- (1.) This petition seeks to challenge the validity of the order dated 07.08.2008 passed by the State Government in compliance of the judgement and order dated 22.05.2008 passed by this Court in an earlier writ petition filed by the petitioner, namely, Writ Petition No.2567 (M/S) 2008.
(2.) By the impugned order dated 07.08.2008, claim of the petitioner-institution for being taken on grant-in-aid list has been rejected.
(3.) Heard learned counsel for petitioner Sri G.C.Verma and learned Standing Counsel appearing for State as well as perused the records.;