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Madras HC: Transgender Persons Self-Identifying As Females Can't Be Clubbed Under Women Quota - (03 Mar 2022)

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Madras High Court has held that clubbing Transgender persons who self-identified as females under the quota for women is unconstitutional. The Court has also held that the failure to provide any kind of reservation for the Trans Gender persons in the male category and placing them on par with the general category candidates, is violative of Articles 14 and 16(1) and unconstitutional.

Tags : MADRAS HIGH COURT   TRANSGENDER PERSONS  

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