The application became infructuous after the applicant’s death without impleading his legal representatives.

K.K. Pavithran, a Gramin Dak Sevak Mail Deliverer, was the applicant in an Original Application before the Central Administrative Tribunal.

The annexure list indicates that the application concerned a departmental order dated 26 January 2019, but the judgment does not set out the underlying claim or relief sought.

The Tribunal recorded that the applicant had died before the hearing and that no legal representatives had been impleaded.

Whether the Original Application could proceed after the applicant’s death when no legal representatives had been impleaded.

Whether the Original Application should be closed as infructuous in those circumstances.

The Tribunal cited no statute, precedent, or express legal test.

It applied the procedural principle that an application may be closed as infructuous where the applicant has died and no legal representatives have been brought on record to pursue it.

The Tribunal noted that the applicant had died “long before” and that his legal representatives had not been impleaded.

In the absence of anyone on record to continue the proceedings, it concluded that the Original Application had become infructuous.

The Tribunal closed it without costs.