- (1.) Heard learned counsel for the parties.
(2.) The order dated 7th August, 2017 passed by learned Central Administrative Tribunal in O.A. No. OA/051/00118/2016 has affirmed the order of disciplinary authority dated 3rd March, 2016 and the appellate order dated 28th April, 2016 (Annexure11 Series), whereunder punishment of reduction to the lowest stage of next lower grade i.e. from S8 to S7 as awarded earlier also on 31st May, 2003 upon him, was affirmed.
(3.) The present proceeding arises out of a fresh inquiry though for the same charges (Annexure2 dated 10.10.1994) on being remanded by learned Division Bench of this Court in L.P.A. No. 58 of 2012, judgment dated 3rd February, 2014 (Annexure7). The charges framed against the petitioner are as under: " (i) Clause 31(xiii) giving false information regarding wife's particulars for the purpose of employment or concealing any fact about any previous employment, age and other particulars in this respect. (ii) Clause 31(xxiii) contracting another marriage while his wife is till alive.;