XI LOK SABHA DEBATES, Session V (Monsoon) XI LOK SABHA DEBATES, Session V (Monsoon) Wednesday, July 23, 1997/Sravana 1, 1919 (Saka)
*t19
Type of Debate:GOVERNMENT BILLS
Title: Discussion on the Dock Workers (Regulation of Employment) (Inapplicability to Major Ports) Bill, 1997. (Concludes) Motion for Consideration TEXT : 16.18 hrs.THE MINISTER OF SURFACE TRANSPORT (SHRI T.G. VENKATARAMAN): Sir, I beg to move*:
"That the Bill to provide for inapplicability of the Dock Workers (Regulation of Employment) Act, 1948 to dock workers of major port trusts and for matters connected therewith or incidental thereto, as passed by Rajya Sabha, be taken into consideration."
With your permission, I would like to say a few words while moving the Dock Workers (Regulation of Employment) (Inapplicability to Major Ports) Bill, 1997 for consideration of the Lok Sabha as passed by the Rajya Sabha.
Till 1948, the loading and unloading of ships was done by Stevedores, who hired workers either directly or through labour contractors. This labour was not paid suitable wages and not assured regular employment. To provide greater regularity of employment and prevent exploitation of cargo handling labour, an Act was passed by the Parliament, namely, the Dock Workers (Regulation of Employment) Act, 1948. It provided for formulation of necessary schemes by the Government to be administered by Dock Labour Boards to be set up under this Act. Such Dock Labour Boards were set up at seven ports out of the 11 major ports in India.
The operations on board the vessels are carried out by dock workers belonging to Dock Labour Boards and on shore are carried out by another set of labour called shore workers, who are port employees. This dual system of labour working under two different bodies leads to non-optimum and uneconomic utilisation of labour.
We wish to merge the labour of the Dock Labour Boards with the concerned Port Trusts, so that inter-changeability of gangs is introduced. I would like to make it clear that no labour will be retrenched or dismissed by this move. All the Dock Labour Boards' employees/workers will become employees/workers of the respective Port Trust and the merger will be carried out only after signing an MoU with the labour unions.
_____________________________________________________________________________
* Moved with the recommendation of the President.
The Bombay Dock Labour Board and the Cochin Dock Labour Board have been superseded from 25.2.94 and 27.6.95 respectively after settlements were signed with Labour Unions for merger. They could not be merged with the Port Trusts only because an enabling provision does not exist in the Dock Workers (Regulation of Employment) Act, 1948.
To introduce an enabling provision, a Bill, namely, Dock Workers (Regulation of Employment) (Inapplicability to Major Ports) Bill, 1995 was introduced in the Rajya Sabha on 22nd August, 1995. The hon. Chairman, Rajya Sabha referred the Bill to the Departmentally related Parliamentary Committee on Transport and Tourism for examination and report. The Committee submitted its Report to the Rajya Sabha on 4.12.95 and laid it on the Table of the Lok Sabha on 6.12.95. As per the recommendations of the Committee, the Government accepted the amendments suggested to the Bill, which have been adopted and passed by the Rajya Sabha.
This Bill provides that from a date to be notified in the Gazette, the Central Government will have the authority to direct that the provisions of the Dock Workers (Regulation of Employment) Act, 1948 will case to apply to a Major Port, so specified. On that appointed day, all property, assets, funds, employees and workers of a Dock Labour Board will merge with the respective Port Trust. The terms and conditions of service of the employees will not be changed to the disadvantage of the employees.
I now commend the Dock Workers (Regulation of Employment) (Inapplicability to Major Ports) Bill, 1997, as passed by the Rajya Sabha, for the consideration of this House.
