Contract ANM’s Regularisation Plea: CAT Directs NDMC To Decide Her Representation Within 8 Weeks

The applicant, an Auxiliary Nurse Midwife (ANM), stated that she had been selected through an open process in 2011 but appointed on a contractual basis, with her contract extended periodically.

She sought regularisation and consequential benefits, relying in part on the treatment of other contractual ANMs and orders in proceedings concerning similarly placed staff.

After submitting a representation dated 17 August 2026 and a reminder dated 3 September 2026, she filed this application.

At the hearing, she agreed to be satisfied if the respondents decided the pending representation by a reasoned order; the respondents raised no objection.

1. Whether the respondents should be directed to decide the applicant’s pending representation by a reasoned and speaking order.

2. Whether the Tribunal should determine the applicant’s substantive claim for regularisation and consequential benefits in this application.

The order cites no statute, regulation, or precedent and lays down no substantive rule governing regularisation.

It applies the procedural course agreed to by the parties: the respondents must consider and decide the pending representation by a reasoned and speaking order within the period fixed by the Tribunal.

The Tribunal expressly reserved its view on the merits.

The applicant confined the immediate relief sought at the hearing to a decision on her pending representation, and the respondents did not oppose that course.

The Tribunal therefore disposed of the application on that basis, directing a reasoned decision within eight weeks of receipt of a certified copy of the order.

It did not assess the applicant’s eligibility for regularisation or the merits of her claims for consequential benefits.

The Tribunal stated that it had expressed no opinion on the merits; there was no order as to costs, and any pending miscellaneous applications were also disposed of.