March 2024 Judicial Appointment Tracker | 36 High Court Appointments, 26 SC Collegium Recommendations

Supreme Court Collegium Recommendation for March 2024

Supreme Court Collegium recommends appointment of Judges for 4 High Courts

The Supreme Court Collegium comprising of Dr Justice D.Y. Chandrachud, the Chief Justice of India, Justice Sanjiv Khanna and Justice B.R. Gavai on 12-03-2024 resolved to recommend appointment of several Additional Judges as Permanent Judges and appointment of Judicial Officers and Advocates as Judges for the High Courts of Allahabad, Bombay, Jammu and Kashmir and Ladakh and Kerala.

Supreme Court Collegium recommends transfer of 2 Delhi High Court Judges

The Collegium on 13-03-2024 recommended the transfer to 2 Delhi High Court Judges namely- Justice Sanjeev Sachdeva and Justice V. Kameshwar Rao.

Supreme Court Collegium recommends transfer of Justice Arvind Singh Chandel from Chhattisgarh High Court to Patna High Court

On 20-03-2024, the Supreme Court Collegium comprising of Dr Justice D.Y. Chandrachud, the Chief Justice of India, Justice Sanjiv Khanna, Justice B.R. Gavai, Justice Surya Kant and Justice Aniruddha Bose, issued a Resolution recommending the transfer of Justice Arvind Singh from Chhattisgarh High Court to Patna High Court.

Supreme Court of India

Supreme Court has been functioning on its full strength of 34 Judges since January 2024. However, in April 2024, Justice Aniruddha Bose is due to retire from judgeship, which will create a vacancy in the Supreme Court.

High Courts

Appointment of High Court Judges in March

Month of March saw 36 High Court Judges getting appointed, out of which 7 were Additional Judges and 29 were Permanent Judges.

Amongst 29 Permanent Judges that were appointed in March 9 were women Judges (Allahabad High Court [1], Bombay High Court [3] and Punjab and Haryana High Court [5]).

Additional Judges

The Ministry of Law and Justice on 21-03-2024 notified the appointment of 7 Additional Judges

Jammu & Kashmir and Ladakh High Court

Mohd. Yousuf Wani, Judicial Officer, appointed as Additional Judge for a period of two years.

Kerala High Court

6 Advocates were appointed as Additional Judges for a period of 2 years.

1. Mullappally Abdul Aziz Abdul Hakhim,

2. Syam Kumar Vadakke Mudavakkat,

3. Harisankar Vijayan Menon,

4. Manu Sreedharan Nair,

5. Easwaran Subramani and

6. Manoj F’ulamby Madhavan

Permanent Judges

Allahabad High Court¹

1. Justice Saurabh Srivastava,

2. Justice Om Prakash Shukla

3. Justice Mohd. Azhar Husain Idrisi,

4. Justice Jyotsna Sharma

5. Justice Surendra Singh-I

Bombay High Court²

1. Justice Urmila Sachin Joshi-Phalke,

2. Justice Bharat Pandurang Deshpande,

3. Justice Kishore Chandrakant Sant,

4. Justice Valmiki S A Menezes,

5. Justice Kamal Rashmi Khata,

6. Justice Sharmila Uttamrao Deshmukh,

7. Justice Arun Ramnath Pedneker,

8. Justice Sandeep Vishnupant Marne,

9. Justice Gauri Vinod Godse,

10. Justice Rajesh Shantaram Patil,

11. Justice Arif Saleh Doctor

Andhra Pradesh High Court

1. Justice Boppana Varaha Lakshmi Narasimha Chakravarthi

2. Justice Tallapragada Mallikarjuna Rao

Madhya Pradesh High Court

Justice Duppala Venkata Ramana was appointed as a Judge of the Madhya Pradesh High Court, against a vacancy of a Permanent Judge in the Andhra Pradesh High Court.

Punjab and Haryana High Court

Among 10 Permanent Judges appointed in Punjab and Haryana High Court, 5 were Women Judges.

1. Justice Kuldeep Tiwari,

2. Justice Gurbir Singh,

3. Justice Deepak Gupta,

4. Justice Amarjot Bhatti,

5. Justice Ritu Tagore,

6. Justice Manisha Batra,

7. Justice Harpreet Kaur Jeewan,

8. Justice Sukhvinder Kaur,

9. Justice Sanjiv Berry

10. Justice Vikram Aggarwal

High Courts functioning with Acting Chief Justices

Delhi High Court: Justice Manmohan- ACJ w.e.f 09-11-2023

Jharkhand High Court: Justice Shree Chandrashekhar- ACJ w.e.f 09-11-2023

Punjab and Haryana High Court: Justice Gurmeet Singh Sandhawalia- ACJ w.e.f 04-02-2024

Other Important News

Former Law Commission Chairperson, Justice Ritu Raj Awasthi, takes oath as the new Judicial Member of Lokpal

Former Chief Justice of Karnataka High Court, Justice Ritu Raj Awasthi, took oath as the new Judicial Member of Lokpal on 27-03-2024. Justice Awasthi, who was functioning as the Chairperson of Law Commission of India, resigned from the post which he assumed in November 2022, after a tenure of 17 months.

Justice Abhijeet Gangopadhyay resigns from the judgeship of Calcutta High Court

The Ministry of Law and Justice issued notification regarding the relinquishment of charge as Judge, Calcutta High Court by Justice Abhijeet Gangopadhyay³.