CAT Lets Seven Junior Works Managers Withdraw Ordnance-Factory Pension Rule Challenge, With Liberty To Raise Surviving Grievances

The applicants, Junior Works Managers working with AVNL and India Optel Limited on a deemed-deputation basis, filed an application under Section 19 of the Administrative Tribunals Act, 1985.

They challenged a notification dated 2 September 2026 inserting a proviso below Rule 37(7) of the CCS (Pension) Rules, 2021, as well as orders dated 15 June 2026 and 25 June 2026.

They sought consideration for redeployment under Rule 37(7).

At the hearing, their counsel sought permission to withdraw the application in light of recent developments, with liberty to pursue any surviving grievances in accordance with law.

The O.A. was instituted under Section 19 of the Administrative Tribunals Act, 1985, which provides the procedural basis for an application before the Tribunal.

The Tribunal made no determination on the substantive validity of the challenged notification or orders, or on the applicants’ claimed entitlement under Rule 37(7) of the CCS (Pension) Rules, 2021; it disposed of the matter on the applicants’ request to withdraw.

The applicants’ counsel sought withdrawal, citing recent developments, and requested liberty to pursue any surviving grievances in accordance with law.

The Tribunal granted that permission and, accordingly, did not examine the merits of the challenges to the notification or the other impugned orders.

The associated M.A. was also disposed of, and there was no order as to costs.