XI LOK SABHA DEBATES, Session V (Monsoon)

XI LOK SABHA DEBATES, Session V (Monsoon) 
XI LOK SABHA DEBATES, Session V (Monsoon) Monday, August 04, 1997/Shravana 13, 1919 (Saka)

Type of Debate: NO-DAY-YET-NAMED MOTION (32)
Title: discussion on the motion moved by Shri Sharad Pawar on the 29th July, 1997 regarding atrocities committed on dalits in Mumbai, Nagpur and other places in the state of Maharashtra and in other Parts of the Country. (The motion was negatived) TEXT : 13.58 hrs

MR. CHAIRMAN : There are still 11 hon. Members to speak. The debate has to be concluded today. Already 11 hours 7 minutes have been taken for this discussion.

SHRI MOHAN RAWALE (MUMBAI SOUTH - CENTRAL):

¸ÉÒ ¨ÉÉä½þxÉ ®úÉ´É±Éä (¨ÉÖ¨¤É<Ç nùÊIÉhÉ-¨ÉvªÉ) : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, <ºÉEòÉä ±ÉÆSÉ +É´É®ú Eòä ¤ÉÉnù ±ÉÒÊVÉB*

(Interruptions)

MR. CHAIRMAN: Please take your seat. Shri G. M. Banatwalla to continue.

SHRI RAM NAIK (MUMBAI NORTH): If you indicate the time of the reply of the Home Minister, that will help hon. Members. Otherwise, somebody will raise the issue of quorum again.

MR. CHAIRMAN : There are 11 hon. Members to speak.

SHRI RAM NAIK : Will the Home Minister reply at 5 o'clock?

MR. CHAIRMAN : Yes. I think so.

SHRI PRAKASH VISHWANATH PARANJPE (THANE): Sir, I am on a point of order. There is no quorum in the House.

MR. CHAIRMAN: The bell is being rung-

14.00 hrs.

The bell has been rung. Since there is no quorum, the House stands adjourned till 2.45 p.m.

14.03 hrs

The Lok Sabha then adjourned till forty-five minutes past

Two of the Clock.

14.53 hrs

The Lok Sabha re-assembled at fifty-three minutes

past Fourteen of the Clock.

(Shri Nitish Kumar in the Chair)

MR. CHAIRMAN: Now, we take up Item No. 8 of the List of Business.

Shri G.M. Banatwalla to resume his speech.

SHRI G.M. BANATWALLA (PONNANI):

¸ÉÒ VÉÒ. B¨É. ¤ÉxÉÉiÉ´ÉÉ±ÉÉ ({ÉÉäxxÉÉxÉÒ) : VÉxÉÉ¤Éä SÉäªÉ®ú¨ÉèxÉ ºÉÉ½þ¤É, ¨ÉèÆ {É½þ±Éä Eò½þ ®ú½þÉ lÉÉ ÊEò b÷É. +¨¤Éäb÷Eò®ú ºÉÉ½þ¤É Eòä ¨ÉVÉºÉ¨ÉäÆ EòÒ VÉÉä ¤Éä½þÖ®ú¨ÉiÉÒ, Êb÷ºÉèFòä¶ÉxÉ, ½þÖ<Ç ½þè, =ºÉEòÒ ÊVÉiÉxÉÒ ¦ÉÒ ¨ÉÖVÉ¨¨ÉiÉ EòÒ VÉÉB, ÊVÉiÉxÉÉ Eòxb÷è¨É ÊEòªÉÉ VÉÉB, =iÉxÉÉ Eò¨É ½þè* BäºÉä ¨ÉÉèEòä {É®ú ¨ÉÖZÉä {ÉÚ®úä VÉÉä®ú ºÉä Eò½þxÉÉ ½þÉäMÉÉ ÊEò <ºÉ ¶É¨ÉÇxÉÉEò ¤ÉÉiÉ EòÉ VÉÉä +ºÉ±É ¨ÉÖVÉÊ®ú¨É ½þè, =ºÉEòÉ {ÉiÉÉ ±ÉMÉÉªÉÉ VÉÉB +Éè®ú =ºÉEòä ÊJÉ±ÉÉ¡ò ºÉJiÉ ºÉä ºÉJiÉ +Éè®ú Eòc÷ä-ºÉä-Eòc÷ä Eònù¨É =`öÉB VÉÉªÉäÆ* Eò¦ÉÒ BäºÉä ¨ÉÉèEòÉäÆ {É®ú ªÉ½þ ¦ÉÒ Eò½þÉ VÉÉiÉÉ ½þè ÊEò =ºÉEòä {ÉÒUôä

