The President of India has assented to the appointment of five Judicial Officers as Additional Judges of the Punjab & Haryana 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 217 of the Constitution of India, the President is pleased to appoint S/Shri Justices
- Vikas Suri,
- Sandeep Moudgil,
- Vinod Sharma (Bhardwaj),
- Pankaj Jain and
- Jasjit Singh Bedi,
to be Additional Judges of the Punjab and Haryana High Court, in that order of seniority, for a period of two years with effect from the date they assume charge of their respective offices.”
The sanctioned strength of the High Court is 38 permanent and 30 additional Judges, working with 50 judges only.
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