<b>XI LOK SABHA DEBATES, <i> Session V (Monsoon) </i> </b> XI LOK SABHA DEBATES, Session V (Monsoon) Friday, July 25, 1997/Sravana 3, 1919 (Saka)
*t06
Type of Debate: NO-DAY-YET-NAMED MOTION (RULE-184)
Title: Discussion on the motion moved by Shri Atal Bihari Vajpayee on the 24th July, 1997 as Adjournment Motion and converted into the motion under Rule-184 regarding serious situation arising out of the recent developments in Bihar. (Contd.- Not Concluded) TEXT : 12.15 hrs.MR. DEPUTY-SPEAKER: Now we shall take up item No.15 - further discussion on the Motion moved by Shri Atal Bihari Vajpayee on the 24th July, 1997, as Adjournment motion and converted into Motion under Rule 184. Shri Tariq Anwar is to continue his speech.
SHRI TARIQ ANWAR (KATIHAR):
¸ÉÒ iÉÉ®úÒEò +xÉ´É®ú (EòÊ]õ½þÉ®ú): +Énù®úhÉÒªÉ ={ÉÉvªÉIÉ ¨É½þÉänùªÉ, Eò±É ¨ÉèÆxÉä +{ÉxÉä ¦ÉɹÉhÉ ¨ÉäÆ ªÉ½þ º{ɹ]õ ÊEòªÉÉ lÉÉ ÊEò EòÉÆOÉäºÉ EòÉ VɽþÉÆ iÉEò |ɶxÉ ½þè, §É¹]õÉSÉÉ®ú Eòä ¨ÉɨɱÉä ¨ÉäÆ, ½þ¨É ÊEòºÉÒ EòÒ¨ÉiÉ {É®ú §É¹]õÉSÉÉ®ú ºÉä EòÉä<Ç ºÉ¨ÉZÉÉèiÉÉ xɽþÒÆ Eò®ú ºÉEòiÉä*(´ªÉ´ÉvÉÉxÉ)
={ÉÉvªÉIÉ ¨É½þÉänùªÉ, ªÉ½þ ¤ÉÉiÉ ¨ÉèÆ xɽþÒÆ Eò½þ ®ú½þÉ ½þÚÆ ¤ÉʱEò ªÉ½þ ¤ÉÉiÉ Eò±É ¸ÉÒ +]õ±É ʤɽþÉ®úÒ ´ÉÉVÉ{ÉäªÉÒ VÉÒ xÉä ¦ÉÒ Eò½þÒ lÉÒ* Eò±É =x½þÉäÆxÉä +{ÉxÉä ¦ÉɹÉhÉ ¨ÉäÆ Eò½þÉ lÉÉ ÊEò {ÉÆ.VÉ´Éɽþ®ú ±ÉÉ±É xÉä½þ°ü ºÉä ±ÉäEò®ú +¤É iÉEò EòÒ ªÉ½þ {É®ú¨{É®úÉ ½þè* EòÉÆOÉäºÉ ¶ÉɺÉxÉ ¨ÉäÆ ¦ÉÒ VÉ¤É EòÉä<Ç ÊEòºÉÒ ¨ÉÆjÉÒ Eòä >ð{É®ú, ¨ÉÖJªÉ ¨ÉÆjÉÒ Eòä >ð{É®ú, Eò¦ÉÒ ÊEòºÉÒ MÉ´ÉxÉÇ®ú Eòä >ð{É®ú EòÉä<Ç +É®úÉä{É ±ÉMÉÉ ½þè, iÉÉä =x½þÉäÆxÉä º´ÉäSUôÉ ºÉä <ºiÉÒ¡òÉ ÊnùªÉÉ ½þè*
.....(´ªÉ´ÉvÉÉxÉ)
SHRI ATAL BIHARI VAJPAYEE (LUCKNOW):
¸ÉÒ +]õ±É ʤɽþÉ®úÒ ´ÉÉVÉ{ÉäªÉÒ (±ÉJÉxÉ>ð) : ={ÉÉvªÉIÉ ¨É½þÉänùªÉ, VÉÉä EòÖUô ¨ÉèÆxÉä Eò±É Eò½þÉ lÉÉ, =ºÉä iÉÉäc÷-¨É®úÉäc÷ Eò®ú {Éä¶É ÊEòªÉÉ VÉÉ ®ú½þÉ ½þè* +MÉ®ú §É¹]õÉSÉÉ®ú EòÉ +É®úÉä{É ±ÉMÉiÉÉ ½þè, iÉÉä º{ɹ]õ ½þè ÊEò ´É½þ ´ªÉÊEiÉ §É¹]õÉSÉÉ®ú ¨ÉäÆ ºÉƱÉMxÉ ½þè* {ɽþ±Éä §É¹]õÉSÉÉ®ú Eò®úxÉÉ Ê¡ò®ú <ºiÉÒ¡òÉ nùäxÉÉ EªÉÉ `öÒEò ½þè? ªÉ½þ `öÒEò ½þè ÊEò <ºiÉÒ¡òÉ nùäxÉä EòÉ EòÉ¨É ½þÖ+É ½þè +Éè®ú ½þÉäxÉÉ SÉÉʽþB, ±ÉäÊEòxÉ ºÉ´ÉÉ±É ½þè ÊEò §É¹]õÉSÉÉ®ú EªÉÉäÆ ½þÉäiÉÉ ½þè?
