The President of India has assented to the appointment of four Judicial Officers as Additional Judges of the Kerala 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) Chandrasekharan Karth Jayachandran,
(2) Smt. Sophy Thomas,
(3) Puthen Veedu Gopala Pillai Ajithkumar and
(4) Smt. Chandrasekharan Sudha,
to be Additional Judges of the Kerala High Court, for a period of two years with effect from the date they assume charge of their respective offices.”
Kerala High Court has sanctioned strength of 47 judges, working with 37 judges. With these appointments the vacancies reduces to six only.
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