<b>XI LOK SABHA DEBATES, <i> Session IV (Budget) </i> </b> XI LOK SABHA DEBATES, Session IV (Budget) Saturday, March 15, 1997 / Phalguna 24, 1918 (Saka)
Type of Debate: BUDGET (STATES)
Title: General discussion on Uttar Pradesh Budget,1997-98, Demand for Grants on Account (Uttar Pradesh),1997-98 and Demands for Supplementary Grants (Uttar Pradesh),1996-97. (Contd. - Concluded) TEXT : 1124 hoursMR. SPEAKER: I think, we all agreed that there will be a very limited time for these items. I have got a very long list. So, I may not be able to accommodate all the hon. Members.
... (Interruptions)
SHRI SATYA DEO SINGH (BALRAMPUR):
¸ÉÒ ºÉiªÉnùä´É ʺÉƽþ (¤É±É®úɨÉ{ÉÖ®ú) : ¨ÉÉxÉxÉÒªÉ +vªÉIÉ ¨É½þÉänùªÉ, +É{ÉxÉä Eòä´É±É nùÉä PÉÆ]õä EòÉ ºÉ¨ÉªÉ ÊxÉvÉÉÇÊ®úiÉ ÊEòªÉÉ ½þè* ¨Éä®úÒ +É{ɺÉä |ÉÉlÉÇxÉÉ ½þè ÊEò =iiÉ®ú |Énùä¶É EòÒ ºÉ¨ÉºªÉÉ Eò<Ç |ÉEòÉ®ú ºÉä ¤É½þÖ+ɪÉɨÉÒ ½þè* <ºÉʱÉB <ºÉ {É®ú EÞò{ÉÉ Eò®ú Eòä ºÉ¨ÉªÉ ¤ÉgøÉxÉä EòÉ Eò¹]õ Eò®úäÆ*
MR. SPEAKER : Shri Satya Deo Singh, just a minute before your start. I think, I have forgotten to mention something.
The House will now take up, first, general discussion on the Budget for the State of Uttar Pradesh for 1997-98, second, Demands for Grants on Account (Uttar Pradesh) for 1997-98 and third, Supplementary Demands for Grants (Uttar Pradesh) for 1996-97.
The hon. Members who are present in the House and whose cut motions to the Demands for Grants on Account have been circulated, may, if they desire to move their cut motions, sent slips at the Table within 15 minutes indicating the serial number of their cut motions that they would like to move. Those cut motions would only be treated as moved.
Motion moved:
" That the respective sums not exceeding the amounts on Revenue Account and Capital Account shown in the third column of Order Paper, be granted to the President, out of the Consolidated Fund of the State of Uttar Pradesh, on account, for or towards defraying the charges during the year ending on the 31st day of March, 1998 in respect of the heads of demands entered in the second column thereof against Demand Nos. 1 to 28, 30 to 82 and 84 to 95".
MR. SPEAKER: Motion moved:
"That the Supplementary sums not exceeding the amounts on Revenue Account and Capital Account shown in the third column of the Order Paper, be granted to the President out of the consolidated Fund of the State of Uttar Pradesh to defray the charges that will come in course of payment during the financial year ending the 31st day of March, 1997, in respect of heads of demands entered in the second column thereof against Demand Nos. 1, 2, 4 to 7, 9 to 18, 20 to 28, 30 to 35, 37 to 45, 47, 49, 50, 52, 53, 55 to 60, 63, 65, 68, 70 to 78, 80, 84 to 87, 89, 92, 94 and 95".
