The Government of Tamil Nadu has appointed Senior Advocates Prashanto Chandra Sen and Haripriya Padmanabhan as Additional Advocates General to represent the State before the Supreme Court of India.
The appointment was made through notification dated 30 September 2026 under Rule 5 of the Law Officers of High Court of Madras and its Bench at Madurai (Appointment) Rules, 2017.
The latest appointment follows the Government of Tamil Nadu’s decision in June 2026 to appoint the two Senior Advocates as Counsel for the State in the rank of Additional Advocate General to represent Tamil Nadu before the Supreme Court.
Prashanto Chandra Sen is a Senior Advocate practising before the Supreme Court. His practice covers commercial, regulatory and public law matters, including disputes involving infrastructure, energy, environment and mining.
Haripriya Padmanabhan is a Senior Advocate practising before the Supreme Court. The Supreme Court’s official Legal Aid page lists her among the members of the executive body of the Supreme Court Legal Services Committee.
As Additional Advocates General, Prashanto Chandra Sen and Haripriya Padmanabhan will handle cases pertaining to the State of Tamil Nadu before the Supreme Court.
