- (1.) SPECIAL leave granted.
(2.) WE have heard counsel for both sides. We are of the opinion that since the employee has already been re -instated, we need not interfere with that part of the order of the High Court but we are of the opinion that the High Court should have closed the matter rather than keep the issue regarding back wages open to the agitated in future. We are of the opinion that the order passed by the Labour Court should be restored and there would be no question of grant of back wages. Having regard to the facts and circumstances of this case, particularly the fact that the Respondent -employee remained absent without leave for a long duration giving the impression of abandonment of service, the appeal is allowed accordingly. The proceedings in the High Court will stand disposed of as stated above. The High Court may pass formal orders and close the chapter. There will be no order as to costs.;