As per case facts, the Petitioner, a Constable since October 2003, joined the Education Department as a PTI Teacher in May 2010 through proper channel. Her PTI Teacher selection was ... later set aside by the High Court and subsequently by the Supreme Court, leading to her termination in June 2020. She sought to rejoin the Police Department, claiming a lien on her original post, but her request was rejected, citing her absence for over a decade and lack of rejoining provisions. The question arose whether the Petitioner was a confirmed Constable and maintained a lien on her police post despite her teaching role being nullified. Finally, the High Court held that the Petitioner was a confirmed Constable in 2010 and continued to hold a lien on her police post throughout her tenure in the Education Department, as no formal lien suspension order was issued. The petition was allowed, permitting her to rejoin the Police Department with service benefits for her original police tenure.