R.K.MERATHIA, J. - (1.) The only question involved in this case is as to whether Rang Mahal Restaurant (hereinafter referred to as Restaurant) was a department or branch of the petitioner-Hotel Yamuna Villa, (hereinafter referred to as Hotel).
(2.) Petitioner filed a writ petition earlier being C.W.J.C. No. 1420 of 1994 (R) challenging the order dated March 16, 1994, passed by respondent No. 2 holding that the establishment of the petitioner Hotel Yamuna Villa was governed by the Employees Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred to as the Act), as the Rang Mahal Restaurant was a department/branch of the Hotel. By order dated November 23, 1994 passed in the writ petition, the matter was remanded for a fresh consideration.
(3.) By the impugned order dated June 19, 1995 (Annexure-12) again it was held that the hotel and the restaurant were part of one establishment and taking into consideration the total number of employees engaged by the hotel and the restaurant the Hotel was governed under the Act.;