(1.) Since common questions of fact and that of law arise for consideration in both these writ petitions, and the petitions having been filed by the common petitioner, they are taken up for hearing together and are disposed of by this common order.
(2.) The present writ petitions are filed under Articles 226 and 227 of the Constitution of India with specific prayers. W.P.No.25080/2023 is filed seeking to quash the order of suspension bearing No. Personnel- 4/34/ISD/2022-23 dtd. 15/10/2022 issued by the Additional Director General of Police, Internal Security Wing, and the order dtd. 11/9/2023 passed by the Karnataka State Administrative Tribunal (KSAT) in Application No. 3106/2023 vide Annexure-"B". The petition in W.P.No.18983/2024 is filed seeking to set aside the impugned order dtd. 20/6/2024 passed by KSAT in Application No. 5226/2023, upholding the disciplinary proceedings against the petitioner.
(3.) Heard the learned counsel Shri Prithveesh M.K for the petitioner in both the petitions and the learned AGA Shri Vikas Rojipura for the respondents and perused the material available on record.