XI LOK SABHA DEBATES,   Session V (Monsoon) 

Monday, July 28, 1997/Sravana 6, 1919 (Saka)


*t16

Type of Debate:	STATEMENT BY MINISTER	

Title:	Regarding collision between Karnataka Express and Himsagar Express at 
Faridabad on 27th July, 1997.	

TEXT :
 1556 hrs.


SHRI RAM VILAS PASWAN (HAJIPUR):



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16.00 hrs.

SHRI  RAMESH  CHENNITHALA  (KOTTAYAM): Mr. Chairman, Sir, I would like to know
from the hon. Railway Minister whether any control room has  been  set  up  in
that area... (Interruptions)... We want clarification.

SHRI N.N. KRISHNADAS (PALGHAT): Sir, it is a very serious matter and we should
be allowed to seek some clarifications.

MR.  CHAIRMAN The rule does not provide for seeking any clarification.

	Now, Shri  D.P.  Yadav  to  start  his  speech  on  the  Motion  under
discussion.

			... (Interruptions)

SHRIMATI SUSHMA SWARAJ (SOUTH DELHI):



¸ÉÒ¨ÉiÉÒ ºÉֹɨÉÉ º´É®úÉVÉ (nùÊIÉhÉ Ênù±±ÉÒ) : ºÉ֤ɽþ ÊVÉºÉ ºÉ¨ÉªÉ ={ÉÉvªÉIÉ ¨É½þÉänùªÉ {ÉÒ`öɺÉÒxÉ lÉä
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nùäÆMÉä iÉÉä ´Éä ¤ÉÆMɱÉÉè®ú, EòxÉÉÇ]õEò +Éè®ú ¡ò®úÒnùɤÉÉnù Eòä ±ÉÉäMÉÉäÆ EòÉä ¤ÉÉä±ÉxÉä EòÉ ¨ÉÉèEòÉ nùäÆMÉä* <ºÉʱÉB
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(´ªÉ´ÉvÉÉxÉ) ={ÉÉvªÉIÉ VÉÒ xÉä ªÉ½þ Eò½þÉ lÉÉ ÊEò ¨ÉÖZÉä <ºÉ{É®ú ¤É½þÖiÉ xÉÉäÊ]õºÉ ʨɱÉä ½þèÆ ±ÉäÊEòxÉ +¦ÉÒ
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¤ÉÉnù ¨ÉäÆ ¤ÉÉä±ÉxÉä EòÉ ¨ÉÉèEòÉ nùÚÆMÉÉ*





ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : `öÒEò ½þè*





... (´ªÉ´ÉvÉÉxÉ)


MR. CHAIRMAN: Please allow me to speak.

			... (Interruptions)

MR. CHAIRMAN: Please listen to me.

			... (Interruptions)

SEVERAL HON. MEMBERS: We want clarifications.

MR. CHAIRMAN: Yes, I have checked up with the hon. Deputy-Speaker. He had said
that  a  small  number  of  hon.  Members may seek some clarifications without
making any  speech  immediately  after  the  statement  of  the  hon.  Railway
Minister.  I  think,  one  representative  from  each  party  should  seek one
clarification.

SHRIMATI SUSHMA SWARAJ From the BJP, two Members may be allowed.

MR. CHAIRMAN: That cannot be.

	I think, the hon. Minister will reply to the clarifications sought.



CHOUDHARY RAMCHANDER BANDA (FARIDABAD):



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EòÉ c÷É<Ç´É®ú EòxÉÉÇ]õEò BEºÉ|ÉèºÉ SɱÉÉEò®ú ±ÉÉ ®ú½þÉ lÉÉ!





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... (´ªÉ´ÉvÉÉxÉ)





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CHOUDHARY RAMCHANDER BANDA (FARIDABAD):



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SHRI  ANANTH  KUMAR  (BANGALORE  SOUTH):  Hon.  Chairman, Sir, this is a human
tragedy and I request even Shri Pappu Yadav to bear with this.

