(1.) Heard learned counsel for the parties.
(2.) The rule was issued in this Petition on 13/10/2015. Accordingly, with the consent of and at the request of learned counsel for the parties, this Petition was heard for final disposal.
(3.) The Petitioner, who was 64 years old at the time of institution of this Petition in 2013, seeks an appropriate writ to direct the Respondents to reward the Petitioner for valuable information provided by the Petitioner to the State Government and its Sales Tax Department from 1992 onwards, based upon which, the sale tax recoveries were made from the tax evaders. This reward is claimed by relying upon the circular/resolution dtd. 1/1/1976 (Exhibit A at pages 14 to 19 of the paper book).