IN RE: SHRI ANIL KUMAR JAIN, MANAGING DIRECTOR, POWER TRANSMISSION CORPORATION OF UTTARAKHAND; SHRI RAJIV GUPTA, SUPERINTENDENT ENGINEER (SYSTEM OPERATION) Vs. STATE

JUDGEMENT

(1.) THE Commission vide its order dated 17.8.2012 in Petition No. 125/MP/2012 has observed as under:

(2.) IN response to show cause notice dated 7.9.2012, the respondents have filed a joint reply vide affidavit dated 15.9.2012.

(3.) DURING the course of hearing, learned counsel for the respondents submitted that SLDC Uttarakhand has always complied and taken necessary action as per the directions of the NRLDC and the delay in reduction of load during low frequencies or overdrawal is not intentional but the delay has been due to practical difficulties. Learned counsel further submitted that SLDC, Uttarakhand has been continuously pursuing the State distribution company for implementation of Automatic Load Disconnection Scheme and for that they had issued many letters.