<b>XI LOK SABHA DEBATES, <i> Session IV (Budget) </i> </b>
XI LOK SABHA DEBATES, Session IV (Budget) Thursday , May 8, 1997 / Vaisakha 18 1919 (Saka)


Type of Debate: SPECIAL MENTION
Title: Regarding regularisation of out-of-turn allotment of accommodation to Government Employees. TEXT : SHRI SONTOSH MOHAN DEV (SILCHAR): Sir, today I am raising a humanitarian issue with which all sections of the House are aware. A large number of Class III and IV employees of the Central Government, as also Doctors, Superintendents and other Central Government employees are under eviction order of the Supreme Court on out-of-turn allotment. Unfortunately, this particular issue has been tagged up by the hon. Supreme Court with the issue of allotment of petrol pumps and other houses to the civilians. All political Parties have taken up this issue with the Government and have requested that since these Government employees have no alternate accommodation, their allotment should be regularised and they should be allowed to stay at those particular places.

In the last two days, they once held a demonstration outside the Parliament House and another demonstration was held yesterday outside the residence of the hon. Speaker. This issue needs to be considered by the Government.

As per the newspaper report, in my opinion there are two alternatives. As has happened in the case of Aquaculture where we have come out with a Bill, if there is a scope for the Supreme Court to review this case, the matter should be kept pending till that petition is disposed of. They should not be evicted.

There was an all Party meeting with the then Prime Minister, Shri Deve Gowda and the Government agreed to introduce a Bill to regularise these allotments. Just now Shri Vajpayee has said that some other Government servants are also in queue, because if these are vacated they will get them. They are also objecting that it should not be done. Their views also should be taken into consideration and some solution should be found out. Through you I appeal to all sections of the House to take up this cause with the Government and the Government should react on it.

SHRI PRABHU DAYAL KATHERIA (FEROZABAD):

¸ÉÒ |ɦÉÖ nùªÉÉ±É Eò`öäÊ®úªÉÉ :ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, +É{É ¨Éä®úÒ BEò |ÉÉlÉÇxÉÉ ºÉÖxÉ ±ÉÒÊVÉB* ºÉnùxÉ VÉÉä ¦ÉÒ ÊxÉhÉÇªÉ ±ÉäiÉÉ ½þèÆ, ¨ÉèÆ =ºÉEòÉ {ÉɱÉxÉ Eò®úiÉÉ ½þÚÆ* ¨Éä®úÒ |ÉÉlÉÇxÉÉ ½þè ÊEò ½þÉ=ºÉ Eòä Bb÷VÉxÉÇ ½þÉäxÉä ºÉä {ɽþ±Éä º]õä]õ¨ÉèÆ]õ ºÉnùxÉ ¨ÉäÆ +ÉxÉÉ SÉÉʽþB, ºÉnùxÉ EòÉä ¤ÉiÉÉxÉÉ SÉÉʽþB ÊEò ¨Éä®úä Ê|É´Éä±ÉäVÉ ¨ÉÉä¶ÉxÉ {É®ú EªÉÉ ¡òèºÉ±ÉÉ Ê±ÉªÉÉ MɪÉÉ ½þè * ªÉ½þÒ ¨Éä®úÒ |ÉÉlÉÇxÉÉ ½þè *

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ºÉ®úEòÉ®ú EòÉä ªÉÚ.{ÉÒ. ºÉä Ê®ú{ÉÉä]õÇ ¨ÉÆMÉÉxÉÒ SÉÉʽþB +Éè®ú VÉèºÉÉ ®úÉVÉä¶É {ÉɪɱÉ]õ VÉÒ xÉä Eò½þÉ, ¨ÉÖZÉä {ÉiÉÉ xɽþÒÆ ÊEò ªÉÚ.{ÉÒ. ºÉä Ê®ú{ÉÉä]õÇ +É MÉ<Ç ½þè ªÉÉ xɽþÒÆ +É<Ç ½þè ±ÉäÊEòxÉ ªÉ½þÉÆ +vÉÚ®úÉ º]õä]õ¨ÉèÆ]õ nùäxÉä ºÉä EòÉä<Ç ¡òɪÉnùÉ xɽþÒÆ ½þÉäMÉÉ * <ºÉʱÉB ªÉÚ.{ÉÒ. MÉ´ÉxÉǨÉäÆ]õ ºÉä ¡òÉè®úxÉ Ê®ú{ÉÉä]õÇ ¨ÉÆMÉÉ<Ç VÉÉB +Éè®ú =ºÉEòä +ÉiÉä ½þÒ ½þÉä¨É ʨÉÊxɺ]õ®ú ªÉ½þÉÆ º]õä]õ¨ÉèÆ]õ nùäÆ *

SHRI PRABHU DAYAL KATHERIA (FEROZABAD):

¸ÉÒ |ɦÉÖ nùªÉÉ±É Eò`öäÊ®úªÉÉ : ªÉÚ.{ÉÒ. MÉ´ÉxÉǨÉäÆ]õ ºÉä Ê®ú{ÉÉä]õÇ +É SÉÖEòÒ ½þè ±ÉäÊEòxÉ ¨Éä®úÉ ÊxÉ´ÉänùxÉ ½þè ÊEò ½þÉ=ºÉ Eòä Bb÷VÉxÉÇ ½þÉäxÉä ºÉä {ɽþ±Éä ºÉ®úEòÉ®ú EòÒ iÉ®ú¡ò ºÉä º]õä]õ¨ÉäÆ]õ ªÉ½þÉÆ +ÉxÉÉ SÉÉʽþB *

SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):

¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ (nùÊIÉhÉ Ênù±±ÉÒ) : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, +¦ÉÒ VÉÉä ¨ÉºÉ±ÉÉ ºÉÆiÉÉä¹É ¨ÉÉä½þxÉ nùä´É VÉÒ xÉä ºÉnùxÉ ¨ÉäÆ ®úJÉÉ ½þè, =ºÉ ¨ÉºÉ±Éä ºÉä |ɦÉÉÊ´ÉiÉ ºÉ¤ÉºÉä VªÉÉnùÉ ±ÉÉäMÉ ¨Éä®úä ÊxÉ´ÉÉÇSÉxÉ IÉäjÉ ¨ÉäÆ ®ú½þiÉä ½þèÆ +Éè®ú <ºÉʱÉB =xÉEòÒ ´ÉänùxÉÉ EòÉä VÉÖ¤ÉÉxÉ nùäxÉä Eòä ʱÉB ¨ÉèÆ ªÉ½þÉÆ JÉc÷Ò ½þÖ<Ç ½þÚÆ * ºÉ®úEòÉ®ú EòÒ ÊuÊ´ÉvÉÉ ¨ÉèÆ ºÉ¨ÉZÉ ºÉEòiÉÒ ½þÚÆ ÊEò ºÉÖ|ÉÒ¨É EòÉä]õÇ Eòä ÊxÉhÉÇªÉ Eòä ºÉɨÉxÉä ºÉ®úEòÉ®ú ¨ÉVɤÉÚ®úÒ EòÉ +½þºÉÉºÉ Eò®ú ®ú½þÒ ½þè ±ÉäÊEòxÉ ¨ÉèÆ Eò½þxÉÉ SÉɽþiÉÒ ½þÚÆ ÊEò <ºÉ iÉ®ú½þ EòÒ ÊuÊ´ÉvÉÉ +Éè®ú ʴɴɶÉiÉÉ <ºÉ ºÉ®úEòÉ®ú Eòä ºÉɨÉxÉä {ɽþ±ÉÒ ¤ÉÉ®ú xɽþÒÆ +É<Ç ½þè * Eò<Ç +xªÉ ¨ÉºÉ±ÉÉäÆ ¨ÉäÆ <ºÉÒ iÉ®ú½þ EòÒ ÊuÊ´ÉvÉÉ ºÉ®úEòÉ®ú Eòä ºÉɨÉxÉä {ɽþ±Éä ¦ÉÒ +É<Ç ½þè +Éè®ú ºÉ®úEòÉ®ú xÉä ¤ÉSÉÉ´É EòÉ ®úɺiÉÉ ÊxÉEòɱÉÉ ½þè* ªÉÊnù ¨ÉèÆ =nùɽþ®úhÉ Eòä iÉÉè®ú {É®ú Eò½þÚÆ iÉÉä <ºÉÒ ºÉjÉ ¨ÉäÆ, VÉ¤É BE´ÉÉ-Eò±SÉ®ú Eòä ºÉÆ¤ÉÆvÉ ¨ÉäÆ ºÉÖ|ÉÒ¨É EòÉä]õÇ EòÉ ÊxÉhÉÇªÉ +ɪÉÉ lÉÉ, Ê´ÉÊvÉ ¨ÉÆjÉÒ VÉÒ <ºÉ ºÉnùxÉ ¨ÉäÆ ¨ÉÉèVÉÚnù ½þèÆ, =xÉEòä IÉäjÉ ºÉä ºÉÆ¤ÉÆÊvÉiÉ ´É½þ ¨ÉºÉ±ÉÉ lÉÉ, ±ÉäÊEòxÉ ºÉ®úEòÉ®ú xÉä =ºÉEòÉ ®úɺiÉÉ ÊxÉEòɱÉÉ +Éè®ú |ɦÉÉÊ´ÉiÉ ±ÉÉäMÉÉäÆ EòÉä ®úɽþiÉ nùäxÉä Eòä ʱÉB <ºÉ ºÉnùxÉ ¨ÉäÆ BEò Ê¤É±É ±ÉɪÉÉ MɪÉÉ *

ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ªÉ½þ ¨ÉºÉ±ÉÉ vÉÉäJÉÉvÉc÷Ò ºÉä ¶ÉÖ°ü ½þÖ+É lÉÉ VÉÉä +¤É +ÉEò®ú ºÉÆ´ÉänùxÉÉ EòÉ ¨ÉºÉ±ÉÉ ¤ÉxÉ MɪÉÉ ½þè * ¨ÉèÆ +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä ºÉ®úEòÉ®ú ºÉä Eò½þxÉÉ SÉɽþiÉÒ ½þÚÆ ÊEò ºÉÖ|ÉÒ¨É EòÉä]õÇ EòÒ VÉÉä ʽþnùɪÉiÉäÆ ½þèÆ, =xÉ Ê½þnùɪÉiÉÉäÆ EòÉ {ÉɱÉxÉ Eò®úxÉä Eòä ʱÉB, ªÉÊnù ºÉ®úEòÉ®ú ÊxÉnùÇä¶É nùä ÊEò +ÉMÉä ºÉä =xÉ {É®ú ºÉJiÉÒ ºÉä {ÉɱÉxÉ ÊEòªÉÉ VÉÉBMÉÉ, +¤É ÊEòºÉÒ EòÉä ʤÉxÉÉ ¤ÉÉ®úÒ Eòä ¨ÉEòÉxÉ B±ÉÉì]õ xɽþÒÆ ÊEòªÉÉ VÉÉBMÉÉ iÉÉä VÉÉä ±ÉÉäMÉ EªÉÚ ¨ÉäÆ ±ÉMÉä ½þÖB ½þèÆ, |ÉiÉÒIÉÉ®úiÉ ½þèÆ, =x½þäÆ ¦ÉÒ ®úɽþiÉ EòÒ ºÉÉÆºÉ ʨɱÉäMÉÒ +Éè®ú ºÉÖ|ÉÒ¨É EòÉä]õÇ EòÒ Ê½þnùɪÉiÉÉäÆ Eòä SɱÉiÉä, =xÉEòä ºÉÉlÉ +xªÉÉªÉ xɽþÒÆ ½þÉäMÉÉ *

