SHARAD ROSHAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Petitioner before this Court is a Transgender person, as recognized under the provisions of Transgender Persons (Protection of Rights) Act, 2019 (hereinafter referred to as "Act, 2019") read with Transgender Persons (Protection of Rights) Rules, 2020 (hereinafter referred to as "Rules, 2020").

(2.) The District Magistrate concerned in terms of Sec. 6 of Act, 2019 has issued a Certificate of Identity. Subsequently, petitioner has undergone a surgery to change gender (Female to Male) and further in terms of Sec. 7 of Act, 2019 read with Rule 6 of Rules, 2020 a Certificate was issued by District Magistrate concerned in a prescribed format.

(3.) It is further case of petitioner that subsequently an application was filed to change the name in educational documents in terms of Rule 5(3) read with its Annexure-1. However, by means of impugned order dtd. 8/4/2025 passed by Regional Secretary, Madhyamik Shiksha Parishad, Bareilly, application of petitioner was rejected that relevant provisions and Government Order do not provide any procedure for correction of name in educational documents at a very belated stage and provisions of Act, 2019 read with Rules, 2020 were held to be not applicable.