SAMAPTI CHATTERJEE,J. - (1.) Let affidavit-of-service filed by the learned Counsel for the petitioner in Court today be kept on record. Despite service of notice no one appears on behalf of the State respondents and no adjournment is sought for. Mr. Chinmay Kumar Maiti, learned Advocate who usually appears on behalf of the State and who is present in court is directed to appear in this matter. The learned Legal Remembrancer is directed to regularize the appointment of Mr. Maiti.
(2.) Learned Advocate appearing for the petitioner submits that having attained the age of superannuation, the petitioner retired from service as an Assistant Teacher of the school in question on 31.01.2007. Pension payment order was first issued in favour of the petitioner on 31.01.2007 as per ROPA, 1998 and after introduction of ROPA, 2009, the revised pension payment order was issued on 08.02.2013. The petitioner received the revised retirement benefits on 30.04.2013 under ROPA, 2009.
(3.) Having regard to the order passed by the Hon'ble Division Bench of this court dated August 14, 2013 in MAT 1118 of 2013 read with the circular dated June 25, 2002 issued by the Joint Director of Treasuries and Accounts, West Bengal, there cannot be any dispute that the petitioner is entitled to interest on the amount of revised arrear based on ROPA, 2009, to be payable from May 19, 2009.;