JABALPUR TRANSMISSION COMPANY LIMITED, NEW DELHI Vs. ADHUNIK POWER AND NATURAL RESOURCES LIMITED, KOLKATA

JUDGEMENT

(1.) THE Applicant, Jabalpur Transmission Company Limited (JTCL) has filed the present application under Section 63 of the Electricity Act, 2003 (hereinafter referred to as "the Act") for adoption of tariff in respect of transmission systems comprising the following elements:

(2.) THE applicant has submitted that the Central Government in exercise of the powers under Section 63 of the Act has notified the "Tariff Based Competitive Bidding Guidelines for Transmission Service" (hereinafter referred to as "the Guidelines") vide Government of India Ministry of Power Resolution No.11/5/2005 -PG(i) dated 17.4.2006. The applicant has further submitted that PFC Consulting Limited (hereinafter referred to as "PFCCL") was notified by Government of India Ministry of Power vide notification F. No. 11/12/2006 -PG dated 1.7.2009 as the Bid Process Coordinator (hereinafter referred to as "BPC") for the purpose of selection of bidder as Transmission Service Provider (TSP) to establish the transmission system for system strengthening for common Western Region and Northern Region on Build, Own, Operate and Maintain (BOOM) basis through competitive bidding in accordance with the Guidelines. The applicant was incorporated on 8.9.2009 by PFC Consulting Limited (PFCCL) a wholly owned subsidiary of Power Finance Corporation Limited to establish the transmission project on BOOM basis and to act as the Transmission Service Provider (TSP) after being acquired by the successful bidder.

(3.) THE applicant has submitted that the key milestones in the bidding process were as under: