The Supreme Court Collegium, in its 30 October 2026 meeting, approved proposals to appoint 11 persons as Judges of the High Courts of Chhattisgarh and Madhya Pradesh. The recommendations comprise 4 advocates and 2 judicial officers for the Chhattisgarh High Court, and 5 judicial officers for the Madhya Pradesh High Court.
Chhattisgarh High Court
The Collegium has approved the proposal to appoint the following four advocates and 2 judicial officers as Judges of the Chhattisgarh High Court.
Advocates:
-
Anand Shukla
-
Ratna Nidhi Pusty @ R.N. Pusty @ Ratan Pusty
-
Shashank Thakur
-
Sourabh Sharma
Judicial Officers:
-
Rajnish Shrivastava
-
Balram Prasad Verma
Madhya Pradesh High Court
The Collegium has also approved the proposal for appointment of the following 5 judicial officers as Judges of the Madhya Pradesh High Court:
-
Renuka Kanchan
-
Krishnamurty Mishra
-
Virendra Singh Rajput
-
Mamta Jain
-
Ashita Shrivastava
Vacancy positions in the two High Courts
According to the Department of Justice’s statement on the sanctioned strength, working strength and vacancies of Judges, as on 6 October 2026, the Chhattisgarh High Court had 9 vacancies against a sanctioned strength of 22 Judges, while the Madhya Pradesh High Court had 15 vacancies against a sanctioned strength of 53 Judges.
|
High Court |
Sanctioned strength |
Working strength |
Vacancies |
|
Chhattisgarh |
22 |
13 |
9 |
|
Madhya Pradesh |
53 |
38 |
15 |
The figures include permanent and Additional Judges. The vacancy position is as reported on 6 October 2026 and provides the context for the Collegium’s latest recommendations.
The recommendations are at the Collegium stage. The appointments will take effect upon approval by the President of India and issuance of the requisite notifications by the Government of India.
