The Division Bench of the Gauhati High Court, comprising Chief Justice Sandeep Mehta and Justice Mitali Thakuria in the case of All Assam Transgender Association v. The State of Assam & Ors has ordered the State Government to expedite the process of constituting the Transgender Welfare Board and complete it within the next 6 weeks.
The Court was informed by the learned counsel for the respondent that an amount of Rs.6,00,000/- has been sanctioned as grant-in-aid for setting up the Office of the Transgender Welfare Board.
Swati B. Baruah, learned counsel submited that the procedure which has been laid out in the Assam State Policy for Transgender Persons is more or less satisfactory and once the Board becomes functional, many issues being faced by the Transgender persons will be addressed.
The court considered the submission of the Counsel and directed the respondents to expedite the process of constituting the Board in terms of Clause 7.3.3 of the guidelines of Assam State Policy for Transgender Persons and to complete the same within the next six weeks.
The Court listed the matter on 08.08.23 for next hearing.
Case Details
Case:- Case No. : PIL/2/2022
Petitioner:- All Assam Transgender Association
Respondent:- The State of Assam & Ors
Judge: Chief Justice Sandeep Mehta and Justice Mitali Thakuria
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