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Report No. 99 2.13. Law Clerks used by Judge Wyzanski.- There is available an interesting account of the manner in which Judge Wyzanski in the United States utilised his Law Clerks.1 It is said that when he faced an especially complex anti-trust suit he hired, as his law clerk Care Kaysen, then a bright young economist at Harvard who, later became Director of the Institute for Advanced Studies at Princeton. Wyzanski use of Care Kaysen was undoubtedly a stroke of genius for this particular case. But if the next dispute on the docket involved (for instance) a question of "good moral character"-as did Repouille v. United States-then Kaysens' economic expertise would have been of no help. 1. Murphy and Pritchett Courts, Judges and Politics, 2nd Edn. p. 353.    |
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