- (1.) Heard the learned counsel for the parties.
(2.) Under the E-Governance Scheme, the appellant was engaged on a contract basis for a limited period as e-District Manager. By an order dated 18th October, 2017 his services were not extended and his contract was not renewed, which came to an end on 8th August, 2017. The appellant being aggrieved, filed a Writ Petition No. 57341 of 2017, which was disposed of by an order dated 01.12.2017. The Writ Court did not grant any relief. The appellant being aggrieved, filed the present appeal under Clause VIII Rule 5 of the Rules of the Court. The appellate court by an order dated 20th December, 2017 allowed the appellant to work as e-District Manager till 31st December, 2017. The appellant has filed a supplementary affidavit indicting that in other districts, the contract of the e-District Manager has been extended after 31st December, 2017 and therefore, the contract of the appellant should also be similarly extended.
(3.) The respondents have filed a counter affidavit wherein they have admitted that the contract of the appellant could have been extended upto 31st December, 2017 in terms of the Government Order but the same was not done by the respondents. In paragraph 7 of the counter affidavit, it has also been alleged that the services of the appellant were not satisfactory.;