1127 hours
SHRI SATYA DEO SINGH (BALRAMPUR):
¸ÉÒ ºÉiªÉnùä´É ʺÉƽþ (¤É±É®úɨÉ{ÉÖ®ú) : vÉxªÉ´ÉÉnù +vªÉIÉ VÉÒ* =iiÉ®ú |Énùä¶É ¨ÉäÆ iÉä®ú½þ´ÉÒÆ Ê´ÉvÉÉxÉ ºÉ¦ÉÉ Eòä SÉÖxÉÉ´É Eòä ¤ÉÉnù ¦ÉÒ +ÉVÉ ½þ¨ÉÉ®úä ºÉnùxÉ ¨ÉäÆ ¨ÉÉxÉxÉÒªÉ Ê´ÉiiÉ ¨ÉÆjÉÒ uÉ®úÉ =iiÉ®ú |Énùä¶É Eòä ʱÉB nùÖ¤ÉÉ®úÉ ¤ÉVÉ]õ |ɺiÉÖiÉ ÊEòªÉÉ VÉÉ ®ú½þÉ ½þè* +¦ÉÒ Ê{ÉUô±Éä ½þÒ ÊnùxÉÉäÆ <ºÉÒ ºÉnùxÉ ¨ÉäÆ =iiÉ®ú |Énùä¶É Eòä ʱÉB {ÉÖxÉ: ®úɹ]Å{ÉÊiÉ ¶ÉɺÉxÉ EòÒ +xÉÖ¶ÉƺÉÉ EòÒ MÉ<Ç ½þè* ¦ÉÉ®úiÉÒªÉ VÉxÉiÉÉ {ÉÉ]õÒÇ Eòä ºÉÆ´ÉèvÉÉÊxÉEò Ê´É®úÉävÉ Eòä ¤ÉÉ´ÉVÉÚnù ¦ÉÒ <ºÉ ºÉnùxÉ ¨ÉäÆ =ºÉEòÒ º´ÉÒEÞòÊiÉ ½þÉä SÉÖEòÒ ½þè +Éè®ú +ÉVÉ Ê¡ò®ú =iiÉ®ú |Énùä¶É VÉèºÉä ¤Éc÷ä |Énùä¶É Eòä ʱÉB <ºÉ ºÉnùxÉ ¨ÉäÆ EòɨÉEòÉVÉ SɱÉÉxÉä Eòä ʱÉB ¤ÉVÉ]õ |ɺiÉÖiÉ ÊEòªÉÉ MɪÉÉ ½þè*
¨ÉÉxªÉ´É®ú, =iiÉ®ú |Énùä¶É ¨ÉäÆ +ÉVÉ ®úɹ]Å{ÉÊiÉ ¶ÉɺÉxÉ ±ÉÉMÉÚ Eò®úxÉä Eòä EòÉ®úhÉ, ÊVɺÉEòÒ xÉ iÉÉä EòÉä<Ç +ɴɶªÉEòiÉÉ ½þè, xÉ ÊVɺÉEòä EòÉä<Ç xÉèÊiÉEò EòÉ®úhÉ ½þèÆ, xÉ EòÉä<Ç +ÉèÊSÉiªÉ ½þè, {ÉÊ®úhÉÉ¨É ªÉ½þ ½þè ÊEò <ºÉ ºÉnùxÉ EòÉä =iiÉ®ú |Énùä¶É VÉèºÉä ʴɶÉÉ±É |Énùä¶É Eòä ʱÉB ¤ÉVÉ]õ xɽþÒÆ, ¤ÉʱEò EòɨÉEòÉVÉ SɱÉÉ>ð ¤ÉVÉ]õ |ɺiÉÖiÉ ÊEòªÉÉ VÉÉ ®ú½þÉ ½þè* +ÉVÉ =iiÉ®ú |Énùä¶É ¨ÉäÆ Ê´ÉEòÉºÉ `ö{{É ½þè* {ÉÊ®úhÉÉ¨É ªÉ½þ ½þè ÊEò +MÉ®ú Ê´ÉEòÉºÉ `ö{{É ½þÉäMÉÉ, iÉÉä Ê´ÉxÉÉ¶É VÉÉ®úÒ ®ú½þäMÉÉ* ¤Éä®úÉäVÉMÉÉ®úÒ ¤Égø ®ú½þÒ ½þè* ºÉ¨ÉºªÉÉBÆ ¤Égø ®ú½þÒ ½þèÆ +Éè®ú MÉ®úÒ¤ÉÒ +Éè®ú MÉ®úÒ¤É ¨ÉäÆ +xiÉ®ú ¤ÉgøiÉÉ VÉÉ ®ú½þÉ ½þè* VÉÆMÉ±É EòÉ ®úÉVªÉ ½þÉä SÉÖEòÉ ½þè* ªÉ½þ EòÉä<Ç ¨ÉèÆ xɽþÒÆ Eò½þ ®ú½þÉ ½þÚÆ* <ºÉ {É®ú ¦ÉÒ ºÉnùxÉ ¨ÉäÆ SÉSÉÉÇ ½þÉäxÉä ´ÉɱÉÒ ½þè* ¦ÉÉ®úiÉ Eòä BEò ¤Éc÷ä ÊVɨ¨ÉänùÉ®ú ´ªÉÊEiÉ, VÉÉä ºÉÒvÉä ½þ¨ÉÉ®úä =iiÉ®ú |Énùä¶É ºÉä ®úɹ]Å{ÉÊiÉ ¶ÉɺÉxÉ ½þÉäxÉä Eòä xÉÉiÉä ºÉ¨¤Ér ½þèÆ, ÊVÉxÉEòÒ nùäJÉ®úäJÉ ¨ÉäÆ ´É½þÉÆ EòÉ nùèÊxÉEò EòɪÉÇ SÉ±É ®ú½þÉ ½þè +Éè®ú ÊVÉxÉEòÒ º´ÉÒEòÉ®úÉäÊEiÉ Eòä ¤ÉÉnù, ºÉiªÉ EòÒ º´ÉÒEòÉ®úÉäÊEiÉ Eòä ¤ÉÉnù, <iÉxÉÒ ¤ÉäSÉèxÉÒ {ÉÚ®úä ªÉÖxÉÉ<]õäb÷ £òÆ]õ ¨ÉäÆ +ÉVÉ ½þè* EòÉÆOÉäºÉ ¨ÉäÆ ¦ÉÒ ½þè EªÉÉäÆÊEò ´É½þ =xÉEòÉ ºÉ¨ÉlÉÇxÉ Eò®ú ®ú½þä ½þèÆ* ¨ÉèÆ <ºÉ Ê´É¹ÉªÉ {É®ú VªÉÉnùÉ SÉSÉÉÇ xɽþÒÆ Eò®úxÉÉ SÉɽþiÉÉ ½þÚÆ EªÉÉäÆÊEò +É{ÉxÉä ¤Éc÷Ò EÞò{ÉÉ Eò®ú Eòä ÊxÉªÉ¨É 184 ¨ÉäÆ =iiÉ®ú |Énùä¶É ¨ÉäÆ EòÉxÉÚxÉ ´ªÉ´ÉºlÉÉ Eòä >ð{É®ú =iiÉ®ú |Énùä¶É ¨ÉäÆ +´ªÉ´ÉºlÉÉ Eòä ¤ÉÉ®úä ¨ÉäÆ, ºÉnùxÉ ¨ÉäÆ SÉSÉÉÇ Eò®úÉxÉÉ º´ÉÒEò®ú Eò®ú ʱɪÉÉ ½þè, ±ÉäÊEòxÉ ¨ÉèÆ EòÖUô ʤÉxnùÖ+ÉäÆ {É®ú +´É¶ªÉ |ÉEòÉ¶É b÷ɱÉxÉÉ SÉɽþiÉÉ ½þÚÆ*
