SAVITRI DEVI Vs. AIR INDIA INTERNATIONAL

JUDGEMENT

(1.) The petitioners were appointed ladies security searchers through 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 converted into M/s Super Safeways (P) Ltd. and the petitioners wanted to be employees of M/s Super Safeways (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.l992, this writ petition is being filed to claim regularisation not against their employer M/s. Super Safeways (P) Ltd. but against Air India International.