of the petitioner is that the revised arrear pension amount under ROPA-2009 was disbursed only on February 28, 2013. He claims interest on the delayed payment of the revised arrear pension amount under ROPA-2009.;