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Judgment
C.Hari Shankar, J.
W.P.(C) 3223/2026
Mr. Pandey, learned SPC appearing for the petitioners, on instructions, seeks to withdraw the writ petition as he submits that the petitioners intend to move a review petition before the Central Administrative Tribunal.
Accordingly, the writ petition is disposed of as withdrawn.
W.P.(C) 4192/2026
Ms. Prema Priyadarshini, learned counsel for the petitioners, on instructions, seeks to withdraw the writ petition as she submits that the petitioners intend to move a review petition before the Central Administrative Tribunal.
Accordingly, the writ petition is disposed of as withdrawn.
W.P.(C) 11577/2023
WP(C) 3223/2026 and WP(C) 4192/2026, which were tagged with this matter, have been withdrawn by the Union of India as Union of India submits that it is intending to move the Central Administrative Tribunal for review. Accordingly, the said writ petitions do not survive before this Court.
In W.P.(C) 11577/2023, written submissions have not been filed. Let them be placed on record within four weeks.
Renotify on 6 October 2026, not to be shown in the Supplementary List or for disposal.