Appointment of Judges

President appoints the following 5 Additional Judges to be Permanent Judges of the Kerala High Court:

  • Conrad Stansilaus Dias
  • Pulleri Vadhyarillath Kunhikrishnan
  • Thirumuppath Raghavan Ravi
  • Bechu Kurian Thomas and
  • Gopinath Puzhankara

ABOUT:

Justice Conrad Stansilaus Dias, B.A.L, LL.B., was enrolled as an Advocate on 14.02.1993. He practiced before the Kerala High Court and Subordinate Courts in Civil, Constitutional, Service, Family and Arbitration law. His specialization was in Family and Arbitration law. He served as Central Government Counsel for the Ministry of Railway, Central Government Notary Public and Standing Counsel for Indian Oil Corporation. He was appointed as Additional Judge, Kerala High Court for a period of 2 years with effect from 18.11.2019. His term as an Additional Judge will expire on 17.11.2021.

Justice Pulleri Vadhyarillath Kunhikrishnan, LL.B., was enrolled as an Advocate on 17.12.1989. He practiced before the Kerala High Court in Civil, Criminal, Constitutional, Labour, Service, and Family matters. His specialization was in Criminal field. He served as Standing Counsel for Kerala State Electricity Board, State Cashew Development Corporation, Kozhikode Corporation, District Co-operative Bank, Kozhikode. He was appointed as Additional Judge, Kerala High Court for a period of 2 years with effect from 13.02.2020. His term as an Additional Judge will expire on 12.02.2022.

Justice Thirumuppath Raghavan Ravi, B.Com, LL.B., D.B.M., was enrolled as Advocate on 08.01.1989. He practiced before the Kerala High Court, Debt Recovery Tribunal, Central Administrative Tribunal (CAT) and State Administrative Tribunal in Constitutional, Administrative, Taxation, Civil, Personal, Service, Intellectual Property, Forest laws, etc. His specialization was in Administrative Law, Constitutional Law, Civil Laws, Service and Personal Laws. He served as Standing Counsel in the High Court of Kerala for State Government and various other organisations. He was appointed as Additional Judge, Kerala High Court for a period of 2 years with effect from 06.03.2020. His term as an Additional Judge will expire on 05.03.2022.

Justice Bechu Kurian Thomas, B.A.L., LL.B., was enrolled as an Advocate on 29.03.1992. He practiced before the Kerala High Court in Constitutional, Taxation, Company, Civil, Criminal, Labour laws, etc. His specialization was in Constitutional Law, Company Law, and Criminal Law. He was Standing Counsel for Kerala University from 1-7-2014 to 7-9-2015. He was appointed as Additional Judge, Kerala High Court for a period of 2 years with effect from 06.03.2020. His term as an Additional Judge will expire on 05.03.2022.

Justice Gopinath Puzhankara, LL.B., LL.M., was enrolled as Advocate on 07.01.1996. He practiced before the Kerala High Court in Constitutional, Taxation, Company laws and Service Laws. His specialization was in Constitutional, Taxation Law and Company Law. He was designated as Senior Advocate by the High Court of Kerala on 18.12.2018. He served as Central Government Standing Counsel in the High Court of Kerala from January, 2005 to September, 2008 and as Senior Standing Counsel from the Central Board of Excise & Customs (CBEC). He was appointed as Additional Judge, Kerala High Court for a period of 2 years with effect from 06.03.2020. His term as an Additional Judge will expire on 05.03.2022


Ministry of Law and Justice

[Notification dt. 25-05-2021]

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