Raj Mohan Singh, J. - (1.) Petitioners -UT Administration have assailed order dated 16.04.2015, passed by Central Administrative Tribunal, Chandigarh Bench (hereinafter referred to as 'the Tribunal), in Original Application No. 060/00765/2014 vide which the claim of respondent No. 2 -Sheela Masih with regard to revision of pay in accordance with 4/9/14 ACP Scheme was accepted and Union Territory, Chandigarh through the Director Higher Education, Chandigarh Administration was directed to treat respondent No. 2 as having opted for the 4/9/14 ACP Scheme and arrears of pay be released to her within a period of three months.
(2.) Respondent No. 2 sought quashing of order dated 31.05.2014 passed by Registrar Education (C) for Director Higher Education, Chandigarh Administration before the Tribunal with a direction to the Administration to release the benefit of ACP Scheme to her in pursuance to the Government letter dated 03.11.2006 i.e. new ACP Scheme issued by the Punjab Government which was adopted by the Chandigarh Administration on 21.11.2006 along with interest @ 12% per annum on the arrears so estimated from the due date till actual realisation of the amount.
(3.) The respondent No. 2 was appointed as Hostel Nurse in the Department of Higher Education i.e. in Home Science College, Sector 10, Chandigarh on 17.08.1979. On completion of about 32 years of service, she was retired on 31.07.2011. During the service tenure, respondent No. 2 was given benefit of pay scale of higher post under ACP Scheme (8/16/24 years).;