Bombay High Court
Shakeel Ahmad Khan And Ors. vs The Nuclear Power Corporation Of India , ... on 8 January, 2026
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
917.as.wp.13743.2017.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
signed by
VINA
CIVIL APPELLATE JURISDICTION
VINA ARVIND
ARVIND KHADPE
KHADPE Date:
2026.01.12
CIVIL WRIT PETITION NO. 13743 OF 2017
18:59:22
+0530
Shakeel Ahmad Khan and ors. ....Petitioners
Versus
The Nuclear Power Corporation
of India Limited and anr. ....Respondents
WITH
CIVIL WRIT PETITION NO. 5175 OF 2025
Shakeel Ahmad Khan and anr. ....Petitioners
Versus
The Nuclear Power Corporation
of India Limited and ors. ....Respondents
WITH
CIVIL WRIT PETITION NO. 8203 OF 2025
Sanipani Satyanarayana and ors. ....Petitioners
Versus
The Nuclear Power Corporation
of India Limited and ors. ....Respondents
----
Mr. Mihir Desai, Senior Advocate i/b. Ms. Devyani Kuklkarni a/w
Ms. Jayasree Pillai for the Petitioners in WP/5175/2025 &
WP/13743/2017.
Mr. Mihir Desai, Senior Advocate i/b. Ms. Ronita Bhattacharya
Bector a/w Adv. Sejal Khan for the Petitioners in WP/8203/2025.
Mr. Sudhir Talsania, Senior Advocate, a/w Mr. Nukshinaro, Mr.
Rakesh Singh i/b. M. V. Kini & Co. for Respondent No.1 in
WP/5175/2025, WP/13743/2017 and WP/8203/2025.
Mr. Rui Rodrigues a/w Ms. Tanu Bhatia for Union of India in
WP/13743/2017.
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Mr. Rui Rodrigues a/w Ms. Priyanka Chavan for Union of India in
WP/5175/2025.
Mr. Rui Rodrigues a/w. Ms. Priyanka Chavan for Union of India in
WP/8203/2025.
----
CORAM : RAVINDRA V. GHUGE &
ABHAY J. MANTRI, JJ.
DATE : 08th JANUARY, 2026 P.C. :-
1. The learned Senior Advocate representing the Respondent Corporation submits that a huge number of employees have accepted the impugned Pension Scheme. Some have not accepted it.
Some have accepted the impugned Pension Scheme, and by way of an afterthought, are now challenging the said Pension Scheme. The learned Senior Advocate representing the Petitioners submits that the Corporation also needs to apprise the Court as to how many employees have accepted the impugned Pension Scheme under protest and have challenged the same.
2. The learned Advocate for the Corporation desires to file a short Affidavit to submit the data, in view of the above submissions.
3. Let such short Affidavit, along with the data, be submitted Vina Khadpe 2 of 3 ::: Uploaded on - 12/01/2026 ::: Downloaded on - 16/01/2026 22:03:47 :::
917.as.wp.13743.2017.odt on or before 23rd January, 2026. If desired, the Petitioners may file a Rejoinder Affidavit on or before 31st January, 2026.
4. Since the learned Senior Advocates find it convenient to have these matters on 17th February, 2026, list these proceedings for final hearing at 3.00 pm on 17th February, 2026.
(ABHAY J. MANTRI, J.) (RAVINDRA V. GHUGE, J.)
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