V.K. Khanna, J. - (1.) In pursuance of an advertisement dated 26-5-1984 made by the U.P. Public Service Commission for making appointments to the posts of Assistant Conservator of Forest, the petitioner made an application. He was ultimately selected and was required to join the training course. From the averments made in the petition it appears that due to domestic problems the petitioner could not join the training course in time. At the first instance he was allowed some time to join ti e aforesaid training course. As the domestic problems of the petitioner still persisted, a request was made by the petitioner for allowing him to join at a later date which request was not acceded and by a letter dated 22-1-1986 the respondent no. 2 informed the petitioner about the cancellation of his candidature to the post of Assistant Conservator of Forest.
(2.) At the very out set it may be mentioned that at the admission stage we have heard the State Counsel also and the present writ petition is being disposed of finally at the admission stage In accordance with the Rules of the Court.
(3.) Learned counsel for the petitioner has placed reliance on the decision of this court given in Civil Misc. Writ No. 16965 of 1985, the judgment of which has been annexed as Annexure "15" to the present writ petition. In exactly similar circumstances this court made observations while disposing of the writ petition that the petitioner may approach the Secretary Forest Department again with a copy of the judgment and request him for issuing the necessary order for joining the next training batch. Looking to the entire facts and circumstances of the case we are of the opinion that the petitioner in this case also may approach the Secretary, Forest Department with a copy of our judgment and request him for issuing necessary orders to join the next training batch.;