ASSISTANT EXECUTIVE ENGINEER Vs. VISHWANATH

JUDGEMENT

(1.) THIS appeal was admitted to consider the following substantial questions of law:

(2.) THE facts giving raise to the aforestated substantial question of law are as follows:

(3.) IN RSA 169/2000 dated 01.04.2009, a Division Bench of this court following the judgment of Supreme Court in the case of Punjab State Electricity Board and Another -vs. -Ashwani Kumar : (JT 1997 (5) SC 182) has held that Section 9 CPC, is not applicable when statutory rights and remedies are available.