Ankita Jaiswal vs State Of Chhattisgarh
2026 Latest Caselaw 539 Chatt

Chattisgarh High Court

Ankita Jaiswal vs State Of Chhattisgarh on 14 March, 2026

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signed by
SHAYNA
KADRI                                                                               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. 6752 of 2021


            1 - Ankita Jaiswal D/o Sipahi Lal Jaiswal Aged About 31 Years Working
            As    Government    Lahari   P.G.   College     Chirmiri    District-   Koriya,
            Chhattisgarh., R/o Bartunga, Chirmiri, District- Koriya, Chhattisgarh.,
            District : Koriya (Baikunthpur), Chhattisgarh
                                                                         ... Petitioner(s)
                                             versus


            1 - State Of Chhattisgarh Through Secretry Department Of Higher
            Education Mahanadi Bhawan, Mantralaya, Nawa Raipur, District-
            Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
             - Director Directorate Of Higher Education Department, Atal Nagar,
            Nawa Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
            3 - Principal Government Lahari P.G. College, Chirmiri, District- Koriya,
            Chhattisgarh., District : Koriya (Baikunthpur), Chhattisgarh
                                                                       ... Respondent(s)

(Cause-title taken from Case Information System) For Petitioner : Ms. Ankita Jaiswal, petitioner in person For : Mr. Kanwaljeet Singh Saini, Dy. G. A. and State/Respondents Dr. Goverdhan Yadu, Assistant Director, Directorate Of Higher Education, Raipur.

AWARD (Passed on 14/03/2026)

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

the impugned advertisement dated 21.10.2021 passed by the

respondent No.3.

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

all the new appointments on the post of Guest Lecturer are being

done according to the Guest Lecturer Policy, 2024, therefore,

present case has become infructuous. Hence nothing remains in

this petition for adjudication.

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

made part of this record.

4. Accordingly, the instant petition is disposed of as infructuous.

                    Sd/-                                   Sd/-

         (Amitendra Kishore Prasad)                 (Apoorva Tripathi)

             Judge - Lok Adalat                    Member - Lok Adalat
         High Court of Chhattisgarh             High Court of Chhattisgarh

Shayna