On Wednesday, one more recommendation from the Supreme Court Collegium meeting held on 12-02-2020 has came out.

In this, transfer of Delhi High Court Judge Justice Muralidhar to Punjab and Haryana High Court, has been recommended along with transfer of Bombay High Court Judge Justice Ranjit More to Meghalaya High Court and Karnataka High Court Judge Justice Ravi Vijayakumar Malimath to Uttarakhand High Court.

TRACK RECORD of JUDGES 

1. Justice Muralidhar

He is at present the third Senior most Judge of Delhi High Court. Started his law practice in the year 1984 in Chennai, he shifted to the Supreme Court and the Delhi High Court, three years later, in 1987. He was active as a lawyer for the Supreme Court Legal Services Committee and then had been its member for two terms.

He was appointed Amicus Curiae by the Supreme Court in several PIL cases and in cases involving convicts on the death row. His pro bono work included the cases for the victims of the Bhopal Gas Disaster and those displaced by the dams on the Narmada. He also counseled for the National Human Rights Commission and the Election Commission of India and was a part-time member of the Law Commission.

In May 2006, he was appointed as a Judge of the Delhi High Court. In the year 2003, he was awarded Ph.D. by Delhi University.

One highlight of his career remained that during his tenure as a Judge at the Delhi High Court, Justice Muralidhar got rid of the convention of Judges being addressed as "Lordships". Inter alia, he has been on several important benches, including the full bench in 2010 that ruled in favor of disclosing how many Supreme Court Judges had declared their assets, in an RTI.

He was a part of the High Court bench that first legalized homosexuality in the 2009 Naz Foundation case.

He also led the division bench that convicted members of the Uttar Pradesh Provincial Armed Constabulary (PAC) in the Hashimpura massacre case and Congress leader Sajjan Kumar in the 1984 anti-Sikh riots case.

2. Justice More 

He is the third senior-most Judge of Bombay High Court after the resignation of Second senior-most Judge Justice Dharmadhikari. He pursued his Law education from Shivaji University, Kolhapur and was awarded the National Merit Scholarship for pursuing further studies. He did his LL.M. from Mumbai University.

He began his practice at the Bombay High Court, under (then Advocate and now Chief Justice of Madras High Court) AP Shah, in the year 1983. He mainly practiced on the Appellate Side and appeared in several Constitutional, Civil and Criminal matters on behalf of Municipal Council, Municipal Corporations, District Central Cooperative Banks, Sugar Factories, Election Commission and Maharashtra Public Service Commission.

He was elevated as an Additional Judge of the Bombay High Court on 8th Sept 2006.

3. Justice Malimath

At present, he is the second senior-most Judge of the Karnataka High Court. He began his practice as an Advocate in the year 1987 at Karnataka High Court. He was appointed as an Additional Judge of the High Court of Karnataka in Feb 2008 and was made a permanent Judge in on Feb 17, 2010.

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