RAJASTHAN STATE ELECTRICITY BOARD Vs UNION OF INDIA .
Case number: C.A. No.-007337-007337 / 2002
Diary number: 5855 / 2001
Advocates: CHIRAG M. SHROFF Vs
ANIL KATIYAR
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 3
1
REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7337 OF 2002
RAJASTHAN STATE ELECTRICITY BOARD ... APPELLANT
VERSUS
UNION OF INDIA & ORS. ... RESPONDENTS
ORDER
This appeal is directed against the judgment and order dated 02/03/2001
passed by the Division Bench of the High Court of Bombay in Writ Petition No.1123
of 1997 whereby the Division Bench dismissed the writ petition of the appellant
solely on the ground that alternative remedy being available the appellant must
resort to the alternative remedy.
Heard the learned counsel for the parties.
By now it is a well settled principle of law that availability of alternative
remedy is not an absolute bar for granting relief in exercise of power under Article
226 of the Constitution.
In the present case between 4th March, 1992 and 31st December, 1992
the appellant had booked rakes for carrying coal to Gurla. A sum of
Rs.3,56,69,671/- which had been collected from the appellant over a period of time
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 3
2
by mistake. That the mistake has been committed is admitted by the respondent
herein and it has duly been noted by the High Court. However, the High Court, in
our view, erroneously rejected the claim on the ground of availability of alternative
remedy. On the aforesaid premises the High Court dismissed the writ petition with
the direction to the appellant to approach the Railway Claims Tribunal for
alternative remedy provided under Section 13 of The Railway Claims Tribunal
Act,1987 (hereinafter the ’Act’).
We are clearly of the view that as the respondent-Union of India has
clearly admitted the liability, the High court ought not to have relegated the
appellant to his alternative remedy and should not have dismissed the writ petition
on that count. There is no disputed question of fact in this case. As already noted, in
the present case the respondent had admitted its liability and, therefore, the question
raised before the High Court being an admitted fact the High Court ought not to
have directed the appellant to resort to its alternative remedy under the Act.
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 3
3
In the aforesaid premises, we set aside the impugned order of the High
Court. This appeal is allowed. No costs. The respondents are directed to pay the
admitted liability along with interest at the rate of 6% p.a. with effect from 6th
January, 1993 till payment is made within three months from today.
.................. ..........J. ( H.K. SEMA )
............................J. ( MARKANDEY KATJU ) NEW DELHI, MAY 07, 2008.