Original Application closed with liberty to applicant to raise grievances in fresh proceedings.

The applicant, Bhagyanandam Talari, aged 54 years, and Principal of Kendriya Vidyalaya, Kerala Police Academy, Ramavarmapuram, filed an Original Application (O.A.).

He reported for duty at K.V. Regional Office, Ernakulam, on July 28, 2025.

The first three respondents are the Commissioner, Assistant Commissioner, and Deputy Commissioner of Kendriya Vidyalaya Sangathan, respectively.

The fourth respondent, Sujith Janardhanan, Vice Principal, Kendriya Vidyalaya Sangathan, Keltron Nagar, Kannur, was on deputation as in-charge Principal at Kendriya Vidyalaya, KPA Ramavarmapuram, and joined duty on July 25, 2025.

The applicant sought permission to close the Original Application in light of an order passed in M.A./220/2026.

1. Whether the applicant should be granted permission to close the Original Application.

2. Whether the applicant should retain the liberty to raise any surviving grievance in fresh proceedings.

The Tribunal's authority to grant permission for the closure of an application with liberty to file fresh proceedings is an inherent power related to the administration of justice, allowing parties to withdraw matters under certain circumstances to pursue other remedies if deemed appropriate by the court.

In the light of the order passed in M.A./220/2026, the learned Counsel for the applicant sought permission to close the Original Application.

The Tribunal was inclined to grant this request.

Furthermore, the Tribunal decided to provide the applicant with the liberty to raise his grievance, if any part of it still existed, in fresh legal proceedings.

This suggests that the issues initially presented in the O.A. might have been partially addressed or rendered moot by the M.A. order, or the applicant might have decided to pursue a different legal strategy.

The O.A. was accordingly closed with no costs.

The Tribunal also granted the applicant liberty to raise any surviving grievance in fresh proceedings.