IN RE: MEGHALAYA ENERGY CORPORATION LTD. SHILLONG AND CHAIRMAN-CUM-MANAGING DIRECTOR, MEGHALAYA ENERGY CORPORATION LTD. SHILLONG Vs. STATE

JUDGEMENT

(1.) IN our order dated 17.10.2012, we had directed as under:

(2.) THE respondents have filed their joint reply vide affidavit dated 7.11.2012. 5.11.2012. The respondents have submitted that the outstanding UI dues shall be liquidated after the exercise of truing up of accounts is finalized, taking MSERC orders into consideration.

(3.) WE are constrained to note that the respondents are not paying attention to the payment of outstanding UI charges that it deserves. It is clarified that any constituent utility drawing power from the grid over and above its schedule is getting the power at the cost of other constituents. Consequently, it is under obligation to make prompt payment for consuming the power, which legitimately belongs to other constituents. By not making prompt payment for the power drawn under UI, respondents have not only deprived the other constituents of their legitimate UI dues, but has created impediments in the operation of the commercial mechanism. We expect the respondents to consider the UI mechanism in correct prospective and liquidate the UI dues by the due date as per Regulation 10 of the UI Regulations.