KULBIR KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) LEARNED counsel states that the petitioner would be satisfied if a direction is issued to the respondents to take a final decision on the show cause notices, dated 31.8.2005, 2.1.2006 and 7.7.2006 (P-13, P-16 & P-19 respectively). The petitioner is yet to respond to these notices. She is granted liberty to file reply to these notices within a period of two weeks from today under Registered A.D. cover. If the reply is filed within the aforementioned period then respondent No. 2-Director General of Police, Haryana, shall take a decision on the aforementioned notices after taking into consideration the reply filed by the petitioner, within next four weeks. It shall be appreciated if a detailed speaking order is passed after granting hearing to the petitioner. If the order passed by respondent No. 2-Director General of Police, Haryana, is adverse to the petitioner then the same shall not be given effect to for the next one week after it is communicated. The petition stands disposed of in the above terms.