1. The instant writ application has been preferred by the petitioner praying for a direction upon the respondent-authorities to forthwith release the ex gratia amount to the petitioner taking into consideration the fact that the father of the petitioner died on 19.12.2021 during his service period as guard at State Bank of India, Husainabad, Ranchi.

2. Learned counsel submits that as per the applicable rules and regulations, the petitioner is entitled for ex gratia amount as compensation; however, in spite of representation submitted by him before the respondentauthorities, no action has been taken as yet.

3. Learned counsel for the respondents fairly submits that if the petitioner will file a fresh representation before the respondent no.2, then the matter will be readdressed in accordance with rules.

4. Having regard to the aforesaid submissions, the instant writ application is hereby disposed of by directing the respondent no. 2 to treat this writ application as representation and take a decision in the matter within the four corners of law and if the grievance of the petitioner is genuine, then the appropriate amount of ex gratia compensation shall be paid to him. It is made clear that the entire exercise shall be completed within twelve weeks from the date of receipt of this order.