Sh. Karam Pratap Singh
Hailing from Sunder Nagar, a town in Mandi District, Himachal Pradesh, he was born on December 4, 1995, to Sh. Kuldeep Singh Thakur and Smt. Sunita Thakur, both public servants.He completed his schooling at St. Mary’s School, Sunder Nagar, where he was the School Pupil Leader. Pursuing his passion for law, he joined Law College Dehradun, Uttaranchal University, in 2014 and graduated with a B.A.LL.B. degree in 2019, earning First Division with Distinction. During his time at college, he was an active member of the Debating Society, served as President of the Moot Court Society, and led the Training & Recruitment Division. He organized numerous national-level competitions, conferences, and workshops, featuring distinguished guests such as Hon’ble Judges of the Supreme Court and High Courts, legal luminaries, and academicians. His interest in co-curricular and extra-curricular activities earned him accolades in Moot Courts, Debates, Quizzes, and other competitions. Specializing in IT and Cyber Law, he completed a research project on “Privacy, Data, and the Rise of Data Protection Laws in India” and contributed to Research Centres on Constitutional Law and ADR. He has also been a Speaker and Resource Person for various workshops and master classes for law students.He gained valuable experience under the guidance of Hon’ble Judges of the Supreme Court and High Courts, enriching his understanding of functioning of Constitutional Court. In 2020, he enrolled as an Advocate with the Bar Council of Himachal Pradesh. Shortly thereafter, he served as a Law Officer with the Ministry of Environment, Forest and Climate Change, Government of India (2020–2021). In this capacity, he advised and assisted the Central Zoo Authority and the National Tiger Conservation Authority on policy formulation, litigation, RTI appeals, and public grievances, primarily concerning legislations such as the Wild Life (Protection) Act, 1972, Forest Conservation Act, 1980, and Prevention of Cruelty to Animals Act, 1960. Beyond his professional commitments, he has actively contributed to nonprofit organizations, advocating for causes such as environmental protection, education, animal welfare, and support for the specially abled.
On July 3, 2021, he was selected and recommended for appointment as a Civil Judge. He formally assumed the role on July 28, 2021, following induction training at the Himachal Pradesh Judicial Academy, Shimla, from August 6 to December 6, 2021. He took charge as Civil Judge & Judicial Magistrate, Chamba, on December 10, 2021, where he served a fulfilling tenure of three years. Subsequently, he was transferred to Banjar, District Kullu, and assumed charge there on December 21, 2024.