Withdrawal of Original Application permitted with liberty to refile fresh petitions with better institution-wise details.

The Original Application (O.A.) was filed by 141 applicants—comprising various Class-IV staff such as Malis, Sweepers, Peons, Chowkidars, and Aayas—working across different Government schools in the Union Territory of Chandigarh.

The applicants sought legal relief through a joint application against the Chandigarh Administration and the Ministry of Home Affairs.

Along with the O.A., a Miscellaneous Application (M.A. No. 1093/2026) for "Joining Together" was filed to allow the group to litigate as a single unit.

During the hearing, the applicants' counsel requested to withdraw the petition to reformulate the claims.

1. Whether the applicants should be permitted to withdraw the current Original Application and Miscellaneous Application with the liberty to file fresh, institution-wise segregated petitions.

The Court applied the procedural principle regarding the withdrawal of suits with liberty to file afresh, typically governed by the spirit of Order XXIII Rule 1 of the Code of Civil Procedure (and corresponding Tribunal rules), which allows a party to withdraw a proceeding with the court's permission to bring a new action if there are formal defects or sufficient grounds.

The counsel acknowledged the need for better particulars and a more organized filing structure, seeking to segregate the 141 applicants based on their specific institutions.

The Bench, presided over by Member (J) Ramesh Singh Thakur and Member (A) Anjali Bhawra, evaluated the request for withdrawal at the preliminary stage.

The Tribunal recognized the necessity of having "better particulars" and "segregated O.As" to effectively adjudicate the specific service grievances of employees belonging to different administrative units/schools.

It granted the applicants liberty to file fresh petitions with improved particulars, organized separately by institution.

No order was made regarding costs.