On 11-06-2024, the Ministry of Law and Justice notified the appointment of 3 High Court Judges- 2 Permanent Judges of Gauhati High Court and 1 Additional Judge of Jammu & Kashmir and Ladakh High Court. The Judges were appointed by the President of India in exercise of the power conferred by Article 217(1) and Article 224(1) of the Constitution respectively.
The Supreme Court Collegium on 17-05-2024 had recommended the appointment of the following Judges
Gauhati High Court
Justice Susmita Phukan Khaund and Justice Mitali Thakuria, Additional Judges of the ‘ Gauhati High Court, were appointed to be Permanent Judges with effect from the date they assume charge of their respective offices.
Jammu and Kashmir High Court
Justice Rajesh Sekhri, Additional Judge of High Court of Jammu & Kashmir and Ladakh, was appointed as an Additional Judge for a period of one-year w.e.f. 29-07-2024.
Justice Sekhri’s extension of term as Additional Judge has been made because there is no vacancy of Permanent Judge against which Justice Sekhri could be considered.
