- (1.) 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.;