TRANSFER CHALLENGE BECOMES REDUNDANT UPON APPLICANT JOINING NEW STATION.

The applicant, M. Nirmala Devi, challenged a transfer order (Annexure A1)

On February 20, 2026, the learned Standing Counsel produced a communication dated April 7, 2025, which indicated that the applicant had already joined the transferred station on April 7, 2025

1. Whether the challenge against the transfer order (Annexure A1) had become redundant given that the applicant had already joined the transferred station

The Tribunal implicitly applied the principle that a legal challenge against an action may become moot or redundant if the action has already been complied with or completed, thereby removing the practical utility or necessity of the challenge

The Tribunal noted that the learned Standing Counsel had presented a communication confirming the applicant's joining of the transferred station on April 7, 2025

Since the applicant had already complied with the transfer order by joining the new station, the Tribunal determined that the challenge against the transfer, as outlined in Annexure A1, was no longer necessary or relevant

There was no representation from the applicant to counter this information

Recording the communication dated April 7, 2025, the Original Application was closed with no costs