Veerendra Singh Siradhana, J. - (1.) THE present intra -Court appeal is directed against the order dt. 15.04.2013 passed by the learned Single Judge dismissing the writ application preferred by the appellant -petitioner (for short 'the appellant'); impleading the Industrial Tribunal, Jaipur; Labour Court, Jaipur; Rajasthan High Court, Bench at Jaipur through its Registrar General; and the Hon'ble Supreme Court through its Registrar General. Briefly, the essential material facts necessary for adjudication of the intra -Court appeal are that the appellant approached this Court through a writ application with a prayer to entrust the matter for investigation by the Central Bureau of Investigation (for short 'the CBI'). A bare perusal of the prayer clause would further reveal that the appellant has alleged a conspiracy by the respondent No. 1 K.E.C. International Ltd., Jaipur in appointing their representative to defend the proceedings before the Industrial Tribunal/Labour Court, Jaipur, initiated by the appellant. The appellant has also imputed malice against the Judicial Officers with reference to the awards passed. Alleging disappearance of certain documents from the record of the cases of the appellant, pending before the Industrial Tribunal/Labour Court, at the hands of the Judicial Officers or the Investigating Agency, are the issues, which according to the appellant, needs to be investigated by the CBI. The appellant is also aggrieved of the Negative Report (FR), submitted by the Investigating Agency on his complaint. The appellant has also raised grievance for not declaring Hindi as official language of the Hon'ble Supreme Court, for the purpose of petitions which are filed by the workmen. In the memo of the appeal, the appellant detailing out the names of the Judges of this Court has alleged their failure to perform their duties in ensuring rule of law and has even attributed motives to the Judges of the Hon'ble Supreme Court.
(2.) WHILE detailing out the facts in the memo of the appeal, the appellant has dealt with multiple issues and has referred to the events with effect from 17.09.1977; detailing out his alleged grievances. The appellant has also referred to initiation of proceedings before the Labour Court in view of the reference made by the appropriate Government on 02.08.1982 and subsequent writ applications filed against the award dt. 01.08.1985. The appellant also referred to the award dt. 06.07.1999 in case number I.T. 14/1991 and the writ proceedings initiated by the Management i.e. M/s. K.E.C. International Ltd., Jaipur. The appellant is a person, who is under a firm belief that he has been victimized and let down by the Management of M/s. K.E.C. International Ltd., and the proceedings initiated before the Judicial Forums have further added to his pain and sufferings, resulting into mental agony and physical damage to his body. While addressing the Court, he is full of verbosity and inchoate assertions as he would shoot off at a tangent in the midst of the arguments; after making submissions on other points, would again return to the point from where he took off.
(3.) THE appellant has generated a voluminous record by filing repeated pleadings and applications absolutely irrelevant to the issue raised. So also while addressing the Court, he dealt with multiplicity to events, possibly in the hope and belief that in the mass of the material he presents to the Court, there may be something that may help his case. The appellant asserted that he has a right to get the matter investigated by the CBI in order to find out the corrupt officers in the system including the judiciary. The appellant has also pleaded that the Presiding Officer of the Industrial Tribunal, in collusion with the representative of the Management for monetary benefits, accorded permission for his termination and such a Presiding Officer is a blot in the judiciary.;