Rajeeb Kalita Vs Union Of India & Ors
.... combined community service, innovative design, and social equity. The initiative featured portable restrooms placed strategically in high-need downtown areas, requiring minimal connection to city infrastructure. It focuses on human-centered service and youth from marginalized backgrounds were emp ...
Supreme Court Of India
Veera Yada Vs Chief Secretary, Government Of Bihar
.... lso have an overall positive impact on the community. The relevant portion of the order dated 09.03.2021 is quoted hereinuder: “Perhaps, the limited issue which arises for consideration is as to whether benefit of the provisions of the Transgender Persons (Protection of Rights) Act, 2019 w ...
Patna High Court
Paridhi Prisha Saikia Vs State Of Assam And 2 Ors
.... heir gender identity such as male, female or as third gender”. 13. But for the present writ petition which is instituted limited to the prayer for a direction to the authorities in the SEBA and AHSEC to change the name of the petitioner to Paridhi Prisha Saikia in the marksheets and certifi ...
Gauhati High Court
Shivanya Pandey Vs State Of U.P Thru Prin Secy Secondary Edu Lko & Ors
.... gta." 5. Section 3 of the Act prohibits discrimination against any transgender person on the grounds mentioned in the said section which includes:- “(a) denial, or discontinuation of, or unfair treatment in, educational establishments and services thereof; (e) denial or disc ...
Allahabad High Court, Lucknow Bench
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