PRADEEP KUMAR SINGH BAGHEL, J. - (1.) The jurisdiction of the Court under Article 226 of the Constitution is invoked against the order dated 16.1.2017 passed by the third respondent, who has rejected the request of the petitioner for further extension of his contractual appointment.
(2.) The factual matrix of the case is in short compass. The Government of India with a view to provide e-governance in the country launched a scheme to establish a Centre for e-Governance at State level. The Principal Secretary, Information Technology and and Electronics is its Chief Executive Officer.
(3.) The scheme is funded by the Central Government and guidelines have been framed to run the scheme effectively. The said guidelines have been amended by the State Government, according to exigency of the local need. The guidelines provide amongst other, the appointments under the scheme shall be on contract basis. It is State Government's responsibility to manage and run the scheme.;