SARATHA Vs. MEMBER SECRETARY

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The grievances of the petitioners herein, who are the "Third Genders/ Transgenders " (TGs) in all these Writ Petitions, are that the concessions and relaxations extended to them in the 2017-18, 2019 and 2020 Common Recruitment Processes for the posts of Grade-II Police Constables and the like, conducted by the Tamil Nadu Uniform Services Recruitment Board (TNUSRB), are inadequate and inconsistent with the orders passed by the Hon'ble Supreme Court and this Court, which amounts to hostile discrimination. All these petitioners seek for reservations, relaxations and concessions for the purpose of considering their candidatures in the recruitment process.

(3.) In order to appreciate the claims made in these Writ Petitions, it would be significant to refer to the underlying chronicle of the facts, on which the claims are founded.