National Legal Services Authority Vs Union of India (UOI) and Others

K.S. Panicker Radhakrishnan, J.@mdashSeldom, our society realizes or cares to realize the trauma, agony and pain which the members of

Transgender community undergo, nor appreciates the innate feelings of the members of the Transgender community, especially of those whose

mind and body disown their biological sex. Our society often ridicules and abuses the Transgender community and in public places like railway

stations, bus stands, schools, workplaces, malls, theatres, hospitals, they are sidelined and treated as untouchables, forgetting the fact that the

moral failure lies in the society''s unwillingness to contain or embrace different gender identities and expressions, a mindset which we have to

change.

2. We are, in this case, concerned with the grievances of the members of Transgender Community (for short ''TG community'') who seek a legal

declaration of their gender identity than the one assigned to them, male or female, at the time of birth and their prayer is that non-recognition of their

gender identity violates Articles 14 and 21 of the Constitution of India. Hijras/Eunuchs, who also fall in that group, claim legal status as a third

gender with all legal and constitutional protection.

3. The National Legal Services Authority, constituted under the Legal Services Authority Act, 1997, to provide free legal services to the weaker

and other marginalized sections of the society, has come forward to advocate their cause, by filing Writ Petition No. 400 of 2012. Poojaya Mata

Nasib Kaur Ji Women Welfare Society, a registered association, has also preferred Writ Petition No. 604 of 2013, seeking similar reliefs in

respect of Kinnar community, a TG community.

4. Laxmi Narayan Tripathy, claimed to be a Hijra, has also got impleaded so as to effectively put across the cause of the members of the

transgender community and Tripathy''s life experiences also for recognition of their identity as a third gender, over and above male and female.

Tripathy says that non-recognition of the identity of Hijras, a TG community, as a third gender, denies them the right of equality before the law and

equal protection of law guaranteed Under Article 14 of the Constitution and violates the rights guaranteed to them Under Article 21 of the

Constitution of India.

5. Shri Raju Ramachandran, learned senior Counsel appearing for the Petitioner-the National Legal Services Authority, highlighted the traumatic

experiences faced by the members of the TG community and submitted that every person of that community has a legal right to decide their sex

orientation and to espouse and determine their identity. Learned senior counsel has submitted that since the TGs are neither treated as male or

female, nor given the status of a third gender, they are being deprived of many of the rights and privileges which other persons enjoy as citizens of

this country. TGs are deprived of social and cultural participation and hence restricted access to education, health care and public places which

deprives them of the Constitutional guarantee of equality before law and equal protection of laws. Further, it was also pointed out that the

community also faces discrimination to contest election, right to vote, employment, to get licences etc. and, in effect, treated as an outcast and

untouchable. Learned senior counsel also submitted that the State cannot discriminate them on the ground of gender, violating Articles 14 to 16

and 21 of the Constitution of India.

6. Shri Anand Grover, learned senior Counsel appearing for the Intervener, traced the historical background of the third gender identity in India

and the position accorded to them in the Hindu Mythology, Vedic and Puranic literatures, and the prominent role played by them in the royal

courts of the Islamic world etc. Reference was also made to the repealed Criminal Tribes Act, 1871 and explained the inhuman manner by which

they were treated at the time of the British Colonial rule. Learned senior counsel also submitted that various International Forums and U.N. Bodies

have recognized their gender identity and referred to the Yogyakarta Principles and pointed out that those principles have been recognized by

various countries around the world. Reference was also made to few legislations giving recognition to the transsexual persons in other countries.

Learned senior counsel also submitted that non-recognition of gender identity of the transgender community violates the fundamental rights

guaranteed to them, who are citizens of this country.

7. Shri T. Srinivasa Murthy, learned Counsel appearing in I.A. No. 2 of 2013, submitted that transgender persons have to be declared as a

socially and educationally backward classes of citizens and must be accorded all benefits available to that class of persons, which are being

extended to male and female genders. Learned Counsel also submitted that the right to choose one''s gender identity is integral to the right to lead a

life with dignity, which is undoubtedly guaranteed by Article 21 of the Constitution of India. Learned Counsel, therefore, submitted that, subject to

such rules/Regulations/protocols, transgender persons may be afforded the right of choice to determine whether to opt for male, female or

transgender classification.

8. Shri Sanjeev Bhatnagar, learned Counsel appearing for the Petitioner in Writ Petition No. 604 of 2013, highlighted the cause of the Kinnar

community and submitted that they are the most deprived group of transgenders and calls for constitutional as well as legal protection for their

identity and for other socio-economic benefits, which are otherwise extended to the members of the male and female genders in the community.

9. Shri Rakesh K. Khanna, learned Additional Solicitor General, appearing for the Union of India, submitted that the problems highlighted by the

transgender community is a sensitive human issue, which calls for serious attention. Learned ASG pointed out that, under the aegis of the Ministry

of Social Justice and Empowerment (for short ""MOSJE""), a Committee, called ""Expert Committee on Issues relating to Transgender"", has been

constituted to conduct an in-depth study of the problems relating to transgender persons to make appropriate recommendations to MOSJE. Shri

Khanna also submitted that due representation would also be given to the applicants, appeared before this Court in the Committee, so that their

views also could be heard.

10. We also heard learned Counsel appearing for various States and Union Territories who have explained the steps they have taken to improve

the conditions and status of the members of TG community in their respective States and Union Territories. Laxmi Narayan Tripathy, a Hijra,

through a petition supported by an affidavit, highlighted the trauma undergone by Tripathy from Tripathy''s birth. Rather than explaining the same by

us, it would be appropriate to quote in Tripathy''s own words:

That the Applicant has born as a male. Growing up as a child, she felt different from the boys of her age and was feminine in her ways. On account

of her femininity, from an early age, she faced repeated sexual harassment, molestation and sexual abuse, both within and outside the family. Due to

her being different, she was isolated and had no one to talk to or express her feelings while she was coming to terms with her identity. She was

constantly abused by everyone as a ''chakka'' and ''hijra''. Though she felt that there was no place for her in society, she did not succumb to the

prejudice. She started to dress and appear in public in women''s clothing in her late teens but she did not identify as a woman. Later, she joined the

Hijra community in Mumbai as she identified with the other hijras and for the first time in her life, she felt at home.

That being a hijra, the Applicant has faced serious discrimination throughout her life because of her gender identity. It has been clear to the

Applicant that the complete non-recognition of the identity of hijras/transgender persons by the State has resulted in the violation of most of the

fundamental rights guaranteed to them under the Constitution of India....

Siddarth Narrain, eunuch, highlights Narrain''s feeling, as follows:

Ever since I can remember, I have always identified myself as a woman. I lived in Namakkal, a small town in Tamil Nadu. When I was in the 10th

standard I realized that the only way for me to be comfortable was to join the hijra community. It was then that my family found out that I

frequently met hijras who lived in the city. One day, when my father was away, my brother, encouraged by my mother, started beating me with a

cricket bat. I locked myself in a room to escape from the beatings. My mother and brother then tried to break into the room to beat me up further.

Some of my relatives intervened and brought me out of the room. I related my ordeal to an uncle of mine who gave me Rs. 50 and asked me to go

home. Instead, I took the money and went to live with a group of hijras in Erode.

Sachin, a TG, expressed his experiences as follows:

My name is Sachin and I am 23 years old. As a child I always enjoyed putting make-up like ''vibhuti'' or ''kum kum'' and my parents always saw

me as a girl. I am male but I only have female feelings. I used to help my mother in all the housework like cooking, washing and cleaning. Over the

years, I started assuming more of the domestic responsibilities at home. The neighbours starting teasing me. They would call out to me and ask:

''Why don''t you go out and work like a man?'' or ''Why are you staying at home like a girl?'' But I liked being a girl. I felt shy about going out and

working. Relatives would also mock and scold me on this score. Every day I would go out of the house to bring water. And as I walked back with

the water I would always be teased. I felt very ashamed. I even felt suicidal. How could I live like that? But my parents never protested. They

were helpless.

We have been told and informed of similar life experiences faced by various others who belong to the TG community.

11. Transgender is generally described as an umbrella term for persons whose gender identity, gender expression or behavior does not conform to

their biological sex. TG may also takes in persons who do not identify with their sex assigned at birth, which include Hijras/Eunuchs who, in this

writ petition, describe themselves as ""third gender"" and they do not identify as either male or female. Hijras are not men by virtue of anatomy

appearance and psychologically, they are also not women, though they are like women with no female reproduction organ and no menstruation.

Since Hijras do not have reproduction capacities as either men or women, they are neither men nor women and claim to be an institutional ""third

gender"". Among Hijras, there are emasculated (castrated, nirvana) men, non-emasculated men (not castrated/akva/akka) and inter-sexed persons

(hermaphrodites). TG also includes persons who intend to undergo Sex Re-Assignment Surgery (SRS) or have undergone SRS to align their

biological sex with their gender identity in order to become male or female. They are generally called transsexual persons. Further, there are

persons who like to cross-dress in clothing of opposite gender, i.e. transvestites. Resultantly, the term ""transgender"", in contemporary usage, has

become an umbrella term that is used to describe a wide range of identities and experiences, including but not limited to pre-operative, post-

operative and non-operative transsexual people, who strongly identify with the gender opposite to their biological sex; male and female.

HISTORICAL BACKGROUND OF TRANSGENDERS IN INDIA:

12. TG Community comprises of Hijras, eunuchs, Kothis, Aravanis, Jogappas, Shiv-Shakthis etc. and they, as a group, have got a strong historical

presence in our country in the Hindu mythology and other religious texts. The Concept of tritiya prakrti or napunsaka has also been an integral part

of vedic and puranic literatures. The word ''napunsaka'' has been used to denote absence of procreative capability.

13. Lord Rama, in the epic Ramayana, was leaving for the forest upon being banished from the kingdom for 14 years, turns around to his followers

and asks all the ''men and women'' to return to the city. Among his followers, the hijras alone do not feel bound by this direction and decide to stay

with him. Impressed with their devotion, Rama sanctions them the power to confer blessings on people on auspicious occasions like childbirth and

marriage, and also at inaugural functions which, it is believed set the stage for the custom of badhai in which hijras sing, dance and confer blessings.

14. Aravan, the son of Arjuna and Nagakanya in Mahabharata, offers to be sacrificed to Goddess Kali to ensure the victory of the Pandavas in the

Kurukshetra war, the only condition that he made was to spend the last night of his life in matrimony. Since no woman was willing to marry one

who was doomed to be killed, Krishna assumes the form of a beautiful woman called Mohini and marries him. The Hijras of Tamil Nadu consider

Aravan their progenitor and call themselves Aravanis.

15. Jain Texts also make a detailed reference to TG which mentions the concept of ''psychological sex''. Hijras also played a prominent role in the

royal courts of the Islamic world, especially in the Ottaman empires and the Mughal rule in the Medieval India. A detailed analysis of the historical

background of the same finds a place in the book of Gayatri Reddy, ""With Respect to Sex: Negotiating Hijra Identity in South India""-Yoda Press

(2006).

16. We notice that even though historically, Hijras/transgender persons had played a prominent role, with the onset of colonial rule from the 18th

century onwards, the situation had changed drastically. During the British rule, a legislation was enacted to supervise the deeds of Hijras/TG

community, called the Criminal Tribes Act, 1871, which deemed the entire community of Hijras persons as innately ''criminal'' and ''addicted to the

systematic commission of non-bailable offences''. The Act provided for the registration, surveillance and control of certain criminal tribes and

eunuchs and had penalized eunuchs, who were registered, and appeared to be dressed or ornamented like a woman, in a public street or place, as

well as those who danced or played music in a public place. Such persons also could be arrested without warrant and sentenced to imprisonment

up to two years or fine or both. Under the Act, the local government had to register the names and residence of all eunuchs residing in that area as

well as of their properties, who were reasonably suspected of kidnapping or castrating children, or of committing offences u/s 377 of the Indian

Penal Code, or of abetting the commission of any of the said offences. Under the Act, the act of keeping a boy under 16 years in the charge of a

registered eunuch was made an offence punishable with imprisonment up to two years or fine and the Act also denuded the registered eunuchs of

their civil rights by prohibiting them from acting as guardians to minors, from making a gift deed or a will, or from adopting a son. Act has,

however, been repealed in August 1949.

17. Section 377 of the Indian Penal Code found a place in the Indian Penal Code, 1860, prior to the enactment of Criminal Tribes Act that

criminalized all penile-non-vaginal sexual acts between persons, including anal sex and oral sex, at a time when transgender persons were also

typically associated with the prescribed sexual practices. Reference may be made to the judgment of the Allahabad High Court in Queen Empress

v. Khairati (1884) ILR 6 All 204, wherein a transgender person was arrested and prosecuted u/s 377 on the suspicion that he was a ''habitual

sodomite'' and was later acquitted on appeal. In that case, while acquitting him, the Sessions Judge stated as follows:

This case relates to a person named Khairati, over whom the police seem to have exercised some sort of supervision, whether strictly regular or

not, as a eunuch. The man is not a eunuch in the literal sense, but he was called for by the police when on a visit to his village, and was found

singing dressed as a woman among the women of a certain family. Having been subjected to examination by the Civil Surgeon (and a subordinate

medical man), he is shown to have the characteristic mark of a habitual catamite-the distortion of the orifice of the anus into the shape of a trumpet

and also to be affected with syphilis in the same region in a manner which distinctly points to unnatural intercourse within the last few months.

18. Even though, he was acquitted on appeal, this case would demonstrate that Section 377, though associated with specific sexual acts,

highlighted certain identities, including Hijras and was used as an instrument of harassment and physical abuse against Hijras and transgender

persons. A Division Bench of this Court in 299502 has already spoken on the constitutionality of Section 377 Indian Penal Code and, hence, we

express no opinion on it since we are in these cases concerned with an altogether different issue pertaining to the constitutional and other legal

rights of the transgender community and their gender identity and sexual orientation.

