Justice Pinaki Chandra Ghose joins as Member, NHRC
I
n pursuance of the Warrant of Appointment signed by the President of India, Justice Shri
Pinaki Chandra Ghose assumed office as a Member of the National Human Rights Commission on the 30th June, 2017. Prior to joining the Commission, he was a Judge of the Supreme Court of India from where he superannuated on the 27th May, 2017. Born on the 28th May, 1952, Justice Ghose completed his higher education in Calcutta, including B. Com, LL.B and obtained Attorney -at -Law at the High Court of Calcutta, before enrolling himself as an advocate with the Bar Council of West Bengal on the 30th November, 1976. He practiced in civil, commercial, constitutional and company matters in the High Court of Calcutta both in the Original and Appellate side. He was appointed as a Judge in the High Court of Calcutta on the 17th July, 1997. He also held various positions which included those of the Executive Chairman, West Bengal State Legal Services Authority and Andaman & Nicobar State Legal Services Authority. He became the Chief Justice of High Court of Andhra Pradesh on the 12th December, 2012 from where on the 8th March,
2013, he was elevated to the Supreme Court of India as a Judge. He has been associated with various philanthropic societies.