POWER GRID CORPORATION OF INDIA LTD. Vs. CHAIRMAN, UTTAR PRADESH POWER CORPORATION LIMITED, (FORMALLY UTTAR PRADESH STATE ELECTRICITY BOARD)

JUDGEMENT

(1.) THIS petition has been filed by Power Grid Corporation of India Limited (PGCIL) seeking approval for procurement of 365 Special Energy Meters (SEM) and 81 Data Collection Devices at an estimated cost of Rs. 160 lakh plus the balance expenditure after the completion of work as discussed and agreed in the 15th TCC and 16th NRPC Meeting for Northern Region, for tariff block 2009 -14 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 (hereinafter referred to as "the 2009 Tariff Regulations"). The petitioner, vide affidavit dated 11.6.2012, has submitted that the additional Special Energy Meters (SEMs) and Data Collection Devices (DCDs) has been agreed upon in the 15th TCC and 16th NRPC meeting held on 4.5.2010. In the earlier SEM project of NR (covered under Petition No. 288/2010) the agreement of all the parties in 114th NREB meeting on 15.1.1998 was understood as the approval for the project. The petitioner has requested the Commission to consider the earlier case as a precedent and to consider the approval of the project in the 15th TCC and 16th NRPC Meeting for Northern Region as a formal approval of this project. During hearing on 23.7.2013, the representative of the petitioner submitted that investment approval of the Board was not obtained even in the earlier case in Petition No. 288/2010. Moreover, no investment approval has been obtained in the instant case as the expenditure involved was very small.

(2.) THE petitioner has vide affidavit dated 25.11.2013 submitted revised auditor's certificate dated 21.11.2013 with latest capital cost and revised tariff forms. The transmission charges claimed by the petitioner as per this affidavit are as per details given hereunder: - -

(3.) NO comments or suggestions have been received from the general public in response to the notices published by the petitioner under Section 64 of the Electricity Act, 2003. Reply has been filed by Punjab State Power Corporation Limited (PSPCL), Respondent No. 7.