Facts
The present Original Application (O.A.) was filed by 69 applicants named Jitin Kumar and others, challenging certain actions by the respondents.
Source reference: p.1The case was heard by the Central Administrative Tribunal, Principal Bench, New Delhi, on the 3rd of March, 2026.
Source reference: p.1Issues
1. Whether the applicants should be granted permission to withdraw the present O.A.
Source reference: p.7Law Applied
The decision was based on the procedural aspect of allowing an applicant to withdraw their case, which is a common practice in judicial proceedings, particularly when the applicant, through their counsel, expresses a desire to no longer pursue the matter.
Source reference: p.7Reasoning
The learned counsel for the applicants sought permission from the Tribunal to withdraw the present O.A. on instructions from their clients.
Source reference: p.7Based on this statement, the Tribunal granted permission for the withdrawal of the O.A.
Source reference: p.7As a consequence of the O.A. being dismissed as withdrawn, all pending miscellaneous applications (M.As) related to the O.A. also stood disposed of.
Source reference: p.7Holding
The Tribunal allowed the applicants to withdraw O.A. No. 1440/2023.
Accordingly, the O.A. was dismissed as withdrawn, and all pending M.As, if any, were also disposed of.
Source reference: p.7No order as to costs was made.
Source reference: p.7Original Court PDF
Jitin Kumar & Ors. v. Union of India & Ors. O.A. No. 1440/2023
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