POWER GRID CORPORATION OF INDIA LIMITED, NEW DELHI Vs. RAJASTHAN RAJA VIDYUT PRASARAN NIGAM LIMITED, JAIPUR

JUDGEMENT

(1.) THIS petition has been filled by Power Grid Corporation of India Limited under Regulation 24,111 & 113 of the CERC (Conduct of Business) Regulations, 1999 for the approval of implementation of Expansion/ Replacement of SCADA/ EMS system for SLDC's in Northern Region.

(2.) THE petitioner has submitted that Unified Load Despatch and Communication (ULDC) Schemes were established by the petitioner in close consultation with the constituents on regional basis for providing EMS/SCADA and Communication System for Management of Regional Power Grid. The ULDC Projects were commissioned progressively from July 2002 to February 2006 in Southern, Northern, North -Eastern, Eastern and Western Regions.

(3.) ON the basis of the recommendations of the Pradhan Committee and the Satnam Singh Task Force constituted by Ministry of Power, the entire SLDC portion and associated communication system of the ULDC Scheme are to be retained with the petitioner consequent to the constitution of Power System Operation Corporation (POSOCO). However, the responsibility for maintenance of the SCADA/EMS System for the SLDCs lies with the respective SLDC for their portion. The petitioner has further submitted that it has filed Petition No. 68/2010 for fixation of tariff norms for recovery of cost of the assets (Communication System and SLDC System) to be retained/to be installed by the petitioner after formation of POSOCO during the period of 2009 -14.