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    SH. KARAM PRATAP SINGH

    Sh. Karam Partap Singh
    • Designation: CIVIL JUDGE-CUM-JUDICIAL MAGISTRATE FIRST CLASS
    • Room No: 4

    Having roots in Sunder Nagar town of Mandi District of Himachal Pradesh, he was born on 4 December 1995 to Sh. Kuldeep Singh Thakur and Smt. Sunita Thakur, both public servants.

    He was schooled at the St. Mary’s School, Sunder Nagar and was also its School Pupil Leader. He took up the study of law at Law College Dehradun, Uttaranchal University in 2014 and completed the B.A.LL.B. Course in 2019 in First Division with Distinction. While in college, he was a Member of the Debating Society. He was also the President of the Moot Court Society and the Training & Recruitment Division of the college. He has convened a number of national level competitions, conferences, workshops, etc. witnessing the presence of the Hon’ble Judges of the Supreme Court/High Courts, academicians, and legal stalwarts. He actively participated in co-curricular/extra-curricular activities and won quite a few Moots, Debates, Quizzes, Extempore Competitions, Olympiads, etc. Following his special interest in IT/Cyber Law, he did a project on “Privacy, Data and the rise of Data Protection Laws in India.” and was also member of Research Centres on Constitutional Law and ADR. He has also been a Speaker/Resource Person in a good few Workshops/Master Classes for law students.

    He has worked under the tutelage of the Hon’ble Judges of the Supreme Court/High Courts and got rich insight into the functioning of Constitutional Courts. He enrolled as an Advocate with the Bar Council of Himachal Pradesh in 2020. Thereafter, for a brief stint, he served the Ministry of Environment, Forest and Climate Change, Government of India from 2020 to 2021 as Law Officer. As such, he advised and assisted the Central Zoo Authority and the National Tiger Conservation Authority in policy formulation, court matters before the Hon’ble Supreme Court/High Courts, RTI Appeals, and public grievances – principally related to the Wild Life (Protection) Act, 1972; the Forest Conservation Act, 1980; and the Prevention of Cruelty to Animals Act, 1960. Apart from these professional engagements, he was also actively engaged with Non-Profits on causes concerning the specially abled, environment protection, education and animal welfare.

    He was selected and recommended to be appointed as Civil Judge on 3 July 2021 and subsequently appointed on 28 July 2021. He underwent induction training at the Himachal Pradesh Judicial Academy, Shimla from 6 August 2021 to 6 December 2021. He assumed charge as Civil Judge-cum-Judicial Magistrate, Chamba on 10 December 2021.