GANGA KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) This petition has been filed by the petitioner seeking issuance of directions in the matter of providing proper and effective reservation to the transgenders in terms of the mandate of the Supreme Court in the case of National Legal Services Authority Vs. Union of India and Ors. [(2014) 5 SCC 438].

(3.) Learned counsel for the petitioner would argue that the Supreme Court in the case of National Legal Services Authority (supra) had examined the rights of the transgenders in the matter of appointment to public services, as also admission to educational institutions. According to him, despite there being detailed directions issued by the Supreme Court, the State, so far, has not implemented those directions.