Skip to main content
jharkhand goverment logo
  • screen reader
  • Skip to main content
  • |
  • Sitemap
  • |
    • English English
High court jharkhand
indian emblem
  • कारण सूची
  • न्यायपीठ का संविधान
  • मामला स्थिति
  • आदेश और निर्णय
  • निविदा
  • ई-कोर्ट
  • वार्षिक रिपोर्ट्स
  • जेईसीएमएस
Site links Highlight
  • न्यायाधीशों प्रोफ़ाइल
  • स्थानांतरण, पोस्टिंग और प्रचार
  • अधिकारियों के लिए गैलरी, जेएचसी के स्टाफ और प्रशासनिक विवरण
  • आने वाले कार्यक्रम
  • नागरिक सूची
  • ई-समिति
  • नवीनतम क्रियाएँ
  • प्रशासनिक आदेश
  • जिला न्यायपालिका
    • प्रशिक्षण के लिए नामांकन
    • स्थानांतरण, पोस्टिंग और प्रचार
    • जिला न्यायालय के लिए संवाद
      • न्यायिक मामले का पत्र
      • प्रशासनिक आदेश
      • विविध आदेश
    • नोटिस
    • सूचनाएं
  • वर्गीकरण कोड
  • भरती
  • सूचना का अधिकार कानून
  • नियम
  • जलसा
  • न्यायिक अकादमी
  • वकील और एच.सी. कानूनी सहायता पैनल वकील
  • चित्र प्रदर्शनी
  • हमसे संपर्क करें
  • प्रकाशन
  • लक्ष्यों का विवरण
  • जिला न्यायालय
  • कैलेंडर
  • जिला न्यायालय डाटा
  • जज की लाइब्रेरी
  • झारखंड ई-गैजेट
  • सम्बंधित लिंक्स
  • Targets & Achievements
Hon'ble Mr. Justice S. J Mukhopadhaya (Transferred to Madras Highcourt, Chennai) (Retired Judge Supreme Court of India)

inner page

Hon'ble Mr. Justice
Sudhanshu Jyoti Mukhopadhaya

Mr. Justice S.J.Mukhopadhaya born on 15th March,1950, is the son of Late Sarojendu Mukherjee who was himself a leading practitioner specially in Service law in Patna High Court. He passed B.Sc. examination in 1971 from Magadh University. He obtained his LL.B Degree in 1979 from Patna University. Enrolled as an Advocate on 18th May 1979 and practised at Patna and Ranchi Bench of Patna High Court in Constitutional, Service, Civil and Criminal matters. He was designated as Senior Advocate in February, 1993. Appointed as a
Permanent Judge of the Patna High Court on 8th November, 1994. As a Judge decided several important civil and Constitutional cases including deciding the vires of Bihar Panchayat Raj Act, 1993.Wherein held that the limit of reservation of 50% as upheld by the Supreme Court of India, is equally applicable, So far as article 243D and/or Panchayat Raj Act is concerned. Also held in the said judgment that reservation for the seat of "Mukhiya" or "Pramukh" or "Adhyakchh", reservation of solitary post amount to 100% reservation which is not permissible.The permissible limit being 50%. Therefore no reservation can be made for mukhiya/Pramukh/Adhyakchh. By notification dated 14th November, 2000 became the Judge of the Jharkhand High Court w.e.f. 15th November 2000.

साइट नेविगेशन
  • हमसे संपर्क करें
  • कॉपीराइट नीति
  • अस्वीकरण
  • प्रतिक्रिया
  • मदद
  • हाइपर लिंकिंग पॉलिसी
  • गोपनीयता नीति
  • स्क्रीन रीडर एक्सेस
  • नियम और शर्ते
महत्वपूर्ण लिंक
  • Government of jharkhand
  • national portal of india
  • Goi web Directory
  • guildline for goverment
  • digital india
All Rights Reserved by High Court of Jharkhand, India.