T.AMARNATH GOUD,J. - (1.)Heard Mr. Biswanath Majumder, learned CGC appearing for the Union of India-petitioners as well as Mr. T.D. Majumder, learned senior counsel appearing for the respondents.
(2.)This is a petition under Article 226 of the Constitution of India for enforcement of the Constitutional and Fundamental Rights of the petitioners guaranteed under Articles 14 and 21 of the Constitution of India and their legal and statutory right guaranteed under Paragraph No.5.6.2 and 5.6.6 along with note of the Rules/Instructions relating to Comptroller and Auditor General's Manual of Standing orders (Administrative) Volume-I (Third Edition).
(3.)The petitioner No.1 is an independent authority created by and deriving its powers from the Articles 148 to 151 of the Constitution of India as well as the Comptroller and Auditor General's (Duties, Powers and Conditions of Service) Act, 1971 and the petitioner No.2 is the functionary under the petitioner No.1 and competent to file the instant petition. They are within the territorial limits of this Hon'ble High Court and therefore, it is most humbly and respectfully submitted that they have ab initio to present this writ petition under Article 226 of the Constitution of India for expressing their grievances.
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