ORIGINAL APPLICATION DISPOSED OF AS INFRUCTUOUS DUE TO APPLICANTS' FAILURE TO QUALIFY EXAMS.

Mukesh and twelve other applicants filed an original application with the Central Administrative Tribunal.

The applicants were all seeking the post of Teacher (Primary) with Post Code: 01/18, Group-B.

The respondents included the Govt. of NCT of Delhi, Delhi Subordinate Services Selection Board (DSSSB), North Delhi Municipal Corporation (NDMC), South Delhi Municipal Corporation (SDMC), East Delhi Municipal Corporation (EDMC), and the Central Board of Secondary Education (CBSE).

During the proceedings, the learned counsel for the applicants stated that all applicants had not qualified in the examination, rendering the prayer in the original application infructuous.

Whether the original application had become infructuous due to the applicants' failure to qualify in the examination.

The court applied the general procedural principle that a legal matter becomes infructuous when the underlying facts or conditions that gave rise to the dispute no longer exist or make the requested relief moot.

The court's reasoning was based solely on the submission by the applicants' counsel.

The counsel explicitly stated that since none of the applicants had qualified in the examination, the relief sought in the original application could no longer be granted or was no longer necessary, thus rendering the application infructuous.

This direct admission provided the court with sufficient grounds to conclude that the matter was no longer viable for adjudication.

Consequently, O.A. No. 2848/2018 was disposed of on February 26, 2026, without any order as to costs, and any pending M.As also stood disposed of.