Rajasthan High Court Bench comprising Justice Vinit Kumar Mathur and Justice Sangeeta Loda while dealing with the Plea filed by Sambhali trust, seeking directions to the respondent Authorities to take appropriate steps for covid vaccination of transgender persons in the state, passed an order directing State Authorities to take appropriate steps for vaccinating Transgenders in the State.
Background of the case
The Present Plea deals with the issue of vaccination of Transgender Persons against covid 19. Plea seeks the directions to the Court regarding vaccination of the transgender in the state by state authorities.
Advocate Pushkar Taimni, on behalf of the petitioners, submitted that the Centre has issued guidelines for the purpose of vaccinating transgenders, however, the same was not being implemented by the State of Rajasthan.
Observation of the Court
The petition was disposed of with the directions to the State Authorities to look into the guidelines already issued by the Government of India vide order dated 20.5.21 and take appropriate steps for vaccination of transgenders. The Court also directed respondents to prepare a separate vaccination camp for Transgenders.
Case Details
Case Title: Sambhali Trust v. State of Rajasthan & Ors.
Bench: Justice Vinit Kumar Mathur and Justice Sangeeta Loda
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