Swapnil Dhruw vs State Of Chhattisgarh
2026 Latest Caselaw 507 Chatt

Chattisgarh High Court

Swapnil Dhruw vs State Of Chhattisgarh on 14 March, 2026

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                                                                                      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. 11919 of 2025

                        1 - Swapnil Dhruw S/o Shri Lakhan Lal Dhruw Aged About 39 Years R/o

                        97/9, Nehrunagar East Bhilai, Police Station- Smriti Nagar, District-

                        Durg- (Chhattisgarh).

                                                                              ... Petitioner(s)

                                                        versus

                        1 - State Of Chhattisgarh Through- Secretary Transfer Committee

                        General Administration Department Mahanadi Bhawan, Mantralaya, Atal

                        Nagar, Nava Raipur District- Raipur (Chhattisgarh).

                        2 - Secretary Panchayat And Rural Development Department Mahanadi

                        Bhawan, Mantralaya Atal Nagar, Nava Raipur District- Raipur

                        (Chhattisgarh).
                                         2

3 - Under Secretary Panchayat And Rural Development Department

Mahanadi Bhawan, Mantralaya, Atal Nagar, Nava Raipur District-

Raipur (Chhattisgarh).

4 - Director Directorate Of Panchayat, Panchayat And Rural

Development Department Sector -19, North Block- Vikas Bhawan,

Ground Floor, Atal Nagar, Nava Raipur District- Raipur (Chhattisgarh).

                                                               ... Respondent(s)

For Petitioner(s) : Mr. Swapnil Dhruw petitioner in person

appeared before this Court.

For Respondent(s)/State : Mr. Jitendra Shrivastava, G.A. along

with Mr. Harishankar Chouhan, Nodal

Officer, Panchayat and Rural

Development, C.G.

AWARD

(Passed on 14.3.2026)

1. The present petition has been filed seeking direction to set-aside

the impugned transfer order dated 29.9.2025.

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

petitioner is willing to withdraw this petition. Hence both the parties

compromised the dispute amicably and as such nothing remains in

this petition for adjudication.

3. The contesting parties to this petition have amicably

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

terms and conditions of 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 as withdrawn.

                  Sd/-                               Sd/-

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


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