APPLICATION DISMISSED DUE TO APPLICANT'S REPEATED NON-APPEARANCE, INDICATING LOSS OF INTEREST.

The applicant, K. Venkata Rao, filed Original Application No. 180/000246/2024 before the Central Administrative Tribunal, Ernakulam Bench.

On the hearing date of February 27, 2026, the applicant was not represented, marking his seventh consecutive absence.

The learned Standing Counsel informed the Tribunal that the applicant had not yet requested a transfer of the matter to the Bangalore Bench.

1. Whether the Original Application should be dismissed for default due to the applicant's repeated non-appearance.

The Tribunal implicitly applied the procedural rule regarding dismissal of cases for default due to persistent non-appearance of the applicant.

While not explicitly cited as a specific rule, the Tribunal's decision is based on established judicial practice that mandates the dismissal of cases when an applicant consistently fails to appear or pursue the matter diligently.

The Tribunal noted the applicant's consistent non-appearance for seven consecutive postings, including the present hearing on February 27, 2026.

The learned Standing Counsel also indicated that the applicant had not approached the Chairman for a transfer of the case to the Bangalore Bench, which further suggested a lack of interest in pursuing the matter.

Based on these repeated absences and the applicant's apparent disinterest, the Tribunal inferred that the applicant had lost interest in the case, thus warranting its dismissal for default.

Consequently, the Original Application was dismissed for default, and any interim order previously granted was vacated.

No costs were awarded.