Ramdutt Nagar vs State Of Chhattisgarh
2026 Latest Caselaw 504 Chatt

Chattisgarh High Court

Ramdutt Nagar vs State Of Chhattisgarh on 14 March, 2026

                                                           1




                                                                                           NAFR

                                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                              NATIONAL LOK ADALAT
AVINASH
SHARMA                  Judge - Lok Adalat : Hon'ble Mr. Justice Amitendra Kishore Prasad
Digitally signed
                               Member - Lok Adalat : Mr. Apoorva Tripathi, Advocate.
by AVINASH
SHARMA
Date:

                                                WPS No. 2679 of 2021
2026.03.16
10:54:14 +0530




                   1 - Ramdutt Nagar S/o Shri Saduram Nagar, Aged About 53 Years R/o Karpawand
                   Range, Forest Circle Bastar, District Bastar Chhattisgarh
                                                                                       ... Petitioner.


                                                        Versus


                   1 - State Of Chhattisgarh Through The Secretary Forest, Department, Mantralaya,
                   Mahanadi Bhawan, Nava Raipur, Atal Nagar, District Raipur Chhattisgarh,


                   2 - Principal Chief Conservator Of Forest, Aranya Bhawan, Naya Raipur, District
                   Raipur Chhattisgarh,


                   3 - Chief Conservator Of Forest, Bastar, Forest Circle Bastar, Jagdalpur, District
                   Bastar Chhattisgarh,


                   4 - Divisional Forest Officer, Forest Division Bastar, Jagdalpur, District Bastar
                   Chhattisgarh,
                                          2

5 - Rajkumar Dhruv, Range Officer, Through The Divisional Forest Officer, Forest
Division Bastar, Jagdalpur, District Bastar Chhattisgarh
                                                               ... Respondent(s)

(Cause-title taken from Case Information System) For Petitioner(s) : None.

For Respondent(s) : Shri Sumit Singh, Deputy AG and Shri Khiti Ram Kurre, Forest Ranger and Shri IP Banjare.

AWARD (Passed on 14/03/2026)

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

24.05.2021 (Annexure P/1) whereby petitioner has been transferred from

Range Officer, Karpawand (General) Range Vanmandal Bastar to Chief

Conservator of Forest Jagdalpur.

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

pendency of this petition, the petitioner has been promoted on the post of

Assistant Conservator of Forest and as such, grievance of the petitioner

has been redressed and both the parties compromised the dispute

amicably.

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

amicably settled/compromised the dipuste. 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