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Collegium recommends transfer of Chief Justice Mohammad Rafiq of Meghalaya HC to Orissa HC

Collegium Statement

Supreme Court Collegium on 18th April, 2020 has recommended transfer of Mr Justice Mohammad Rafiq, Chief Justice, Meghalaya High Court to Orissa High Court.


Supreme Court Collegium

[Collegium Statement dt. 18-04-2020]


Justice Mohammad Rafiq

His Lordship, Mr. Justice Mohammad Rafiq, was administered the oath of office of Chief Justice of the High Court of Meghalaya on 13th November 2019 at Raj Bhavan by his Honour the Governor of Meghalaya Shri. Tathagata Roy.

        Prior to his appointment as Chief Justice, his Lordship served as a Judge at the High Court of Rajasthan where he was elevated as Judge on May 15th 2006.

        His Lordship had functioned as Acting Chief Justice of Rajasthan High Court twice on April 7th 2019 upto May 4th 2019 and September 23rd 2019 to October 5th 2019. His Lordship also worked as Executive Chairman of the Rajasthan State Legal Services Authority and Administrative Judge prior to elevation as Chief Justice.

        His Lordship was born on May 25th 1960 at Sujangarh in Churu district of Rajasthan. He completed his B.Com in 1980, LL.B in 1984 and M.Com in 1986 from University of Rajasthan.

        His Lordship later on joined the Bar and practised as Advocate since July 1984. His Lordship worked as Assistant Government Advocate for the State of Rajasthan from July 15th 1986 to December 21st 1987 and Deputy Government Advocate from December 22nd 1987 to June 29th 1990. He also represented the Union of India as Standing Counsel from 1992 to 2001 before the High Court.

        His Lordship was appointed Additional Advocate General for the State of Rajasthan on January 7th 1999 and worked as such till his Lordship’s elevation to the Bench.

        His Lordship practiced exclusively in Rajasthan High Court in almost all branches of law especially conducted constitutional matters, service matters, land acquisition cases, land revenue cases, preventive detention cases, customs & excise matters, railway claims cases, tax matters, company matters and criminal matters before the High Court.

(Taken from the Meghalaya High Court Website)


High court of Meghalaya

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