STATE OF KARNATAKA Vs. B.H. SANADI

JUDGEMENT

(1.) Aggrieved by the order dtd. 6/2/2024 passed in Application No.10589 of 2023, by the Karnataka State Administrative Tribunal, Belagavi (for short "the Tribunal"), the State has preferred the subject petition.

(2.) The respondent was working as a State Reserve Police Constable. He remained continuously absent from 11/1/2017 to 15/3/2022 i.e., for a period of more than five years. Hence, disciplinary proceedings were initiated against him.

(3.) In the disciplinary proceedings, the respondent fairly admitted that he was absent for the said period unauthorisedly. However, he contended that due to his domestic problems, he was mentally disturbed, because of which he could not report to duty. He submitted that, his absence from duty was for the reasons beyond his control and that there was no willful absence on his part. He also submitted that in future he would promptly report to duty and discharge his functions.