JUKANTI RAMESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed challenging the action taken by the third respondent Telangana Samskruthika Sarathi in the matter of appointing artists.

(2.) We have heard learned counsel for the petitioners and learned Additional Advocate General for respondents 1 and 2, who also made submissions on behalf of the third respondent.

(3.) The plea of the petitioners is that though the persons appointed as artists in the Telangana Samskruthika Sarathi are paid out of public funds and such employment is public employment, 550 persons have been appointed without any competitive selection, thereby excluding opportunity to other persons who could aspire for such employment. It is contended and argued that no advertisement was issued inviting applications from eligible hands and no selection was duly conducted as enjoined by the governing legal principles.