Graduated in B.Sc Physics (Hons) from University of Delhi in 1990.
Post graduated in M.Sc. (Physics) from University of Delhi in 1992.
LLB from Campus Law Centre in 1995 and enrolled as an Advocate with Bar Council of Delhi in the same year.
Completed course in English and EC Commercial laws from College of law at York, UK on British Chevening scholarship.
Practiced law before Supreme Court of India, High Court of Delhi and other High Courts. Appointed as Panel Counsel and later as Senior Panel Counsel for Union of India in Delhi High Court. Appointed to represent GNCT of Delhi (Criminal) and CBI in Delhi High Court.
Designated as a Senior Advocate by the High Court of Delhi in August, 2014.
Elevated as a permanent Judge of High Court of Delhi on 20th November, 2018.
Justice Talwant Singh
Justice Talwant Singh
Justice Talwant Singh was born on 4th June 1961 in village Bahla, Hoshiarpur, Punjab; did his initial schooling in village and then from N P Boys Higher Secondary School, Mandir Marg, New Delhi. He did his Graduation in Commerce from SGTB Khalsa College, Delhi University and completed a Masters in Commerce from Meerut University. He earned Advance Diploma in Management from IGNOU. He did his LL.B. from Meerut University in 1986.
Justice Singh joined Delhi Bar in 1986 and practiced as a litigation lawyer at High Court and District Courts of Delhi till April, 2000. His practice areas were Corporate Law, Family Law, Civil and Criminal Law. He joined Delhi Higher Judicial Service in May, 2000 as Additional District & Sessions Judge. While working as a judge, he presided over Courts dealing with Corruption Cases, Heinous Crimes, Service Tribunals, Civil and Family Law jurisdictions. He was promoted as District & Sessions Judge in December, 2014 and served in North-East and East Districts till April, 2017.
He was appointed as District & Sessions Judge (Headquarters), Tis Hazari Courts, Delhi on 1st May, 2017 and served there till 26th May, 2019. He was elevated as a permanent Judge of the High Court of Delhi on 27th May, 2019.
Apart from Judicial work, he has a great passion for use of ICT (Information & Communication Technology) in Courts and has been active in this field for the last more than 18 years and made his humble contribution in computerisation of District Courts in Delhi. Recognising Justice Singh’s interest in ICT, his services were requisitioned by Hon’ble Supreme Court of India as Member-Judicial of E-Committee in the year 2013. This Committee was entrusted with responsibility to computerize more than 14,000 Courts all over India, which it completed in record time. He was also member of the Software team responsible for development of National CIS (Case Information System) for all District Courts in India in collaboration with NIC, Pune.
During his tenure in Delhi District Courts, Justice Singh also remained Chairman of District Courts Website Committee and Nodal Officer of E-Courts Project and made his contribution in developing India’s First Paperless E-Court at District Court level. He has been a guest faculty at National Judicial Academy, State Judicial Academies, Universities, Information Technology Institutes and Law Enforcement Training Institutions.
His interest in use of ICT in Courts and Cyber Law has taken him to many foreign jurisdictions for delivering lectures to various stakeholders. He has also authored/edited books like District Courts Case Management Manual for Judges, District Courts User’s Manual for Lawyers & Litigants, Annual Reports of Delhi District Courts and has also written articles on ICT in Delhi District Courts, Cyber Law & Information Technology and Recent Trends in Use of Information Technology in Judiciary.
Justice Rajnish Bhatnagar
Justice Rajnish Bhatnagar
Justice Rajnish Bhatnagar was born on 14th June, 1962. Did B.Sc. from Delhi University in the year 1983 and thereafter LL.B. from the Campus Law Centre, Delhi University in the year 1987. Enrolled as an Advocate with the Bar Council of Delhi in the year 1987 and practised as an Advocate in both Civil and Criminal jurisdiction. Joined Delhi Higher Judicial Service on 26th May, 2000, has presided over various Civil and Criminal Courts and had been District Judge of North-West District, Rohini Courts, Delhi from 8th December, 2016 to 26th May, 2019. Elevated as a Permanent Judge of the High Court of Delhi on 27th May, 2019.
