(1.) This Writ Petition has been filed seeking a direction, directing the respondents to consider the representation given by the petitioner, dated 08.09.2020, seeking the respondents to remove the petitioner's name from the History Sheet, on the file of the 3rd respondent herein.
(2.) The learned counsel appearing for the petitioner would submit that the petitioner worked as a Police Constable in Ennore Police Station. Now, he was removed from service on 25.11.2019, by the Deputy Commissioner of Police, Mathavaram District, for availing leave without permission. Thereafter, the respondent Police foisted some false cases, as against the petitioner and subsequently, the name of the petitioner has been included in the History Sheet list, on the file of the 3rd respondent.
(3.) The learned counsel appearing for the petitioner would further submit that the 3rd respondent police falsely registered the 1st case against the petitioner in Crime No.37 of 2019, under Sections 302 and 120(b) of IPC., on 23.01.2018 and the case is still pending trial.