Original Application closed as withdrawn upon the voluntary request of the applicant.

The applicant, Giriraj G, a Cameraman Grade I at Doordarshan Kendra, Shillong, filed this Original Application against the Union of India and Prasar Bharati

The case history, as evidenced by the annexures, involves a long-standing litigation process including prior applications (OA/913/2016), High Court judgments (OP(CAT) 85/2018), and various administrative representations regarding service matters dating back to 1993

When the matter was taken up for hearing on April 7, 2026, the counsel for the applicant made an oral submission requesting to withdraw the application

1. Whether the applicant may be permitted to withdraw the Original Application

The Tribunal exercised its procedural authority under the Administrative Tribunals Act, 1985, and the Central Administrative Tribunal (Procedure) Rules, 1987, which permit the withdrawal of applications upon the request of the applicant or their authorized representative.

The court followed the principle of actor sequitur forum rei regarding the applicant's right to discontinue litigation before a final adjudication on merits

The Tribunal’s decision was based on the voluntary submission made by the applicant’s counsel during the hearing on April 7, 2026

Since the counsel explicitly stated the intent to withdraw the Original Application, the Tribunal granted the necessary permission without delving into the merits of the underlying service dispute or the extensive procedural history detailed in Annexures A-1 through MA R-1

The Tribunal determined that because the request for withdrawal was initiated by the applicant, no further judicial intervention or deliberation on the facts was required

The Original Application was closed as withdrawn, and no order was made as to costs