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ±ÉäÊEòxÉ ªÉä ±ÉÉäMÉ VÉÉä +ɱɮúäb÷Ò ¤Éè`öä ½þèÆ, <x½þäÆ ¤ÉäPÉ®ú Eò®ú Eòä ÊEòºÉÒ EòÉä PÉ®ú nùäxÉä ºÉä, ½þ¨É ±ÉÉäMÉ BEò ¤ÉÒ¨ÉÉ®úÒ EòÉ <±ÉÉVÉ føÚÆgøiÉä-føÚÆgøiÉä, nùںɮúÒ ¤ÉÒ¨ÉÉ®úÒ ºÉä OɺiÉ ½þÉä VÉÉBÆMÉä* <ºÉʱÉB <x½þäÆ ¤ÉäPÉ®ú Eò®úxÉä ºÉä ®úÉäEòxÉä Eòä ʱÉB, =xÉEòÒ BEò |ÉÊiÉÊxÉÊvÉ Eòä xÉÉiÉä, ºÉ®úEòÉ®ú Eòä ºÉɨÉxÉä ¨ÉèÆ BEò ¨ÉºÉÒÇ Ê{É]õÒ¶ÉxÉ |ɺiÉÖiÉ Eò®úiÉÒ ½þÚÆ* ¨Éä®úÉ ºÉ®úEòÉ®ú ºÉä +xÉÖ®úÉävÉ ½þè ÊEò ºÉ®úEòÉ®ú =xÉEòÒ <ºÉ ®ú½þ¨ÉÉäEò®ú¨É EòÒ +{ÉÒ±É EòÉä º´ÉÒEòÉ®ú Eò®úä +Éè®ú +ÉMÉä Eòä ʱÉB ʤÉxÉÉ ¤ÉÉ®úÒ Eòä ÊEòºÉÒ EòÉä +±ÉÉ]õ¨ÉäÆ]õ xɽþÒÆ EòÒ VÉÉBMÉÒ, <ºÉEòä ʱÉB ºÉJiÉ ÊxÉnùÇä¶É nùäxÉä EòÉ EòÉ¨É Eò®úä, iÉÉä nùÉäxÉÉäÆ EòÉ EòÉ¨É ½þÉä VÉÉBMÉÉ +Éè®ú nùÉäxÉÉäÆ EòÉä ®úɽþiÉ Ê¨É±ÉäMÉÒ*

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ªÉ½þ ¨Éä®úÒ +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä, ºÉ®úEòÉ®ú ºÉä +{ÉÒ±É ½þè* ªÉÊnù ºÉ®úEòÉ®ú +É±É {ÉÉ]õÒÇ ±ÉÒb÷ºÉÇ EòÒ ¨ÉÒÊ]õÆMÉ ¤ÉÖ±ÉÉxÉÉ SÉɽþiÉÒ ½þè, iÉÉä ´É½þÉÆ ¦ÉÒ ½þ¨ÉÉ®úÒ {ÉÉ]õÒÇ EòÉ |ÉÊiÉÊxÉÊvÉ VÉÉBMÉÉ +Éè®ú ½þ¨ÉÉ®úÒ {ÉÉ]õÒÇ EòÉ Ê´ÉSÉÉ®ú ®úJÉäMÉÉ, ±ÉäÊEòxÉ ªÉ½þ ®ú½þ¨ÉÉäEò®ú¨É EòÒ +{ÉÒ±É ¨ÉèÆ <xÉ iɨÉÉ¨É |ɦÉÉÊ´ÉiÉ ±ÉÉäMÉÉäÆ EòÒ +Éä®ú ºÉä +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä ºÉnùxÉ ¨ÉäÆ ºÉ®úEòÉ®ú Eòä ºÉɨÉxÉä ®úJÉxÉÉ SÉɽþiÉÒ ½þÚÆ +Éè®ú ¨ÉÖZÉä =¨¨ÉÒnù ½þÒ xɽþÒÆ ¤ÉʱEò {ÉÚhÉÇ Ê´É¶´ÉÉºÉ ½þè ÊEò ºÉ®úEòÉ®ú <ºÉEòÉä ºÉÆ´ÉänùxÉÉ EòÉ EòäºÉ ¨ÉÉxÉEò®ú, <ºÉ {É®ú ªÉlÉÉäÊSÉiÉ EòÉ®úÇ´ÉÉ<Ç Eò®úäMÉÒ*

SHRI SHARAD YADAV (MADHEPURA):

