Honourable Mrs. Justice PUSHPA SATHYANARAYANA, is a graduate in English Literature, after which, obtained Law Degree from the Madras Law College.

Started practising law from 1985 in High Court in all branches in civil law.  She is a trained Mediator and Member of Society for Alternate Disputes Resolution and is a life member of International Centre for Alternate Disputes Resolution, Hyderabad.

She was elevated as Judge of the Madras High Court and assumed office on 25.10.2013.

Authoring the judgment of the Division Bench in T.K. Shanmugam v. State of Tamil Nadu, 2015 SCC OnLine Mad 9800, it was held that the authorities in power cannot destroy the water bodies or water courses formed naturally for the benefit of mankind forever and it is beyond the power of the State to alienate or re-classify the water bodies for some other purposes without compensating the effect of such water bodies.

Presided the “All Women Full Bench” – a first of its kind in the High Courts, and upheld the Government Orders issued by the State Government, in and by which, the Private Educational Institutions were also covered by the Employees State Insurance Act.

Before retirement, she, as, as the Chairman of the Gender Sensitization and Internal Complaints Committee-I of the Madras High Court, organized sensitization programmes to approximately 2000 Officers and staff of the High Court, right from the cadre of Sweeper upto the level of Registrars on the need to have a good workplace, in terms of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressel) Act, 2013, that seeks to protect women from sexual harassment at their place of work.