ORDER
The short question in both these appeals is, whether there is any provisions made by the Bihar State Sugar Corporation by which it can be said that the age of superannuation of the employees is 58 years? The learned Single Judge and the Division Bench of the High Court have held that no such document could be produced to indicate that the age of retirement has been fixed at 58 years. 2. Mr. Goburdhan appearing for the Corporation however placed reliance on the so-called resolution dated 14th of September, 1977 which has been quoted in paragraph 5 of his S.L.P. That has also been duly considered by the High Court. Mr. Goburdhan contends that the High Court was in error in giving a narrow interpretation to the expression "other rules" mentioned therein. There may be some substance in the aforesaid contention, but if wider interpretation is given it would tantamount to all the rules and regulations of the State Government have been adopted though that is not a fact, as it was stated to us. In that view of the matter, we see no infirmity with the impugned decision of the High Court so as to be interfered with by this Court. The appeals accordingly fail and are dismissed. 3. Mr. Goburdhan, the learned Counsel states that the portion in paragraph 13 of the petition of appeals (C.A. No. 6948/97) would stand deleted. Appeals dismissed.