Hon’ble Mr. Justice Pankaj Purohit

Born on 28th July, 1968 in Village Dewalgwarh, Tharali, District Chamoli. Got his primary education in Lucknow. Did his LL.B. from Government P.G. College, Gopeshwar under the H.N.B. Garhwal University in the year 1991. Enrolled as an Advocate with the Bar Council of Uttar Pradesh on 24.02.1992. Secured first position in every class with distinction and held position in merit list, in High School and Intermediate Examination, held by the Board of Secondary Education, Uttar Pradesh. Started practice under the able guidance of his father Late Prem Chandra Purohit, Advocate in the Court of District and Sessions Judge, Chamoli at Gopeshwar and appeared in various courts of the lower judiciary, including revenue courts, up to the level of Commissioner, Garhwal Division. In the year 1997, shifted his practice to the Hon’ble High Court of Judicature at Allahabad, and after the creation of State of Uttarakhand on 09.11.2000, came back to Uttarakhand and started practice in the Hon’ble High Court of Uttarakhand, Nainital in all matters, specially, relating to Constitution, Criminal, Civil, Service and Revenue Side. Appeared for many institutions viz. United India Insurance Co. Ltd., Oriental Insurance Co. Ltd., Nagar Palika Parishad, Chamoli, Zila Panchayat, Chamoli, Uttarakhand Electricity Regulatory Commission, U.P. Avas Evam Vikas Parishad and Uttarakhand Subordinate Service Selection Commission (UKSSSC). Engaged as a Central Government Counsel by the Union of India in 2008-2009. On 29.05.2017, was appointed as Deputy Advocate General for the State of Uttarakhand, from which post, due to his personal reasons, resigned on 19.07.2019. His Lordship’s wife Smt. RAMESHWARI PUROHIT is a government teacher.
His Lordship was appointed as a Judge, High Court of Uttarakhand vide Notification No.K-13032/03/2022-US.I dated 27 April, 2023, and took oath as a Permanent Judge of Uttarakhand High Court on 28th April, 2023.