ISI

EòÉ ½þÉlÉ ½þè* SÉÉ½þä ÊEòºÉÒ EòÉ ¦ÉÒ ½þÉlÉ ½þÉä, ½þ¨ÉäÆ =ºÉEòÒ ÊSÉxiÉÉ, =ºÉEòÒ Ê¡òFò xÉ½þÒÆ ½þè*

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VÉxÉÉ¤É SÉäªÉ®ú¨ÉèxÉ ºÉÉ½þ¤É, VÉ®úÉ nùäÊJÉB nùÊ±ÉiÉ +¡òäÊxºÉVÉ

(Offences)

Eòä ÊºÉ±ÉÊºÉ±Éä ¨ÉäÆ +Éè®ú nùÊ±ÉiÉÉäÆ {É®ú VÉÉä VÉÖ±¨É-+Éä-ÊºÉiÉ¨É ½þÖB, =xÉEòä ¤ÉÉ®úä ¨ÉäÆ ¨ÉÖEòsÉiÉ lÉä* <ºÉ ºÉ®úEòÉ®ú Eòä VÉ¨ÉÉxÉä ¨ÉäÆ ¨ÉÉèVÉÚnùÉ ¨É½þÉ®úÉ¹]Å EòÒ ½þÖEòÚ¨ÉiÉ Eòä VÉ¨ÉÉxÉä ¨ÉäÆ 800 BäºÉä ¨ÉÖEòsÉiÉ ´ÉÉ{ÉºÉ ±Éä Ê±ÉB MÉB*

The question therefore is a wider question concerning the rule of law.

+ÉVÉ VÉÉä ºÉ´ÉÉ±É ¨É½þÉ®úÉ¹]Å Eòä +Ænù®ú =`ö JÉc÷É ½þÖ+É ½þè ´É½þ EòÉxÉÚxÉ EòÒ ½þÖE¨É®úÉxÉÒ, EòÉxÉÚxÉ EòÒ ¤ÉÉ±ÉÉnùºiÉÒ +Éè®ú °ü±É +Éì¡ò ±ÉÉì EòÉ ¨ÉÉ¨É±ÉÉ ½þè, <ºÉ ¤ÉÉiÉ EòÉä ½þ¨ÉäÆ ºÉÉäSÉxÉÉ +Éè®ú ºÉ¨ÉZÉxÉÉ ½þÉäMÉÉ* +É]õÒÇEò±É 46 =`öÉ Eò®ú nùäJÉÉä, ½þ¨ÉÉ®úä EòÉÆº]õÒ]ªÉÚ¶ÉxÉ EòÉ +É]õÒÇEò±É 46 Eò½þiÉÉ ½þè ÊEò ªÉ½þ Eòäxpù +Éè®ú ¨É®úEòWÉÒ ½þÖEòÚ¨ÉiÉ EòÒ ¦ÉÒ ÊVÉ¨¨ÉänùÉ®úÒ ½þè ÊEò nùÊ±ÉiÉÉäÆ +Éè®ú ´ÉÒEò®ú ºÉèE¶ÉÆºÉ EòÒ iÉ®úEEòÒ, =xÉEòÒ =xxÉÊiÉ Eòä Ê±ÉB BEònùÉ¨ÉÉiÉ Eò®úäÆ* ±ÉäÊEòxÉ ¨É½þÉ®úÉ¹]Å Eòä +Ænù®ú ¨É½þÉ®úÉ¹]Å EòÒ ¨ÉÉèVÉÚnùÉ ºÉ®úEòÉ®ú Eòä VÉ¨ÉÉxÉä ¨ÉäÆ ºÉäÆ]Å±É OÉÉÆ]õ Eòä 450 Eò®úÉäc÷ ¯û{ÉB nùÊ±ÉiÉÉäÆ EòÒ iÉ®úEEòÒ {É®ú <ºiÉä¨ÉÉ±É ÊEòB ¤ÉMÉè®ú ´ÉÉ{ÉºÉ ±ÉÉè]õÉ nùäMÉäÆ*

15.00 hrs.

