A writ petition becomes infructuous when the State redresses the petitioners’ grievances during its pendency.

The petitioners, students, sought directions for disbursement of OBC fee-reimbursement amounts for the 2023–24 academic year and extension of the deadline for applying for reimbursement for 2024–25, pending announcement of results by RGUHS. The petition also referred to a Government communication dated 15 October 2024.

During the pendency of the petition, petitioners’ counsel submitted that the State Government had redressed their grievances.

1. Whether the petitioners’ prayers had become infructuous following the State Government’s redressal of their grievances during the pendency of the petition.

2. Whether any further relief or direction was required under Articles 226 and 227 of the Constitution.

The petition was brought under Articles 226 and 227 of the Constitution of India.

The Court did not discuss any specific statutory provision, precedent, or substantive legal test; it disposed of the matter on the basis of counsel’s submission that the grievances had been redressed and the prayers had consequently become infructuous.

The Court recorded the petitioners’ counsel’s submission that the State Government had redressed the grievances during the pendency of the writ petition.

Since the petitioners’ own submission was that the relief sought was no longer required, the Court treated the prayers as having become infructuous and did not examine the merits of the fee-reimbursement claims or the requested deadline extension.

No further directions or substantive relief were granted.