- (1.) Applicability of Chapter III-A of the trade Unions Act, 1926 to Hotel Hindusthan international is the only question before this court in this writ petition.
(2.) The Registrar of Trade Unions, West bengal took up the said issue for his consideration In compliance with an order passed by the Hon'ble Appeal Court on April 6, 2005 In MAT No. 4241/2004. By the said order, a direction was given to the Registrar to the effect that if an application is made by the appellant therein, viz. , Hotels Hindusthan international Karmachari Union under Section 28-A of the Trade Unions Act, 1926, such application shall be decided on accordance with law by treating the hotel as "industry".
(3.) An application under Section 28-A of the said Act seeking recognition of Hotel hindusthan International Karmachari Union, the respondent No. 4 herein, as sole bargaining agent was submitted by the said respondent to the Registrar of Trade Unions, West Bengal.;