SHRI TARIQ ANWAR (KATIHAR):
¸ÉÒ iÉÉ®úÒEò +xÉ´É®ú : ={ÉÉvªÉIÉ ¨É½þÉänùªÉ, ´ÉÉVÉ{ÉäªÉÒ VÉÒ xÉä Eòc÷ä ¨ÉxÉ ºÉä ½þÒ ºÉ½þÒ, ±ÉäÊEòxÉ ªÉ½þ iÉÉä º´ÉÒEòÉ®ú ÊEòªÉÉ ½þè ÊEò <ºiÉÒ¡òä ÊnùB MÉB ½þèÆ* BäºÉä <ºiÉÒ¡òÉ nùäxÉä ´ÉɱÉä ºÉ¤ÉºÉä VªÉÉnùÉ EòÉÆOÉäºÉÒ ÊxÉEò±Éä ½þèÆ*
SHRI PRADIP BHATTACHARYA (SERUMPORE): You are trying to suppress corruption and the Congress is fighting corruption.
SHRI TARIQ ANWAR (KATIHAR):
¸ÉÒ iÉÉ®úÒEò +xÉ´É®ú : ={ÉÉvªÉIÉ ¨É½þÉänùªÉ, VÉèºÉÉ ¨ÉèÆxÉä Eò½þÉ, EòÉÆOÉäºÉ xÉä +{ÉxÉä ¨ÉÖJªÉ ¨ÉÆÊjɪÉÉäÆ, +{ÉxÉä ¨ÉÆÊjɪÉÉäÆ +Éè®ú ªÉ½þÉÆ iÉEò ÊEò VÉÉä {ÉÉ]õÒÇ Eòä =SSÉ {ÉnùÉäÆ {É®ú ¤Éè`öä ½þÖB ±ÉÉäMÉ lÉä =xÉEòÉä ¦ÉÒ, VÉ¤É ¦ÉÒ =xÉEòä >ð{É®ú +É®úÉä{É ±ÉMÉä, <±VÉÉ¨É ±ÉMÉÉB MÉB, iÉ¤É =x½þÉäÆxÉä +{ÉxÉä {ÉnùÉäÆ ºÉä <ºiÉÒ¡òä ÊnùB* ªÉ½þ ½þ¨ÉÉ®úÒ EòÉÆOÉäºÉ EòÉ +Énù¶ÉÇ ½þè* +É{ÉEòÉä ªÉÉnù ½þÉäMÉÉ ÊEò xÉ®úʺÉƽþ®úÉ´É VÉÒ xÉä ¦ÉÒ <ºiÉÒ¡òÉ ÊnùªÉÉ*
....(´ªÉ´ÉvÉÉxÉ)
={ÉÉvªÉIÉ ¨É½þÉänùªÉ, VÉèºÉÉ ¨ÉèÆxÉäÆ Eò½þÉ, ªÉ½þ ¤ÉÉiÉ Eò¨É ºÉä Eò¨É ¦ÉÉ®úiÉÒªÉ VÉxÉiÉÉ {ÉÉ]õÒÇ Eòä ¨ÉÖƽþ ºÉä +SUôÒ xɽþÒÆ ±ÉMÉiÉÒ ÊEò ´É½þ §É¹]õÉSÉÉ®ú Eòä ÊJɱÉÉ¡ò ¤ÉÉä±Éä, EªÉÉäÆÊEò BEò iÉ®ú¡ò iÉÉä ªÉä ¨ÉÉÆMÉ Eò®ú ®ú½þä ½þèÆ ÊEò ¨ÉÖJªÉ ¨ÉÆjÉÒ EòÉä +{ÉxÉä {Énù ºÉä <ºiÉÒ¡òÉ nùäxÉÉ SÉÉʽþB EªÉÉäÆÊEò =xÉEòä >ð{É®ú §É¹]õSÉÉ®ú EòÉ +É®úÉä{É ±ÉMÉ SÉÖEòÉ ½þè, =xÉEòä >ð{É®ú SÉÉVÉǶÉÒ]õ ±ÉÉMÉÚ ½þÉä SÉÖEòÒ ½þè, ±ÉäÊEòxÉ nùںɮúÒ iÉ®ú¡ò =xÉEòÒ +{ÉxÉÒ ½þÒ {ÉÉ]õÒÇ Eòä +vªÉIÉ Eòä >ð{É®ú VÉÉä SÉÉVÉǶÉÒ]õ ±ÉMÉÒ, =xÉEòÉä ½þ]õÉxÉä EòÒ =xÉEòÒ Ê½þ¨¨ÉiÉ xɽþÒÆ ½þÖ<Ç*
..... (´ªÉ´ÉvÉÉxÉ)
SHRI HARIN PATHAK (AHMEDABAD):
¸ÉÒ ½þÊ®úxÉ {ÉÉ`öEò: =x½þÉäÆxÉä iÉÉä {ÉÚ®úä VÉÒ´ÉxÉ SÉÖxÉÉ´É xÉ ±Éc÷xÉä Eòä ʱÉB Eò½þÉ ½þè
SHRI TARIQ ANWAR (KATIHAR):
