ACCOUNTANT GENERALS OFFICE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is a Co-operative Bank established by the employees of the Accountant General's Office and the Bank is registered under the Karnataka Co-operative Societies Act, 1959 (for short 'the Act of 1959').

(2.) The petitioner is assailing clause No.v of Annexure E, the Circular dtd. 18/10/2019 issued by respondent No.3- the Controller and Auditor General of India and the order dtd. 29/1/2020 marked at Annexure-F, order dtd. 30/1/2020 marked at Annexure-G, order dtd. 6/2/2020 marked at Annexure-H and order dtd. 6/2/2020 marked at Annexure-J which have been issued pursuant to impugned clause No.v referred to above.

(3.) The impugned clause No.v in Annexure-E reads as under: