Rajeev Gupta, C.J. - (1.)SRI M.S. Chauhan, Advocate for the Appellant. Sri Ashish Joshi, Brief Holder for Respondents They are heard on admission.
(2.)APPELLANT Smt. Chandrakala has filed this appeal under Chapter VIII Rule 5 of High Court Rules against the judgment dated 31 -01 -2007 passed in Writ Petition No. 69 of 2007 (S/S); order dated 09 -07 -2007 passed in Review Petition No. 541 of 2007; and the order dated 18 -08 -2007 passed in Recall Application No. 1036 of 2007. Appellant Smt. Chandrakala filed the writ petition for the following reliefs:
I. Issue a writ, order or directions in the nature of certiorari quashing the orders dated 13 Nov. 2006 and 23 Dec. 2006 passed by Respondents No. 1 in mid term of the session and as well as in violation of election norms.

II. Issue a writ, order or directions in the nature of mandamus directing the Respondents not to interfere in the working of the Petitioner as Head Mistress in Primary School, Jakh Karanprayag, Chamoli and to pay salary and other allowances admissible as and when due along with arrears of salary.

III. Issue any other writ, order or direction which this Hon'ble High Court may deem fit and proper in the facts and circumstances of the case.

IV. Award cost of the petition to the Petitioner.

(3.)PETITIONER , thus, was challenging the orders dated 13 -11 -2006 and 23 -12 -2006, whereby the Petitioner was transferred and relieved from Primary School Jakh (Karanprayag), District Chamoli to Primary School, Harakoti, District Chamoli.
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