On 2-1-2026, the President of India, in exercise of powers under Article 224(1) of the Constitution, appointed 2 Judicial Officers as Additional Judges of Punjab and Haryana High Court. The names of the appointees are as follows:
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Ramesh Chander Dimri
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Neerja Kulwant Kalson
The Additional Judges have for a period of 2 years with effect from the date they assume charge of their respective offices.
The Supreme Court Collegium in its meeting held on 16-12-2025 had approved the proposal for appointment of the afore-stated Judicial Officers as Judges of the High Court of Punjab and Haryana.