B RAVI RAJA Vs. REGISTRAR HIGH COURT MADRAS

JUDGEMENT

(1.) THE prayer in the writ petition is ?to issue a writ of mandamus or any other order or direction in the nature of a writ of mandamus directing the Registrar of the High Court, Madras to provide facilities for matters to be typed in the High Court premises for Junior Advocates and for those Advocates who do not have facilities to employ their own typists. ..?

(2.) WHEN the writ petition came up for admission. I ordered notice to issue to Mr. R. Gandhi. President of the Advocates Association, Madras.

(3.) IT is made clear that this order is issued in the interests of justice and in the interests of 3.000 Junior Advocates and the profession of job-typists, without deciding the issue of the right to continue the job-typing within the premises of High Court, Madras.