Persistent non-appearance of applicants warrants dismissal of the application for non-prosecution.

The applicants, a group of 29 individuals seeking appointment as TGT (Sanskrit) Female, filed an Original Application (O.A.) against the Government of NCT of Delhi, the Directorate of Education, and the Delhi Subordinate Service Selection Board (DSSSB)

The procedural history indicates a pattern of "erratic" appearances by the applicants

Specifically, neither the applicants nor their legal counsel appeared during previous hearings scheduled on 06.11.2026, 29.01.2026, and 24.03.2026

On the final date of hearing, 25.03.2026, there was again no appearance on behalf of the applicants, nor was any request made for a pass-over

1. Whether the Original Application is liable for dismissal due to the persistent non-appearance and lack of prosecution by the applicants

The Tribunal applied the procedural doctrine of "Dismissal for Non-Prosecution."

This principle allows a court or tribunal to dismiss a matter in default when the initiating party fails to appear or demonstrate an interest in pursuing the litigation.

The Tribunal exercised its inherent power to maintain the efficiency of the judicial process by clearing dockets of abandoned claims

The Tribunal analyzed the conduct of the applicants throughout the proceedings, noting that their representation had been consistently absent during several key hearing dates in 2026

By observing the absence of both the applicants and their counsel on four separate occasions, including the final hearing where no pass-over was requested, the Tribunal reached the factual conclusion that the applicants had "lost interest in pursuing the matter"

The court linked this lack of diligence to the necessity of dismissing the case, as the adjudicatory process cannot proceed effectively without the participation of the claiming party

Consequently, all pending Miscellaneous Applications (MAs) were disposed of, and the Tribunal ordered no costs to be settled