Hon’ble Mr Justice Hamarsan Singh Thangkhiew

• Born on 24th December 1966 at Shillong in the State of Meghalaya, his Lordship took oath as Judge of the High Court of Meghalaya on 19th November 2018. His Lordship completed his initial schooling and college from St. Edmund’s College, Shillong; and thereafter, after attaining his LLB Degree from Delhi University in 1990, his Lordship was enrolled as an Advocate with the Bar Council of Assam, Nagaland, Meghalaya, Manipur, Tripura, Mizoram and Arunachal Pradesh in 1990-1991.
• His Lordship’s area of practice included civil, constitutional, customary and company law. His Lordship’s interest also included pro bono work for indigent persons apart from mediation activities under the auspices of Meghalaya State Legal Services Authority. He was designated Senior Advocate by the Gauhati High Court in August 2010.
• During his practice at the Bar, his Lordship acted as counsel/standing counsel for Jaintia Hills Autonomous District Council; Syiem of Mylliem and Durbar; Election Commission of India; Election Department, Govt. of Meghalaya; Meghalaya Urban Development Authority and North Eastern Hill University. His Lordship had also acted as special counsel for the State of Meghalaya in cases pertaining to reservation policy of the State Government and had appeared for Meghalaya Police before the National Human Rights Commission and also before the P.C. Phukan Commission of Enquiry and the Rajkhowa Commission of Enquiry. His Lordship was also a member of the Institutional Ethics Committee of NEIGHRHMS and NEHU.
• Besides, his Lordship was an elected member of the Bar Council of Assam, Nagaland, Meghalaya, Manipur, Tripura, Mizoram, Arunachal Pradesh and Sikkim and member of the Meghalaya State Bar Council under Section 58 of Advocates Act, 1961 and the Meghalaya State Law Commission.