Facts
The Original Application (OA) was filed by 25 applicants, all currently serving as Vice-Principals in various Kendriya Vidyalayas across India
Source reference: p. 1-4The applicants sought legal relief against the Union of India and the Kendriya Vidyalaya Sangathan (KVS) regarding service-related grievances
Source reference: p. 4During the oral hearing on April 27, 2026, the respondents informed the Tribunal that the specific relief sought by the applicants had already been granted through administrative action
Source reference: p. 5Issues
1. Whether the Original Application survives for adjudication following the respondents' grant of the requested relief
Source reference: p. 52. Whether the applicants may be permitted to withdraw the OA with liberty to file afresh should any grievances remain
Source reference: p. 5Law Applied
The court applied the principle of "infructuous litigation," which dictates that when the grievance of a petitioner has been addressed or the relief sought has been granted during the pendency of proceedings, the cause of action ceases to exist, and the matter is rendered academic
Source reference: p. 5The Tribunal further exercised its discretionary power under the Central Administrative Tribunal (Procedure) Rules to allow the withdrawal of a petition with liberty to re-agitate the matter
Source reference: p. 5Reasoning
The Tribunal noted the submission made by the learned counsel for the respondents, Mr. N. D. Kaushik, who stated that the relief sought in the OA had already been implemented
Source reference: p. 5, para 1This statement was not disputed by the proxy counsel for the applicants
Source reference: p. 5, para 2Because the underlying dispute was resolved through administrative intervention, the Tribunal reasoned that the OA had become infructuous. To protect the applicants' interests regarding any residual or future grievances, the Tribunal accepted the request to withdraw the matter while granting liberty to agitate the matter again in accordance with the law
Source reference: p. 5, para 3Holding
The Central Administrative Tribunal (Principal Bench) held that the OA was rendered infructuous as the relief had already been granted
The Tribunal dismissed the OA as withdrawn, granting the applicants liberty to agitate the matter in the future if any grievances still survive
Source reference: p. 5, para 3All pending Miscellaneous Applications (MA No. 5145/2025) were disposed of accordingly.
Source reference: no citationOriginal Court PDF
Geeta YadavvsDEPARTMENT OF EDUCATION
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