LAWS(APTE)-2014-2-28

SOUTHERN REGIONAL LOAD DESPATCH CENTRE 29 Vs. DIRECTOR (GRID OPERATION) TRANSMISSION CORPORATION OF ANDHRA PRADESH LIMITED AND ORS.

Decided On February 20, 2014
Southern Regional Load Despatch Centre 29 Appellant
V/S
Director (Grid Operation) Transmission Corporation Of Andhra Pradesh Limited And Ors. Respondents

JUDGEMENT

(1.) THIS petition has been filed by the petitioner, Southern Regional Load Despatch Centre with the following prayers, namely:

(2.) AS per the recommendations of Enquiry Committee report, a third party protection audit in SR was carried out and all constituents were agreed in principle for implementation of the recommendations. However, the status review reveals that many recommended items are yet to be implemented. In addition, there were Grid Disturbance (GD -I) instances due to not complying with the best O and M practices by the concerned utilities. The petitioner has filed this petition seeking directions to respondents to ensure timely implementation of recommendations of Protection Audit.

(3.) THE petitioner has submitted that the following measures have been taken by SRPC and SRLDC: