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Through a notification issued on 1st June, the Central Government has notified appointment of two Additional Judges- Justice Mohammad Nawaz and Justice Harekoppa Thimmanna Gowda Narendra Prasad- have been appointed to the Karnataka High Court.
“In exercise of the powers conferred by clause (1) of article 224 of the Constitution of India, the President is pleased to appoint Shri (1) Mohammad Nawaz, and (2) Harekoppa Thimmanna Gowda Narendra Prasad, to be Additional Judges of the Karnataka High Court, in that order of seniority, for a period of two years with effect from the date they assume charge of their respective offices.”, the notification said.
The Karnataka High Court presently has a sanctioned strength of 62 judges. However, at present, there are only 25 judges (both additional and permanent judges) presiding in the Karnataka High Court. The Karnataka High Court is, therefore, presently suffering from severe capacity issues with less than fifty per cent of the sanctioned strength being functional.
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