Application dismissed as withdrawn, with liberty to move again if advised.

The applicant, a Programme Executive, informed the Tribunal through counsel that he had retired from service and wished to withdraw the Original Application with liberty to move again.

The Tribunal heard counsel for the respondents before disposing of the matter.

Whether the applicant’s request to withdraw the Original Application with liberty to move again should be allowed.

The order cites no statute, rule, precedent, or substantive legal doctrine.

It records the applicant’s request and permits withdrawal with liberty to move again, if so advised.

The Tribunal noted the applicant’s retirement and his request to withdraw the application with liberty to move again.

After hearing the respondents, it accepted that request.

It did not examine or decide the merits of the underlying dispute.

No costs were ordered.