ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{É +{ÉxÉÒ ¤ÉÉiÉ ºÉä ¤Éɽþ®ú VÉÉ ®ú½þä ½þèÆ*
... (´ªÉ´ÉvÉÉxÉ)
SHRI RAM KRIPAL YADAV (PATNA):
¸ÉÒ ®úÉ¨É EÞò{ÉÉ±É ªÉÉnù´É : ºÉÒ¤ÉÒ+É<Ç Eòä +ÊvÉEòÉ®úÒ xÉä MɱÉiÉ føÆMÉ ºÉä SɱÉxÉä EòÉ EòÉ¨É ÊEòªÉÉ ½þè* MÞɽþ ¨ÉÆjÉÒ VÉÒ xÉä Eò½þÉ lÉÉ ÊEò ½þ¨É <ºÉEòÒ VÉÉÆSÉ Eò®úäÆMÉä* =ºÉEòÒ VÉÉÆSÉ ½þÉä ¦ÉÒ MÉ<Ç ½þè ±ÉäÊEòxÉ VÉÉÆSÉ EòÒ Ê®ú{ÉÉä]õÇ +¦ÉÒ iÉEò xɽþÒÆ +É<Ç ½þè* =ºÉ {É®ú EªÉÉ EòÉ®úÇ´ÉÉ<Ç ½þÉä ®ú½þÒ ½þè?
SHRI P.R. DASMUNSI : Sir, I am on a point of order... (Interruptions)
MR. CHAIRMAN : Shri Dasmunsi, in Zero Hour, there is no point of order.
... (Interruptions)
SHRI P.R. DASMUNSI : Sir, I was on a point of order. when I was on my legs when the commotion started. The ruling was that after the Supplementary Demands for Grants, it will be also heard along with others and I sat down. If you do not allow me, I will not say anything.
MR. CHAIRMAN: I am informed that Shri George Fernandes was on his legs so the Chair had given a ruling at that time that he would be given a chance to speak.
SHRI P.R. DASMUNSI : Sir, you may go through the proceedings. The House reassembled at 2 o'clock, when I was on my point of order.
MR. CHAIRMAN: All right, I am now informed that you were also on your legs at that time, so you may please speak.
Article 356 makes it abundantly clear that any State can go under President's Rule based on the report of the Governor, on the prevailing situation of the law and order of that State. The decision would be taken by the Cabinet and then the President's Rule shall be imposed. That is the practice. If that is wrong, that could be questioned by the Court.
The Supreme Court and the High Courts have every right to justify whether the imposition is right or wrong. But at no point of time in the Constitution there is a provision that any High Court or the Supreme Court can direct the Prime Minister or the Government or anybody to dissolve the elected Government.
If we encourage this observation, sitting in Parliament, just for our political advantage, we are committing a great... (Interruptions) let me conclude... (Interruptions) I am addressing the Chair... (Interruptions)
SHRI PAPPU YADAV alias RAJESH RANJAN (PURVNEA):
¸ÉÒ ®úÉVÉä¶É ®úÆVÉxÉ =¡òÇ {É{{ÉÚ ªÉÉnù´É : Eò¯ûhÉÉÊxÉÊvÉ EòÒ ºÉ®úEòÉ®ú EòÉä ¦ÉÒ ÊMÉ®úɪÉÉ MɪÉÉ* ... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : EÞò{ɪÉÉ <Æ]õ®ú{]õ xÉ Eò®úäÆ*
PROF. RASA SINGH RAWAT (AJMER):
|ÉÉä.®úɺÉÉ ÊºÉƽþ ®úÉ´ÉiÉ: ªÉä ±ÉÉäMÉ ´ÉƶɴÉÉnù EòÒ +ɱÉÉäSÉxÉÉ Eò®úiÉä lÉä, +¤É ºÉ¨ÉlÉÇxÉ Eò®ú ®ú½þä ½þèÆ*
... (´ªÉ´ÉvÉÉxÉ)
SHRI P.R. DASMUNSI : I can only submit whether any Government should continue or not, I am not defending. It is upto the Governor... (Interruptions) Why Prof. Rasa Singh Rawat is disturbing me when I am not questioning him.
