Mr. A.M. THIPSAY

2011-2016

Born on 10th March, 1955 at Mumbai.

Completed Graduation and, thereafter, took Law Degree. Enrolled as an 'Advocate' on the Rolls of the Bar Council of Maharashtra and Goa on 5th November, 1979. Thereafter, practiced in various Civil and Criminal Courts at Mumbai.

Appointed as 'Metropolitan Magistrate' in the Judicial Service of the State of Maharashtra on 26th August, 1987. Promoted to the Senior Branch of the Judicial Service as 'Additional Chief Metropolitan Magistrate', Mumbai and 'Additional Chief Judge', Small Causes Court, Mumbai on 1st September, 1994. As an 'Additional Chief Metropolitan Magistrate', handled complex trials in respect of offences/cases investigated into by C.B.I

Appointed as a 'Judge, Bombay City Civil and Sessions Court' on 25th March, 1997. In that capacity, handled various types of Civil Suits and Criminal Trials and also did extensive appellate work. Appointed as a 'Judge of the Special Court' under the M.C.O.C. Act, 1999 on 1st September, 2001. In that capacity, handled several trials, which were complex, lengthy and sensitive.

Special Assignments:

Was appointed as 'Officer on Special Duty' by the High Court in August, 2003 to represent the High Court in several Writ Petitions filed in the Supreme Court of India by several Judicial Officers from the State on issues of pay, seniority etc., arising out of implementation of recommendations of 'Shetty Commission'. This was in addition to the judicial work.

Was appointed as 'Additional Registrar( Administration )' on the establishment of the High Court on 01/09/2003. This position was held till the responsibility, of looking after the administration of the 'Fast Track Courts at Sewree' was entrusted in October, 2003, in addition to the judicial work.

Was nominated by the Hon'ble Chief Justice of Bombay High Court as a Judge to hold re-trial of the 'Best Bakery Case' which was transferred from the State of Gujarat.

The following cases are some of the complex and sensitive cases handled by Shri.Thipsay.

i) The trial of Tantrik Chandra Swamy in 1994-95.

ii) Appeal against the order passed by the Additional Chief Metropolitan Magistrate, Bombay, convicting Anna Hazare of an offence punishable under Section 500 of the IPC on a complaint made by a Minister, in the year 1999.

iii) The trial of Shri J.W. Singh, a Senior Judicial Officer, working as a 'Judge' of the Bombay City Civil and Sessions Court in the year 2002, on the allegation of having committed offences punishable under the Maharashtra Control of Organized Crime Act.

iv) The re-trial of the case popularly known as 'Best Bakery Case', which was transferred from the State of Gujarat to the State of Maharashtra under the orders of the Supeme Court of India.

Appointed as 'Principal District and Sessions Judge, Jalgaon' in December, 2007. Elevated to the High Court, Bombay, as "Additional Judge" w.e.f.17th March, 2011.

Shri Thipsay is an internationally rated Chess Player.

Shri Thipsay has made a mark in the game of Chess in various different capacities such as 'Player', 'Coach' and 'Organizer'.

He won the Inter-Collegiate Chess Championship in the year 1975 and won the Bombay Senior Division Championship in the year 1977. He has participated in the National Chess Championship Tournaments on a number of occasions, individually, as also as a member of Maharashtra Team. He has won several prizes in Chess Tournaments at National Level. He has also won prizes in the International Tournaments held in the year 1985, at Singapore and Malaysia.

He was appointed as the official coach of the Indian Womens' Chess Team and in that capacity accompanied the Indian Womens' team abroad in International Tournaments including the Chess Olympiad, on five occasions.

He has been conferred with 'Dadoji Konddev Award' by the State Government for his work as a 'Coach'.

Transfered to Allahabad High Court.