Uttarakhand Goverment Portal, India (External Website that opens in a new window) http://india.gov.in, the National Portal of India (External Website that opens in a new window)

Hit Counter0023743671Since: 16-03-2011

  • Notice:- Any unauthorised usage/recording of Video Conferencing facility through any means will be punishable as an offence under the Indian Copyright Act, 1957, I.T. Act, 2000, and other provisions of law, including the law of Contempt.
Stop

Former Hon'ble Judges

Print

 

Hon’ble Mr. Justice Mahesh Chand Jain :- Born on 18/10/1944. Did Graduation in Law in the year 1966. Obtained M.Com., M.A. and LL.M. degrees. Appointed as Munsif in January, 1969 and promoted in Higher Judicial Services on 16/05/1977. Elevated as a Judge of the Allahabad High Court on 05/02/1999. Transferred to the High Court of Uttarakhand at Nainital in the month of November, 2000. Again transferred to Allahabad High Court from High Court of Uttarakhand at Nainital and took his oath of office as Judge of Allahabad High Court on 09/11/2001.

Hon'ble Mr. Justice Irshad Hussain:- Born on 2nd January 1944. Passed LL.B in First division in the year 1968. Was selected as Munsif Magistrate in 1969 batch of P.C.S. (Judicial) competitive examination conducted by U.P. Public Service Commission . Joined the services as such on 12.11.1970 . Was promoted as Civil Judge on 16.1.1978 and was promoted and posted in Higher Judicial Service  (H.J.S)  on 31.7.1983. Has served as Munsif Magistrate Ist class at Moradabad, Nagina (Bijnor) and Shahjahanpur. Remained posted at Civil Judge at Bijnor and Bareilly. Served as Additional District and Sessions Judge at Unnao, Pilibhit, Badaun, Bijnor and Lucknow. Held the post of Presiding Officer, Nagar Maha Palika Tribunal, Lucknow; Additional L.R/Special Secretary Law, Government of U.P. and Secretary Legislative and Parliamentary Affairs/L.R., Government of Uttarakhand at Dehradun . Also held the post of District and Sessions Judge at Shahjahanpur  (U.P) and Udham Singh Nagar  (U.A). Was elevated as Judge of the High Court of Uttarakhand at Nainital on 28th February 2002. Retired on 01.01.2006 and assumed charge of President of State Consumer Disputes Redressal Commission, Uttarakhand, Dehradun on 02/01/2006.

Hon'ble Mr. Justice M.M.Ghildiyal:- Born on 03/01/1946 in village Khola, near Srinagar, district Pauri Garhwal. He did high school from Srinagar, district Pauri Garhwal, intermediate from Ranikhet, district Almora, B.A. from Allahabad University and LL.B. from Allahabad University. He started practice in Allahabad High Court in the year 1980. From the year 1991 to 1994 he was Special Counsel (State of Uttar Pradesh) at Allahabad High Court. From the year 1997 to 08/11/2000 he was Standing Counsel (State of Uttar Pradesh) at Allahabad High Court. Standing Counsel for Oil & Natural Gas Corporation, Garhwal University, Wadia Institute, Kumaon Jal Sansthan, Nagar Mahapalika Allahabad &  Basic Shiksha Parishad, U.P. On 09/11/2000 he was Standing Counsel (State of Uttarakhand) at High Court of Uttarakhand at Nainital. On 01/12/2001 he was Chief Standing Counsel (State of Uttarakhand) at High Court of Uttarakhand at Nainital. Standing Counsel for Uttarakhand Public Service Commission, O.N.G.C., Garhwal University, Kumaon Jal Sansthan, etc. On 18/11/2002 he was elevated as Judge of the High Court of Uttarakhand at Nainital. Retired on 02/01/2008. Appointed as Chairman of Uttarakhand Judicial and Legal academy on 07/01/2008. Assumed charge of Lokayukta of  Uttarakhand on 01/11/2008.

