LAWS(APTE)-2013-3-2

SHRI S.K. AGARWAL, CHAIRMAN-CUM-MANAGING DIRECTOR, RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED Vs. SHRI , CHIEF ENGINEER (LD)

Decided On March 14, 2013
Shri S.K. Agarwal, Chairman -Cum -Managing Director, Rajasthan Rajya Vidyut Prasaran Nigam Limited Appellant
V/S
Shri , Chief Engineer (Ld) Respondents

JUDGEMENT

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

(2.) IN response to show cause notice dated 7.9.2012, Shri RP Barwar, Chief Engineer (LD), State Load Despatch Centre, Rajasthan has filed a reply vide affidavit dated 15.9.2012 which has been adopted by Shri S.K. Agarwal, Chairman -cum -Managing Director, Rajasthan Rajya Vidyut Prasaran Nigam Limited, Jaipur.

(3.) DURING the course of hearing, learned counsel for the respondents submitted that corrective actions are being taken to reduce the overdrawal and to comply with the Grid Code. Learned counsel further submitted that during the month of August 2010 and onwards, the overdrawal has been restricted by the distribution companies in the State and position has been improved.