V .J.TALWAR - (1.) Haryana Power Generation Corporation Limited has filed this Appeal against the impugned order dated 18.4.2011of the Haryana Electricity Regulatory Commission (Commission) approving the ARR and fixing the tariff for generation and sale of electricity to distribution licensee. The short facts are as follows: (i) The Appellant, a Generating Company filed Generation Tariff Application on 23.11.2010 before the State Commission for the Financial Years 2011 -12. (ii) The State Commission called for clarifications and information from the Appellant. (iii) Accordingly, on 15.2.2011, the Appellant submitted the said information and clarifications. In the meantime, the State Commission received some objections from the public. (iv) Public hearing was held on 23.2.2011. Ultimately on 16.4.2010, the State Commission passed the impugned Tariff Order with some modifications to the tariff proposal submitted by the Appellant. (v) Aggrieved by this order dated 16.4.2010 the Appellant has filed this Appeal.
(2.) IN this Appeal following issues have been raised by the Appellant. (i) Plant Load Factor (ii) Auxiliary Consumption (iii) Station Heat Rate (iv) Transit Loss of Coal (v) Operation and Maintenance Expenses (vi) Return on Equity
(3.) IT is noted that all the issues raised by the Appellant in the present appeal had also been challenged by the Appellant in Appeal No. 131 of 2011 filed against the tariff order passed by the State Commission for the tariff year 2010 -11. It is also noted that the grounds for the challenge to the tariff order are almost identical to those raised in Appeal No. 131 of 2011. By judgment and order dated 01.03.2012 passed by this Tribunal, the said Appeal No. 131 of 2011 filed by the Appellant was dismissed being devoid of merits. However, we are of the view that each tariff order passed by the Commission stands on its own footing and has to be examined on its own merits. With the above observations, let us examine each of the issues raised by the Appellant on merits. The first issue raised by the Appellant in the present appeal is related to Plant Load Factor for Panipat Thermal Power Station Unit No. 1 to 4.;