K.VEDIAPPAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner seeking to challenge an action of the respondents in opening a History sheet in his name in H.S.No.516/D, dated 02.04.2009 on the file of the 4th respondent, i.e., the Inspector of Police, Harur Police Station, Dharmapuri District and after setting aside the same seeks for a direction to pay compensation of Rs.5 lakhs to the petitioner.

(2.) WHEN the writ petition came up on 16.7.2012, this court ordered notice on admission and had directed the learned Special Government Pleader to get instructions from the respondents. Accordingly, a counter affidavit, dated 31.7.2012 has been filed by the Superintendent of Police, Dharmapuri District, i.e., the second respondent. The original file relating to the History sheet was also circulated.

(3.) AS rightly contended by the petitioner, in both the cases, which are more than 5 years old, no charge sheet has been filed. But however based upon the entries, the Deputy Superintendent of Police had counter signed the file and directed that his activities should be closely watched. A direction was given to the Inspector to open a history sheet to watch his activities very closely and report compliance. This was vide an order dated 2.4.2009. Subsequently, the Inspector of Police put up a memo on 01.01.2011 seeking for continuation of the history sheet upto 31.12.2011 on the ground that the activities of the petitioner was not satisfactory. Thereafter, the Deputy Superintendent of Police made an endorsement stating that the history sheet shall be retained till 31.12.2011. Once again, the Inspector of Police made a similar extension request on 31.12.2011 and the Deputy Superintendent of Police had made an extension mechanically to retain the history sheet upto 31.12.2012.