ªÉä EªÉÉ iÉ®úÒEòÉ ½þè?... (
Interruptions) This Parliament will be run by the Constitution and nothing else. This country should be governed by the Constitution and nothing else. Right from the Chief Justice of the Supreme Court, the Speaker of the Parliament and myself are bound to go through the Constituion and nothing else.
If the Constitution permits that a High Court or a Supreme Court Judge has a right to give a direction to the Governor of a State to dissolve the Government and if tomorrow the Supreme Court Judge gives a direction ...(Interruptions)
MR. CHAIRMAN : I think, you have made your point.
SHRI P.R. DASMUNSI: No, Sir. My humble submission is that please do not take it lightly. It is a glaring example of judicial activism encroaching upon the right of the elected Legislature, encroaching upon the right of the Constitutional authority of a Governor...(Interruptions)
MR. CHAIRMAN: I think, you have made your point.
SHRI P.R. DASMUNSI : Before I conclude, I would like to say that it is not a matter of Janata Dal or Congress or any other Party. A Government can be dissolved but not at the instance and direction of the Court. I condemn this kind of method of judicial activism, which will interfere or encroach upon the democracy. ...(Interruptions)
SHRI NITISH KUMAR (BARH):
¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉèÆ ªÉ½þ Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò
... (´ªÉ´ÉvÉÉxÉ)
MR. CHAIRMAN: There is no point of order in Zero Hour.
SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):
¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, xÉÒiÉÒ¶É VÉÒ EòÉ iÉÉä xÉÉäÊ]õºÉ ¦ÉÒ xɽþÒÆ ½þè, =xÉEòÉä Eò<Ç ¤ÉÉ®ú ¨ÉÉèEòÉ Ê¨É±É ®ú½þÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ¨ÉÖZÉä ªÉ½þ ¤ÉiÉɪÉÉ MɪÉÉ ½þè ÊEò VÉÒ®úÉä +Éì´É®ú VÉ¤É JÉi¨É ½þÖ+É iÉÉä VÉÉìb÷Ç ºÉɽþ¤É JÉc÷ä lÉä
... (´ªÉ´ÉvÉÉxÉ)
SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):
¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ : VÉÉìVÉÇ ºÉɽþ¤É EòÉä ¤ÉÖ±ÉɪÉÉ VÉÉB
... (´ªÉ´ÉvÉÉxÉ)
nùںɮúÉ EòÉä<Ç EªÉÉäÆ ¤ÉÉä±ÉäMÉÉ, ½þ¨É ±ÉÉäMÉÉäÆ xÉä ʤɽþÉ®ú EòÒ ÊºÉSÉÖB¶ÉxÉ {É®ú xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè... (´ªÉ´ÉvÉÉxÉ)
+É{É nùäÊJɪÉä ½þ¨ÉÉ®úÉ ´É½þÉÆ {É®ú xÉÉ¨É ½þè*... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ¨Éä®úä {ÉÉºÉ ®úɨÉEÞò{ÉÉ±É VÉÒ EòÉ xÉÉ¨É lÉÉ, ´É½þ ¤ÉÉä±É SÉÖEòä ½þèÆ, <xÉEòä {´ÉÉ<Æ]õ +Éì¡ò +Éìb÷Ç®ú lÉÉ* +¤É xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú VÉÒ nùÉä ʨÉxÉ]õ Eòä ʱÉB ¤ÉÉä±ÉäÆMÉä, =ºÉEòä ¤ÉÉnù <ºÉEòÉä ºÉ¨ÉÉ{iÉ Eò®úäÆMÉä*
SHRI NITISH KUMAR (BARH):
¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉèÆxÉä vªÉÉxÉ{ÉÚ´ÉÇEò ¤ÉÉiÉäÆ ºÉÖxÉÒ ½þèÆ, ¨ÉèÆxÉä ¤ÉÒSÉ ¨ÉäÆ
... (´ªÉ´ÉvÉÉxÉ)
MR. CHAIRMAN: Shri Ram Kripal Yadav had a full opportunity and now I want to give two minutes to Shri Nitish Kumar.
