Hon'ble Mr. Justice Padmanabhan Subramanian Poti
Date of Birth : 02/02/1923
Date of Joining : 28/09/1983
Held Office Till : 01/02/1985
Source :BAR
Introduction : Elevated as the Chief Justice of the Gujarat High Court on 28.09.1983
Date of Birth : 02/02/1923
Date of Joining : 28/09/1983
Held Office Till : 01/02/1985
Source :BAR
Introduction : Elevated as the Chief Justice of the Gujarat High Court on 28.09.1983
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Born at Trivandrum on 2nd February 1923. Sjt. Padmanabhan Subramanian Poti, after completing his primary and secondary education joined the University College, Trivandrum and graduated in Science. Thereafter, he got his degree in B.L. from the Law College at Trivandrum and was enrolled as Advocate in September, 1945 in the then High Court of Travancore.
Initially worked as Junior to Shri U. P. Kakkillya, the then Advocate General of the State who later became its Chief Justice. Was also a part-time Law Officer in Taxes to the Government of Kerala from 1957 to 1960. Was the Chairman of the Kerala Bar Council from 1967 to 1969. Was also a Member of the Faculty of Law, Kerala University from 1967 to 1969. Was also a Member of the Executive Committee of the Kerala Law Academy from 1966 to 1970. Was also the Chairman of the Kerala Prison Reforms Commission. Was appointed as the Advocate General of Kerala in 1967 and in 1969 was elevated to the Bench of the Kerala High Court. Was appointed as the Acting Chief Justice of Kerala High Court in January 1981. Was made permanent Chief Justice in June 1983.
Was transferred as the Chief Justice of Gujarat High Court in August 1983 and sworn in on September 28, 1983.
Amidst his busy work as lawyer as well as a person at the realm of top of judiciary, took keen interest in several literary, cultural and social service organizations and is deeply and actively associated with such activities.
As the Judge and also as the Acting Chief Justice of Kerala High Court, he has given many important judicial pronouncements relating to almost all branches of law. His Lordship, as great upholder of justice, in a recent judgment in Abraham vs. Director of Telecommunication (1983) Cr.L.J. P.1372) has observed that the Court has the duty of protecting the interest of the public in the due administration of justice. Punishing a contemner is not any act of retribution but is only an attempt to uphold the majestry o law by protecting the public interest.
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