In exercise of power conferred by the Constitution, the President, after consultation with Chief Justice of India, appointed1 the following Additional Judges of Kerala High Court as Permanent Judges:
(i) Justice Abdul Hakhim Mullappally Abdul Aziz,
(ii) Justice Syam Kumar Vadakke Mudavakkat,
(iii) Justice Harisankar Vijayan Menon,
(iv) Justice Manu Sreedharan Nair,
(v) Justice Easwaran Subramani,
(vi) Justice Manoj Pulamby Madhavan,
(vii) Justice Marakkaparambil Bhargavan Snehalatha.
On 12 February 2026, the Supreme Court Collegium led by CJI Surya Kant, recommended the appointment of the afore-stated Additional Judges as Permanent Judges.
1. https://www.pib.gov.in/PressReleasePage.aspx?PRID=2234638®=3&lang=1