ASHOKA KUMAR THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) It is brought to our notice by Mr Gopal Subramanium, learned Additional Solicitor General that by order communicated by Letter dated 19-8-2006, salary of doctors of AIIMS and other government hospitals for the period from 14-5-2006 to 30-5-2006 has been sanctioned and they shall be immediately paid the amounts due.

(2.) We find from the communication signed by one Mr U.C. Nangia, Deputy Secretary to the Government of India that "this shall not be quoted as a precedent in any case in future". We failed to understand the logic on this insertion in the order. In none of the orders passed by this Court, has it been stated that the order regarding payment is not to be treated as a precedent.

(3.) Whether an order can be treated as a precedent would depend upon the fact situation. In fact, we have stated that though the normal rule of "no work no pay" could have, in law, been applied, in view of the special features of the case, we had directed payment.