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Judgment
ORDER
Shri N P Singh, learned counsel for the applicants and Shri Pranjal Mehrotra, learned counsel for the respondents were present at the time of hearing.
The present Original Application has been filed seeking following relief:
“8.(a) To issue an order or direction to set aside the impugned transfer order no. AAI/RED/NR/EH/Transfer/2026/172-117 dated 18.02.2026.
(b)To issue any other order or direction as this Hon’ble Tribunal may deem fit and proper in the facts and circumstances of the case.
(c)To award cost to the applicants.”
Shri N P Singh, learned counsel for the applicants submitted that the instant Original Application has become infructuous as the applicants have joined at the transferred place i.e. Civil Aviation Training College (CATC), Prayagraj.
I have considered the submissions put forth by the learned counsel for the applicants.
In view of the above submission, the present Original Application is dismissed as having become infructuous.
It is made clear that this Court has not gone into the merit of the Case.
Pending M.A., if any, stands disposed of. No costs.