HIGH COURT OF JUDICATURE AT SIKKIM
| Name | Hon'ble Mr. Justice A. Muhamed Mustaque, Chief Justice |
| Date of Birth | 01/06/1967 |
| Initial Joining | 23/01/2014 |
| Joining at Sikkim | 04/01/2026 |
- Born on 1st June 1967, Native of Thana, Kannur. Obtained Law Degree from V.B College of Law, Udupi. Obtained L.L.M from M.G. University in Labour Law. Enrolled as a lawyer on 1st October 1989. Practised 7 yrs before various courts and statutory authorities in Kannur. Obtained Master 2 in Space and Telecommunication Law, a funded programme of French Government from Paris XI University. Did Private International Law course at Hague Academy of International Law. Did advanced course on E- Commerce and Intellectual Property from WIPO. Trained as mediator by European Team from U.K. and also by MCPC of Supreme Court of India. Have many international publications to his credit including papers presented at International Astronautical Congress held in Hyderabad, Daejon in Korea and Naples in Italy. Attended various professional advancement courses, international conferences and workshop on subject relating to law. Practised as Ligation Lawyer, Arbitrator and served as a Mediator of Kerala Mediation Center. Was Standing Counsel for Kannur University, appeared for educational institutions, telecom companies, local authorities etc. Practised in civil , commercial constitutional, administrative service, criminal, telecommunication, IP and IT Laws. Was a Faculty for training on mediation with IIAM (Indian Institute of Arbitration and Mediation), Panel Arbitrator of ICADR AND IIAM and Member of International Institute of Space Law and Indian Society of International Law. Worked as Managing Editor of online news legal news letter L.I.N.K. Published from Luxembourg, Charter Member and Treasurer of India International ADR Association and Secretary of Mediators' Council of India. Sworn in as Additional Judge of the High court of Kerala on 23rd January, 2014. Appointed as Permanent Judge of the High Court of Kerala with effect from 10th March 2016 . Appointed as Acting Chief Justice of High Court of Kerala with effect from 5th July 2024.
Elevated as the Chief Justice, High Court of Sikkim with effect from 4th January 2026.
| Sitting at | Gangtok |
| justice.mustaque@aij.gov.in |
| Name | Hon'ble Mrs. Justice Meenakshi Madan Rai, Judge |
| Date of Birth | 12/07/1964 |
| Initial Joining | 15/04/2015 |
| Joining at Sikkim | 15/04/2015 |
- Born to Late Madan Mohan Rasaily, former Home Secretary, Government of Sikkim and Mrs. Rabi Mala Rasaily (nee Moktan), former Teacher, Baha'i School, Gangtok, East Sikkim on 12th July, 1964, she began her schooling at Tathangchen School, Gangtok, where, after completing her “Infants Class”, she joined Dowhill School at Kurseong, West Bengal as a boarder in the year 1970, from where she completed her Class X in the year 1980. In 1981, she entered Tashi Namgyal Academy, Gangtok and completed her Class XII in March, 1983. She pursued Political Science (Honours) in Lady Shriram College, Delhi University, on a Merit Scholarship from the Government of Sikkim, which she completed in 1986 and proceeded to join the Campus Law Centre, Delhi University, from where she did her three year LLB course till 1989. She was enrolled in the Bar Association of Delhi in the year 1990 and worked in the Delhi High Court and Supreme Court of India under an Advocate on Record.
- She was appointed as Judicial Magistrate 1st Class –cum- Civil Judge (East) District at Gangtok, Sikkim on 11.12.1990 in the cadre of Sikkim Judicial Service, being the first lady from Sikkim to be appointed to the said post. She was promoted to the post of Chief Judicial Magistrate-cum-Civil Judge (East & North) Districts of Sikkim at Gangtok on 20.04.2000, which post she continued to hold till 01.08.2004. On 02.08.2004, she was promoted as District & Sessions Judge (Special Division-II) at Gangtok in the cadre of the Sikkim Superior Judicial Service and subsequently, on 23.11.2004 transferred and posted as Registrar, High Court of Sikkim. On 26.10.2006, she was posted as Registrar General, High Court of Sikkim.
