WESTERN ELECTRICITY SUPPLY COMPANY OF ORISSA LTD. Vs. ORISSA ELECTRICITY REGULATORY COMMISSION & OTHERS

JUDGEMENT

(1.) The present Appeal seeks to challenge the order dated 20.3.2008 of the Orissa Electricity Regulatory Commission ("State Commission") inter alia, determining the Bulk Supply Price for sale of electricity by GRIDCO to the Distribution Licensees for the FY 2008 -09.

(2.) The Appellant Western Electricity Supply Company of Orissa Ltd. ("WESCO") is one of the Distribution Licensees in Orissa. The State Commission is the Respondent no. 1. Grid Corporation of Orissa ("GRIDCO") is the Respondent no. 2 which is responsible to procure power for supply to the Distribution Licensees in the State.

(3.) The brief facts of the case are as under: (i) On 30.11.2007 GRIDCO filed application before the State Commission for approval of Bulk Supply Price ("BSP") for FY 2008 -09. (ii) After the public hearing and after considering the suggestions and objections of the stakeholders, the State Commission passed the impugned order dated 20.3.2008. In this order the State Commission decided differential BSP for the different Distribution Licensees with a view to keep uniform Retail Supply Tariff across the State. (iii) WESCO, the present Appellant, filed a Review Petition before the State Commission seeking review of the order on Bulk Supply Price. This Petition was dismissed by order dated 12.8.2008 of the State Commission, confirming the order dated 20.3.2008. (iv) Aggrieved by the impugned order dated 20.3.2008, WESCO has filed this Appeal.