Hon'ble Mr. Justice Rajesh Tandon:-Born on 01/07/1946. His father is Sri M.P. Tandon, Author of the book “International Law and Public Relations”. His wife is Smt. Shashi Tondan and has three daughters Smt. Roli Kapoor, Smt. Payal Mehrotra and Km. Nidhi Tondan. Enrolled as an Advocate on 28.3.1968. Took training in the chamber of Sri K.C. Agarwal,( Ex. Chief Justice of Rajashthan and Calcutta High Courts ). Designated as Senior Advocate, in the Full Court meeting held on 9.4.2000, which was subsequently notified in the Gazette on 19.8.2000 by the Allahbad High Court. Appointed Additional Advocate General (Misc.Writ) on 5th September 2003. Looking after the work of Misc. writs in High Court of Uttarakhand and Uttarakhand cases at Allahabad High Court. Took oath as Additional Judge of Uttarakhand High Court on 3rd of July 2003 at Nainital. On 26th of June 2004 elevated as Permanent Judge of Uttarakhand High Court at Nainital  His other activities are:

-  Elected  twice as Vice President of the High Court Bar Association, Allahabad.

-  Member Advocate Association, Allahabad.

-  Ex Vice President of Uttarakhand Bar Association appointed on the reorganisation day

- Appeared as Senior Advocate in various fresh petitions concerning Civil, Criminal, Constitutional and Rent Control matters at Nainital and Allahabad High Court.

- Treasurer Sapru Law Institute, Allahabad.

- Executive Director of Indian Law Institute

- Arranging Seminars under the auspicious of Vidhi Vichar Gosthi, Nainital for the last 34 years.

- Amongst the cases, which have been transferred to Uttarakhand, maximum cases have been argued and conducted of all natures i.e. Second Appeals, Civil Revisions, Writ Petitions concerning his devotion to the profession for the last 35 years.

- Author of Law Books, i.e. Commentary on Rent Control Act; U.P.Z.A. & L.R.Act; Dowry Prohibition Act.

Retired on 30/06/2008

Hon'ble Mr. Justice P.C.Verma:- Born on January 12,1951. Did B.Sc. and LL.B. from Lucknow University. Enrolled as an     Advocate  on March 17,1976. Started practice in the Lucknow Bench of the High Court, Allahabad in Civil, Constitutional, Taxation, Labour and Service matters. In the year 1977 he was appointed as Special Counsel of the State of U.P. till March 1981. In March 1981 he was appointed as Brief Holder for the State of U. P. in Lucknow Bench of the Allahabad High Court. On 06.04.1984 he was appointed as Standing Counsel for the State of U.P. in Lucknow Bench of Allahabad High Court. In 1994 he was appointed as Additional Chief Standing Counsel for the State of U.P. in Lucknow Bench of High Court, Allahabad. On 01.03.1996 he was appointed as Chief Standing Counsel for the State of U.P. at Lucknow Bench, Allahabad High Court and continued as such till the elevation as Judge High Court. On 05.02.1999 he was elevated as permanent Judge of High Court Allahabad at Lucknow Bench.

On 09.11.2000 Justice P.C.Verma became Judge of High Court of Uttarakhand. He also remained Executive Chairman, Uttarakhand State Legal Services Authority w.e.f. 20.03.2002 to 30.03.2003.

He was Acting Chief Justice of High Court of Uttarakhand from 01.04.2003 to 04.08.2003, from 18.12.2003 to 24.07.2004 and for the third time from 08.01.2006 to 13.01.2006. He was also nominated as Executive Chairman of Indian Law Institute Uttarakhand State Unit in the month of Dec. 2005.

Justice P.C.Verma was also appointed as Executive Chairman, Uttarakhand State Legal Services Authority on 01.08.2007.

Justice P.C.Verma was transferred to High Court of Judicature at Allahabad vide notification no. K. 11017/14/2008-US.II dated 20/01/2009.

