Bombay High Court
Shakeel Ahmad Khan And Ors. vs The Nuclear Power Corporation Of India , ... on 11 December, 2025
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
TRUPTI
SADANAND
BAMNE
Digitally signed by
TRUPTI SADANAND
BAMNE 206-wp-13743-2017.odt
Date: 2025.12.11
19:39:10 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 13743 OF 2017
Shakeel Ahmad Khan & Ors. ... Petitioners
versus
The Nuclear Power Corporation of India
Limited & Anr. ... Respondents
WITH
WRIT PETITION NO. 5175 OF 2025
...
Mr.Mihir Desai, Senior Advocate i/b. Ms.Devyani Kulkarni and
Ms.Jayashree Pillai for the Petitioners in WP No. 13743 of 2017.
Ms.Nukshinrao i/b. M.V.Kini & Co. for Respondent No.1 in both the
Petitions.
Mr.Rui Rodrigues for the Respondent - Union of India.
Ms.Priyanka Chavan for the Respondent - Union of India.
...
CORAM : RAVINDRA V. GHUGE &
ASHWIN D. BHOBE, JJ.
DATE : DECEMBER 11, 2025 P.C:
1. These Petitions are listed in the Special Pension Cases Board.
2. Prima facie, we find that the directions issued by this Court on 6th December 2022, more specifically, paragraph Nos. 7 and 8, vide which this Court had directed NPCIL to take a decision on the representation of the Petitioners, have not been obeyed.
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3. We are informed that the learned Senior Advocate is not available.
4. We would hear the learned Senior Advocate before we conclude as to whether our directions have been disobeyed or not.
5. List these Petitions, on the urgent supplementary board, on 8 th January, 2026.
6. List Writ Petition No. 8203 of 2025 along with the present Petitions on the said date.
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