NATIONAL POWER TRANSMISSION CORPORATION LIMITED Vs. CORPORATE EXECUTIVE ASSOCIATION OF NTPCCEAN NEW DELHI

JUDGEMENT

(1.) SpecialLeavegranted.

(2.) On 23rd October, 1989 was incorporated National Power Transmission Corporation (NPTC) with the object of developing a power system network in all its aspects including planning, investigation, research, design and engineering preparation and construction of sub-stations, load despatch stations and communication facilities, coordination of regional and national grid system, providing consultancy, execution of turnkey jobs and purchase and sale of power. To achieve these objectives, it was decided to transfer its transmission lines and substations of the various generating organisations and sub-stations of the various generating orgnisations namely (a) National Thermal Power Corporation (NTPC), (b) Nuclear Power Corporation of India Ltd. (NPC), (c) North Eastern Electric Power Corporation Ltd. (NEEPCO), (d) National Hydro-Electric Power Corportion (NHPC), (e) Neyveli Lignite Corporation Ltd. (NLC), (f) Tehri Hydro Development Corporation Ltd. (THDC), (g) Damodar Valley Corporation (DVC), (h) Bhakra Beas Management Board (BBMB).

(3.) On 12th July, 1991, the Ministry of Power and Non-Conventional Energy Sources, Department of Power, Government of India issued instructions to NTPC and NPTC by way of follow-up measure pertaining to transfer of assets, service conditions of employees, their absorption etc. The NTPC issued circular dated 18-7-1991 in conformity with the aforesaid instructions of the Government of India.