S. SUSHMA Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Glossary, Draft Transgender Persons (Protection of Rights) Rules, Sensitisation of Teachers and the Transgender Persons Policy The learned Additional Advocate General submitted that the suggested glossary is in the process of finalisation and meetings are held with the Tamil Etymological and Dictionary Project Department and an attempt is being made to simplify the words as much as possible so that it can be used without any difficulty. The learned Additional Advocate General submitted that this process will be completed and the glossary will also be placed before the Hon'ble Chief Minister, for obtaining orders to publish the same in the Government gazette. The learned Additional Advocate General seeks for four weeks time to complete this process.

(2.) Insofar as the Transgender Persons (Protection of Rights) Rules is concerned, the learned Additional Advocate General submitted that the rules are at the verge of being finalised and the rules will be published, within a period of four weeks and reported before this Court.

(3.) Insofar as Sensitisation of Teachers that was directed by this Court through order dtd. 8/4/2022, the learned Additional Advocate General submitted that this process will commence after a week and the progress made in the sensitisation programme will be reported to this Court in the next date of hearing by way of filing a status report.