GENDER IDENTITY AND SEXUAL ORIENTATION

19. Gender identity is one of the most-fundamental aspects of life which refers to a person''s intrinsic sense of being male, female or transgender or

transsexual person. A person''s sex is usually assigned at birth, but a relatively small group of persons may born with bodies which incorporate

both or certain aspects of both male and female physiology. At times, genital anatomy problems may arise in certain persons, their innate

perception of themselves, is not in conformity with the sex assigned to them at birth and may include pre and post-operative transsexual persons

and also persons who do not choose to undergo or do not have access to operation and also include persons who cannot undergo successful

operation. Countries, all over the world, including India, are grappled with the question of attribution of gender to persons who believe that they

belong to the opposite sex. Few persons undertake surgical and other procedures to alter their bodies and physical appearance to acquire gender

characteristics of the sex which conform to their perception of gender, leading to legal and social complications since official record of their gender

at birth is found to be at variance with the assumed gender identity. Gender identity refers to each person''s deeply felt internal and individual

experience of gender, which may or may not correspond with the sex assigned at birth, including the personal sense of the body which may involve

a freely chosen, modification of bodily appearance or functions by medical, surgical or other means and other expressions of gender, including

dress, speech and mannerisms. Gender identity, therefore, refers to an individual''s self-identification as a man, woman, transgender or other

identified category.

20. Sexual orientation refers to an individual''s enduring physical, romantic and/or emotional attraction to another person. Sexual orientation

includes transgender and gender-variant people with heavy sexual orientation and their sexual orientation may or may not change during or after

gender transmission, which also includes homosexuals, bisexuals, heterosexuals, asexual etc. Gender identity and sexual orientation, as already

indicated, are different concepts. Each person''s self-defined sexual orientation and gender identity is integral to their personality and is one of the

most basic aspects of self-determination, dignity and freedom and no one shall be forced to undergo medical procedures, including SRS,

sterilization or hormonal therapy, as a requirement for legal recognition of their gender identity.

UNITED NATIONS AND OTHER HUMAN RIGHTS BODIES-ON GENDER IDENTITY AND SEXUAL ORIENTATION

21. United Nations has been instrumental in advocating the protection and promotion of rights of sexual minorities, including transgender persons.

Article 6 of the Universal Declaration of Human Rights, 1948 and Article 16 of the International Covenant on Civil and Political Rights, 1966

(ICCPR) recognize that every human being has the inherent right to live and this right shall be protected by law and that no one shall be arbitrarily

denied of that right. Everyone shall have a right to recognition, everywhere as a person before the law. Article 17 of the ICCPR states that no one

shall be subjected to arbitrary or unlawful interference with his privacy, family, home or correspondence, nor to unlawful attacks on his honour and

reputation and that everyone has the right to protection of law against such interference or attacks. International Commission of Jurists and the

International Service for Human Rights on behalf of a coalition of human rights organizations, took a project to develop a set of international legal

principles on the application of international law to human rights violations based on sexual orientation and sexual identity to bring greater clarity

and coherence to State''s human rights obligations. A distinguished group of human rights experts has drafted, developed, discussed and reformed

the principles in a meeting held at Gadjah Mada University in Yogyakarta, Indonesia from 6 to 9 November, 2006, which is unanimously adopted

the Yogyakarta Principles on the application of International Human Rights Law in relation to Sexual Orientation and Gender Identity. Yogyakarta

Principles address a broad range of human rights standards and their application to issues of sexual orientation gender identity. Reference to few

Yogyakarta Principles would be useful.

YOGYAKARTA PRINCIPLES:

22. Principle 1 which deals with the right to the universal enjoyment of human rights, reads as follows:

1. THE RIGHT TO THE UNIVERSAL ENJOYMENT of HUMAN RIGHTS

All human beings are born free and equal in dignity and rights. Human beings of all sexual orientations and gender identities are entitled to the full

enjoyment of all human rights.

States shall:

A. Embody the principles of the universality, interrelatedness, interdependence and indivisibility of all human rights in their national constitutions or

other appropriate legislation and ensure the practical realisation of the universal enjoyment of all human rights;

B. Amend any legislation, including criminal law, to ensure its consistency with the universal enjoyment of all human rights;

C. Undertake programmes of education and awareness to promote and enhance the full enjoyment of all human rights by all persons, irrespective

of sexual orientation or gender identity;

D. Integrate within State policy and decision-making a pluralistic approach that recognises and affirms the interrelatedness and indivisibility of all

aspects of human identity including sexual orientation and gender identity.

2. THE RIGHTS TO EQUALITY AND NON-DISCRIMINATION

Everyone is entitled to enjoy all human rights without discrimination on the basis of sexual orientation or gender identity. Everyone is entitled to

equality before the law and the equal protection of the law without any such discrimination whether or not the enjoyment of another human right is

also affected. The law shall prohibit any such discrimination and guarantee to all persons equal and effective protection against any such

discrimination.

Discrimination on the basis of sexual orientation or gender identity includes any distinction, exclusion, restriction or preference based on sexual

orientation or gender identity which has the purpose or effect of nullifying or impairing equality before the law or the equal protection of the law, or

the recognition, enjoyment or exercise, on an equal basis, of all human rights and fundamental freedoms. Discrimination based on sexual orientation

or gender identity may be, and commonly is, compounded by discrimination on other grounds including gender, race, age, religion, disability, health

and economic status.

States shall:

A. Embody the principles of equality and non-discrimination on the basis of sexual orientation and gender identity in their national constitutions or

other appropriate legislation, if not yet incorporated therein, including by means of amendment and interpretation, and ensure the effective

realisation of these principles;

B. Repeal criminal and other legal provisions that prohibit or are, in effect, employed to prohibit consensual sexual activity among people of the

same sex who are over the age of consent, and ensure that an equal age of consent applies to both same-sex and different- sex sexual activity;

C. Adopt appropriate legislative and other measures to prohibit and eliminate discrimination in the public and private spheres on the basis of sexual

orientation and gender identity;

D. Take appropriate measures to secure adequate advancement of persons of diverse sexual orientations and gender identities as may be

necessary to ensure such groups or individuals equal enjoyment or exercise of human rights. Such measures shall not be deemed to be

discriminatory;

E. In all their responses to discrimination on the basis of sexual orientation or gender identity, take account of the manner in which such

discrimination may intersect with other forms of discrimination;

F. Take all appropriate action, including programmes of education and training, with a view to achieving the elimination of prejudicial or

discriminatory attitudes or behaviours which are related to the idea of the inferiority or the superiority of any sexual orientation or gender identity or

gender expression.

3. THE RIGHT TO RECOGNITION BEFORE THE LAW

Everyone has the right to recognition everywhere as a person before the law. Persons of diverse sexual orientations and gender identities shall

enjoy legal capacity in all aspects of life. Each person''s self-defined sexual orientation and gender identity is integral to their personality and is one

of the most basic aspects of self-determination, dignity and freedom. No one shall be forced to undergo medical procedures, including sex

reassignment surgery, sterilisation or hormonal therapy, as a requirement for legal recognition of their gender identity. No status, such as marriage

or parenthood, may be invoked as such to prevent the legal recognition of a person''s gender identity. No one shall be subjected to pressure to

conceal, suppress or deny their sexual orientation or gender identity.

States shall:

A. Ensure that all persons are accorded legal capacity in civil matters, without discrimination on the basis of sexual orientation or gender identity,

and the opportunity to exercise that capacity, including equal rights to conclude contracts, and to administer, own, acquire (including through

inheritance), manage, enjoy and dispose of property;

B. Take all necessary legislative, administrative and other measures to fully respect and legally recognise each person''s self-defined gender identity;

C. Take all necessary legislative, administrative and other measures to ensure that procedures exist whereby all State-issued identity papers which

indicate a person''s gender/sex -- including birth certificates, passports, electoral records and other documents -- reflect the person''s profound

self-defined gender identity;

D. Ensure that such procedures are efficient, fair and non-discriminatory, and respect the dignity and privacy of the person concerned;

E. Ensure that changes to identity documents will be recognised in all contexts where the identification or disaggregation of persons by gender is

required by law or policy;

F. Undertake targeted programmes to provide social support for all persons experiencing gender transitioning or reassignment.

4. THE RIGHT TO LIFE

Everyone has the right to life. No one shall be arbitrarily deprived of life, including by reference to considerations of sexual orientation or gender

identity. The death penalty shall not be imposed on any person on the basis of consensual sexual activity among persons who are over the age of

consent or on the basis of sexual orientation or gender identity.

States shall:

A. Repeal all forms of crime that have the purpose or effect of prohibiting consensual sexual activity among persons of the same sex who are over

the age of consent and, until such provisions are repealed, never impose the death penalty on any person convicted under them;

B. Remit sentences of death and release all those currently awaiting execution for crimes relating to consensual sexual activity among persons who

are over the age of consent;

C. Cease any State-sponsored or State-condoned attacks on the lives of persons based on sexual orientation or gender identity, and ensure that

all such attacks, whether by government officials or by any individual or group, are vigorously investigated, and that, where appropriate evidence is

found, those responsible are prosecuted, tried and duly punished.

6. THE RIGHT TO PRIVACY

Everyone, regardless of sexual orientation or gender identity, is entitled to the enjoyment of privacy without arbitrary or unlawful interference,

including with regard to their family, home or correspondence as well as to protection from unlawful attacks on their honour and reputation. The

right to privacy ordinarily includes the choice to disclose or not to disclose information relating to one''s sexual orientation or gender identity, as

well as decisions and choices regarding both one''s own body and consensual sexual and other relations with others.

States shall:

A. Take all necessary legislative, administrative and other measures to ensure the right of each person, regardless of sexual orientation or gender

identity, to enjoy the private sphere, intimate decisions, and human relations, including consensual sexual activity among persons who are over the

age of consent, without arbitrary interference;

B. Repeal all laws that criminalise consensual sexual activity among persons of the same sex who are over the age of consent, and ensure that an

equal age of consent applies to both same-sex and different-sex sexual activity;

C. Ensure that criminal and other legal provisions of general application are not applied to de facto criminalise consensual sexual activity among

persons of the same sex who are over the age of consent;

D. Repeal any law that prohibits or criminalises the expression of gender identity, including through dress, speech or mannerisms, or that denies to

individuals the opportunity to change their bodies as a means of expressing their gender identity;

E. Release all those held on remand or on the basis of a criminal conviction, if their detention is related to consensual sexual activity among persons

who are over the age of consent, or is related to gender identity;

F. Ensure the right of all persons ordinarily to choose when, to whom and how to disclose information pertaining to their sexual orientation or

gender identity, and protect all persons from arbitrary or unwanted disclosure, or threat of disclosure of such information by others

9. THE RIGHT TO TREATMENT WITH HUMANITY WHILE IN DETENTION

Everyone deprived of liberty shall be treated with humanity and with respect for the inherent dignity of the human person. Sexual orientation and

gender identity are integral to each person''s dignity.

States shall:

A. Ensure that placement in detention avoids further marginalising persons on the basis of sexual orientation or gender identity or subjecting them to

risk of violence, ill-treatment or physical, mental or sexual abuse;

B. Provide adequate access to medical care and counseling appropriate to the needs of those in custody, recognising any particular needs of

persons on the basis of their sexual orientation or gender identity, including with regard to reproductive health, access to HIV/AIDS information

and therapy and access to hormonal or other therapy as well as to gender-reassignment treatments where desired;

C. Ensure, to the extent possible, that all prisoners participate in decisions regarding the place of detention appropriate to their sexual orientation

and gender identity;

D. Put protective measures in place for all prisoners vulnerable to violence or abuse on the basis of their sexual orientation, gender identity or

gender expression and ensure, so far as is reasonably practicable, that such protective measures involve no greater restriction of their rights than is

experienced by the general prison population;

E. Ensure that conjugal visits, where permitted, are granted on an equal basis to all prisoners and detainees, regardless of the gender of their

partner;

F. Provide for the independent monitoring of detention facilities by the State as well as by non-governmental organisations including organisations

working in the spheres of sexual orientation and gender identity;

G. Undertake programmes of training and awareness-raising for prison personnel and all other officials in the public and private sector who are

engaged in detention facilities, regarding international human rights standards and principles of equality and non-discrimination, including in relation

to sexual orientation and gender identity.

18. PROTECTION FROM MEDICAL ABUSES

No person may be forced to undergo any form of medical or psychological treatment, procedure, testing, or be confined to a medical facility,

based on sexual orientation or gender identity. Notwithstanding any classifications to the contrary, a person''s sexual orientation and gender identity

are not, in and of themselves, medical conditions and are not to be treated, cured or suppressed.

States shall:

A. Take all necessary legislative, administrative and other measures to ensure full protection against harmful medical practices based on sexual

orientation or gender identity, including on the basis of stereotypes, whether derived from culture or otherwise, regarding conduct, physical

appearance or perceived gender norms;

B. Take all necessary legislative, administrative and other measures to ensure that no child''s body is irreversibly altered by medical procedures in

an attempt to impose a gender identity without the full, free and informed consent of the child in accordance with the age and maturity of the child

and guided by the principle that in all actions concerning children, the best interests of the child shall be a primary consideration;

C. Establish child protection mechanisms whereby no child is at risk of, or subjected to, medical abuse;

D. Ensure protection of persons of diverse sexual orientations and gender identities against unethical or involuntary medical procedures or

research, including in relation to vaccines, treatments or microbicides for HIV/AIDS or other diseases;

E. Review and amend any health funding provisions or programmes, including those of a development-assistance nature, which may promote,

facilitate or in any other way render possible such abuses;

F. Ensure that any medical or psychological treatment or counseling does not, explicitly or implicitly, treat sexual orientation and gender identity as

medical conditions to be treated, cured or suppressed.

19. THE RIGHT TO FREEDOM of OPINION AND EXPRESSION

Everyone has the right to freedom of opinion and expression, regardless of sexual orientation or gender identity. This includes the expression of

identity or personhood through speech, deportment, dress, bodily characteristics, choice of name, or any other means, as well as the freedom to

seek, receive and impart information and ideas of all kinds, including with regard to human rights, sexual orientation and gender identity, through

any medium and regardless of frontiers.