Hon'ble Mr. Justice J.C.S.Rawat:- Was born on 24th May 1949 in Nainital and got his primary school education in Gahana, district Nainital. He did 10th  ,12th  and Graduation from Higher Scondary School, Mukteshwar, Nainital, GIC Nainital and DSB Govt. College respectively. He did LL.B from Lucknow University. He joined Uttar Pradesh Judicial Service in the year 1976 as Munsiff Magistrate. From 1991 to May 1994 worked as Chief Metropolitan Magistrate and as Additional District Judge, Kanpur Nagar. From 1994 to Nov. 2000 worked as Additional Registrar / Registrar, Allahabad High Court, Lucknow Bench ( from July 2000 to Nov 2000 worked as Registrar of Allahabad High Court). Upon formation of state of Uttarakhand he joined as Registrar of High Court of Uttarakhand at Nainital and worked as such till Jan. 2003. Worked as Court Administrator-cum-Registrar General of the Hon'ble Supreme Court of India from Jan 2003 to June 2004 . Appointed as an Additional Judge of the High Court of Uttarakhand at Nainital on 29th, June 2004 and as Judge of High Court of Uttarakhand on 21/03/2006. Transferred as a Judge of Jharkhand High Court, Ranchi Vide notification K. 11017/2/2009-US.II, Government of India, Ministry of Law and Justice ( Department of Justice), Jaisalmer House, 26, Man Singh Road, New Delhi-110011, dated 18thSeptember, 2009. Assumed charge of office of Judge of the Jharkhand High Court, Ranchi on 01/10/2009.

 

Hon'ble Mr Justice B.C.Kandpal:- Born on 17/08/1948 and got early education at Dehradun. Thereafter did law graduation from Agra University. Joined Aallahabad High Court bar association in the year 1976. Became assistant government advocate for state of U.P in the judicature of Allahabad High Court in the year 1982. Joined higher judicial service in the year 1986 and posted at several place like Mirzapur, Varanashi, Rampur and Kanpur etc. After creation of Uttarakhand posted as a District Judge, Dehradun in the year sept. 2001. Elevated as Additional Judge of the High Court of Uttarakhand at Nainital on 29/06/2004 and as Judge of High Court of Uttarakhand on 21/03/2006. Was Acting Chief Justice from 09.02.2009 to 08.03.2009, from 10.08.2009 to 16.08.2009 and again from 10.09.2009 to 25.09.2009. Retired on 16/08/2010.

Hon’ble Mr. Justice Dharam Veer: - Born on 15th September, 1951 in Piplia, Tahsil-Bazpur (the then District Nainital), presently District   : Udham Singh Nagar. He did his education of High School, Intermediate from Udai Raj Hindu College, Kashipur and did B.Sc. from Meerut University, Meerut (U.P.). After doing L.L.B. from Agra University (U.P.),  enrolled as Advocate on 10.01.1974 in U.P. Bar Council. Started practice on Criminal, Civil and Revenue side in District Nainital & Kashipur. Elected as member of Bar Council of Uttarakhand on 12.05.2004 and also elected the Founder Chairman, Bar Council of Uttarakhand on 18.07.2004. Designated as Senior Advocate on 01.07.2004. He is regularly practicing in the High Court of Uttarakhand, Nainital since the creation of the State of Uttarakhand till his elevation as Additional Judge in Uttarakhand High Court at Nainital on 23.09.2006 and took oath as Judge of High Court of Uttarakhand on 19/02/2008. Expired on 16/11/2010.

Hon'ble Mrs. Justice Nirmal Yadav:-  Her Lordship comes from rural background. Her Lordship was enrolled as member of Bar Council of Punjab and Haryana High Court, Chandigarh in the year 1975 and conducted many cases of civil, criminal, revenue and constitutional matters. Apart from this, Her Lordship also taught law at Panjab University, Chandigarh as a part-time Lecturer. Her Lordship was appointed in the office of Advocate General, Haryana in the year 1979. Her Lordship was selected as Additional District & Sessions Judge in 1986. She also remained as Presiding Officer, Industrial Tribunal-cum-Labour Court and as Judicial Member of Income Tax Appellate Tribunal, Mumbai Bench. She also worked as Registrar, Punjab& Haryana High Court, Chandigarh from March, 2000 to January, 2002 and was elevated as Judge of Punjab and Haryana High Court at Chandigarh on 05.11.2004. Her Lordship was transferred to High Court of Uttarakhand and assumed office of a Judge of High Court of Uttarakhand on 11/02/2010. Retired on 03.03.2011.

