S.K.KESHOTE, J. - (1.) THIS appeal under Section 18 of the Rajasthan High Court Ordinance, 1949 is directed against the order dated 11 -7 -1994 of the learned single Judge in S. B. Civil Writ Petition No. 2651 of 1994.
(2.) FACTS giving rise to this appeal are to be briefly stated. Daya Ram, the petitioner -appellant (hereinafter referred to as 'the appellant ') entered in the services of respondent no. 1 Rajasthan State Electricity Board (for short 'the respondent Board ') on 16 -4 -1957 as Helper Gr. II.
(3.) HE was promoted on the post of Helper Gr. I on the recommendation of the Fixation Committee under the order dated 10 -9 -1970 with effect from 2 -7 -1967. In para No. 3 of the writ petition the appellant stated that his date of birth was entered by the office on estimate basis as 16 -4 -1937, what he further stated that the date of birth has not been verified nor was the petitioner required to give declaration or information in this regard nor information was given to the appellant this his date of birth was written as 16 -4 -1937 on estimate basis.;