¨ÉÉxªÉ´É®ú, +¦ÉÒ =iiÉ®ú |Énùä¶É ¶ÉɺÉxÉ Eòä uÉ®úÉ, ¨É½þɨÉʽþ¨É ®úÉVªÉ{ÉÉ±É Eòä ÊxÉnùÇä¶É {É®ú BEò {ÉÖʺiÉEòÉ iÉèªÉÉ®ú Eò®ú Eòä =iiÉ®ú |Énùä¶É Eòä Ê´ÉEòÉºÉ Eòä ºÉƤÉÆvÉ +Éè®ú =iiÉ®ú |Énùä¶É EòÒ EòÉxÉÚxÉ ´ªÉ´ÉºlÉÉ Eòä ºÉƤÉÆvÉ ¨ÉäÆ ºÉ®úEòÖ±Éä]õ EòÒ MÉ<Ç ½þè* ¨ÉèÆ Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò 19 VÉÖ±ÉÉ<Ç 1996 EòÉä ´ÉiÉǨÉÉxÉ ®úÉVªÉ{ÉÉ±É ¨É½þÉänùªÉ xÉä {Énù¦ÉÉ®ú OɽþhÉ ÊEòªÉÉ lÉÉ +Éè®ú iÉ¤É ºÉä ±ÉäEò®ú +ÉVÉ iÉEò +É`ö ½þVÉÉ®ú ºÉä VªÉÉnùÉ ½þiªÉÉBÆ ½þÉä SÉÖEòÒ ½þèÆ* VÉ¤É ºÉä <ºÉ ºÉnùxÉ ¨ÉäÆ =xÉEòä MÉÖhÉÉäÆ EòÒ, =xÉEòÒ ¨ÉªÉÉÇnùÉ+ÉäÆ EòÒ, =xÉEòä EòɪÉÇEò±ÉÉ{ÉÉäÆ EòÒ SÉSÉÉÇ ½þÉä ®ú½þÒ ½þè iÉ¤É ºÉä Ê{ÉUô±Éä 10-12 ÊnùxÉÉäÆ Eòä +Ænù®ú 200 ºÉä VªÉÉnùÉ ½þiªÉÉBÆ ½þÉä SÉÖEòÒ ½þèÆ* BEò VÉxÉ´É®úÒ ºÉä ±ÉäEò®ú 15 ¡ò®ú´É®úÒ Eòä ¤ÉÒSÉ ¨ÉäÆ <iÉxÉÒ ½þiªÉÉBÆ ½þÉä SÉÖEòÒ ½þèÆ +Éè®ú ªÉä ¨Éä®úä +ÉÆEòc÷ä xɽþÒÆ ½þèÆ ¤ÉʱEò ºÉ®úEòÉ®ú Eòä +ÉÆEòc÷ä ½þèÆ* ªÉä ´Éä +ÉÆEòc÷ä ½þèÆ VÉÉä ´É½þÉÆ Eòä MÞɽþ ºÉÊSÉ´É ¨É½þÉänùªÉ xÉä +Éè®ú b÷ɪɮúèE]õ®ú VÉxÉ®ú±É +É¡ò {ÉÖÊ±ÉºÉ xÉä +Éè®ú ®úÉVªÉ{ÉÉ±É ¨É½þÉänùªÉ Eòä ºÉ±ÉɽþEòÉ®úÉäÆ xÉä ʨɱÉEò®ú iÉèªÉÉ®ú ÊEòB ½þèÆ ÊEò BEò VÉxÉ´É®úÒ ºÉä ±ÉäEò®ú 15 ¡ò®ú´É®úÒ iÉEò 9 ºÉä 27 ½þiªÉÉBÆ ½þÉä SÉÖEòÒ ½þèÆ* ªÉ½þ =iiÉ®ú |Énùä¶É EòÉ ½þÉ±É ½þè* <ºÉEòä EòÉ®úhÉ ´É½þÉÆ EòÉ Ê´ÉEòÉºÉ `ö{{É ½þÉä MɪÉÉ ½þè* ªÉÊnù EòÉxÉÚxÉ ´ªÉ´ÉºlÉÉ `öÒEò xɽþÒÆ ½þÉäMÉÒ, iÉÉä Ê´ÉEòÉºÉ xɽþÒÆ ½þÉäMÉÉ* =i{ÉÉnùxÉ xɽþÒÆ ¤ÉgøäMÉÉ* +ÉètÉäMÉÒEò®úhÉ xɽþÒÆ ½þÉäMÉÉ* EÞòÊ¹É EòÒ ºÉ¨ÉºªÉÉBÆ ½þ±É xɽþÒÆ ½þÉäÆMÉÒ, iÉÉä {ÉÊ®úhÉɨɺ´É°ü{É ¤Éä®úÉäVÉMÉÉ®úÒ ¤ÉgøäMÉÒ*
xÉÉèVÉ´ÉÉxÉ ¤Éä®úÉäVÉMÉÉ®ú ½þÉäÆMÉä* ¦ÉʴɹªÉ +ÆvÉEòÉ®ú¨ÉªÉ ½þÉäMÉÉ +Éè®ú EòÉxÉÚxÉ +Éè®ú ´ªÉ´ÉºlÉÉ `ö{{É ½þÉäMÉÒ* +ÉVÉ ªÉ½þÒ {ÉÊ®úhÉÉ¨É ´É½þÉÆ {É®ú ÊxÉEò±É ®ú½þÉ ½þè*
¨ÉÉxÉxÉÒªÉ Ê´ÉiiÉ ¨ÉÆjÉÒ VÉÒ Eòä Ê{ÉUô±Éä ¤ÉVÉ]õ ¦ÉɹÉhÉ, ªÉ½þ =xÉEòÉ nùںɮúÉ ¤ÉVÉ]õ ¦ÉɹÉhÉ ½þÉäMÉÉ VÉÉä =x½þÉäÆxÉä =iiÉ®ú |Énùä¶É EòÒ SÉSÉÉÇ Eòä ¤ÉÉ®úä ¨ÉäÆ 18 ÊnùºÉ¨¤É®ú, 1996 EòÉä <ºÉ ºÉnùxÉ ¨ÉäÆ ÊnùªÉÉ lÉÉ, ¨ÉèÆ <xÉEòÒ ¦ÉÉ´ÉxÉÉ+ÉäÆ ºÉä +{ÉxÉä EòÉä VÉÉäc÷iÉÉ ½þÚÆ* <ºÉʱÉB VÉÉäc÷iÉÉ ½þÚÆ ÊEò <ºÉ ¤ÉÉiÉ EòÉ ½þ¨ÉÉ®úÉ ¤ÉÉ®ú-¤ÉÉ®ú +ÉOɽþ ®ú½þÉ ½þè ÊEò VÉ¤É =iiÉ®ú |Énùä¶É ¨ÉäÆ SÉÖxÉä ½þÖB VÉxÉ-|ÉÊiÉÊxÉÊvÉ ½þèÆ iÉÉä =iiÉ®ú |Énùä¶É VÉèºÉä ¤Éc÷ä ºÉÚ¤Éä EòÒ ºÉ¨ÉºªÉÉ Eòäxpù ¨ÉäÆ ¤Éè`öEò®ú +É{É ½þ±É xɽþÒÆ Eò®ú ºÉEòiÉä* =iiÉ®ú |Énùä¶É Eòä VÉxÉ-|ÉÊiÉÊxÉÊvɪÉÉäÆ EòÒ +{ÉxÉÒ ºÉ¨ÉºªÉÉ+ÉäÆ EòÉä ½þ±É Eò®úxÉä EòÉä ½þ±É Eò®úxÉä EòÉ +ÊvÉEòÉ®ú ʨɱÉxÉÉ SÉÉʽþB +Éè®ú ¨ÉÉxÉxÉÒªÉ Ê´ÉiiÉ ¨ÉÆjÉÒ xÉä EªÉÉ Eò½þÉ lÉÉ? =x½þÉäÆxÉä VÉÉä Eò½þÉ lÉÉ =ºÉEòÉä ¨ÉèÆ EòÉä]õ Eò®úxÉÉ SÉɽþiÉÉ ½þÚÆ:
"Sir, it is nobody's case that a Budget can be framed for UP and the expenditure and vital issues can be monitored from Delhi. It is nobody's case that the Government of India can attend to the merit requirement of the people of Uttar Pradesh. What I am performing is an unavoidable duty which has become unavoidable because of the fragmented vote given by the people of Uttar Pradesh and the inability of the Parties there to come together or find a way out to instal a Government. Only a few days ago the House debated a motion for imposition of President's Rule in Uttar Pradesh."
