Shishir Kumar, J. - (1.) This is an application for correction of the order dated 27.10.2010.
(2.) After perusal of order, it appears that it needs major change as certain facts have wrongly been incorporated in the order. In such circumstances, it is being substituted by following fresh order: Heard learned Counsel for petitioners and learned Standing Counsel.
(3.) Present writ petition has been filed for quashing the order dated 7th September, 2010 by which petitioners' application for bringing institution in question under grant -in -aid has been rejected.;