VEERA YADA Vs. CHIEF SECRETARY, GOVERNMENT OF BIHAR

JUDGEMENT

(1.) Following questions arise for consideration:-

(2.) The present writ petition highlights the extremely difficult conditions faced by the transgender community within the State of Bihar during the period of the Pandemic (COVID-19). The Petitioner drew our attention to various incidents such as denial of rations to certain persons belonging to the Transgender Community as also asking the Government to provide 25kg rations to all members of such community; monetary assistance of Rs.5000.00; Rs.2000.00 for rent for a period of at least six months; set up of a speedy grievance redressal system; and establish facilitation centre; etc.

(3.) This Court, appreciating effort taken to highlight the sorry condition in which people of the transgender community (hereinafter referred to as TGC), were living within the State of Bihar, vide order dtd. 1/5/2020 noted that as per the 2011 census more than 40 thousand people, of TGC living within the State were facing certain issues. Reference was made to the Transgender Persons (Protection of Rights) Act, 2019 (hereinafter referred to as the Act) to underline the responsibility of the State to undertake welfare measures for people of the community. Relevant portion of the order dtd. 1/5/2020 is quoted hereunder:-