An original application becomes infructuous once the applicant’s grievance is fully redressed.

The applicant challenged the ESIC authorities’ orders concerning his transfer and rejection of his grievance, including Office Order No. 127 of 2023 dated 10 November 2023 and the Financial Commissioner’s order dated 11 October 2023.

He sought, inter alia, continuation of his posting at ESIC Hospital, Beltola, Guwahati, reference of his grievance to a Medical Board, protection from coercive action, and consequential reliefs.

During the hearing, the applicant submitted that his grievance had been redressed because he had been promoted and posted at ESIC Hospital, Beltola, Guwahati.

He produced the promotion order dated 17 February 2026, in which his name appeared at Serial No. 11. The respondents admitted these facts.

Whether the applicant’s challenge to the transfer-related orders and request for consequential reliefs survived for adjudication after his promotion and posting at ESIC Hospital, Beltola, Guwahati.

Whether the Original Application was liable to be disposed of as infructuous in view of the redressal of the applicant’s grievance.

The Tribunal applied the procedural and remedial principle that where the grievance forming the basis of an original application has been subsequently redressed, and no effective relief remains to be adjudicated, the proceeding may be dismissed or disposed of as infructuous.

The Tribunal also proceeded on the basis that adjudication must address a live and subsisting controversy; where subsequent events remove the dispute, no further order is necessary.

The reliefs sought were principally directed toward protecting the applicant’s posting at ESIC Hospital, Beltola, and obtaining reconsideration of his transfer-related grievance through the prescribed medical and administrative process.

The applicant informed the Tribunal that he had subsequently been promoted and posted at the same hospital, and supported that submission with the promotion order dated 17 February 2026.

Since the respondents admitted the subsequent development, the Tribunal found that the underlying grievance had been resolved and that no live issue remained requiring adjudication.

The Original Application was accordingly disposed of as infructuous, without awarding costs.