6 ¨É½þÒxÉä Eòä ¤ÉÉnù =x½þÒÆ {ÉÊ®úʺlÉÊiɪÉÉäÆ ¨ÉäÆ ¨ÉÆjÉÒ VÉÒ, {ÉÖxÉ: ¤ÉVÉ]õ ±ÉÉ ®ú½þä ½þèÆ +Éè®ú Eò±É ®úɹ]Å{ÉÊiÉ ¶ÉɺÉxÉ EòÉ +É{ÉEòä uÉ®úÉ +xÉÖ¨ÉÉänùxÉ ÊEòªÉÉ VÉÉ SÉÖEòÉ ½þè* ªÉ½þ +É{ÉEòÒ jÉɺÉnùÒ EòÉ ¦ÉÒ ¤ÉªÉÉxÉ Eò®úÉiÉÉ ½þè +Éè®ú +{ÉxÉÒ xÉÒªÉiÉ EòÉä ¦ÉÒ nù¶ÉÉÇiÉÉ ½þè* +É{É ªÉ½þ º´ÉÒEòÉ®ú Eò®ú ®ú½þä ½þèÆ ÊEò =iiÉ®ú |Énùä¶É EòÒ ¤Éc÷Ò ºÉ¨ÉºªÉÉ+ÉäÆ EòÉä, =iiÉ®ú |Énùä¶É Eòä ¤ÉVÉ]õ EòÉä, =iiÉ®ú |Énùä¶É EòÒ ÊSÉxiÉÉ+ÉäÆ EòÉä =iiÉ®ú |Énùä¶É EòÒ VÉxÉiÉÉ EòÒ ºÉɨÉÉxªÉ ºÉ¨ÉºªÉÉ+ÉäÆ EòÉä Eòäxpù ¨ÉäÆ ¤Éè`öEò®ú ½þ¨É ½þ±É xɽþÒÆ Eò®ú ºÉEòiÉä* BEò iÉ®ú¡ò ªÉ½þ Eò½þiÉä ½þèÆ +Éè®ú nùںɮúÒ iÉ®ú¡ò ¤Éè`öä ½þÖB iɨÉÉ¨É nù±É +Éè®ú ʴɶÉä¹É °ü{É ºÉä ½þ¨ÉÉ®úä Eò¨ªÉÖÊxɺ]õ {ÉÉ]õÒÇ Eòä ºÉ¨¨ÉÉÊxÉiÉ ºÉnùºªÉ ÊVÉxÉEòÒ ÊVÉÆnùMÉÒ vÉÉ®úÉ 356 EòÉ Ê´É®úÉävÉ Eò®úiÉä ½þÖB JÉ{É MɪÉÒ +Éè®ú +¤É ®úÉVÉxÉÒÊiÉEò VÉÒ´ÉxÉ ¨ÉäÆ ´ÞÉrɴɺlÉÉ ¨ÉäÆ |ÉÉ{iÉ ½þÉä MɪÉä +Éè®ú +ÆiÉ ºÉ¨ÉªÉ EªÉÉ nù¶ÉÉ ½þÉä MɪÉÒ*
¨ÉÉxÉxÉÒªÉ +ÉSÉɪÉÇ VÉÒ, +É{É ´É½þÒ EòÉ¨É Eò®ú ®ú½þä ½þèÆ ÊVɺÉEòÉ +É{É Ê´É®úÉävÉ Eò®úiÉä ½þèÆ* +ÉVÉ {ÉÊ®úhÉÉ¨É ªÉ½þ ½þè ÊEò =iiÉ®ú |Énùä¶É EòÒ 14 Eò®úÉäc÷ VÉxÉiÉÉ Eòä ºÉÉlÉ VÉÉä +xªÉÉªÉ ½þÉä ®ú½þÉ ½þè, =ºÉEòÒ ÊVɨ¨ÉänùÉ®úÒ ºÉä +É{É xɽþÒÆ ¤ÉSÉ ºÉEòiÉä ½þèÆ* VÉÉä MÉÊiÉ®úÉävÉ ´É½þÉÆ =i{ÉxxÉ ½þè =ºÉEòÒ ºÉÒvÉÒ ÊVɨ¨ÉänùÉ®úÒ EòÉÆOÉäºÉ Eòä ½þ¨ÉÉ®úä ʨÉjÉÉäÆ {É®ú +Éè®ú =ºÉºÉä VªÉÉnùÉ +É{É {É®ú +ÉiÉÒ ½þè EªÉÉäÆÊEò <x½þÉäÆxÉä ±ÉMÉÉiÉÉ®ú 356 EòÉ Ê´É®úÉävÉ ÊEòªÉÉ lÉÉ* ºÉ¤ÉºÉä {ɽþ±Éä Eòä®ú±É EòÒ ºÉ®úEòÉ®ú EòÉ +É{ÉEòÉä º´ÉÉnù ʨɱÉÉ* ±ÉMÉiÉÉ ½þè ÊEò +É{É ´É½þ º´ÉÉnù ¦ÉÚ±É MɪÉä ½þèÆ* ºÉiiÉÉ EòÒ Ê¨É`öÉ<Ç +É{ÉEòÉä ¤Éc÷Ò SÉɶÉxÉÒnùÉ®ú ±ÉMÉ ®ú½þÒ ½þè* vÉÒ®úä-vÉÒ®úä =ºÉ {É®ú ¦ÉÒ +É{É +ɪÉäÆMÉä +Éè®ú VÉ¤É ªÉ½þ ½þlÉÉèc÷É +É{É {É®ú SɱÉäMÉÉ iÉ¤É +É{ÉEòÉä {ÉiÉÉ SɱÉäMÉÉ ÊEò 356 EòèºÉä ½þÉäiÉÉ ½þè*
+vªÉIÉ ¨É½þÉänùªÉ, =iiÉ®ú |Énùä¶É EòÒ 13´ÉÒÆ Ê´ÉvÉÉxÉ ºÉ¦ÉÉ Eòä SÉÖxÉÉ´É Ê{ÉUô±Éä +E]õڤɮú ¨ÉäÆ ½þÖB lÉä* =ºÉ SÉÖxÉÉ´É ºÉä {ɽþ±Éä ½þ¨ÉÉ®úä nùä¶É Eòä |ÉvÉÉxɨÉÆjÉÒ +Énù®úhÉÒªÉ ¸ÉÒ nùä´ÉäMÉÉèc÷É VÉÒ xÉä =iiÉ®ú |Énùä¶É ¤É½þÖiÉ ªÉÉjÉɪÉäÆ EòÒ* ÊEòºÉÒ ¦ÉÒ |ÉvÉÉxɨÉÆjÉÒ xÉä +ÉVÉÉnùÒ Eòä ¤ÉÉnù <iÉxÉä Eò¨É ºÉ¨ÉªÉ ¨ÉäÆ =iiÉ®ú |Énùä¶É Eòä >ð{É®ú <iÉxÉä nùÉè®úä xɽþÒÆ ÊEòªÉä* PÉÉä¹ÉhÉÉ Eò®úiÉä ®ú½þä +Éè®ú =x½þÉäÆxÉä =iiÉ®ú |Énùä¶É Eòä Ê{ÉUôc÷ä{ÉxÉ {É®ú Mɽþ®úÉ +ºÉÆiÉÉä¹É VÉÉʽþ®ú ÊEòªÉÉ* =x½þÉäÆxÉä ªÉ½þ VÉÉʽþ®ú ÊEòªÉÉ ÊEò Ê{ÉUôc÷ä{ÉxÉ EòÉä ʤÉxÉÉ nùÚ®ú ÊEòªÉä EòÉ¨É xɽþÒÆ SɱÉxÉä ´ÉɱÉÉ ½þè +Éè®ú ¨ÉèÆ <ºÉ ºÉ¨ÉºªÉÉ ºÉä VÉÚZÉÚÆMÉÉ +Éè®ú <ºÉEòÉä `öÒEò Eò°üÆMÉÉ*
Ê´ÉiiÉ ¨ÉÆjÉÒ VÉÒ ¨ÉèÆ +É{ɺÉä Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò =iiÉ®ú |Énùä¶É EòÉ Ê{ÉUôc÷É{ÉxÉ ÊºÉ¡òÇ =iiÉ®ú |Énùä¶É EòÒ ¦ÉÉèMÉÉäʱÉEò ºÉÒ¨ÉÉ+ÉäÆ iÉEò ªÉÉ =iiÉ®ú |Énùä¶É EòÒ VÉxÉiÉÉ iÉEò ½þÒ ºÉÒʨÉiÉ xɽþÒÆ ½þè* +MÉ®ú =iiÉ®ú |Énùä¶É Ê{ÉUôc÷É ®ú½þäMÉÉ iÉÉä +ÉÊlÉÇEò nÞùʹ]õ ºÉä |ÉMÉÊiÉ xɽþÒÆ Eò®ú {ÉɪÉäMÉÉ* {ÉÚ®úä ¦ÉÉ®úiÉ EòÒ +lÉÇ´ªÉ´ÉºlÉÉ {É®ú <ºÉEòÉ |ɦÉÉ´É {Éc÷äMÉÉ* +É{É =iiÉ®ú |Énùä¶É EòÉä +±ÉMÉ Eò®úEòä nùä¶É EòÉä ºÉÖJÉÒ +Éè®ú ºÉ¨ÞÉr xɽþÒÆ ¤ÉxÉÉ ºÉEòiÉä* =iiÉ®ú |Énùä¶É EòÒ ºÉ¨ÉºªÉÉ+ÉäÆ EòÉä xÉVÉ®ú+ÆnùÉVÉ Eò®úEòä nùä¶É EòÒ =xxÉÊiÉ xɽþÒÆ Eò®ú ºÉEòiÉä* ÊEòiÉxÉä ¦ÉÒ M±ÉÉä¤É±ÉÉ<ÇVÉä¶ÉxÉ ½þÉä VÉɪÉä ªÉÉ Ê±É¤É®úä±ÉÉ<ÇVÉä¶ÉxÉ ½þÉä VÉɪÉä, {ÉÊ®úhÉÉ¨É +SUôÉ xɽþÒÆ +ÉxÉä ´ÉɱÉÉ ½þè*