States shall:

A. Take all necessary legislative, administrative and other measures to ensure full enjoyment of freedom of opinion and expression, while respecting

the rights and freedoms of others, without discrimination on the basis of sexual orientation or gender identity, including the receipt and imparting of

information and ideas concerning sexual orientation and gender identity, as well as related advocacy for legal rights, publication of materials,

broadcasting, organisation of or participation in conferences, and dissemination of and access to safer-sex information;

B. Ensure that the outputs and the organisation of media that is State-regulated is pluralistic and non-discriminatory in respect of issues of sexual

orientation and gender identity and that the personnel recruitment and promotion policies of such organisations are non-discriminatory on the basis

of sexual orientation or gender identity;

C. Take all necessary legislative, administrative and other measures to ensure the full enjoyment of the right to express identity or personhood,

including through speech, deportment, dress, bodily characteristics, choice of name or any other means;

D. Ensure that notions of public order, public morality, public health and public security are not employed to restrict, in a discriminatory manner,

any exercise of freedom of opinion and expression that affirms diverse sexual orientations or gender identities;

E. Ensure that the exercise of freedom of opinion and expression does not violate the rights and freedoms of persons of diverse sexual orientations

and gender identities;

F. Ensure that all persons, regardless of sexual orientation or gender identity, enjoy equal access to information and ideas, as well as to

participation in public debate.

23. UN bodies, Regional Human Rights Bodies, National Courts, Government Commissions and the Commissions for Human Rights, Council of

Europe, etc. have endorsed the Yogyakarta Principles and have considered them as an important tool for identifying the obligations of States to

respect, protect and fulfill the human rights of all persons, regardless of their gender identity. United Nations Committee on Economic, Social and

Cultural Rights in its Report of 2009 speaks of gender orientation and gender identity as follows:

Sexual orientation and gender identity ''Other status'' as recognized in Article 2, paragraph 2, includes sexual orientation. States parties should

ensure that a person''s sexual orientation is not a barrier to realizing Covenant rights, for example, in accessing survivor''s pension rights. In

addition, gender identity is recognized as among the prohibited grounds of discrimination, for example, persons who are transgender, transsexual or

intersex, often face serious human rights violations, such as harassment in schools or in the workplace.

24. In this respect, reference may also be made to the General Comment No. 2 of the Committee on Torture and Article 2 of the Convention

against Torture and Other Cruel, Inhuman or Degrading Treatment or Punishment in 2008 and also the General Comment No. 20 of the

Committee on Elimination of Discrimination against Woman, responsible for the implementation of the Convention on the Elimination of All Forms

of Discrimination against Woman, 1979 and 2010 report.

SRS and Foreign Judgments

25. Various countries have given recognition to the gender identity of such persons, mostly, in cases where transsexual persons started asserting

their rights after undergoing SRS of their re-assigned sex. In Corbett v. Corbett (1970) 2 All ER 33, the Court in England was concerned with the

gender of a male to female transsexual in the context of the validity of a marriage. Ormrod, J. in that case took the view that the law should adopt

the chromosomal, gonadal and genital tests and if all three are congruent, that should determine a person''s sex for the purpose of marriage.

Learned Judge expressed the view that any operative intervention should be ignored and the biological sexual constitution of an individual is fixed at

birth, at the latest, and cannot be changed either by the natural development of organs of the opposite sex or by medical or surgical means. Later,

in R v. Tan (1983) QB 1053, 1063-1064, the Court of Appeal applied Corbett approach in the context of criminal law. The Court upheld

convictions which were imposed on Gloria Greaves, a postoperative male to female transsexual, still being in law, a man.

26. Corbett principle was not found favour by various other countries, like New Zealand, Australia etc. and also attracted much criticism, from the

medical profession. It was felt that the application of the Corbett approach would lead to a substantial different outcome in cases of a post

operative inter-sexual person and a post operative transsexual person. In New Zealand in Attorney-General v. Otahuhu Family Court (1995) 1

NZLR 603, Justice Ellis noted that once a transsexual person has undergone surgery, he or she is no longer able to operate in his or her original

sex. It was held that there is no social advantage in the law for not recognizing the validity of the marriage of a transsexual in the sex of

reassignment. The Court held that an adequate test is whether the person in question has undergone surgical and medical procedures that have

effectively given the person the physical conformation of a person of a specified sex. In Re Kevin (Validity of Marriage of Transsexual) (2001)

Fam CA 1074, in an Australian case, Chisholm J., held that there is no ''formulaic solution'' to determine the sex of an individual for the purpose of

the law of marriage. It was held that all relevant matters need to be considered, including the person''s life experiences and self-perception. Full

Court of the Federal Family Court in the year 2003 approved the above-mentioned judgment holding that in the relevant Commonwealth marriage

statute the words ''man'' and ''woman'' should be given their ordinary, everyday contemporary meaning and that the word ''man'' includes a post

operative female to male transsexual person. The Full Court also held that there was a biological basis for transsexualism and that there was no

reason to exclude the psyche as one of the relevant factors in determining sex and gender. The judgment Attorney-General for the Commonwealth

& ""Kevin and Jennifer"" & Human Rights and Equal Opportunity Commission is reported in (2003) Fam CA 94.

27. Lockhart, J. in Secretary, Department of Social Security v. ""SRA"" (1993) 43 FCR 299 and Mathews, J. in R v. Harris and McGuiness

(1988) 17 NSWLR 158, made an exhaustive review of the various decisions with regard to the question of recognition to be accorded by Courts

to the gender of a transsexual person who had undertaken a surgical procedure. The Courts generally in New Zealand held that the decision in

Corbett v. Corbett (supra) and R v. Tan (supra) which applied a purely biological test, should not be followed. In fact, Lockhart. J. in SRA

observed that the development in surgical and medical techniques in the field of sexual reassignment, together with indications of changing social

attitudes towards transsexuals, would indicate that generally they should not be regarded merely as a matter of chromosomes, which is purely a

psychological question, one of self-perception, and partly a social question, how society perceives the individual.

28. A.B. v. Western Australia (2011) HCA 42 was a case concerned with the Gender Reassignment Act, 2000. In that Act, a person who had

undergone a reassignment procedure could apply to Gender Reassignment Board for the issue of a recognition certificate. u/s 15 of that Act,

before issuing the certificate, the Board had to be satisfied, inter alia, that the applicant believed his or her true gender was the person''s reassigned

gender and had adopted the lifestyle and gender characteristics of that gender. Majority of Judges agreed with Lockhart, J. in SRA that gender

should not be regarded merely as a matter of chromosomes, but partly a psychological question, one of self-perception, and partly a social

question, how society perceives the individual.

29. The House of Lords in Bellinger v. Bellinger (2003) 2 All ER 593 was dealing with the question of a transsexual. In that case, Mrs. Bellinger

was born on 7th September, 1946. At birth, she was correctly classified and registered as male. However, she felt more inclined to be a female.

Despite her inclinations, and under some pressure, in 1967 she married a woman and at that time she was 21 years old. Marriage broke down and

parties separated in 1971 and got divorce in the year 1975. Mrs. Bellinger dressed and lived like a woman and when she married Mr. Bellinger, he

was fully aware of her background and throughout had been supportive to her. Mr. and Mrs. Bellinger since marriage lived happily as husband and

wife and presented themselves in that fashion to the outside world. Mrs. Bellinger''s primary claim was for a declaration u/s 55 of the Family Law

Act, 1986 that her marriage to Mr. Bellinger in 1981 was ""at its inception valid marriage"". The House of Lords rejected the claim and dismissed

the appeal. Certainly, the ""psychological factor"" has not been given much prominence in determination of the claim of Mrs. Bellinger.

30. The High Court of Kuala Lumpur in Re JG, JG v. Pengarah Jabatan Pendaftaran Negara (2006) 1 MLJ 90, was considering the question as to

whether an application to amend or correct gender status stated in National Registration Identity Card could be allowed after a person has

undergone SRS. It was a case where the Plaintiff was born as a male, but felt more inclined to be a woman. In 1996 at Hospital Siroros she

underwent a gender reassignment and got the surgery done for changing the sex from male to female and then she lived like a woman. She applied

to authorities to change her name and also for a declaration of her gender as female, but her request was not favourably considered, but still treated

as a male. She sought a declaration from the Court that she be declared as a female and that the Registration Department be directed to change the

last digit of her identity card to a digit that reflects a female gender. The Malaysian Court basically applied the principle laid down in Corbett

(supra), however, both the prayers sought for were granted, after noticing that the medical men have spoken that the Plaintiff is a female and they

have considered the sex change of the Plaintiff as well as her ""psychological aspect"". The Court noticed that she feels like a woman, lives like one,

behaves as one, has her physical body attuned to one, and most important of all, her ""psychological thinking"" is that of a woman.

31. The Court of Appeal, New South Wales was called upon to decide the question whether the Registrar of Births, Deaths and Marriages has the

power under the Births, Deaths and Marriages Act, 1995 to register a change of sex of a person and the sex recorded on the register to ""non-

specific"" or ""non-specified"". The appeal was allowed and the matter was remitted back to the Tribunal for a fresh consideration in accordance with

law, after laying down the law on the subject. The judgment is reported as Norrie v. NSW Registrar of Births, Deaths and Marriages (2013)

NSWCA 145. While disposing of the appeal, the Court held as follows:

The consequence is that the Appeal Panel (and the Tribunal and the Registrar) were in error in construing the power in Section 32DC(1) as limiting

the Registrar to registering a person''s change of sex as only male or female. An error in the construction of the statutory provision granting the

power to register a person''s change of sex is an error on a question of law. Collector of Customs v. Pozzolanic Enterprises Pty. Ltd. [1993] FCA

322 : (1993) 43 FCR 280 at 287. This is so notwithstanding that the determination of the common understanding of a general word used in the

statutory provision is a question of fact. The Appeal Panel (and the Tribunal and the Registrar) erred in determining that the current ordinary

meaning of the word ""sex"" is limited to the character of being either male or female. That involved an error on a question of fact. But the Appeal

Panel''s error in arriving at the common understanding of the word ""sex"" was associated with its error in construction of the effect of the statutory

provision of Section 32DC (and also of Section 32DA), and accordingly is of law: Hope v. Bathurst City Council [1980] HCA 16 : (1980) 144

CLR 1 at 10.

32. In Christine Goodwin v. United Kingdom (Application No. 28957/95 - Judgment dated 11th July, 2002), the European Court of Human

Rights examined an application alleging violation of Articles 8, 12, 13 and 14 of the Convention for Protection of Human Rights and Fundamental

Freedoms, 1997 in respect of the legal status of transsexuals in UK and particularly their treatment in the sphere of employment, social security,

pensions and marriage. Applicant in that case had a tendency to dress as a woman from early childhood and underwent aversion therapy in 1963-

64. In the mid-1960s she was diagnosed as a transsexual. Though she married a woman and they had four children, her inclination was that her

brain sex"" did not fit her body. From that time until 1984 she dressed as a man for work but as a woman in her free time. In January, 1985, the

applicant began treatment at the Gender Identity Clinic. In October, 1986, she underwent surgery to shorten her vocal chords. In August, 1987,

she was accepted on the waiting list for gender re-assignment surgery and later underwent that surgery at a National Health Service hospital. The

applicant later divorced her former wife. She claimed between 1990 and 1992 she was sexually harassed by colleagues at work, followed by

other human rights violations. The Court after referring to various provisions and Conventions held as follows:

Nonetheless, the very essence of the Convention is respect for human dignity and human freedom. Under Article 8 of the Convention in particular,

where the notion of personal autonomy is an important principle underlying the interpretation of its guarantees, protection is given to the personal

sphere of each individuals, including the right to establish details of their identity as individual human beings (see, inter alia, Pretty v. the United

Kingdom No. 2346/02, judgment of 29 April 2002, 62, and Mikulic v. Croatia No. 53176/99, judgment of 7 February 2002, 53, both to be

published in ECHR 2002...). In the twenty first century the right of transsexuals to personal development and to physical and moral security in the

full sense enjoyed by others in society cannot be regarded as a matter of controversy requiring the lapse of time to cast clearer light on the issues

involved. In short, the unsatisfactory situation in which post-operative transsexuals live in an intermediate zone as not quite one gender or the other

is no longer sustainable.

33. The European Court of Human Rights in the case of Van Kuck v. Germany (Application No. 35968/97-Judgment dated 12.9.2003) dealt

with the application alleging that German Court''s decisions refusing the applicant''s claim for reimbursement of gender reassignment measures and

the related proceedings were in breach of her rights to a fair trial and of her right to respect for her private life and that they amounted to

discrimination on the ground of her particular ""psychological situation"". Reliance was placed on Articles 6, 8, 13 and 14 of the Convention for

Protection of Human Rights and Fundamental Freedoms, 1997. The Court held that the concept of ""private life"" covers the physical and

psychological integrity of a person, which can sometimes embrace aspects of an individual''s physical and social identity. For example, gender

identifications, name and sexual orientation and sexual life fall within the personal sphere protected by Article 8. The Court also held that the notion

of personal identity is an important principle underlying the interpretation of various guaranteed rights and the very essence of the Convention being

respect for human dignity and human freedom, protection is given to the right of transsexuals to personal development and to physical and moral

security.

34. Judgments referred to above are mainly related to transsexuals, who, whilst belonging physically to one sex, feel convinced that they belong to

the other, seek to achieve a more integrated unambiguous identity by undergoing medical and surgical operations to adapt their physical

characteristic to their psychological nature. When we examine the rights of transsexual persons, who have undergone SRS, the test to be applied is

not the ""Biological test"", but the ""Psychological test"", because psychological factor and thinking of transsexual has to be given primacy than binary

notion of gender of that person. Seldom people realize the discomfort, distress and psychological trauma, they undergo and many of them undergo

Gender Dysphoria'' which may lead to mental disorder. Discrimination faced by this group in our society, is rather unimaginable and their rights

have to be protected, irrespective of chromosomal sex, genitals, assigned birth sex, or implied gender role. Rights of transgenders, pure and

simple, like Hijras, eunuchs, etc. have also to be examined, so also their right to remain as a third gender as well as their physical and psychological

integrity. Before addressing those aspects further, we may also refer to few legislations enacted in other countries recognizing their rights.

LEGISLATIONS IN OTHER COUNTRIES ON TGs

35. We notice, following the trend, in the international human rights law, many countries have enacted laws for recognizing rights of transsexual

persons, who have undergone either partial/complete SRS, including United Kingdom, Netherlands, Germany, Australia, Canada, Argentina, etc.