 

Hon'ble Mr. Justice Tarun Agarwal:- born on 03/03/1956. Graduated in Arts in the year 1978 from Allahabad University and Law from University of Allahabad. Enrolled as an advocate on 09/12/1981. Practiced in Civil Law, Constitutional, Taxation, Labour, Testamentary and Corporate Affairs matters at Allahabad High Court. Elevated as Additional Judge on 07/01/2004 at Allahabad High Court. Took oath as Permanent Judge on 18/08/2005 at Allahabad High Court. His Lordship was transferred to High Court of Uttarakhand and assumed office of a Judge of High Court of Uttarakhand on 25/09/2009. Was Acting Chief Justice from 25.09.2009 to 29.11.2009. Hon'ble Mr. Justice Tarun Agarwala was transferred to High Court of Judicature at Allahabad on 03/10/2012.

 

Hon'ble Mr. Justice Kalyan Jyoti Sengupta: Born on 7th May, 1953. Enrolled as an advocate on 21st April, 1981. Practiced in the High Court in Civil, Constitutional and Criminal matters, Civil suits and Arbitration matters. Appointed as a permanent Judge of the Calcutta High Court on 17th July, 1997. Assumed charge as the Acting Chief Justice on and from October 5, 2012. His Lordship has held the office of Chairperson, High Court legal Services Committee and also of Executive-Chairman "State Legal Services Authority, West Bengal". Transferred to High Court of Uttarakhand at Nainital vide Notification dated 18/10/2012 and assumed charge of his office on 31/10/2012. Hon'ble Mr. Justice Kalyan Jyoti Sengupta was transferred to High Court of Andhra Pradesh on 21/05/2013.

 

Hon'ble Mr. Justice Prafulla C. Pant: Born on 30th of August, 1952 in District Pithoragarh of Uttarakhand, he got his primary and secondary education from there. After doing B.Sc. and LL.B. from Allahabad and Lucknow respectively, he joined the Bar at Allahabad in 1973, and entered into U.P. Judicial Service in the year 1976 (through U.P. Munsif Examination, 1973). Held different posts in Judicial Service at Ghaziabad, Pilibhit, Ranikhet, Bareilly and Meerut in Uttar Pradesh. Thereafter he was promoted to U.P. Higher Judicial Service in 1990, and joined as Additional District Judge in District Bahraich. He also worked as Joint Registrar in High Court of Allahabad. He has written books on subjects of law including- "Marriage, Divorce and Other Matrimonial Disputes". His commentary in Hindi on 'Code of Civil Procedure' won the first prize for the year 1999 from Government of India. After creation of State of Uttarakhand, he was the first Secretary, Judicial, of the State. He also held the post of District and Sessions Judge at Nainital before being posted as Registrar General of High Court of Uttarakhand at Nainital. Took oath of Office of Additional Judge, High Court of Uttarakhand with effect from 29th of June, 2004 (F.N.), whereafter, he was confirmed on 19th  of  February, 2008, as a Judge of the said High Court. He assumed charge of Office of Chief Justice of High Court of Meghalaya, Shillong in the forenoon of 20th of September, 2013 and continued till August 12, 2014. On being further elevated he took oath of Office of Judge, Supreme Court of India on 13th of August, 2014 (F.N.).  

Hon'ble Mr. Justice Brahma Singh Verma Born on 3rd May 1952 in Manakpur Adampur, Tahsil Roorkee District Hardwar.He did his primary education from the village of Manakpur Adampur and did High School, Intermediate and B.Sc. from Bhalswa Ganj Inter College, D.A.V. Inter College, Roorkee and D.B.S. College, Dehradun respectively. After doing LL.B from D.A.V College Dehradun he enrolled as Advocate on 31/03/1976. Started practice on Civil and Revenue side in Districts Saharanpur, Roorkee and Hardwar. Appointed D.G.C (Civil ) Hardwar from 1998 to 2000. Served as Standing counsel state of U. P from the year 2000 till his elevation as additional judge in Uttarakhand High Court at Nainital on 15/07/2004 and as Judge of High Court of Uttarakhand on 19/02/2008. Retired on 02/05/2014.

Hon’ble Mr. Justice Servesh Kumar Gupta was born on 1st January, 1956 at Khair, District Aligarh, Uttar Pradesh. His father was a school teacher. In the year 1976, he completed his LL.B. from Agra University. Subsequently, he did his LL.M. from Meerut University in 1979. He joined the Uttar Pradesh Judicial Services on 5th November, 1979 and served in various judicial positions in the State. Pursuant to the creation of the State of Uttarakhand, he opted for the same. Mr. Gupta served as the District Judge of Rudraprayag, Pauri Garhwal and Haridwar. His other prominent assignments included Chairman, Uttarakhand Tax Tribunal and Legal Adviser to H.E. the Governor of Uttarakhand. His wife is a home maker. His eldest son and daughter-in-law are Advocates and his other two sons are also studying law. In the forenoon of 21.04.2011, he was elevated as a Judge of the High Court of Uttarakhand at Nainital. Retired on 31/12/2017.

 

Hon’ble Mr. Justice Umesh Chandra Dhyani: Joined Uttar Pradesh Judicial Service on 05.11.1979. Was posted as Law Secretary, Government of Uttarakhand and Legal Advisor to His Excellency, the Governor of  Uttarakhand. Has also worked as District Judge Udam Singh Nagar; District Judge Nainital; Director of State Judicial Academy (UJALA) and District Judge Dehradun. Appointed as Registrar General, High Court of Uttarakhand, Nainital vide notification dated 20.09.2010 and assumed charge of the office on 20.09.2010. Elevated as Judge of the Uttarakhand High Court On 13th September, 2011.  Retired on 13/02/2018. At present, Chairman Public Services Tribunal, Uttarakhand, Dehradun.

Hon'ble Mr. Justice V.K. Bist: Born on 17th September 1957 at Lansdown, District Pauri Garhwal, Uttarakhand. Early education from Intermediate College Kanskhet, Pauri Garhwal. Completed Law Degreee from Allahabad University. Enrolled as an Advocate with the Bar Council of Uttar Pradesh in 1984 and started practicing in various segments of litigations and till first week of November 2000 continued practicing at Allahabad High Court. Initially worked under the guidance of Shri S.P. Gupta, Senior Advocate. During the period at Allahabad remained Legal Advisor and Standing Counsel/ Panel Advocate of various esteemed institutions i.e. Allahabad University, U.P. Higher Secondary Education, Northern/North Eastern Railway, U.P. Land Development Corporation, U.P. Co-operative Housing Federation, Ghaziabad Development Authority etc. After creation of Uttarakhand High Court His Lordship shifted to Nainital and practiced at Uttarakhand High Court. At the Uttarakhand High Court, His Lordship was Standing Counsel of Northern and North Eastern Railway, Uttarakhand Forest Development Corporation, Uttarakhand School Education Board and Uttarakhand Co-operative Federation. Also worked as Senior Panel Counsel, Uattarakhand High Court. On 1st July 2004 His Lordship was designated as Senior Advocate. On November 1, 2008 was elevated as Judge of the Uttarakhand High Court. His Lordship was administered the oath of the office of the Hon’ble Chief Justice, High Court of Sikkim in the forenoon of 30.10.2018.

 

Hon'ble Mr. Justice Rajiv Sharma, Judge: Born on 8.10.1958. Obtained LL.B. Degree from Himachal Pradesh University. Enrolled as Advocate in the year 1982. Designated Senior Advocate in the year 2002. Primarily practiced in the High Court of Himachal Pradesh in Constitutional Law, Administrative Law, Employment Cases and Environmental Law. Visited U.S.A., China, Egypt, Sri Lanka, Myanmar, Thailand, Vietnam, Dubai, New Zealand, U.K., Italy, Switzerland, Belgium, Germany, France, Denmark, Sweden, Norway, Finland and Russia. Appointed Additional Judge, High Court of Himachal Pradesh on 3rd April, 2007 and confirmed as permanent Judge on 31st March 2013. Transferred to High Court of Uttarakhand and assumed office of a Judge of High Court of Uttarakhand on 26/09/2016. His Lordship has been appointed as Acting Chief Justice of High Court of Uttarakhand on 07/08/2018. Hon'ble Mr. Justice Rajiv Sharma was transferred to the High Court of Punjab and Haryana  and assumed office as Judge, on 13/11/2018 .

 

 

Hon’ble Mr. Justice Alok Singh:- Born on 28.04.1959 at Roorkee. Justice Singh attained his primary education in Roorkee and thereafter did his Graduation in science from M.S. College, Saharanpur. After which he pursued law and joined practice in 1982 in Civil / District Courts Roorkee, Hardwar. During this period he represented U.P. State electricity Board, U.P. Awas Vikas Parishad, Oriental Insurance Co. National Insurance Co., Nagar Palika Mangalore, Nagar Palika Roorkee beside other organizations and individuals.

In April, 1993 shifted to New Delhi and started appearing before Supreme Court of India, High Court of Delhi, State and National Consumer commission, Delhi beside other courts and tribunals.

Represented State of U.P. in different type of cases before Supreme Court of India being on the Senior Panel of Advocates of State of U.P.

After creation of State of Uttarakhand started appearing and conducting different types of cases before the Hon’ble High Court of Uttarakhand at Nainital and has appeared for Central Government before Hon’ble High Court of Uttarakhand being Central Government Senior Panel Advocate and also appeared for Power Grid Corporation of India, Uttarakhand Power Corporation ltd., Uttarakhand Jal Vidyut Nigam Ltd. , Food Corporation of India, Uttarakhand Wakf Board, Board of control of Cricket in India. Etc.

He was elevated to the High Court of Uttarakhand on 12.10.2009 as a Judge. On transfer from High Court of Uttarakhand , His Lordship  assumed office of Permanent Judge of Punjab & Hariyana High Court, Chandigarh on 21.12.2009 (F.N.).  Thereafter on transfer to Jharkhand His Lordship took oath as the Judge of Jharkhand High Court, Ranchi on 13.06.2012. His Lordship was transferred back to High Court of Uttarakhand where he assumed the office of  Judge of High Court of Uttarakhand on 26/02/2013.  On April 03, 2020, His Lordship was transferred to High Court of Judicature at Allahabad.

 

 

Hon'ble Mr. Justice Ravi Malimath: Born on 25-05-1962. Enrolled as an Advocate on 28-01-1987 at Bangalore. Practiced in Constitutional, Civil, Criminal, Labour, Service, Mainly at Karnataka High Court, Bangalore. Appointed as an Additional Judge of the High Court of Karnataka on 18-02-2008 and permanent Judge on 17-02-2010. Transferred to High Court of Uttarakhand and assumed office of a Judge of High Court of Uttarakhand on 05-03-2020 vide Notification No. K-13023/01/2020 US.I, Dated 26-02-2020. His Lordship was appointed as the Executive Chairman of the Uttarakhand State Legal Services Authority, on April 03, 2020 vide Government Notification no 123 (2)XXXVI-A-1/2020-184/2001 T.C.-II. Appointed as Acting Chief Justice of High Court of Uttarakhand w.e.f. 28/07/2020 up to 06/01/2021. On 07-01-2021, His Lordship assumed office as a Judge of the High Court of Himachal Pradesh.