+¤É ¨ÉèÆ {ÉÚUôxÉÉ SÉÉ½þiÉÉ ½þÚÆ ÊEò ¨É®úEòWÉÒ ½þÖEòÚ¨ÉiÉ {É®ú +ÉÊ]õÇEò±É 46 Eòä iÉ½þiÉ VÉÉä ÊVÉ¨¨ÉänùÉ®úÒ ½þè ÊEò nùÊ±ÉiÉÉäÆ EòÒ iÉ®úEEòÒ Eò®úÉä +Éè®ú Ê®úªÉÉºÉiÉÒ ½þÖEòÚ¨ÉiÉ OÉÉÆ]ºÉ EòÉ 450 Eò®úÉäc÷ ¯û{ÉªÉÉ ´ÉÉÊ{ÉºÉ Eò®úiÉÒ ½þè iÉÉä ªÉ½þ nùºiÉÖ®úÒ +Éè®ú EòÉÆº]õÒ]ªÉÚ¶ÉxÉ±É ÊVÉ¨¨ÉänùÉ®úÒ ¦ÉÒ {ÉÚ®úÒ xÉ½þÒÆ ½þÉä {ÉÉiÉÒ iÉÉä <ºÉºÉä VªÉÉnùÉ +Éè®ú EªÉÉ +É{ÉEòÉä ´ÉVÉÖ½þÉiÉ SÉÉÊ½þB <ºÉ ºÉ®úEòÉ®ú EòÉä ¤ÉJÉÉÇºiÉ Eò®úxÉä Eòä Ê±ÉB, ªÉ½þ ÊEòºÉÒ EòÒ ºÉ¨ÉZÉ ¨ÉäÆ xÉ½þÒÆ +ÉiÉÉ ½þè* +ÉVÉ ´É½þÉÆ BEò BäºÉÒ ºÉ®úEòÉ®ú ¤Éè`öÒ ½þÖ<Ç ½þè ÊEò Eòäxpù ¦ÉÒ +{ÉxÉÒ ÊVÉ¨¨ÉänùÉ®úÒ EòÉä {ÉÚ®úÉ xÉ½þÒÆ Eò®ú {ÉÉ ®ú½þÉ ½þè*

+É{É ´É½þÉÆ SÉ±ÉEò®ú nùäÆJÉäÆ ÊEò ´É½þÉÆ EòÉä<Ç ÊºÉEªÉÉäÊ®ú]õÒ xÉ½þÒÆ ½þè +Éè®ú ¨ÉÒÊb÷ªÉÉ Eòä ±ÉÉäMÉ ¤ÉÚ®úÒ iÉ®ú½þ ºÉä {ÉÒ]õä VÉÉ ®ú½þä ½þèÆ, SÉÉ½þä ¨É½þÉ®úÉ¹]Å ]õÉ<¨ºÉ Eòä ½þÉäÆ, ¨É½þÉxÉMÉ®ú Eòä ½þÉäÆ ªÉÉ +Éè®ú ÊEòiÉxÉä ½þÒ ½þÉäÆ* <ºÉ iÉ®ú½þ Eòä ½þÉ±ÉÉiÉ ´É½þÉÆ ¨ÉÉèVÉÚnù ½þèÆ +Éè®ú ½þ¨ÉÉ®úÒ ºÉ®úEòÉ®ú +MÉ®ú =xÉºÉä +ÉÆJÉ ¨ÉÒÆSÉ ±Éä iÉÉä EòèºÉä SÉ±ÉäMÉÉ* Ê»É¡òÇ <iÉxÉÉ ½þÒ xÉ½þÒÆ, +nùÉ±ÉiÉÉäÆ Eòä +Ænù®ú VÉVÉ ¦ÉÒ +ÉVÉ +{ÉxÉä EòÉä ºÉÖ®úÊIÉiÉ xÉ½þÒÆ {ÉÉ ®ú½þä ½þèÆ* ¨ÉèÆ BEò ½þ´ÉÉ±ÉÉ nùäiÉÉ ½þÚÆ*
... (´ªÉ´ÉvÉÉxÉ)

