Exceptional illness circumstances justified remand for reconsideration of punishment imposed for a police officer’s unauthorised absence.

The appellant was appointed as a Grade II Police Constable on 15 December 2008, later promoted as Grade I Constable and subsequently serving as a Sub-Inspector of Police.

While serving as a Grade I Constable in the Armed Reserve, he remained unauthorisedly absent for approximately 21 days.

Following disciplinary proceedings and an opportunity of hearing, the disciplinary authority imposed the punishment of reduction of pay by one stage for one year, with the punishment operating to affect his future increments, by proceedings dated 9 April 2013.

His appeal and review were rejected.

He thereafter filed a writ petition, which was dismissed on 28 March 2023, leading to the present writ appeal.

The appellant contended that his absence was due to illness arising from a piles-related complaint and treatment in his native district, Thoothukudi, and that he had no intention to remain unauthorisedly absent.

The Court applied the principle that the police force is a disciplined force and that continuous unauthorised absence by a police personnel for 21 days constitutes serious misconduct; ordinarily, such absence may result in the personnel being treated as having deserted the force.

The punishment must therefore be assessed with reference to the applicable Discipline and Appeal Rules and the requirement of maintaining discipline in the police service.

At the same time, exceptional circumstances such as illness may be considered while determining the appropriate quantum of punishment.

The Court held that the punishment could not ordinarily be regarded as inconsistent with the disciplinary framework because the appellant, being a member of a disciplined police force, had remained absent without authorisation for 21 days.

However, the appellant’s explanation that he had travelled to his native district for treatment of his illness and was unable to immediately inform his superiors was considered a circumstance warranting individual reconsideration.

The Court also took into account that he had rejoined duty after the period of absence, had thereafter continued in service, and had been promoted as Sub-Inspector of Police.

Although these circumstances did not exonerate the misconduct, they justified reconsideration of the quantum of punishment as an exceptional case.

The order dismissing W.P. No. 28251 of 2019 dated 28 March 2023 was set aside.

The matter was remanded to the disciplinary authority to reconsider the punishment imposed and pass appropriate orders on merits and in accordance with law as expeditiously as possible.

The Court clarified that the order was confined to the appellant’s exceptional circumstances and was not to be treated as a precedent applicable to other cases.

No costs were awarded.