Application Dismissed as Withdrawn; Pending Motions Also Disposed.

The applicants, including the Prasar Bharati Programme Employees Welfare Association and various individuals serving as Transmission Executives and other roles within Prasar Bharati and its affiliated organizations, filed an Original Application (OA) before the Central Administrative Tribunal.

During the proceedings on February 26, 2026, the learned counsel for the applicants sought permission from the bench to withdraw the present OA.

1. Whether the applicants should be granted permission to withdraw the present Original Application.

The court applied the procedural principle that a party may seek to withdraw an application, and if permission is granted, the application stands dismissed as withdrawn.

This is a common procedural allowance within the judicial system.

The learned counsel for the applicants initiated the request to withdraw the OA at the outset of the proceedings.

The Hon'ble Bench, comprising Ms. Harvinder Kaur Oberoi, Member (J), and Dr. Sumeet Jerath, Member (A), considered this request.

The Tribunal's decision was to grant the permission sought by the counsel.

Consequently, the OA was to be treated as dismissed due to its withdrawal.

Any pending Miscellaneous Applications (MAs) associated with the OA would also be disposed of concurrently due to the primary application's withdrawal.

Accordingly, the OA stands dismissed as withdrawn.

All pending MAs are also disposed of.

There were no orders as to costs.