Tribunal Permits Withdrawal of Challenge with Liberty to Approach Appropriate Forum.

The applicants, who were employed as Site Engineers with the National Highways Authority of India (NHAI), challenged NHAI Policy Circular No. 1.3.3.30/2026 dated 2 February 2026. They sought to have the circular set aside, protection from discontinuance or replacement, and parity with similarly situated employees

At the hearing, their counsel sought permission to withdraw the application, with liberty to approach an appropriate forum in accordance with law

Whether the applicants should be permitted to withdraw the Original Application with liberty to approach an appropriate forum in accordance with law

The application was brought under Section 19 of the Administrative Tribunals Act, 1985

The Tribunal’s order records no substantive determination concerning the validity of the impugned policy circular and cites no precedent; it addresses only the applicants’ request to withdraw the proceeding with liberty to pursue an appropriate remedy

The applicants’ counsel sought withdrawal under instructions and requested liberty to approach an appropriate forum.

The Tribunal granted that permission without examining the merits of the challenge to the policy circular or deciding the applicants’ service-related claims

No order as to costs was made