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Judgment
As Per: Hon’ble Mr. Ajay Pratap Singh, Member (J)
Heard the parties.
Learned counsel appearing for the respondents, on advance service, raises a preliminary contention that earlier applicant no. 1 has filed O.A./2266/2020 seeking similar direction to consider the claim of the applicant to regularize the service at par with regular Drivers and Conductors with retrospective effect from the date of appointment as contractual employee and to pay and extent to them all the wages and benefits available to the regular and permanent workmen with retrospective effect.
Learned counsel appearing for the respondents much emphasized that present application under diary no. 9419/2026 (OAOBJ) is not maintainable and deserves to be dismissed.
Learned counsel appearing for the applicants, faced with the submissions of the learned counsel appearing for the respondents, seeks permission to withdraw the present application under diary no. 9419/2026 (OAOBJ) with liberty to approach appropriate forum, in accordance with law.
In view whereof, present application under diary no. 9419/2026 (OAOBJ) stands dismissed as withdrawn with aforesaid liberty, in accordance with law.
There shall be no order as to costs.
Accordingly, M.A./4625/2026 – application for condonation of delay, also stands disposed of.