Raj Pal Singh Chauhan vs State Of Uttarakhand And Others
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Uttarakhand High Court

Raj Pal Singh Chauhan vs State Of Uttarakhand And Others on 8 August, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

 HIGH COURT OF UTTARAKHAND AT NAINITAL
                  Writ Petition No. 1315 of 2025 (S/S)

 Raj Pal Singh Chauhan                                      ........Petitioner

                                      Versus

 State of Uttarakhand and Others                           ........Respondents

 Present:-
        Mr. Rohit Kumar, Advocate for the petitioner.
        Mr. R.S. Bisht, Additional C.S.C. for the State.


                                      JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The petitioner is working as ADO, Panchayat Vikas

Khand, Gadarpur, District Udham Singh Nagar. According to him, the

respondent no.6, Anand Singh Bisht, was promoted from the post of

Senior Assistant to the post of Pradhan Sahayak, and given posting at

Vikas Khand, Kashipur, District Udham Singh Nagar on 27.09.2023,

but the respondent no.6 has yet not taken charge of it. Therefore, the

petitioner seeks directions that the respondent no.6, Anand Singh

Bisht, may be relieved from Vikas Khand Gadarpur to Vikas Khand

Kashipur, District Udham Singh Nagar.

2. Heard learned counsel for the parties and perused the

record.

3. At the very outset, the Court wanted to know as to what

is the locus to the petitioner? He is not, in any manner, affected by the

promotion or transfer of the respondent no.6, Anand Singh Bisht.

4. Learned counsel for the petitioner submits that in

Kashipur, there are only two employees and the work, due to

inadequacy of employees, is suffering in Kashipur.

5. In the instant matter, the petitioner has no locus. The

petitioner has no business to see as to how the official work is being

conducted at Gadarpur or at Kashipur. He is posted as ADO,

Panchayat. He has nothing to do with the promotion and transfer of

the respondent no.6, Anand Singh Bisht. Therefore, the instant

petition has no merits for indulgence of this Court. Accordingly, the

petition deserves to be dismissed at the stage of admission itself.

6. The writ petition is dismissed in limine.

(Ravindra Maithani, J) 08.08.2025 Ravi Bisht