Om Prakash, J. - (1.) The case of the petitioner is that her husband, who was a binder in the Government of India Press at Aligarh, died on 20- 2-1988 and that the petitioner being eligible for the post of Assistant Binder wanted that post on compassionate ground, but the respondents have not yet offered either that post or any other suitable job to her.
(2.) It is also stated that by letter, dated 4-5-1990 (Annexure-"7" to the writ petition) the petitioner was called for interview on 8-5-1990 for the job of Assistant Binder and the petitioner did attend the interview, but the result of the interview has not yet been conveyed to her.
(3.) The petition is, therefore, disposed of finally directing the respondents to inform the petitioner the result of the interview, she attended on 8th May, 1990, for the post of Assistant Binder and in case she was selected for that post then the appointment letter would be sent to her within two weeks from the date a certified copy of this order is served upon the respondents. If the petitioner is not selected for the post of Assistant Binder in the aforesaid interview, then under the dying in harness rule applicable to the petitioner she will be offered a Class IV job, for which she is found to be eligible and suitable, if possible, within two months. Decided accordingly.;