The Department of Justice (Appointments Division), Ministry of Law and Justice, Government of India, notified the appointment of Ajay Sharma as an Additional Judge of the Bombay High Court through a notification dated 5 November 2026.
The appointment has been made by the President of India under Article 224(1) of the Constitution of India for a period of 2 years from the date he assumes charge of his office.
Supreme Court Collegium recommendation
The appointment follows the recommendation of the Supreme Court Collegium dated 26 October 2026, which approved the proposals for appointment of Ajay Sharma, Judicial Member of the Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Mumbai, along with Advocate Vaibhav Anant Sugdare as Judges of the Bombay High Court.
Also Read: Collegium recommends 9 MP and Bombay High Court Judges Appointments 2026 | SCC Times
Ajay Sharma, who enrolled as an advocate in 1994, was appointed Judicial Member of CESTAT by the President of India through an Office Order dated 11 April 2018.
Vacancy position in Bombay High Court
According to the Department of Justice’s latest statement on the sanctioned strength, working strength and vacancies of Judges, as on 1 November 2026, the Bombay High Court had 19 vacancies against a sanctioned strength of 94 Judges.
The High Court had a working strength of 75 Judges, comprising 55 permanent Judges and 20 Additional Judges. Of the 19 vacant positions, 16 were in the permanent Judges category and 3 in the Additional Judges category.
|
Particulars |
Permanent Judges |
Additional Judges |
Total |
|
Sanctioned strength |
71 |
23 |
94 |
|
Working strength |
55 |
20 |
75 |
|
Vacancies |
16 |
3 |
19 |
