SC: Dismissal, Being the Severest Punishment, Should be Imposed Only For Grave Misconduct  ||  SC: Constructive Res Judicata Applies to Grounds Omitted Through Negligence or Inadvertence  ||  Madras High Court: Honour Killing is a Shameful Act and an Extreme Manifestation of Casteism  ||  Bombay High Court: Traditional Families Often Hesitate to Report Sexual Offences  ||  Jharkhand High Court Directs Circle Officers to Digitally Verify Land Records and Remove Mismatches  ||  MP High Court: Writ Court Cannot Grant Interim Relief Once Party is Relegated to Alternate Forum  ||  Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations    

Bom HC to State: Direct Edu Institutions to Allow Retrospective Name, Gender Change for Transgenders - (27 Apr 2023)

EDUCATION

Bombay High Court has directed Maharashtra government to direct all educational institutions to enable retrospective name and gender change for transgender persons in their records and observed that educational institutions should have a form on their websites for precisely such changes.

Tags : BOMBAY HIGH COURT   EDUCATIONAL INSTITUTIONS   RETROSPECTIVE   TRANSGENDER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved