- (1.) RAJEEV Gupta, C. J. Sri M. S. Chauhan, Advocate for the appellant. Sri Ashish Joshi, Brief Holder for re spondents. They are heard on admission.
(2.) APPELLANT Smt. Chandrakala has filed this appeal under Chapter VIII Rule 5 of High Court Rules against the judg ment dated 31-01-2007 passed in Writ Petition No. 69 of 2007 (S/s); order dated 09|)/-2007 passed in Review Pe tition Noa541 of 2007; and the order dated 18-08-2007 passed in Recall Ap plication Nd. ,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 di recting 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 di rection 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. " Petitioner, thus, was challenging the orders dated 13-11-2006 and 23-12-2006, whereby the petitioner was trans ferred and relieved from Primary School Jakh (Karanprayag), District Chamoli to Primary School, Harakoti, District Chamoli.
(3.) APPELLANT Chandrakala, who was posted as Head Mistress, Primary School Jakh (Karanprayag), District "chamoli, was transferred and relieved vide order dated 13-11-2006 to Primary School, Harakoti, District Chamoli. The submissions advanced on be half of the petitioner did not find favour with the learned Single Judge. The learned counsel for the petitioner then made a statement at Bar that he was confining his prayer only to the extent that the transfer of the petitioner, on hu manitarian ground, may be stayed till 30-04-2007. The learned Single Judge, on the ground that petitioner's daughter Km. Pratima Bhatt was to appear in Intermediate Examination-2007 and her son Navin Bhatt was to appear in High School Examination-2007, took hu manitarian view in the matter and, while disposing of the writ petition vide judg ment dated 31-01-2007, directed that the impugned orders dated 13-11-2006 and 23-12-2006 shall remain stayed till 30-04-2007 only and the petitioner shall stand relieved on 01-05-2007.;