Ashok Kumar Gaur, j. - (1.) This miscellaneous application has been filed by the petitioner Institution for modification of the order dated 16th August, 2019 passed by this Court.
(2.) This Court on 16th August, 2019 disposed of the writ petition with consent of learned counsel for both the parties. Learned counsel for the petitioner Institution had placed reliance on an order passed by the Delhi High Court in the case of Rama Private ITI v. Directorate General of Training and Anr. (WP (C) No. 11825/2018), decided on 31st October, 2018.
(3.) This Court in view of the order passed by Delhi High Court disposed of the petition with liberty to the petitioner Institution to make a representation within three days from the date of order and further, representation was to be decided by the respondents within a period of six weeks.;