The Supreme Court Collegium in its meeting held on 6th October, 2021 has approved the proposal for elevation of Shri Manu Khare, Advocate as Judge in the Allahabad High Court.
The court has a Sanctioned strength of 160 (Permanent: 120, Additional: 40) judges. 69 Posts are still lying vacant in the Court.
By the Uttar Pradesh Reorganisation Act, 2000, State of Uttaranchal and Uttaranchal High Court came into existence from the midnight intervening 8 and 9 November, 2000 and in view of section 35 of the Act, High Court at Allahabad ceased to have jurisdiction of 13 districts falling within the territory of State of Uttaranchal.
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