The Supreme Court Collegium assented to the proposal for appointment of one Additional Judges of the Calcutta High Court as Permanent Judge.
The notification issued by the SC Collegium notifies that “The Supreme Court Collegium in its meeting held on 17th August, 2021 has approved the proposal for appointment of Shri Justice Kausik Chanda, Additional Judge of the Calcutta High Court as Permanent Judge of that High Court.”
About Additional Judges
Additional Judges can be appointed by the President under clause (1) of Article 224 of the Constitution. When the need for this arises, the State Government should first obtain the sanction of the Central Government for the creation of such additional posts.
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