MATAM GANGABHAVANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) One Matam Gangabhavani, claiming to be transgender filed this writ petition under Article 226 of the Constitution of India, to declare Notification vide Rc.No.216/R&T/Rect.1/2018 dtd. 1/11/2018, as it did not make any provision for reservation of appointment of transgender persons as illegal, arbitrary, violative of Articles 14, 15, 19, 21 of the Constitution of India, contrary to the law declared by the Hon'ble Apex Court in Hon'ble Supreme Court of India in National Legal Services Authority v. Union of India and others, 2014 (5) SCC 438 and consequently issue a direction to the respondents to make appropriate provision for transgender persons and further direct the respondents to appoint the petitioner in Post Code No.11 - Stipendiary Cadet Trainee Sub-Inspector of Police in the Police Department in the vacant post, kept apart for the petitioner in terms of the order of the Court in W.P.No.1575 of 2019 dtd. 13/2/2018.