- (1.) Leave granted.
(2.) This appeal is directed against the judgment and final order dated 1st July, 2005 passed by the High Court of Karnataka at Bangalore in Writ Appeal No.2446/2005 choosing not to interfere with the findings recorded in the award of the Tribunal as also the order of the learned Single Judge that on account of the forced idleness of the respondent-workman, he would be entitled to full back wages on reinstatement.
(3.) For a proper appreciation of the order passed by the Tribunal and the High Court, it is necessary to set out a few facts in brief.;