C RANGANATH Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) A driver of the respondent-Road Transport Corporation, aggrieved by the award dated 1-9-2008 in ID. No. 80 of 2005 of the Industrial Tribunal at Bangalore, rejecting the reference of the State Government, has presented this petition.

(2.) The petitioner suffered the following three orders of punishment-

(3.) Having heard the learned Counsel for the petitioner and examined the award Annexure-A, in my considered opinion, no exception can be taken to the reasons, findings and conclusions arrived at by the Tribunal and hence, I decline to interfere with the award. Writ petition is without merit and is accordingly, rejected.