JUSTICE A. SURYANARAYAN NAIDU Justice A. Suryanarayan Naidu was appointed as Additional Government Advocate for the State of Orissa in the year 1988-89 and remained retainer counsel for the State Election Commission, Orissa Hindu Religious Endowments Department, Cuttack Development Authority, Orissa Sewerage Board, Life Insurance Corporation of India, National Project Corporation Ltd., and different municipalities and Municipal Corporations of the State. Justice A. Suryanarayan Naidu was elevated to the Bench of the Orissa High Court as a judge on September 29, 2000. He was appointed to the National Green Tribunal as a Judicial Member on May 5, 2011, his tenure ended on January 31, 2013. Also served as Acting Chairperson of the Tribunal from January 1, 2012 to December 19, 2012. etc. Justice A. Suryanarayan Naidu during their tenure as Judicial Members of the Tribunal, imparted many significant decisions such as Jan Chetna Vs. MoEF (explaining the scope and ambit of the term ‘aggrieved person’); Prafulla Samatray Vs. Union of India (order granting environment clearance to POSCO India Pvt. Ltd. for the proposed steel plant in Orissa as the EC was granted on the basis of incorrect facts); Vimal Bhai Vs. MoEF (interpretation of ‘aggrieved person’) These judgments laid the foundation for a strong adjudication system of the Tribunal. Justice A. Suryanarayan Naidu Principal Bench New Delhi         JUSTICE C. VENKATA RAMULU Justice C. Venkata Ramulu practiced as a senior standing counsel for the Andhra Pradesh State Road Transport Corporation for 13 years, and was senior Central Government standing counsel in the High Court of Andhra Pradesh till September, 2001. Justice C. Venkata Ramulu was elevated as Additional Judge of High Court of Andhra Pradesh on December 02, 2002. He was appointed to the National Green Tribunal as a Judicial Member on May 05, 2011 his tenure ended on September 20, 2012. Justice C. Venkata Ramulu Principal Bench New Delhi         Justice S. N. Hussain Justice S. N. Hussain started practice as a professional civil lawyer at the Patna High Court. He was appointed as Bihar Government Pleader in June 1999. Justice S. N. Hussain was known for his straightforward personality. He was associated with many social organisations and was known for his keen interest in promoting Urdu language. Justice S. N. Hussain was elevated to the bench as a judge of the Patna High Court in 2004. He was appointed to the National Green Tribunal as a Judicial Member on July 22, 2013. Passed away in harness on October 7, 2014. Justice S. N. Hussain Principal Bench New Delhi

JUSTICE Ban Seshasayana Reddy Justice Ban Seshasayana Reddy enrolled as an advocate on July 26, 1976 and practiced at Kurnool and Nandyal. He was appointed as District and Sessions Judge (Grade-II) in May 1990 and promoted as District and Sessions Judge (Grade-I) in May 1997; served in that capacity at Prakasam District (Ongole), E.G. District (Rajahmundry) and Rangareddy District (Saroornagar). Justice Ban Seshasayana Reddy was elevated as an additional judge of the High Court of Andhra Pradesh on December 2, 2002. He was appointed to the National Green Tribunal as a Judicial Member on September 12, 2013 his tenure ended on October 24, 2013. Justice Ban Seshasayana Reddy Principal Bench New Delhi         JUSTICE M. CHOCKALINGAM Justice M. Chokalingam was elevated as an additional judge, Madras High Court in September 2000, and subsequently appointed as Permanent Judge in September 2002. He was appointed to the National Green Tribunal as a Judicial Member on May 4, 2012 and his tenure ended on February 16, 2016.             Justice     M. Chockalingam      Southern Bench             Chennai         JUSTICE V. R. KINGAONKAR Justice V.R. Kingaonkar served as Principal District Judge, and Joint Director of Judicial Officers Training Institute, Nagpur. Justice V.R. Kingaonkar was elevated as judge of the High Court of Bombay. Served as a Judicial Member of the National Consumer Disputes Redressal Commission (NCDRC), New Delhi. He was appointed as a Judicial Member to the National Green Tribunal on August 01, 2012 and his tenure ended on January 30, 2016. Justice V.R. Kingaonkar Eastern Bench Pune

Justice Pratap Kumar Ray Justice Pratap Kumar Ray was appointed as a permanent judge of the Calcutta High Court on September 15, 2000. He served as Acting Chief Justice of Calcutta High Court from October 31, 2012 to December 14, 2012. Superannuated from judgeship of High Court, Calcutta on January 08, 2013. Thereafter joined the Calcutta Bench of the Central Administrative Tribunal (CAT) on October 08, 2013. Justice Pratap Kumar Ray was appointed as a Judicial Member of the National Green Tribunal on September 24, 2014 and served in that capacity until his resignation from the post on June 30, 2016.            Justice Pratap Kumar Ray       Eastern Bench            Kolkata