Valmiki J. Mehta, J. - (1.) Four applications are being disposed of by this judgment. These four applications have been moved not by any of the parties to the appeals but by the judicial officer whose judgment is impugned in the present appeals. The four applications are CM No. 33469/2016 in RFA No. 851/2015, CM No. 33472/2016 in RFA No. 69/2016, CM No. 33473/2016 in RFA No. 76/2016 and CM No. 33475/2016 in RFA No. 304/2016.
(2.) The prayer clause of application filed in RFA No. 851/2015 reads as under:- "1) To expunge/delete the remarks made in the impugned orders/judgments to the extent of " ..Copy of the impugned judgment and decree along with copy of this order be placed before the committee inspecting judges of the Ld. Addl. District Judge ." in RFA No.851/15 (Page 2 Para 4 of the Order) and correspondingly to direct the necessary changes/modifications on the Web Portal. 2) In case if the same have been so communicated to the Inspecting Committee or have percolated in the Annual Confidential Rolls of the Applicant, to direct the copy of modified order to be placed on the personal file of the applicant with directions that these comments/observations to be treated as expunged/deleted. 3) Any other relief as this Hon'ble Court deems fit and proper in the given circumstances. Prayed accordingly."
(3.) The prayer clause of application filed in RFA No. 69/2016 reads as under:- "1) To expunge/delete the remarks made in the impugned orders/judgments to the extent of " ..Copy of the impugned judgment and decree along with copy of this order be placed before the committee inspecting judges of the Ld. Addl. District Judge ." in RFA No.69/16 (Page 4 Para 14 of the Order) and correspondingly to direct the necessary changes/modifications on the Web Portal. 2) In case if the same have been so communicated to the Inspecting Committee or have percolated in the Annual Confidential Rolls of the Applicant, to direct the copy of modified order to be placed on the personal file of the applicant with directions that these comments/observations to be treated as expunged/deleted. 3) Any other relief as this Hon'ble Court deems fit and proper in the given circumstances. Prayed accordingly.";