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Tumnath Kashyap vs State Of Chhattisgarh
2026 Latest Caselaw 494 Chatt

Citation : 2026 Latest Caselaw 494 Chatt
Judgement Date : 14 March, 2026

[Cites 0, Cited by 0]

Chattisgarh High Court

Tumnath Kashyap vs State Of Chhattisgarh on 14 March, 2026

                                                           1




                                                                                           NAFR

                                   HIGH COURT OF CHHATTISGARH AT BILASPUR
AVINASH
SHARMA
Digitally signed
                                              NATIONAL LOK ADALAT
by AVINASH
SHARMA
Date: 2026.03.16
10:43:54 +0530         Judge - Lok Adalat : Hon'ble Mr. Justice Amitendra Kishore Prasad
                              Member - Lok Adalat : Mr. Apoorva Tripathi, Advocate.

                                                WPS No. 1216 of 2020

                   Tumnath Kashyap S/o Late Shri Mohanlal Kashyap Aged About 61 Years Senior
                   Horiticulture Development Officer, Konta, District Sukma Chhattisgarh, Resident
                   Of Village Podi, PO Godhna, Tahsil Navagarh, District Janjgir-Champa
                   Chhattisgarh.
                                                                                       ... Petitioner.
                                                        versus
                   1 - State Of Chhattisgarh Through- The Secretary, General Administration
                   Department, Mantralaya, Mahandi Bhawan, Naya Raipur, District Raipur
                   Chhattisgarh.


                   2 - State Of Chhattisgarh Through- The Secretary, Agriculture Development
                   Department, Mantralaya, Mahanadi Bhawan, Naya Raipur, District Raipur
                   Chhattsigarh.


                   3 - Director Directorate Of Horiculture And Farm Forestry, Chhattisgarh,
                   Department Of Agriculture, Government Of Chhattisgarh, Naya Raipur District
                   Raipur Chhattisgarh.
                                                                                 ... Respondent(s)

(Cause-title taken from Case Information System)

For Petitioner : Shri Tumnath Kashyap, petitioner in person before this Court.

For State/Respondents : Shri Atanu Ghosh, Deputy GA and Shri Neeraj Kumar Shaha, Joint Director Horticulture, Directorate of Horticulture & Farm Forestry Nava Raipur, Atal Nagar, Chhattisgarh.

AWARD (Passed on 14/03/2026)

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

24.08.2018 (Annexure P/1) whereby petitioner has been transferred from

Assistant Director Horticulture District Bijapur to Assistant Director

Horticulture under Sukma.

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

pendency of this petition, the petitioner has been superannuated and as

such, this Petition has become infructuous.

3. In that view of the matter, nothing survives for adjudication and the Writ

Petition is disposed of.

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

this record.

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


Avinash
 

 
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