Graduated in B.Sc. from Allahabad University in 1983 and Graduated in L.LB. from Allahabad University in 1986.
His Lordship before elevation got selected in UP PCS (J), Uttar Pradesh Nayayik Seva, 1987 Batch in first attempt & joined Judicial Service as Munsif/Civil Judge (Junior Division) in the year 1990. Promoted to Civil Judge (Senior Division) in the year 2000. Promoted to H.J.S.(Higher Judicial Service) in the year 2008. His Lordship before elevation, Worked as Munsif Magistrate, Civil Judge(JD/SD), Chief Judicial Magistrate (C.J.M.), Additional Chief Judicial Magistrate (A.C.J.M.), Additional District & Sessions Judge, Special Judge E.C. Act, Special Judge SC/ST Act, Special Judge Anti Corruption.
As a Addl. District & Sessions Judge Kanpur, his lordship has decided a sessions trial popularly known as “Aarti Tejab Kand” wherein all accused were convicted for rigorous imprisonment and awarded fine also. Notably in the instant case the victim was awarded an handsome compensation. Promoted as District & Sessions Judge in the year 2019. Worked as District & Sessions Judge Sonbhadra, Gorakhpur, Gonda.
As District & Sessions Judge, Sonbhadra, Gorakhpur, and Gonda. His Lordship undertook various initaitive pertaining to development and renovation of different infrastructure project inter alia court buildings, residential complexes of Judicial Officers and court employees. As District Judge Sonbhadra, Gorakhpur and Gonda, various grievances of officers and court employees pertaining to Dying in harness appointments, Medical Reimbursements, ACP, Departmental Enquiry, Promotions etc, were duly attended well within time and grievances were redressed accordingly and on priority basis.
Worked as Presiding Officer LandAqui,Rehab & Resettlement Auth.(L.A.R.R.A.). As Presiding Officer of LAARA Agra, His Lordship had decided a case of Land Acquisition wherein his Lordship have awarded compensation as per new The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement ( RFCTLARR) Act, 2013.
His Lordship before elevation was Appointed & Worked as Principal Secretary(Law) & Legal Remembrancer (L.R.) Government of U.P. from 04.01.2021 to 17.11.2023. Notable works done as, Principal Secretary Law and Legal Remembrancer (L.R.) Government of U.P. His Lordship aided Government of U.P. for sanctioning of complete funds for newly constructed Advocate's Chamber & Parking Building at Allahabad High Court Campus. His Lordship also aided Government of U.P. towards creation of posts for Private/Bench Secretary of Hon'ble Judges appointed at Judicature of Allahabad. In addition to above his Lordship also aided Government of U.P. for creation of posts in General Office Cadre & Post of Private Secretary in Registry.
His Lordship also gave opinion in the formulation of rules and policies of different departments. During the said tenure his Lordship also drafted the litigation policy for the Govt. of U.P. His Lordship also aided Government of U.P. for creation of multiple courts for Addl. District & Sessions Judge (A.D.J.) working under U.P. Judicial Services PCS (J).
His Lordship did extensive work on the advisory side giving legal opinion in different types of matters for various departments/ministries of Government of U.P., like Education, Women & Child Develop., GST, Excise, Home, Revenue, Transport, Urban and Rural Development Authority, Agriculture, Jal Shakti, Environ. Forest & Climate Change, Service matters etc. to the Hon'ble Chief Minister of U.P.
His Lordship got Elevated & Took Oath as Judge of High Court, Allahabad on August 07, 2025 .