United Kingdom has passed the General Recommendation Act, 2004, following the judgment in Christine Goodwin (supra) passed by the

European Courts of Human Rights. The Act is all encompassing as not only does it provide legal recognition to the acquired gender of a person,

but it also lays down provisions highlighting the consequences of the newly acquired gender status on their legal rights and entitlements in various

aspects such as marriage, parentage, succession, social security and pensions etc. One of the notable features of the Act is that it is not necessary

that a person needs to have undergone or in the process of undergoing a SRS to apply under the Act. Reference in this connection may be made

to the Equality Act, 2010 (UK) which has consolidated, repealed and replaced around nine different anti-discrimination legislations including the

Sex Discrimination Act, 1986. The Act defines certain characteristics to be ""protected characteristics"" and no one shall be discriminated or treated

less favourably on grounds that the person possesses one or more of the ""protected characteristics"". The Act also imposes duties on Public Bodies

to eliminate all kinds of discrimination, harassment and victimization. Gender reassignment has been declared as one of the protected characteristics

under the Act, of course, only the transsexuals i.e. those who are proposing to undergo, is undergoing or has undergone the process of the gender

reassignment are protected under the Act.

36. In Australia, there are two Acts dealing with the gender identity, (1) Sex Discrimination Act, 1984; and (ii) Sex Discrimination Amendment

(Sexual Orientation, Gender Identity and Intersex Status) Act, 2013 (Act 2013). Act 2013 amends the Sex Discrimination Act, 1984. Act 2013

defines gender identity as the appearance or mannerisms or other gender-related characteristics of a person (whether by way of medical

intervention or not) with or without regard to the person''s designated sex at birth.

Sections 5(A), (B) and (C) of the 2013 Act have some relevance and the same are extracted hereinbelow:

5A Discrimination on the ground of sexual orientation

(1) For the purposes of this Act, a person (the discriminator) discriminates against another person (the aggrieved person) on the ground of the

aggrieved person''s sexual orientation if, by reason of:

(a) the aggrieved person''s sexual orientation; or

(b) a characteristic that appertains generally to persons who have the same sexual orientation as the aggrieved person; or

(c) a characteristic that is generally imputed to persons who have the same sexual orientation as the aggrieved person;

the discriminator treats the aggrieved person less favourably than, in circumstances that are the same or are not materially different, the

discriminator treats or would treat a person who has a different sexual orientation.

(2) For the purposes of this Act, a person (the discriminator) discriminates against another person (the aggrieved person) on the ground of the

aggrieved person''s sexual orientation if the discriminator imposes, or proposes to impose, a condition, requirement or practice that has, or is likely

to have, the effect of disadvantaging persons who have the same sexual orientation as the aggrieved person.

(3) This section has effect subject to Sections 7B and 7D.

5B Discrimination on the ground of gender identity

(1) For the purposes of this Act, a person (the discriminator) discriminates against another person (the aggrieved person) on the ground of the

aggrieved person''s gender identity if, by reason of:

(a) the aggrieved person''s gender identity; or

(b) a characteristic that appertains generally to persons who have the same gender identity as the aggrieved person; or

(c) a characteristic that is generally imputed to persons who have the same gender identity as the aggrieved person; the discriminator treats the

aggrieved person less favourably than, in circumstances that are the same or are not materially different, the discriminator treats or would treat a

person who has a different gender identity.

(2) For the purposes of this Act, a person (the discriminator) discriminates against another person (the aggrieved person) on the ground of the

aggrieved person''s gender identity if the discriminator imposes, or proposes to impose, a condition, requirement or practice that has, or is likely to

have, the effect of disadvantaging persons who have the same gender identity as the aggrieved person.

(3) This section has effect subject to Sections 7B and 7D.

5C Discrimination on the ground of intersex status

(1) For the purposes of this Act, a person (the discriminator) discriminates against another person (the aggrieved person) on the ground of the

aggrieved person''s intersex status if, by reason of:

(a) the aggrieved person''s intersex status; or

(b) a characteristic that appertains generally to persons of intersex status; or

(c) a characteristic that is generally imputed to persons of intersex status; the discriminator treats the aggrieved person less favourably than, in

circumstances that are the same or are not materially different, the discriminator treats or would treat a person who is not of intersex status.

(2) For the purposes of this Act, a person (the discriminator) discriminates against another person (the aggrieved person) on the ground of the

aggrieved person''s intersex status if the discriminator imposes, or proposes to impose, a condition, requirement or practice that has, or is likely to

have, the effect of disadvantaging persons of intersex status.

(3) This section has effect subject to Sections 7B and 7D.

Various other precautions have also been provided under the Act.

37. We may in this respect also refer to the European Union Legislations on transsexuals. Recital 3 of the Preamble to the Directive 2006/54/EC

of European Parliament and the Council of 5 July 2006 makes an explicit reference to discrimination based on gender reassignment for the first

time in European Union Law. Recital 3 reads as under:

The Court of Justice has held that the scope of the principle of equal treatment for men and women cannot be confined to the prohibition of

discrimination based on the fact that a person is of one or other sex. In view of this purpose and the nature of the rights which it seeks to safeguard,

it also applies to discrimination arising from the gender reassignment of a person.

38. European Parliament also adopted a resolution on discrimination against transsexuals on 12th September, 1989 and called upon the Member

States to take steps for the protection of transsexual persons and to pass legislation to further that end. Following that Hungary has enacted Equal

Treatment and the Promotion of Equal Opportunities Act, 2003, which includes sexual identity as one of the grounds of discrimination. 2010 paper

on ''Transgender Persons'' Rights in the EU Member States prepared by the Policy Department of the European Parliament presents the specific

situation of transgender people in 27 Member States of the European Union. In the United States of America some of the laws enacted by the

States are inconsistent with each other. The Federal Law which provides protection to transgenders is The Matthew Shepard and James Byrd. Jr.

Hate Crimes Prevention Act, 2009, which expands the scope of the 1969 United States Federal Hate-crime Law by including offences motivated

by actual or perceived gender identity. Around 15 States and District of Colombia in the United States have legislations which prohibit

discrimination on grounds of gender identity and expression. Few States have issued executive orders prohibiting discrimination.

39. The Parliament of South Africa in the year 2003, enacted Alteration of Sex Description and Sex Status Act, 2003, which permits transgender

persons who have undergone gender reassignment or people whose sexual characteristics have evolved naturally or an intersexed person to apply

to the Director General of the National Department of Home Affairs for alteration of his/her sex description in the birth register, though the

legislation does not contemplate a more inclusive definition of transgenders.

40. The Senate of Argentina in the year 2012 passed a law on Gender Identity that recognizes right by all persons to the recognition of their gender

identity as well as free development of their person according to their gender identity and can also request that their recorded sex be amended

along with the changes in first name and image, whenever they do not agree with the self-perceived gender identity. Not necessary that they

seemed to prove that a surgical procedure for total or partial genital reassignment, hormonal therapies or any other psychological or medical

treatment had taken place. Article 12 deals with dignified treatment, respecting the gender identity adopted by the individual, even though the first

name is different from the one recorded in their national identity documents. Further laws also provide that whenever requested by the individual,

the adopted first name must be used for summoning, recording, filing, calling and any other procedure or service in public and private spaces.

41. In Germany, a new law has come into force on 5th November, 2013, which allows the parents to register the sex of the children as ''not

specified'' in the case of children with intersex variation. According to Article 22, Section 3 of the German Civil Statutes Act reads as follows:

If a child can be assigned to neither the female nor the male sex then the child has to be named without a specification

42. The law has also added a category of X, apart from ""M"" and ""F"" under the classification of gender in the passports.

Indian Scenario

43. We have referred exhaustively to the various judicial pronouncements and legislations on the international arena to highlight the fact that the

recognition of ""sex identity gender"" of persons, and ""guarantee to equality and non-discrimination"" on the ground of gender identity or expression is

increasing and gaining acceptance in international law and, therefore, be applied in India as well.

44. Historical background of Transgenders in India has already been dealt in the earlier part of this judgment indicating that they were once treated

with great respect, at least in the past, though not in the present. We can perceive a wide range of transgender related identities, cultures or

experiences which are generally as follows:

Hijras: Hijras are biological males who reject their ''masculine'' identity in due course of time to identify either as women, or ""not-men"", or ""in-

between man and woman"", or ""neither man nor woman"". Hijras can be considered as the western equivalent of transgender/transsexual (male-to-

female) persons but Hijras have a long tradition/culture and have strong social ties formalized through a ritual called ""reet"" (becoming a member of

Hijra community). There are regional variations in the use of terms referred to Hijras. For example, Kinnars (Delhi) and Aravanis (Tamil Nadu).

Hijras may earn through their traditional work: ''Badhai'' (clapping their hands and asking for alms), blessing new-born babies, or dancing in

ceremonies. Some proportion of Hijras engage in sex work for lack of other job opportunities, while some may be self-employed or work for non-

governmental organisations."" (See UNDP India Report (December, 2010).

Eunuch: Eunuch refers to an emasculated male and intersexed to a person whose genitals are ambiguously male-like at birth, but this is discovered

the child previously assigned to the male sex, would be recategorized as intesexexd-as a Hijra.

Aravanis and ''Thirunangi'' -Hijras in Tamil Nadu identify as ""Aravani"". Tamil Nadu Aravanigal Welfare Board, a state government''s initiative

under the Department of Social Welfare defines Aravanis as biological males who self-identify themselves as a woman trapped in a male''s body.

Some Aravani activists want the public and media to use the term ''Thirunangi'' to refer to Aravanis.

Kothi- Kothis are a heterogeneous group. ''Kothis'' can be described as biological males who show varying degrees of ''femininity''-which may be

situational. Some proportion of Kothis have bisexual behavior and get married to a woman. Kothis are generally of lower socioeconomic status

and some engage in sex work for survival. Some proportion of Hijra-identified people may also identify themselves as ''Kothis''. But not all Kothi

identified people identify themselves as transgender or Hijras.

Jogtas/Jogappas: Jogtas or Jogappas are those persons who are dedicated to and serve as a servant of goddess Renukha Devi (Yellamma) whose

temples are present in Maharashtra and Karnataka. ''Jogta'' refers to male servant of that Goddess and ''Jogti'' refers to female servant (who is also

sometimes referred to as ''Devadasi''). One can become a ''Jogta'' (or Jogti) if it is part of their family tradition or if one finds a ''Guru'' (or ''Pujari'')

who accepts him/her as a ''Chela'' or ''Shishya'' (disciple). Sometimes, the term ''Jogti Hijras'' is used to denote those male-to-female transgender

persons who are devotees/servants of Goddess Renukha Devi and who are also in the Hijra communities. This term is used to differentiate them

from ''Jogtas'' who are heterosexuals and who may or may not dress in woman''s attire when they worship the Goddess. Also, that term

differentiates them from ''Jogtis'' who are biological females dedicated to the Goddess. However, ''Jogti Hijras'' may refer to themselves as ''Jogti''

(female pronoun) or Hijras, and even sometimes as ''Jogtas''.

Shiv-Shakthis: Shiv-Shakthis are considered as males who are possessed by or particularly close to a goddess and who have feminine gender

expression. Usually, Shiv-Shakthis are inducted into the Shiv-Shakti community by senior gurus, who teach them the norms, customs, and rituals to

be observed by them. In a ceremony, Shiv-Shakthis are married to a sword that represents male power or Shiva (deity). Shiv-Shakthis thus

become the bride of the sword. Occasionally, Shiv-Shakthis cross-dress and use accessories and ornaments that are generally/socially meant for

women. Most people in this community belong to lower socio-economic status and earn for their living as astrologers, soothsayers, and spiritual

healers; some also seek alms."" (See Serena Nanda, Wadsworth Publishing Company, Second Edition (1999)

45. Transgender people, as a whole, face multiple forms of oppression in this country. Discrimination is so large and pronounced, especially in the

field of health care, employment, education, leave aside social exclusion. A detailed study was conducted by the United Nations Development

Programme (UNDP-India) and submitted a report in December, 2010 on Hijras/transgenders in India: ""HIV Human Rights and Social Exclusion"".

The Report states that the HIV Human Immunodeficiency Virus and Sexually Transmitted Infections (STI) is now increasingly seen in

Hijras/transgenders population. The estimated size of men who have sex with men (MSM) and male sex workers population in India (latter

presumably includes Hijras/TG communities) is 2,352,133 and 235,213 respectively. It was stated that no reliable estimates are available for

Hijras/TG women. HIV prevalence among MSM population was 7.4% against the overall adult HIV prevalence of 0.36%. It was stated recently

Hijras/TG people were included under the category of MSM in HIV sentinel Sero Surveillance. It is also reported in recent studies that Hijras/TG

women have indicated a very high HIV prevalence (17.5% to 41%) among them. Study conducted by NACO also highlights a pathetic situation.

Report submitted by NACI, NACP IV Working Group Hijras TG dated 5.5.2011 would indicate that transgenders are extremely vulnerable to

HIV. Both the reports highlight the extreme necessity of taking emergent steps to improve their sexual health, mental health and also address the

issue of social exclusion. The UNDP in its report has made the following recommendations, which are as under:

Multiple problems are faced by Hijras/TG, which necessitate a variety of solutions and actions. While some actions require immediate

implementation such as introducing Hijra/TG-specific social welfare schemes, some actions need to be taken on a long-term basis changing the

negative attitude of the general public and increasing accurate knowledge about Hijra/TG communities. The required changes need to be reflected

in policies and laws; attitude of the government, general public and health care providers; and health care systems and practice. Key

recommendations include the following:

1. Address the gape in NACP-III: establish HIV sentinel serosurveillance sites for Hijras/TG at strategic locations; conduct operations research to

design and fine-tune culturally-relevant package of HIV prevention and care interventions for Hijras/TG; provide financial support for the formation

of CBOs run by Hijras/TG; and build the capacity of CBOs to implement effective programmes.

2. Move beyond focusing on individual-level HIV prevention activities to address the structural determinants of risks and mitigate the impact of

risks. For example, mental health counseling, crisis intervention (crisis in relation to suicidal tendencies, police harassment and arrests, support

following sexual and physical violence), addressing alcohol and drug abuse, and connecting to livelihood programs all need to be part of the HIV

interventions.

3. Train health care providers to be competent and sensitive in providing health care services (including STI and HIV-related services) to

Hijras/TG as well as develop and monitor implementation of guidelines related to gender transition and sex reassignment surgery (SRS).

4. Clarify the ambiguous legal status of sex reassignment surgery and provide gender transition and SRS services (with proper pre-and post-

operation/transition counseling) for free in public hospitals in various parts in India.