- While posted as Registrar and Registrar General, she held additional charge of :
(a) District & Sessions Judge (Special Division-I)
(b) Judge, Family Court of Sikkim
(c) Secretary, High Court Legal Services Committee
(d) Member Secretary, Sikkim State Legal Services Authority
(e) Central Project Coordinator (e-Committee) - On 27.10.2008, she was transferred and posted as District & Sessions Judge (East & North) Sikkim at Gangtok till 14.04.2009, where she held additional charge of District & Sessions Judge (Special Division-I) at Gangtok and various assignments under Special Acts during her said posting, as follows:-
(a)Special Judge, NDPS Act, 1985 and Special Judge, Sikkim Anti-drugs Act, 2006 for East and North Sikkim.
(b)Special Judge, Prevention of Corruption Act, 1988.
(c)Single Member, MACT for East and North Sikkim.
(d)Judge, Family Court for the whole of Sikkim.
(e)Special Judge, Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989.
(f)President, District Consumer Disputes Redressal Forum (East & North) Districts of Sikkim.
(g)Member Secretary, Sikkim State Legal Services Authority
(h)Secretary, High Court Legal Services Committee - She was transferred back as Registrar General, High Court of Sikkim on 09.04.2009 and joined the post on 15.04.2009. She held additional charge of Member Secretary, Sikkim State Legal Services Authority from January 2005 till January 2010. She was Secretary, High Court Legal Services Committee from 28.03.2007 till 27.03.2009.
- On 30.06.2010 she was transferred and posted as District and Sessions Judge, South & West Sikkim at Namchi till 15.07.2012 and held various assignments under Special Acts during her said posting, as follows:-
(a)Special Judge, NDPS Act, 1985 and Special Judge, Sikkim Anti-drugs Act, 2006 for South & West Sikkim.
(b)Special Judge, Prevention of Corruption Act, 1988 for South & West Sikkim.
(c)Single Member, MACT for South & West Sikkim.
(d)Judge, Family Court for South & West Sikkim.
(e)Special Judge, Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 for South and West Sikkim.
(f)President, District Consumer Disputes Redressal Forum (South & West) Districts of Sikkim.
(g)Chairperson, District Legal Services Authority, South & West Sikkim - On 16.07.2012, she was transferred and posted as District & Sessions Judge (East & North) Districts of Sikkim at Gangtok and held additional charge of District & Sessions Judge (Special Division-I) at Gangtok and various assignments as before.
- On 29.07.2013, she was designated as Principal District & Sessions (East) District at Gangtok. She was elevated as Judge, High Court of Sikkim on 15.04.2015, being the first lady from Sikkim to be elevated to the post and assumed charge of the Office of the Judge, High Court of Sikkim in the forenoon of the same date.
- Her Ladyship presently holds the following assignment;
1. Executive Chairperson, Sikkim State Legal Services Authority since December 11, 2015. - Appointed as Acting Chief Justice w.e.f. 01.07.2018 to 29.10.2018
17.09.2019 to 14.10.2019
15.07.2020 to 06.08.2020
01.09.2021 to 11.10.2021
15.12.2025 to 03.01.2026
| Sitting at | Gangtok |
| Address | "NAHUM KHIM", M.M. Rasaily Road, Sichey, Gangtok, Sikkim - 737101 |
| justice.meenakshi@aij.gov.in |
| Name | Hon'ble Mr. Justice Bhaskar Raj Pradhan, Judge |
| Date of Birth | 19/10/1966 |
| Initial Joining | 23/05/2017 |
| Joining at Sikkim | 23/05/2017 |
- Hon'ble Shri Justice Bhaskar Raj Pradhan, son of late Bhim Raj Pradhan, former Law Secretary and Legal Remembrancer, Government of Sikkim and Mrs. Bindumati Pradhan, former Joint Secretary, Government of Sikkim, after having completed his schooling initially from Tashi Namgal Academy, Gangtok and thereafter from St. Pauls School, Darjeeling, went on to graduate with B.A (Political Science Hons.) degree from Elphinstone College, Mumbai. He obtained Bachelor of Law (LLB) Degree from Government Law College, Mumbai, in the year 1991 and enrolled himself with the Bar Council of Maharastra in August 1991. Justice Bhaskar Raj Pradhan worked as an associate in Khaitan & Co. Advocates & Solicitors, Himalaya House, Barakhamba Road, New Delhi from 1991 to 1994 and thereafter as an associate in Karanjawala & Co., Advocates & Solicitors, D-10, Defence Colony, New Delhi from 1994 to 1998. During the period 1991-1998, Justice Bhaskar Raj Pradhan practiced before the Hon'ble Supreme Court of India, Hon'ble Delhi High Court, Hon'ble Rajasthan High Court at Jaipur as well as extensively before the District Courts, Tribunals, Commissions etc.