MR. CHAIRMAN : Motion moved:
"That the Bill to provide for inapplicability of the Dock Workers (Regulation of Employment) Act, 1948 to dock workers of major port trusts and for matters connected therewith or incidental thereto, as passed by Rajya Sabha, be taken into consideration."
PROF. RASA SINGH RAWAT (AJMER):
|ÉÉä.®úɺÉÉ ÊºÉÆ½þ ®úÉ´ÉiÉ (+VɨÉä®ú) : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉèÆ <ºÉ b÷ÉìEò Eò¨ÉÇEòÉ®ú (ÊxɪÉÉäVÉxÉ EòÉ Ê´ÉÊxɪÉÉäVÉxÉ) (|ɨÉÖJÉ {ÉiiÉxÉÉäÆ {É®ú ±ÉÉMÉÚ xÉ ½þÉäxÉÉ) Ê´ÉvÉäªÉEò,1997 EòÉ º´ÉÉMÉiÉ Eò®úiÉä ½þÖªÉä ºÉ¨ÉlÉÇxÉ Eò®úiÉÉ ½þÚÆ*
ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ½þ¨ÉÉ®úä ªÉ½þÉÆ Eò½þÉ´ÉiÉ ½þè ÊEò BEò ¨ªÉÉxÉ ¨ÉäÆ nùÉä iɱɴÉÉ®úäÆ ªÉÉ Eò¦ÉÒ Eò¦ÉÒ BEò VÉÆMÉ±É ¨ÉäÆ nùÉä ¶Éä®ú xɽþÒÆ ®ú½þ ºÉEòiÉä, EòÖUô ´ÉèºÉÒ ½þÒ {ÉÊ®úʺlÉÊiÉ ½þ¨ÉÉ®úä nùä¶É Eòä {ÉiiÉxÉÉäÆ {É®ú ¸ÉʨÉEòÉäÆ EòÉä nùÉä ¦ÉÉMÉÉäÆ ¨ÉäÆ Ê´É¦ÉEiÉ Eò®úEòä EòÒ ½þÖ<Ç ½þè* ½þ¨ÉÉ®úä nùä¶É Eòä {ÉÖ®úÉxÉä ¤ÉÆnù®úMÉɽþÉäÆ {É®ú VÉÉä Eò¨ÉÇEòÉ®ú ½þèÆ, =xÉEòÒ xÉÉèEò®úÒ, ÊxɪɨÉ, Ê´ÉÊxɪɨÉxÉ, OÉäSªÉÖ]õÒ, {É䯶ÉxÉ ªÉÉ ´ÉäiÉxɨÉÉxÉ b÷ÉìEò Eò¨ÉÇEòÉ®ú Ê´ÉvÉäªÉEò,1948 Eòä uÉ®úÉ ½þÉäiÉÉ ½þè ÊVɺɨÉäÆ =xÉEòÒ ÊxɪÉÖÊEiÉ ªÉÉ ºÉÉ®úÒ ºÉÖÊ´ÉvÉɪÉäÆ Ê¨É±É ®ú½þÒ lÉÒÆ* ±ÉäÊEòxÉ +ÉVÉ ½þ¨ÉÉ®úä nùä¶É ¨ÉäÆ xÉB ¤ÉÆnù®úMÉɽþÉäÆ EòÉ Ê´ÉEòÉºÉ ½þÖ+É ÊVÉxɨÉäÆ xÉÉ´ÉÉ ¶Éä´ÉÉ, EòÉÆb÷±ÉÉ ªÉÉ +xªÉÉxªÉ {ÉiiÉxÉ xªÉÉºÉ ¤ÉxÉä* =xÉEòÉ {ÉiiÉxÉ xªÉÉºÉ Ê´ÉvÉäªÉEò lÉÉ ÊVɺÉEòä +ÆiÉMÉÇiÉ Eò¨ÉÇEòÉ®ú ªÉÉ ¸ÉʨÉEò lÉä, =xɨÉäÆ VÉÉä VɽþÉVÉ {É®ú ºÉɨÉÉxÉ =iÉÉ®úxÉä ªÉÉ SÉgøÉxÉä EòÉ EòÉ¨É Eò®úiÉä ½þèÆ +Éè®ú nùںɮúä ÊEòxÉÉ®úä {É®ú EòÉ¨É Eò®úxÉä ´ÉɱÉä ¸ÉʨÉEò ½þèÆ* <ºÉ |ÉEòÉ®ú ªÉä nùÉä |ÉEòÉ®ú EòÒ ¸ÉäÊhɪÉÉÆ ¤ÉxÉ MÉ<ÇÆ* VÉÉä VɱɪÉÉxÉ {É®ú ºÉɨÉÉxÉ =iÉÉ®úxÉä SÉgøÉxÉä EòÉ EòÉ¨É Eò®úiÉä ½þèÆ, =xÉEòÉ 1948 Eòä Ê´ÉvÉäªÉEò Eòä uÉ®úÉ Ê´ÉÊxɪɨÉxÉ ½þÉäiÉÉ ½þè* <ºÉEòä +±ÉÉ´ÉÉ ]ÅEòÉäÆ ¨ÉäÆ ºÉɨÉÉxÉ ±ÉÉnùxÉä ´ÉɱÉä ¸ÉʨÉEò ¦ÉÒ ½þèÆ* <ºÉ |ÉEòÉ®ú ¤Éc÷ä ¤ÉÆnù®úMÉɽþÉäÆ, ªÉlÉÉ- ¨ÉÖ¨¤É<Ç, SÉäxxÉ<Ç, ʴɶÉÉJÉÉ{ÉiiÉxɨÉ, Eò±ÉEòiiÉÉ, EòÉÆb÷±ÉÉ {É®ú ¸ÉʨÉEòÉäÆ EòÉä nùÉä ¦ÉÉMÉÉäÆ ¨ÉäÆ ¤ÉÉÆ]õ ®úJÉÉ ½þè* ¨ÉÉxÉ Ê±ÉªÉÉ ÊEòxÉÉ®úä {É®ú ®ú½þxÉä ´ÉɱÉä ¸ÉʨÉEòÉäÆ EòÉä EòÉ¨É xɽþÒÆ ʨɱÉÉ iÉÉä ´Éä ¤ÉäEòÉ®ú ®ú½þiÉä lÉä ªÉÉ ½þc÷iÉÉ±É {É®ú SɱÉä VÉÉxÉä VÉèºÉÒ ºÉ¨ÉºªÉÉ =i{ÉxxÉ ½þÉä MÉ<Ç iÉÉä +¤É <ºÉ ¤ÉÉiÉ EòÉä nùäJÉiÉä ½þÖªÉä ºÉ®úEòÉ®ú <ºÉ Ê´ÉvÉäªÉEò EòÉä ±ÉÉ<Ç ½þèÆ* `nùä®ú +ɪÉnù nùÖ¯ûºiÉ +ɪÉnù' ½þɱÉÉÆÊEò <ºÉ Ê´ÉvÉäªÉEò EòÉä nùä®úÒ ºÉä ±ÉɪÉä ½þèÆ Ê¡ò®ú ¦ÉÒ ¨ÉÖZÉä JÉänù Eòä ºÉÉlÉ Eò½þxÉÉ {Éc÷iÉÉ ½þè ÊEò VÉÉä ¨Éä®úä {ÉÉºÉ Ê´ÉvÉäªÉEò EòÒ |ÉÊiÉ ½þè, ´É½þ 1995 EòÒ ½þè +Éè®ú ÊVÉºÉ {É®ú ¸ÉÒ VÉMÉnùÒ¶É ]õÉ<Ç]õ±É®ú Eòä ½þºiÉÉIÉ®ú ½þèÆ*
xɪÉÒ ºÉ®úEòÉ®ú <ºÉ Ê´ÉvÉäªÉEò EòÒ xɪÉÒ |ÉÊiɪÉÉÆ Uô{É´ÉÉEò®ú ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉÉäÆ ¨ÉäÆ Ê´ÉiÉÊ®úiÉ Eò®ú nùäiÉÒ iÉÉä ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ EòÖUô ¨ÉÚ±ªÉÉÆEòxÉ ½þÉäiÉÉ ÊEò xɪÉÒ ºÉ®úEòÉ®ú xÉä <ºÉ¨ÉäÆ ºÉƶÉÉävÉxÉ ÊEòªÉä ½þèÆ ªÉÉ xɽþÒÆ* ¤Éɽþ®ú ºÉä ½þ¨ÉäÆ VÉÉä |ÉÊiÉ ={ɱɤvÉ ½þÖ<Ç +Éè®ú +ÉVÉ EòÒ EòɪÉÇ-ºÉÚSÉÒ ¨ÉäÆ ¦ÉÒ nùäJÉxÉä EòÉ +´ÉºÉ®ú |ÉÉ{iÉ ½þÖ+É, =ºÉ¨ÉäÆ 9 +MɺiÉ,1995 EòÒ iÉÉ®úÒJÉ nùä ®úJÉÒ ½þè +Éè®ú <ºÉ¨ÉäÆ iÉiEòɱÉÒxÉ ¨ÉÆjÉÒ VÉMÉnùÒ¶É ]õÉ<]õ±É®ú VÉÒ EòÉ xÉÉ¨É Ê±ÉJÉÉ ½þÖ+É ½þè* ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò EòÉÆOÉäºÉ Eòä ¦ÉÉ®ú EòÉä +Éè®ú EòÉÆOÉäºÉ Eòä ºÉ¨ÉlÉÇxÉ Eòä EòÉ®úhÉ +¦ÉÒ ¦ÉÒ =ºÉ ¦ÉÉ®ú EòÉä <xÉEòÉä føÉäxÉÉ {Éc÷ ®ú½þÉ ½þè* +MÉ®ú ªÉ½þ ºÉ®úEòÉ®ú +{ÉxÉä Ênù¨ÉÉMÉ ºÉä ºÉÉäSÉiÉÒ iÉÉä <ºÉ Ê´ÉvÉäªÉEò EòÉä +Éè®ú ¦ÉÒ +SUôÉ +Éè®ú |ɦÉÉ´ÉÒ ¤ÉxÉɪÉÉ VÉÉ ºÉEòiÉÉ lÉÉ* <ºÉ¨ÉäÆ BEò iÉ®ú¡ò iÉÉä 13 {ÉÉÊ]õǪÉÉÆ ±ÉMÉÒ ½þèÆ, 13 Ênù¨ÉÉMÉ ±ÉMÉä ½þèÆ +Éè®ú BEò ¤Éɽþ®ú ´ÉɱÉÉ Ênù¨ÉÉMÉ ½þè, ±ÉäÊEòxÉ 13 Ênù¨ÉÉMÉ ¶ÉɪÉnù Eò½þÒÆ xÉWÉ®ú xɽþÒÆ +É ®ú½þä ½þèÆ +Éè®ú VÉÉä ¤Éɽþ®ú ´ÉɱÉÉ Ênù¨ÉÉMÉ lÉÉ, ´É½þÒ Ênù¨ÉÉMÉ <ºÉ¨ÉäÆ EòÉ¨É Eò®ú ®ú½þÉ ½þè* ªÉ½þ ºÉ®úEòÉ®ú ¦ÉÒ +MÉ®ú Ênù¨ÉÉMÉ ±ÉMÉÉiÉÒ iÉÉä ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò ªÉ½þ Ê´ÉvÉäªÉEò +Éè®ú ¦ÉÒ +ÊvÉEò |ɦÉÉ´ÉÒ ¤ÉxÉ ºÉEòiÉÉ lÉÉ*
VÉèºÉÉ ÊEò <ºÉEòä =q䶪ÉÉäÆ +Éè®ú EòlÉxÉ ¨ÉäÆ ¤ÉiÉÉxÉä EòÉ |ɪÉÉºÉ ÊEòªÉÉ MɪÉÉ ½þè ÊEò --
"The cargo handling operations on board of the vessel are carried out by dock workers and the employment of such workers is regulated by the Dock Workers (Regulation of Employment) Act, 1948."
+¤É 1948 Eòä EòÉxÉÚxÉ EòÉä JÉi¨É ÊEòªÉÉ VÉÉ ®ú½þÉ ½þè +Éè®ú =ºÉ EòÉxÉÚxÉ Eòä +ÆiÉMÉÇiÉ ÊVÉiÉxÉä ¸ÉʨÉEò lÉä, +ÉVÉ EòÒ iÉÉ®úÒJÉ ¨ÉäÆ VÉÉä ¦ÉÒ ºÉä´ÉÉ®úiÉ ½þèÆ, =xÉ ºÉ¤ÉEòä ´ÉäiÉxɨÉÉxÉ, =xÉ ºÉ¤ÉEòä ¡òÆbWÉ +Éè®ú =xÉEòä VÉÉä ¦ÉÒ +ÊvÉEòÉ®ú ½þèÆ, ´É½þ ºÉ¤É xɪÉä BäE]õ ¨ÉäÆ ºÉÖ®úÊIÉiÉ ®ú½þäÆMÉä*
¨ÉèÆxÉä º´ÉªÉÆ ¨ÉÖ¨¤É<Ç {ÉÉä]õÇ ]ź]õ {É®ú nùäJÉÉ ½þè ÊEò ¸ÉʨÉEòÉäÆ EòÉä EòèºÉä ¤ÉnùiÉ®ú ½þɱÉÉiÉ ¨ÉäÆ EòÉ¨É Eò®úxÉÉ {Éc÷iÉÉ ½þè* ´É½þÉÆ Eò<Ç VÉMɽþ ¤É®úºÉÉiÉ EòÉ {ÉÉxÉÒ ¦É®úÉ ®ú½þiÉÉ ½þè +Éè®ú ºÉ¨ÉÖpù EòÉ {ÉÉxÉÒ ¦ÉÒ VÉMɽþ VÉMɽþ MÉdÉäÆ ¨ÉäÆ ¦É®úÉ ®ú½þiÉÉ ½þè +Éè®ú VɽþÉVÉ VɽþÉÆ +ÉEò®ú ¯ûEòiÉä ½þèÆ ´É½þÉÆ Mɽþ®úÉ {ÉÉxÉÒ ½þÉäiÉÉ ½þè* ´É½þÉÆ iÉEò ¨ÉÉ±É =iÉÉ®úxÉä-SÉgøÉxÉä Eòä ʱÉB {ɽþÖÆSÉxÉä ¨ÉäÆ ¸ÉʨÉEòÉäÆ EòÉä ¤É½þÖiÉ iÉEò±ÉÒ¡ò ½þÉäiÉÒ ½þè* +¤É iÉÉä FòäxºÉ +É MÉ<Ç ½þèÆ, +É]õÉä¨ÉàÊ]õEò EòÆ]õäxɺÉÇ +É MÉB ½þèÆ +Éè®ú EòÉ¡òÒ iɤnùÒʱɪÉÉÆ ½þÉä MÉ<Ç ½þèÆ ±ÉäÊEòxÉ Ê¡ò®ú ¦ÉÒ ¸ÉʨÉEòÉäÆ EòÉ VÉÒ´ÉxÉ Eò<Ç ¤ÉÉ®ú +ºÉÖ®úÊIÉiÉ ®ú½þiÉÉ ½þè* Eò<Ç ¤ÉÉ®ú nùÖPÉÇ]õxÉÉBÆ ½þÉä VÉÉiÉÒ ½þèÆ +Éè®ú ´É½þÉÆ ¡òºÉÇ]õ Bb÷ ºÉäx]õºÉÇ ¦ÉÒ xɽþÒÆ ½þÉäiÉä* ´Éä EòÉMÉWÉÉäÆ {É®ú ÊnùJÉÉxÉä Eòä ʱÉB ½þèÆ, ±ÉäÊEòxÉ VÉÉä ºÉÖÊ´ÉvÉÉBÆ ´É½þÉÆ ={ɱɤvÉ ½þÉäxÉÒ SÉÉʽþB, VÉÉä b÷ÉE]õ®ú ´É½þÉÆ ={ɱɤvÉ ½þÉäxÉä SÉÉʽþB VÉÉä iÉÖ®úÆiÉ =xÉEòÒ ÊSÉÊEòiºÉÉ Eò®ú ºÉEòäÆ, ´Éä ´É½þÉÆ xɽþÒÆ ½þèÆ* ´É½þÉÆ BäEºÉÒb÷äh]õ ½þÉä VÉÉiÉä ½þèÆ, MɨÉÒÇ ºÉnùÒÇ ªÉÉ ¤É®úºÉÉiÉ ¨ÉäÆ ¸ÉʨÉEòÉäÆ EòÉä =iÉ®úÉ<Ç-SÉgøÉ<Ç EòÉ EòÉ¨É Eò®úxÉÉ {Éc÷iÉÉ ½þè VÉÉä ¤É½þÖiÉ ¨Éä½þxÉiÉ ´ÉɱÉÉ EòÉ¨É ½þè* ¨É¶ÉÒxÉÉäÆ ¨ÉäÆ VÉÉxÉ VÉÉäÊJÉ¨É ¨ÉäÆ b÷ɱÉEò®ú EòÉ¨É Eò®úxÉÉ {Éc÷iÉÉ ½þè, Ê¡ò®ú ¦ÉÒ =xÉEòÉä VÉÉä ºÉÖÊ´ÉvÉÉBÆ Ê¨É±ÉxÉÒ SÉÉʽþB ´É½þ xɽþÒÆ Ê¨É±É {ÉÉ ®ú½þÒ ½þèÆ* EòÉhb÷±ÉÉ ¨ÉäÆ VÉ¤É ½þ¨É nùäJÉxÉä MÉB iÉÉä ´É½þÉÆ nùäJÉÉ ÊEò ¤Éc÷ä-¤Éc÷ä +ÊvÉEòÉÊ®úªÉÉäÆ +Éè®ú nùںɮúä {ÉnùÉäÆ {É®ú EòÉ¨É Eò®úxÉä ´ÉɱÉä Eò¨ÉÇSÉÉÊ®úªÉÉäÆ EòÉä iÉÉä {ÉÚ®úÒ ºÉÖÊ´ÉvÉÉBÆ |ÉÉ{iÉ ½þèÆ, ±ÉäÊEòxÉ VÉÉä ¸ÉʨÉEò ½þèÆ, =xÉEòä ʱÉB ºÉÖÊ´ÉvÉÉBÆ xɽþÒÆ ½þè* BEò `öäEòänùÉ®ú Eòä ¸ÉʨÉEò ½þÉäiÉä ½þèÆ +Éè®ú BEò {É®ú¨ÉÉxÉäh]õ ±Éä¤É®ú®ú ½þÉäiÉä ½þèÆ VÉÉä EòÉ¨É Eò®úxÉä ´ÉɱÉä ½þÉäiÉä ½þèÆ* `öäEòänùÉ®ú ´ÉɱÉä VÉÉä ¸ÉʨÉEò ½þÉäiÉä ½þèÆ =xÉEòÒ ½þɱÉiÉ ¤É½þÖiÉ nùªÉxÉÒªÉ +Éè®ú ÊSÉxiÉxÉÒªÉ ½þè* ´Éä +ÉMÉä ºÉ¤É-EòÉàxÉ]ÅàE]õ Eò®ú ±ÉäiÉä ½þèÆ* Eò¦ÉÒ Eò¦ÉÒ VɽþÉVÉÉäÆ EòÒ ¦ÉÒc÷ VªÉÉnùÉ ®ú½þiÉÒ ½þè iÉÉä ¨ÉÉ±É EòÒ =iÉ®úÉ<Ç-SÉgøÉ<Ç Eòä ʱÉB ¸ÉʨÉEò xɽþÒÆ ʨɱÉiÉä +Éè®ú VÉ¤É Eò¦ÉÒ ¨ÉÉ±É føÖ±ÉÉ<Ç VªÉÉnùÉ xɽþÒÆ ½þÉäiÉÒ iÉÉä ¸ÉʨÉEòÉäÆ EòÉä EòÉ¨É xɽþÒÆ Ê¨É±É {ÉÉiÉÉ ½þè* ¨ÉèÆ +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä ºÉ®úEòÉ®ú ºÉä Eò½þxÉÉ SÉɽþÚÆMÉÉ ÊEò {ÉÖ®úÉxÉä EòÉxÉÚxÉ EòÉä ´É½þ JÉi¨É Eò®ú ®ú½þÒ ½þè +Éè®ú xɪÉÉ EòÉxÉÚxÉ ±ÉÉ ®ú½þÒ ½þè ÊVɺɺÉä nùä¶É Eòä 11 {ÉÉä]õÇºÉ {É®ú BEò VÉèºÉÉ EòÉxÉÚxÉ ±ÉÉMÉÚ ½þÉäMÉÉ SÉɽþä ´É½þ ÊEòxÉÉ®úä {É®ú EòÉ¨É Eò®úxÉä ´ÉɱÉä ¸ÉʨÉEò ½þÉäÆ ªÉÉ VɽþÉVÉÉäÆ {É®ú ºÉɨÉÉxÉ =iÉÉ®úxÉä-SÉgøÉxÉä ´ÉɱÉä ¸ÉʨÉEò ½þÉäÆ* BEò ½þÒ EòÉxÉÚxÉ Eòä iɽþiÉ =xÉEòä ʽþiÉ ºÉÖ®úÊIÉiÉ ®ú½þäÆMÉä, ªÉ½þÉÆ iÉEò iÉÉä ªÉ½þ ¤ÉÉiÉ `öÒEò ½þè, ¨ÉMÉ®ú =xÉEòÉä ÊEòxÉ ½þɱÉÉiÉ ¨ÉäÆ EòÉ¨É Eò®úxÉÉ {Éc÷iÉÉ ½þè, EòèºÉÒ EòɱÉÉäÊxɪÉÉäÆ ¨ÉäÆ =xÉEòÉä ®ú½þxÉÉ {Éc÷iÉÉ ½þè*
=xÉEòä ¤ÉSSÉÉäÆ Eòä ʱÉB ʶÉIÉÉ EòÉ |ɤɯvÉ ½þÉä* EªÉÉäÆÊEò =x½þäÆ ®úÉiÉ-ÊnùxÉ ºÉɨÉÉxÉ SÉgøÉxÉä-=iÉÉ®úxÉä EòÉ EòÉ¨É Eò®úxÉÉ {Éc÷iÉÉ ½þè, ʶɡ]õ ¨ÉäÆ ¦ÉÒ EòÉ¨É Eò®úxÉÉ {Éc÷iÉÉ ½þè, =xÉEòä ʱÉB Eòèx]õÒxÉ ´ÉMÉè®ú½þ EòÒ ºÉÖÊ´ÉvÉÉ ¦ÉÒ ½þÉä* iÉÉä <xÉ ºÉÉ®úÒ ºÉÖÊ´ÉvÉÉ+ÉäÆ Eòä ¤ÉÉ®úä ¨ÉäÆ ºÉ®úEòÉ®ú {ÉÚ®úÉ vªÉÉxÉ nùäMÉÒ* Eòä´É±É EòÉxÉÚxÉ ¤Énù±É ÊnùªÉÉ, {ÉÖ®úÉxÉÒ ¶É®úÉ¤É EòÉä xÉ<Ç ¤ÉÉäiÉ±É ¨ÉäÆ ¦É®ú ÊnùªÉÉ +Éè®ú Eò½þÉ ÊEò ªÉ½þ ½þÉä MɪÉÉ* Eòä´É±É {ÉÊ®ú´ÉiÉÇxÉ ºÉä EòÉ¨É xɽþÒÆ SɱÉäMÉÉ* ºÉÉ®úä 11 {ÉiiÉxÉÉäÆ Eòä ¸ÉʨÉEòÉäÆ EòÉä EòÉxÉÚxÉ Eòä +ÆiÉMÉÇiÉ ±ÉÉxÉä ¨ÉÉjÉ ºÉä ½þÒ EòÉ¨É xɽþÒÆ SɱÉäMÉÉ* +Ê{ÉiÉÖ ¸ÉʨÉEòÉäÆ Eòä ´ÉɺiÉÊ´ÉEò ʽþiÉÉäÆ VÉèºÉä OÉäSªÉÖ]õÒ, {É䯶ÉxÉ, |ÉÉäÊ´Éb÷äÆ]õ ¡òÆb÷ ªÉÉ =xÉEòÉ BEºÉÒb÷äÆ]õ ½þÉä VÉÉiÉÉ ½þè iÉÉä =xÉEòÉä ºÉÉ®úÉ ¨ÉÖ+É´ÉVÉÉ EòÆ{ÉäxɺÉä¶ÉxÉ BE]õ Eòä +ÆiÉMÉÇiÉ Ê¨É±ÉxÉÉ SÉÉʽþB* ÊEòiÉxÉä ºÉ¨ÉªÉ ºÉä ¸ÉʨÉEò EòÉ¨É Eò®ú ®ú½þä ½þèÆ, ´Éä ºÉä´ÉÉ ¨ÉäÆ ºlÉɪÉÒ ½þÉä MɪÉä ½þèÆ ªÉÉ +ºlÉɪÉÒ SÉ±É ®ú½þä ½þèÆ* `öäEòänùÉ®ú ¨ÉÖxÉÉ¡òÉ Eò¨ÉÉxÉä Eòä ʱÉB =xÉEòÉ ¶ÉÉä¹ÉhÉ Eò®úiÉä ½þèÆ* ±ÉäÊEòxÉ ºÉÒvÉä ºÉ®úEòÉ®ú Eòä +ÆiÉMÉÇiÉ {ÉÉä]õÇ {É®ú EòÉ¨É Eò®úxÉä ´ÉɱÉä VÉÉä EòèVÉÖ+±É ±Éä¤É®úºÉÇ ½þèÆ =xɺÉä nùÉä-føÉ<Ç ¨É½þÒxÉä EòÉ¨É Eò®úÉiÉä ½þèÆ, Ê¡ò®ú UôÖ^Ò Eò®ú nùÒ Ê¡ò®ú ´ÉÉ{ÉºÉ EòÉ¨É ±ÉMÉɪÉÉ Ê¡ò®ú EòÖUô ÊnùxÉ EòÒ UôÖ^Ò nùä nùäiÉä ½þèÆ* iÉÉÊEò ºÉ®úEòÉ®ú EòÉä =xÉEòÉä ºlÉɪÉÒ xÉ Eò®úxÉÉ {Éc÷ä* ´Éä ºlÉÉʪÉi´É |ÉÉ{iÉ Eò®úxÉä Eòä EòÉxÉÚxÉ Eòä ʶÉEòÆVÉä ¨ÉäÆ xÉ +É VÉÉBÆ* <ºÉʱÉB ´Éä BäºÉÉ Eò®úiÉä ½þèÆ* iÉÉä ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉèÆ +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä ºÉ®úEòÉ®ú ºÉä +Éè®ú ¨ÉÉxÉxÉÒªÉ ¨ÉÆjÉÒ VÉÒ ºÉä +ɶ´ÉɺÉxÉ SÉɽþÚÆMÉÉ ÊEò {ÉiiÉxÉÉäÆ Eòä >ð{É®ú EòÉ¨É Eò®úxÉä ´ÉɱÉä ¸ÉʨÉEòÉäÆ EòÉ ¶ÉÉä¹ÉhÉ `öäEòänùÉ®úÉäÆ uÉ®úÉ xÉ ½þÉä, =xÉEòä ºÉÉ®úä ʽþiÉ ºÉÖ®úÊIÉiÉ ®ú½þäÆ* VÉÉä {ÉÖ®úÉxÉä EòÉxÉÚxÉ Eòä +ÆiÉMÉÇiÉ lÉä ªÉÉ xɪÉä EòÉxÉÚxÉ Eòä +ÆiÉMÉÇiÉ EòÉä<Ç +ÊvÉEò ºÉÖÊ´ÉvÉÉBÆ |ÉÉ{iÉ ½þÉä ®ú½þÒ ½þÉäÆ iÉÉä xɪÉä {ÉÖ®úÉxÉäÆ ¨ÉäÆ ÊEòºÉÒ ¦ÉÒ |ÉEòÉ®ú EòÉ ¦Éänù¦ÉÉ´É xɽþÒÆ ½þÉäxÉÉ SÉÉʽþB +Éè®ú ºÉÉ®úä ¸ÉʨÉEò EòÉxÉÚxÉ +Éè®ú +ÊvÉÊxɪɨÉÉäÆ Eòä +ÆiÉMÉÇiÉ |ÉÉ{iÉ ½þÉäxÉä ´ÉɱÉä ÊVÉiÉxÉä ¦ÉÒ ±ÉÉ¦É ½þÉäÆ, ´Éä ºÉÉ®úä =xÉEòÉä |ÉÉ{iÉ ½þÉäiÉä ½þèÆ ªÉÉ xɽþÒÆ, <ºÉ ¤ÉÉiÉ EòÉ ¦ÉÒ {ÉÚ®úÉ-{ÉÚ®úÉ vªÉÉxÉ ®úJÉÉ VÉÉB* VÉÉä ¸ÉʨÉEò ´É½þÉÆ {É®ú EòÉ¨É Eò®úiÉä ½þÖB nùÖPÉÇ]õxÉÉOɺiÉ ½þÉä VÉÉiÉä ½þèÆ, =xÉEòÉä {ÉÖ®úÉxÉä ®úä]õ {É®ú ¨ÉÖ+É´ÉVÉÉ Ê¨É±É ®ú½þÉ ½þè, =xÉEòÉ ¨ÉÖ+É´ÉVÉÉ ¤ÉgøÉxÉä EòÒ +ɴɶªÉEòiÉÉ ½þè* EªÉÉäÆÊEò +ÉVÉ nùÖÊxɪÉÉ ¤É½þÖiÉ UôÉä]õÒ ½þÉä MÉ<Ç ½þè, ´ªÉÉ{ÉÉ®ú ¤É½þÖiÉ ¤Égø MɪÉÉ ½þè* =nùÉ®úÒEò®úhÉ Eòä ¤ÉÉnù, ¦É򬃮b÷±ÉÒEò®úhÉ +Éè®ú ´Éè¶´ÉÒEò®úhÉ Eòä ¤ÉÉnù VÉÉä ºÉÉ®úÉ +ɪÉÉiÉ-ÊxɪÉÉÇiÉ ¨ÉÖEiÉ ½þÉä ®ú½þÉ ½þè, BäºÉä ¨ÉÖEiÉ ´ªÉÉ{ÉÉ®ú EòÒ ÊºlÉÊiÉ Eòä +Ænù®ú <ºÉ ¨ÉÖEiÉ xÉÒÊiÉ EòÉ Ê¶ÉEòÉ®ú ½þÉäEò®ú Eò½þÒÆ =x½þäÆ ¤Éä®úÉäVÉMÉÉ®úÒ EòÉ ºÉɨÉxÉÉ xÉ Eò®úxÉÉ {Éc÷ä* +ÉVÉ ¤Éc÷Ò-¤Éc÷Ò FòäxºÉ, ¤Éc÷Ò-¤Éc÷Ò ¨É¶ÉÒxÉäÆ, EòÆ]õäxɺÉÇ +Éè®ú +ÉvÉÖÊxÉEòiÉ¨É iÉEòxÉÒEòäÆ EòÉ¨É ¨ÉäÆ ±ÉÉ<Ç VÉÉxÉä ±ÉMÉÒ ½þèÆ <ºÉʱÉB <xÉEòä EòÉ®úhÉ ¸ÉʨÉEòÉäÆ EòÒ UôÆ]õxÉÒ xÉ EòÒ VÉÉB* =xÉEòä +ÊvÉEòÉ®úÉäÆ EòÒ ®úIÉÉ ½þÉäxÉÒ SÉÉʽþB* ´Éä {ÉÚ®úÉ EòÉ¨É Eò®úxÉä EòÉä iÉèªÉÉ®ú ½þèÆ* ±ÉäÊEòxÉ =xÉEòä ®ú½þxÉä EòÉ VÉÉä ´ÉÉiÉÉ´É®úhÉ ½þè, =xÉEòä ¤ÉSSÉÉäÆ Eòä ʱÉB VÉÉä ºEòÚ±É +Éè®ú +º{ÉiÉÉ±É ½þèÆ +Éè®ú =xÉEòÉ ¤ÉÒ¨ÉÉ ½þÉäiÉÉ ½þè ªÉÉ xɽþÒÆ, <xÉ ºÉÉ®úÒ ¤ÉÉiÉÉäÆ EòÒ iÉ®ú¡ò ¨ÉÉxÉxÉÒªÉ ¨ÉÆjÉÒ VÉÒ {ÉÚ®úÉ vªÉÉxÉ ®úJÉäÆ* ¨ÉèÆ BäºÉÉ ¨ÉÉxÉiÉÉ ½þÚÆ +Éè®ú VÉèºÉÉ +É{ÉxÉä º´ÉªÉÆ º´ÉÒEòÉ®ú ÊEòªÉÉ ½þè ÊEò
"With the result, it has become difficult to have optimum and economical use of available man-power on port".
Eò<Ç Eò¨ÉäÊ]õªÉÉÆ ¤Éè`öÒÆ +Éè®ú =x½þÉäÆxÉä ʺɡòÉÊ®ú¶ÉäÆ ¦ÉÒ EòÒ ½þèÆ, =xɨÉäÆ ºÉä BEò ʺɡòÉÊ®ú¶É EòÉä +É{É ¨ÉÉxÉ ®ú½þä ½þèÆ ÊEò ºÉ¤ÉEòä ʱÉB {ÉÉä]õÇ ]ź]õ BEò ÊºÉÆMÉ±É BVÉäxºÉÒ +Éè®ú EòÉ®úMÉÉä ½þèÆb÷Ê±ÉÆMÉ ±Éä¤É®úºÉÇ =xÉEòÉ ºÉ¤ÉEòÉ <Æ]õÒOÉä¶ÉxÉ ½þÉä VÉÉB +Éè®ú ºÉ¤ÉEòä ºÉÉlÉ BEò EòÉxÉÚxÉ Eòä +ÆiÉMÉÇiÉ ¤ÉiÉÉÇ´É ½þÉä* ¨ÉèÆ +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä ªÉ½þ SÉɽþÚÆMÉÉ ÊEò =xÉEòä ºÉÉlÉ-ºÉÉlÉ =xɨÉäÆ EòÉä+Éb÷ÒÇxÉä¶ÉxÉ ¦ÉÒ ½þÉä +Éè®ú ÊEòºÉÒ ÊEò UôÆ]õxÉÒ ¦ÉÒ xÉ EòÒ VÉÉB +Éè®ú =xÉEòä ʽþiÉ ºÉ¤É |ÉEòÉ®ú ºÉä ºÉÖ®úÊIÉiÉ ®ú½þxÉä SÉÉʽþB +Éè®ú Eò¨Éä]õÒ xÉä VÉÉä +Éè®ú ¦ÉÒ ºÉÖZÉÉ´É ÊnùªÉä ½þèÆ +Éè®ú VÉÉä ʺɡòÉÊ®ú¶ÉäÆ EòÒ ½þèÆ ´Éä ʺɡòÉÊ®ú¶ÉäÆ EòÉèxÉ-EòÉèxÉ ºÉÒ ½þèÆ +Éè®ú =xÉEòÉä +É{É Eò¤É iÉEò ±ÉÉMÉÚ Eò®ú nùäÆMÉä, ªÉ½þ ¦ÉÒ lÉÉäc÷É ¤ÉiÉÉxÉä EòÉ Eò¹]õ Eò®úäÆ* iÉÉÊEò ½þ¨ÉÉ®úä {ÉiiÉxÉÉäÆ {É®ú ±ÉÉJÉÉäÆ EòÒ ºÉÆJªÉÉ ¨ÉäÆ EòÉ¨É Eò®úxÉä ´ÉɱÉä VÉÉä MÉÉänùÒ Eò¨ÉÇSÉÉ®úÒ +Éè®ú ¸ÉʨÉEò ½þèÆ ´Éä +Éè®ú ¦ÉÒ +SUôÉ EòɪÉÇ Eò®úxÉä EòÒ +Éä®ú +Oɺɮú ½þÉä ºÉEòä +Éè®ú ¸É¨É EòɪÉÇ ¤Éä½þiÉ®ú føÆMÉ ºÉä Eò®ú ºÉEòäÆ +Éè®ú =xÉEòä ºÉ¨ÉºiÉ Ê½þiÉÉäÆ EòÒ ®úIÉÉ ½þÉä ºÉEòä*
