Rajasekhar Mantha, J. - (1.) Affidavit in opposition and reply filed today are kept on record.
(2.) The petitioner is aggrieved by an award of the Industrial Tribunal passed on 28th November, 2008 upholding the order of dismissal from service.
(3.) The facts of the case are inter alia that for being in unauthorized absence in the year 1997 for about 170 days, a chargesheet dated 18th June,1997 was issued (first chargesheet) to the writ petitioner. After due enquiry, a punishment of four days, suspension without pay was imposed upon him on 23rd June, 1997.;