1. When these petitions were placed today and under the caption for “passing orders”, Mr. Bandiwadekar appearing on behalf of the petitioner in writ petition No. 1841 of 2013 brings to our notice, a copy of the order passed by the Director, Technical Education, Maharashtra State, Bombay. That order says in categorical terms that the petitioner-Sudhakar Shivram Teke, who is a lecturer cannot claim parity with the post of Head of the Department. Relying upon a GR of 10 September 2001 and Schedule 3(4), the petitioner has been denied the relief as Head of the Department in subject of Civil Engineering. The petitioner's request is, therefore, rejected.
2. Mr. Bandiwadekar says that he would like to amend the writ petition to challenge this order. He fairly conceded that he has to move a Civil Application setting out the proposed amendment and the prayers based thereon. We grant liberty to move such a Civil Application, but clarify that no leave to amend has been granted as yet by this Court.
3. We have been informed by Mr. Helekar appearing in companion writ petition No. 1896 of 2013 that the representation of the petitioner has not yet been decided. There is no decision communicated on his representation and it is pending.
4. The learned AGP has no instructions for the time being. Let him take instructions and inform the Court as to whether any such representation is indeed pending.
5. The petitioner in the writ petition No. 5826 of 2013 is also awaiting response on the representation made by him.
6. Let all these petitions be placed on 5 September 2018. In the meanwhile, the petitioner in the writ petition No. 1841 of 2013 can move a Civil Application for amendment.
7. The writ petitions be listed for “Admission”.
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