On 04-12-2025, the Delhi High Court issued two orders effecting a series of transfers and postings in the Delhi Higher Judicial Service (DHJS) and the Delhi Judicial Service (DJS), to take effect immediately.
Consolidated table of transfers and postings (effective immediately)
|
S. No. |
Name of Officer |
From |
To |
District allocated |
|
1 |
Anu Grover Baliga |
District Judge (Commercial Court)-04, South-East, Saket |
Judge-in-charge, Mediation Centre, Central, THC |
Central |
|
2 |
Sunena Sharma |
Special Judge (PC Act) (CBI)-20, RACC |
District Judge (Commercial Court)-04, South-East, Saket |
South-East |
|
3 |
Arun Sukhija |
Judge, Family Court-02, West, THC |
Special Judge (PC Act) (CBI)-20, RACC |
|
|
4 |
Anuj Agarwal |
ASJ (SFTC)-02, Central, THC |
ASJ-03, South-East, Saket |
South-East |
|
5 |
Lovleen |
ASJ-03, South-East, Saket |
Judge, Family Court-02, West, THC |
West |
|
6 |
Shreya Arora Mehta |
On repatriation |
ASJ (SFTC)-02, Central, THC |
Central |
|
7 |
Deepika Singh |
ASJ (FTSC) (RC), Central, THC |
PO, MACT & PO; Zonal Vending Committee, MCD, North-West, Rohini |
North-West |
|
8 |
Mahima Rai Singh |
ASJ (FTSC) (RC)-01, West, THC |
ASJ-06, South-West, Dwarka |
South-West |
|
9 |
Harjeet Singh Jaspal |
Upon completion of diverted capacity posting |
ASJ (FTSC) (RC), Central, THC |
Central |
|
10 |
Deepak Kumar-II |
On completion of training |
ASJ (FTSC) (RC)-01, West, THC |
West |
|
11 |
Mridul Gupta |
CJM, South, Saket |
CJM, New Delhi, PHC |
New Delhi |
|
12 |
Niharika Kumar Sharma |
SCJ-cum-RC, Shahdara, KKD |
CJM, South, Saket |
South |
|
13 |
Pragati |
SCJ-cum-RC, South-West, Dwarka |
SCJ-cum-RC, Shahdara, KKD |
Shahdara |
|
14 |
Tapasya Agarwal |
Attached with office of PDSJ, West, THC |
SCJ-cum-RC, South-West, Dwarka |
South-West |
|
15 |
Padma Ladol |
On return from deputation |
Civil Judge-03, Shahdara, KKD |
Shahdara |
Delhi High Court directed that —
-
The judicial officers under transfer shall notify the cases in which they had reserved judgments/orders before relinquishing the charge of the court in terms of the posting/transfer order.
-
The judicial officers shall pronounce judgments/orders in all such -1 matters on the date fixed or maximum within a period of 2-3 weeks thereof, notwithstanding the posting/transfer.
