Kaushal Prasad Bhardwaj vs State Of Chhattisgarh
2026 Latest Caselaw 511 Chatt

Chattisgarh High Court

Kaushal Prasad Bhardwaj vs State Of Chhattisgarh on 14 March, 2026

                                                                    1




         Digitally
VISHAKHA signed by
BEOHAR   VISHAKHA

                                                                                                         NAFR
         BEOHAR




                                  HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                  NATIONAL- LOK ADALAT

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


                                                     WPS No. 5031 of 2025

                     1 - Kaushal Prasad Bhardwaj S/o Shri Sant Ram Aged About 51 Years
                     Presently Posted As Senior Agriculture Development Officer (Rural
                     Agriculture Extension Officer), Development Block Sarangarh, District
                     Sarangarh- Bhilaigarh (C.G.)                                           ... Petitioner(s)
                                                                versus
                     1 - State Of Chhattisgarh Through The Secretary C.G. Agriculture
                     Development            And       Farmer            Welfare      And        Bio-Technology
                     2 - Director Directorate Of Agriculture Naya Raipur District Raipur (C.G.)
                     3      -      Collector         District       Sarangarh-           Bhilaigarh         (C.G.)
                     4 - Deepak Kumar Banjare Posted As Rural Agriculture Extension
                     Officer, Development Block Sarangarh, District Sarangarh-Bhilaigarh,
                     C.G.                                                                  ---- Respondents
                     -----------------------------------------------------------------------------------------------
                             Petitioner in person is present before the Court.
                             For State :-Mr. Jitendra Shrivastava, Dy.G.A. along with
                                            concerned OIC
                     -----------------------------------------------------------------------------------------------
                                                             ORDER

(Passed on 14th March, 2026)

1. Heard

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

the impugned order dated 03.05.2025 issued by the respondent

No. 3.

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

the grievance of the petitioner is no more in existence as he has

already joined the transferred place. Hence both the parties

compromised the dispute amicably and as such nothing remains

in this petition for adjudication.

4. 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.

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

made part of this record.

6. Accordingly, the instant petition is disposed of on the basis of said

compromise deed.

                    Sd/-                                     Sd/-

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