LAWS(MANIP)-2019-8-54

KM. THOKCHOM PREMLATA DEVI Vs. STATE OF MANIPUR

Decided On August 08, 2019
Km. Thokchom Premlata Devi Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Mr.M.Rakesh, learned counsel for the petitioners. Also heard Ms. Momota Devi Oinam, Addl.AG for the State respondents as well as Mr.S.Suresh, learned ASG for the Union respondents.

(2.) The prayers in this PIL are as follows:-

(3.) The three petitioners claiming to be residents of Manipur and are actively working for the benefits of transgender and for safeguards of human rights have filed this PIL for the above stated reliefs.