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Judgment
4 paragraphs · 85 words1.
Permission to appear and argue in person is granted.
2.
Heard the petitioner-in-person.
3.
We do not entertain this special leave petition as we find no merit in it. However, if the petitioner has any grievance with the expression "junior" appearing in Rule 2 of Order IV of the Supreme Court Rules, 2013, it will be open for him to file a representation [before the Supreme Court Registry] on the administrative side.
4.
The special leave petition is disposed of in the above terms.