KATRU REKHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Seldom, our society realises or cares to realise the trauma, agony and pain which the members of transgender community undergo, nor appreciates the innate feelings of the members of the transgender community, especially of those whose mind and body disown their biological sex. Our society often ridicules and abuses the transgender community and in public places like railway stations, bus-stands, schools, workplaces, malls, theatres, hospitals, they are side-lined and treated as untouchables, forgetting the fact that the moral failure lies in the society's unwillingness to contain or embrace different gender identities and expressions, a mindset which we have to change.

(2.) This is the opening paragraph in the Judgement of Hon'ble Supreme Court in the National Legal Services Authority v. Union of India; (2014) 5 SCC 438 while dealing with the issues concerning the transgender community.

(3.) The Petitioner is a Transgender (Woman). As the petitioner had requisite qualification, she applied for the post of School Assistant (Language) Hindi post and also TGT (Language) Hindi notified for recruitment under Notification No.01/Mega DSC-TRC-1/2025, dtd. 20/4/2025. The Petitioner had secured 678th rank in DSC-2025 examination of Eluru District, However, she is not being considered for appointment as no vacancies were notified. Hence, the present Writ Petition is filed questioning the non-notification of vacancies for transgenders as being contrary to the mandate of Hon'ble Supreme Court in National Legal Services Authority's case (1 supra).