Mr. Justice S.J.Mukhopadhaya born on 15th March,1950, is the son of Late Sarojendu Mukherjee who was himself a leading practitioner specially in Service law in Patna High Court. He passed B.Sc. examination in 1971 from Magadh University. He obtained his LL.B Degree in 1979 from Patna University. Enrolled as an Advocate on 18th May 1979 and practised at Patna and Ranchi Bench of Patna High Court in Constitutional, Service, Civil and Criminal matters. He was designated as Senior Advocate in February, 1993

           Appointed as a Permanent Judge of the Patna High Court on 8th November, 1994. As a Judge, decided several important civil and Constitutional cases including deciding the vires of Bihar Panchayat Raj Act, 1993, wherein held that the limit of reservation of 50% as upheld by the Supreme Court of India, is equally applicable, so far as article 243D and/or Panchayat Raj Act is concerned. Also held in the said judgment that reservation for the seat of "Mukhiya" or "Pramukh" or "Adhyakchh", reservation of solitary post amounts to 100% reservation which is not permissible. The permissible limit being 50%, therefore no reservation can be made for Mukhiya/Pramukh/Adhyakchh. By notification dated 14th November, 2000 became the Judge of the Jharkhand High Court w.e.f. 15th November 2000. Transferred to Madras High Court on 31.08.2006. Functioned as Acting Chief Justice of Madras High Court from 09.05.2008 to18.05.2008.

           Mr. Justice S.J.Mukhopadhaya assumed charge as the Chief Justice of High Court of Gujarat on 09.12.2009