The Central Government has assented to the appointment of four judicial officers as Additional judges of the Bombay High Court and one judicial officer as Additional judge of Kerala High Court.
The notifications states 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
- Rajesh Narayandas Laddha
- Sanjay Ganpatrao Mehare
- Govinda Ananda Sanap and
- Shivkumar Ganpatrao Dige,
to be Additional Judges of the Bombay 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.” Further, Judicial Officer Shri Abdul Rahim Musaliar Badharudeen has been appointed an additional Judge of the Kerala High Court for a two year period with effect from the date from which he assumes charge of his office.
The notifications issued by Ministry of Law and Justice has stated that -
“In exercise of the power conferred by clause (1) of Article 224 of the Constitution of India, the President is pleased to appoint Shri Abdul Rahim Musaliar Badharudeen, 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.”
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