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The petitioner had been subjected to sex reassignment surgery and held a certificate which declared that she now belongs to the female gender.
“The petitioner stated that is manifestly clear that the detainee’s life and well-being is in imminent danger and the respondents has failed to protect the detainee’s right under Article 21 of the Constitution, including her right to personal liberty.”
“The intention is not to give benefits based on caste, but to identify communities with the caste as an indicator of the larger group of individuals; who will require measures for their social, economic and educational upliftment, to ensure an equal status and decent living conditions, within the society.”
In the meantime, Kerala High Court restricted sex selective surgery to be permitted specifically on the opinion of a State Level Multidisciplinary Committee depicting the same to be essential for saving the child’s/infant’s life.
In an anti-SLAPP ruling, Supreme Court of Canada dismissed defamation suit targeting counter counter-speech protecting rights of marginalised groups, i.e.; transgender and other 2SLGBTQ+ youth.
The Court pointed out that despite issuance of several orders since 2018, the respondents have not submitted compliance details before the Court.
Gender diverse persons continue to face barriers in accessing equal employment opportunities, especially in the formal sector, due to the operation of gender stereotypes.
Madras High Court directed the State to treat a transgender person seeking admission in Nursing College as a special candidate in light of Supreme Court’s 2014 NALSA verdict
“If the Government is really willing and serious about the upliftment of persons belong to LGBTQIA+community, some urgency must be shown to finalise the policy and the rules.”
Maharashtra Administrative Tribunal, Mumbai: The coram of Mridula Bhatkar (Chairperson) and Medha Gadgil (Member) (A) while dealing with an application
Andhra Pradesh High Court: In a significant case wherein, a transgender had approached the Court seeking benefit of reservation for appointment in
The National Human Rights Commission, India has issued a notice to the Delhi Metro Rail Corporation, DMRC, after taking cognizance of a
Karnataka Government on Wednesday decided in favour of 1% horizontal reservations to be given to the transgender community in government jobs, after
Madras High Court: The bench of Sanjib Banerjee, CJ and Senthilkumar Ramamoorthy, J has issued notice to the Tamil Nadu Government in
Bombay High Court: A Vacation Bench of Ravindra V. Ghuge, J., allowed the petitioner, a transgender person, to contest the panchayat elections
Karnataka High Court: John Michael Cunha J., while allowing the present writ petition moved by a transgender against the declaration of her
In exercise of the powers conferred by Section 16 of the Transgender Persons (Protection of Rights) Act, 2019 (40 of 2019), the
The following issue was raised in Rajya Sabha on 26-06-2019 in respect to the “Reservation of Eunuchs”. Will the Minister of Social
Uttarakhand High Court: Ravindra Maithani, J. has asked the State of Uttarakhand whether an Investigating Officer, by conducting DNA tests, has the