+ÉVÉ =iiÉ®ú |Énùä¶É ¨ÉäÆ ¦ÉÉ®úiÉ EòÒ VÉxÉiÉÉ EòÉ ºÉ´ÉÉÇÊvÉEò ¦ÉÉ®ú =iiÉ®ú |Énùä¶É ¨ÉäÆ ½þè* 16.4 |ÉÊiɶÉiÉ VÉxɺÉÆJªÉÉ <ºÉ |Énùä¶É ¨ÉäÆ ®ú½þiÉÒ ½þè* nùںɮúÒ ¤ÉÉiÉ ªÉ½þ ½þè ÊEò {ÉÚ®úä nùä¶É EòÒ +ɤÉÉnùÒ Eòä ¤ÉgøxÉä EòÒ MÉiÉ EòÉ +ÉèºÉiÉ 2.13 |ÉÊiɶÉiÉ ½þè +Éè®ú =iiÉ®ú |Énùä¶É EòÒ ªÉ½þ +ÉèºÉiÉ 2.29 |ÉÊiɶÉiÉ ´ÉÉʹÉÇEò ½þè* ªÉ½þ VÉxɺÉÆJªÉÉ ±ÉMÉÉiÉÉ®ú ¤ÉgøiÉÒ ½þÖ<Ç VÉxɺÉÆJªÉÉ ºÉÖ®úºÉÉ Eòä ¨ÉÖƽþ EòÒ iÉ®ú½þ ªÉä ¤ÉgøiÉÒ ½þÖ<Ç VÉxɺÉÆJªÉÉ |Énùä¶É EòÒ |ÉMÉÊiÉ Eòä +ɪÉÉ¨É EòÉä ±ÉÒ±É ®ú½þÒ ½þè*
<ºÉ{É®ú ¦ÉÒ EòÉä<Ç ={ÉɪÉ, <ºÉEòä ʱÉB ¦ÉÒ EòÉä<Ç vÉxÉ®úÉ榃 EòÉ |ɪÉÉäVÉxÉ, EòÉä<Ç <ǨÉÉxÉnùÉ®úÒ ºÉä |ɪÉÉºÉ xɽþÒÆ ½þÉä ®ú½þÉ ½þè* ¦ÉÉ®úiÉ ºÉ®úEòÉ®ú EòÒ ºÉÒvÉä ÊVɨ¨ÉänùÉ®úÒ +ÉVÉ =iiÉ®ú |Énùä¶É ¨ÉäÆ ®úɹ]Å{ÉÊiÉ ¶ÉɺÉxÉ ½þÉäxÉä Eòä xÉÉiÉä ½þè, =xÉEòÒ iÉ®ú¡ò ºÉä xɽþÒÆ ÊEòªÉÉ VÉÉ ®ú½þÉ ½þè*
Ê{ÉUôc÷É{ÉxÉ ½þ¨ÉÉ®úÉ ÊEòiÉxÉÉ ¤ÉgøÉ ½þè* |ÉSÉʱÉiÉ ¦ÉÉ´ÉÉäÆ Eòä +ÉvÉÉ®ú {É®ú +ÉVÉÉnùÒ ºÉä {ɽþ±Éä =iiÉ®ú |Énùä¶É EòÒ +ÉèºÉiÉ ´ªÉÊEiÉ EòÒ +ÉªÉ <ºÉ nùä¶É ¨ÉäÆ ºÉ¤ÉºÉä VªÉÉnùÉ lÉÒ, ±ÉäÊEòxÉ ºÉx 1950-91 ¨ÉäÆ ½þ¨ÉÉ®úä =iiÉ®ú |Énùä¶É EòÒ +ÉªÉ EªÉÉ ®ú½þ MÉ<Ç, 259 ¯û{ɪÉä, VɤÉÊEò nùä¶É EòÒ ®úɹ]ÅÒªÉ +ÉªÉ lÉÒ 267 ¯û{ɪÉä +Éè®ú +ÉVÉ 1994-95 iÉEò {ɽþÖÆSÉiÉä-{ɽþÖÆSÉiÉä =iiÉ®ú |Énùä¶É EòÒ +ÉèºÉiÉ +ÉªÉ 5331 ¯û{ɪÉä +Éè®ú {ÉÚ®úä nùä¶É EòÒ +ÉªÉ 8337 ¯û{ɪÉä |ÉÊiÉ ´ªÉÊEiÉ ½þè* +ÉVÉ 35.3 |ÉÊiɶÉiÉ MÉè{É ®úɹ]ÅÒªÉ +ÉªÉ +Éè®ú =iiÉ®ú |Énùä¶É Eòä xÉÉMÉÊ®úEòÉäÆ EòÒ +ÉªÉ Eòä ¤ÉÒSÉ ¨ÉäÆ ½þè* ªÉ½þ ʺlÉÊiÉ ÊSÉxiÉÉVÉxÉEò ½þè +Éè®ú ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò ½þ¨ÉÉ®úä ¨ÉÉxÉxÉÒªÉ Ê´ÉiiÉ ¨ÉÆjÉÒ VÉÒ ªÉÉäMªÉ ½þèÆ +Éè®ú =iiÉ®ú |Énùä¶É EòÒ <ºÉ {ÉÊ®úʺlÉÊiÉ ¨ÉäÆ, VÉÉä +ÉÊlÉÇEò ʺlÉÊiÉ ½þ¨ÉÉ®úÒ ´É½þÉÆ =iiÉ®ú |Énùä¶É Eòä +xnù®ú ½þè, <ºÉ{É®ú =xÉEòÉ VÉ°ü®ú vªÉÉxÉ MɪÉÉ ½þÉäMÉÉ* ªÉ½þ +±ÉMÉ ¤ÉÉiÉ ½þè ÊEò ´É½þ <ºÉEòä ʱÉB ÊEòiÉxÉÉ Eò®ú {ÉÉiÉä ½þèÆ, ÊEòiÉxÉÉ xɽþÒÆ Eò®úiÉä ½þèÆ*
+MÉ®ú +É{É =iiÉ®ú |Énùä¶É EòÉä VÉÉä nùä¶É EòÒ +ɤÉÉnùÒ EòÉ 1/6´ÉÉÆ Ê½þººÉÉ +{ÉxÉÒ ºÉÒ¨ÉÉ+ÉäÆ ¨ÉäÆ ®úJÉiÉÉ ½þè, +MÉ®ú =ºÉEòÒ +ÉÊlÉÇEò ʺlÉÊiÉ EòÉä +É{É +ÉMÉä xɽþÒÆ ¤ÉgøÉiÉä ½þèÆ iÉÉä <ºÉºÉä PÉ®úä±ÉÚ ¤ÉVÉ]õ ¦ÉÒ |ɦÉÉÊ´ÉiÉ ½þÉäiÉÉ ½þè* EªÉÉ EòÉ®úhÉ ½þè ÊEò +ÉVÉ =iiÉ®ú |Énùä¶É ¨ÉäÆ ªÉ½þ ½þɱÉiÉ ½þÉä MÉ<Ç ½þè* ´É½þÉÆ |ÉÉEÞòÊiÉEò ºÉ¨{ÉnùÉ ½þè, =´ÉÇ®úÉ VɨÉÒxÉ ½þè, ªÉÉäMªÉ ´ÉèYÉÉÊxÉEò {ÉènùÉ ½þÖB ½þèÆ, ]õä±ÉäÆÊ]õb÷ ±ÉÉäMÉ ½þèÆ, +SUôä ®úÉVÉxÉÒÊiÉYÉ ¦ÉÒ nùä¶É EòÉä =iiÉ®ú |Énùä¶É xÉä ÊnùªÉä ½þèÆ, |ÉvÉÉxɨÉÆÊjɪÉÉäÆ EòÒ iÉÉä ¸ÉÆJɱÉÉ ½þÒ nùä b÷ɱÉÒ ½þè, Ê¡ò®ú ¦ÉÒ EªÉÉ EòÉ®úhÉ ½þè ÊEò =iiÉ®ú |Énùä¶É +ÉVÉ <iÉxÉÉ {ÉÒUôä VÉÉ ®ú½þÉ ½þè?
