- (1.) SINCE common questions of fact and law are involved in these two writ petitions, we propose to decide these petitions by a common judgment.
(2.) BY means of these two writ petitions the petitioners who are employees of Chhitauni Unit of U. P. State Sugar Corporation, Deoria, have come up to this Court against the notice dated March 1, 1990 Issued by the respondents retiring them from service with effect from April 1, 1990.
(3.) PETITIONER Ambika Singh in Writ Petition No. 6406 of 1990 was originally an employee of M/s. Lakshmi Devi Sugar Mills, Deoria (hereinafter referred to as the Mills ). The mills was taken over under U. P. Sugar Undertaking (Acquisition) Amendment Act, 1985 with appointed date as October 28, 1984. By the impugned notice dated March 1, 1990 petitioner Ambika Singh has been informed that he would retire on April 1, 1990 as he has already attained the age of superannuation in the year 1988, his year of birth being 1928.;