Central Government has assented to the appointment of six judicial officers as judges of the Madhya Pradesh High Court and one judicial officer as an additional judge of Gauhati High Court.
The notifications states 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
- Anil Verma,
- (ii) Arun Kumar Sharma,
- (iii) Satyendra Kumar Singh,
- (iv) Smt. Sunita Yadav,
- (v) Deepak Kumar Agarwal, and
- (vi) Rajendra Kumar (Verma),
to be Judges of the Madhya Pradesh High Court, in that order of seniority, with effect from the date they assume charge of their respective offices.”
Further, Judicial Officer Robin Phukan has been appointed as an additional Judge of the Gauhati High Court for a two year period with effect from the date from which he assumes charge of his office.
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 of Shri Robin Phukan, to be an Additional Judge of the Gauhati High Court, for a period of two years with effect from the date he assumes charge of his office.”
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