Facts
The applicants, Rohitashw Chaudhary, Lokesh Kumar Meena, Krishnpal Singh Devda, KM Sanjeeta, and Naveen, filed an Original Application (O.A. No. 3579/2025) before the Central Administrative Tribunal.
Source reference: p.1-2This O.A. was filed under Section 19 of the Administrative Tribunals Act, 1985.
Source reference: p.3They also filed M.A. No. 4008/2025 seeking permission to pursue the O.A. jointly.
Source reference: p.3The primary relief sought in the O.A. was to quash and set aside the result dated January 24, 2024, to the extent of their non-inclusion in the list of successful candidates for the post of Constable (Exe.) - Male and Female.
Source reference: p.3-4They also sought a direction for respondents to revise the result, include their names as successful candidates, and appoint them to the post with consequential benefits and arrears.
Source reference: p.3-4Issues
Whether the applicants should be granted permission to pursue the Original Application jointly.
Source reference: p.3Whether the reliefs sought in the Original Application, concerning their non-inclusion in the list of successful candidates for the post of Constable (Exe.) - Male and Female, have become infructuous due to subsequent events.
Source reference: p.4Law Applied
The court primarily applied Section 19 of the Administrative Tribunals Act, 1985, which governs the filing of applications before the Tribunal.
Source reference: p.3The general procedural principle regarding the disposal of cases where the reliefs sought have already been satisfied was also applied.
Source reference: p.4Reasoning
The Tribunal first addressed M.A. No. 4008/2025, allowing the applicants to pursue the O.A. jointly based on the reasons stated in the application.
Source reference: p.3Subsequently, for the O.A. itself, the learned counsel for the applicants stated that the results for the post of Constable (Exe.) – Male and Female had been declared and the applicants had been successful.
Source reference: p.4This development directly addressed and fulfilled the primary reliefs sought in the O.A., making the application infructuous.
Source reference: p.4Holding
The Tribunal allowed M.A. No. 4008/2025, permitting the applicants to jointly pursue the O.A.
The O.A. No. 3579/2025 was disposed of as having become infructuous because the applicants had been declared successful in the Constable (Exe.) – Male and Female results, thereby satisfying the reliefs sought.
Source reference: p.4Pending M.As., if any, also stood disposed of.
Source reference: p.5No costs were awarded.
Source reference: p.5Original Court PDF
Rohitashw Chaudhary & Ors. v. Union of India & Ors. [O.A. No. 3579/2025]
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