¸ÉÒ ¶É®únù ªÉÉnù´É (¨ÉvÉä{ÉÖ®úÉ) : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ºÉÆiÉÉä¹É ¨ÉÉä½þxÉ nùä´É VÉÒ xÉä VÉÉä ºÉ´ÉÉ±É =`öɪÉÉ ½þè, VÉÉä SÉiÉÖlÉÇ, iÞÉiÉÒªÉ +Éè®ú ÊuiÉÒªÉ ¸ÉähÉÒ Eòä Eò¨ÉÇSÉÉÊ®úªÉÉäÆ EòÉä ¤ÉäPÉ®ú Eò®úxÉä EòÉ ºÉ´ÉÉ±É ½þè, ´Éä ±ÉÉäMÉ ½þ¨ÉÉ®úä {ÉÉºÉ ¦ÉÒ +ÉB lÉä* ªÉ½þ {ÉÚ®úÒ iÉ®ú½þ ºÉä ¨ÉÉxÉ´ÉÒªÉ ºÉÆ´ÉänùxÉÉ EòÉ ¨ÉɨɱÉÉ ½þè* ¨ÉèÆ ºÉֹɨÉÉ VÉÒ EòÒ ¤ÉÉiÉ ºÉä ºÉ½þ¨ÉiÉ ½þÚÆ* EòÉxÉÚxÉ +Éè®ú ÊxɪɨÉÉäÆ Eòä iɽþiÉ ½þÒ ¨ÉEòÉxÉÉäÆ EòÒ +±ÉÉ]õ¨ÉäÆ]õ ½þÉäxÉÒ SÉÉʽþB* ¨ÉèÆ {ÉÚ®úÒ iÉ®ú½þ ºÉä nùÉäxÉÉäÆ ºÉnùºªÉÉäÆ EòÒ ¦ÉÉ´ÉxÉÉ+ÉäÆ ºÉä ºÉ½þ¨ÉiÉ ½þÚÆ +Éè®ú ºÉ®úEòÉ®ú ºÉä Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò ÊVÉºÉ iÉ®ú½þ ºÉä BE´ÉÉ Eò±ÉSÉ®ú Eòä ¤ÉÉ®úä ¨ÉäÆ ºÉ®úEòÉ®ú xÉä ºÉÖ|ÉÒ¨ÉEòÉä]õÇ EòÉ ÊxÉhÉÇªÉ +ÉxÉä Eòä ¤ÉÉnù Ê¤É±É ±ÉÉEò®ú BEò ®úɺiÉÉ ÊxÉEòɱÉÉ lÉÉ, =ºÉÒ |ÉEòÉ®ú <xÉ ±ÉÉäMÉÉäÆ Eòä ʱÉB ¦ÉÒ ®úɺiÉÉ ÊxÉEòɱÉä +Éè®ú EòÉxÉÚxÉ EòÉä nùÖ¯ûºiÉ Eò®úxÉä EòÉ ¦ÉÒ EòÉ¨É Eò®úä* VÉÉä >ðÆSÉÒ ¸ÉähÉÒ Eòä ±ÉÉäMÉ ½þèÆ, ´Éä iÉÉä ÊEòºÉÒ xÉ ÊEòºÉÒ iÉ®ú½þ ºÉä +{ÉxÉä PÉ®ú ±Éä ±ÉäÆMÉä +Éè®ú +{ÉxÉÒ ÊºlÉÊiÉ EòÉä ¤ÉSÉÉ ±ÉäÆMÉä, ±ÉäÊEòxÉ VÉÉä xÉÒSÉÒ ¸ÉähÉÒ Eòä Eò¨ÉÇSÉÉ®úÒ ½þèÆ, VÉÉä MÉ®úÒ¤É ±ÉÉäMÉ ½þèÆ +Éè®ú PÉ®ú-PÉ®ú, uÉ®ú-uÉ®ú PÉÚ¨É ®ú½þä ½þèÆ, ªÉ½þÉÆ =x½þÉäÆxÉä |Énù¶ÉÇxÉ ÊEòªÉÉ ½þè, ´Éä +{ÉxÉä PÉ®úÉäÆ EòÉä EòèºÉä ¤ÉSÉÉBÆ, ªÉ½þ |ɶxÉ =xÉEòä ºÉɨÉxÉä ½þè*

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉèÆ ªÉ½þ Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò VÉÉä xªÉÉªÉ +Éè®ú <ƺÉÉ¡ò ½þè, =ºÉEòä ¤ÉÉ®úä ¨ÉäÆ ºÉnùxÉ ¨ÉäÆ SÉSÉÉÇ xɽþÒÆ ½þÉäiÉÒ ½þè* ¤É½þäʱɪÉÉ ±ÉÉäMÉ ½þèÆ, ªÉä ±ÉÉäMÉ ½þVÉÉ®úÉäÆ ´É¹ÉÉäÇÆ ºÉä <ºÉ nùä¶É ¨ÉäÆ ½þèÆ +Éè®ú +{ÉxÉÒ ®úÉäVÉÒ®úÉä]õÒ SɱÉÉ ®ú½þä ½þèÆ* <ºÉ nùä¶É ¨ÉäÆ ¤Éè±É, MÉɪÉ, iÉÉäiÉä, MÉÉè®úèªÉÉ, Eò¤ÉÚiÉ®ú +ÉÊnù EòÉä ÊVÉºÉ {ªÉÉ®ú ºÉä {ÉɱÉÉ VÉÉiÉÉ ½þè, =ºÉEòÒ Ê¨ÉºÉÉ±É nùÖÊxɪÉÉ ¨ÉäÆ Eò½þÒÆ xɽþÒÆ ʨɱÉäMÉÒ, ±ÉäÊEòxÉ BxÉ´ÉɪɮúxɨÉäÆ]õ Eòä EòÖUô ±ÉÉäMÉ, ªÉÚ®úÉä{É EòÒ ¨ÉÉxÉʺÉEòiÉÉ ºÉä |ɦÉÉÊ´ÉiÉ ½þÉäEò®ú, VÉÉä ½þVÉÉ®úÉäÆ ±ÉÉäMÉÉäÆ EòÉ ®úÉäVÉMÉÉ®ú ½þè, =ºÉä UôÒxÉxÉä EòÒ EòÉäÊ¶É¶É Eò®ú ®ú½þä ½þèÆ* <ºÉ nùä¶É ¨ÉäÆ Ê¤É±±ÉÒ, EòÖiiÉä +Éè®ú +xªÉ +xÉäEò |ÉEòÉ®ú Eòä {ɶÉÖ +Éè®ú {ÉIÉÒ BäºÉä ½þèÆ VÉÉä ¨ÉxÉÖ¹ªÉ Eòä VÉÒ´ÉxÉ ºÉä VÉÖc÷ä ½þÖB ½þèÆ*

ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ¨ÉèÆ +nùɱÉiÉ EòÉ ºÉ¨¨ÉÉxÉ Eò®úiÉÉ ½þÚÆ* ¨ÉèÆ SÉɽþiÉÉ ½þÚÆ ÊEò ´É½þ +Éè®ú ºÉIÉ¨É iÉ®úÒEòä ºÉä EòÉ¨É Eò®úä, ±ÉäÊEòxÉ nùä¶É EòÒ VÉÉä ½þɱÉiÉ ½þè, ´É½þ iÉÉä ºÉ¤ÉEòä ºÉɨÉxÉä ½þè* ªÉÉxÉÒ +nùɱÉiÉ ¦ÉÒ +±±Éɽþ EòÒ MÉÉªÉ ½þÉä VÉÉB, ªÉ½þ ¦ÉÒ `öÒEò xɽþÒÆ ±ÉMÉiÉÉ* +¦ÉÒ BEò ¡òèºÉ±ÉÉ +ɪÉÉ* +]õ±É VÉÒ ¨ÉèÆ BäºÉÒ EòÉä<Ç ¤ÉÉiÉ xɽþÒÆ Eò½þ ®ú½þÉ ½þÚÆ VÉÉä +É{ÉEòÉä +SUôÒ xÉ ±ÉMÉä* +nùɱÉiÉ Eòä BEò ¡òèºÉ±Éä Eòä iɽþiÉ +É®úÉ ¨É¶ÉÒxÉ {ÉÚ®úä Eòä {ÉÚ®úä =iiÉ®ú |Énùä¶É ¨ÉäÆ ¤Éxnù Eò®ú nùÒ MÉ<ÇÆ*

... (´ªÉ´ÉvÉÉxÉ)

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +¤É +É{É +{ÉxÉÒ ¤ÉÉiÉ ºÉ¨ÉÉ{iÉ EòÊ®úB EªÉÉäÆÊEò Eò<Ç +Éè®ú ¨É訤ɮú ¤ÉÉä±ÉxÉÉ SÉɽþiÉä ½þèÆ* +¤É +É{É ºÉ¨ÉÉ{iÉ EòÊ®úB* +É{ÉxÉä +{ÉxÉÒ ¤ÉÉiÉ Eò½þ nùÒ ½þè*

... (´ªÉ´ÉvÉÉxÉ)

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ¸ÉÒ¨ÉiÉÒ MÉÒiÉÉ ¨ÉÖJÉVÉÒÇ*

... (´ªÉ´ÉvÉÉxÉ)

SHRI VIREDNRA KUMAR SINGH (AURANGABAD):

¸ÉÒ ´ÉÒ®úäxpù EòÖ¨ÉÉ®ú ÊºÉÆ½þ :ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉÉxÉxÉÒªÉ ¶É®únù ªÉÉnù´É VÉÒ, ¤ÉÉä±É ®ú½þä lÉä +Éè®ú +É{ÉxÉä <x½þäÆ ¤Éè`öÉ ÊnùªÉÉ*

... (´ªÉ´ÉvÉÉxÉ)

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ¨ÉèÆxÉä <x½þäÆ xɽþÒÆ ¤Éè`öɪÉÉ ½þè* ´Éä +{ÉxÉÉ {ÉÉ<Æ]õ ¤ÉÉä±É SÉÖEòä ½þèÆ* ¨ÉèÆxÉä =xɺÉä Ê®úE´Éèº]õ EòÒ lÉÒ ÊEò ´Éä +{ÉxÉÒ ¤ÉÉiÉ Eò½þ ±ÉäÆ +Éè®ú ¤Éè`ö VÉÉBÆ* VÉ¤É ´Éä +Éè®ú ¤ÉÉä±ÉxÉÉ xɽþÒÆ SÉɽþiÉä ½þèÆ, iÉÉä ¨ÉèÆ =x½þäÆ ¤ÉÉä±ÉxÉä Eòä ʱÉB EòèºÉä ¡òÉäºÉÇ Eò®ú ºÉEòiÉÉ ½þÚÆ*

... (´ªÉ´ÉvÉÉxÉ)

SHRI VIREDNRA KUMAR SINGH (AURANGABAD):

¸ÉÒ ´ÉÒ®úäxpù EòÖ¨ÉÉ®ú ÊºÉÆ½þ:xɽþÒÆ, ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ´Éä ¤ÉÉä±É ®ú½þä lÉä, +É{ÉxÉä =x½þäÆ ¤Éè`öÉ ÊnùªÉÉ ½þè*

... (´ªÉ´ÉvÉÉxÉ)

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ¨ÉèÆxÉä xɽþÒÆ ¤Éè`öɪÉÉ ½þè* ¨ÉèÆxÉä iÉÉä Eò½þÉ ½þè ÊEò +É{É +{ÉxÉÒ ¤ÉÉiÉ Eò½þ SÉÖEòä ½þèÆ <ºÉʱÉB ºÉ¨ÉÉ{iÉ EòÊ®úB*

... (´ªÉ´ÉvÉÉxÉ)

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ªÉ½þ VɤÉnùǺiÉÒ xɽþÒÆ ½þÉäMÉÒ* ªÉ½þ VɤÉnùǺiÉÒ xɽþÒÆ SɱÉäMÉÒ* ¨ÉèÆxÉä =xɺÉä Ê®úE´Éèº]õ EòÒ ½þè* ´Éä xɽþÒÆ ¤ÉÉä±ÉxÉÉ SÉɽþiÉä ½þèÆ, iÉÉä ¨ÉèÆ EòèºÉä ¡òÉèºÉÇ Eò°üÆMÉÉ*

(´ªÉ´ÉvÉÉxÉ)

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É EÞò{ɪÉÉ ¤ÉèÊ`öB*

... (´ªÉ´ÉvÉÉxÉ)

MR. CHAIRMAN: I have called Shrimati Geeta Mukherjee.

