Central Government has assented for the appointment of two judicial officers as Additional Judges of the Kerala High Court.
The notification issued by the Ministry of Law and Justice notifies that -
“In exercise of the power conferred by clause (l) of Article 224 of the Constitution of India, the President is pleased to appoint Shri Mohammed Nias Chovvakkaran Puthiyapurayil and Shri Viju Abraham to be an Additional Judge of the Kerala High Court, for a period of two years with effect from the date he assumes charge of his office.”
The appointment has been made after more than two years the Supreme Court Collegium first recommended their names for elevation.
Picture Source :
