QUEERALA Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed with the following prayers:

(2.) Heard the learned counsel for the petitioners and the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioners that the directions issued in Exhibit P1 as also the identification being done as is evident from Exhibits P3 and P4 are against the findings and the observations made by the Apex Court in the decision National Legal Services Authority v. Union of India, (2014) 2 KLT 378 (SC). It is stated that Exhibit P1 provides that only those persons who have undergone sex change surgery would have their gender recorded as 'Transgender' in their identification. The learned counsel for the petitioners would contend that this is a clear violation of the guidelines laid down in the judgment of the Apex Court as referred to above. It is further stated that Exhibits P3 and P4 are also not in accordance with the directions issued by the Apex Court.