Anil Kumar, J. - (1.) Heard Shri H. C. Tripathi, learned counsel for the appellant, ShriP. K. Rai, learned counsel for the respondent and perused the record.
(2.) Facts in brief of the present case are that initially, the plaintiff/appellant had filed a suit for declaration and recovery of arrears of salary registered as Regular Suit No.323/1985, dismissed by judgment and decree dated 28.08.2000 passed by IIIrd Additional Civil Judge (Senior Division), Lucknow.
(3.) Aggrieved by the said order, plaintiff/appellant filed a Regular Civil Appeal No.178/2000, dismissed by means of judgment and decree dated 06.04.2005 passed by Additional District Judge, Court No.04, Lucknow.;