![Application Dismissed as Not Pressed, Without Prejudice to Departmental Pursuit. MADHU B vs THE SECRETARY MINISTRY OF INFORMATION AND BROADCASTING NEW DELHI. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/application-dismissed-as-not-pressed-without-prejudice-to-departmental-pursuit-a989da22d1854590830c79934222caf0.webp)
Facts
The applicant, a Technician with All India Radio, sought permission to withdraw his Original Application without prejudice to pursuing the matter with the department.
Source reference: para. 1The annexure list refers to documents concerning pay fixation and related departmental correspondence, but the Tribunal’s order does not set out the underlying dispute or its merits.
Source reference: para. 1Issues
1. Whether the applicant should be permitted to withdraw the Original Application without prejudice to pursuing the matter with the department.
Source reference: para. 12. Whether the Original Application should be dismissed following the permitted withdrawal.
Source reference: para. 2Law Applied
The order identifies no statute, regulation, precedent, or substantive legal rule.
Source reference: paras. 1–2It records the Tribunal’s permission to withdraw the application and its consequential dismissal as not pressed.
Source reference: paras. 1–2Reasoning
The applicant’s counsel requested withdrawal without prejudice to pursuing the matter with the department.
Source reference: paras. 1–2The Tribunal permitted the request and, without examining the merits, treated the application as not pressed.
Source reference: paras. 1–2Holding
The Tribunal permitted withdrawal of the Original Application and dismissed it as not pressed, with no order as to costs.
Original Court PDF
MADHU BvsTHE SECRETARY MINISTRY OF INFORMATION AND BROADCASTING NEW DELHI
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