Mamta Verma vs State Of Chhattisgarh
2026 Latest Caselaw 502 Chatt

Chattisgarh High Court

Mamta Verma vs State Of Chhattisgarh on 14 March, 2026

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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. 6205 of 2022


            1 - Mamta Verma D/o Bharat Lal Verma Aged About 28 Years
            Occupation - Guest Lecturer Working As Government Naveen College
            Konta, District : Sukuma, Chhattisgarh
                                                                      ... Petitioner(s)
                                             versus


            1 - State Of Chhattisgarh Through The Secretary, Department Of Higher
            Education Mahanadi Bhawan, Mantralaya Naya Raipur, District : Raipur,
            Chhattisgarh
            2 - Additional Director Directorate Of Higher Education Department, Atal
            Nagar, Raipur, District : Raipur, Chhattisgarh
            3 - Principal Government Naveen College Konta, District : Sukuma,
            Chhattisgarh
                                                                  ... Respondent(s)

(Cause-title taken from Case Information System) For Petitioner : Ms. Mamta Verma, Petitioner In-person appeared before this Court For : Ms. Shailja Shukla, 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 seeking direction to the

respondent authorities to allow the petitioner to perform the duties

as Guest Lecturer at Principal Government Naveen College

Konta, Distt. - Sukma (C.G.) till selection of regular lecturer /

teacher.

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