THOTA SRINIVASA RAO Vs. DIRECTOR

JUDGEMENT

(1.) The petitioner herein seeks consideration of his candidature for employment with the respondent Telugu Academy in its Office/establishment in the State.

(2.) It is not in dispute that the respondent Academy has been established by the State for the purpose of promotion of Telugu language and literature.

(3.) Therefore, the employment in such an organization partakes with it the characteristics of public employment. In accordance with Articles 14 and 16 of our Constitution, every eligible candidate has got a right to compete against the public employment.