Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

Madras HC Directs Tamil Nadu Government to Ensure All Transgender Persons - (03 Aug 2021)

CIVIL

Madras High Court has directed the Tamil Nadu government to ensure that all transgender persons in the State are vaccinated within a period of 3 months. The Court was adjudicating upon a public interest litigation (PIL) filed by transgender rights activist Grace Banu Ganeshan seeking the extension of cash benefits as well as conducting special vaccination drives for transgender persons in the State.

Tags : MADRAS HIGH COURT   TRANSGENDER PERSONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved