GUDDI DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) BOTH these appeals are being disposed of by a common judgment since they arise out of the same judgment dated 11.11.2008, delivered by a learned Single Judge of this Court in CWP No. 663 of 2007. Briefly stated, the facts of the case are that the Child Development Project Officer (CDPO), Anni, District Kullu invited applications for filling up the post of Anganwari Worker in Gram Panchayat Khani. The original writ petitioner, Santosh, applied for the said post and was called for an interview. In the meantime, Dolma Devi, who was working as Anganwari Worker in Anganwari Centre, Kammand, applied to the CDPO praying that she be transferred to Anganwari Centre Khun. Her prayer was accepted and she was transferred from Anganwari Centre Kammand to Anganwari Centre Khun, where she joined on 16.04.2007. The resultant vacancy at Anganwari Centre, Kammand, was filled up by appointing the present appellant -Guddi. Santosh Kumari filed CWP No. 663 of 2007 in this Court wherein her main allegation was that Dolma Devi had been transferred from Anganwari Centre, Kammand, to Anganwari Centre, Khun, in total violations of the guidelines relating to transfer/adjustment of the Anganwari workers/helpers.

(2.) IT would be pertinent to mention that under these guidelines, there is no provision for transfer of Anganwari workers/ helpers. The only exception is that request for adjustment/transfer can be made within the District on the Anganwari worker/helper getting married.