Appellate Tribunal For Electricity

A. J. NAIR, Born on May 31, 1972 in Palakkad, Kerala. Graduated from University of Madras. Did his Bachelor of Law from the University of Mumbai. Joined the Special Court constituted under the (Trial of Offences Relating to Transactions in Securities) Act, 1992, in the year 1996. After quitting the service of the Special Court, joined the High Court of Judicature at Bombay in the year 1998. In the year 2011, he was deputed to the Supreme Court as Assistant Registrar. Throughout these years, he worked under the guidance of –

(i) Hon’ble Mr. Justice S.N. Variava, former Judge, Supreme Court of India during the period 1996-1998.
(ii) Hon’ble Mr. Justice S.H. Kapadia, the then Chief Justice of India during the period 1998-2003.
(iii) Hon’ble Mrs. Justice Ranjana P. Desai, former Judge, Supreme Court of India during the period 2003-2016.
Joined the Appellate Tribunal for Electricity, New Delhi as Deputy Registrar on deputation from July 04, 2016. Besides the duties of the Deputy Registrar, he has been assigned additional responsibilities in the Appellate Tribunal for Electricity viz. –

(i) Central Public Information Officer (CPIO).
(ii) Member Secretary of the Administrative Committee.
(iii) Chairman of the e-Committee.
(iv) Chairman of the Public Grievance Cell.
(v) Member of the Monitoring Committee.
(vi) Integrated Financial Division

As Deputy Registrar of the Appellate Tribunal for Electricity, he has brought in various changes which helped the Tribunal in streamlining overall functioning of the Registry. As Chairman of the e-Committee, he has been instrumental in getting the new website developed, computerization and networking, Case Management System, etc. in co-ordination with the National Informatics Centre, NICSI and allied Agencies. He is presently working in the areas of the digitization and e-filing.

During the tenure with the Hon’ble Judges of the Supreme Court of India, he has not only got good exposure in exhibiting his caliber but also gained ample experience in different branches of law viz. civil, revenue, administrative and criminal. .