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Bombay High Court

Akil Khalik Peerjade vs Security Printing And Minting ... on 8 January, 2026

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

   2026:BHC-AS:809-DB

                                                                                    911.AS.WP.141.2026.odt




                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION
                                            WRIT PETITION NO. 141 OF 2026
                     Mr. Akil Khalik Peerjade                                  ....Petitioner
                               Versus
                     Security Printing & Minting & Anr.              ....Respondents
                                                    ----
       Digitally     Mr. Govind B. Solanke, Advocate for Petitioner.
       signed by
       VINA
VINA   ARVIND        Mr. Yuvraj Narvankar, Advocate for Respondents.
ARVIND KHADPE
KHADPE Date:                                        ----
       2026.01.09
       10:54:35
       +0530
                                               CORAM : RAVINDRA V. GHUGE &
                                                          ABHAY J. MANTRI, JJ.

DATE : 08th JANUARY, 2026 P.C. :-

1. The Petitioner has prayed that the pending Appeal dated 01.11.2025, against the Disciplinary Action initiated against him vide order dated 10.10.2025, be decided.
2. Today, the learned Advocate for the Petitioner submits that he has been served with an order (undated), which is said to have been signed by the Chief General Manager on 03.01.2026 and served upon the Petitioner on 07.01.2026, indicating that the Appeal has been decided.
3. The Petitioner desires to challenge the decision in the Appeal as well as the Disciplinary Action dated 10.10.2025, by Sufiyan Syed - PA 1 of 2 ::: Uploaded on - 09/01/2026 ::: Downloaded on - 09/01/2026 22:04:25 :::
911.AS.WP.141.2026.odt preferring a composite Writ Petition. Hence, we grant leave to withdraw this Petition and file a fresh Petition.
4. In view of the above, this Petition is disposed off with liberty as is prayed for.
5. Considering the law laid down by the Hon'ble Supreme Court in Hindustan Lever Ltd vs. Ashok Vishnu Kate & Ors. 1996 AIR 285, interim relief restraining the authority from effecting the Disciplinary Action, cannot be granted at this stage. In the event, the Petitioner prefers a fresh Petition and succeeds, needless to state that he would be entitled for all benefits, including consequential monetary benefits.

(ABHAY J. MANTRI, J.) (RAVINDRA V. GHUGE, J.) Sufiyan Syed - PA 2 of 2 ::: Uploaded on - 09/01/2026 ::: Downloaded on - 09/01/2026 22:04:25 :::