Kanchan Chandrakar vs State Of Chhattisgarh
2026 Latest Caselaw 493 Chatt

Chattisgarh High Court

Kanchan Chandrakar vs State Of Chhattisgarh on 14 March, 2026

                                                  1




Digitally
signed by
SHAYNA
KADRI                                                                             NAFR

                      HIGH COURT OF CHHATTISGARH AT BILASPUR

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

                                      WPS No. 126 of 2022

            1 - Kanchan Chandrakar D/o Surendra Chandrakar, Aged About 23
            Years Working As Guest Faculty (History) At Govt. J.P. Verma P.G. Arts
            And Commerce College, Bilaspur, District Bilaspur Chhattisgarh. R/o
            Village Rakhi, Post Bhathgaon, District Dhamtari Chhattisgarh, District :
            Dhamtari, Chhattisgarh
                                                                        ... Petitioner(s)
                                              versus
            1 - State Of Chhattisgarh Through The Secretary, Department Of Higher
            Education Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur
            (Chhattisgarh), District : Raipur, Chhattisgarh
            2 - Additional Director, Directorate Of Higher Education Department,
            Atal Nagar, Naya Raipur, District Raipur Chhattisgarh, District : Raipur,
            Chhattisgarh
            3 - Principal, Govt. J.P. Verma P.G. Arts And Commerce College,
            Bilaspur, District Bilaspur Chhattisgarh., District : Bilaspur, Chhattisgarh
                                                                     ... Respondent(s)

(Cause-title taken from Case Information System) For Petitioner : Ms. Kanchan Chandrakar For : Ms. Vaishali Mahilong, Dy. G. A. and State/Respondents Dr. Goverdhan Yadu, Assistant Director, Directorate Of Higher Education, Raipur.

AWARD (Passed on 14/03/2026)

1. The present petition has been filed challenging the impugned

advertisement dated 18.10.2021 issued by the respondent No. 3.

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

all the new appointments on the post of Guest Lecturer are being

done according to the Guest Lecturer Policy, 2024, therefore,

present case has become infructuous. Hence nothing remains in

this petition for adjudication.

3. A copy of this compromise/docket arrived at by the parties be

made part of this record.

4. Accordingly, the instant petition is disposed of as infructuous.

                    Sd/-                                   Sd/-

         (Amitendra Kishore Prasad)                 (Apoorva Tripathi)

             Judge - Lok Adalat                    Member - Lok Adalat
         High Court of Chhattisgarh             High Court of Chhattisgarh

Shayna