The Central Government of India has assented to the appointment of five permanent judges to Madras High Court.
The notification issued by Law Ministry 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 (i) Smt. Lekshmana Chandra Victoria Gowri (ii) Shri Pillaipakkam Bahukutumbi Balaji, (iii) Shri Kandhasami Kulandaivelu Ramakrishnan, (iv) Smt. Ramachandran Kalaimathi and (v) Smt. K. Govindarajan Thilakavadi, Additional Judges of the Madras High Court, to be Judges of that High Court with effect from the date they assume charge of their respective offices.”
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