Eò±É ¨ÉÉxÉxÉÒªÉ +]õ±É VÉÒ xÉä ªÉ½þÉÆ {É®ú +{ÉxÉä ¤ÉVÉ]õ ¦ÉɹÉhÉ ¨ÉäÆ <ºÉ ¤ÉÉiÉ EòÉä Eò½þÉ lÉÉ ÊEò VÉ¤É iÉEò |ɶÉɺÉÊxÉEò ´ªÉ´ÉºlÉÉ ¨ÉäÆ ºÉÖvÉÉ®ú xɽþÒÆ ½þÉäMÉÉ, §É¹]õÉSÉÉ®ú {É®ú ®úÉäEò xɽþÒÆ ±ÉMÉäMÉÒ, EòÉä<Ç ¦ÉÒ +ÉÊlÉÇEò xÉÒÊiɪÉÉÆ ºÉ¡ò±É xɽþÒÆ ½þÉäÆMÉÒ* =x½þÉäÆxÉä º´ÉMÉÒÇªÉ ®úÉVÉÒ´É MÉÉÆvÉÒ VÉÒ EòÉä EòÉä]õ Eò®úiÉä ½þÖB Eò½þÉ lÉÉ ÊEò Ênù±±ÉÒ ºÉä VÉÉä BEò ¯û{ɪÉÉ ¦ÉäVÉÉ VÉÉiÉÉ ½þè, VɽþÉÆ =ºÉEòÉä ±ÉMÉxÉÉ ½þÉäiÉÉ ½þè, ´É½þÉÆ {ɽþÖÆSÉiÉä-{ɽþÖÆSÉiÉä ´É½þ 16 {ÉèºÉä ½þÉä VÉÉiÉÉ ½þè*
¨ÉèÆ =iiÉ®ú |Énùä¶É Eòä {±ÉÉÊxÉÆMÉ ºÉèFòä]õ®úÒ EòÉä EòÉä]õ Eò®úxÉÉ SÉɽþiÉÉ ½þÚÆ, =x½þÉäÆxÉä ¦ÉÒ <ºÉÒ Eòä ºÉ¨¤ÉxvÉ ¨ÉäÆ Eò½þÉ ½þè* ´Éä EªÉÉ Eò½þiÉä ½þèÆ:
"The system in Government has not fully responded to the demands made on it following the far-reaching changes in its role and responsibilities in a development-oriented environment. The working of the Government has ordinarily changed over this long period of planning and development. Even though its functions has undergone a complete metamorphosis, there are still too many layers in the Government sharing between them the function of taking decisions regardless of their competence and capability to take such decisions. Apart from resultant delays, this has led to considerable overlapping of functions with little or most insignificant contribution from some of these layers. These dubious methods of disposal in Government have played havoc with the entire development process and the earlier these are reviewed, the better it is for the State."
¨ÉÉxÉxÉÒªÉ ¨ÉÆjÉÒ VÉÒ, <ºÉ EòÉä]õä¶ÉxÉ EòÉä nùäiÉä ºÉ¨ÉªÉ ´É½þÉÆ Eòä {±ÉÉÊxÉÆMÉ ºÉèFòä]õ®úÒ EòÉ ªÉ½þ +ÉOɽþ ½þè ÊEò ºÉ®úEòÉ®úÒ iÉÆjÉ Eòä +xnù®ú MÉÖhÉÉi¨ÉEò {ÉÊ®ú´ÉiÉÇxÉ ÊEòªÉä VÉɪÉäÆ* +ÉVÉ VÉÉä ´ÉiÉǨÉÉxÉ <EòÉäxÉÉäʨÉEò ´ÉÉiÉÉ´É®úhÉ ½þè, =ºÉEòä ʱÉB +ɴɶªÉEò ½þè ÊEò <ºÉ iÉÆjÉ EòÉä ¦ÉÒ =ºÉEòä +xÉÖ°ü{É føɱÉÉ VÉÉ ºÉEòä* ±ÉäÊEòxÉ =iiÉ®ú |Énùä¶É Eòä ºÉÉlÉ ±ÉMÉÉiÉÉ®ú <ºÉ Eòäxpù ºÉ®úEòÉ®ú xÉä EòèºÉÉ ´ªÉ´É½þÉ®ú ÊEòªÉÉ ½þè* +ÉVÉ VÉ¤É Eòäxpù ºÉ®úEòÉ®ú =iiÉ®ú |Énùä¶É EòÉ ¤ÉVÉ]õ SÉÉèlÉÒ ¤ÉÉ®ú nùä ®ú½þä ½þèÆ* ±ÉMɦÉMÉ Ê{ÉUô±Éä nùÉä ´É¹ÉÉäÇÆ ºÉä ´É½þÉÆ {É®ú ®úɹ]Å{ÉÊiÉ ¶ÉɺÉxÉ ½þè +Éè®ú ¤ÉÉ®ú-¤ÉÉ®ú =iiÉ®ú |Énùä¶É Eòä ¤ÉVÉ]õ EòäxpùÒªÉ {ÉÉʱÉǪÉɨÉäÆ]õ ¨ÉäÆ +É ®ú½þä ½þèÆ* <ºÉEòÉ {ÉÊ®úhÉÉ¨É EªÉÉ ½þÉä ®ú½þÉ ½þè, {ÉÊ®úhÉÉ¨É ªÉ½þ ½þÉä ®ú½þÉ ½þè ÊEò =iiÉ®ú |Énùä¶É Eòä ºÉÉlÉ VÉÉä ´ªÉ´É½þÉ®ú ½þè, VÉ®úÉ =ºÉEòÉ ½þÉ±É nùäJÉ ±ÉÒÊVÉB* =iiÉ®ú |Énùä¶É ¨ÉäÆ ¡òºÉÇ]õ ¡òÉ<´É <Ǫɮú {±ÉÉxÉ ¨ÉäÆ VÉÉä +ÉètÉäMÉÒEò®úhÉ EòÉ ¨ÉɨɱÉÉ ½þè, =iiÉ®ú |Énùä¶É Eòä +ÉètÉäMÉÒEò®úhÉ EòÒ +ÉVÉ EªÉÉ ÊºlÉÊiÉ ½þè, =ºÉEòä ¤ÉÉ®úä ¨ÉäÆ ¨ÉèÆ +É{ÉEòÉ vªÉÉxÉ ¨ÉÆjÉÒ ¨É½þÉänùªÉ ±ÉÉxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò VÉ®úÉ +É{É ¦ÉÒ <ºÉ{É®ú vªÉÉxÉ nùäÆ*
