Writ Petitions Dismissed as Withdrawn with Liberty to Challenge Subsequent Notifications in Fresh Proceedings

The Petitioners, primarily serving as Executive Engineers, Superintending Engineers, Assistant Engineers, and Junior Engineers in various state power companies (CSPDCL, CSPGCL, and CSPTCL), filed a batch of writ petitions challenging certain administrative actions or orders by the respondents.

Subsequent to the filing of these petitions, the respondent authorities issued a fresh order/notification regarding the subject matter.

During the hearing on June 25, 2026, the counsel for the petitioners expressed the intent to challenge this new development.

Whether the petitioners should be permitted to withdraw the current writ petitions with liberty to file fresh proceedings in light of the subsequent notification issued by the respondents.

The Court applied the procedural principle regarding the withdrawal of suits/petitions under the High Court’s writ jurisdiction.

This principle allows a petitioner to abandon or withdraw a claim when a change in circumstances or a subsequent cause of action renders the current proceedings redundant or necessitates a fresh challenge to a new administrative order.

The Court noted the submission of the Petitioners' counsel that a fresh order/notification had been issued by the respondents after the institution of the present writ petitions.

Since the subsequent notification created a modified or new cause of action, the counsel requested to withdraw the existing petitions to institute fresh proceedings.

The Court, recognizing the development in the factual matrix, accepted the request as it would allow for a comprehensive adjudication of the legal grievances against the most recent administrative actions.

The Court specifically granted liberty to the petitioners to institute fresh proceedings to challenge the newly issued order/notification that arose after the filing of the current batch of cases.

Case disposed of as withdrawn.