The President of India has assented to the appointment of 24 permanent judges to Allahabad High Court.
The notification issued by the Law Ministry notifies that “In exercise of the power conferred by clause (1) of Article 217 of the Constitution of India, the President is pleased to appoint S/Shri
- Vivek Saran,
- Vivek Kumar Singh,
- Smt. Garima Prashad,
- Sudhanshu Chauhan;
- Abdhesh Kumar Chaudhary
- Smt. Swarupama Chaturvedi,
- Siddharth Nandan,
- Kunal Ravi Singh,
- Indrajeet Shukla,
- Satya Veer Singh,
- Dr. Ajay Kumar-II,
- Chawan Prakash,
- Divesh Chandra Samant,
- Prashant Mishra-I,
- Tarun Saxena,
- Rajeev Bharti,
- Padam Narain Mishra,
- Lakshmi Kant Shukla,
- Jai Prakash Tiwari,
- Devendra Singh-I,
- Sanjiv Kumar,
- Smt. Vani Ranjan Agrawal,
- Achal Sachdev and
- Smt. Babita Rani,
to be Judges of the Allahabad High Court with effect from the date they assume charge of their respective offices.”
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