RAKESH NATH, J. - (1.) THE present application has been filed by Shri Gurnek Singh Brar against the order dated 15.11.2011 passed by the Punjab State Electricity Regulatory Commission in petition No.48 of 2011 raising certain issues relating to the subsidy paid by the Government of Punjab to the Punjab State Power Corporation Ltd, the successor of the Punjab State Electricity Board, under section 65 of the Electricity Act.
(2.) THE Applicant is a retired Superintendent Engineer of the erstwhile Punjab State Electricity Board. The Applicant had filed a petition being no.48 of 2011 in public interest before the State Commission, placing certain issues regarding non -payment of subsidy by the State Government to the Punjab State Power Corporation Ltd. under section 65 of the Electricity Act, 2003 as per the order of the State Commission and requesting the State Commission to take action against the Secretary (Power), Government of Punjab under section 142 of the Electricity Act. The State Commission by its order dated 15.11.2011 dismissed the petition as devoid of merits.
(3.) AS against the said order, he has presented the Appeal. Along with Appeal the applicant has filed requesting for waiver of court fee under rule 55(3) of Appellate Tribunal Rules, 2007 on the ground of inability to pay. The IA came up for hearing before us on 16.02.2012. Shri Pradeep Misra, Ld. Counsel appeared on behalf of the Applicant. When asked to explain how the Applicant was aggrieved by the impugned order he stated that the applicant was one of the consumers. He stated that the applicant was mainly aggrieved about the book adjustment of Rs.981.93 crores made by the State Government on account of one time settlement of securitization of CPSUs dues of the erstwhile Punjab State Electricity Board against the amount of subsidy to be paid by the State Government under section 65 of the Act to Punjab State Power Corporation Ltd. as per the orders of the State Commission for the FY 2011 -12.;