NCLAT: Can’t Dismiss Restoration App. if Filed in 30 Days from Date of Dismissal of Original App.  ||  Delhi HC: Communication between Parties through Whatsapp Constitute Valid Agreement  ||  Delhi HC Seeks Response from Govt. Over Penalties on Petrol Pumps Supplying Fuel to Old Vehicles  ||  Centre Notifies "Unified Waqf Management, Empowerment, Efficiency and Development Rules, 2025"  ||  Del. HC: Can’t Reject TM Owner’s Claim Merely because Defendant Could have Sought Removal of Mark  ||  Bombay HC: Cannot Treat Sole Director of OPC, Parallelly with Separate Legal Entity  ||  Delhi HC: Can Apply 'Family of Marks' Concept to Injunct Specific Marks  ||  HP HC: Can’t Set Aside Ex-Parte Decree for Mere Irregularity  ||  Cal. HC: Order by HC Bench Not Conferred With Determination by Roster is Void  ||  Calcutta HC: Purchase Order Including Arbitration Agreement to Prevail Over Tax Invoice Lacking it    

Mad. HC: Separate Norms for Transgender Persons in Employment and Education - (14 Jun 2024)

CIVIL

Mad. HC while observing that transgenders should be treated as special category, has directed State to not treat them under female or male category and to prescribe separate norms for them which shall be below the norms prescribed for male & female candidates in all employment & educational avenues.

Tags : MADRAS HIGH COURT   TRANSGENDER PERSONS   EMPLOYMENT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved