HARNARESH SINGH GILL, J.

1. Prayer in the present petition is for issuance of a writ in the nature of Mandamus directing the respondents to regularize the services of the petitioner from the date of regularisation of his juniors and grant all the consequential benefits and arrears.

2. After arguing for some time, learned counsel for the petitioner submits that qua his grievance, the petitioner has already served a legal notice dated 12.01.2023 (Annexure P-4) upon the respondents, but the same has not been decided as yet. It is further submitted that the petitioner will be satisfied in case a time bound direction is issued to respondent No.2-Director General, School Education, Haryana, to decide the said legal notice.

3. Notice of motion.

4. On the asking of this Court, Mr. R.S. Budhwar, Addl. AG Haryana, accepts notice on behalf of respondent-State and submits that he has no objection in case, the directions for deciding the legal notice aforesaid, are issued.

5. In view of the above, without expressing any opinion on the merits of the case, respondent No.2-Director General, School Education, Haryana, is directed to decide the legal notice dated 12.01.2023 (Annexure P-4) by passing a speaking order within a period of eight weeks from the date of receipt of certified copy of this order, in accordance with law.

6. Disposed of.