X Vs. THE DEAN

JUDGEMENT

(1.) The Petition is simple and it is clearly one supported by every recent decision of the Supreme Court regarding the rights of those who have traditionally been held to be marginalized. The decisions of the Supreme Court direct us towards greater inclusiveness and acceptance of individuality and individual traits. These are not to be compromised because of some bureaucratic requirements.

(2.) Prayer clauses (a) and (b) in the Petition read thus:

(3.) The facts are not contentious. In 2013, the Petitioner, described as 'X' in this Petition received an MA in Development Studies from the Tata Institute of Social Sciences, the 1 Respondent, in a certain name and describing her gender to be female. In 2015 the Petitioner adopted another name, self-identifying as transgender. She swore an affidavit to that effect in November 2018. The Petitioner filed Writ Petition (L) No. 1200 of 2019 for directions for publishing the Petitioner's change of name in the gazette. This Court made an order on 16/4/2019 following which the Petitioner's change of name was gazetted. Copies of the order and the gazette are annexed. In 2022, the Petitioner decided to change the Petitioner's name again, now for numerological reasons. An affidavit was prepared in August 2022 to that effect. This was gazetted in August 2022 and other documents such as the PAN and Aadhar Cards were updated.