Challenge to the New Pension Scheme became infructuous after applicants received Old Pension Scheme coverage.

The applicants, employees of the Chandigarh Administration, sought coverage under the Old Pension Scheme-cum-General Provident Fund (OPS-cum-GPF) instead of the New Pension Scheme.

During the pendency of the Original Application, the respondents granted the requested relief pursuant to Office Memorandum dated 3 March 2023. Applicants’ counsel therefore submitted that the matter had become infructuous

Whether the applicants’ claim for coverage under OPS-cum-GPF had been satisfied during the pendency of the Original Application, rendering it infructuous

Whether the Original Application should accordingly be disposed of as infructuous

The Tribunal cited no statute, precedent, or substantive pension-law principle.

It proceeded on the stated fact that the respondents had granted the applicants’ requested relief pursuant to the Office Memorandum dated 3 March 2023; the order does not set out the terms or legal effect of that memorandum

The Tribunal recorded counsel’s submission that the respondents had granted the precise relief sought—OPS-cum-GPF coverage instead of the New Pension Scheme—during the proceedings under the 3 March 2023 Office Memorandum.

On that basis, it treated the dispute as no longer requiring adjudication and disposed of the application as infructuous

Any pending miscellaneous applications were also disposed of accordingly