JANE KAUSHIK Vs. UNION OF INDIA

JUDGEMENT

(1.) By this Miscellaneous Application, Ms. Jayna Kothari, the learned Amicus Curiae has prayed for the following:-

(2.) Vide our judgment and order dtd. 17/10/2025, we had constituted the Advisory Committee with Ms. Nithya Rajshekhar as a member to represent the Centre for Law and Policy Research ("Centre"). We take note of the fact that Ms. Nithya Rajshekhar is no longer an Associate with the Centre.

(3.) However, taking into consideration the extensive work undertaken by Ms. Nithya Rajshekhar with regard to the transgender rights, we clarify that she would continue as one of the members of the Advisory Committee.