¸ÉÒ iÉÉ®úÒEò +xÉ´É®ú : ={ÉÉvªÉIÉ ¨É½þÉänùªÉ, ÊVÉºÉ ÊnùxÉ ºÉÒ.¤ÉÒ.+É<Ç. Eòä uÉ®úÉ ±ÉɱÉÚ ªÉÉnù´É VÉÒ EòÉä SÉÉVÉǶÉÒ]õ ÊEòªÉÉ MɪÉÉ, =ºÉÒ ÊnùxÉ EòÉÆOÉäºÉ xÉä +{ÉxÉÉ º]õäÆb÷ º{ɹ]õ ÊEòªÉÉ +Éè®ú ½þ¨ÉxÉä ºÉÉ¡ò-ºÉÉ¡ò ¶É¤nùÉäÆ ¨ÉäÆ iÉlÉÉ ½þ¨ÉÉ®úä EòÉÆOÉäºÉ Eòä +vªÉIÉ ¸ÉÒ ºÉÒiÉÉ ®úÉ¨É EòäºÉ®úÒ xÉä +Éè®ú |Énùä¶É EòÉÆOÉäºÉ Eò¨Éä]õÒ xÉä ºÉ¦ÉÒ ºiÉ®úÉäÆ {É®ú ªÉ½þ ¨ÉÉÆMÉ EòÒ ÊEò ±ÉɱÉÚ VÉÒ EòÉä +{ÉxÉä {Énù ºÉä <ºiÉÒ¡òÉ nùäxÉÉ SÉÉʽþB* ÊEò ±ÉɱÉÚ VÉÒ EòÉä +{ÉxÉä {Énù ºÉä <ºiÉÒ¡òÉ nùäxÉÉ SÉÉʽþB* EòÉÆOÉäºÉ <ºÉ ¤ÉÉiÉ EòÉä ¨ÉÉxÉiÉÒ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
EòÉÆOÉäºÉ EòÉ ½þ¨Éä¶ÉÉ ªÉ½þ +Énù¶ÉÇ ®ú½þÉ ½þè* ... (´ªÉ´ÉvÉÉxÉ) ½þ¨ÉxÉä ½þ¨Éä¶ÉÉ ¨ÉÚ±ªÉÉäÆ EòÉ ¤ÉÉiÉ EòÒ ½þè* ½þ¨ÉxÉä ½þ¨Éä¶ÉÉ <ºÉ ¤ÉÉiÉ EòÉ vªÉÉxÉ ®úJÉÉ ½þè ÊEò VÉÉä ¦ÉÒ ºÉÉ´ÉÇÊVÉxÉEò VÉÒ´ÉxÉ ¨ÉäÆ ½þèÆ, =xÉ ºÉ¤ÉEòÒ UôÊ´É ºÉÉ¡ò ºÉÖlÉ®úÒ ½þÉäxÉÒ SÉÉʽþB* ÊEòºÉÒ iÉ®ú½þ EòÉ ½þ¨ÉÉ®úä >ð{É®ú EòÉä<Ç nùÉMÉ xɽþÒÆ ½þÉäxÉÉ SÉÉʽþB <ºÉʱÉB EòÉÆOÉäºÉ xÉä ½þ¨Éä¶ÉÉ ªÉ½þÉÆ iÉEò ÊEò +¦ÉÒ Ê{ÉUô±Éä ÊnùxÉÉäÆ VÉ¤É ½þ´ÉɱÉÉ EòÉÆb÷ ¨ÉäÆ ½þ¨ÉÉ®úä ¨ÉÆÊjɪÉÉäÆ Eòä ÊJɱÉÉ¡ò SÉÉVÉǶÉÒ]õ xɽþÒÆ ±ÉMÉÒ lÉÒ, =xÉ {É®ú Eòä´É±É +É®úÉä{É lÉä iÉ¤É ¦ÉÒ ½þ¨ÉÉ®úä ¨ÉÆÊjɪÉÉäÆ xÉä +{ÉxÉä {ÉnùÉäÆ ºÉä <ºiÉÒ¡òÉ nùä ÊnùªÉÉ *
={ÉÉvªÉIÉ ¨É½þÉänùªÉ, VɽþÉÆ iÉEò ±ÉɱÉÚ VÉÒ EòÉä ºÉ¨ÉlÉÇxÉ nùäxÉä EòÒ ¤ÉÉiÉ ½þè, ¨ÉèÆ ¦ÉÉ®úiÉÒªÉ VÉxÉiÉÉ {ÉÉ]õÒÇ Eòä ºÉÉÊlɪÉÉäÆ EòÉä ªÉÉnù Ênù±ÉÉxÉÉ SÉɽþÚÆMÉÉ ÊEò 1990 ¨ÉäÆ ±ÉɱÉÚ VÉÒ EòÉä ¨ÉÖJªÉ ¨ÉÆjÉÒ ¤ÉxÉÉxÉä ¨ÉäÆ ½þ¨ÉxÉä ºÉ¨ÉlÉÇxÉ xɽþÒÆ ÊnùªÉÉ lÉÉ, ´É½þ +É{ÉxÉä ÊnùªÉÉ lÉÉ +Éè®ú ½þ¨ÉxÉä =ºÉEòÉ Ê´É®úÉävÉ ÊEòªÉÉ*
... (´ªÉ´ÉvÉÉxÉ)
EòÉÆOÉäºÉ xÉä 1990 ºÉä ±ÉäEò®ú +ÉVÉ iÉEò ±ÉɱÉÚ VÉÒ Eòä Ê´É®úÉävÉ ¨ÉäÆ +É´ÉÉVÉ =`öÉ<Ç +Éè®ú +ÉVÉ ¦ÉÒ ½þ¨É =`öÉiÉä ½þèÆ* +ÉVÉ ¦ÉÒ ½þ¨ÉÉ®úÉ ªÉ½þ ¨ÉÉxÉxÉÉ ½þè*... (´ªÉ´ÉvÉÉxÉ)
SHRI VIJAY GOEL (SADAR - DELHI):
¸ÉÒ Ê´ÉVÉªÉ MÉÉäªÉ±É (ºÉnù®ú-Ênù±±ÉÒ) : <ºÉʱÉB +É{ÉxÉä ±ÉɱÉÚ VÉÒ EòÒ ºÉ®úEòÉ®ú EòÉä ¤ÉSÉɪÉÉ ½þè* ... (´ªÉ´ÉvÉÉxÉ)
PROF. RITA VERMA (DHANBAD):
|ÉÉä. ®úÒiÉÉ ´É¨ÉÉÇ (vÉxɤÉÉnù) : +É´ÉÉVÉ =`öÉiÉä-=`öÉiÉä JÉi¨É ½þÉä MɪÉÒ Ê¤É½þÉ®ú ºÉä*
SHRI TARIQ ANWAR (KATIHAR):