	I represent Bangalore South. This train, Karnataka  Express,  is  from
Bangalore to New Delhi. Thousands of passengers from Bangalore were travelling
in  this  train  and it was twelve hours late. Yesterday night, at 2303 hours,
the train rammed into Himsagar Express, as the hon. Minister of  Railways  has
said.  Many  passengers  in  the  Karnataka Express, especially those who were
travelling in II A/c and I Class and some in II tier also,  have  got  injured
and many passengers were dead. I have been getting telephone calls from people
in  Bangalore city saying that they do not know about the whereabouts of their
relatives, whether they are dead or injured. No facility has been made.  There
is  no  facility  at the Bangalore station. No information is available to the
people of Bangalore. Therefore, the people of Bangalore  are  in  a  state  of
gloom and despair.

	As  my colleague said, the credentials of that driver are doubtful. He
was a driver of goods trains. But  he  was  actually  running  this  superfast
express  train. Karnataka Express is one of the prestigious trains and it is a
superfast express and this train was being run by that  driver  with  doubtful
credentials.

	The hon. Minister, in reply to a Question has said on 8.5.1997 that in
the  last  ten  months  there  have  been  322  accidents  and  more  than 166
derailments. This is not given here in the statement. I am  quoting  from  the
hon.  Minister's  reply.  He has said that there were 322 accidents because of
human errors and signal faults. When so many accidents occur, it  becomes  the
duty of the Minister to resign but he has not done anything.

MR.  CHAIRMAN You are making a speech.

SHRI ANANTH KUMAR I am not making a speech.

MR. CHAIRMAN: Then, what is it?

SHRI ANANTH KUMAR I am saying this with a heavy heart.

	The  hon.  Minister  has just now announced some ex-gratia payment and
compensation. It is a pittance. In the last ten months, there have  been  more
than  322  accidents  and  217 people have been killed but nothing has reached
them. Therefore, I expect the hon. Minister to see that the  ex-gratia  amount
is increased, compensation settled and due correct information given about the
whereabouts  of  people  killed  and injured. I request him to ensure these in
respect of the tragic incident involving Karnataka Express also.



SHRI P.C. CHACKO (MUKUNDAPURAM): Sir, the accident which occurred today  is  a
very  grievous  tragedy.  The  trauma  which  some  of  us, hon. Members, have
undergone is much more than the tragedy. Since early  morning,  we  have  been
trying  to contact people in the Rail Bhawan. We have been trying to reach the
Railway Minister's Office. Unfortunately, till this moment, the list of people
killed in this accident has not been released. We have been raising this issue
here. We know the rules of the House. We do not want to  disturb  this  House.
The  Himsagar  Express  was  coming  from  Kerala  and  the  relatives  of the
passengers are calling us. We are trying to contact the Railway Board and  the
Railway Minister's Office.

	Sir,  I  request  that whenever a tragedy of this dimension or of this
kind takes place, let a control room be opened in the Railway Headquarters and
information be given to the relatives. When the relatives come,  they  do  not
know  as  to  where to go and how to search. According to the statement of the
hon. Minister 23 persons have suffered serious injuries. But we  do  not  know
who  are  the passengers. The list is not being published. We are still pained
to see that in spite of our best efforts nothing has happened.

	Half a dozen Members of Parliament went to Rail Bhawan and  called  on
the  authorities,  but we were not able to acquire the list of people who have
been killed in the accident. How can this happen? Faridabad is  only  half  an
hour  journey from Delhi. This had happened at 2 am. We want the Government to
be more responsive. I am not blaming the hon. Minister. He had gone there.  It
is good that he has visited all the places there. Whenever such things happen,
we would request the Government to come out with a suo motu statement.

1611 hrs  (Shrimati Rita Verma in the Chair)

	In  spite  of our repeated requests, no information was given from the
Government side. This kind of  irresponsible  behaviour  from  the  Government
cannot  be  tolerated.  Even now the relatives do not know whom to contact and
who are the deceased persons. This tragedy is getting much more  grievous  and
aggrieved  because of the indifferent attitude of the authorities. So, Sir, we
want a clear assurance from the hon. Minister of  Railways  that  the  injured
persons   would   be  taken  care  of  and  that  their  relatives  would  get
opportunities to contact them. There  should  be  a  24  hour  round-the-clock
working  control  room  in  the Minister of Railways' office or in the Railway
Board. Without that satisfactory reply, I do not think there is any meaning in
simply paying our lip sympathy.

