KM. ANURADHA Vs. STATE OF UTTARANCHAL AND OTHERS

JUDGEMENT

(1.) HEARD Sri D.S. Patni, learned Counsel for the petitioners and learned Standing Counsel, who has accepted notice on behalf of respondent Nos. 1 to 4. Both the parties have agreed that let the matter be finally disposed of at the admission stage.

(2.) BY the present writ petition, the petitioner has prayed for a writ of certiorari quashing the impugned transfer order dated 30th June, 2005 passed by respondent No. 3 (Annexure No. 1 to the writ petition)

(3.) ACCORDING to the petitioner, she has worked diligently with utmost satisfaction of his superiors and there is no complaint or inquiry pending against her.