- (1.) The petitioner in the pending Article 226 petition has taken out CAN No. 6822 of 2009 for an interim order.
(2.) By an order dated May 12, 2009, Annexure P2 at p. 25, the petitioner was transferred. He was an Assistant Sub-inspector in the Border Security Force. Feeling aggrieved, he brought the Article 226 petition dated July 8, 2009. By an order dated July 27, 2009 the petition was admitted. No interim order was made Now the interlocutory application has been filed for an interim order restraining the respondents from enforcing the transfer order.
(3.) Counsel for the respondents submits that the petitioner has already reported for duty in terms of the transfer order questioned in the petition. His submission is that the petition has lost its utility.;