	I express my deep condolences to the members of  the  bereaved  family
and  also to the members of the family who are injured. I request the Minister
of Railways to come out with a statement so that at least the members  of  the
aggrieved family would be satisfied a little bit.



SHRI RAMESH CHENNITHALA The accident is a very tragic one.  Since  morning  we
are all  very  much worried.  We are getting a lot of telephone calls from the
southern States of our country.  Himsagar Express starts from Kanyakumari  and
Karnataka Express  starts  from  Bangalore.   Most of the passengers were from
Kerala, Karnataka and Andhra Pradesh.  Sir, since the time this  accident  has
occured, we have been enquiring about the whereabouts of the passengers.

	Shri P.C.Chacko rightly pointed out that we were trying to contact the
authorities  in  the  Chairman's  office.  The  list  was not available in the
Chairman's office. I tried  to  speak  to  people  in  the  hon.  Minister  of
Railways'  office.  They  were  also  telling  us  that  there  was  no  clear
information available about the people who  have  died.  The  Times  of  India
reported  that 50 people have died and some other news agency reported that 12
people have died. There prevails a complete panic in the southern States. Even
now the list of people who have died is not available. We tried to contact the
authorities at Faridabad. There was no control room. When this type of tragedy
occurs, generally the Ministry of Railways opens  a  control  room  and  gives
necessary  information.  But  in  this  case  we  were  not  given any type of
information.

	I would like to know from the hon. Minister as to what is  the  reason
for  the  delay in opening the control room. I demand a judicial inquiry to go
into the details of this accident because Safety Commissioner's  inquiry  will
not  reveal  the  true reasons. I would like to urge upon the hon. Minister to
institute a judicial inquiry so that all the details are brought to light.



SHRI BASU DEB ACHARIA (BANKURA): Sir, this is a very serious railway  accident
after  the  one  which  occurred  at Ferozabad. ...(Interruptions) I think the
accident occurred at Ferozabad is similar to the  one  occurred  at  Faridabad
yesterday.  As  stated  by  the  hon. Minister of Railways, this accident took
place because the driver  of  the  Karnataka  Express  overlooked  the  danger
signal.

When the issue of `Firozabad accident' was raised two years ago in this House,
a  Committee on Safety was appointed and very recently that Committee gave its
report. I have gone through the report of that Committee also.  We  were  told
that  the  main  cause  of  that  accident  was that the track circuit was not
provided in that particular station, although there is a provision  for  that.
The  Commissioner  of  Railway  Safety, in that Report, came out with the fact
that the main reason for that accident was that  the  track  circuit  was  not
provided.  May I know, in connection with the accident at Faridabad which took
place early this morning, whether the track circuit was provided here? We were
assured on the floor of this House by the former Prime Minister, who  at  that
time  was  holding  charge  of  Railways  also, that all the stations would be
provided with that track circuit from fouling mark to fouling  mark.  I  would
like to know whether that was provided or not.

MR.  CHAIRMAN Shri Acharia, please be brief.

SHRI  BASU DEB ACHARIA If they had provided with that, this accident would not
have happened.  It is a very serious and a major  railway  accident  after  so
many months which caused the death of more than 12 passengers.  So, I demand a
judicial  inquiry  and  not  an  inquiry by the Commissioner of Railway Safety
which is a routine inquiry.  There was a demand from this House when there was
an accident at Kaluvathan near Dhanbad station - Madam, you  know  about  that
accident  better  -  for  a  judicial  inquiry  and so, a judicial inquiry was
ordered.  I also demand that a judicial inquiry be held in place of a  routine
inquiry by  the  Commissioner  of  Railway Safety.  Proper compensation should
also be given to them.  He has already demanded that  compensation  should  be
increased from Rs.2 lakh to Rs.4 lakh.  ...  (Interruptions)




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