- (1.) Leave granted.
(2.) We have heard Mr. Amrit Lal Mehta, appellant in person and Mr. Paras Kuhad, learned Additional Solicitor General for the respondents.
(3.) The appeal has a chequered history. The appellant's grievance is that the respondent No. 1 has arbitrarily withheld reward which became due to him under the reward policy framed by the government for the information supplied by him. There are 7 decisions by the Reward Committees. The appellant for redressal of his grievance had approached the High Court twice in writ jurisdiction and once he filed contempt petition. The respondent No. 1 approached this Court earlier against the order of the Delhi High Court dated 20.4.2004. This time, the appeal has been preferred by the informer against the order of the Delhi High Court whereby the matter has been remanded to the Reward Committee to consider afresh the rewards awarded vide minutes dated 26.3.2009 and 10.3.2010.;