The President in exercise of the powers conferred by clause (1) of Article 224 of the Constitution of India appointed (i) Smt. T. Krishnavalli, (ii) Shri R, Pongiappan, and (iii) Smt. R. Hemalatha, to be Additional Judges of the Madras High Court, in that order of seniority, for a period of two years with effect from the date they assume charge of their respective offices.
Ministry of Law and Justice