5. Implement stigma and discrimination reduction measures at various settings through a variety of ways: mass media awareness for the general

public to focused training and sensitization for police and health care providers.

6. Develop action steps toward taking a position on legal recognition of gender identity of Hijras/TG need to be taken in consultation with

Hijras/TG and other key stakeholders. Getting legal recognition and avoiding ambiguities in the current procedures that issue identity documents to

Hijras/TGs are required as they are connected to basic civil rights such as access to health and public services, right to vote, right to contest

elections, right to education, inheritance rights, and marriage and child adoption.

7. Open up the existing Social Welfare Schemes for needy Hijras/TG and create specific welfare schemes to address the basic needs of Hijras/TG

including housing and employment needs.

8. Ensure greater involvement of vulnerable communities including Hijras/TG women in policy formulation and program development.

46. Social exclusion and discrimination on the ground of gender stating that one does not conform to the binary gender (male/female) does prevail

in India. Discussion on gender identity including self-identification of gender of male/female or as transgender mostly focuses on those persons who

are assigned male sex at birth, whether one talks of Hijra transgender, woman or male or male to female transgender persons, while concern

voiced by those who are identified as female to male trans-sexual persons often not properly addressed. Female to male unlike Hijra/transgender

persons are not quite visible in public unlike Hijra/transgender persons. Many of them, however, do experience violence and discrimination

because of their sexual orientation or gender identity.

INDIA TO FOLLOW INTERNATIONAL CONVENTIONS

47. International Conventions and norms are significant for the purpose of interpretation of gender equality. Article 1 of the Universal declaration

on Human Rights, 1948, states that all human-beings are born free and equal in dignity and rights. Article 3 of the Universal Declaration of Human

Rights states that everyone has a right to life, liberty and security of person. Article 6 of the International Covenant on Civil and Political Rights,

1966 affirms that every human-being has the inherent right to life, which right shall be protected by law and no one shall be arbitrarily deprived of

his life. Article 5 of the Universal Declaration of Human Rights and Article 7 of the International Covenant on Civil and Political Rights provide that

no one shall be subjected to torture or to cruel inhuman or degrading treatment or punishment. United Nations Convention against Torture and

Other Cruel Inhuman and Degrading Treatment or Punishment (dated 24th January, 2008) specifically deals with protection of individuals and

groups made vulnerable by discrimination or marginalization. Para 21 of the Convention states that States are obliged to protect from torture or ill-

treatment all persons regardless of sexual orientation or transgender identity and to prohibit, prevent and provide redress for torture and ill-

treatment in all contests of State custody or control. Article 12 of the Universal Declaration of Human Rights and Article 17 of the International

Covenant on Civil and Political Rights state that no one shall be subjected to ""arbitrary or unlawful interference with his privacy, family, home or

correspondence"".

48. Above-mentioned International Human Rights instruments which are being followed by various countries in the world are aimed to protect the

human rights of transgender people since it has been noticed that transgenders/transsexuals often face serious human rights violations, such as

harassment in work place, hospitals, places of public conveniences, market places, theaters, railway stations, bus stands, and so on.

49. Indian Law, on the whole, only recognizes the paradigm of binary genders of male and female, based on a person''s sex assigned by birth,

which permits gender system, including the law relating to marriage, adoption, inheritance, succession and taxation and welfare legislations. We

have exhaustively referred to various articles contained in the Universal Declaration of Human Rights, 1948, the International Covenant on

Economic, Social and Cultural Rights, 1966, the International Covenant on Civil and Political Rights, 1966 as well as the Yogyakarta principles.

Reference was also made to legislations enacted in other countries dealing with rights of persons of transgender community. Unfortunately we have

no legislation in this country dealing with the rights of transgender community. Due to the absence of suitable legislation protecting the rights of the

members of the transgender community, they are facing discrimination in various areas and hence the necessity to follow the International

Conventions to which India is a party and to give due respect to other non-binding International Conventions and principles. Constitution makers

could not have envisaged that each and every human activity be guided, controlled, recognized or safeguarded by laws made by the legislature.

Article 21 has been incorporated to safeguard those rights and a constitutional Court cannot be a mute spectator when those rights are violated,

but is expected to safeguard those rights knowing the pulse and feeling of that community, though a minority, especially when their rights have

gained universal recognition and acceptance.

50. Article 253 of the Constitution of India states that the Parliament has the power to make any law for the whole or any part of the territory of

India for implementing any treaty, agreement or convention. Generally, therefore, a legislation is required for implementing the international

conventions, unlike the position in the United States of America where the rules of international law are applied by the municipal courts on the

theory of their implied adoption by the State, as a part of its own municipal law. Article VI, Clause (2) of the U.S. Constitution reads as follows:

...all treaties made, or which shall be made, under the authority of the united States, shall be the supreme law of the land, and the judges in every

State shall be bound thereby, anything in the Constitution or laws of any State to the contrary not-withstanding.

51. In the United States, however, it is open to the courts to supersede or modify international law in its application or it may be controlled by the

treaties entered into by the United States. But, till an Act of Congress is passed, the Court is bound by the law of nations, which is part of the law

of the land. Such a ''supremacy clause'' is absent in our Constitution. Courts in India would apply the rules of International law according to the

principles of comity of Nations, unless they are overridden by clear rules of domestic law. See: 286980 and 279675 , 282908 In the case of

279644 , the Court applied the above principle in respect of the International Covenant on Civil and Political Rights, 1966 as well as in connection

with the Universal Declaration of Human Rights. India has ratified the above mentioned covenants, hence, those covenants can be used by the

municipal courts as an aid to the Interpretation of Statutes by applying the Doctrine of Harmonization. But, certainly, if the Indian law is not in

conflict with the International covenants, particularly pertaining to human rights, to which India is a party, the domestic court can apply those

principles in the Indian conditions. The Interpretation of International Conventions is governed by Articles 31 and 32 of the Vienna Convention on

the Law of Treaties of 1969.

52. Article 51 of the Directive Principles of State Policy, which falls under Part IV of the Indian Constitution, reads as under:

Article 51. The State shall endeavour to-

(a) promote international peace and security;

(b) maintain just and honourable relations between nations;

(c) Foster respect for international law and treaty obligation in the dealings of organised peoples with one another; and

(d) Encourage settlement of international disputes by arbitration.

53. Article 51, as already indicated, has to be read along with Article 253 of the Constitution. If the parliament has made any legislation which is in

conflict with the international law, then Indian Courts are bound to give effect to the Indian Law, rather than the international law. However, in the

absence of a contrary legislation, municipal courts in India would respect the rules of international law. In 289511 , it was stated that in view of

Article 51 of the Constitution, the Court must interpret language of the Constitution, if not intractable, in the light of United Nations Charter and the

solemn declaration subscribed to it by India. In 279636 , it was pointed out that domestic courts are under an obligation to give due regard to the

international conventions and norms for construing the domestic laws, more so, when there is no inconsistency between them and there is a void in

domestic law. Reference may also be made to the Judgments of this Court in 278201 , 262215 and 281057 . In 266615 , this Court Under

Article 141 laid down various guidelines to prevent sexual harassment of women in working places, and to enable gender equality relying on

Articles 11, 24 and general recommendations 22, 23 and 24 of the Convention on the Elimination of All Forms of Discrimination against Women.

Any international convention not inconsistent with the fundamental rights and in harmony with its spirit must be read into those provisions, e.g.,

Articles 14, 15, 19 and 21 of the Constitution to enlarge the meaning and content thereof and to promote the object of constitutional guarantee.

Principles discussed hereinbefore on TGs and the International Conventions, including Yogyakarta principles, which we have found not inconsistent

with the various fundamental rights guaranteed under the Indian Constitution, must be recognized and followed, which has sufficient legal and

historical justification in our country.

ARTICLE 14 AND TRANSGENDERS

54. Article 14 of the Constitution of India states that the State shall not deny to ""any person"" equality before the law or the equal protection of the

laws within the territory of India. Equality includes the full and equal enjoyment of all rights and freedom. Right to equality has been declared as the

basic feature of the Constitution and treatment of equals as unequals or unequals as equals will be violative of the basic structure of the

Constitution. Article 14 of the Constitution also ensures equal protection and hence a positive obligation on the State to ensure equal protection of

laws by bringing in necessary social and economic changes, so that everyone including TGs may enjoy equal protection of laws and nobody is

denied such protection. Article 14 does not restrict the word ''person'' and its application only to male or female. Hijras/transgender persons who

are neither male/female fall within the expression ''person'' and, hence, entitled to legal protection of laws in all spheres of State activity, including

employment, healthcare, education as well as equal civil and citizenship rights, as enjoyed by any other citizen of this country.

55. Petitioners have asserted as well as demonstrated on facts and figures supported by relevant materials that despite constitutional guarantee of

equality, Hijras/transgender persons have been facing extreme discrimination in all spheres of the society. Non-recognition of the identity of

Hijras/transgender persons denies them equal protection of law, thereby leaving them extremely vulnerable to harassment, violence and sexual

assault in public spaces, at home and in jail, also by the police. Sexual assault, including molestation, rape, forced anal and oral sex, gang rape and

stripping is being committed with impunity and there are reliable statistics and materials to support such activities. Further, non-recognition of

identity of Hijras/transgender persons results in them facing extreme discrimination in all spheres of society, especially in the field of employment,

education, healthcare etc. Hijras/transgender persons face huge discrimination in access to public spaces like restaurants, cinemas, shops, malls

etc. Further, access to public toilets is also a serious problem they face quite often. Since, there are no separate toilet facilities for

Hijras/transgender persons, they have to use male toilets where they are prone to sexual assault and harassment. Discrimination on the ground of

sexual orientation or gender identity, therefore, impairs equality before law and equal protection of law and violates Article 14 of the Constitution

of India.

ARTICLES 15 & 16 AND TRANSGENDERS

56. Articles 15 and 16 prohibit discrimination against any citizen on certain enumerated grounds, including the ground of ''sex''. In fact, both the

Articles prohibit all forms of gender bias and gender based discrimination.

57. Article 15 states that the State shall not discriminate against any citizen, inter alia, on the ground of sex, with regard to

(a) access to shops, public restaurants, hotels and places of public entertainment; or

(b) use of wells, tanks, bathing ghats, roads and places of public resort maintained wholly or partly out of State funds or dedicated to the use of the

general public.

The requirement of taking affirmative action for the advancement of any socially and educationally backward classes of citizens is also provided in

this Article.

58. Article 16 states that there shall be equality of opportunities for all the citizens in matters relating to employment or appointment to any office

under the State. Article 16(2) of the Constitution of India reads as follows:

16(2). No citizen shall, on grounds only of religion, race, caste, sex, descent, place of birth, residence or any of them, be ineligible for, or

discriminated against in respect or, any employment or office under the State.

Article 16 not only prohibits discrimination on the ground of sex in public employment, but also imposes a duty on the State to ensure that all

citizens are treated equally in matters relating to employment and appointment by the State.

59. Articles 15 and 16 sought to prohibit discrimination on the basis of sex, recognizing that sex discrimination is a historical fact and needs to be

addressed. Constitution makers, it can be gathered, gave emphasis to the fundamental right against sex discrimination so as to prevent the direct or

indirect attitude to treat people differently, for the reason of not being in conformity with stereotypical generalizations of binary genders. Both

gender and biological attributes constitute distinct components of sex. Biological characteristics, of course, include genitals, chromosomes and

secondary sexual features, but gender attributes include one''s self image, the deep psychological or emotional sense of sexual identity and

character. The discrimination on the ground of ''sex'' Under Articles 15 and 16, therefore, includes discrimination on the ground of gender identity.

The expression ''sex'' used in Articles 15 and 16 is not just limited to biological sex of male or female, but intended to include people who consider

themselves to be neither male or female.

60. TGs have been systematically denied the rights Under Article 15(2) that is not to be subjected to any disability, liability, restriction or condition

in regard to access to public places. TGs have also not been afforded special provisions envisaged Under Article 15(4) for the advancement of the

socially and educationally backward classes (SEBC) of citizens, which they are, and hence legally entitled and eligible to get the benefits of SEBC.

State is bound to take some affirmative action for their advancement so that the injustice done to them for centuries could be remedied. TGs are

also entitled to enjoy economic, social, cultural and political rights without discrimination, because forms of discrimination on the ground of gender

are violative of fundamental freedoms and human rights. TGs have also been denied rights Under Article 16(2) and discriminated against in respect

of employment or office under the State on the ground of sex. TGs are also entitled to reservation in the matter of appointment, as envisaged

Under Article 16(4) of the Constitution. State is bound to take affirmative action to give them due representation in public services.

61. Articles 15(2) to (4) and Article 16(4) read with the Directive Principles of State Policy and various international instruments to which Indian is

a party, call for social equality, which the TGs could realize, only if facilities and opportunities are extended to them so that they can also live with

dignity and equal status with other genders.

ARTICLE 19(1)(a) AND TRANSGENDERS

62. Article 19(1) of the Constitution guarantees certain fundamental rights, subject to the power of the State to impose restrictions from exercise of

those rights. The rights conferred by Article 19 are not available to any person who is not a citizen of India. Article 19(1) guarantees those great

basic rights which are recognized and guaranteed as the natural rights inherent in the status of the citizen of a free country. Article 19(1)(a) of the

Constitution states that all citizens shall have the right to freedom of speech and expression, which includes one''s right to expression of his self-

identified gender. Self-identified gender can be expressed through dress, words, action or behavior or any other form. No restriction can be placed

on one''s personal appearance or choice of dressing, subject to the restrictions contained in Article 19(2) of the Constitution.

63. We may, in this connection, refer to few judgments of the US Supreme Courts on the rights of TG''s freedom of expression. The Supreme

Court of the State of Illinois in the City of Chicago v. Wilson et al. 75 III. 2d 525 (1978) struck down the municipal law prohibiting cross-dressing,

and held as follows-

the notion that the State can regulate one''s personal appearance, unconfined by any constitutional strictures whatsoever, is fundamentally

inconsistent with ""values of privacy, self-identity, autonomy and personal integrity that... the Constitution was designed to protect.

