Smt. Urmila Khalkho vs State Of Chhattisgarh
2026 Latest Caselaw 490 Chatt

Chattisgarh High Court

Smt. Urmila Khalkho vs State Of Chhattisgarh on 14 March, 2026

                                                                  1




                                                                                                   NAFR

                                     HIGH COURT OF CHHATTISGARH AT BILASPUR
AVINASH
SHARMA
Digitally signed by
AVINASH SHARMA                                    NATIONAL LOK ADALAT
Date: 2026.03.16
10:48:14 +0530


                           Judge - Lok Adalat : Hon'ble Mr. Justice Amitendra Kishore Prasad
                                  Member - Lok Adalat : Mr. Apoorva Tripathi, Advocate.

                                                    WPS No. 6202 of 2022

                      1 - Smt. Urmila Khalkho W/o Chuntho Khalkho, Aged About 50 Years R/o.
                      Jovatikra, Ward No. 1, Nagar, Panchayat Sitapur,, District : Surguja (Ambikapur).
                                                                                               ... Petitioner.
                                                                versus
                      1 - State Of Chhattisgarh Through The Secretary, Panchayat And Rural
                      Development, Mahanadi Bhawan, Mantralaya, Capital Complex, Atal Nagar,
                      Nawa          Raipur,,         District            :       Raipur,       Chhattisgarh


                      2 - Chief Executive Officer, Janpad Panchayat, Sitapur,, District : Surguja
                      (Ambikapur), Chhattisgarh


                      3    -    Collector,     Ambikapur,,        District   :     Surguja     Chhattisgarh.


                      4 - Block Education Officer, Sitapur,, District : Surguja (Ambikapur), Chhattisgarh
                                                                                           ... Respondents.

(Cause-title taken from Case Information System)

For Petitioner(s) : Smt. Urmila Khalkho, petitioner in person before this Court.

For State/Respondent(s) : Shri Kawal Jeet Singh Saini, Dy GA and Shri Vivek Dubey, Nodal Officer, School Education.

AWARD (Passed on 14/03/2026)

1. The present petition has been filed against the impugned order dated

09.09.2022 (Annexure P/1) whereby petitioner has been transferred from

Primary School Gadhabahri, Vikas Khand Sitapur to Primary School Rajata

Vikas Khand Sitapur.

2. Today, both the parties filed compromise application stating that the

petitioner is willing to withdraw this petition as nothing remains for

adjudication in this matter.

3. In that view of the matter that contesting parties to this petition have

amicably settled/compromised the dispute. We have also found that the

terms and conditions of the compromise/settlement arrived at between the

contesting parties are just, proper and legal and hence are acceptable. We

accordingly accept the compromise/settlement, proposed by the parties.

4. A copy of this compromise/docket arrived at by the parties be made part of

this record.

5. Accordingly, the instant petition is disposed of.

                    Sd/-                                   Sd/-
         (Amitendra Kishore Prasad)                 (Apoorva Tripathi)
           Judge - Lok Adalat                     Member - Lok Adalat
      High Court of Chhattisgarh               High Court of Chhattisgarh


     Avinash