... (Interruptions)
SHRI NITISH KUMAR (BARH):
¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú : VÉ¤É ®úɨÉEÞò{ÉÉ±É VÉÒ ¤ÉÉä±É ®ú½þä lÉä iÉÉä ¨ÉèÆ vªÉÉxÉ ºÉä ºÉÖxÉ ®ú½þÉ lÉÉ* ªÉ½þ EªÉÉ iÉ®úÒEòÉ ½þè ªÉ½þ ¤ÉÒSÉ ¨ÉäÆ ¤ÉÉä±É ®ú½þä ½þèÆ*
... (´ªÉ´ÉvÉÉxÉ)
SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):
¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ : =x½þÉäÆxÉä xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè
... (´ªÉ´ÉvÉÉxÉ)
½þ¨É ±ÉÉäMÉÉäÆ xÉä ªÉ½þÉÆ {É®ú xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè*SHRI BRAHMANAND MANDAL (MONGHYR):
¸ÉÒ ¥É½¨ÉÉxÉxnù ¨ÉÆb÷±É : ʨÉ. ¡òÉiɨÉÒ +É{É SÉäªÉ®ú EòÉä SÉè±ÉäÆVÉ xɽþÒÆ Eò®ú ºÉEòiÉä ½þèÆ*
SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):
¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ : ¨ÉèÆ SÉè±ÉäÆVÉ xɽþÒÆ Eò®ú ®ú½þÉ ½þÚÆ* ¨ÉèÆxÉä iÉÉä ªÉ½þ Eò½þÉ ÊEò ¨ÉèÆxÉä xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
MR. CHAIRMAN: Nothing is going on record.
(Interruptions) ... (Not recorded)
SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):
¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉèÆxÉä xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : VÉ¤É ®úɨÉEÞò{ÉÉ±É VÉÒ ¤ÉÉä±É ®ú½þä lÉä iÉ¤É ÊEòºÉÒ xÉä <Æ]õ®ú{]õ xɽþÒÆ ÊEòªÉÉ lÉÉ! (´ªÉ´ÉvÉÉxÉ)
@ SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):
¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ : ¨ÉèÆxÉä xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè, ¨ÉÖZÉä ¨ÉÉèEòÉ nùÒÊVÉB* xÉÒiÉÒ¶É VÉÒ EòÉä ÊEòºÉʱÉB ¨ÉÉèEòÉ Ê¨É±ÉäMÉÉ*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ¨ÉÖZÉä ªÉ½þ ¤ÉiÉɪÉÉ MɪÉÉ ½þè ÊEò ´É½þ ¤ÉÉä±É ®ú½þä lÉä*
SHRI MOHAMMAD ALI ASHRAF FATMI: Sir, what is a special thing in him? Sir, I have given a notice. So, please give me time to speak. ...(Interruptions)
SHRI PRADIP BHATTACHARYA : Sir, is it Bihar Assembly or Parliament? ...(Interruptions)
SHRI PAPPU YADAV alias RAJESH RANJAN (PURVNEA):
¸ÉÒ ®úÉVÉä¶É ®úÆVÉxÉ =¡òÇ {É{{ÉÚ ªÉÉnù´É :ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ªÉ½þ +É{ÉEòä +ÊvÉEòÉ®ú EòÉä SÉÖxÉÉèiÉÒ nùä ®ú½þä ½þèÆ, ªÉ½þ BäºÉÉ EòèºÉä Eò®ú ºÉEòiÉä ½þèÆ*
... (´ªÉ´ÉvÉÉxÉ)
SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):
¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ : EªÉÉ +É{ÉxÉä xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : +É{ÉEòÉä ¦ÉÒ ¨ÉÉèEòÉ Ê¨É±ÉäMÉÉ, {É®ú +É{É ¤Éè`ö VÉÉ<ªÉä*
SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):
¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, +É{ÉxÉä xÉÒiÉÒ¶É VÉÒ EòÉä ¨ÉÉèEòÉ ÊnùªÉÉ ½þè
... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ¡òÉiɨÉÒ ºÉɽþ¤É, +É{É ªÉ½þ VªÉÉnùiÉÒ Eò®ú ®ú½þä ½þèÆ* ʺɡòÇ BEò EòÉ {´ÉÉ<Æ]õ +Éì¡ò ´ªÉÚ ®úJÉÉ VÉɪÉäMÉÉ, nùںɮúä EòÉ Ê¤É±ÉEòÖ±É xɽþÒÆ ®úJÉÉ VÉɪÉäMÉÉ, ªÉ½þ ¤ÉÉiÉ `öÒEò xɽþÒÆ ½þè* ... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ¨ÉèÆxÉä xÉÒiÉÒ¶É VÉÒ EòÉä ¤ÉÖ±ÉɪÉÉ ½þè, +É{ÉxÉä xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè iÉÉä =xÉEòä ¤ÉÉnù +É{É ¤ÉÉä±ÉäÆMÉä, =ºÉEòä ¤ÉÉnù ½þ¨É <ºÉEòÉä JÉi¨É Eò®úäÆMÉä*
SHRI NIRMAL KANTI CHATTERJEE : This is an issue, which is very important for parliamentary democracy, as has been underlined by Shri P.R. Dasmunsi because this concerns the relationship between the Legislature and the Judiciary.
I suggest that we should not use harsh words. If the judiciary commits a mistake, that does not entitle us to commit a mistake either. So, what I suggest is that instead of further proceeding with this discussion, let the Speaker call a meeting of the leaders of various Parties and discuss this matter as to what to do about such pronouncements from different High Courts about Article 356 or any other Article of the Constitution. I, therefore, request you that let such a thing happen instead of prolonging this discussion.
MR. CHAIRMAN : I entirely agree with you. This is a matter concerning our Constitution.
... (Interruptions)
SHRI NITISH KUMAR (BARH):
¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú (¤ÉÉgø) : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, +É{É BEò ʨÉxÉ]õ ¨Éä®úÒ ¤ÉÉiÉ ºÉÖxÉ ±ÉÒÊVÉB*
... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ¸ÉÒ VɺɴÉÆiÉ ÊºÉƽþ *
SHRI NITISH KUMAR : You had called my name. ....(Interruptions).
SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA):
¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¢ò ¢òÉiɨÉÒ (nù®ú¦ÉÆMÉÉ) : ½þ¨ÉxÉä <ºÉ <ǺªÉÚ {É®ú xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè <ºÉʱÉB {ɽþ±Éä ½þ¨ÉäÆ ¤ÉÉä±ÉxÉä EòÉ ®úÉ<]õ ½þè *
... (´ªÉ´ÉvÉÉxÉ)
½þ¨É ½þÉ=ºÉ EòÉä xɽþÒÆ SɱÉxÉä nùäÆMÉä * ÊVɺÉxÉä xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè, ´É½þ {ɽþ±Éä ¤ÉÉä±ÉäMÉÉ*
... (´ªÉ´ÉvÉÉxÉ)
MR. CHAIRMAN: Please sit down.
... (Interruptions)
MR. CHAIRMAN: Nothing will go on record.
(Interruptions)*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : VÉÉä EòÖUô ½þÉä ®ú½þÉ ½þè,´É½þ +SUôÒ ¤ÉÉiÉ xɽþÒÆ ½þè *
... (Interruptions)
MR. CHAIRMAN: Let us move to further item. We will take up Statements under Rule 377.
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