NORTHERN REGIONAL LOAD DESPATCH CENTRE, NEW DELHI Vs. UTTAR PRADESH STATE LOAD DESPATCH CENTRE, LUCKNOW AND ORS.

JUDGEMENT

(1.) THE petitioners, Northern Regional Load Despatch Centre, Southern Regional Load Despatch Centre and Western Regional Load Despatch Centre have filed these petitions seeking directions to all users of Northern Region, Southern Region and Western Region to establish the maintain the data telemetry and communication facilities in terms of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (hereinafter referred to as the Grid Code), Central Electricity Authority (Technical Standards for connectivity to the Grid) Regulations, 2007 (hereinafter referred to as CEA Connectivity Regulations) and various other regulations issued by Central Commission from time to time. The petitioners have submitted that in terms of Section 28(e) of the Electricity Act, 2003 (the Act), they are responsible for carrying out real time operations for the grid control and despatch of electricity within the region through secure and economic operation of the Regional Grid in accordance with the Grid Standards and the Grid Code. The real time data is vital for taking decisions during grid operation in terms of Section 2(54) of the Act. Further, to maintain security and reliability of the network, state estimator tool is used at control centre to determine the current state of system and perform contingency analysis. The accuracy of state estimator results also depends on the real time data availability (digital and analog) from the users.

(2.) THE petitioners have submitted that getting real time data of various power system elements using reliable communication system has become an essential pre -requisite for successful operation of modern power system and in this regard, POSOCO vide its letter dated 19.11.2010 had submitted to the CERC a comprehensive proposal for institutional mechanism for planning and implementation of communication system for power sector.

(3.) THE petitioners have submitted that despite continuous efforts and persuasion with the concerned utilities, relevant data from a number of Generating Stations/Sub -stations are still not being telemetered to the concerned RLDCs. These issues were raised in the various Regional Power Committee (RPC) forums, namely Operation Coordination Sub -Committee (OCC)/ULDC Scheme Monitoring Group (USMG)/Technical Coordination Committee (TCC)/concerned Regional Power Committee (RPC) Board.