Usat Ram Ratre vs State Of Chhattisgarh
2026 Latest Caselaw 518 Chatt

Chattisgarh High Court

Usat Ram Ratre vs State Of Chhattisgarh on 14 March, 2026

                                                             1




                                                                                              NAFR
           Digitally
RAGHVENDRA signed by
JAT        RAGHVENDRA
           JAT




                                    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. 7996 of 2025

                        1 - Usat Ram Ratre S/o. Kanhaiya Lal Ratre, Aged About 40 Years
                        Presently Working As Rural Health Organizer (Male) At Sub Health
                        Center, Saraipali, Community Health Center, Sakti, District Sakti
                        (Chhattisgarh)
                                                                                ... Petitioner(s)
                                                          versus
                        1 - State Of Chhattisgarh Through The Secretary, Department Of Health
                        And Family Walfare, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa
                        Raipur, District Raipur (Chhattisgarh).
                        2 - Commissioner-Cum-Director, Directorate Of Health Services,
                        Indrawati    Bhawan,   Atal    Nagar,     Nawa   Raipur,   District    Raipur
                        (Chhattisgarh).
                        3 - Divisional Joint Director, Health Services, Bilaspur, District Bilaspur
                        (Chhattisgarh).
                        4 - Chief Medical And Health Officer, Sakti, District Sakti (Chhattisgarh).
                        5 - Block Medical Officer, Community Health Center, Sakti, District Sakti
                        (Chhattisgarh).
                        6 - Moti Ram Sidar, Promoted And Working As Supervisor (Male) At
                        Sector Jewra, District Mungeli (Chhattisgarh)
                                                                                ... Respondent(s)

For Petitioner(s) : Mr. Usat Ram Ratre, petitioner in person appeared before this Court.

For Respondent(s)/State : Mr. Ghanshyam Kashyap, Dy. G.A. along with Dr. Ravi Dewangan, Divisional Programme Officer, Bilaspur.

AWARD (Passed on 14.3.2026)

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

the impugned promotion order dated 19.6.2025 passed by the

respondent No. 3.

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

grievance of the petitioner has been redressed. 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

Raghu Jat