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Judgment
By Justice Rajiv Joshi, Member (Judicial)
Heard Shri Himanshu holding brief of Shri A. K. Pandey, learned counsel for the applicant and Shri Chakrapani Vatsyayan, learned counsel for the respondents.
The instant Original Application, under section 19 of the Administrative Tribunals Act, 1985, has been filed by the applicant seeking following reliefs:
“8.1.Issue a direction in the nature of mandamus commanding the respondents to regularize the services of the applicant on the post of translator/ (Hindi/English) within fix frame of time, as may be stipulated by this Hon'ble Tribunal.
8.2.Issue an appropriate order declaring the applicant to be entitled for all consequential benefits including the notional benefits of seniority, pay fixation etc., from the date of its initial appointment.
8.3.Issue any other order or direction which this Hon'ble Tribunal may deem fit and consider proper under the circumstances of the case.
8.4.Award the exemplary cost to the applicant.”
Learned proxy counsel for the applicant submits that with the passage of time the matter has become infructuous as the services of the applicant has been regularized by the respondents vide their letter dated 01.01.2026 in compliance of the order of the Hon’ble Supreme Court in the case of Sumara Chetan Anand vs Union of India & Ors. Hence, the instant Original Application may be dismissed as having become infructuous.
Under these circumstances, the instant Original Application is dismissed as having become infructuous.
Interim relief, if any, stands discharged.
M.A., if any stand disposed of accordingly. No costs.