ABDUR RAUF Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Merely because a litigant has lot of perseverance, it does not make his case better and better every time he litigates. Legal wisdom can surely dawn upon counsels as they progress in the litigation, but that by itself cannot form the basis for overlooking or ignoring the previous rounds of litigation's and the orders which came to be passed from time to time.

(3.) In the present round, appeal has been moved against the order dated 02.07.2014, by virtue of which the writ application of the appellants was dismissed by the learned single Judge, wherein an effort was made to claim financial benefits for the period 01.10.2000 to 31.02011. In the earlier round of litigation there was no clear and categorical order that the appellants would be entitled to the benefits of pay-scales on the so-called promoted posts, which is evident from reading of those orders passed either by the learned single Judge or the appellate Court, copies of which are part of the writ application as annexures.