$~22 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
+  W.P.(C) 2175/2026, CM APPL. 10538/2026 & CM APPL. 10539/2026 
 BINAY KUMAR      .....Petitioner 
Through: Mr. Sanjeev Kumar, Mr. Vinay Kumar, Ms. Rakhi Tyagi, Advs. 
 
    versus 
 
 UNION OF INDIA & ORS.        .....Respondents 
Through: Mr. Vikrant Nilesh Goyal, Mr. Yash Tyagi, GP, Mr. Yash Basoya, Mr. Rakshit Tyagi and Mr. Kunal Dixit, Advs. 
 
 CORAM: 
 HON'BLE MR. JUSTICE C. HARI SHANKAR 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER (ORAL) 
%         16.02.2026 
 
C. HARI SHANKAR, J. 
  
1. After some hearing, Mr. Sanjeev Kumar, learned Counsel for the petitioner, seeks leave to withdraw this writ petition with liberty to approach the Central Administrative Tribunal seeking the relief sought in this petition. 


 
2. Leave and liberty is granted as aforesaid. 


 
3. The petition is disposed of as withdrawn. 


 
 
C. HARI SHANKAR, J. 
 
OM PRAKASH SHUKLA, J. 
 FEBRUARY 16, 2026/ss