M.R. Agnihotri,H.S. Brar, J. - (1.) After heraing the learned counsel for the parties we find that the petitioner is widow of late Shri Harbans Lal, an employee of the Life Insurance Corporation at Patiala, who died in service on 14th July 1988. She had requested the Life Insurance Corporation for granting employment to one of her sons on compassionate grounds. However, the request was declined by the respondents on the ground that her other sons are already employed. This by itself, according to us, may not be ground to non suit the petitioner as the object of the instructions of the corporation is to provide employment to one son in the Corporation on compassionate grounds. Resultantly, we dispose of this petition by directing the respondent to consider the son of the petitioner-Jaswinder Paul for appointment on a suitable post a according to his qualifications expeditiously, preferably within three months.;