Supreme Court - Daily Orders
Varsha Namdeo Pawar Alias Vijay Pawar vs Director General Of Police Maharashtra on 16 April, 2024
Bench: A.S. Bopanna, Sanjay Kumar
1
ITEM NO.33 COURT NO.5 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 9050/2023
(Arising out of impugned final judgment and order dated 01-02-2023
in WPL No. 2020/2023 passed by the High Court Of Judicature At
Bombay)
VARSHA NAMDEO PAWAR ALIAS VIJAY PAWAR Petitioner(s)
VERSUS
DIRECTOR GENERAL OF POLICE MAHARASHTRA & ORS. Respondent(s)
IA No. 90026/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 90025/2023 - EXEMPTION FROM FILING O.T.
IA No. 90027/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 16-04-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Mihir Samson, Adv.
Ms. Asawari Sodhi, Adv.
Mr. Sujoy Chatterjee, AOR
For Respondent(s) Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Ms. Sourav Singh, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
Ms. Preet S. Phanse, Adv.
Mr. Adarsh Dubey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Though, the petitioner before this Court is assailing Signature Not Verified the order dated 01.02.2023 passed by the High Court of Digitally signed by Nisha Khulbey Date: 2024.04.16 18:15:23 IST Reason: Judicature at Bombay in W.P. (L) No. 2020 of 2023 relegating the petitioner to the Maharashtra Administrative Tribunal, during the pendency of this petition, the respondents, on 2 their own account, have issued the communication dated 11.01.2024 permitting the petitioner to undergo gender reassignment surgery and change the name.
2. In that light, a perusal of the prayer made in the Writ Petition before the High Court would indicate that the same stands answered at this juncture in the manner it has been formulated. In that view, at this juncture, we do not propose to go into the other aspects of the matter.
3. However, in view of the apprehension expressed by the learned counsel for the petitioner about the non-acceptance of the further request that would be made after the gender reassignment surgery, in that regard, liberty is left open to the petitioner to approach the High Court, if the petitioner has any other grievance, and in such event, the High Court, on providing opportunity to the respondents, may consider all aspects of the matter in accordance with law.
4. with the said observation, the petition stands disposed
5. Pending application(s), if any, shall also stand disposed of.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR