S.N. Sahay, J. - (1.) NO counter affidavit has been filed in this case. Learned counsel for the petitioner has submitted that the petitioner was selected for training as Basic Health Worker as a result of examination held at Banda. According to him the appointment of Basic Health Workers is made district wise. The training is also given in the district for which selection is made and the Basic Health Workers are not liable to transfer from one district to another. It is asserted that there was complaint of irregularities having been committed in the holding of the examination in some other district but not in Banda. In view of the uncontroverted facts stated on behalf of the petitioner, there is no justification to prevent the petitioner from being admitted to the training course on the basis of the select list prepared on 17th August 1990 in district Banda. The writ petition is accordingly allowed and the respondents are directed to permit the petitioner to join the training course and complete the same in accordance with the rules. No order as to costs.;