The President of India has assented to the appointment of six Additional Judges to Kerala High Court.
The notification issued by the Law Ministry notifies that “In exercise of the power conferred by Clause (1) of Article 224 of the Constitution of India, the President is pleased to appoint S/Shri (i) Mullappally Abdul Aziz Abdul Hakhim, (ii) Syam Kumar Vadakke Mudavakkat, (iii) Harisankar Vijayan Menon, (iv) Manu Sreedharan Nair, (v) Easwaran Subramani and (vi) Manoj F'ulamby Madhavan, to be Additional Judges, of the Kerala High Court, in that order of seniority, for a period of two years, with effect from the date they assume the charge of their respective offices.”
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