64. In Doe v. Yunits et al. 2000 WL 33162199 (Mass. Super.), the Superior Court of Massachusetts, upheld the right of a person to wear school

dress that matches her gender identity as part of protected speech and expression and observed as follows:

by dressing in clothing and accessories traditionally associated with the female gender, she is expressing her identification with the gender. In

addition, Plaintiff''s ability to express herself and her gender identity through dress is important for her health and well-being. Therefore, Plaintiff''s

expression is not merely a personal preference but a necessary symbol of her identity.

65. Principles referred to above clearly indicate that the freedom of expression guaranteed Under Article 19(1)(a) includes the freedom to express

one''s chosen gender identity through varied ways and means by way of expression, speech, mannerism, clothing etc.

66. Gender identity, therefore, lies at the core of one''s personal identity, gender expression and presentation and, therefore, it will have to be

protected Under Article 19(1)(a) of the Constitution of India. A transgender''s personality could be expressed by the transgender''s behavior and

presentation. State cannot prohibit, restrict or interfere with a transgender''s expression of such personality, which reflects that inherent personality.

Often the State and its authorities either due to ignorance or otherwise fail to digest the innate character and identity of such persons. We,

therefore, hold that values of privacy, self-identity, autonomy and personal integrity are fundamental rights guaranteed to members of the

transgender community Under Article 19(1)(a) of the Constitution of India and the State is bound to protect and recognize those rights.

ARTICLE 21 AND THE TRANSGENDERS

67. Article 21 of the Constitution of India reads as follows:

21. Protection of life and personal liberty- No person shall be deprived of his life or personal liberty except according to procedure established by

law.

Article 21 is the heart and soul of the Indian Constitution, which speaks of the rights to life and personal liberty. Right to life is one of the basic

fundamental rights and not even the State has the authority to violate or take away that right. Article 21 takes all those aspects of life which go to

make a person''s life meaningful. Article 21 protects the dignity of human life, one''s personal autonomy, one''s right to privacy, etc. Right to dignity

has been recognized to be an essential part of the right to life and accrues to all persons on account of being humans. In 270055 , this Court held

that the right to dignity forms an essential part of our constitutional culture which seeks to ensure the full development and evolution of persons and

includes ""expressing oneself in diverse forms, freely moving about and mixing and commingling with fellow human beings"".

68. Recognition of one''s gender identity lies at the heart of the fundamental right to dignity. Gender, as already indicated, constitutes the core of

one''s sense of being as well as an integral part of a person''s identity. Legal recognition of gender identity is, therefore, part of right to dignity and

freedom guaranteed under our Constitution.

69. Article 21, as already indicated, guarantees the protection of ""personal autonomy"" of an individual. In 259299 , this Court held that personal

autonomy includes both the negative right of not to be subject to interference by others and the positive right of individuals to make decisions about

their life, to express themselves and to choose which activities to take part in. Self-determination of gender is an integral part of personal autonomy

and self-expression and falls within the realm of personal liberty guaranteed Under Article 21 of the Constitution of India.

LEGAL RECOGNITION OF THIRD/TRANSGENDER IDENTITY

70. Self-identified gender can be either male or female or a third gender. Hijras are identified as persons of third gender and are not identified

either as male or female. Gender identity, as already indicated, refers to a person''s internal sense of being male, female or a transgender, for

example Hijras do not identify as female because of their lack of female genitalia or lack of reproductive capability. This distinction makes them

separate from both male and female genders and they consider themselves neither man nor woman, but a ""third gender"". Hijras, therefore, belong

to a distinct socio-religious and cultural group and have, therefore, to be considered as a ""third gender"", apart from male and female. State of

Punjab has treated all TGs as male which is not legally sustainable. State of Tamil Nadu has taken lot of welfare measures to safeguard the rights of

TGs, which we have to acknowledge. Few States like Kerala, Tripura, Bihar have referred TGs as ""third gender or sex"". Certain States recognize

them as ""third category"". Few benefits have also been extended by certain other States. Our neighbouring countries have also upheld their

fundamental rights and right to live with dignity.

71. The Supreme Court of Nepal in Sunil Babu Pant and Ors. v. Nepal Government (Writ Petition No. 917 of 2007 decided on 21st December,

2007), spoke on the rights of Transgenders as follows:

the fundamental rights comprised under Part II of the Constitution are enforceable fundamental human rights guaranteed to the citizens against the

State. For this reason, the fundamental rights stipulated in Part III are the rights similarly vested in the third gender people as human beings. The

homosexuals and third gender people are also human beings as other men and women are, and they are the citizens of this country as well.... Thus,

the people other than ''men'' and ''women'', including the people of ''third gender'' cannot be discriminated. The State should recognize the

existence of all natural persons including the people of third gender other than the men and women. And it cannot deprive the people of third

gender from enjoying the fundamental rights provided by Part III of the Constitution.

72. The Supreme Court of Pakistan in Dr. Mohammad Aslam Khaki and Anr. v. Senior Superintendent of Police (Operation) Rawalpindi and

Ors. (Constitution Petition No. 43 of 2009) decided on 22nd March, 2011, had occasion to consider the rights of eunuchs and held as follows:

Needless to observe that eunuchs in their rights are citizens of this country and subject to the Constitution of the Islamic Republic of Pakistan,

1973, their rights, obligations including right to life and dignity are equally protected. Thus no discrimination, for any reason, is possible against

them as far as their rights and obligations are concerned. The Government functionaries both at federal and provincial levels are bound to provide

them protection of life and property and secure their dignity as well, as is done in case of other citizens.

73. We may remind ourselves of the historical presence of the third gender in this country as well as in the neighbouring countries.

74. Article 21, as already indicated, protects one''s right of self-determination of the gender to which a person belongs. Determination of gender to

which a person belongs is to be decided by the person concerned. In other words, gender identity is integral to the dignity of an individual and is at

the core of ""personal autonomy"" and ""self-determination"". Hijras/Eunuchs, therefore, have to be considered as Third Gender, over and above

binary genders under our Constitution and the laws.

75. Articles 14, 15, 16, 19 and 21, above discussion, would indicate, do not exclude Hijras/Transgenders from its ambit, but Indian law on the

whole recognize the paradigm of binary genders of male and female, based on one''s biological sex. As already indicated, we cannot accept the

Corbett principle of ""Biological Test"", rather we prefer to follow the psyche of the person in determining sex and gender and prefer the

Psychological Test"" instead of ""Biological Test"". Binary notion of gender reflects in the Indian Penal Code, for example, Section 8, 10, etc. and

also in the laws related to marriage, adoption, divorce, inheritance, succession and other welfare legislations like NAREGA, 2005, etc. Non-

recognition of the identity of Hijras/Transgenders in the various legislations denies them equal protection of law and they face wide-spread

discrimination.

76. Article 14 has used the expression ""person"" and the Article 15 has used the expression ""citizen"" and ""sex"" so also Article 16. Article 19 has

also used the expression ""citizen"". Article 21 has used the expression ""person"". All these expressions, which are ""gender neutral"" evidently refer to

human-beings. Hence, they take within their sweep Hijras/Transgenders and are not as such limited to male or female gender. Gender identity as

already indicated forms the core of one''s personal self, based on self identification, not on surgical or medical procedure. Gender identity, in our

view, is an integral part of sex and no citizen can be discriminated on the ground of gender identity, including those who identify as third gender.

77. We, therefore, conclude that discrimination on the basis of sexual orientation or gender identity includes any discrimination, exclusion,

restriction or preference, which has the effect of nullifying or transposing equality by the law or the equal protection of laws guaranteed under our

Constitution, and hence we are inclined to give various directions to safeguard the constitutional rights of the members of the TG community.

A.K. Sikri, J.

78. I have carefully, and with lot of interest, gone through the perspicuous opinion of my brother Radhakrishnan, J. I am entirely in agreement with

the discussion contained in the said judgment on all the cardinal issues that have arisen for consideration in these proceedings. At the same time,

having regard to the fact that the issues involved are of seminal importance, I am also inclined to pen down my thoughts.

79. As is clear, these petitions essentially raise an issue of ""Gender Identity"", which is the core issue. It has two facets, viz.:

(a) Whether a person who is born as a male with predominantly female orientation (or vice-versa), has a right to get himself to be recognized as a

female as per his choice moreso, when such a person after having undergone operational procedure, changes his/her sex as well;

(b) Whether transgender (TG), who are neither males nor females, have a right to be identified and categorized as a ""third gender""?

80. We would hasten to add that it is the second issue with which we are primarily concerned in these petitions though in the process of discussion,

first issue which is somewhat inter-related, has also popped up.

81. Indubitably, the issue of choice of gender identify has all the trappings of a human rights. That apart, as it becomes clear from the reading of the

judgment of my esteemed Brother Radhakrishnan, J., the issue is not limited to the exercise of choice of gender/sex. Many rights which flow from

this choice also come into play, inasmuch not giving them the status of a third gender results in depriving the community of TGs of many of their

valuable rights and privileges which other persons enjoy as citizens of this Country. There is also deprivation of social and cultural participation

which results into eclipsing their access to education and health services. Radhakrishnan, J. has exhaustively described the term Transgender'' as an

umbrella term which embraces within itself a wide range of identities and experiences including but not limited to pre-operative/post-operative trans

sexual people who strongly identify with the gender opposite to their biological sex i.e. male/female. Therein, the history of transgenders in India is

also traced and while doing so, there is mention of upon the draconian legislation enacted during the British Rule, known as Criminal Tribes Act,

1871 which treated, per se, the entire community of Hizra persons as innately ''criminals'', ''addicted to the systematic commission of non-bailable

offences''.

82. With these introductory remarks, I revert to the two facets of pivotal importance mentioned above. Before embarking on the discussion, I may

clarify that my endeavour would be not to repeat the discussion contained in the judgment of my Brother Radhakrishnan, J., as I agree with every

word written therein. However, at times, if some of the observations are re-narrated, that would be only with a view to bring continuity in the

thought process.

(1) Re: Right of a person to have the gender of his/her choice.

When a child is born, at the time of birth itself, sex is assigned to him/her. A child would be treated with that sex thereafter, i.e. either a male or a

female. However, as explained in detail in the accompanying judgment, some persons, though relatively very small in number, may born with

bodies which incorporate both or certain aspects of both male or female physiology. It may also happen that though a person is born as a male,

because of some genital anatomy problems his innate perception may be that of a female and all his actions would be female oriented. The position

may be exactly the opposite wherein a person born as female may behave like a male person.

83. In earlier times though one could observe such characteristics, at the same time the underlying rationale or reason behind such a behavior was

not known. Over a period of time, with in depth study and research of such physical and psychological factors behaviour, the causes of this

behaviour have become discernable which in turn, has led to some changes in societal norms. Society has starting accepting, though slowly, these

have accepted the behavioral norms of such persons without treating it as abnormal. Further, medical science has leaped forward to such an extent

that even physiology appearance of a person can be changed through surgical procedures, from male to female and vice-versa. In this way, such

persons are able to acquire the body which is in conformity with the perception of their gender/gender characteristics. In order to ensure that law

also keeps pace with the aforesaid progress in medical science, various countries have come out with Legislation conferring rights on such persons

to recognize their gender identity based on reassigned sex after undergoing Sex Re-Assignment Surgery (SRS). Law and judgments given by the

courts in other countries have been exhaustively and grandiloquently traversed by my learned Brother in his judgment, discussing amongst others,

the Yogyakarta principles, the relevant provisions of the Universal Declaration of Human Rights 1948 and highlighting the statutory framework

operating in those countries.

84. The genesis of this recognition lies in the acknowledgment of another fundamental and universal principal viz. ""right of choice"" given to an

individual which is the inseparable part of human rights. It is a matter of historical significance that the 20th Century is often described as ""the age of

rights"".

85. The most important lesson which was learnt as a result of Second World War was the realization by the Governments of various countries

about the human dignity which needed to be cherished and protected. It is for this reason that in the U.N. Charter, 1945, adopted immediately

after the Second World War, dignity of the individuals was mentioned as of core value. The almost contemporaneous Universal Declaration of

Human Rights (1948) echoed same sentiments.

86. The underlined message in the aforesaid documents is the acknowledgment that human rights are individual and have a definite linkage of

human development, both sharing common vision and with a common purpose. Respect for human rights is the root for human development and

realization of full potential of each individual, which in turn leads to the augmentation of human resources with progress of the nation. Empowerment

of the people through human development is the aim of human rights.

87. There is thus a universal recognition that human rights are rights that ""belong"" to every person, and do not depend on the specifics of the

individual or the relationship between the right-holder and the right-grantor. Moreover, human rights exist irrespective of the question whether they

are granted or recognized by the legal and social system within which we live. They are devices to evaluate these existing arrangements: ideally,

these arrangements should not violate human rights. In other words, human rights are moral, pre-legal rights. They are not granted by people nor

can they be taken away by them.

88. In international human rights law, equality is found upon two complementary principles: non-discrimination and reasonable differentiation. The

principle of nondiscrimination seeks to ensure that all persons can equally enjoy and exercise all their rights and freedoms. Discrimination occurs

due to arbitrary denial of opportunities for equal participation. For example, when public facilities and services are set on standards out of the

reach of the TGs, it leads to exclusion and denial of rights. Equality not only implies preventing discrimination (example, the protection of individuals

against unfavourable treatment by introducing anti- discrimination laws), but goes beyond in remedying discrimination against groups suffering

systematic discrimination in society. In concrete terms, it means embracing the notion of positive rights, affirmative action and reasonable

accommodation.

89. Nevertheless, the Universal Declaration of Human Rights recognizes that all human beings are born free and equal in dignity and rights and,

since the Covenant''s provisions apply fully to all members of society, persons with disabilities are clearly entitled to the full range of rights

recognized in the Covenant. Moreover, the requirement contained in Article 2 of the Covenant that the rights enunciated will be exercised without

discrimination of any kind based on certain specified grounds or other status clearly applies to cover persons with disabilities.