¸ÉÒ iÉÉ®úÒEò +xÉ´É®ú : ±ÉɱÉÚ VÉÒ VÉ¤É 1990 ¨ÉäÆ ¨ÉÖJªÉ ¨ÉÆjÉÒ ¤ÉxÉä iÉ¤É ½þ¨ÉÉ®úä VÉèºÉä ±ÉÉäMÉ ¦ÉÒ JÉÖ¶É ½þÖB lÉä* ½þ¨ÉEòÉä ¦ÉÒ ªÉ½þ ±ÉMÉÉ lÉÉ ÊEò ¸ÉÒ VÉªÉ |ÉEòÉ¶É EòÒ ºÉÆ{ÉÚhÉÇ FòÉÆÊiÉ ºÉä ÊxÉEò±ÉÉ ½þÖ+É xÉÉèVÉ´ÉÉxÉ Ê¤É½þÉ®ú EòÉä +ÉMÉä ¤ÉgøÉxÉä ¨ÉäÆ, ʤɽþÉ®ú EòÒ MÉ®úÒ¤ÉÒ nùÚ®ú Eò®úxÉä Eòä ʱÉB, ʤɽþÉ®ú Eòä Ê´ÉEòÉºÉ ¨ÉäÆ BEò ªÉÉäMÉnùÉxÉ Eò®úäMÉÉ ±ÉäÊEòxÉ ½þ¨ÉäÆ ÊxÉ®úɶÉÉ ½þÖ<Ç +Éè®ú ½þ¨ÉxÉä {ÉÉÆSÉ ºÉÉ±É ½þÒ xɽþÒÆ ¤ÉʱEò VÉ¤É ºÉä ´Éä ¨ÉÖJªÉ ¨ÉÆjÉÒ ½þèÆ iÉ¤É ºÉä ±ÉMÉÉiÉÉ®ú |Énùä¶É EòÉÆOÉäºÉ Eò¨Éä]õÒ +Éè®ú ½þ¨ÉÉ®úä iɨÉÉ¨É xÉäiÉÉ <ºÉ ¤ÉÉiÉ EòÉ Ê´É®úÉävÉ Eò®ú ®ú½þä ½þèÆ* =xÉEòÒ +ɱÉÉäSÉxÉÉ Eò®ú ®ú½þä ½þèÆ*
¦ÉÉ®úiÉÒªÉ VÉxÉiÉÉ {ÉÉ]õÒÇ +ÉVÉ VÉÉä ¤ÉÉiÉ Eò®ú ®ú½þÒ ½þè, ÊVÉx½þÉäÆxÉä ½þ¨Éä¶ÉÉ =xÉEòÉä ºÉ¨ÉlÉÇxÉ ÊnùªÉÉ, +ÉVÉ ´É½þ ½þ¨É {É®ú +É®úÉä{É ±ÉMÉÉ ®ú½þä ½þèÆ* ½þ¨É +É{ÉEòÉä º{ɹ]õ Eò½þxÉÉ SÉɽþiÉä ½þèÆ VÉèºÉÉ ¨ÉèÆxÉä +É{ÉEòÉä {ɽþ±Éä ¦ÉÒ Eò½þÉ ÊEò EòÉÆOÉäºÉ §É¹]õÉSÉÉ®ú ºÉä ÊEòºÉÒ iÉ®ú½þ EòÉ ºÉ¨ÉZÉÉèiÉÉ xɽþÒÆ Eò®ú ºÉEòiÉÒ*
... (´ªÉ´ÉvÉÉxÉ)
VÉÉä ½þEòÒEòiÉ ½þè, ´É½þÒ ½þ¨É Eò½þ ®ú½þä ½þèÆ*... (´ªÉ´ÉvÉÉxÉ)
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : ¨Éä®úÉ BEò ÊxÉ´ÉänùxÉ ½þè ÊEò UôÉä]õÒ-¨ÉÉä]õÒ ]õÉäEòÉ-]õÉEòÒ iÉÉä Eò¦ÉÒ-Eò¦ÉÉ®ú SÉ±É ºÉEòiÉÒ ½þè ±ÉäÊEòxÉ ±ÉMÉÉiÉÉ®ú xɽþÒÆ ½þÉäxÉÒ SÉÉʽþB*
... (´ªÉ´ÉvÉÉxÉ)
SHRI TARIQ ANWAR (KATIHAR):
¸ÉÒ iÉÉ®úÒEò +xÉ´É®ú : ½þ¨É ºÉ½þÒ ¤ÉÉä±É ®ú½þä ½þèÆ <ºÉʱÉB +É{ÉEòÉä iÉEò±ÉÒ¡ò ½þÉä ®ú½þÒ ½þè*
={ÉÉvªÉIÉ ¨É½þÉänùªÉ, ¸ÉÒ +]õ±É ʤɽþÉ®úÒ ´ÉÉVÉ{ÉäªÉÒ VÉÒ ºÉä ½þ¨ÉäÆ =¨¨ÉÒnù lÉÒ ÊEò §É¹]õÉSÉÉ®ú Eòä ¤ÉÉ®úä ¨ÉäÆ <x½þÉäÆxÉä VÉÉä ¤ÉÉiÉ Eò½þÒ ½þè, ´É½þ ®úÉVÉxÉÒÊiÉ ºÉä |ÉäÊ®úiÉ xɽþÒÆ ½þÉäMÉÒ EªÉÉäÆÊEò §É¹]õÉSÉÉ®ú EòÉ ¨ÉÖqÉ +ÉVÉ BEò ®úɹ]ÅÒªÉ ¨ÉÖqÉ ½þè +Éè®ú <ºÉ {É®ú ½þ¨É ºÉ¤É ±ÉÉäMÉÉäÆ EòÉä VÉÉä ¦ÉÒ ºÉÉ´ÉÇVÉÊxÉEò VÉÒ´ÉxÉ ¨ÉäÆ ½þèÆ, SÉɽþä ÊEòºÉÒ ¦ÉÒ nù±É ºÉä ½þÉäÆ, =xÉEòÉä ºÉÉäSÉxÉÉ ½þÉäMÉÉ, =xÉEòÉä Ê´ÉSÉÉ®ú Eò®úxÉÉ ½þÉäMÉÉ* +ÉÊJÉ®ú