BINAY SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner claims regularization in service as a Sweeper in Jawahar Navodaya Vidyalaya.

(3.) Learned counsel for the respondents contends that this post is to be filled up by direct recruitment and in the absence of any provision for regularization, the petitioner who had worked on daily wage basis cannot seek any such benefit as no right accrues in his favour.