The original application was dismissed as withdrawn upon the applicants’ request.

The 22 applicants, serving as Senior Assistant Loco Pilots in the Bhopal Division of West Central Railway, instituted the Original Application against the Union of India and railway authorities, along with private respondents who were also railway employees.

At the hearing, counsel for the applicants stated that the applicants did not wish to pursue the Original Application and had filed M.A. No. 1089 of 2026 seeking permission to withdraw it.

Counsel for the respondents raised no objection to the withdrawal.

Whether the applicants should be permitted to withdraw Original Application No. 192 of 2021 in view of their stated unwillingness to press it and the absence of objection from the respondents.

Whether the Original Application should consequently be dismissed and the withdrawal application closed.

The Tribunal applied the procedural principle that a litigant may seek permission to withdraw proceedings, and that the court or tribunal may allow such withdrawal where no objection is raised and no reason exists to compel continuation of the matter.

No specific statutory provision or judicial precedent was cited in the order.

The applicants expressly informed the Tribunal that they no longer wished to press the Original Application and had formally moved M.A. No. 1089 of 2026 for its withdrawal.

Since the respondents did not oppose the request, the Tribunal accepted the withdrawal request and treated the matter as no longer requiring adjudication on merits.

Accordingly, there was no examination of the underlying service dispute or determination of any substantive legal rights.

M.A. No. 1089 of 2026 was ordered to stand closed.