Hon’ble Mr. Justice D.K. Jain - Born on January 25, 1948 .  Enrolled as an Advocate at Delhi on August 9, 1974 .  Practised on revenue, civil and constitutional sides in various Courts and Tribunals.  Appointed as Special Prosecution Counsel for Income-Tax Department in 1983.  Appointed as Additional standing Counsel for Income-Tax Department from January 2, 1986 and Senior Standing Counsel from September 1, 1987 and handled all types of civil and criminal cases.  Appointed as an Additional Judge of High Court of Delhi on March 19, 1991 and became permanent Judge on January 23, 1992 .  Appointed as Member of the State Advisory Boards under the National Security Act, 1980, Prevention of Black marketing and Maintenance of Supplies of Essential Commodities Act, 1980, Prevention of Illicit Trafficking Narcotic Drugs and Psychotropic Substances Act, 1988 and as Member of the State Advisory Council under the Punjab Security of State Act, 1953 as extended to the National Capital Territory of Delhi on December 6, 1994.  Appointed as Member of the Central advisory Board under the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 on October 5, 1995 and then its Chairman on November 8, 2001 .  Appointed as Chief Justice of High Court of Punjab and Haryana on March 11, 2005 .  Elevated as a Judge of Supreme Court of India on 10.4.2006. Due to retire on 24.01.2013.