Writ appeals were dismissed as infructuous after all respondents submitted applications.

The writ petitioners challenged resolutions under Agenda No. 2 of the National Council for Teacher Education’s 54th meeting, dated 27 April 2022, and a public notice dated 3 May 2022.

By a common order dated 27 May 2022, the Single Judge directed the appellant to open the application portal for one week.

The NCTE appealed.

At the hearing of the appeals, the appellant submitted that the respondents had already made applications before the portal was opened for that one-week period.

Whether the writ appeals had become infructuous because the respondents had already made applications before the portal was opened for the period directed by the Single Judge.

The Court applied the principle that an appeal may be dismissed as infructuous when subsequent events leave no live dispute requiring adjudication.

The order cites no statute, precedent, or further legal test.

The appeals challenged the direction to open the portal for one week.

The Court accepted the appellant’s submission that, before the portal was opened for that period, all respondents had already made applications.

In light of that subsequent event, the Court concluded that no issue remained for further adjudication.

The Court made no order as to costs, and closed the connected miscellaneous petitions.