The Central Government of India has assented for the appointment of Justice Duppala Venkata Ramana, Additional Judge of the Madhya Pradesh High Court as Permanent Judge of the Madhya Pradesh High Court.
The notification issued by the Law Ministry notifies 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 Duppala Venkata Ramana, Additional Judge of the Madhya Pradesh High Court (PHC: Andhra Pradesh), as a Judge of the Madhya Pradesh High Court, against a vacancy of a permanent Judge in the Andhra Pradesh High Court, with effect from the date he assumes the charge of his office.”
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