... (´ªÉ´ÉvÉÉxÉ)

MR. CHAIRMAN: You cannot hold the House to ransom.

... (´ªÉ´ÉvÉÉxÉ)

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ªÉ½þ EòÉä<Ç iÉ®úÒEòÉ xɽþÒÆ ½þè*

... (´ªÉ´ÉvÉÉxÉ)

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ :¨ÉèÆxÉä =xɺÉä Ê®úEò´Éèº]õ EòÒ lÉÒ*

... (´ªÉ´ÉvÉÉxÉ)

SHRI VIREDNRA KUMAR SINGH (AURANGABAD):

¸ÉÒ ´ÉÒ®úäxpù EòÖ¨ÉÉ®ú ÊºÉÆ½þ :½þ¨É ±ÉÉäMÉ iÉ¤É iÉEò JÉc÷ä ®ú½þäÆMÉä*

... (´ªÉ´ÉvÉÉxÉ)

MR. CHAIRMAN :You cannot hold the House to ransom. I have called Shrimati Geeta Mukherjee. You please sit down. Only one Member can speak.

BEò ºÉÉlÉ {ÉÉÆSÉ JÉc÷ä ½þÉäEò®ú ¤ÉÉä±ÉäÆMÉä iÉÉä EòÉ¨É xɽþÒÆ SÉ±É ºÉEòiÉÉ ½þè*

... (´ªÉ´ÉvÉÉxÉ)

SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):

¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ (nù®ú¦ÉÆMÉÉ) : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, +É{ÉEòÉ iÉ®úÒEòÉ `öÒEò xɽþÒÆ ½þè*

... (´ªÉ´ÉvÉÉxÉ)

MR. CHAIRMAN: Nothing will go on record. Switch off the cameras.

(Interruptions)*

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +¤É +É{É ºÉÉ®úä JÉc÷ä ½þÉäEò®ú ¤ÉÉäʱɪÉä*

... (´ªÉ´ÉvÉÉxÉ)

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ªÉ½þ EòÉä<Ç iÉ®úÒEòÉ xɽþÒÆ ½þè*

... (´ªÉ´ÉvÉÉxÉ)

SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):

¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ :+É{ÉEòÉ iÉ®úÒEòÉ ¦ÉÒ `öÒEò xɽþÒÆ ½þè*

... (´ªÉ´ÉvÉÉxÉ)

SHRI SHARAD YADAV (MADHEPURA):

¸ÉÒ ¶É®únù ªÉÉnù´É :+É{É EªÉÉ ¤ÉÉiÉ Eò®ú ®ú½þä ½þèÆ?

... (´ªÉ´ÉvÉÉxÉ)

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ¶É®únù ªÉÉnù´É VÉÒ, +É{É ¤Éc÷ä ºÉÒÊxɪɮú ¨É訤ɮú ½þèÆ* +MÉ®ú +É{É SÉäªÉ®ú EòÒ <ºÉÒ iÉ®ú½þ ºÉä <VVÉiÉ Eò®úxÉÉ VÉÉxÉiÉä ½þèÆ iÉÉä <ºÉÒ iÉ®ú½þ ½þÉäMÉÉ*

... (´ªÉ´ÉvÉÉxÉ)

SHRI SHARAD YADAV (MADHEPURA):

¸ÉÒ ¶É®únù ªÉÉnù´É :+É{É EªÉÉ ¤ÉÉiÉ Eò®ú ®ú½þä ½þèÆ?

... (´ªÉ´ÉvÉÉxÉ)

¨ÉèÆ =xÉEòÉä ¤Éè`öÉ ®ú½þÉ ½þÚÆ +Éè®ú +É{É =xÉEòÉä =EòºÉÉ ®ú½þä ½þèÆ*

... (´ªÉ´ÉvÉÉxÉ)

________________________________________________________________________

*Not recorded

12.26 hrs.

At this Stage Shri Mohammad Ali Ashraf Fatmi and Some other non members come and Sent on the floor near the Table.

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ºÉ¤É ¨ÉiÉ±É¤É Eòä `öäEòänùÉ®ú ½þèÆ* EòÉä<Ç MÉ®úÒ¤ÉÉäÆ EòÒ ¤ÉÉiÉ xɽþÒÆ Eò®úiÉÉ*

At this Stage, Mohammad Ali Ashraf Fatmi and some other hon.member went back to their seats

SHRIMATI GEETA MUKHERJEE (PANSKURA): Sir, thank you. Shri Sharad Yadav also asked me to speak.

MR. CHAIRMAN: I do not know whether Shri Sharad Yadav has asked you to speak or not. But from the Chair, I have asked you to speak.

SHRIMATI GEETA MUKHERJEE: Thank you. I also wanted to tell this. MR. CHAIRMAN: I gave him a chance. He sat down voluntarily.

SHRIMATI GEETA MUKHERJEE: The main point is that in this melee let not the principal question be drowned. It is because not only women employees, but thousands of wives of the employees also are constantly coming to us.

SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):

¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ: ªÉ½þ ¤Éc÷ä ±ÉÉäMÉÉäÆ EòÒ ¤ÉÉiÉ ½þÉä ®ú½þÒ ½þè* MÉ®úÒ¤ÉÉäÆ EòÒ ¤ÉÉiÉ xɽþÒÆ ½þÉä ®ú½þÒ ½þè*

¸ÉÒ¨ÉiÉÒ MÉÒiÉÉ ¨ÉÖJÉÉè®úVÉÒ ªÉ½þ EòÉä<Ç ¤Éc÷ä ±ÉÉäMÉÉäÆ EòÒ ¤ÉÉiÉ xɽþÒÆ ½þè* ªÉ½þ ʨÉÊb÷±É E±ÉÉºÉ <¨{ɱÉÉ<ÇVÉ, ¡òÉä®úlÉ E±ÉÉºÉ EòÒ ¤ÉÉiÉ ½þè* EªÉÉ ¡òÉä®úlÉ E±ÉÉºÉ Ê¤Éc÷±ÉÉ +Éè®ú ]õÉ]õÉ ½þèÆ? +É{É EªÉÉ ¤ÉÉä±É ®ú½þä ½þèÆ?

I do not agree with that idea.

MR. CHAIRMAN: Do not worry about the interruption. Kindly address the Chair. You can make your point. Do not react to the interruptions.

SHRIMATI GEETA MUKHERJEE: I will address you straight and nobody else. So, Sir, through, you, I would request the Government immediately to go to the court and see to it that these people get some space because space is there. They have given us the figures. How much space is available now? They will be on the streets without any fault of theirs.

So, let that not happen. This is all, I would like to say. I hope everyone of us will agree and the House will make this suggestion unanimously.

SHRI SHARAD YADAV (MADHEPURA):

¸ÉÒ ¶É®únù ªÉÉnù´É (¨ÉvÉä{ÉÖ®úÉ) : ¨ÉèÆ BEò ½þÒ ÊxÉ´ÉänùxÉ Eò®úxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò VÉÉä ¤É½þäʱÉB ´ÉɱÉÉ ¨ÉɨɱÉÉ ½þè, VÉÉä ¤É½þÖiÉ ¨É½þi´É{ÉÚhÉÇ ¨ÉÖqÉ ½þè, ½þVÉÉ®úÉäÆ ±ÉÉäMÉÉäÆ EòÉ ®úÉäVÉMÉÉ®ú =ºÉ¨ÉäÆ SɱÉÉ MɪÉÉ ½þè, =ºÉ{É®ú ¤ÉÉä±ÉxÉä Eòä ʱÉB +É{É ÊEòºÉÒ ºÉnùºªÉ EòÉä Bä±ÉÉ>ð Eò®ú nùäÆ*

... (´ªÉ´ÉvÉÉxÉ)

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ:<ºÉ ºÉ¨ÉªÉ <ǶÉÚ ªÉ½þ ½þè ÊEò VÉÉä ºÉèÆ]Å±É MÉ´ÉxÉǨÉèÆ]õ ...

.....(´ªÉ´ÉvÉÉxÉ)

MR. CHAIRMAN: Do not interrupt. This is not the way.

... (Interruptions)

MR. CHAIRMAN: I would request the Chief Whip of the Party to control the Members.

SHRI SHARAD YADAV (MADHEPURA):

¸ÉÒ ¶É®únù ªÉÉnù´É: ¨Éä®úÉ nùںɮúÉ ÊxÉ´ÉänùxÉ ½þè ÊEò <ºÉ ºÉ´ÉÉ±É Eòä ¤ÉÉnù <xÉEòÉä ¦ÉÒ <ºÉ{É®ú SÉÉÆºÉ Ê¨É±É VÉÉB*

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ¶É®únù VÉÒ, +É{É ¤Éc÷ä BäEºÉ{ÉÒÊ®úBäÆºb÷ {ÉÉʱÉǪÉɨÉèÆ]õäÊ®úªÉxÉ ½þèÆ* <ºÉ ºÉ¨ÉªÉ ºÉÆiÉÉä¹É ¨ÉÉä½þxÉ nùä´É VÉÒ xÉä VÉÉä ºÉ´ÉÉ±É =`öɪÉÉ ½þè, VÉÉä ¨ÉºÉ±ÉÉ ½þÉ=ºÉ Eòä ºÉɨÉxÉä ½þè, ´É½þ ºÉèÆ]Å±É MÉ´ÉxÉǨÉèÆ]õ <¨{±ÉÉ<WÉ Eòä

... (´ªÉ´ÉvÉÉxÉ)

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É ¤ÉÉäʱÉB*

... (´ªÉ´ÉvÉÉxÉ)

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É <ºÉ ÊEòº¨É EòÒ ¤ÉÉiÉ ¤ÉÒSÉ ¨ÉäÆ xɽþÒÆ ¤ÉÉä±É ºÉEòiÉä* BEò <ǶÉÚ JÉi¨É ½þÉäxÉä nùÒÊVÉB* ¨ÉèÆxÉäÆ Eò½þÉ ½þè ÊEò ¤ÉÉnù ¨ÉäÆ ¨ÉÉèEòÉ nùÚÆMÉÉ* ±ÉäÊEòxÉ +É{É ½þÉ=ºÉ EòÉä BäºÉä ®úèxÉºÉ¨É ¨ÉäÆ xɽþÒÆ ½þÉä±b÷ Eò®ú ºÉEòiÉä*

... (´ªÉ´ÉvÉÉxÉ)

SHRI SHARAD YADAV (MADHEPURA):

