CAT Dismisses Senior Passenger Guards’ Mail-Guard Promotion Challenge As Applicants Appear No Longer Interested in Pursuing It

The applicants, Senior Passenger Guards, sought to challenge the seniority list and promotion-related proceedings dated 5 December 2019, and requested promotion as Mail Guards from 9 March 2018 with consequential benefits.

At a hearing on 16 September 2026, counsel for the private respondents stated that one applicant had retired, one had died, and the remaining two did not wish to contest the matter; the applicants’ counsel was asked to obtain instructions.

At the next hearing, counsel reported that no instructions had been received.

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

The Tribunal proceeded on the procedural basis that the application could be dismissed where it appeared that the applicants were no longer interested in pursuing it.

The Tribunal noted the report that two applicants were no longer able or willing to contest the matter and that the applicants’ counsel had received no instructions despite being asked to seek them.

From these circumstances, it concluded that the applicants appeared no longer interested in pursuing the Original Application; it did not examine the merits of the seniority or promotion claims.

The Tribunal dismissed the Original Application, without prejudice to the applicants’ rights in other connected matters, and made no order as to costs.