Public Sector outlays of five year plans,
¡òºÉÇ]õ ¡òÉ<´É <Ǫɮú {±ÉÉxÉ 1951-56 ¨ÉäÆ =iiÉ®ú |Énùä¶É EòÉ {Éʤ±ÉEò ºÉèE]õ®ú EòÉ VÉÉä Eòh]ÅÒ¤ªÉÚ¶ÉxÉ ½þè, ´É½þ 166 Eò®úÉäc÷ ¯û{ɪÉä ½þè*
+É±É <ÆÊb÷ªÉÉ EòÉ EòÆ]ÅÒ¤ªÉÚ¶ÉxÉ 2,378 Eò®úÉäc÷ ¯û{ɪÉä lÉÉ VÉÉä ÊEò ºÉÉiÉ |ÉÊiɶÉiÉ ½þè, VɤÉÊEò +ɤÉÉnùÒ EòÉ |ÉÊiɶÉiÉ 16.4 ½þè* Eòäxpù EòÒ Ê½þººnùÉ®úÒ {Éʤ±ÉEò ºÉäE]õ®ú ¨ÉäÆ ºÉÉiÉ |ÉÊiɶÉiÉ ½þè* nùںɮúÒ {ÉÆSÉ ´É¹ÉÒÇªÉ ªÉÉäVÉxÉÉ ¨ÉäÆ 5.1 |ÉÊiɶÉiÉ ½þè +Éè®ú ºÉÉiÉ´ÉÒÆ {ÉÆSɴɹÉÒÇªÉ ªÉÉäVÉxÉÉ ¨ÉäÆ, 1985 ºÉä 1990, 11000 Eò®úÉäc÷ ¯û{ɪÉä {Éʤ±ÉEò ºÉäE]õ®ú Eòä ʱÉB ®úJÉä MÉB, VɤÉÊEò 1080 Eò®úÉäc÷ ¯û{ɪÉä =iiÉ®ú |Énùä¶É ¨ÉäÆ {Éʤ±ÉEò ºÉäE]õ®ú Eòä ʱÉB ®úJÉä MÉB lÉä, VɤÉÊEò BEò ±ÉÉJÉ +ººÉÒ ½þVÉÉ®ú Eò®úÉäc÷ ¯û{ɪÉä {ÉÚ®úä nùä¶É Eòä ʱÉB lÉä +Éè®ú |ÉÊiɶÉiÉ 6.8 lÉÉ* +É`ö´ÉÒÆ {ÉÆSɴɹÉÒÇªÉ ªÉÉäVÉxÉÉ ¨ÉäÆ 22005 Eò®úÉäc÷ ¯û{ɪÉä EòÉ |ÉɤÉÉ<ºÉ ½þVÉÉ®ú {ÉÉÆSÉ Eò®úÉäc÷ ¯û{ɪÉä EòÉ |ÉÉ´ÉvÉÉxÉ lÉÉ, <ºÉ¨ÉäÆ {ÉÚ®úä nùä¶É EòÉ |ÉÉ´ÉvÉÉxÉ SÉÉ®ú ±ÉÉJÉ SÉÉèÆiÉÒºÉ ½þVÉÉ®ú BEò ºÉÉè Eò®úÉäc÷ lÉÉ VÉÉä 5.1 |ÉÊiɶÉiÉ ½þè* ªÉ½þÒ EòÉ®úhÉ ½þè ÊEò =iiÉ®ú |Énùä¶É ¨ÉäÆ Ê{ÉUôc÷É{ÉxÉ <iÉxÉÉ ½þè* =iiÉ®ú |Énùä¶É ¨ÉäÆ ªÉÉäVÉxÉÉ Eòä ºÉÉlÉ, vÉxÉ +ɤÉÆ]õxÉ Eòä ºÉÉlÉ ±ÉMÉÉiÉÉ®ú VÉÉxɤÉÚZÉEò®ú ¤Éä<¨ÉÉÊxɪÉÉÆ EòÒ VÉÉ ®ú½þÒ ½þèÆ* {±ÉÉÊxÉÆMÉ B±ÉÉäEòä¶ÉxÉ ¨ÉäÆ ¦ÉÒ =iiÉ®ú |Énùä¶É EòÉ Ê½þººÉÉ ºÉ¤ÉºÉä xÉÒSÉä VÉÉ ®ú½þÉ ½þè* ªÉ½þÒ EòÉ®úhÉ ½þè ÊEò =iiÉ®ú |Énùä¶É ±ÉMÉÉiÉÉ®ú {ÉÒUôä SɱÉÉ VÉÉ ®ú½þÉ ½þè*
=iiÉ®ú |Énùä¶É EÞòÊ¹É Eòä ʱÉB ºÉ¤ÉºÉä ¤Éc÷É |Énùä¶É ½þè* JÉÉtÉxxÉÉäÆ EòÉ 80 |ÉÊiɶÉiÉ =i{ÉÉnùxÉ =iiÉ®ú |Énùä¶É ¨ÉäÆ ½þÉäiÉÉ ½þè* |ÉvÉÉxÉ ¨ÉÆjÉÒ VÉÒ EòÉxÉ{ÉÖ®ú ¨ÉäÆ MÉB lÉä +Éè®ú ´É½þÉÆ EòÒ VÉxɺɦÉÉ ¨ÉäÆ VÉÉä =x½þÉäÆxÉä Eò½þÉ lÉÉ, ´É½þ ¨ÉèÆ EòÉä]õ Eò®úxÉÉ SÉɽþiÉÉ ½þÚÆ* |ÉvÉÉxÉ ¨ÉÆjÉÒ VÉÒ ¤ÉÉ®ú-¤ÉÉ®ú +{ÉxÉä EòÉä ÊEòºÉÉxÉ EòÉ ¤Éä]õÉ Eò½þiÉä ½þèÆ* ¨ÉÖZÉä JÉÖ¶ÉÒ ½þè º´ÉMÉÒÇªÉ SÉ®úhÉ ÊºÉƽþ Eòä ¤ÉÉnù nùä¶É EòÉ nùںɮúÉ ÊEòºÉÉxÉ EòÉ ¤Éä]õÉ |ÉvÉÉxÉ ¨ÉÆjÉÒ ½þè +Éè®ú =xÉEòÉä nùä¶É Eòä ÊEòºÉÉxÉÉäÆ EòÒ ÊSÉÆiÉÉ ½þè* =x½þÉäÆxÉä Eò½þÉ lÉÉ:-
My concern is about the farmers and my fight continues for their welfare. cultivators are my family members.
