Anu Bose @ Umesh T.B vs State Of Kerala
2024 Latest Caselaw 33594 Ker

Kerala High Court

Anu Bose @ Umesh T.B vs State Of Kerala on 21 November, 2024

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W.P.(C) No.32489 of 2017
                                                                 2024:KER:87301

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

         THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

THURSDAY, THE 21ST DAY OF NOVEMBER 2024 / 30TH KARTHIKA, 1946

                           WP(C) NO. 32489 OF 2017

PETITIONER:

              ANU BOSE @ UMESH T.B
              AGE 33 YEARS, D/O.MS.GOMATI BOSE,
              RESIDING AT KIZHAKEVELIKATHU LANE,
              ANCHUMANA TEMPLE, PADIVATTOM,
              EDAPPALLY.P.O., EDAPPALLY
              ERNAKULAM- 682 024.

              BY ADV.
              SMT.SANDHYA RAJU

RESPONDENTS:

1             STATE OF KERALA
              REPRESENTED BY THE CHIEF SECRETARY,
              HOME DEPARTMENT, TRIVANDRUM- 695 001
2             THE SECRETARY
              KERALA PUBLIC SERVICE COMMISSION,
              PATTOM, THIRUVANANTHAPURAM-695004.

              BY ADV.
              SRI.DHEERAJ A.S. - GP.

       THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.11.2024,        THE     COURT   ON    THE     SAME   DAY   DELIVERED    THE
FOLLOWING:
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W.P.(C) No.32489 of 2017
                                                                   2024:KER:87301


                    HARISANKAR V. MENON, J.
            -------------------------------
                     W.P.(C) No.32489 of 2017
            -------------------------------
             Dated this the 21st day of November, 2024

                                   JUDGMENT

The petitioner, a transgender, has filed the captioned writ

petition, seeking the following reliefs;

"a) To issue a Writ of mandamus or any other appropriate direction directing the Respondents to incorporate the option of transgender in the process of application for Public Service Commission posts.

b) To issue a Writ of mandamus directing the Respondents to enable the registration of transgender candidates to apply for various posts to the public service commissions."

2. Today, when this matter was taken up, Sri.Dheeraj A.S.,

the learned Government Pleader, pointed out that the option for

applying as a transgender has already been provided on the website

of the Public Service Commission.

3. In the light of the above, nothing survives for

consideration in this writ petition.

Resultantly, this writ petition is dismissed as infructuous.

Sd/-

HARISANKAR V. MENON JUDGE anm

2024:KER:87301

APPENDIX OF WP(C) 32489/2017

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE TRANSGENDER POLICY EXHIBIT P2 A TRUE COPY OF THE GAZETTE NOTIFICATION EXHIBIT P3 A TRUE COPY OF THE MEDICAL REPORTS EXHIBIT P4 A TRUE COPY OF THE REPLY BY THE PUBLIC SERVICE COMMISSION ALONG BEARING NUMBER GR VIII(4) 9363/2014/GW.