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Hon'ble Mrs (Dr.) Justice Manjula Chellur, Chairperson
Born on December 5, 1955 at Bellary in Karnataka, Justice Manjula Chellur is the daughter of Shri C. Bheemappa Chetty and Smt. Rangamma Chetty.
After acquiring a degree in Arts from Allum Sumangalamma Womens College in her hometown, Justice Manjula Chellur obtained Law degree from Renukacharya Law College in Bangalore (now Bengaluru) in 1977.
Started practice in August 1978 in Bellary being the first woman advocate of Bellary.
Was Legal Advisor to several banks, agro- industries and other Organizations besides handling several important cases both on civil and criminal sides.
Visited the Crown Court at Durham, UK, during stay in England for a year.
Joined the Karnataka Judicial Service as District Judge In April 1988.
Received Fellowship on Gender and Law in 1997 at Warwick University, UK.
Elevated as Judge of the Karnataka High Court in February 2000 (the first woman judge of this Court), and as Permanent Judge of the same Court in August 2000.
Executive Chairperson of Karnataka State Legal Services Authority and taken keen interest in the welfare of transgender and organized Seminars throughout the State of Karnataka.
Was elevated as Acting Chief Justice of the Kerala High Court on 9 November 2011 on transfer from the Karnataka High Court.
Chief Justice of the Kerala High Court from 26 September 2012 to 05 August 2014.
The Karnataka State Women's University, Bijapur, conferred honorary doctorate in March 2013.
Chief Justice of Calcutta High Court from 06 August 2014 to 21 August 2016, became the 37th and first ever woman Chief Justice of Calcutta High Court.
Chief Justice of Bombay High Court from 22 August 2016 to 04 December 2017.
On 13 August 2018 assumed the office of Chairperson of the Appellate Tribunal for Electricity, Ministry of Power, Government of India.
