SUMAN RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) As common issues are involved in the captioned petitions, with the consent of both sides, the same are hereby disposed of by this common order. For the sake of brevity and convenience, facts are borrowed from CWP-12863-2001.

(2.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dtd. 8/8/2001 (Annexure P-9) whereby her services were dispensed with.

(3.) Order dtd. 8/8/2001 passed by Superintendent of Police, Hisar reads as: