PRAMATH PATNAIK,J. - (1.)I.A. No. 3498 of 2016. This application has been filed for impleading the Syndicate, Ranchi University through Vice-Chancellor, Ranchi University as party respondent no. 8.
(2.)Learned senior counsel for the petitioner submitted that in the instant writ application, respondent nos. 4 and 5 have filed counter affidavit annexing Resolution No. 826/16 passed by the Syndicate meeting held on 02.01.2016, whereby the Syndicate resolved not to grant extension of tenure to the petitioner for the post of Finance Officer, hence, it has became necessary for proper adjudication of the case, to implead the Syndicate, Ranchi University through Vice-Chancellor, Ranchi University as party respondent no. 8 in the array of respondents.
(3.)Learned counsel for the respondents raised no serious objection to the prayer made by learned senior counsel for the petitioner.