Allow Cookies!
By using our website, you agree to the use of cookies
On 6th May, 2019 the Supreme Court Collegium through a resolution recommended the appointment of advocate Viju Abraham as judge of Kerala High Court. The recommendation made after the Collegium of the Kerala High Court on March 7, 2018 for elevation of Viju Abraham and six other Advocates, was first considered by the Supreme Court Collegium on October 9, 2018 but Viju Abraham’s was dropped then and thereafter on February 12, 2019 because of certain information which was awaited from the High Court. Subsequently, the requisite information relating to his net professional income received from the Kerala High Court and was finally placed before the Collegium after which his suitability to the post got ascertained.
The apex court in its resolution stated that “In order to ascertain suitability of Shri Viju Abraham, Advocate for elevation to the High Court, we have consulted our colleagues conversant with the affairs of the Kerala High Court. Copies of letters of the opinion of our consultee-colleagues received in this regard are placed below. For the purpose of assessing merit and suitability of Shri Viju Abraham we have carefully scrutinized the material already on record as well as the further information received from Kerala High Court.” Based on the above, the Collegium has now resolved to recommend Viju Abraham for appointment as a judge of Kerala High Court.
The SC collegiums gave regard to all relevant factors and considered the view that Shri Viju Abraham is suitable for elevation to the High Court. In view of the above, the Collegium resolved to recommend that Shri Viju Abraham, Advocate, be appointed as a Judge of the Kerala High Court.
86540
103860
630
114
59824