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A petition in the Supreme Court seeking equal opportunities in employment to transgenders directed the petitioner to implead the transgender association within two weeks.
The supreme court on 12-03-2021 directed the petitioner-cum-lawyer, Reepak Kansal, to implead the transgender association within two weeks about his petition seeking direction to the center to give equal opportunity in employment to transgender and implement all measures to ensure Non-Discrimination against them in any matter relating to employment.
A bench of the Apex Court headed by the Chief Justice of India (CJI) Sharad Arvind Bobde, today directed the petitioner also a petitioner-cum-lawyer, Reepak kansal, to the implead transgender association within two weeks.
The present petitioner is aggrieved by the impugned Government order dated 18th December 2020 for Conducting “Assistant Central Intelligent Officer Grade-II Executive examination
“ for filling up 2000 vacancies for the post of intelligent bureau Assistant central Intelligent Officer (IB ACIO) Grade-II/ Executive, Inviting applications from Indian National for direct recruitment for male and female. The petitioner has argued that this is violative of fundamental rights as well as human beings of nature.
The Petitioner-Cum-lawyer also sought a respondent, the Central government to treat transgender “ as socially and educationally backward classes” under section article 15 of the Indian Constitution and extends all the reservation in cases of citizens and extend all kinds of reservation in cases of admission or quota for the admission in an educational institution and public appointments.
The plea has also cited Supreme court judgment in the case of NALSA versus UNION OF INDIA (2014) where the court has recognized for employment, education, and other fundamental rights to the ‘Third Gender’ in the clear violation of the supreme court directions.
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