Rajeev Gupta, C.J. - (1.)SRI Anirudh Singh Negi, Advocate for the Appellant.
Sri Subhash Upadhyaya, Brief Holder for Respondent 1 to 3.

They are heard on admission.

(2.)APPELLANT Smt. Laxmi Devi has filed this Special Appeal under Chapter VIII Rule 5 of High Court Rules against the impugned judgment dated 28 -06 -2007 passed in Writ Petition No. 738 (S/S) of 2007.
Appellant/Petitioner Smt. Laxmi Devi filed the writ petition for the following reliefs:

(1) Issue a writ order or direction in the nature of certiorari quashing the transfer orders/list dated 14th June, 2007 issued by the State Government (Annexure No. 9 to this writ petition).

(2) Issue a writ order or direction in the nature of certiorari quashing the impugned order dated 30 -08 -2005 issued by Respondent No. 2 (Annexure No. 2 to this writ petition).

(3) Issue any other writ, order or direction which this Hon'ble Court may deem fit and proper under the circumstances of the present case.

(4) To award the cost of the present writ petition in favour of the Petitioner.

(3.)THE Petitioner/Appellant, in substance, was challenging her transfer from Chawalkhet, Block Chamba, District Tehri Garhwal to Tingri, Block Chamba, District Tehri Garhwal vide order dated 14 -06 -2007.
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