GANGADHAR SANGAPPA KALBURBGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) ALL these petitions involve common question of facts and law and as such they are taken up together and disposed of by this common order.

(2.) PETITIONERS are seeking for a writ of mandamus to direct the respondents to expeditiously revise the pension as per 2006 UGC pay scale and extend the benefits to pre -1 -1 -2006 retired persons as per the UGC guidelines dated 15.12.2009 Annexure -C and communication dated 11.3.2010 Annexure -D issued by Government of India, Ministry of Human Resource Development.

(3.) I have heard the arguments of Sri.V.M.Sheelvant and Sri.A.R.Angadi, learned Advocates appearing for petitioners and Sri.Ravi V. Hosamani, learned Additional Government Advocate appearing for respondent.