Soniya Devi vs State Of Uttarakhand And Others
2025 Latest Caselaw 2182 UK

Uttarakhand High Court

Soniya Devi vs State Of Uttarakhand And Others on 24 February, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL

            Writ Petition No. 185 of 2025 (S/S)
Soniya Devi                                            ..........Petitioner

                                     Vs.

State of Uttarakhand and others                     ........ Respondents

Present :   Mr. Subhash Chand Burman, Advocate for the petitioner.
            Mr. Narain Dutt, Standing Counsel for the State/respondents.



                               JUDGMENT

Per : Hon'ble Ravindra Maithani, J. (Oral)

The petitioner seeks direction that she may be

transferred from Aaganwadi Centre, Delna to Aaganwadi

Centre Mundet, Block Narsan, Roorkee, District

Haridwar.

2. Heard learned counsel for the parties and

perused the record.

3. The Court wanted to know from the learned

counsel for the petitioner that, as to whether the post is

transferable? The answer is in negative.

4. The Court further wanted to know, as to whether

is it necessary for a person to be appointed as an

Aaganwadi worker that he/she should be the resident of

the Revenue Village, where the appointment is to be

made? The answer is in affirmative.

5. The post is not transferable. It is stated by

learned counsel for the petitioner that Aaganwadi worker

should be appointed from the same Revenue Village,

where such appointment is to be made. If it is so, where is

the question of transfer? There is no question of transfer.

Accordingly, the petition deserves to be dismissed at the

stage of admission itself.

6. The petition is dismissed in limine.

(Ravindra Maithani, J.) 24.02.2025 Sanjay