HASAI RAM Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THIS appeal by the plaintiff is directed against the judgments of the learned trial Court dated 22.1.2007 and that of the first Appellate Court dated 4.5.2007.

(2.) THE plaintiff/appellant filed a suit for declaration and for correction of his date of birth. He pleaded that he was born on 5.6.1943 and was entitled to remain in service as Chowkidar upto 30.6.2003 when he attains the age of superannuation i.e. 60 years. He also pleaded that the order dated 28.2.1998 retiring him from service was void.

(3.) BOTH the parties went to trial on the following issues: