AI Structured Summary
Not yet generated for this judgment
Judgment
Learned counsel for the petitioner submits that this writ petition has become infructuous.
Accordingly this writ petition is dismissed as infructuous.
APPENDIX OF WP(C) NO. 5011 OF 2026
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE NOTIFICATION DATED 26.08.2025 DECLARING PETROLEUM INDUSTRY AS PUBLIC UTILITY SERVICE
Exhibit P2 A TRUE COPY OF THE RELEVANT PAGES OF THE NOTIFICATION DATED 14TH MARCH 2020 DECLARING BPCL KOCHI REFINERY AS A SPECIAL SECURITY ZONE
Exhibit P3 TRUE COPY OF THE STRIKE NOTICE DATED 27.01.2026 SUBMITTED BY 1ST RESPONDENT UNION
Exhibit P4 TRUE COPY OF THE STRIKE NOTICE DATED 02.02.2026 SUBMITTED BY 2ND RESPONDENT
Exhibit P5 TRUE COPY OF THE NOTICE OF CONCILIATION DATED 29.01.2026 ISSUED BY THE 4TH RESPONDENT
Exhibit P6 THE MINUTES OF THE CONCILIATION MEETING HELD ON 03.02.2026 BEFORE THE 4TH RESPONDENT
Exhibit P7 A TRUE COPY OF THE STRIKE NOTICE DATED 06.02.2026 ISSUED BY THE 3RD RESPONDENT
Exhibit P8 TRUE COPY OF THE ORDER DATED 28.03.2019 PASSED BY THIS HON’BLE COURT IN WP (C) NO. 9614 OF 2019
Exhibit P9 TRUE COPY OF THE ORDER DATED 03.01.2019 PASSED BY THIS HON’BLE COURT IN WP (C) OF 75 OF 2019
Exhibit P10 TRUE COPY OF THE ORDER DATED 26.08.2020 PASSED BY THIS HON’BLE COURT IN WP (C) NO. 17862 OF 2020
Exhibit P11 TRUE COPY OF THE ORDER DATED 04.09.2020 PASSED BY THIS HON’BLE COURT IN WP (C) NO. 18225 OF 2020
Exhibit P12 TRUE COPY OF THE ORDER DATED 09.09.2020 PASSED BY THIS HON’BLE COURT IN WP (C) 18535 OF 2021, IN AN IDENTICAL SITUATION
Exhibit P13 TRUE COPY OF THE ORDER DATED 24.11.2020 PASSED BY THIS HON’BLE COURT IN WP (C) NO. 25721 OF 2020
Exhibit P14 TRUE COPY OF THE NOTICE DATED 05.02.2026 ISSUED BY THE PETITIONER
