S.K. Dhaon, J. - (1.) These petitions have been preferred by the U.P. State Sugar Corporation Limited, Unit Ramkola, District Deoria (hereinafter referred to as the Corporation). They are directed against similar but different Orders passed by the Deputy Labour Commissioner, Gorakhpur (hereinafter referred to as the Deputy Labour Commissioner). In both the petitions the interpretation of clause (LL) of the Standing Orders is involved. In both the petitions the orders of the Deputy Labour Commissioner determining the respective ages of two different workmen are being impugned. The two petitions have been heard together and, therefore, they are being disposed of by a common judgment.
(2.) These petitions have not been formally admitted as yet. However, affidavit have been exchanged in them. With the consent of the learned counsel for the parties they are being disposed of finally.
(3.) In Writ Petition No. 17969 of 1987 Singasan Kurmi, the Respondent No.2, is the workman; whereas in Writ Petition No. 17973 of 1987 Lochi Gor, the Respondent No.2 is the workman. In both the cases the Corporation gave notices to the workmen to the effect that they would retire from service with effect from a certain date. In accordance with the Standing Orders, the workmen represented their cases to the Deputy Labour Commissioner and upon those representations the impugned orders have been passed.;