Kapadia, J. - (1.) Leave granted.
(2.) This civil appeal by grant of special leave to appeal is directed against the judgment of the Division Bench of the Karnataka High Court dated 14.3.2005 in Writ Appeal No. 6521 of 2002 by which the writ appeal preferred by Northeast Karnataka Road Transport Corporation (hereinafter referred to as, "the Corporation") stood dismissed.
(3.) The short question which arises for determination in this civil appeal is: whether on the facts and circumstances of the case the Labour Court misdirected itself in not invoking the doctrine of res ipsa loquitur, namely, the facts speak for themselves.;