Hon’ble Mr. Justice Raghvendra Singh Chauhan
Date of Birth : 24th DECEMBER, 1959
Marital Status : MARRIED
Residential Address : C-148, DAYANAND MARG, TILAK NAGAR, JAIPUR.
Official Address : HIGH COURT OF UTTARAKHAND, MALLITAL, NAINITAL-263001 (UTTARAKHAND).
E-Mail I.D. : chiefjustice.tshc@aij.gov.in
Educational Qualification :
| Year of Passing | Name of the Institution | Degree |
|---|---|---|
| 1983 | DELHI UNIVERSITY, DELHI | LL.B. DIV. I |
| 1980 | ARCADIA UNIVERSITY, GLENSIDE, PA (USA) | B.A. (HISTORY) DIV. I GOLD MEDAL |
| 1980 | ARCADIA UNIVERSITY, GLENSIDE, PA (USA) B.F.A. (FINE ARTS), | DIV. I |
| 1976 | CHELTENHAM HIGH SCHOOL, WYNCOTE, PA (USA) HIGH SCHOOL DIPLOMA | DIV. I |
Date of Enrolment as Advocate : NOVEMBER 13, 1983
Date of Elevation as Judge, High Court of Rajasthan : JUNE 13, 2005
Date of Transfer as Judge, High Court of Karnataka : MARCH 10, 2015
Date of Transfer as Judge, High Court of Judicature at Hyderabad for the States of Andhra Pradesh and Telangana : NOVEMBER 23, 2018
Judge, High Court for the State of Telangana : JANUARY 01, 2019
Appointed as Acting Chief Justice, High Court for the State of Telangana : APRIL 04, 2019
Appointed as Chief Justice, High Court for the State of Telangana : JUNE 22, 2019
Chief Justice, High Court of Uttarakhand : JANUARY 07, 2021
Retired on : DECEMBER 23, 2021
(a) Areas of Specialization : Criminal Law, Constitutional Law, and Service Law
(b) Professional Experience:
2004-05 : Panel Lawyer, for Rajasthan State Roadways Transport Corporation.
2002-05 : Panel Lawyer, the Jaipur Development Authority for Rajasthan High Court.
2001-05 : Panel Lawyer, for Rajasthan Agriculture Marketing Board.
2000-05 : Panel Lawyer, for the Department of Stamp & Registration, Rajasthan.
1998-05 : Panel Lawyer, for the Department of Stamp & Registration, Rajasthan.
June 98 – Nov. 98 : Panel Lawyer, for the Income Tax Department.
1993-95 : Panel Lawyer, for the United India Insurance Company.
1992-94 : Panel Lawyer, for the Directorate of Revenue Enforcement (DRI), New Delhi.
1990-94 : Panel Lawyer, for the Central Excise and Customs Dept.
1990-93 : Panel Lawyer, for the Western Railways.
1990-92 : Panel Lawyer, for the National Insurance Company.
Service Judge: Not Applicable
Publication / Paper presented at Conference / Assignments:
● Digest of Rajasthan Criminal Cases: 1984-1994 (Jaipur: Indian Law Agencies, 1995)
● “The Unorganized Sector and the Courts: A New Horizon”, The Citizen and the Court: Indo-GDR Experience, Ed. Jitendra Sharma (New Delhi: New Literature, 1989).
● “The Unorganized Sector and the Courts”, a paper presented at GDR Conference, Jaipur, 1989.
● “Secularism and Our Times”, presented at the Indian Association of Lawyers’ Conference, Chandigarh, 2003.
● “The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995: A Critique”, Paper presented in Seminar organized by the Commissioner for Disabilities, Rajasthan (2003).
● “The Prevention of Immoral Traffic Act” (2000), Paper presented in Seminar organized by the Rajasthan Women’s Commissioner.
● “The Domestic Violence Bill” (2001), Paper presented in Seminar organized by the Rajasthan Women’s Commissioner.
● “Trial by Media: An International Perspective” (2007), Paper presented at National Law Conference on Dispensation of Justice – Challenges Posed by New & Emerging Trends in Law, organized jointly by the Bar Council of India and Bar Council of Rajasthan.
● “The Indian Constitution: Panacea for Social Conflicts” (2008), presented at Professor Ram Ahuja Memorial Lecture organized by Sociology Department, University of Rajasthan, Jaipur.
● “The Constitution and the Administrator” (2009), Paper presented at LalBahadurShastri National Academy of Administration, Mussoorie.
● “Creativity Confined in the Age of Freedom”, Paper presented before the International Jurist Commission, Karnataka Chapter, on March 18, 2016.
● Montgomery v. Lanarkshire Health Board: A Paradigm Shift. BLOG 2017 Jan. 27: 10,111/1471-0528
Awards or Achievements:
● Editor-in-Chief, The Rajasthan Criminal Cases, 1994-96.
● Member, Editorial Board, The Rajasthan Criminal Cases, 1996-2004.
● Chancellor, The National Academy of Legal Studies and Research (NALSAR), Hyderabad, while serving as Chief Justice, High Court for the State of Telangana.
Membership of Society / Academy / Club / Associations, etc.:
● Member of Rajasthan High Court Legal Service Committee.
● Member of Permanent Committee on ShishuGrah, BalikaGrah, Kishore Grah, Center for Rehabilitation of Mentally Retarded Women & Boys. The Committee was formed by the Hon’ble High Court.
● Member, Board of Directors, “Partners in Law”, a think-tank organized by the Swedish Embassy to provide legal advice to NGOs involved in social work in India.