Justice Asha Menon
Justice Asha Menon
Justice Asha Menon was born on 17th September, 1960 at Pattambi, Kerala. She studied in different schools across India and completed her schooling from Kendriya Vidyalaya, Sector IV, R.K. Puram, New Delhi. She graduated in Economics (Hons.) from Lady Shri Ram College, University of Delhi in 1979 and thereafter LLB from the Faculty of Law, University of Delhi in 1982. Justice Menon was the youngest to enroll with the Bar Council of Delhi in that year. In 2006, she obtained her LLM from Kurukshetra University. Justice Menon was selected in the Delhi Judicial Service Exam conducted in 1984-85 and joined the service on 04th November, 1986. Justice Menon presided over various Courts in all jurisdictions over a period of about 14 years including, civil, criminal, rent, guardianship insolvency, etc and was promoted to the Delhi Higher Judicial Service on 16th August, 2000. She dealt with Land Acquisition Reference matters, litigation against public utilities such as, the Electricity Board/discoms, Delhi Jal Board, the then Municipal Corporation of Delhi and other civil matters. While holding the Sessions Court, she was designated as the Special Court to deal with Securities and Exchange Board of India (SEBI) prosecutions after the 2014 amendment and enhancement of the penalties and was one amongst the three set up in Mumbai, Chennai and Delhi and was the first Court to start disposals and convictions in the country. Justice Menon underwent mediation training in 2005 conducted by Institute for the Study and Development of Legal Systems (ISDLS), California and subsequently was selected for training as a Master Trainer by the Centre for Effective Dispute Resolution (CEDR), London at the International Centre for Alternative Dispute Resolution, (ICADR), New Delhi. She has conducted training sessions in mediation in various parts of the country including Kerala, Chennai, Chandigarh, Rajasthan, Indore and several other places. On 12th September, 2008, Justice Menon was posted as the Member Secretary, Delhi State Legal Services Authority and remained as such, till 31st October, 2012. During this tenure, many firsts were achieved. The Legal Services Authorities Act, 1987 was implemented in full measure with the creation of District Authorities. In each district of Delhi, full time Secretaries were appointed, Mega Lok Adalats were organized and several outreach programmes initiated. For the first time in India on 8th February, 2009, a paperless Lok Adalat was held, when without moving the files, thousands of cases pertaining to Section 138 Negotiable Instruments Act, 1881 were disposed of. As a Member Secretary, she was called upon by the Delhi High Court to submit various reports, which formed the basis of orders with far reaching effect touching upon the welfare of the economically weaker sections such as anganwadi, night shelters, missing children and mentally ill, to name a few. Justice Menon was instrumental in ensuring the availability of a Magistrate at the Jama Masjid outreach of the Institute of Human Behaviour and Allied Sciences (IHBAS) to facilitate orders to provide involuntary treatment for homeless persons suffering from mental illness. Justice Menon played a significant role in formulation of the Jail Parole Guidelines, 2010. For improving the quality of free legal aid, a training programme for the legal aid panel lawyers was also put in place by her with a prescribed syllabus. The para legal volunteer scheme and school literacy programme in Delhi Schools and Colleges were also commenced during her tenure. Under her charge, two significant national level programmes were organized in co-ordination with the National Legal Services Authority (NALSA) for highlighting the issues faced by transgender persons and the working of the Juvenile Justice (Care and Protection of Children) Act, 2000. At the international level, Justice Menon has represented India at the ‘Asia Pacific Regional Consultation on HIV-related Legal Services and Rights’ in 2012 at Bangkok, Thailand. She has also visited Malawi, Africa as a member of the Indian delegation under the aegis of the United Nations Development Programme (UNDP). On completion of her tenure in 2012, Justice Menon was posted to the Sessions Court but was again called to become the Member Secretary of the National Legal Services Authority on being so selected by the then Chief Justice of India and held the position till December, 2015. For the first time under her supervision, National Lok Adalats were commenced on regular basis. Commendation programmes were held at national level to acknowledge the work of para legal volunteers and the district legal services authorities across the country. She has helped in framing several schemes for effective legal services in keeping with the mandate of NALSA under the Legal Services Authorities Act, 1987. She also assisted in the preparation of training modules for legal aid lawyers, para legal volunteers and probation officers. As the Member Secretary, NALSA, she was called upon to submit several reports to the Supreme Court of India in respect of missing children, implementation of the Juvenile Justice (Care and Protection of Children) Act, 2000 and the rehabilitation of trafficked children and women and the protection of the rights of voluntary sex workers. As Member Secretary, she assisted the Supreme Court in the case of National Legal Services Authority of India vs. Union of India, a landmark decision for protection and enforcement of the rights of transgender persons including the right to identify as third gender. In 2016, she was also appointed Chairperson of a Committee constituted by the Ministry of Women and Child Development, Government of India for drafting new rules under the Juvenile Justice (Care and Protection of Children) Act, 2015 which have since been notified. On return from NALSA, in January, 2016, she took charge as the Family Court Principal Judge (HQ)-cum-District Judge at Dwarka. With effect from July, 2016 till December, 2016, she worked as District and Sessions Judge, South East, Saket and with effect from December, 2016 till 26th May, 2019, she worked as the District and Sessions Judge, South-cum-Judge-Inchange, Saket, New Delhi. On 27th May, 2019, Justice Menon was elevated as a permanent judge of the High Court of Delhi.
Justice Brijesh Sethi
Justice Brijesh Sethi
Appointed as Judge of Delhi High Court on 27.05.2019.
