DPSC LIMITED Vs. WEST BENGAL ELECTRICITY REGULATORY

JUDGEMENT

(1.) The present Appeal has been filed by DPSC Ltd. against the order dated 24.08.2012 passed by the West Bengal Electricity Regulatory Commission ("State Commission") approving the Annual Performance Review of the Appellant for the FY 2009 -10.

(2.) The Appellant is a generation and distribution utility operating in the Asansol -Raniganj belt of District Burdwan in the State of West Bengal. The Appellant is a Distribution Licensee for the area. The State Commission is the Respondent.

(3.) The brief facts of the case are as under: a) The Appellant had submitted a Petition on 31.03.2010 for Annual Performance Review (APR) for the FY 2009 -10 in terms of Regulation 5.4.2 of the Tariff Regulations 2007, as amended. b) The said APR Petition was disposed of by the State Commission in terms of Tariff Regulations, 2011 vide the impugned order dated 24.08.2012 wherein part of amounts claimed by the Appellant in relation to Coal and Ash Handling charges, Water charges, Operation and Maintenance charges and Fixed Cost of Dishergarh Power Plant have been disallowed. c) Aggrieved by the disallowance of the above expenditure in the impugned order dated 24.08.2012, the Appellant has filed this Appeal.