- (1.)Leave granted.
(2.)These appeals are directed against the judgment and decree dated 3.2.2004 passed by learned single Judge of the High Court of Rajasthan in Civil Second Appeal No. 455 of 2000 and also against the review order dated 9.2.2005 passed in Civil Review Petition No. 3 of 2004, thereof.
(3.)The Appellant was employed as a Lecturer in a Higher Secondary School in Ajmer and he filed civil suit No. 332 of 1987 on the file of Additional Munsif and Judicial Magistrate, Ajmer (West), seeking for a declaration that his correct date of birth is 28.8.1945 and the correct date of birth be deemed to be amended in his service book. The suit was resisted and the trial court dismissed the same on merit. The Plaintiff preferred appeal in Civil Regular Appeal No. 30 of 1990 on the file of Additional District Judge-2, Ajmer along with an application under Order 41 Rule 27 Code of Civil Procedure to receive additional documents and the appellate court dismissed both the appeal as well as the application. Challenging the same the Appellant/Plaintiff preferred Civil Second Appeal No. 455 of 2000 on the file of High Court of Judicature for Rajasthan at Jaipur Bench. The High Court dismissed the second appeal at admission stage by judgment dated 3.2.2004. The Appellant filed review petition No. 3 of 2004 and that also came to be dismissed by order dated 9.2.2005. Challenging the judgment as well as the review order passed by the High Court the present appeals are preferred.