MANMOHAN,J. - (1.) The petition has been heard by way of video conferencing.
(2.) Present writ petition has been filed seeking a direction to the respondent not to transfer the petitioner before completion of his daughter's 10th standard exams or at least till the completion of statutory tenure of three years of his current posting at Central Frontier, Bhopal.
(3.) Learned counsel for the petitioner states that petitioner's representations dated 28th May, 2020 and 11th June, 2020 have been arbitrarily rejected by an unreasoned order by the respondent no.4 in violation of the Standing Order No. 02/2016 dated 14th September, 2016 - which regulates posting/transfer of Indo-Tibetan Border Police Force (for short 'ITBP') personnel. He submits that the Standing Order No. 02/2016 dated 14th September, 2016 is mandatory and not directory in nature.;