The President of India has assented to the appointment of Additional Judge of Calcutta High Court, Justice Aniruddha Roy as a Permanent Judge of the 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 Shri Justice Aniruddha Roy, Additional Judge of the Calcutta High Court, to be a Judge of the Calcutta High Court with effect from the date he assumes charge of his office’.
The High Court of Calcutta had a sanctioned strength of 72, functioning with 36 judges only.
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