12 DTC Applicants Withdraw Case After Corporation Cites One Applicant’s Earlier Similar Plea; CAT Grants Liberty to Approach Appropriate Forum

The applicants approached the Tribunal seeking relief concerning regularisation and service benefits.

The respondents raised a preliminary objection that Applicant No. 1 had previously filed O.A. No. 2266/2020 seeking similar relief, including regularisation and wages and benefits at par with regular Drivers and Conductors

In response, the applicants sought permission to withdraw the present application with liberty to approach an appropriate forum in accordance with law.

The Tribunal did not apply or discuss any substantive statutory provision, precedent, or legal doctrine.

It made no determination on the maintainability objection or on the applicants’ underlying claims.

The respondents relied on the earlier O.A. to challenge maintainability, but the Tribunal did not decide that objection.

The applicants sought withdrawal with liberty, and the Tribunal disposed of the application on that basis without expressing a view on the merits or on whether the earlier proceeding barred the present claim.

it made no order as to costs.

The application for condonation of delay, M.A. No. 4625/2026, was also disposed of.