The Calcutta High Court comprising Justice Arindam Mukherjee sought a response from the State in the Plea filed by Pallabi Chakraborty alleging the absence of Transgender column in the Online Application form for recruitment to the post of Sub-Inspector and Sergeant in the Kolkata Police for the year 2021.
Background
The writ petition was filed alleging that in the online application form to be filled in for the examination for recruitment to the post of SubInspector/Sub-Inspectress (Unarmed Branch) and Sergeant in Kolkata Police for the year 2021, there was no column for allowing a transgender to apply for. The matter was adjourned on 6th September 2021 to enable the State respondents to apprise this Court about their stand apropos the transgender issue in the application form.
Order of the Court
It was highlighted by the Court in its order that With the apt intervention on the part of the advocate representing the State, the Government of West Bengal has taken a decision to allow the transgender person to appear in the examination for recruitment to the post of SubInspector/Lady Sub-Inspector (unarmed branch). The decision so taken by the State Government on 14th September 2021 was duly communicated to the advocate representing the State.
The court disposed of the Petition since the core issue raised by the petitioner had been duly redressed. The individual grievance, if any, of the petitioner for allowing age relaxation to permit the petitioner to apply as a transgender and other issues may be ventilated by the petitioner by filing appropriate representation to the concerned authority.
Justice Arindam Mukherjee said that,
“Since I have not called for any affidavits, allegations made in the writ petition are deemed to have not been admitted by the respondents. Urgent photostat certified copy of this order, if applied for, be given to the parties upon compliance of necessary formalities”.
Case Details
Case Title: Pallabi Chakraborty v. The State of West Bengal & Ors.
Bench: Justice Arindam Mukherjee
Read Order@LatestLaws.com
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