ANANDA MOHAN SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit-of-service filed in Court today be kept with the record.

(2.) The material facts of the case are supported by records and hence I have not called for affidavits.

(3.) The petitioner was appointed as an Assistant Teacher of a concerned School and he retired from service on 31/8/2008. The first pension payment order was issued on 18/8/2008 and the arrear pension was disbursed on 31/8/2008. 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 1/11/2012 and the arrear pension and gratuity was disbursed on 10/6/2013 in terms of ROPA, 2009. The petitioner claims interest on delayed payment of the revised arrear pension.