VÉÉä VÉxÉiÉÉ ½þ¨ÉäÆ ªÉ½þÉÆ ¦ÉäVÉiÉÒ ½þè, ´É½þ EòÖUô =¨¨ÉÒnù ±ÉMÉÉiÉÒ ½þè, EòÖUô ½þ¨ÉºÉä +ɶÉÉ Eò®úiÉÒ ½þè +Éè®ú +MÉ®ú ½þ¨É nùÉMÉnùÉ®ú ½þÉäÆ, ½þ¨É +É®úÉäÊ{ÉiÉ ½þÉä iÉÉä ½þ¨É EòèºÉä BEò º´ÉSUô +Éè®ú ºÉÉ¡ò ºÉÖlÉ®úÒ ºÉ®úEòÉ®ú nùä ºÉEòiÉä ½þèÆ* ¨ÉèÆ iÉÉVVÉÖ¤É Eò®úiÉÉ ½þÚÆ, {ÉÖ®úÉäʽþiÉ VÉÒ ªÉ½þÉÆ xɽþÒÆ ½þèÆ, {ÉÖ®úÉäʽþiÉ VÉÒ xÉä +{ÉxÉä ={É ¨ÉÖJªÉ ¨ÉÆjÉÒ ¸ÉÒ ¨ÉÖÆb÷ä VÉÒ Eòä ÊJɱÉÉ¡ò +É®úÉä{É ±ÉMÉɪÉÉ lÉÉ* ... (´ªÉ´ÉvÉÉxÉ)=ºÉEòä ¤ÉÉ®úä ¨ÉäÆ ¸ÉÒ +]õ±É VÉÒ xÉä EòÉä<Ç SÉSÉÉÇ xɽþÒÆ EòÒ* ®úÉVɺlÉÉxÉ Eòä +Ænù®ú VÉÉä §É¹]õÉSÉÉ®ú ½þÉä ®ú½þÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
PROF. RASA SINGH RAWAT (AJMER):
|ÉÉä.®úɺÉÉ ÊºÉƽþ ®úÉ´ÉiÉ (+VɨÉä®ú) : EòÉä<Ç §É¹]õÉSÉÉ®ú xɽþÒÆ ½þÉä ®ú½þÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
SHRI GIRDHARI LAL BHARGAVA (JAIPUR):
¸ÉÒ ÊMÉ®úvÉÉ®úÒ ±ÉÉ±É ¦ÉÉMÉÇ´É (VɪÉ{ÉÖ®ú) : ®úÉVɺlÉÉxÉ ¨ÉäÆ EòÉä<Ç §É¹]õÉSÉÉ®ú xɽþÒÆ ½þÉä ®ú½þÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
SHRI TARIQ ANWAR (KATIHAR):
¸ÉÒ iÉÉ®úÒEò +xÉ´É®ú : +É{ÉEòÒ {ÉÉ]õÒÇ Eòä ¨É訤ɮú ½þèÆ*
... (´ªÉ´ÉvÉÉxÉ)
PROF. RASA SINGH RAWAT (AJMER):
|ÉÉä.®úɺÉÉ ÊºÉƽþ ®úÉ´ÉiÉ : =±]õÉ SÉÉä®ú EòÉäiÉ´ÉÉ±É EòÉä b÷ÉÆ]õä*
... (´ªÉ´ÉvÉÉxÉ)
SHRI KODIKUNNIL SURESH (ADOOR):
¸ÉÒ EòÉäb÷ÒEòÖxÉÒ±É ºÉÖ®úä¶É (+b÷Ú®ú) : +É{ÉEòä ®úÉVɺlÉÉxÉ ¨ÉäÆ +É®úÉä{É ½þÒ +É®úÉä{É ½þèÆ* ... (´ªÉ´ÉvÉÉxÉ)
SHRI DATTA MEGHE (RAMTEK):
¸ÉÒ nùiiÉÉ ¨ÉäPÉä (®úɨÉ]õäEò) : +É{ÉEòä B¨É.{ÉÒ. xÉä ªÉ½þ ¤ÉÉä±ÉÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
+É{É EªÉÉ ¤ÉÉä±É ®ú½þä ½þèÆ*... (´ªÉ´ÉvÉÉxÉ)
+É{ÉEòä B¨É.{ÉÒ. xÉä ½þÒ SÉÉVÉǶÉÒ]õ ±ÉMÉɪÉÒ ½þè*... (´ªÉ´ÉvÉÉxÉ)
SHRI TARIQ ANWAR (KATIHAR):
¸ÉÒ iÉÉ®úÒEò +xÉ´É®ú : ¨ÉÖZÉä BEò ¤ÉÉiÉ +Éè®ú º{ɹ]õ Eò®úxÉÒ ½þè* Eò±É ¤Éc÷ä VÉÉä®únùÉ®ú føÆMÉ ºÉä ¸ÉÒ ´ÉÉVÉ{ÉäªÉÒ VÉÒ xÉä +ÉÊ]õÇEò±É 356 EòÒ ´ÉEòɱÉiÉ EòÒ* ¨ÉÖZÉä ªÉÉnù +É ®ú½þÉ ½þè 6 ÊnùºÉ¨¤É®ú 1992 Eòä ÊnùxÉ VÉ¤É ¤ÉɤɮúÒ ¨ÉʺVÉnù EòÉä ¶É½þÒnù ÊEòªÉÉ MɪÉÉ*
=ºÉ ºÉ¨ÉªÉ VÉ¤É nùä¶É Eòä ¨ÉÉèʱÉEò ºÉÆÊ´ÉvÉÉxÉ {É®ú, vɨÉÇÊxÉ{ÉÇäIÉiÉÉ {É®ú ½þ¨É±ÉÉ ½þÖ+É, VÉ¤É <x½þÉäÆxÉä ´ÉÉnùÉÊJɱÉÉ¡òÒ EòÒ +Éè®ú =ºÉEòä ÊJɱÉÉ¡ò VÉ¤É Eòäxpù ºÉ®úEòÉ®ú xÉä +ÉÊ]õÇEò±É 356 Eòä iɽþiÉ ¦ÉÉ®úiÉÒªÉ VÉxÉiÉÉ {ÉÉ]õÒÇ EòÒ ºÉ®úEòÉ®ú EòÉä ºÉ¨ÉÉ{iÉ ÊEòªÉÉ iÉÉä <x½þÉäÆxÉä VÉÉä®únùÉ®ú føÆMÉ ºÉä =ºÉEòÉ Ê´É®úÉävÉ ½þÒ xɽþÒÆ ÊEòªÉÉ ¤ÉʱEò +nùɱÉiÉ EòÉ nù®ú´ÉÉVÉÉ ¦ÉÒ JÉ]õJÉ]õɪÉÉ* ½þ¨ÉäÆ JÉÖ¶ÉÒ ½þè ÊEò +ÉVÉ <xÉEòÒ +ÉÆJÉ JÉÖ±É MÉ<Ç, +ÉVÉ <xÉEòÉä ªÉ½þ +½þºÉÉºÉ ½þÉä MɪÉÉ ÊEò EòÉÆOÉäºÉ Eòä ®úÉVÉ ¨ÉäÆ +ÉÊ]õÇEò±É 356 EòÉ <ºiÉä¨ÉÉ±É ºÉ½þÒ ½þÉäiÉÉ ®ú½þÉ ½þè, MɱÉiÉ xɽþÒÆ ½þÖ+É*
... (´ªÉ´ÉvÉÉxÉ)
SHRI SOMNATH CHATTERJEE (BOLPUR): Mr. Deputy-Speaker, Sir, there cannot be running replies to every sentence. There may be some interruptions, but not in every sentence.
MR. DEPUTY-SPEAKER: I have already said that.
SHRI SOMNATH CHATTERJEE: Sir, yesterday Atalji rightly sat down. But the same thing is happening today.
SHRI ATAL BIHARI VAJPAYEE (LUCKNOW):
¸ÉÒ +]õ±É ʤɽþÉ®úÒ ´ÉÉVÉ{ÉäªÉÒ: +vªÉIÉ VÉÒ, VÉÉä Eò±É ´É½þÉÆ ½þÖ+É lÉÉ, ¶ÉɪÉnù ´É½þ +ÉVÉ ªÉ½þÉÆ ½þÉä ®ú½þÉ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
SHRI SOMNATH CHATTERJEE (BOLPUR):
¸ÉÒ ºÉÉä¨ÉxÉÉlÉ SÉ]õVÉÒÇ : ªÉ½þ MɱÉiÉ ½þè* +É{É ¤ÉÉä±É nùÒÊVÉB ÊEò BäºÉÉ xɽþÒÆ ½þÉäxÉÉ SÉÉʽþB* ... (´ªÉ´ÉvÉÉxÉ)
={ÉÉvªÉIÉ ¨É½þÉänùªÉ : ÊxÉb÷®ú VÉÒ, +É{É ¤Éè`ö VÉÉ<B* +É{ÉEòÒ ¤ÉÉiÉ ½þÉä MÉ<Ç*
... (´ªÉ´ÉvÉÉxÉ)
SHRI TARIQ ANWAR (KATIHAR):
¸ÉÒ iÉÉ®úÒEò +xÉ´É®ú : VÉèºÉÉ ¨ÉèÆxÉä Eò½þÉ ÊEò <ºÉ ¨ÉÉä¶ÉxÉ Eòä {ÉÒUôä xÉÒªÉiÉ EªÉÉ ½þè, ªÉ½þ nùäJÉxÉÉ ½þÉäMÉÉ* ªÉÊnù ºÉ½þÒ ¨ÉɪÉxÉä ¨ÉäÆ ªÉ½þ ¨ÉÉä¶ÉxÉ §É¹]õÉSÉÉ®ú Eòä ÊJɱÉÉ¡ò ½þè iÉÉä +SUôÒ ¤ÉÉiÉ ½þè* ±ÉäÊEòxÉ ªÉÊnù <ºÉ¨ÉäÆ ÊºÉ¡òÇ ®úÉVÉxÉèÊiÉEò º´ÉÉlÉÇ EòÒ {ÉÚÊiÉÇ ½þè iÉÉä ½þ¨ÉäÆ Ê´ÉSÉÉ®ú Eò®úxÉÉ {Éc÷äMÉÉ* VÉèºÉÉ ¨ÉèÆxÉä ¶ÉÖ¯û ¨ÉäÆ ¦ÉÒ Eò½þÉ ÊEò EòÉÆOÉäºÉ ½þ®ú EòÒ¨ÉiÉ {É®ú <ºÉ ¤ÉÉiÉ EòÉ Ê´É®úÉävÉ Eò®ú ®ú½þÒ ½þè +Éè®ú ½þ¨ÉxÉä ½þ®ú ºiÉ®ú {É®ú ªÉ½þ ¨ÉÉÆMÉ EòÒ ½þè ÊEò ±ÉɱÉÚ VÉÒ EòÉä +{ÉxÉä {Énù ºÉä <ºiÉÒ¡òÉ nùä nùäxÉÉ SÉÉʽþB* ¨ÉèÆ Ê¡ò®ú =ºÉÒ ¤ÉÉiÉ EòÉä nùÉä½þ®úÉxÉÉ SÉɽþiÉÉ ½þÚÆ +Éè®ú º{ɹ]õ °ü{É ºÉä Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò EòÉÆOÉäºÉ Eòä ¤ÉÉ®úä ¨ÉäÆ BäºÉÉ ºÉÉäSÉxÉÉ MɱÉiÉ ½þèÆ* ºÉÉlÉ ½þÒ ½þ¨É ªÉ½þ ¦ÉÒ ¨ÉÉxÉiÉä ½þèÆ, Eò±É +]õ±É VÉÒ xÉä Eò½þÉ ÊEò +É{ÉxÉä ʤɽþÉ®ú ¨ÉäÆ EªÉÉ ÊEòªÉÉ, +É{É ±ÉɱÉÚ VÉÒ EòÒ ºÉ®úEòÉ®ú EòÉä ÊMÉ®úÉ ºÉEòiÉä lÉä* ªÉ½þ ¤ÉÉiÉ ºÉ½þÒ ½þè ÊEò ½þ¨É ´É½þÉÆ iÉ]õºlÉ ®ú½þä* ±ÉäÊEòxÉ =ºÉEòÉ EòÉ®úhÉ ªÉ½þ lÉÉ ÊEò BEò iÉ®ú¡ò ½þ¨ÉÉ®úä ºÉɨÉxÉä §É¹]õÉSÉÉ®ú lÉÉ +Éè®ú nùںɮúÒ iÉ®ú¡ò ºÉɨ|ÉnùÉʪÉEòiÉÉ lÉÒ* ½þ¨É VɽþÉÆ ½þ®ú EòÒ¨ÉiÉ {É®ú §É¹]õÉSÉÉ®ú EòÉä ºÉ¨ÉÉ{iÉ Eò®úxÉÉ SÉɽþiÉä ½þèÆ ´É½þÒÆ ºÉɨ|ÉnùÉʪÉEòiÉÉ +Éè®ú Ê¡ò®úEòÉ{É®úºiÉ iÉÉEòiÉÉäÆ ºÉä ±Éc÷xÉä EòÉ ¦ÉÒ ½þ¨ÉÉ®úÉ ºÉÆEò±{É ½þè* ½þ¨É ÊEòºÉÒ EòÒ¨ÉiÉ {É®ú ªÉ½þ xɽþÒÆ SÉɽþäÆMÉä ÊEò =ºÉEòÉ ±ÉÉ¦É <ºÉ nùä¶É EòÒ Ê¡ò®úEòÉ{É®úºiÉ iÉÉEòiÉäÆ =`öÉBÆ* <ºÉʱÉB ½þ¨ÉÉ®úÉ º]õèÆb÷ ʤɱEòÖ±É ºÉÉ¡ò lÉÉ, =ºÉ¨ÉäÆ EòÉä<Ç Eòx¡ªÉÚWÉxÉ xɽþÒÆ lÉÉ*
¨ÉèÆ =¨¨ÉÒnù Eò®úiÉÉ ½þÚÆ ÊEò <ºÉ ¤ÉÉiÉ ºÉä ºÉnùxÉ Eòä ºÉɨÉxÉä ªÉ½þ º{ɹ]õ ½þÉä SÉÖEòÉ ½þÉäMÉÉ ÊEò EòÉÆOÉäºÉ xÉä ½þ¨Éä¶ÉÉ, VÉèºÉÉ ¨ÉèÆxÉä Eò½þÉ <ÊiɽþÉºÉ ºÉÉIÉÒ ½þè, §É¹]õÉSÉÉ®ú Eòä ÊJɱÉÉ¡ò +É´ÉÉVÉ =`öÉ<Ç ½þè +Éè®ú =`öÉBMÉÒ*
<x½þÒÆ ¶É¤nùÉäÆ Eòä ºÉÉlÉ ¨ÉèÆ +{ÉxÉÒ ¤ÉÉiÉ ºÉ¨ÉÉ{iÉ Eò®úiÉÉ ½þÚÆ*
Sir, it is a great agony that in the 50th year of our Independence, when we are celebrating a great event in our national life the issue of corruption has come to occupy the centrestage and our national life today is being threatened. Today, the hon. new Rashtrapatiji, in his speech addressed to the nation, mentioned two aspects of our life very stridently and very pertinently.
