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Judgment
Heard learned counsel for the parties.
The petitioner claims regularization in service as a Sweeper in Jawahar Navodaya Vidyalaya.
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.
The aforesaid contention need not detain us any longer in view of the Constitution Bench decision laid down in Secretary State of Karnataka Vs. Uma Devi reported in (2006) 4 SCC Page 1.
Apart from this, the question of appointment by way of regularization could be considered, had there been any particular rule. In the absence of any such provision, the aforesaid plea cannot be considered by us to enforce it through a writ petition.
Learned counsel for the petitioner states that some employees have been extended the benefit of regularization and the attention of this Court has been invited to Annexure-4 series of the writ petition.
The question of seeking parity would arise only if any such regularization has been made under rules or in accordance with any scheme adopted by the institution. It will be open to the petitioner to represent his cause before the competent authority along with the information received under the Right to Information Act for its consideration and the disposal of this writ petition shall not be any impediment for any such consideration.
The writ petition is accordingly disposed off with the aforesaid observations.