Mr. Gokal Chand Mital, C.J— The petitioner were appointed ladies secruity searchers though M/s. Marshal Security and Detective Agency to work on the International Airport for Air India security. Later on M/s. Marshal Security and Detective Agency was convered into M/s. Super Safeways (P) Ltd. and the petitioners wanted to be employees of M/s. Super Safewavs (P) Ltd.
2. In 1990, the Air India International advertised for direct recruitment of security searchers and the petitioners applied for the said posts. Since they were over-age, they were not allowed to compete and direct recruitments were made.
3. Now when the contract of M/s. Super Safeways (P) Ltd. is coming to an end on 15th May, 1992, this writ petitioner is being filed to claim regula-risation not against their employer M/s. Super Safeways (P) Ltd., but against Air India International.
4. In support of his contention, the learned Counsel has strongly relied on Munna Khan v. Union of India, JT 1988 (3) SC 26 and M M R Khan V. Union Of India., JT 1990 (3) SC 1.
5. There is no merit in the contention raised by the learned Counsel. We find that the ratio in the aforesaid two judgments of the Supreme Court is not applicable to the facts of the present case.
6. In Munna Khan's case (supra), on the peculiar facts and the circumstances of that case the Supreme Court had directed the Central Government to take a decision under Section 10 of the Contract Labour (Regulation and Abolition) Act, 1970, as to whether employment of contract labour should be prohibited in the work of cleaning catering establishments and pantry cars in the Western Railways.
7. In M.M.R Khan's case (supra), the Supreme Court held that in view of the Government of India notifications dated 11th December, 1979 and 23rd October, 1980, since the employees of the departmental canteens in other Government departments were declared as holders of civil posts under the Government of India, the aforesaid notifications were also applicable to the employees working on the canteens run by the railways and as such the employees working in the canteens run by the railways were also held to be railway servants.
8. The present case is fully covered by the recent judgment of the Supreme Court in Dena Nath v. National Fertilizers Ltd., JT 1991 (4) SC 413. In this case, the Supreme Court held that under Article 226 of the Constitution the High Court could no issue mandamus for deeming the contract labour as having become the employees of the principal employer.
9. Accordingly, following the Dena Nath's case (supra), we dismiss the writ petition in limine.
Petition dismissed.