Krishna Kumar Dewangan vs The State Of Chhattistgarh
2026 Latest Caselaw 515 Chatt

Chattisgarh High Court

Krishna Kumar Dewangan vs The State Of Chhattistgarh on 14 March, 2026

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                                   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. 2929 of 2019

                        1 - Krishna Kumar Dewangan S/o Shri Kedarnath Dewangan Aged

                        About 57 Years Posted As Assistant Internal Account Examiner And

                        Taxation Officer At Janpad Panchayat Masturi, District Bilaspur

                        Chhattisgarh, District : Bilaspur, Chhattisgarh.

                                                                                    ... Petitioner(s)

                                                          versus

                        1 - The State Of Chhattistgarh Through The Secretary, Department Of

                        Panchayat And Rural Development, Mantralaya, Mahanandi Bhawan,

                        Naya Raipur, Atal Nagar, District Raipur Chhattisgarh, District : Raipur,

                        Chhattisgarh.

                        2 - The Director Of Panchayat Directorate, Indrawati Bhawan, Atal

                        Nagar,    Raipur   District   Raipur       Chhattisgarh,   District   :   Raipur,

                        Chhattisgarh.
                                         2

3 - The Deputy Director Panchayat, District Bilaspur, Iind Floor New

Composite Building District Bilaspur Chhattisgarh, District : Bilaspur,

Chhattisgarh.

4 - The Chief Executive Officer Zila Panchayat Bilaspur District Bilaspur

Chhattisgarh, District : Bilaspur, Chhattisgarh.

5 - Ashok Kumar Dhirhi S/o Shri Sudharam Dhirhi Aged About 52 Years

Posted As Sub Auditor, Additional Incharge At District Auditor

Panchayat, Bilaspur District Bilaspur Chhattisgarh, District : Bilaspur,

Chhattisgarh.

                                                        ... Respondent(s)

For Petitioner(s) : Mr. K.K. Dewangan, petitioner in

person appeared before this Court.

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

with Shivani Singh, Deputy Director,

Panchayat, Bilaspur.

AWARD

(Passed on 14.3.2026)

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

the impugned order dated 7.12.2018 passed by the respondent No.

4.

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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