The President of India has assented to the appointment of one lawyer and one judicial officer as judges of the Andhra Pradesh 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 1) Dr. Kumbhajadala Manmadha Rao and (2) Kumari Boddupalli Sri Bhanumathi, to be Judges of the Andhra Pradesh High Court, in that order of seniority, with effect from the date they assume charge of their respective offices.”
The High Court of Andhra Pradesh has a sanctioned strength of 37, functioning with 18 judges only.
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