The President of India has assented to the appointment of nine Additional Judges to the Allahabad High Court.
The notification issued by the Ministry of Law and Justice has notified that “In exercise of the power conferred by clause (1) of Article 224 of the Constitution of India, the President is pleased to appoint S/Shri
(1) Mohd. Azhar Husain Idrisi,
(2) Ram Manohar Narayan Mishra,
(3) Mayank Kumar Jain,
(4) Surendra Singh-I, and
(5) Nalin Kumar Srivastava,
to be Additional Judges of Allahabad High Court, for a period of two years, with effect from the date they assume charge of their respective offices and the appointment of
(6) Smt. Renu Agarwal,
(7) Smt. Jyotsna Sharma,
(8) Shri Shiv Shanker Prasad, and
(9) Shri Gajendra Kumar,
to be Additional Judges of Allahabad High Court, with effect from the date they assume charge of their respective offices till 21.06.2024, 16.05.2024, 14.07.2024 and 05.05.2024 respectively, when they attain the stipulated age of 62 years fixed for a High Court Judge.”
Allahabad High Court has sanctioned strength of 160 judges, working with 94 judges only.
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