¸ÉÒ ¶É®únù ªÉÉnù´É: ¨Éä®úÒ +É{ɺÉä ªÉ½þÒ Ê´ÉxÉiÉÒ ½þè ÊEò <ºÉ ºÉ´ÉÉ±É Eòä ¤ÉÉnù ´É½þ ºÉ´ÉÉ±É ¦ÉÒ <ºÉÒ ºÉ®úEòÉ®ú ºÉä ´ÉɺiÉÉ ®úJÉiÉÉ ½þè* =ºÉ{É®ú ¨ÉèÆ xɽþÒÆ ¤ÉÉä±É {ÉɪÉÉ, ªÉä ¤ÉÉä±É ±ÉäÆMÉä* ¨ÉɨɱÉÉ ªÉ½þ ½þè ÊEò +nùɱÉiÉ Eòä EòÖUô BäºÉä ¡òèºÉ±Éä +ÉB, ÊVÉxÉ{É®ú ¨ÉèÆ Eò½þ ®ú½þÉ lÉÉ*

ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : WÉÒ®úÉä +É´É®ú ¨ÉäÆ ¨ÉºÉ±Éä =`öÉxÉä EòÒ VÉÉä ʱɺ]õ º{ÉÒEò®ú ºÉɽþ¤É xÉä ¨ÉÖZÉä nùÒ ½þè, ¨ÉèÆ ºÊ]ÅEò]õ±ÉÒ =ºÉ ʱɺ]õ Eòä +xÉÖºÉÉ®ú SɱÉÚÆMÉÉ* +MÉ®ú EòÉä<Ç +Éè®ú <¨{ÉÉè]õÇèÆ]õ ¨ÉɨɱÉÉ ½þè +Éè®ú ½þÉ=ºÉ EòÉ ºÉ¨ÉªÉ ½þÖ+É iÉÉä ¨ÉèÆ =ºÉä +´É¶ªÉ ±ÉÚÆMÉÉ* ±ÉäÊEòxÉ ªÉÊnù <ºÉ{É®ú +É{É ¨ÉÖZÉEòÉä ¤ÉÖ±Éb÷ÉäWÉ Eò®úäÆMÉä ÊEò ¨ÉèÆ º{ÉÒEò®ú ºÉɽþ¤É EòÒ Ê±Éº]õ EòÉä ®úq Eò®úEòä ¡òÉc÷Eò®ú ¡òäÆEò nùÚÆ iÉÉä ¨ÉèÆ ´É½þ Eò®úxÉä EòÉä iÉèªÉÉ®ú xɽþÒÆ ½þÚÆ* +¤É ÊVÉiÉxÉÉ ¶ÉÉä®ú ¨ÉSÉÉxÉÉ SÉɽþäÆ, ¨ÉSÉÉ<B*

... (´ªÉ´ÉvÉÉxÉ)

SHRI RUPCHAND PAL (HOOGHLY): Sir, I share the concern expressed by some of my esteemed colleagues. We are all aware of the developments leading to the verdict of the Supreme Court. There have been cases of malpractices, irregularities and serious lapses on the basis of which, the Court had to intervene.

In the past also, we have seen that the worst victims had been the people at the bottom. Here we find that the Central Government employees, particularly those belonging to the lower strata, that is, Groups C & D employees and some others have been approaching us that they are facing very very serious situation. They are being thrown to the streets as it has happened in some cases some time in the past also.

We shall appeal to the Government to judge the whole issue without taking any lenient view about the serious offences that have already taken place but to take a humanitarian view regarding the poorer sections of the people, lower, middle class people, particularly Central Government employees who are being threatened to be ousted to the streets. My appeal will be that the Government should take urgent steps to make necessary intervention at the appropriate level to provide them necessary relief.

MR. CHAIRMAN: Hon. Gentlemen, I think, all sections of the House appear to have agreed on this matter. I would request the Government to react.

SHRI ATAL BIHARI VAJPAYEE (LUCKNOW):

¸ÉÒ +]õ±É ʤɽþÉ®úÒ ´ÉÉVÉ{ÉäªÉÒ (±ÉJÉxÉ>ð) : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ¨ÉèÆ ªÉ½þÒ SÉɽþiÉÉ lÉÉ ÊEò ¨ÉɨɱÉÉ iÉÉä =`öÉ ÊnùªÉÉ MɪÉÉ ½þè, ¨ÉɨɱÉÉ ¨É½þi´É{ÉÚhÉÇ ½þè +Éè®ú Eò<Ç ¨É½þÒxÉÉäÆ ºÉä ±É]õEòÉ ½þÖ+É ½þè* føÉ<Ç ½þVÉÉ®ú EòäxpùÒªÉ Eò¨ÉÇSÉÉÊ®úªÉÉäÆ Eòä ¤ÉäPÉ®ú-¤ÉÉ®ú ½þÉäxÉä EòÉ ºÉ´ÉÉ±É ½þè +Éè®ú føÉ<Ç ½þVÉÉ®ú EòÉ ¨ÉiÉ±É¤É ½þè føÉ<Ç ½þVÉÉ®ú {ÉÊ®ú´ÉÉ®ú* ÊVÉxÉ Eò¨ÉÇSÉÉÊ®úªÉÉäÆ EòÉä ¨ÉEòÉxÉ Ê¨É±Éä ½þèÆ, =x½þÉäÆxÉä EòÉä<Ç ½þä®úÉ¡òä®úÒ xɽþÒÆ EòÒ ½þè* ÊVÉx½þÉäÆxÉä ½þä®úÉ¡òä®úÒ EòÒ, =xÉEòä ÊJɱÉÉ¡ò VÉÉÆSÉ ½þÉä ®ú½þÒ ½þè, EòɪÉÇ´ÉɽþÒ ½þÉä ®ú½þÒ ½þè*


[NEXT PAGE]