90. India attained independence within two years of adoption of the aforesaid U.N. Charter and it was but natural that such a Bill of Rights would

assume prime importance insofar as thinking of the members of the Constituent Assembly goes. It in fact did and we found chapter on fundamental

rights in Part-Ill of the Constitution. It is not necessary for me, keeping in view the topic of today''s discussion, to embark on detailed discussion on

Chapter-III. Some of the provisions relevant for our purposes would be Article 14, 15, 16 and 21 of the Constitution which have already been

adverted to in detail in the accompanying judgment. At this juncture it also needs to be emphasized simultaneously is that in addition to the

fundamental rights, Constitution makers also deemed it proper to impose certain obligations on the State in the form of ""Directive Principles of

State Policy"" (Part-IV) as a mark of good governance. It is this part which provides an ideal and purpose to our Constitution and delineates certain

principles which are fundamental in the governance of the country. Dr. Ambedkar had explained the purpose of these Directive Principles in the

following manner (See Constituent Assembly debates):

The Directive Principles are like the Instruments of Instructions which were issued to the Governor-General and the Governors of Colonies, and to

those of India by the British Government under the 1935 Government of India Act. What is called ""Directive Principles"" is merely another name for

the Instrument of Instructions. The only difference is that they are instructions to the legislature and the executive. Whoever capture power will not

be free to do what he likes with it. In the exercise of it he will have to respect these instruments of instructions which are called Directive Principles.

91. The basic spirit of our Constitution is to provide each and every person of the nation equal opportunity to grow as a human being, irrespective

of race, caste, religion, community and social status. Granville Austin while analyzing the functioning of Indian Constitution in first 50 years ha

described three distinguished strands of Indian Constitution: (i)protecting national unity and integrity, (ii)establishing the institution and spirit of

democracy; and (iii) fostering social reforms. The Strands are mutually dependent, and inextricably intertwined in what he elegantly describes as ""a

seamless web"". And there cannot be social reforms till it is ensured that each and every citizen of this country is able to exploit his/her potentials to

the maximum. The Constitution, although drafted by the Constituent Assembly, was meant for the people of India and that is why it is given by the

people to themselves as expressed in the opening words ""We the People"". What is the most important gift to the common person given by this

Constitution is ""fundamental rights"" which may be called Human Rights as well.

92. The concept of equality in Article 14 so also the meaning of the words ''life'', ''liberty'' and ''law'' in Article 21 have been considerably enlarged

by judicial decisions. Anything which is not ''reasonable, just and fair'' is not treated to be equal and is, therefore, violative of Article 14.

93. Speaking for the vision of our founding fathers, in 283254 , this Court speaking through Justice Krishna Iyer observed:

The social philosophy of the Constitution shapes creative judicial vision and orientation. Our nation has, as its dynamic doctrine, economic

democracy sans which political democracy is chimerical. We say so because our Constitution, in Parts III and IV and elsewhere, ensouls such a

value system, and the debate in this case puts precisely this soul in peril....Our thesis is that the dialectics of social justice should not be missed if the

synthesis of Parts III and Part IV is to influence State action and court pronouncements. Constitutional problems cannot be studied in a socio-

economic vacuum, since socio-cultural changes are the source of the new values, and sloughing off old legal thought is part of the process the new

equity-loaded legality. A judge is a social scientist in his role as constitutional invigilator and fails functionally if he forgets this dimension in his

complex duties.

94. While interpreting Article 21, this Court has comprehended such diverse aspects as children in jail entitled to special treatment { 278230 ,

health hazard due to pollution ( 272651 , beggars interest in housing (Kalidas v. State of J and K [(1987) 3 SCC 430] health hazard from harmful

drugs ( 293149 ), right of speedy trial ( 276502 ), handcuffing of prisoners ( 281658 ), delay in execution of death sentence, immediate medical

aid to injured persons ( 285792 ), starvation deaths ( 283528 , the right to know ( 291761 ), right to open trial ( 287434 ), inhuman conditions an

after-care home ( 268300 ).

95. A most remarkable feature of this expansion of Article 21 is that many of the non-justiciable Directive Principles embodied in Part IV of the

Constitution have now been resurrected as enforceable fundamental rights by the magic wand of judicial activism, playing on Article 21 e.g.

(a) Right to pollution-free water and air ( AIR 1991 420 (SC) ).

(b) Right to a reasonable residence ( 258808 ).

(c) Right to food (Supra note 14), clothing, decent environment (supra note 20) and even protection of cultural heritage ( 272179 ).

(d) Right of every child to a full development ( 258808 ).

(e) Right of residents of hilly-areas to access to roads ( 284929 ).

(f) Right to education ( 271563 ), but not for a professional degree ( 273875 ).

96. A corollary of this development is that while so long the negative language of Article 21 and use of the word ''deprived'' was supposed to

impose upon the State the negative duty not to interfere with the life or liberty of an individual without the sanction of law, the width and amplitude

of this provision has now imposed a positive obligation ( 293149 ) upon the State to take steps for ensuring to the individual a better enjoyment of

his life and dignity, e.g.-

(i) Maintenance and improvement of public health ( 293149 ).

(ii) Elimination of water and air pollution ( 272651 ).

(iii) Improvement of means of communication ( 284929 ).

(iv) Rehabilitation of bonded labourers ( 280488 ).

(v) Providing human conditions if prisons ( 277556 ) and protective homes ( 278230 ).

(vi) Providing hygienic condition in a slaughter-house ( 299190 ).

97. The common golden thread which passes through all these pronouncements is that Article 21 guarantees enjoyment of life by all citizens of this

country with dignity, viewing this human rights in terms of human development.

98. The concepts of justice social, economic and political, equality of status and of opportunity and of assuring dignity of the individual

incorporated in the Preamble, clearly recognize the right of one and all amongst the citizens of these basic essentials designed to flower the citizen''s

personality to its fullest. The concept of equality helps the citizens in reaching their highest potential.

99. Thus, the emphasis is on the development of an individual in all respects. The basic principle of the dignity and freedom of the individual is

common to all nations, particularly those having democratic set up. Democracy requires us to respect and develop the free spirit of human being

which is responsible for all progress in human history. Democracy is also a method by which we attempt to raise the living standard of the people

and to give opportunities to every person to develop his/her personality. It is founded on peaceful co-existence and cooperative living. If

democracy is based on the recognition of the individuality and dignity of man, as a fortiori we have to recognize the right of a human being to

choose his sex/gender identity which is integral his/her personality and is one of the most basic aspect of self-determination dignity and freedom. In

fact, there is a growing recognition that the true measure of development of a nation is not economic growth; it is human dignity.

100. More than 225 years ago, Immanuel Kant propounded the doctrine of free will, namely the free willing individual as a natural law ideal.

Without going into the detail analysis of his aforesaid theory of justice (as we are not concerned with the analysis of his jurisprudence) what we

want to point out is his emphasis on the ""freedom"" of human volition. The concepts of volition and freedom are ""pure"", that is not drawn from

experience. They are independent of any particular body of moral or legal rules. They are presuppositions of all such rules, valid and necessary for

all of them.

101. Over a period of time, two divergent interpretations of the Kantian criterion of justice came to be discussed. One trend was an increasing

stress on the maximum of individual freedom of action as the end of law. This may not be accepted and was criticized by the protagonist of

''hedonist utilitarianism'', notably Benthem. This school of thoughts laid emphasis on the welfare of the society rather than an individual by

propounding the principle of maximum of happiness to most of the people. Fortunately, in the instant case, there is no such dichotomy between the

individual freedom/liberty we are discussing, as against public good. On the contrary, granting the right to choose gender leads to public good. The

second tendency of Kantian criterion of justice was found in re-interpreting ""freedom"" in terms not merely of absence of restraint but in terms of

attainment of individual perfection. It is this latter trend with which we are concerned in the present case and this holds good even today. As

pointed out above, after the Second World War, in the form of U.N. Charter and thereafter there is more emphasis on the attainment of individual

perfection. In that united sense at least there is a revival of natural law theory of justice. Blackstone, in the opening pages in his ''Vattelian Fashion''

said that the principal aim of society ""is to protect individuals in the enjoyment of those absolute rights which were vested in them by the immutable

laws of nature...

102. In fact, the recognition that every individual has fundamental right to achieve the fullest potential, is founded on the principle that all round

growth of an individual leads to common public good. After all, human beings are also valuable asset of any country who contribute to the growth

and welfare of their nation and the society. A person who is born with a particular sex and his forced to grow up identifying with that sex, and not a

sex that his/her psychological behavior identifies with, faces innumerable obstacles in growing up. In an article appeared in the magazine ""Eye"" of

the Sunday Indian Express (March 9-15, 2014) a person born as a boy but with trappings of female (who is now a female after SRS) has narrated

these difficulties in the following manner:

The other children treated me as a boy, but I preferred playing with girls. Unfortunately, grown-ups consider that okay only as long as you are a

small child. The constant inner conflict made things difficult for me and, as I grew up, I began to dread social interactions.

103. Such a person, carrying dual entity simultaneously, would encounter mental and psychological difficulties which would hinder his/her normal

mental and even physical growth. It is not even easy for such a person to take a decision to undergo SRS procedure which requires strong mental

state of affairs. However, once that is decided and the sex is changed in tune with psychological behavior, it facilitates spending the life smoothly.

Even the process of transition is not smooth. The transition from a man to a woman is not an overnight process. It is a ""painfully"" long procedure

that requires a lot of patience. A person must first undergo hormone therapy and, if possible, live as a member of the desired sex for a while. To be

eligible for hormone therapy, the person needs at least two psychiatrists to certify that he or she is mentally sound, and schizophrenia, depression

and transvestism have to be ruled out first. The psychiatric evaluation involved a serious a questions on how Sunaina felt, when she got to know of

her confusion and need for sex change, whether she is a recluse, her socio-economic condition, among other things.

104. In the same article appearing in the ""Eye"" referred to above, the person who had undergone the operation and became a complete girl,

Sunaina (name changed) narrates the benefit which ensued because of change in sex, in harmony with her emotional and psychological character,

as is clear from the following passage in that article:

Like many other single people in the city, she can spend hours watching Friends, and reading thrillers and Harry Potter. A new happiness has

taken seed in her and she says it does not feel that she ever had a male body. ""I am a person who likes to laugh. Till my surgery, behind every

smile of mine, there was a struggle. Now it''s about time that I laughed for real. I have never had a relationship in my life, because somewhere, I

always wanted to be treated as a girl. Now, that I am a woman, I am open to a new life, new relationships. I don''t have to hide anymore, I don''t

feel trapped anymore. I love coding and my job. I love cooking. I am learning French and when my left foot recovers fully, I plan to learn dancing.

And, for the first time this year, I will vote with my new name. I am looking forward to that,"" she says.

105. If a person has changed his/her sex in tune with his/her gender characteristics and perception, which has become possible because of the

advancement in medical science, and when that is permitted by in medical ethics with no legal embargo, we do not find any impediment, legal or

otherwise, in giving due recognition to the gender identity based on the reassign sex after undergoing SRS.

106. For these reasons, we are of the opinion that even in the absence of any statutory regime in this country, a person has a constitutional right to

get the recognition as male or female after SRS, which was not only his/her gender characteristic but has become his/her physical form as well.

(2) Re: Right of TG to be identified and categorized as ""third gender"".

107. At the outset, it may be clarified that the term ''transgender'' is used in a wider sense, in the present age. Even Gay, Lesbian, bisexual are

included by the descriptor ''transgender''. Etymologically, the term ''transgender'' is derived from two words, namely ''trans'' and ''gender''. Former

is a Latin word which means ''across'' or ''beyond''. The grammatical meaning of ''transgender'', therefore, is across or beyond gender. This has

come to be known as umbrella term which includes Gay men, Lesbians, bisexuals, and cross dressers within its scope. However, while dealing

with the present issue we are not concerned with this aforesaid wider meaning of the expression transgender.

108. It is to be emphasized that Transgender in India have assumed distinct and separate class/category which is not prevalent in other parts of the

World except in some neighbouring countries. In this country, TG community comprise of Hijras, enunch, Kothis, Aravanis, Jogappas, Shiv-

Shakthis etc. In Indian community transgender are referred as Hizra or the third gendered people. There exists wide range of transgender-related

identities, cultures, or experience-including Hijras, Aravanis, Kothis, jogtas/Jogappas, and Shiv-Shakthis (Hijras: They are biological males who

reject their masculinity identity in due course of time to identify either as women, or ''not men''. Aravanis: Hijras in Tamil Nadu identify as

''Aravani''. Kothi: Kothis are heterogeneous group. Kothis can be described as biological males who show varying degrees of ''femininity''.

Jogtas/Jogappas: They are those who are dedicated to serve as servant of Goddess Renukha Devi whose temples are present in Maharashtra and

Karnataka. Sometimes, Jogti Hijras are used to denote such male-to-female transgender persons who are devotees of Goddess Renukha and are

also from the Hijra community. Shiv-Shakthis: They are considered as males who are possessed by or particularly close to a goddess and who

have feminine gender expression). The way they behave and acts differs from the normative gender role of a men and women. For them, furthering

life is far more difficult since such people are neither categorized as men nor women and this deviation is unacceptable to society''s vast majority.

Endeavour to live a life with dignity is even worse. Obviously transvestites, the hijra beg from merchants who quickly, under threat of obscene

abuse, respond to the silent demands of such detested individuals. On occasion, especially festival days, they press their claims with boisterous and

ribald singing and dancing.(A Right to Exist: Eunuchs and the State in Nineteenth-Century India Laurence W. Preston Modern Asian Studies, Vol.

21, No. 2 (1987), pp. 371-387).

109. Therefore, we make it clear at the outset that when we discuss about the question of conferring distinct identity, we are restrictive in our

meaning which has to be given to TG community i.e. hijra etc., as explained above.

110. Their historical background and individual scenario has been stated in detail in the accompanying judgment rendered by my learned Brother.

Few things which follow from this discussion are summed up below:

(a) Though in the past TG in India was treated with great respect, that does not remain the scenario any longer. Attrition in their status was

triggered with the passing of the Criminal Tribes Act, 1871 which deemed the entire community of Hijara persons as innately ''criminal'' and

''adapted to the systematic commission of non-bailable offences''. This dogmatism and indoctrination of Indian people with aforesaid presumption,

was totally capricious and nefarious. There could not have been more harm caused to this community with the passing of the aforesaid brutal

Legislation during British Regime with the vicious and savage this mind set. To add insult to the irreparable injury caused, Section 377 of the Indian

Penal Code was misused and abused as there was a tendency, in British period, to arrest and prosecute TG persons u/s 377 merely on suspicion.

To undergo this sordid historical harm caused to TGs of India, there is a need for incessant efforts with effervescence.