 

Hon’ble Mr. Justice Sudhanshu Dhulia : was born on August 10, 1960. Did his earlier schooling from Dehradun, Allahabad and Lucknow, and graduated from Allahabad University in the year 1981. Completed his Masters in Modern History in the year 1983 and LL.B. in the year 1986. Initially practiced on the Civil and Constitutional side before the High Court of Judicature at Allahabad. Appointed as the first Chief Standing Counsel of the Government and later as Additional Advocate General, and was designated as Senior Advocate in June, 2004. Later shifted his practice to the newly created High Court of the State of Uttarakhand, at Nainital, where he was Elevated as a permanent Judge of Uttarakhand High Court on  November 01, 2008. His Lordship was appointed as the Chief Justice of Guwahati High Court vide notification No. K. 13018/04/2020-US.IIdated 07.01.2021 and assumed office as the Chief Justice of the Guwahati High Court on 10.01.2021.

 

Hon’ble Mr. Justice Lok Pal Singh: Born on 15th February, 1959 in Village Mohanpur-Mohammadpur, Tehsil Roorkee (then District Saharanpur) now District Haridwar, Uttarakhand, in a family of a farmer Late Shri Harpal Singh, mother Smt. Yashoda Devi was house-wife. Primary education from Cantonment Primary School, Roorkee Cantt. High School and Intermediate from BSM Intermediate College, Roorkee. Did Graduation and Law Degree from Meerut University, Meerut. Started practicing since 1988 at Civil Court, Roorkee in Civil and Revenue side initially. On creation of District Haridwar in 1989, shifted to District Court Haridwar and started practising in Civil, Revenue and Criminal matters.

On creation of State of Uttarakhand immediately shifted to High Court of Uttarakhand and became founder member of the Bar Association. In the High Court, initially conducted Revenue, Civil and Criminal cases, and thereafter, conducted the matters relating to Constitution, Service, Company, Arbitration, Land Acquisition etc. Remained counsel for Pepsu Transport Corporation, Special Counsel on behalf of State of U.P. in some matters, Standing Counsel for Uttarakhand Power Corporation Ltd. as well as District Cooperative Banks of Uttarakhand and other private Banks. For a long period, empanelled in the pool of Advocates for the High Court.

On 19th May, 2017 elevated as a permanent Judge of High Court of Uttarakhand and was assigned independent judicial work from the date of assuming the charge. Retired on 14/02/2021. 

 

HJNSD

Hon’ble Mr. Justice Narayan Singh Dhanik :-  Born on 20.5.1960 in Village Pubhauna, District Almora (Uttarakhand). Did his Intermediate education from Sarvodaya Inter College, Jainti, Almora and thereafter graduated from Rajkiya Mahavidyalaya, Almora. After doing LL.B. from Lucknow University, joined the PCS (J) in the year 1985 and the first posting was as Munsif in Pilibhit (Uttar Pradesh). After carving out of the State of Uttarakhand on 9th November 2000, opted for Uttarakhand and thereafter remained posted as District Judge in Districts Rudraprayag, Bageshwar, Nainital, Haridwar and Dehradun. Remained Secretary to the Lokayukta as well as Legal Advisor to His Excellency the Governor of the State of Uttarakhand. Took oath as Permanent Judge of High Court of Uttarakhand in the Forenoon of 3rd December, 2018. Retired on 19/05/2022. 

 

Hon’ble Mr. Justice Ramesh Chandra Khulbe :- Joined Uttar Pradesh Judicial Service in the year 1987. Has worked as the Civil Judge (Junior Division) at Bareilly, Budaun, Bijnour, Nainital and Khatima. Became the Addl. Chief Judicial Magistrate, Shahjahanpur in the year 1999, thereafter joined as Chief Judicial Magistrate at Udham Singh Nagar from 2001 to 2003. Also worked as the Additional District Judge at Haridwar, Haldwani and Roorkee. Has also worked as the Presiding Officer, Industrial Tribunal, Haldwani. Also worked as the District Judge, Uttarkashi in July, 2010. Thereafter in 2013 joined as Secretary Lokayukta; Chairman, State Transport Appellate Tribunal, Chairman, State Commercial Tax Tribunal and Principal Secretary, Legislative and Parliamentary Affairs. Was also the Legal Advisor to H.E., the Governor of Uttarakhand. Elevated as a Judge of the High Court on 03.12.2018. Retired on 02.01.2023.

