The Punjab and Haryana High Court issued a notice to the respondents on the petition filed by the petitioner seeking him to apply for the post of constable under the transgender category.
Brief Facts:
The petitioner failed to apply for the post of Constable advertised by UT of Chandigarh as there was no option with regard to the transgender category on the application form.
Contentions of the Applicant:
The learned counsel for the petitioner contended that the petitioner is well-qualified and is desirous of participating in the selection process but he was not able to supply for the said post due to non-availability of the category of transgender.
The decision of the Court:
The court further listed the matter and ordered that the online application of the petitioner shall be accepted and considered by the appropriate authority in accordance with its own rules if the petitioner submits the same mentioning his category.
Case Title: Saurav Alias Kittu Tank vs. Home Secretary, UT Chandigarh and Anr.
Coram: Hon’ble Mr. Justice Vikram Aggarwal
Case No.: CWP-13595-2023
Advocate for the Applicant: Mr. Raina Godara
Advocate for the Respondent: Ms. Neil Roberts
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