Mahendra Singh Bhardwaj vs State Of Chhattisgarh
2026 Latest Caselaw 520 Chatt

Chattisgarh High Court

Mahendra Singh Bhardwaj vs State Of Chhattisgarh 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. 8044 of 2024

                        1 - Mahendra Singh Bhardwaj S/o Shri Birendra Singh Bhardwaj Aged

                        About 44 Years Presently Posted As Assistant Grade Iii, At Community

                        Health Center, Masturi, R/o Village And Post Tikari, Via- Masturi,

                        District- Bilaspur, Chhattisgarh.

                                                                           ... Petitioner(s)

                                                            versus

                        1 - State Of Chhattisgarh Through The Secretary, Health And Family

                        Welfare Department, Mantralaya, Mahanadi Bhawan, Atal Nagar Nawa

                        Raipur, District- Raipur, Chhattisgarh.

                        2 - Director Health Services Indravati Bhawan, Atal Nagar Nawa Raipur,

                        District- Raipur, Chhattisgarh.

                        3 - Divisional Joint Director Health Services Seepat Road, Sarkanda,

                        Bilaspur, District- Bilaspur, Chhattisgarh.

                                                                           ... Respondent(s)

For Petitioner(s) : Mr. Mahendra Singh Bhardwaj,

petitioner in person appeared before this

Court.

For Respondent(s)/State : Mr. Amit Buxy, Dy. G.A. along with Dr.

Ravishankar Prasad Dewangan,

Divisional Programmer Officer, Bilaspur.

AWARD

(Passed on 14.3.2026)

1. The present petition has been filed seeking a direction to the

concerned respondent authorities to grant promotion to the

petitioner with effect from 04.04.2022, the date on which other

similarly situated employees were granted promotion. Despite

being eligible, the petitioner has been denied the said benefit,

therefore the petitioner seeks parity with other similarly placed

employees along with all consequential benefits.

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


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