BEò ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ: Ê¤É½þÉ®ú ¨ÉäÆ EªÉÉ ½þÉä ®ú½þÉ ½þè ´É½þ ¤ÉiÉÉBÆ*

SHRI G.M. BANATWALLA (PONNANI):

¸ÉÒ VÉÒ. B¨É. ¤ÉxÉÉiÉ´ÉÉ±ÉÉ : ½þ¨É ¨É½þÉ®úÉ¹]Å {É®ú MÉÉè®ú Eò®ú ®ú½þä ½þèÆ
... (´ªÉ´ÉvÉÉxÉ)
EªÉÉ +É{É =ºÉEòÉä VÉÊº]õ¡òÉ<Ç Eò®úäÆMÉä* <ºÉEòÉä Eòxb÷ä¨É ÊEòB ¤ÉMÉè®ú SÉÉ®úÉ-B-EòÉ®ú xÉ½þÒÆ ½þè* ¨ÉèÆ Ê»É¡ò BEò ½þ´ÉÉ±ÉÉ nùäxÉÉ SÉÉ½þiÉÉ ½þÚÆ* BEò VÉVÉ Eòä ºÉÉ¨ÉxÉä ¨ÉÖEònù¨ÉÉ lÉÉ ÊVÉºÉ¨ÉäÆ Ê¶É´É-ºÉäxÉÉ Eòä |É¨ÉÖJÉ <x´ÉÉä±´É lÉä* =ºÉ ºÉ¨ÉªÉ xÉÉ®úä ±ÉMÉÉEò®ú, vÉ¨ÉÊEòªÉÉÆ nùäEò®ú +nùÉ±ÉiÉ EòÒ EªÉÉ ½þÉ±ÉiÉ ¤ÉxÉÉ<Ç MÉªÉÒ* ¨ÉèÆ +É{ÉEòÉä ¤ÉiÉÉ>ð, SÉäªÉ®ú¨ÉèxÉ ºÉÉ½þ¤É, ¨Éä®úä {ÉÉºÉ <ÆÊb÷ªÉxÉ BEºÉ|ÉäºÉ EòÉ BEºÉ|ÉäºÉ ±ÉÉ<xÉ 19 ¡ò®ú´É®úÒ 1997 EòÉ ½þè* =ºÉ¨ÉäÆ Ê±ÉJÉÉ ½þè ÊEò VÉVÉ ¨ÉÖEònù¨ÉäÆ ºÉä iÉÆMÉ +ÉEò®ú Eò½þiÉÉ ½þè ÊEò:

"It seems to me that the present Government does not want justice, but merely wants to show that a system of justice exists."

+nùÉ±ÉiÉ ºÉä ªÉ½þ ¤ÉÉiÉ +É ®ú½þÒ ½þÉä +Éè®ú ´É½þÉÆ EòÒ ½þÖEòÚ¨ÉiÉ <ÆºÉÉ¡ò Eòä ´É½þiÉ xÉ½þÒÆ SÉ±ÉiÉÒ ½þè +Éè®ú ½þÉä¨É-Ê¨ÉÊxÉº]õ®ú +ÉÆJÉ ¤ÉÆnù Eò®ú ±ÉäÆ ÊEò +ÉVÉ EòÒ ºÉ®úEòÉ®ú EòÉä ¤ÉJÉÉÇºiÉ Eò®úxÉä Eòä Ê±ÉB EòÉä<Ç ¨É´ÉÉnù xÉ½þÒÆ ½þè, ¨Éè]õÒÊ®úªÉ±É xÉ½þÒÆ ½þè* iÉÉä <ºÉ ºÉ®úEòÉ®ú EòÒ ¤ÉäÊ½þºÉÒ {É®ú ÊVÉºÉ iÉ®ú½þ ºÉä ¦ÉÒ ¨ÉVÉ¨¨ÉiÉ EòÒ VÉÉB, ´É½þ Eò¨É ½þè* =ºÉÒ ÊnùxÉ Eòä ]õÉ<¨ºÉ +Éì¡ò <ÆÊb÷ªÉÉ ¨ÉäÆ ½þè ÊEò VÉVÉ Eò½þiÉÉ ½þè ÊEò:

"If the Government is not interested in fearless justice, they should close down the courts. Why carry on a farce?"

VÉVÉ {ÉÚUôiÉÉ ½þè ÊEò

"Why carry on a farce?"

But here, our hon. Minister of Home Affairs is carrying on a farce.

¤Éä½þiÉ®ú ½þÉä ÊEò +nùÉ±ÉiÉ EòÒ ¤ÉÉiÉÉäÆ {É®ú ¦ÉÒ iÉ´ÉVVÉÉä½þ nùÒ VÉÉB* ¨ÉèÆ <ºÉEòä +±ÉÉ´ÉÉ +Éè®ú EªÉÉ ¨É´ÉÉnù {Éä¶É Eò°üÆ* ´É½þÉÆ EòÒ ¨ÉÉèVÉÚnùÉ ºÉ®úEòÉ®ú EòÉä ¤ÉJÉÉÇºiÉ ÊEòB Ê¤ÉxÉÉ +¤É SÉÉ®úÉ xÉ½þÒÆ ½þè* VÉVÉ ¦ÉÒ +{ÉxÉÒ ºÉäÊ¡ò]õÒ Eòä ¤ÉÉ®úä ¨ÉäÆ ´É½þÉÆ Ê¡òEò®ú¨ÉÆnù ½þèÆ* ¨ÉèÆ =ºÉÒ VÉVÉ +Éè®ú =ºÉÒ iÉÉ®úÒJÉ EòÉä EòÉä]õ Eò®ú ®ú½þÉ ½þÚÆ:

"Given such threats, what is the guarantee that I will reach home safely?"

VÉVÉ ¦ÉÒ ´É½þÉÆ {É®ú +{ÉxÉä EòÉä ¨É½þ¡òÚWÉ xÉ½þÒÆ {ÉÉ ®ú½þä ½þèÆ*

That is the rule of law.

VÉ¤É ºÉÆ´ÉèvÉÉÊxÉEò ¨É¶ÉÒxÉ®úÒ EòÉ <iÉxÉÉ ¥ÉäEò-b÷É=xÉ ½þÉä VÉÉB +Éè®ú +nùÉ±ÉiÉ =`öEò®ú Eò½þxÉä ±ÉMÉä ÊEò ªÉ½þ ¡òÉºÉÇ Eò¤É iÉEò SÉ±ÉäMÉÉ*

EòÉìº]õÒ]ªÉÚ¶ÉxÉ±É ¨É¶ÉÒxÉ®úÒ <iÉxÉÒ ]õÚ]õ MÉ<Ç ÊEò nùÊ±ÉiÉ iÉÉä xÉ½þÒÆ, ±ÉèÊVÉº±ÉäÊ]õ´É EòÉèÆÊºÉ±É Eòä ±ÉÒb÷®ú +Éì¡ò nùÒ +Éì{ÉÉäÊVÉ¶ÉxÉ ½þÒ xÉ½þÒÆ ¤ÉÊ±Eò ¨ÉÊVÉº]Åä]õ ¦ÉÒ ªÉ½þ Eò½þxÉä ±ÉMÉä ÊEò ¨Éä®úÒ EòÉä<Ç MÉÉ®úÆ]õÒ xÉ½þÒÆ ÊEò +ÉVÉ ¨ÉèÆ ÊVÉxnùÉ ºÉ½þÒ ºÉ±ÉÉ¨ÉiÉ PÉ®ú {É½þÖÆSÉ VÉÉ>ðÄ* +ÉVÉ VÉ¤É ½þÉä¨É Ê¨ÉÊxÉº]õ®ú ½þ¨ÉÉ®úä ªÉ½þÉÆ ¨É®úEòVÉ ºÉä Eò½þäÆ ÊEò +¦ÉÒ ¤É®úJÉÉºiÉ Eòä Ê±ÉB ¨ÉÖEònù¨ÉÉ xÉ½þÒÆ ¤ÉxÉiÉÉ, iÉ¤É +Éè®ú ¨ÉVÉÒnù EªÉÉ ¤ÉÉiÉÉäÆ EòÒ, =xÉEòÉä VÉ°ü®úiÉ ½þè, <ºÉ {É®ú MÉÉè®ú Eò®úxÉÉ SÉÉÊ½þB*

