Original Application Dismissed as Infructuous Upon Declaration of Examination Results by Competent Authority

The applicants, a group of sixteen individuals led by Anjali, filed an Original Application (OA) before the Central Administrative Tribunal

During the proceedings on April 28, 2026, the counsel for the respondents (Ministry of Ayush and All India Institute of Ayurveda) presented a copy of the results dated April 27, 2026, issued by the All India Institute of Ayurveda (AIIA)

The respondents contended that the issuance of this result addressed the grievance or subject matter of the litigation, thereby rendering the legal challenge moot

1. Whether the Original Application survives for adjudication following the publication of the result dated 27th April, 2026

The court applied the doctrine of "infructuousness" in administrative law.

This principle dictates that when the grievance of the petitioner is redressed or the relief sought has been effectively granted or superseded by subsequent events (in this case, the declaration of results), the cause of action ceases to exist, and the court will decline to adjudicate upon a hypothetical or academic question

The Tribunal noted the statement made by the learned counsel for the respondents regarding the declaration of the examination/selection results

Since the results relevant to the dispute were officially published on April 27, 2026, the Tribunal found that the purpose of the litigation had been served or superseded by the administrative action

No further legal controversy remained for the bench to resolve, as the proceedings had been overtaken by the events occurring just a day prior to the hearing

Consequently, the OA was dismissed without further deliberation on the merits

No specific costs or additional directions were issued