Tejinder Singh Dhindsa, J. - (1.) Petitioner is serving as a Science Mistress under the Department of School Education, State of Haryana. She is currently posted at Govt. Senior Secondary School, Sector 19, Panchkula.
(2.) The instant petition has been filed raising a grievance that a Transfer Policy issued by the State Govt. on 29.6.2016 (Annexure P-2) has been made a subject of clarification vide letter dated 22.7.2016 (Annexure P-4) and by applying such clarification the petitioner would now be eligible to be transferred out from her present place of posting.
(3.) Counsel would submit that as per policy dated 29.6.2016 (Annexure P-2) and in particular para 7 (i) (b) a deemed vacancy has been defined i.e. only in relation to a post where a teacher has completed a tenure of 5 years in a particular school. As per clarification dated 22.7.2016 (Annexure P-4) such definition stands altered to mean a period of 5 years in a particular zone as opposed to the particular school.;