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MR.  CHAIRMAN:   In all sections of the House, there appears to be a consensus
on this issue.  Therefore I would request the Government to react to this.



THE MINISTER OF PARLIAMENTARY AFFAIRS AND MINISTER OF TOURISM  (SHRI  SRIKANTA
JENA):   Sir,  the House knows this fact and last time also this issue came up
in the House.  There was an objection from one section of  the  House  to  the
discretionary  quota that had been exercised by the previous Government, which
has now been scrapped by the Supreme Court and whether it can be  possible  to
regularise it  by  another  law,  which  can  be  brought  in this House.  The
Government had an open mind to that.

	If  there is a consensus among all the political parties, what I would
suggest is that an all party meeting can be called and  formally  it  will  be
discussed  threadbare.  The Supreme Court has taken a decision and a direction
has been given to the Government therefore, the Government  is  open  on  this
issue  and will call an all party meeting. Whatever will be the consensus, the
Government will proceed accordingly.

MR. CHAIRMAN: Mr. Minister, if you say that there is a positive order from the
Supreme Court on this issue, would the Law Minister like to react to it?

SHRI SRIKANT JENA: There is a direction from the Supreme Court to evict  those
employees.

MR. CHAIRMAN: How will then an all party meeting help?


SHRI  SRIKANT  JENA: The regularisation has to be there and the regularisation
is possible by another law only.

SHRI SONTOSH MOHAN DEV (SILCHAR): Last time when this was the view of all  the
parties, Government issued show cause notice and all that. Today, you have got
the  view  of  the  House.  Then  why another meeting? The Government can take
appropriate action. I would request the hon. Minister not to confuse the issue
any more.



SHRI RAJESH PILOT:  Sir, we wanted to differentiate  the  discretionary  quota
for petrol  pumps  and  other  things  to that of accommodation.  That was the
feeling of the House.  I would request the Government not to mix it up.    The
whole confusion  was  there  because  of that.  These two categories should be
separated.  If somebody got a petrol  pump...    (Interruptions)  we  are  not
interested in that...    (Interruptions)  That  is what we are saying.  We are
saying  that  keep  petrol  pumps  and  other  allocations  out   of   this...
(Interruptions)

MR. CHAIRMAN: Rajeshji, I think  this  can  be  discussed  in  the  all  party
meeting; this is the way out.

	Now,  I  think,  our  friends this side are feeling very agitated on a
certain point, I give them two minutes to speak.





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