CAT Directs Katni Ordnance Factory Executive Director To Decide 45 Employees’ Representations Within 60 Days of Receiving Order

The 45 applicants, employees of Ordnance Factory, Katni, had submitted representations dated 10/11 September 2026 to the Executive Director, Ordnance Factory, Katni (respondent no. 4) seeking redress of their grievances.

Their counsel stated that the applicants would be satisfied if the Tribunal directed respondent no. 4 to decide those representations. The respondents opposed that request.

The order cites no statute, regulation, or precedent.

It applies the procedural principle that, where the applicants seek only a direction for consideration of pending representations, the competent authority may be directed to decide them by a reasoned and speaking order within a specified time. Such a direction does not determine the merits of the underlying claims.

The Tribunal treated the applicants’ request as an “innocuous” one and directed the authority to consider the representations rather than adjudicating the underlying grievance.

It required the applicants to provide respondent no. 4 with a copy of the order and the OA with its annexures, and required the authority to communicate its decision to them. The Tribunal expressly left the merits open.

The applicants must submit the order and the OA with annexures to respondent no. 4, and a copy of the decision must be communicated to them forthwith.

There was no order as to costs, and the Tribunal expressed no view on the merits.