- (1.) SINCE the matter in issue as well as prayer made is the same, both these petitions are being heard and decided by this common judgment.
(2.) HEARD the petitioner and the standing counsel appearing for the respondents. The petitioner has sought a writ of certiorrai quashing departmental disciplinary proceedings initiated against him under Rule 14(1) of U.P. Police Officer of Sub-ordinate Ranks (Punishment and Appeal) Rules, 1991 (hereinafter referred to as the Rules of 1991) in pursuance of charge-sheet dated 19-3-2009 issued by respondent No. 4- Presiding Officer/Circle Officer, Chata, Mathura and a writ in the nature of mandamus directing the Respon­dents to stay further departmental disciplin­ary proceedings in pursuance of the aforesaid charge-sheet.
(3.) THE petitioner was posted as constable at Traffic Police Lines, Mathura and is pres­ently under suspension. A Charge-sheet dated 19-3-2009 vide annexure No. 1 to the writ petition, has also been issued to him. Charges against him are that on 14-1-2009 on inspec­tion, he was not found on duty at Narsingpuram Crossing where he was deputed and sent for duty and that on 16-1-09 he demanded Rs. 500/- from truck driver of Truck No. HR 55 E 4230 at Gokul Bairaj crossing while he was deputed on duty at Chawannipul, old Bus Stand, Mathura.;