(1.) Since pleadings are complete and the learned counsel for the parties are ready to argue the matter finally, therefore, it is heard finally.
(2.) By the instant petition, the petitioner has questioned the validity, legality and propriety of the order dated 17.07.2019 (Annexure-P/7) whereby he has been directed to be transferred from Mandla to Bhopal.
(3.) The learned counsel for the petitioner submits that the petitioner has assailed the order impugned mainly on the ground of frequent transfers. He further submits that this Court on 23.07.2019 has granted an interim relief in favour of the petitioner staying the operation of the order dated 17.07.2019 (Annexure-P/7) and allowed him to continue at the present place of posting.