- In the year 1998, Justice Bhaskar Raj Pradhan resettled in Sikkim and started his practice before the Hon'ble High Court of Sikkim at Gangtok and the District Courts of the four districts of Sikkim. He has over the period appeared before the Hon'ble Supreme Court of India as well as various High Courts of the country in Criminal, Civil and Constitutional matters. He has also conducted numerous trials in both Criminal and Civil matters before the District Courts of Sikkim, Assam and New Delhi. Justice Bhaskar Raj Pradhan was designated as Senior Advocate in the year 2008 by the High Court of Sikkim at Gangtok at the age of 42 years. Justice Bhaskar Raj Pradhan is a life member of Bar Association of India, New Delhi and Bar Association of Sikkim and also a member of Indian Law Institute, New Delhi. For the period 2009-2012, Justice Bhaskar Raj Pradhan was elected and held the post of the General Secretary of the Bar Association of Sikkim and thereafter as its President from the year 2015 till the date of his elevation as a Judge of the Hon'ble High Court of Sikkim.
- Justice Bhaskar Raj Pradhan has undergone training at the National Legal Service Authority, New Delhi in July, 2015 as a Master Trainer. He was a member of the Committee constituted by the Hon'ble High Court of Sikkim to examine and suggest all procedural aspects of laws pertaining to filing of petition, appeal etc including necessary amendments to be incorporated in the Sikkim High Court (Practice and Procedure) Rules, 1991. He has also been a Member of the Monitoring Committee, District Legal Services Authority, East & North Sikkim at Gangtok from the year 2010 till the date of his elevation. Similarly, he was also a member of the High Court of Sikkim, Museum Committee, which has set up the first Judicial Museum in Sikkim.
- Justice Bhaskar Raj Pradhan has rendered his professional services to the Sikkim Legal Services Authority, (SLSA) without accepting any professional remuneration and with a request that the said amounts may be utilised towards the cause of SLSA. He was also appointed as Amicus Curiae in various matters by the Hon'ble High Court of Sikkim. He has delivered numerous lectures on various subjects as resource person for the SLSA, Sikkim Judicial Academy, Sikkim University and Sikkim Government Law College.
- Justice Bhaskar Raj Pradhan was also Joint Coordinator and contributor to the Criminal Justice India Series, Volume 18, Sikkim, a book on the administration of the Criminal Justice in Sikkim, published by Allied Publishers Private Limited in collaboration with National University of Juridical Sciences, Kolkata funded by the Ford Foundation and guided by the School of Criminal Justice Administration. Hon'ble Mr. Justice Bhaskar Raj Pradhan took oath on 23rd May 2017 as a Judge of High Court of Sikkim, at Gangtok and assumed charge of the Office of the Judge, High Court of Sikkim in the forenoon of the same date.
| Sitting at | Gangtok |
| Address | Bungalow No. 14, VIP Colony, Gangtok, Sikkim - 737103 |
| justice.brpradhan@aij.gov.in |