SHRI SUDHANSU PANDEY, PRINCIPAL SECRETARY, POWER DEVELOPMENT DEPARTMENT, GOVERNMENT OF JAMMU AND KASHMIR Vs. SHRI M.A. SALROO, CHIEF ENGINEER AND DCP

JUDGEMENT

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

(2.) IN response to show cause notice dated 3.9.2012, the respondents have filed a joint reply vide affidavit dated 21.9.2012. The respondents have submitted that the State of J & K has consistently endeavored to comply with the statutory rules and regulations under the Grid Code in letter and spirit. However, overdrawal took place during the period under consideration due to the following reasons:

(3.) WE have considered the submissions of the respondents. First of all, the statutory provisions for maintenance of secure operation of the regional grid need to be noticed. Section 29 of the Electricity Act, 2003 provides that the directions of Regional Load Despatch Centre for ensuring stability of the grid operation shall be carried out by all concerned including the State Load Despatch Centre who shall ensure compliance of the directions by the licensees and generating companies within its jurisdiction. Section 29 of the Act provides as under: