February 09, 2019:

On Wednesday, the Ministry of Law and Justice, Government of India publishes a Notification in Gazette of India, Part 1, Section 2.

In exercise of powers conferred by clause (1) of Article 224 of the Constitution of India, the President of India has appointed Sh. Manojit Mandal, as Additional Judge of the Calcutta High Court with effect from the date he assumes charge of his office till 26th September, 2020.

Sh Manojit Mandal was in Cadre of District Judge in Calcutta and retired on 30th September, 2018.

His case was taken up by the Collegium on 16th January, 2019 and he was recommended for elevation to the Hon'ble High Court.

The Government on 6th February, 2019 notified his appointment to be an Additional Judge till 26th September, 2020, which is less than 2 years.

Read Notification @ LatestLaws.com

Notification dated 06.02.2019(Downloadable PDF)

Final Gradation List (Downloadable PDF)

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