Petition dismissed as withdrawn, with liberty to pursue pending representations.

Forty-one petitioners, working as skilled, semi-skilled, or unskilled workers in different divisions of the Chhattisgarh Public Works Department, approached the High Court against the State authorities and concerned Executive Engineers.

The petitioners were assigned to different departmental offices, including PWD Raipur Divisions Nos. 1, 2, and 3.

At the hearing, counsel for the petitioners sought permission to withdraw the writ petition, while requesting liberty to pursue their representations, if any.

Whether the petitioners should be permitted to withdraw the writ petition with liberty to pursue their representations, if any.

Whether any relief on the substantive employment-related claims was required to be adjudicated after withdrawal of the petition.

The Court applied the procedural principle that a writ petitioner may seek permission to withdraw a petition, and that the Court may permit such withdrawal with appropriate liberty to pursue an alternative or departmental remedy.

Since the petition was withdrawn voluntarily, the Court did not examine the merits of the petitioners’ employment claims or apply any substantive statutory or precedential rule.

The petitioners expressly sought withdrawal of the writ petition and requested liberty to pursue their representations, if any.

The Court accepted that request and, exercising its procedural discretion, allowed the petition to be withdrawn with the requested liberty.

As the matter was not pressed on merits, the Court neither determined the petitioners’ service-related claims nor issued directions on their entitlement or employment status.

No determination was made on the merits of the petitioners’ claims.