Karnataka High Court
Kek Engineering Services vs Bharatiya Private Telecom Mazdoor ... on 17 February, 2026
Author: B M Shyam Prasad
Bench: B M Shyam Prasad
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NC: 2026:KHC:9465
WP No. 30503 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE B M SHYAM PRASAD
WRIT PETITION NO. 30503 OF 2025 (GM-RES)
BETWEEN:
KEK ENGINEERING SERVICES
NEW NO.22, 32ND D CROSS,
3RD FLOOR, JAYANAGAR 4TH BLOCK,
BANGALORE 560011,
COMPANY INCORPORATED UNDER
THE MSME ACT ENGAGED IN
THE BUSINESS OF PROVIDING
SERVICES IN TELECOM NETWORK
REPRESENTED BY ITS
HR LEAD SRI J GANESH.
Digitally
signed by ...PETITIONER
VANAMALA
N (BY SRI.C K SUBRAMANYA., ADVOCATE)
Location:
HIGH
COURT OF AND:
KARNATAKA
1. BHARATIYA PRIVATE TELECOM
MAZDOOR SANGH (BMS)
SANGH (BMS) STATE COMMITTEE
MARAYLI LANE CHITTOR ROAD,
ERNAKULAM 600032.
A TRADE UNION REGISTERED
UNDER TRADE UNION ACT 1926,
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NC: 2026:KHC:9465
WP No. 30503 of 2025
HC-KAR
REPRESENTED BY ITS
GENERAL SECRETARY.
2. REGIONAL LABOUR COMISSIOENR
(CENTRAL) AND
OFFICE OF THE LABOUR COMMISSIONER
(CENTRAL) SHIRAM SADAN
III CROSS, III MAIN, II PHASE,
TUMKUR ROAD, YESHWANTHPUR,
BENGALURU 560022.
...RESPONDENTS
(BY SRI.ADITYA DIWAKARA., AGA FOR R2;
SMT K.S. ANUSUYA DEVI., ADVOCATE FOR R1)
THIS WP IS FILED UNDER ARTICLE 226 PRAYING
TO (1) MEMBERS AND DIRECTION TO THE FIRST
RESPONDENT, THEIR AGENTS, SUPPORTERS,
ASSOCIATES, PATRONS, MEMBERS AND ACCOMPLICES
FROM HOLDING ANY STRIKE, AGITATION, DHARNA,
GHERAO, PICKETING, SLOGAN SHOUTING, WITHIN A
RADIUS OF 500 METERS OF ALL THE SUB-OFFICES OF
THE PETITIONER SITUATED IN THE KARNATAKA STATE
AS INDICATED IN ANNEXURE-B; (II) DIRECTION TO THE
FIRST RESPONDENT EITHER BY THEMSELVES OR
THROUGH THEIR AGENTS, SUPPORTERS, ASSOCIATES,
PATRONS, MEMBERS AND ACCOMPLICES FROM
PREVENTING OR OBSTRUCTING THE EMPLOYEES,
CONTRACT LABOURERS, AGENTS, CUSTOMERS,
CLIENTS ETC., IN FREE INGRESS TO OR EGRESS FROM
WITHIN A RADIUS OF 500 METERS OF ALL THE SUB-
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NC: 2026:KHC:9465
WP No. 30503 of 2025
HC-KAR
OFFICES OF THE PETITIONER SITUATED IN THE
KARNATAKA STATE AS INDICATED IN ANNEXURE-B;
(III) DIRECTION TO THE FIRST RESPONDENT OR
THROUGH THEIR AGENTS SUPPORTERS, ASSOCIATES,
PATRONS, MEMBERS AND ACCOMPLICES
RESTRAINING THEM FROM FASTING IN FRONT OF AND
WITHIN A RADIUS OF 500 METERS OF ALL SUB-
OFFICES OF THE PETITIONER SITUATED IN THE
KARNATAKA STATE (ANNEXURE-B); (IV) DIRECTION TO
FIRST RESPONDENT AND THEIR MEMBERS NOT TO
RESORT TO STRIKE AS PER THE ACTION PROGRAM
CONSIDERING THE FACT THAT NO PERSON EMPLOYED
IN A PUBLIC UTILITY SERVICE CAN GO ON STRIKE IN
BREACH OF CONTRACT DURING THE PENDENCY OF
ANY CONCILIATION PROCEEDINGS BEFORE THE
CONCILIATION OFFICER; (V) DIRECT THE FIRST
RESPONDENT THAT PENDING DISPOSAL OF THE WRIT
PETITION, TO INITIATE NECESSARY ACTION BY
INVOKING STATUTORY PROVISIONS UNDER THE
INDUSTRIAL DISPUTES ACT 1947 IN ORDER TO
PREVENT THE FIRST RESPONDENT AND THEIR
MEMBERS FROM RESORTING TO VARIOUS ACTS AS
PLANNED BY THEM IN THE LIGHT OF THE GAZETTE
NOTIFICATION ISSUED BY THE GOVERNMENT OF
INDIA, MINISTRY OF LABOUR AND EMPLOYMENT,
DECLARING THE PETITIONER INDUSTRY AS "PUBLIC
UTILITY SERVICE" UNDER SEC.2(N) (VI) OF THE I.D.
ACT 1947.
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NC: 2026:KHC:9465
WP No. 30503 of 2025
HC-KAR
THIS PETITION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE B M SHYAM PRASAD
ORAL ORDER
Sri C.K.Subramanya, the learned counsel who appears on behalf of Sri B.C.Prabhakar, the learned counsel on record for the petitioner, files a memo for withdrawal stating that the petition is rendered infructuous, which reads as under:
"The petitioner above named seeks the leave of this Hon'ble Court to withdraw the above Writ Petition since the same has become infructuous."
The memo is accepted, and the petition is dismissed as having become infructuous.
Sd/-
(B M SHYAM PRASAD) JUDGE SA ct:sr