¨ÉÖZÉä ªÉÉnù ½þè EòÖUô ºÉ¨ÉªÉ {ɽþ±Éä MÉÉänùÒ Eò¨ÉÇSÉÉÊ®úªÉÉäÆ EòÒ ½þc÷iÉÉ±É ½þÖ<Ç lÉÒ, =x½þÉäÆxÉä +{ÉxÉÒ EòÉ¡òÒ ¨ÉÉÆMÉäÆ ®úJÉÒ lÉÒÆ* iÉÉä ¨ÉèÆ +É{ɺÉä ªÉ½þ VÉÉxÉxÉÉ SÉɽþÚÆMÉÉ ÊEò =xÉEòÒ |ɨÉÖJÉ ºÉ¨ÉºªÉÉ EòÉèxÉ-EòÉèxÉ ºÉÒ ½þèÆ* ªÉ½þ xÉ<Ç ºÉƪÉÖEiÉ ¨ÉÉäSÉÉÇ ºÉ®úEòÉ®ú, ÊVɺÉxÉä ¸ÉʨÉEòÉäÆ Eòä ʽþiÉÉäÆ EòÉä ºÉ¤ÉºÉä +ÊvÉEò ¨É½þi´É nùäxÉä EòÒ ¤ÉÉiÉ Eò½þÒ ½þè +Éè®ú ªÉ½þ Eò½þÉ ½þè ÊEò ´É½þ ¸ÉʨÉEòÉäÆ EòÉ {ÉÚ®úÉ-{ÉÚ®úÉ vªÉÉxÉ ®úJÉäMÉÒ, ´É½þ EòÉÆOÉäºÉ Eòä xÉäiÉÉ+ÉäÆ Eòä nù´ÉÉ¤É ¨ÉäÆ +ÉEò®ú ¸ÉʨÉEòÉäÆ EòÒ +xÉnùäJÉÒ xÉ Eò®úä* ¨ÉèÆ ªÉ½þ +ɶ´ÉɺÉxÉ +É{ɺÉä SÉɽþÚÆMÉÉ* <x½þÒÆ ¶É¤nùÉäÆ Eòä ºÉÉlÉ ¨ÉèÆ +É{ÉEòÉ +ɦÉÉ®ú ´ªÉEiÉ Eò®úiÉÉ ½þÚÆ ÊEò +É{ÉxÉä ¨ÉÖZÉä ¤ÉÉä±ÉxÉä EòÉ +´ÉºÉ®ú ÊnùªÉÉ*
SHRI GEORGE FERNANDES (NALANDA):
¸ÉÒ VÉÉVÉÇ ¡òxÉÉÇxb÷ÒVÉ (xÉɱÉxnùÉ) : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, +¦ÉÒ ¨ÉÆjÉÒ VÉÒ xÉä <ºÉ Ê´ÉvÉäªÉEò EòÉä {Éä¶É Eò®úiÉä ½þÖB, 1948 ºÉä {ɽþ±Éä EòÒ ÊºlÉÊiÉ EòÒ EòÖUô SÉSÉÉÇ EòÒ +Éè®ú ¤ÉiÉɪÉÉ ÊEò EòèºÉä =ºÉºÉä {ɽþ±Éä ¤ÉÆnù®úMÉɽþÉäÆ ¨ÉäÆ ¨ÉVÉnùÚ®úÉäÆ EòÉ ¶ÉÉä¹ÉhÉ ½þÉäiÉÉ lÉÉ +Éè®ú =ºÉ ¶ÉÉä¹ÉhÉ EòÉä ʨÉ]õÉxÉä Eòä ʱÉB 1948 ¨ÉäÆ b÷ÉìEò Eò¨ÉÇEòÉ®ú (ÊxɪÉÉäVÉxÉ EòÉ Ê´ÉÊxɪÉɨÉxÉ) Ê´ÉvÉäªÉEò ¤ÉxÉɪÉÉ MɪÉÉ * =ºÉ ¶ÉÉä¹ÉhÉ EòÉ EòÖUô +xÉÖ¦É´É <ºÉ ¨ÉÉxÉä ¨ÉäÆ, ¨ÉèÆxÉä ¦ÉÒ ÊEòªÉÉ ½þè EªÉÉäÆÊEò ¤ÉÆnù®úMÉɽþ Eòä ¨ÉVÉnùÚ®úÉäÆ Eòä ºÉÆMÉ`öxÉÉäÆ Eòä ºÉÉlÉ ¨Éä®úÉ ¦ÉÒ Ê®ú¶iÉÉ lÉÉ, ¨ÉMÉ®ú ´É½þ Ê®ú¶iÉÉ 1948 Eòä ¤ÉÉnù EòÉ lÉÉ ±ÉäÊEòxÉ <ºÉ ¨ÉÉèEòä {É®ú ¨ÉèÆ +ÉVÉ =ºÉ ´ªÉÊEiÉ EòÉä ªÉÉnù Eò®úxÉÉ SÉɽþiÉÉ ½þÚÆ VÉÉä ¨ÉÖZÉä ®úÉVÉxÉÒÊiÉ ¨ÉäÆ iÉlÉÉ ¨ÉVÉnùÚ®ú +ÉxnùÉä±ÉxÉ ¨ÉäÆ ±ÉÉB +Éè®ú ÊVÉx½þÉäÆxÉä <ºÉ EòÉxÉÚxÉ EòÉä ¤ÉxÉÉxÉä ¨ÉäÆ ¦ÉÉ®úÒ ºÉÆPɹÉÇ ÊEòªÉÉ - =ºÉ ´ªÉÊEiÉ EòÉ xÉÉ¨É ½þè - ¸ÉÒ {ÉÒ. Êb÷¨Éè±ÉÉä *
¸ÉÒ {ÉÒ. Êb÷¨Éè±ÉÉä UôÉä]õÒ =©É ¨ÉäÆ ¸ÉÒ B¨É.BxÉ. ®úÉªÉ EòÒ {ÉÉ]õÒÇ Eòä ºÉnùºªÉ lÉä +Éè®ú ¤É¨¤É<Ç ¤ÉÆnù®úMÉɽþ {É®ú Eòè±ÉÒE±ÉÉlÉ ¨ÉäÆ EòÉ¨É Eò®úiÉä lÉä * =ºÉ ºÉ¨ÉªÉ =x½þÉäÆxÉä ¨ÉVÉnùÚ®úÉäÆ EòÉ BEò ºÉÆMÉ`öxÉ JÉc÷É ÊEòªÉÉ * =x½þäÆ 1946 ºÉä ±ÉäEò®ú 1948 iÉEò ¤É¨¤É<Ç EòÒ VÉä±ÉÉäÆ ¨ÉäÆ ¤ÉÆnù ®úJÉÉ MɪÉÉ EªÉÉäÆÊEò ÊVÉºÉ ¶ÉÉä¹ÉhÉ EòÒ SÉSÉÉÇ +¦ÉÒ ¨ÉÆjÉÒ VÉÒ xÉä EòÒ, =ºÉ ¶ÉÉä¹ÉhÉ EòÉä ʨÉ]õÉxÉä Eòä ʱÉB, iÉiEòɱÉÒxÉ {ÉÆÊb÷iÉ xÉä½þ°ü EòÒ ºÉ®úEòÉ®ú Eòä ºÉ¨ÉªÉ ¨ÉäÆ, Êb÷¨Éè±ÉÉä ±Éc÷É<Ç ±Éc÷iÉä ®ú½þä * VÉ¤É ´Éä VÉä±É ºÉä UôÚ]õEò®ú ¤Éɽþ®ú +ÉB iÉÉä =x½þÉäÆxÉä <ºÉ |ÉEòÉ®ú EòÉ EòÉxÉÚxÉ ¤ÉxÉÉxÉä Eòä ʱÉB ±Éc÷É<Ç ±Éc÷Ò ÊVɺÉEòä EòÉ®úhÉ =x½þäÆ Ê¡ò®ú ºÉä ÊMÉ®ú¡iÉÉ®ú Eò®úEòä ¤É¨¤É<Ç EòÒ VÉä±ÉÉäÆ ¨ÉäÆ ®úJÉÉ MɪÉÉ * =ºÉEòä ¤ÉÉnù SÉÚÆÊEò =ºÉ ºÉ¨ÉªÉ iÉEò ¦ÉɹÉÉ´ÉÉ®ú |ÉÉxiÉ xɽþÒÆ ¤ÉxÉä lÉä, <ºÉʱÉB iÉc÷Ò{ÉÉ®ú Eò®úEòä, ½þnù {ÉÉ®ú Eò®úEòä =x½þäÆ nùÊIÉhÉ EòxÉÉ®úÉ, EòxÉÉÇ]õEò º]õä]õ ¨ÉäÆ =xÉEòä MÉÉÆ´É ¦ÉäVÉ ÊnùªÉÉ MɪÉÉ VɽþÉÆ ¨Éä®úÒ =xɺÉä ¨ÉÖ±ÉÉEòÉiÉ ½þÖ<Ç *
´É½þÉÆ =x½þÉäÆxÉä ¨ÉVÉnùÚ®úÉäÆ EòÉ BEò ºÉÆMÉ`öxÉ JÉc÷É ÊEòªÉÉ, ÊVɺÉä ¤ÉxÉÉxÉä ¨ÉäÆ, ½þ¨É ¦ÉÒ =xÉEòä ºÉÉlÉ ®ú½þä * =x½þäÆ Ê¡ò®ú BEò ¤ÉÉ®ú Ê|É´ÉèÊx]õ´É Êb÷]õèx¶ÉxÉ EòÉxÉÚxÉ Eòä +ÆiÉMÉÇiÉ, VÉÉä ¶ÉɪÉnù 1949 ªÉÉ 1950 ¨ÉäÆ ¤ÉxÉÉ lÉÉ, ÊMÉ®ú¡iÉÉ®ú ÊEòªÉÉ MɪÉÉ * <ºÉ EòÉxÉÚxÉ Eòä +ÆiÉMÉÇiÉ ÊMÉ®ú¡iÉÉ®ú ½þÉäxÉä ´ÉɱÉÉäÆ ¨ÉäÆ {ÉÒ. Êb÷¨Éè±ÉÉä ºÉ¤ÉºÉä {ɽþ±Éä ʽþxnùÖºiÉÉÊxɪÉÉäÆ ¨ÉäÆ lÉä * ÊMÉ®ú¡iÉÉ®úÒ Eòä ºÉ¨ÉªÉ ´Éä ¨ÉÆMɱÉÉè®ú ¨ÉäÆ lÉä, VɽþÉÆ ºÉä =x½þäÆ, =ºÉ ºÉ®úEòÉ®ú Eòä SɱÉiÉä, iÉʨɱÉxÉÉb÷Ö EòÒ ´Éè±ÉÉä®ú VÉä±É ¨ÉäÆ ±ÉMɦÉMÉ {ÉÉèxÉä nùÉä ºÉÉ±É iÉEò ®úJÉÉ MɪÉÉ * =xÉ {É®ú VÉÉä {ÉɤɯÊnùªÉÉÆ ±ÉMÉÉ<Ç MÉ<Ç lÉÒ, VÉʺ]õºÉ SÉÉMɱÉÉ uÉ®úÉ =xÉ {ÉɤɯÊnùªÉÉäÆ EòÉä ʨÉ]õÉxÉä Eòä ¤ÉÉnù, =x½þäÆ ´Éè±ÉÉä®ú VÉä±É ºÉä UôÉäc÷ ÊnùªÉÉ MɪÉÉ +Éè®ú ´Éä Ê¡ò®ú ºÉä ¤É¨¤É<Ç ´ÉÉ{ÉºÉ +É MÉB *
¤É¨¤É<Ç +ÉxÉä Eòä 6 ¨É½þÒxÉä ¤ÉÉnù, =x½þäÆ Ê¡ò®ú ºÉä {ÉÉèxÉä nùÉä ºÉÉ±É Eòä ʱÉB ÊMÉ®ú¡iÉÉ®ú Eò®ú ʱɪÉÉ MɪÉÉ * VÉä±É Eòä ¦ÉÒiÉ®ú ºÉä =x½þÉäÆxÉä 1952 EòÉ SÉÖxÉÉ´É ±Éc÷É +Éè®ú =ºÉ SÉÖxÉÉ´É Eòä {ÉÚ®úÉ ½þÉäxÉä iÉEò ´Éä VÉä±É ¨ÉäÆ ¤ÉÆnù ®ú½þä * ¤ÉÆnù®úMÉɽþ ªÉÉxÉÒ MÉÉänùÒ ¨ÉVÉnùÚ®úÉäÆ Eòä VÉÒ´ÉxÉ ¨ÉäÆ ºÉÖvÉÉ®ú ±ÉÉxÉä Eòä ʱÉB ºÉÆPɹÉÇ Eò®úxÉä ´ÉɱÉä ´Éä BEò ´ªÉÊEiÉ lÉä, ÊVɺÉEòä EòÉ®úhÉ ´Éä VÉä±É ¨ÉäÆ ¤ÉÆnù ®ú½þä * ªÉtÊ{É 1952 EòÉ +ºÉ訤ɱÉÒ SÉÖxÉÉ´É ´Éä VÉä±É Eòä ¦ÉÒiÉ®ú ºÉä ±Éc÷ä, EªÉÉäÆÊEò iÉiEòɱÉÒxÉ ºÉ®úEòÉ®ú xÉä =x½þäÆ ¤Éɽþ®ú +ÉxÉä EòÒ <VÉÉVÉiÉ xɽþÒÆ nùÒ * ½þ®ú ¤ÉÉ®ú =x½þäÆ Eò¦ÉÒ Ê|É´ÉäÊx]õ´É Êb÷]õèx¶ÉxÉ EòÉxÉÚxÉ Eòä +ÆiÉMÉÇiÉ ªÉÉ Eò¦ÉÒ ÊºÉEªÉÉäÊ®ú]õÒ +Éì¡ò º]õä]õ EòÉxÉÚxÉ Eòä +ÆiÉMÉÇiÉ VÉä±É ¨ÉäÆ ®ú½þxÉÉ {Éc÷É* *
[NEXT PAGE]