The Central Government of India has approved transfer of Shri Justice Joymalya Bagchi from Andhra Pradesh HC to Calcutta High court.
The Notification issued by Central Government stated that,
“The President of India, in exercise of the power conferred by clause (l) of Article 217, Article 224 and Article 222 of the Constitution of India, after consultation with the Chief Justice of India, has transferred Shri Justice Joymalya Bagchi from Andhra Pradesh High Court to Calcutta High court.”
About Justice Joymalya Bagchi
Shri Justice Joymalya Bagchi was born on 3rd October, 1966. He did his schooling from Calcutta Boys' School. Passed LLB (Five Years' Course) from Calcutta University in 1991. Stood first in all the LLB examinations. He enrolled as an Advocate on 28th November, 1991. Commenced his practice in the High Court at Calcutta from 1991. Appeared in a number of important cases relating to Criminal and Constitutional Law including death sentence and clemency cases before the High Court at Calcutta, other High Courts and the Supreme Court of India. Argued successfully before a Special Bench of Calcutta High Court against the ban imposed by State of West Bengal on the book "DWIKHONDITO" written by Bangladeshi author, Taslima Nasreen. Appeared in various Public Interest Litigations on behalf of Human Rights Organizations and actively espoused their cause for civil liberty and environmental protection. Was empanelled Advocate for Union of India, State of West Bengal and other Corporations, including Kolkata Municipal Corporation, Kolkata Port Trust and Calcutta Electric Supply Corporation. Was Part time lecturer of University of Calcutta, Law Department and Jogesh Chandra Choudhury College of Law. Was invited as guest lecturer to the W.B. National University of Juridical Science, Kolkata. Was Guest Speaker in UGC sponsored Refresher Course for lecturers on "Human Rights in India" at Jadavpur University and Charu Chandra College, Kolkata. Has written various articles on legal topics which were published in reputed journals. Appointed as a permanent Judge in the High Court at Calcutta on 27th June, 2011. Transferred as Judge of the Andhra Pradesh High Court vide Notification No. K. 13013/02/2020-US.I, Government of India, Ministry of Law and Justice (Department of Justice)
Picture Source :