LAWS(APTE)-2014-10-2

EASTERN REGIONAL LOAD DESPATCH CENTRE Vs. CHAIRMAN

Decided On October 07, 2014
Eastern Regional Load Despatch Centre Appellant
V/S
CHAIRMAN Respondents

JUDGEMENT

(1.) THE petitioner, Eastern Regional Load Despatch Centre (ERLDC) has filed the present petition seeking following reliefs:

(2.) THE petitioner has submitted that the protection system of Jharkhand State Electricity Board (JSEB) is in an appalling condition since long, resulting in frequent power supply interruptions in the State.

(3.) THE petitioner has submitted that the need for improving the protection system of JSEB is being deliberated in various fora of Eastern Regional Power Committee (ERPC) for the last two years, with achievement of no significant progress in this direction, which amply illustrate the lack of seriousness on the part of JSEB. Moreover, JSEB frequently refrained from attending several successive meetings due to which deliberation pertaining to its system had to be abandoned. Under the circumstances, not only the consumers of the State are suffering badly, but also the security of the entire Eastern Regional grid is at stake.