Application disposed as infructuous after respondents issued a final seniority list addressing applicants’ grievance.

The six applicants, Nursing Officers associated with the NORCET-2020 batch at AIIMS, Deoghar, challenged the respondents’ action concerning their inter se seniority.

During the proceedings, the respondents filed their written statement, which was taken on record.

The applicants’ counsel acknowledged receipt of the written statement and relied on paragraph 9 thereof, stating that AIIMS, Deoghar had issued a provisional seniority order dated 28 January 2026 and thereafter a final seniority list through Office Order No. AIIMS Deo/Seniority File/No./2025-26/58 dated 17 March 2026, after considering the objections received.

The final list included the applicants’ names based on their NORCET-2020 rank.

Both parties submitted that the applicants’ grievance had consequently been considered and accepted, leaving nothing further for adjudication.

Whether the applicants’ grievance regarding preparation of the seniority list of Nursing Officers belonging to the NORCET-2020 batch had been redressed by the respondents’ issuance of the final seniority list

Whether the Original Application had become infructuous and should therefore be disposed of without further adjudication

The Tribunal applied the procedural principle that where the relief or grievance forming the subject matter of an Original Application has been subsequently addressed or granted by the respondents, no live controversy remains for adjudication and the application may be disposed of as infructuous.

The Tribunal also acted on the statements made by counsel for both parties regarding complete or substantial redressal of the grievance.

No specific statutory provision or judicial precedent was cited or applied in the order.

The respondents’ written statement recorded that the provisional and final seniority lists had been issued after considering objections and that the applicants had been included in the final list according to their NORCET-2020 rank.

The Tribunal treated this administrative action as substantially addressing the grievance raised in the Original Application.

Since counsel for both sides agreed that the applicants’ grievance had been considered and acceded to, the Tribunal found that no surviving dispute required adjudication.

Applying the principle that proceedings lacking a live cause for determination may be terminated as infructuous, the Tribunal disposed of the application accordingly.

Accordingly, O.A. No. 051/00048/2026 was disposed of as having become infructuous, with no order as to costs.