KARNATAKA STATE ROAD TRANSPORT CORPORATION, KOLAR DIVISION, KOLAR, BY ITS DIVISIONAL CONTROLLER, REP. BY ITS CHIEF LAW OFFICER Vs. ABU SALOHA, DRIVER, ADUIT, C/O, KSRTC AND BMTC WORKERS UNION, BANGALORE CENTRAL DIVISION, NO. 6, SIRUR PARK ROAD, SESHADRIPURAM BANGALORE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the respondent.

(2.) The petitioner is the Road Transport Corporation and is before this Court being aggrieved by the Award of the Industrial Tribunal, Bengaluru, in I.D. No. 104/2007 dated 10.11.2011.

(3.) The Government by its Order No.LD 487 IDM 2007 dated 11.05.2007 was pleased to refer the dispute between the respondent/workman and the petitioner/management under the provisions of Sec. 10(1)(d) of the Industrial Disputes Act for adjudication, in accordance with law.