Sabyasachi Bhattacharyya, J. - (1.) The facts of the matter, in a nutshell, are as follows:
(2.) The opposite party no.1, an erstwhile Bishop of the proforma opposite party no. 2, filed a suit against the proforma opposite party no. 2 for several declarations and consequential reliefs, primarily challenging the decision of the proforma opposite party no. 2 to discontinue the services of the opposite party no. 1 as the Bishop of the Diocese of Calcutta, on the basis of the decision to decrease the age of superannuation for such post from 68 years to 65 years.
(3.) In the said suit, the present petitioner made an application for impleading himself, on the ground that the petitioner was the present incumbent in the said post of Bishop of the Diocese of Calcutta, thus having direct interest in the fate of the suit. By the impugned order, the said application under Order I Rule 10 of the Code of Civil Procedure was dismissed on contest by the trial court.;