clerk

noun
  1. : an official responsible (as to a court) for correspondence, records, and accounts and having specified powers or authority (as to issue writs) a city clerk clerk of court

  1. a : a person employed to keep records or accounts or to perform general office work

    b : a person (as a law student or graduate) employed by an attorney or judge to assist with case-related tasks (as research) — compare paralegal

clerk

intransitive verb
  1. : to act or work as a clerk clerked for a Supreme Court justice