S.M. SAIFULLAH Vs. THE REGISTRAR GENERAL

JUDGEMENT

(1.) The petitioner, who is a practitioner of law, has come up with the above writ petition challenging the notification dated 18.07.2017 issued by the respondent inviting applications for appointment of fresh law graduates as Law Clerks on contract basis for a period of one year, to assist the Honourable Judges of this Court.

(2.) Heard Mr. J. Sridhar, learned counsel for the petitioner and Smt. Bobba Vijaya Lakshmi, learned counsel for the respondent.

(3.) On the basis of the recommendations made by a Committee constituted for the purpose, which was accepted by the Administrative Committee of this Court, the Registrar General addressed a letter dated 15.02017, requesting the Government to accept the scheme for the appointment of Law Clerks to assist the Honourable Judges of this Court. The Government accepted the recommendation and issued G.O.Ms.No.45 Law (LA, LA& J - Home Courts B) Department dated 15.06.2017.