ASI AISH MOHAMMAD Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) THE instant petition is directed against the show cause notice dated 5.9.2006 (Annexure P.4) to which the petitioner has already filed his reply on 22.9.2006 ( Annexure P.5). THE proposal of the Director General of Police, respondent no.2 is to reconstruct his ACRs for the period 1.4.1999 to 11.10.1999, 11.10.1999 to 31.3.2000 and 1.4.2000 to 29.12.2000. It appears that Inspector General of Police on the representation made by the petitioner at one stage rejected the claim of the petitioner vide orders dated 19.2.2002; 27.6.2001 and 20.7.2002. THE petitioner also filed a Civil Suit bearing No. 168 dated 6.8.2002 where the afore-mentioned ACRs were upheld. However, on a later occasion, the Inspector General of Police expunged the afore-mentioned remarks on a second representation made by the petitioner vide order dated 28.1.2005 (Annexure P.3). However, the petitioner has filed his reply to the show cause notice and the matter is pending for final disposal before the Director General of Police. In view of the afore-mentioned facts and circumstances, we deem it just and appropriate to dismiss the writ petition as premature as the final decision by the Director General of Police on the reply (Annexure P.5) filed by the petitioner to the show cause notice ( Annexure P.4) is yet to be taken. Dismissed as premature.