Patna High Court: A Division Bench of Sanjay Karol, CJ and S.Kumar, J., while addressing a petition, directed State Government that all policies framed and instructions issued by Government, shall be implemented in letter and spirit and no member of transgender community be deprived of Ration only on account of such status or not possessing Ration Card.
Court observed that Government Advocate, Ajay had been taking a proactive role in the matter and has been an Instructing Officer to meet with the difficulties and problems of transgenders.
Government Advocate, Ajay, mentioned that Government of Bihar has taken a decision of distributing food grains to all who are otherwise eligible and entitled to, even if they do not possess the Ration Card. Impliedly, possessing the Ration Card is not a condition precedent for availing the facility of receiving the food grains under various policy and schemes of the Government of Bihar.
Petitioner if face any further difficulty which any transgender may be facing in the State of Bihar may invite the attention of authorities in that case.
Matter to be listed on 22nd June, 2020. [Veera Yadav v. Chief Secy., Government of Bihar, 2020 SCC OnLine Pat 591 , decided on 20-05-2020]