D.K. Seth, J. - (1.) The petitioners allege that they have been working as daily wager in the Sports Stadium, Meerut for about 7-8 years namely from 1982. Therefore, they claim that on account of their continuous work they should be given regular appointment.
(2.) Learned counsel for the petitioner Shri Ajai Bhanot Shri S. D. Kautilya contends that in similar circumstances this court had directed regularisation of service in same organisation at other region.
(3.) Learned Additional Chief Standing Counsel on the other hand contends that the petitioners have acquired any legal right for being absorbed. According to him, the petitioners are only daily wagers therefore they can not claim any right in their favour.;