Tribunal permits withdrawal of the original application with liberty to refile with better particulars.

Twenty-four applicants instituted the original application before the Central Administrative Tribunal, Principal Bench, against the Union of India and the Joint Secretary, Department of Personnel & Training.

At the hearing, counsel for the applicants sought permission to withdraw the O.A. with liberty to file a fresh application containing better particulars.

The respondents were represented, but the order does not record any opposition to the withdrawal request.

Whether the applicants should be permitted to withdraw the original application with liberty to file a fresh application with better particulars.

Whether the pending miscellaneous application should be disposed of consequentially upon withdrawal of the original application.

The Tribunal applied the procedural principle that a litigant may, subject to the Tribunal’s permission, withdraw a proceeding and seek liberty to institute a fresh proceeding where the matter requires presentation with better particulars.

The Tribunal exercised its discretion to grant such permission and consequentially dispose of the pending miscellaneous application.

The applicants expressly sought withdrawal of the O.A. with liberty to refile it in a more particularised form.

The Tribunal accepted the request and granted the requested liberty without adjudicating the underlying merits of the applicants’ claims.

Since the original application was being withdrawn, the pending miscellaneous application was disposed of as consequentially infructuous.

M.A. No. 4492/2026 was disposed of accordingly, and there was no order as to costs.