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    HONOURABLE MRS. JUSTICE SUREPALLI NANDA

    Justice MRS Surepalli Nanda
    • Designation: Administrative Judge, High Court for the State of Telangana

    HONOURABLE MRS. JUSTICE SUREPALLI NANDA

    Born on 4th April, 1969 to late Dr Bollarum Danappa, who worked as Government Doctor specialized in Opthalmology and retired as Deputy Civil Surgeon, Government of erstwhile composite state of Andhra Pradesh and late Smt.Bollarum Meera at Gowlipura, Old City, Hyderabad. Passed SSC in 1st Division from Holy Mary High School, Saifabad in the year 1984, completed Intermediate Course in first division in Bi.P.C in the year 1986 from Sarojini Naidu Vanita Maha Vidyalaya, Exhibition Ground, Hyderabad,obtained BA (English literature) from Osmania University,Hyderabad in the year 1990 and LL.B (special) degree from Vunki Sanna Rudrappa Law College(VSR Law College) ,Bellary then affiliated to Gulbarga University,Karnataka in the year 1993. Married to Sri Surepalli Madhava Rao, who is a retired Principal District and Sessions Judge and currently a practising Advocate in A.P. High Court. Blessed with only son Dr Surepalli Prashanth, who is a medical graduate and a post graduate in law (MBBS,LL.B,LL.M) and who is not only currently pursuing doctoral studies in law (PhD in Law) from ICFAI Law School,Hyderabad but is also a Practising Advocate. He is presently working as Special Assistant Public Prosecutor in the High Court for the State of Telangana, Hyderabad. Her Ladyship enrolled as an Advocate on the rolls of Bar Council of Andhra Pradesh on 04-08-1993. After enrollment as an advocate, joined the Office of Honble Justice G Chandraiah garu(as advocate as he then was ) and worked in the said office for about a year. Later worked as a Junior Counsel assisting V.Rajagopal Reddy garu, Senior Advocate for the period 1994-2000. Actively practised for more than 28 years at the High Court of Judicature at Hyderabad and dealt with all types of constitutional, Civil, Criminal, Labour, Revenue, Service matters. Specialized in the area of Constitutional Law (Writs).

    PRO-BONO WORK FOR THE LEGAL SERVICES AUTHORITY
    Worked as Panel Advocate for A.P.State Legal Services Authority in High Court of A.P., during the period 1995 to 2001. Appointed as Member, A.P.High Court Legal Services Committee in the year 2005 and continued till March 2016.Appointed as Panel Advocate of A.P. High Court Legal Services Committee vide Proceedings ROC No.800 HCLSC of 2014, dated 21-03-2014 and continued as such till elevation as Judge, High Court of Telangana.

    Held the Assignment of Master Trainer from Hyderabad, Telangana State to train the Legal Aid Panel Lawyers of all the Districts of Telangana on Advancing of Lawyering Skills in the year 2015 (1st phase) along with 2 other master trainers.

    The State of Telangana stood first in the country for having completed the training for the Legal Services Panel Lawyers within a period of three months.

    Conducted the Training to Legal Aid Panel Lawyers of SIX (6)Districts of Andhra Pradesh in the year 2015 i.e., Kurnool, Kadapa, Chittoor, Anantapur, Guntur along with two other Master Trainers of A.P.

    Conducted the Training during the period 2016-2017, to a second group of Legal Services Panel Lawyers of TEN (10) Districts of State of Telangana i.e.,Warangal, Khammam, Adilabad, Mahabubnagar, Ranga Reddy, Nizamabad, Karimnagar, Nalgonda, Sangareddy and Hyderabad along with two other Master Trainers.

    Conducted Training to the Legal Services Panel Lawyers of AP High Court Legal Services Committee along with one other Master Trainer from Telangana on 28th and 29th of April, 2018.

    Conducted the Training in the year 2018, to a third group of Legal Services Panel Lawyers of TEN (10) Districts of State of Telangana i.e., Warangal, Khammam, Adilabad, Mahaboob Nagar, Karim Nagar, Medak at Sanga Reddy, Nalgonda, Nizamabad, Ranga Reddy and Hyderabad along with two other Master Trainers.

    Conducted Training to a fourth group of Legal Services Panel Lawyers Of all Districts of Telangana in the year 2021.

    Secured excellent grade in EACH and every District of the State of Telangana for the years 2015, 2016-2017, 2018 and 2021.

    1. Defending BAR COUNCIL OF INDIA AS ITS SOLE COUNSEL since 2000 and officially appointed as STANDING COUNSEL FOR THE BAR COUNCIL OF INDIA in the year 2006 and continued as such till elevation as Judge, High Court of Telangana i.e. till 24.03.2022..
    2. Worked as Assistant Government Pleader for Panchayath Raj during the period 2001 – 2002.
    3. Worked as Assistant Government Pleader for Land Acquisition during the period 2002 – 2004.
    4. Appointed as Standing Counsel for the Bar Council of Andhra Pradesh in the year 1995 and continued as panel Advocate of Bar Council of Telangana and Andhra Pradesh in all the pending matters till elevation as Judge, High Court of Telangana.
    5. Worked as Reporter, Indian Law Reports, Law Journal of High Court of Andhra Pradesh.
    6. Appointed as Central Government Counsel on 6-4-2010 for conducting the Central Government Cases before the Andhra Pradesh High Court at Hyderabad and dealt with all cases pertaining to External Affairs, Mines, Home Affairs, Customs and Central Excise etc. and worked for the period 6.4.2010 to 22.5.2015
    7. Appointed as a Panel Advocate,Government Counsel on 26.08.2010 to represent Union of India in the Andhra Pradesh High Court in cases relating to the grant of Central Sanman Pension and worked till November 2016.
    8. Discharged duties as Legal Advisor to Nizams Institute of Medical Sciences, Panjagutta, Hyderabad, since December 2011 and Officially appointed as Special Counsel for NIMS on 26-3-2012 and discharged duties till 15-06- 2013.
    9. Appointed as Panel Advocate for Corporation Bank, Tarnaka Branch, Hyderabad vide proceedings dated 26-6-2014.
    10. Appointed as Panel Advocate for Oriental Bank of Commerce, Regional Office, Secunderabad vide proceedings, dated 19.07.2014
    11. Appointed as Member Enquiry Committee, to enquire into the complaint regarding the alleged indecent representation of Woman IAS Officer, by Outlook Magazine in its 6th July, 2015 edition and the counter complaint received from Editor of Outlook Magazine vide proceedings of the National Commission for Women, New Delhi, dated 22-07-2015.
    12. Appointed as Standing Counsel for National Institute of Rural Development and Panchayati Raj vide file dated 25-06-2018.
    13. Appointed as Panel Advocate for National Commission for Women, New Delhi for the State of Telangana w.e.f 30-11-2018.
    14. Dealt with the cases on behalf of Petroleum and Natural Gas Regulatory Board, New Delhi for the period 2016 to 2022 as a special Counsel.
    15. Nominated as The member of Institutional Ethics Committee of Medical and Health Research Institute, Maternal Health Research Trust, Road No.3, Banjara Hills,Hyderabad in April 2019.
    16. Selected as Legal Expert for NRI Women Safety Cell, Women Safety Wing, Telangana State.
    17. Empanelled as one of the member of the High Court Gender Sensitization and Internal Complaints Committee (GSICC) for a period of 2 years w.e.f. 30-11-2019, vide Proceedings dt. 30-11-2019.
    18. Appointed as Counsel to Represent Hajee A.P.Bava and Co.Constructions Pvt. Ltd before the Telangana High Court.
    19. Designated as a Senior Counsel w.e.f 15.04.2021, vide notification ROC .NO.2674 SO of 2017 dated 17.04.2021 of the Registrar General, High Court for the State of Telangana and is the 1st woman to have been designated as Senior Advocate by the full court of High Court of Telangana after the establishment of the State of Telangana.
    20. Nominated as a Member of a five Member Interview cum Interaction Committee to conduct interview -cum- interaction for empanelment of Legal Assistants for NIRDPR, vide office order No.85 dt.03.05.2021 of NIRD.
    21. Empanelled as a Senior Advocate to represent on behalf of High Court of Telangana on important legal issues, vide Proceedings dated 03.07.2021.
    22. Nominated as Member, Board of Studies, Faculty of Law, Osmania University in the year 2021.

    REPORTED JUDGMENTS IN CASES DEALT AS A LAWYER

    There are more than 64 Reported Judgments reported in various law journals in cases dealt as an advocate.

    OTHER ACTIVITIES

    1. Elected as an Executive Committee Member of A.P. High Court Advocates Association for 3 terms, during the period 1995 to 2000.
    2.Elected as Secretary, A.P. High Court Advocates Association for the year 2009- 2010.
    3.Nominated as Returning Officer to conduct the A.P. High Court Bar Association Elections for the year 2010-11.
    4.Life Member,Indian Law Institute,New Delhi.

