Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Gauhati HC Asks Assam Govt on Schemes to look After Health Issues of Transgender Community - (24 Mar 2021)

CIVIL

Gauhati High Court has asked the Assam Government if it has proposed any scheme to look after the health issues of the members of the Transgender community. The Court has further directed the Central Health Ministry to come up with the list of beneficiaries under the Ayushman Bharat Yojana, who are members of transgender community from Assam.

Tags : GAUHATI HIGH COURT   HEALTH ISSUES OF TRANSGENDER COMMUNITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved