|
Honourable Shri. Prabodh
Dinkarrao Desai succeeded Justice Chittatosh Mookerjee as Chief
Justice of Bombay High Court on 7th January 1991.
His Lordship was born on December 14, 1930 at Bharuch , Gujarat
State and his primary and secondary education was at Bharuch. His
Lordship joined the St. Xavier's College at Bombay and graduated
in Arts in 1950 with Honours . His Lordship
obtained the Master's Degree in Advanced Economics in 1952.
Simultaneously, prosecuted study in law at Govt. Law College, Bombay
and obtained the LL.B. Degree in the year 1953. His Lordship
joined the Bar on the Appellate Side of the Bombay High Court in 1955
and practised there till the bifurcation of the State of Bombay in
1960. Thereafter he shifted to Ahmedabad. His
Lordship was Professor of Constitutional Law in the City Law
College, Ahmedabad in the year 1967-68. His Lordship was
appointed as an Additional Judge of Gujarat High Court on February
19,1970 and was made permanent Judge on April 24, 1974. His
Lordship was appointed as the Acting Chief Justice of the Gujarat High
Court on 15.3.1983 and he continued to hold the said office till
September 23, 1983. His Lordship assumed the charge of office of
the Chief Justice of Himachal Pradesh High Court on and from
23.12.1983. His Lordship was transferred as Chief Justice of
Calcutta High Court on November 14, 1988. Also acted as the Acting
Governor of Himachal Pradesh from March 7, 1985 to April 16,
1985. His Lordship was transferred and took over as the
Chief Justice of the Bombay High Court on 7th January, 1991. His
Lordship has given many important decisions in different branches
of law such as Constitutional Law, Taxation and Company Law, Labour
Laws, Motor Accidents Compensation Law, Civil Law etc. His Lordship
had made significant contribution in the field of Public Interest
Litigation. His Lordship was appointed as a member of the
Arrears Committee appointed by the Government of India on January 17,
1989.
His Lordship in his judicial pronouncement demonstrated his legal
acumen, sharp intellect and deep understanding of human nature. His
Lordship introduced the innovative Pretrial, In-trial and Post-trial
Conciliation Scheme in the Subordinate Courts in Himachal Pradesh with
the end in view of dispensing expeditious and substantial justice to a
large number of litigants waiting for justice. His Lordship retired as
Chief Justice of Bombay High Court on 14th December, 1992.
|
