MADHAV RAJESH VED Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) Rule. Rule returnable forthwith.

(2.) We grant leave to the Petitioner to appear in person.

(3.) The Petitioner is a law student. He recently graduated with an LLB in 2021 from the Pravin Gandhi College of Law. He seeks a writ of certiorari to quash three notices at Exhibits "A ", "A-1 " and "A-2 " to the Petition. Alternatively, he seeks certiorari to quash clause (2) of Exhibit "A ". The third prayer is for a mandamus to add the Petitioner 's name to the list of eligible candidates for the selection process for law clerks in this High Court.