(b) There may have been marginal improvement in the social and economic condition of TGs in India. It is still far from satisfactory and these TGs

continue to face different kinds of economic blockade and social degradation. They still face multiple forms of oppression in this country.

Discrimination qua them is clearly discernable in various fields including health care, employment, education, social cohesion etc.

(c) The TGs are also citizens of this country. They also have equal right to achieve their full potential as human beings. For this purpose, not only

they are entitled to proper education, social assimilation, access to public and other places but employment opportunities as well. The discussion

above while dealing with the first issue, therefore, equally applies to this issue as well.

111. We are of the firm opinion that by recognizing such TGs as third gender, they would be able to enjoy their human rights, to which they are

largely deprived of for want of this recognition. As mentioned above, the issue of transgender is not merely a social or medical issue but there is a

need to adopt human right approach towards transgenders which may focus on functioning as an interaction between a person and their

environment highlighting the role of society and changing the stigma attached to them. TGs face many disadvantages due to various reasons,

particularly for gender abnormality which in certain level needs to physical and mental disability. Up till recently they were subjected to cruelty, pity

or charity. Fortunately, there is a paradigm shift in thinking from the aforesaid approach to a rights based approach. Though, this may be the

thinking of human rights activist, the society has not kept pace with this shift. There appears to be limited public knowledge and understanding of

same-sex sexual orientation and people whose gender identity and expression are incongruent with their biological sex. As a result of this

approach, such persons are socially excluded from the mainstream of the society and they are denied equal access to those fundamental rights and

freedoms that the other people enjoy freely.(See, Hijras/Transgender Women in India: HIV, Human Rights and Social Exclusion, UNDP report on

India Issue: December, 2010).

112. Some of the common and reported problem that transgender most commonly suffer are: harassment by the police in public places,

harassment at home, police entrapment, rape, discriminations, abuse in public places et. al. The other major problems that the transgender people

face in their daily life are discrimination, lack of educational facilities, lack of medical facilities, homelessness, unemployment, depression, hormone

pill abuse, tobacco and alcohol abuse, and problems related to marriage and adoption. In spite of the adoption of Universal Declaration of Human

Rights (UDHR) in the year 1948, the inherent dignity, equality, respect and rights of all human beings throughout the world, the transgender are

denied basic human rights. This denial is premised on a prevalent juridical assumption that the law should target discrimination based on sex (i.e.,

whether a person is anatomically male or female), rather than gender (i.e., whether a person has qualities that society consider masculine or

feminine (Katherine M. Franke, The Central Mistake of Sex Discrimination Law: the Disaggregation of Sex from Gender, 144 U. Pa.Rev. 1, 3

(1995) (arguing that by defining sex in biological terms, the law has failed to distinguish sex from gender, and sexual differentiation from sex

discrimination). Transgender people are generally excluded from the society and people think transgenderism as a medical disease. Much like the

disability, which in earlier times was considered as an illness but later on looked upon as a right based approach. The question whether

transgenderism is a disease is hotly debated in both the transgender and medical-psychiatric communities. But a prevalent view regarding this is that

transgenderism is not a disease at all, but a benign normal variant of the human experience akin to left-handedness.

113. Therefore, gender identification becomes very essential component which is required for enjoying civil rights by this community. It is only with

this recognition that many rights attached to the sexual recognition as ''third gender'' would be available to this community more meaningfully viz. the

right to vote, the right to own property, the right to marry, the right to claim a formal identity through a passport and a ration card, a driver''s

license, the right to education, employment, health so on.

114. Further, there seems to be no reason why a transgender must be denied of basic human rights which includes Right to life and liberty with

dignity, Right to Privacy and freedom of expression, Right to Education and Empowerment, Right against violence, Right against Exploitation and

Right against Discrimination. Constitution has fulfilled its duty of providing rights to transgenders. Now it''s time for us to recognize this and to

extend and interpret the Constitution in such a manner to ensure a dignified life of transgender people. All this can be achieved if the beginning is

made with the recognition that TG as third gender.

115. In order to translate the aforesaid rights of TGs into reality, it becomes imperative to first assign them their proper ''sex''. As is stated earlier,

at the time of birth of a child itself, sex is assigned. However, it is either male or female. In the process, the society as well as law, has completely

ignored the basic human right of TGs to give them their appropriate sex categorization. Up to now, they have either been treated as male or female.

This is not only improper as it is far from truth, but in dignified to these TGs and violates their human rights.

116. Though there may not be any statutory regime recognizing ''third gender'' for these TGs. However, we find enough justification to recognize

this right of theirs in natural law sphere. Further, such a justification can be traced to the various provisions contained in Part III of the Constitution

relating to ''Fundamental Rights''. In addition to the powerful justification accomplished in the accompanying opinion of my esteemed Brother,

additional raison d''etre for this conclusion is stated hereinafter.

117. We are in the age of democracy, that too substantive and liberal democracy. Such a democracy is not based solely on the rule of people

through their representatives'' namely formal democracy. It also has other percepts like Rule of Law, human rights, independence of judiciary,

separation of powers etc.

118. There is a recognition to the hard realty that without protection for human rights there can be no democracy and no justification for

democracy. In this scenario, while working within the realm of separation of powers (which is also fundamental to the substantive democracy), the

judicial role is not only to decide the dispute before the Court, but to uphold the rule of law and ensure access to justice to the marginalized section

of the society. It cannot be denied that TGs belong to the unprivileged class which is a marginalized section.

119. The role of the Court is to understand the central purpose and theme of the Constitution for the welfare of the society. Our Constitution, like

the law of the society, is a living organism. It is based on a factual and social realty that is constantly changing. Sometimes a change in the law

precedes societal change and is even intended to stimulate it. Sometimes, a change in the law is the result in the social realty. When we discuss

about the rights of TGs in the constitutional context, we find that in order to bring about complete paradigm shift, law has to play more pre-

dominant role. As TGs in India, are neither male nor female, treating them as belonging to either of the aforesaid categories, is the denial of these

constitutional rights. It is the denial of social justice which in turn has the effect of denying political and economic justice.

120. In 286795 this Court observed:

Our Constitution is a tryst with destiny, preamble with lucent solemnity in the words ''Justice-social, economic and political.'' The three great

branches of Government, as creatures of the Constitution, must remember this promise in their fundamental role and forget it at their peril, for to do

so will be a betrayal of chose high values and goals which this nation set for itself in its objective Resolution and whose elaborate summation

appears in Part IV of the Paramount Parchment. The history of our country''s struggle for independence was the story of a battle between the

forces of socio-economic exploitation and the masses of deprived people of varying degrees and the Constitution sets the new sights of the

nation.....Once we grasp the dharma of the Constitution, the new orientation of the karma of adjudication becomes clear. Our founding fathers,

aware of our social realities, forged our fighting faith and integrating justice in its social, economic and political aspects. While contemplating the

meaning of the Articles of the Organic Law, the Supreme Court shall not disown Social Justice.

121. Oliver Wendell Holmes said: ""the life of law has been logical; it has been experience"". It may be added that ''the life of law is not just logic or

experience. The life of law is renewable based on experience and logic, which adapted law to the new social realty''. Recognizing this fact, the

aforesaid provisions of the Constitution are required to be given new and dynamic meaning with the inclusion of rights of TGs as well. In this

process, the first and foremost right is to recognize TGs as ''third gender'' in law as well. This is a recognition of their right of equality enshrined in

Article 14 as well as their human right to life with dignity, which is the mandate of the Article 21 of the Constitution. This interpretation is in

consonance with new social needs. By doing so, this Court is only bridging the gap between the law and life and that is the primary role of the

Court in a democracy. It only amounts to giving purposive interpretation to the aforesaid provisions of the Constitution so that it can adapt to the

changes in realty. Law without purpose has no raison d''etre. The purpose of law is the evolution of a happy society. As Justice Iyer has aptly put:

The purpose of law is the establishment of the welfare of society ""and a society whose members enjoy welfare and happiness may be described as

a just society. It is a negation of justice to say that some members, some groups, some minorities, some individuals do not have welfare: on the

other hand they suffer from ill-fare. So it is axiomatic that law, if it is to fulfil itself, must produce a contented, dynamic society which is at once

meting out justice to its members.

122. It is now very well recognized that the Constitution is a living character; its interpretation must be dynamic. It must be understood in a way

that intricate and advances modern realty. The judiciary is the guardian of the Constitution and by ensuring to grant legitimate right that is due to

TGs, we are simply protecting the Constitution and the democracy inasmuch as judicial protection and democracy in general and of human rights in

particular is a characteristic of our vibrant democracy.

123. As we have pointed out above, our Constitution inheres liberal and substantive democracy with rule of law as an important and fundamental

pillar. It has its own internal morality based on dignity and equality of all human beings. Rule of law demands protection of individual human rights.

Such rights are to be guaranteed to each and every human being. These TGs, even though insignificant in numbers, are still human beings and

therefore they have every right to enjoy their human rights.

124. In 264770 , This Court observed:

We are a country governed by the Rule of Law. Our Constitution confers certain rights on every human being and certain other rights on citizens.

Every person is entitled to equality before the law and equal protection of the laws.

125. The rule of law is not merely public order. The rule of law is social justice based on public order. The law exists to ensure proper social life.

Social life, however, is not a goal in itself but a means to allow the individual to life in dignity and development himself. The human being and human

rights underlie this substantive perception of the rule of law, with a proper balance among the different rights and between human rights and the

proper needs of society. The substantive rule of law ""is the rule of proper law, which balances the needs of society and the individual."" This is the

rule of law that strikes a balance between society''s need for political independence, social equality, economic development, and internal order, on

the one hand, and the needs of the individual, his personal liberty, and his human dignity on the other. It is the duty of the Court to protect this rich

concept of the rule of law.

126. By recognizing TGs as third gender, this Court is not only upholding the rule of law but also advancing justice to the class, so far deprived of

their legitimate natural and constitutional rights. It is, therefore, the only just solution which ensures justice not only to TGs but also justice to the

society as well. Social justice does not mean equality before law in papers but to translate the spirit of the Constitution, enshrined in the Preamble,

the Fundamental Rights and the Directive Principles of State Policy into action, whose arms are long enough to bring within its reach and embrace

this right of recognition to the TGs which legitimately belongs to them.

127. Aristotle opined that treating all equal things equal and all unequal things unequal amounts to justice. Kant was of the view that at the basis of

all conceptions of justice, no matter which culture or religion has inspired them, lies the golden rule that you should treat others as you would want

everybody to treat everybody else, including yourself. When Locke conceived of individual liberties, the individuals he had in mind were

independently rich males. Similarly, Kant thought of economically self-sufficient males as the only possible citizens of a liberal democratic state.

These theories may not be relevant in today''s context as it is perceived that the bias of their perspective is all too obvious to us. In post-traditional

liberal democratic theories of justice, the background assumption is that humans have equal value and should, therefore, be treated as equal, as

well as by equal laws. This can be described as ''Reflective Equilibrium''. The method of Reflective Equilibrium was first introduced by Nelson

Goodman in ''Fact, Fiction and Forecast'' (1955). However, it is John Rawls who elaborated this method of Reflective Equilibrium by introducing

the conception of ''Justice as Fairness''. In his ''Theory of Justice'', Rawls has proposed a model of just institutions for democratic societies. Herein

he draws on certain pre-theoretical elementary moral beliefs (''considered judgments''), which he assumes most members of democratic societies

would accept. ""[Justice as fairness [....] tries to draw solely upon basic intuitive ideas that are embedded in the political institutions of a

constitutional democratic regime and the public traditions of their interpretations. Justice as fairness is a political conception in part because it starts

from within a certain political tradition. Based on this preliminary understanding of just institutions in a democratic society, Rawls aims at a set of

universalistic rules with the help of which the justice of present formal and informal institutions can be assessed. The ensuing conception of justice is

called ''justice as fairness''. When we combine Rawls''s notion of Justice as Fairness with the notions of Distributive Justice, to which Noble

Laureate Prof. Amartya Sen has also subscribed, we get jurisprudential basis for doing justice to the Vulnerable Groups which definitely include

TGs. Once it is accepted that the TGs are also part of vulnerable groups and marginalized section of the society, we are only bringing them within

the fold of aforesaid rights recognized in respect of other classes falling in the marginalized group. This is the minimum riposte in an attempt to

assuage the insult and injury suffered by them so far as to pave way for fast tracking the realization of their human rights.

128. The aforesaid, thus, are my reasons for treating TGs as ''third gender'' for the purposes of safeguarding and enforcing appropriately their

rights guaranteed under the Constitution. These are my reasons in support of our Constitution to the two issues in these petitions.

129. We, therefore, declare:

(1) Hijras, Eunuchs, apart from binary gender, be treated as ""third gender"" for the purpose of safeguarding their rights under Part III of our

Constitution and the laws made by the Parliament and the State Legislature.

(2) Transgender persons'' right to decide their self-identified gender is also upheld and the Centre and State Governments are directed to grant

legal recognition of their gender identity such as male, female or as third gender.

(3) We direct the Centre and the State Governments to take steps to treat them as socially and educationally backward classes of citizens and

extend all kinds of reservation in cases of admission in educational institutions and for public appointments.

(4) Centre and State Governments are directed to operate separate HIV Sero-surveillance Centres since Hijras/Transgenders face several sexual

health issues.

(5) Centre and State Governments should seriously address the problems being faced by Hijras/Transgenders such as fear, shame, gender

dysphoria, social pressure, depression, suicidal tendencies, social stigma, etc. and any insistence for SRS for declaring one''s gender is immoral and

illegal.

(6) Centre and State Governments should take proper measures to provide medical care to TGs in the hospitals and also provide them separate

public toilets and other facilities.

(7) Centre and State Governments should also take steps for framing various social welfare schemes for their betterment.

(8) Centre and State Governments should take steps to create public awareness so that TGs will feel that they are also part and parcel of the social

life and be not treated as untouchables.

(9) Centre and the State Governments should also take measures to regain their respect and place in the society which once they enjoyed in our

cultural and social life.

130. We are informed an Expert Committee has already been constituted to make an in-depth study of the problems faced by the Transgender

community and suggest measures that can be taken by the Government to ameliorate their problems and to submit its report with recommendations

within three months of its constitution. Let the recommendations be examined based on the legal declaration made in this judgment and

implemented within six months.

131. Writ Petitions are, accordingly, allowed, as above.