K.B. LOKESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) All these petitions involve identical question of law and are, therefore, with the consent of learned advocates on both sides, taken up together.

(2.) The petitioners in W.P.Nos.34187-34886/2013 and 36580-36827/2013 have asked for a mandamus against the respondents to pay revised licence fee as per Government Orders dated 24.01.2005 and 12.08.2008. The petitioners have also asked for a mandamus against the respondents to consider their representations dated 28.06.2011 and 10.09.2012 and assign the correct licence fee and pay the scales of pay as per the norms fixed in Annexure-A.

(3.) The petitioners in W.P.Nos.36903/2013 and 39435-39608/2013 have asked for a mandamus against the respondents to pay the remuneration payable to them, per survey, by taking into consideration revision of pay scales of Second Division Surveyors and 'Bandu Javan' and grant parity in the matter of pay and allowances on par with regular Surveyors including the benefit of regularization of services and pay licence fee at the rate of Rs. 403/- and Rs. 600/- per survey, in terms of Government Orders dated 24.01.2005 and 12.08.2008, respectively.