One is the question of secularism which has to be maintained at any cost, and upon which there is a lot of attack being made; and no less important is the question of corruption. In today's speech, he could not avoid mentioning it. With your permission, I wish to quote :
"On January 26, 1948 just a few days before his martyrdom, Gandhiji, at his prayer meeting, referred to the demon of corruption, adding that indifference in such matters is criminal. Since Gandhiji uttered these prophetic and cautionary words, corruption has become widespread; violence has been erupting in almost every walk of life, and the values which have been cherished are being eroded in an alarming manner."
Therefore, he has rightly and agonisingly referred to corruption having become widespread. It is being proved now. Since this Monsoon Session has started, this is the matter which is rightly agitating us.
Speaking on behalf of our Party, we have always insisted on total probity and morality in public life. That is why, while I was opposing the form of motion, I made it very clear that we want an immediate discussion on the issue of corruption which is eating into the vitals of our nation.
Sir, the question here is a question of what is happening in Bihar. Although the Motion does not mention any name, but we know who occupies the centre stage. The question is: What should have been done by the present Chief Minister of Bihar? I am one, and I am sure that everybody should be one on that view, who thinks that the presumption of innocence should prevail, whatever it may be. The personality should not create doubts over the very well established principle of civilised jurisprudence, namely, presumption of innocence. Earlier, when the occasion came, I said on the floor of the House that I am one who assumes him to be innocent. But there are some persons occupying certain positions in national life, who cannot allow themselves to be under a cloud or a shadow. Here, it is more than a cloud, in the sense that serious allegations have been made. The CBI still retains to some a lot of position about their efficiency and capacity, that they have filed charge-sheets against him -- a Chief Minister who is facing not only an investigation but almost a trial. Yesterday, it has been accepted by the trying Magistrate or the designated Judge, and he has taken cognizance of the charge-sheet. Therefore, there is, according to the learned Judge and also the High Court, a prima facie case. The prima facie case has also been determined by the hon. Governor of Bihar. Therefore, in the fitness of things, he should have stepped down from his Office, waited for a judicial determination of the charges against him. If he is what he says, namely, that he is innocent, we have that faith in our judicial system, he would have been proved innocent and not guilty, and he would have come back with a higher image, a better image and in flying colours. Unfortunately, that friendly suggestion, I think it is a good suggestion given by many of us, was not accepted by Shri Laloo Prasad Yadav. But he unfortunately did not listen to the good friendly advice.
Today, we have a situation where the whole country is agitated. There is nothing in the electronic media, print media and in the discussions among the people except corruption. "Is nothing else happening in this country? Everybody is corrupt" is what the people are thinking, maybe in a way rightly. The judiciary is now admonishing all the Members of Parliament. If you kindly sum up the observations, one day, I do not know what will happen to the Parliament. I think, my days are numbered. But there are many young people -the next century belongs to the young. Every Member of Parliament, those present here and those who will come here, is being admonished as being corrupt or inefficient.
Therefore, the Judiciary is intervening in both the matters admittedly of the Legislature and the admitted matters of the Executive. We do not know where we are going. The supposed reason that they advance appears to be that we are not functioning, that we are corrupt, that the administration is corrupt and the politicians are corrupt. This is now getting ingrained in the minds of the people, the ordinary people and those who are bringing up their children that this is a country which is steeped into corruption. We know there is corruption. It is not only Shri Atal Bihari Vajpayee but everybody is saying about corruption. But instead of putting our heads together to weed out corruption, we are only utilising it as a political scoring point in the debates.
Now, the competition is: who is more corrupt amongst politicians? Will that solve the problem if we go by the fact that which party is more corrupt, which party is less conscious about weeding out corruption? If this type of accounts are to be taken, I do not know how we solve it. Sometimes it helps us politically. For example, if I get somebody as my opponent, I can accuse him of corruption. It may help me. But it does not help the polity. It does not help the country as a whole. It does not help the future. Therefore, this is a very very important matter. That is why, it has been rightly raised. The importance of probity, morality and legality in public life can never be minimised, can never be under-estimated or under-emphasised. Therefore, we have been saying that it is a country which has a tremendous potential; it is a country which has tremendous resources and it is a country which we say of tremendous present and future. But we are always non-achievers. We have become non-achievers. We are running after events. I find that we can no longer fashion the events. We have no national agenda today. The President has also to speak that there are certain things which should be above the party politics. But today we hardly find time here to discuss matters like the populist problems or population problems or poverty problems, problems like illiteracy, child care and attacks on women. Therefore, I very earnestly appeal that we should do something. Yes, there are many many issues in the country. We can make them very acutely political, acutely partisan. There is no doubt about it. There are many issues. We fundamentally differ on many issues. There is the question of secularism. There can be no compromise so far as we are concerned. There are certain issues, I am sorry to say, that we can never agree with the views of our friends opposite, with their formulations. There are certain issues about which certainly more parties than one can agree. Therefore, probably a time has come for the formulation of a national agenda. In my very very humble way, limited sphere of influence and reach, I have been trying to say that the time has come for the formulation of some sort of a national agenda for our country.
[NEXT PAGE]