Central Government has assented to the appointment of one judicial officer as Judge of the Madhya Pradesh 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 Shri Purushaindra Kumar Kaurav, to be a Judge of the Madhya Pradesh High Court, with effect from the date he assumes charge of his office.”
Purushaindra Kumar Kaurav was serving as the Advocate General of Bhopal .
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