- (1.) Applicability of Chapter IIIA 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 6th April, 2005 in MAT No. 4241 of 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., Hotel Hindusthan International Karmachari Union under section 28A of the Trade Unions Act, 1926, such application shall be decided in accordance with law by treating the hotel as "industry".
(3.) An application under section 28A 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.;