+ÉVÉ <xÉ ¡òèʨɱÉÒ ¨É䨤ɺÉÇ EòÒ =iiÉ®ú |Énùä¶É ¨ÉäÆ EªÉÉ nù¶ÉÉ ½þè? +ÉVÉ =iiÉ®ú |Énùä¶É Eòä +Ænù®ú 73 |ÉÊiɶÉiÉ ºÉä VªÉÉnùÉ ½þÉäʱb÷ÆMÉ BEò ½þäE]õäªÉ®ú ºÉä Eò¨É ½þè* JÉÉtÉxxÉÉäÆ ¨ÉäÆ ¨ÉÖJªÉ =i{ÉÉnùxÉ MÉxxÉÉ +Éè®ú ÊiɱɽþxÉ ½þèÆ* ½þ¨ÉÉ®úÒ =i{ÉÉnùEòiÉÉ EòèºÉÒ ½þè, ªÉ½þ ¨ÉèÆ ºÉ®úEòÉ®úÒ +ÉÆEòc÷ä nùäEò®ú ¤ÉiÉÉxÉÉ SÉɽþiÉÉ ½þÚÆ* ¨ÉèÆ +{ÉxÉÒ iÉ®ú¡ò ºÉä EòÖUô xɽþÒÆ Eò½þ ®ú½þÉ ½þÚÆ, ½þ¨ÉÉ®úä {ÉÉºÉ +ÉÆEòc÷ä VÉÖ]õÉxÉä Eòä ʱÉB EòÉä<Ç ºÉÉvÉxÉ xɽþÒÆ ½þèÆ* ±ÉäÊEòxÉ ºÉ®úEòÉ®úÒ +ÉÆEòc÷ä EªÉÉ Eò½þiÉä ½þèÆ, ªÉ½þ ¤ÉiÉÉxÉÉ SÉɽþiÉÉ ½þÚÆ* ½þ¨ÉÉ®úÒ =i{ÉÉnùEòiÉÉ EªÉÉ ½þè! {ɽþ±Éä ¨ÉèÆ SÉÉ´É±É EòÒ ¤ÉÉiÉ Eò®úiÉÉ ½þÚÆ* SÉÉ´É±É |ÉÊiÉ ½þäE]õäªÉ®ú 1994-95 Eòä ʽþºÉÉ¤É ºÉä 18.67 |ÉÊiɶÉiÉ ½þè +Éè®ú +ÊJÉ±É ¦ÉÉ®úiÉÒªÉ +ÉèºÉiÉ 19.21 |ÉÊiɶÉiÉ ½þè* {ÉÆVÉÉ¤É ¨ÉäÆ 23.38 |ÉÊiɶÉiÉ ½þè, iÉʨɱÉxÉÉb÷Ú EòÒ 32 |ÉÊiɶÉiÉ ½þè, ªÉÉÊxÉ =iiÉ®ú |Énùä¶É <xÉ iɨÉÉ¨É ®úÉVªÉÉäÆ ¨ÉäÆ ºÉ¤ÉºÉä {ÉÒUôä ½þèÆ* MÉä½þÚÆ EòÉ =i{ÉÉnùxÉ ¦ÉÒ |ÉÊiÉ ½þäE]õäªÉ®ú Eòä ʽþºÉÉ¤É ºÉä ´É½þÉÆ 25.8 |ÉÊiɶÉiÉ ½þè, {ÉÆVÉÉ¤É EòÉ 40.90 |ÉÊiɶÉiÉ ½þè, ½þÊ®úªÉÉhÉÉ EòÉ 36.77 |ÉÊiɶÉiÉ ½þè, MÉÖVÉ®úÉiÉ EòÉ 27.23 |ÉÊiɶÉiÉ ½þè* MÉxxÉÉ =iiÉ®ú |Énùä¶É Eòä ÊEòºÉÉxÉÉäÆ EòÒ ®úÒgø ½þè* MÉxxÉÉ SÉÒxÉÒ Ê¨É±ÉÉäÆ EòÉ iÉÉä ¤ÉEòɪÉÉ ½þè ½þÒ, ±ÉäÊEòxÉ =i{ÉÉnùEòiÉÉ ¦ÉÒ MÉxxÉÉ ½þè* ºÉ¤ÉºÉä VªÉÉnùÉ ¤ÉEòɪÉÉ ¦ÉÒ ´É½þÉÆ <ºÉÒEòÉ ½þè* |ÉÊiÉ ½þäE]õäªÉ®ú Eòä ʽþºÉÉ¤É ºÉä +ÊJÉ±É ¦ÉÉ®úiÉÒªÉ +ÉèºÉiÉ 721 ÊE´ÉÆ]õ±É ½þè* ¨É½þÉ®úɹ]Å ¨ÉäÆ 855 ÊE´ÉÆ]õ±É ½þè, EòxÉÉÇ]õEò ¨ÉäÆ 962 ÊE´ÉÆ]õ±É ½þè, MÉÖVÉ®úÉiÉ ¨ÉäÆ ¦ÉÒ 997 ÊE´ÉÆ]õ±É ½þè, VɤÉÊEò =iiÉ®ú |Énùä¶É 600 ÊE´ÉÆ]õ±É iÉEò ½þÒ °üEòÉ ½þÖ+É ½þè* =ºÉEòÉ EòÉ®úhÉ ªÉ½þ ½þè ÊEò xÉ ½þ¨ÉäÆ {ÉÉxÉÒ Ê¨É±É ®ú½þÉ ½þè, xÉ Ê¤ÉVɱÉÒ Ê¨É±É ®ú½þÒ ½þè +Éè®ú xÉ ½þÒ JÉÉnù Ê¨É±É ®ú½þÒ ½þè* <xÉ ªÉÉäVÉxÉÉ+ÉäÆ Eòä ʱÉB EòÉä<Ç {ÉèºÉÉ +É{ÉEòÒ iÉ®ú¡ò ºÉä xɽþÒÆ VÉÉ ®ú½þÉ ½þè* +É{É ªÉ½þÉÆ VÉÉä ¤ÉÉ®ú-¤ÉÉ®ú =iiÉ®ú |Énùä¶É EòÉ ¤ÉVÉ]õ |ɺiÉÖiÉ Eò®úiÉä ½þèÆ, =ºÉ¨ÉäÆ ¦ÉÒ +É{ÉEòÉ EòÉä<Ç vªÉÉxÉ xɽþÒÆ VÉÉiÉÉ * ʺɡòÇ EòɨÉSɱÉÉ>ð ¤ÉVÉ]õ +ÉiÉÉ ½þè* ʤÉxÉÉ JÉÉnù Eòä, ʤÉxÉÉ {ÉÉxÉÒ Eòä +Éè®ú ʤÉxÉÉ <Æ£òɺ]ÅESÉ®ú±É ºÉÖÊ´ÉvÉÉ+ÉäÆ Eòä EÞòÊ¹É =i{ÉÉnùxÉ EòèºÉä ¤Égø ºÉEòiÉÉ ½þè* nùÖÊxɪÉÉ Eòä nùä¶ÉÉäÆ EòÒ ¤ÉÉiÉ xɽþÒÆ Eò®úiÉÉ, ±ÉäÊEòxÉ +{ÉxÉä nùä¶É ¨ÉäÆ =iiÉ®ú |Énùä¶É <ºÉʱÉB xɽþÒÆ Ê{ÉUôc÷É ½þè ÊEò ´É½þÉÆ ´ÉèYÉÉÊxÉEò IɨÉiÉÉ EòÉ +¦ÉÉ´É ½þè ªÉÉ ÊEòºÉÉxÉ ¨Éä½þxÉiÉÒ xɽþÒÆ ½þè, ªÉÉ <ǨÉÉxÉnùÉ®úÒ ºÉä EòÉ¨É xɽþÒÆ Eò®úiÉÉ, {ÉÊ®úhÉÉ¨É xÉÒSÉä <ºÉʱÉB ½þè ÊEò ½þ¨ÉEòÉä ºÉ®úEòÉ®ú EòÒ iÉ®ú¡ò ºÉä ¨ÉÉèʱÉEò ºÉÖÊ´ÉvÉÉBÆ VÉÉä ={ɱɤvÉ ½þÉäxÉÒ SÉÉʽþB, =xɺÉä ´ÉÆÊSÉiÉ ®úJÉÉ VÉÉ ®ú½þÉ ½þè*
[NEXT PAGE]