    AWARDS RECEIVED

    1.Recipient of Acharaya Chanakya Sadhbavana Puraskar Award for the year 2010 earmarked for the legal field Awarded by Bharatiya Sanskrit Nirman Parishad and A.P. State Human Rights.
    2.Recipient of the Elders Club Excellence Award on 15.06.2018 earmarked for Advocates Awarded by Elders Clubs International Foundation.
    3.Recipient of the National Unity Award, 2020 earmarked for the Legal Field Awarded by Telangana Citizens Council (A social service organisation).

    Elevated and sworn in as a Permanent Judge of the High Court for the State of Telangana on 24-3-2022.
    Has been a part of various committees, pertaining to betterment of administration of High court of Telangana.
    In close to two years since appointment as a permanent judge of the High Court of Telangana,authored more than 390 reported judgments and acquired extensive experience in dispensing justice at the High Court of Telangana.
    Member of Common Wealth Magistrates and Judges Association (CMJA),London .
    Member of International Association of Women Judges(IAWJ),Washington D.C,USA.

    ACHIEVEMENTS –

    1) THE FIRST WOMAN ADVOCATE TO HAVE BEEN ELECTED AS SECRETARY,ERSTWHILE COMPOSITE AP HIGH COURT ADVOCATES ASSOCIATION, ON CONTEST.
    2) THE FIRST WOMAN TO HAVE BEEN DESIGNATED AS SENIOR ADVOCATE BY THE FULL COURT OF HIGH COURT FOR THE STATE OF TELANGANA AFTER THE ESTABLISHMENT OF THE STATE OF TELANGANA ON 17.04.2021.
    3) THE FIRST WOMAN DESIGNATED SENIOR COUNSEL IN THE HISTORY OF ERSTWHILE COMPOSITE ANDHRA PRADESH STATE AND TELANGANA STATE TO BE APPOINTED AS JUDGE,HIGH COURT OF TELANGANA.
    4) THE FIRST WOMAN ADVOCATE FR0M BACKWARD CLASS RAJAKA COMMUNITY T0 BE APPOINTED AS A HIGH COURT JUDGE IN THE HISTORY OF INDIA.
    5) THE FIRST WOMAN ADVOCATE WHO SERVED THE ESTEEMED BAR COUNCIL OF INDIA AS ITS STANDING COUNSEL FOR MORE THAN TWO DECADES IN THE TELANGANA HIGH COURT AND ERSTWHILE COMPOSITE ANDHRA PRADESH HIGH COURT.
    6) THE FIRST WOMAN ADVOCATE WHO SERVED THE STATE LEGAL SERVICES AUTHORITY IN DIFFERENT CAPACITIES FOR MORE THAN TWO DECADES IN THE STATE OF TELANGANA AND ERSTWHILE COMPOSITE STATE OF ANDHRA PRADESH.
    7) THE FIRST WOMAN ADVOCATE FR0M THE STATE OF TELANGANA WHO HAD BEEN APPOINTED AS MASTER TRAINER OF TELANGANA STATE BY TELANGANA STATE LEGAL SERVICES AUTHORITY WITH THE APPROVAL OF THE NATIONAL LEGAL SERVICES AUTHORITY NEW DELHI TO IMPART TRAINING TO THE LEGAL SERVICES PANEL LAWYERS IN ALL THE DISTRICTS OF THE STATE OF TELANGANA, ON ADVANCING OF LAWYERING SKILLS.
    8) THE FIRST JUDGE FR0M TELANGANA AND ANDHRA PRADESH HIGH COURTS T0 HAVE PRONOUNCED SEPARATE JUDGMENTS IN 71 CASES ON A SINGLE DAY ON 05.06.2023, WHEN THE HIGH COURT REOPENED AFTER SUMMER VACATION.
    9) THE FIRST JUDGE FR0M TELANGANA AND ANDHRA PRADESH HIGH COURTS T0 HAVE PRONOUNCED SEPARATE JUDGMENTS IN 76 CASES ON A SINGLE DAY ON 03.06.2024, WHEN THE HIGH COURT REOPENED AFTER SUMMER VACATION.
    10) THE FIRST WOMAN ADVOCATE FR0M OLD CITY, HYDERABAD TO BE ELEVATED AS JUDGE, HIGH COURT FOR THE STATE OF TELANGANA.
    Justice Mrs Surepalli Nanda