- (1.) Counsel for the petitioner submitted that the petitioner has been offered appointment at Dehradun and that the petitioner wants that she be accommodated at Agra which is her place of residence and also the place where her husband worked and died in harness. We are also told that she has got three minor children. In the circumstances, since she is widow with minor children, we direct the respondents to give her a suitable post at Agra or at a nearby place. The order shall be issued within a month from today.
(2.) The writ petition is accordingly disposed of with no order as to costs. Court Masters;