 

Hon'ble Mr. Justice Sanjaya Kumar Mishra

Born on 29.12.1961.

Father’s Name : Shri Markanda Mishra

 Mother’s Name : Smt. Jyotirmayee Mishra

 Place of Birth :Bolangir

 Started schooling at Tikra Upper Primary School.

 Passed out Higher Secondary Certificate Examination from Prithviraj High School, Bolangir in the year 1977.

 Completed B.Com.(Hons.) from Rajendra College, Bolangir in 1982.

 Completed M.Com.from Delhi University in 1984.

 Completed LL.B. from Law Faculty, Delhi University in 1987.

 From March, 1988 joined profession and started practice in Bolangir District Courts under the guidance of his father, Shri Markanda Mishra.

 Conducted several sessions cases, civil suits, civil appeals independently.

 Acted as Honorary Law Lecturer of Bolangir Law College.

 Secured the 1st position in the Recruitment Examination for District Judges from Bar and on 16.2.1999 joined as Additional District & Sessions Judge, Jeypore.

 Also worked as District & Sessions Judge, Sundergarh, Dhenkanal, Special Judge (CBI), Bhubaneswar and joined as Registrar General of Orissa High Court.

 Elevated as Judge of the Orissa High Court on 07.10.2009.

His Lordship was transferred to High Court of Uttarakhand where he assumed the charge of the office of Judge of the High Court of Uttarakhand on 11.10.2021 vide Notification No. K.11019/39/2021-US.I/II (iii) dated 05.10.2021 and vide Government Notification no 11019/63/2021-US.I/II.  His Lordship was appointed as the Acting Chief Justice of High Court of Uttarakhand on 24/12/2021 and held the office till 28/06/2022.

His Lordship was appointed as the Chief Justice of Jharkhand High Court vide notification No. No.K13022/01/2022-US.IIdated 17.02.2023 and assumed office as the Chief Justice of the Jharkhand High Court on 20.02.2023.

 

 

HJSKS

Hon’ble Mr. Justice Sharad Kumar Sharma : Born on 1st January, 1962 at Allahabad, Uttar Pradesh. Justice Sharma attained his primary and secondary education from ‘Boys’ High School and Intermediate College, Allahabad and thereafter did his B.Com and LL.B from Allahabad University. He also holds Diploma in Material Management from Indian Institute of Engineering & Rural Technology, Allahabad. Enrolled as an Advocate on 29.02.1992 and started practice at Allahabad High Court on Civil, Constitutional, Service and Revenue Side matters from 1992 till 2000. His father Shri H.N. Sharma and brother Shri Anirudh Sharma are the Advocates and practicing at Allahabad High Court. His mother Smt. Sarla Sharma is housewife.

After creation of State of Uttarakhand in the year 2000, he shifted to Nainital and started appearing and conducting different types of cases before the Hon’ble High Court of Uttarakhand at Nainital. In the year 2009, he was designated as Senior Advocate. Being Senior Panel Advocate, he appeared for High Court of Nainital, O.N.G.C., Dehradun, A.R.I.E.S, Nainital, Forest Corporation of Uttarakhand, Uttarakhand Transport Corporation etc. On 19.05.2017, he was elevated to the Bench and took charge as Addl. Judge, High Court of Uttarakhand.

His Lordship was elevated as permanent Judge, High Court of Uttarakhand vide notification dated 30.08.2018. Retired on 31.12.2023.

Case Status / Orders/ Judgments (Beta)

Cause List (Daily/Weekly) and Defect List

Photo Gallery

Photo

view photo gallery