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RIGHTS OF TRANSGENDER IN INDIA
Article 14 says about Right to equality where as article 15 speak about the discrimination on the ground of race, caste, sex, religion and place of birth. There should be no prohibition of discrimination on the basis of these grounds. The constitutions also provide other benefits to citizens but third community transgender continues to be ostracized. They have every right and they have existed in every culture since the human life has been recorded.
The main problem is discrimination which is faced by the transgender community is lack of educational facility unemployment, homelessness, hormone pill abuse and also problems related to adoption, marriage and they have very limited employment opportunities. They have no access to bathrooms or public spaces.
But the sad thing is that most families do not accept if they will get to know that their child starts behaving in some other ways that are considered feminine. They start threaten, torture or scold their child for behaving in the very natural way they should behave.
Sometime it is very difficult for child they may decide to run away from their family and some of them find their way to Hijras communities if Hijras are not educated then it is very difficult to get jobs, moreover hard to find employment for Hijras people. They are facing discrimination in healthcare and verbal harassment by the staff of the hospital. The Judgement by Supreme court is whether it will be a male, female or third gender they have to granted legal recognition of gender identity.
It is very important to change the attitude of society towards transgender community. They are Human beings why do people treat them badly. Recently a bill passed by parliament which prohibits the discrimination against them, unfair treatment in relation to healthcare ,goods ,acces, employment ,education or other facilities available to the public.
Every transgender shall have a right to reside if the immediate family is not able to take care of the person, in that case person may be sent in a rehabilitation centre, on the orders of a court. They can’t be discriminated against employment matters, including promotion. They are the integral part of our societies so they should be treated equally.