VÉxÉÉ¤É SÉäªÉ®ú¨ÉèxÉ ºÉÉ½þ¤É, +É{É ¤Éè`öä ½þèÆ iÉÉä Ê¤É½þÉ®ú ªÉÉnù +ÉxÉÉ SÉÉÊ½þB*

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SHRI G.M. BANATWALLA (PONNANI):

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SHRI CHITTA BASU (BARASAT): Mr. Chairman, Sir, I rise to express my deep resentment, anger and protest against the police atrocities or the excesses committed by Mumbai police on Dalits.

I may also like to draw your attention to the fact that my statement has also been earlier corroborated by some of the Members representing Mumbai. They have also agreed, as far as I understand them, that there had been perpetration of police excesses.

So far as the Government here is concerned, the hon. Home Minister had made a statement. In that statement also, he has not tried to conceal the state of affairs and the immensity of the atrocities or the immensity of the police excesses. I would like to refer to certain paragraphs of the hon. Home Minister's statement. He said:

"However, the fact remains that the act of desecration of the statue of Dr. Ambedkar and subsequent police firing resulted in several deaths and injuries is extremely disturbing."

I asked the hon. Members to know their reaction. I again would like to draw your attention to the eleventh paragraph of the hon. Home Minister's statement where he said:

"Even as the State Government will hopefully bring the criminals to book and prevent the recurrence of such incidents, Members would agree that incidents such as the one in Mumbai are indeed a matter of great concern."

The question still remains whether Article 356 should be applied or not. In this case, the Government as of today is seriously considering the application of Article 356. More than one hundred times, Article 356 has been used. I know that Shri Banatwalla has also joined us in our voice to say that in most of the cases Article 356 has been misused, and misused for the partisan interests of the ruling parties at the Centre. Therefore, we really want that the misuse should not be repeated and that the misuse of Article 356 is to be ended.

Sir, you may not agree with this, insofar as Bihar is concerned. But Bihar is not the only State nor Mumbai is the only place about which we are worried; apart from Bihar, there is this rest of the country. You cannot impose bureaucracy; you cannot impose autocracy; you cannot negate the democratic rights of the rest of the country simply because something happened in Mumbai or in Patna which is undesirable. However, we can separately deal with the issues of Mumbai and Patna. Sir, you will also agree with me that the misuse of that Article is to be ended. Therefore, we should be very cautious to recommend for the application of Article 356.

I am coming to the other part of my speech now.

Now, let us understand that recent years have witnessed waves of unrest, protest and awareness among the Dalits. Somebody may say that it is a danger to social stability. Some may not like it. But I differ with them. I take that this awakening of the Dalits, this awakening of the most under-privileged section of our society, down-trodden segment of our society, constitutes the overwhelming majority of our country. If you go into the statistics, you will find, which I will not indulge in, the awareness about the identity of the Dalits. What are they struggling for and what are they asking for? They are asking for their social identity. Every man and woman in this country have got the right to protect, preserve and enhance his or her identity. If it is not a crime for other segments of the society, it cannot be a crime or sin for the Dalits. Dalits have also the right to search for their identity, to struggle for the preservation of their self-respect and I support it. There are some segments of society who do not like it and who always want that Dalits should ever remain Dalits, socially, economically, educationally and politically. This is the result of that. We shall have to consider this aspect of Dalit uprising.

You know that Dalit consciousness, which I will consider as collective consciousness, represent an overwhelming majority. Dalit consciousness is an aggregate of the consciousness of the Dalits, Scheduled Castes, Scheduled Tribes, other backward communities and the minorities. Further, the Constitution of our country realised the very basics of historical dynamism. Therefore, in their wisdom, they offered certain privileges which I call or characterise as positive discrimination. They have been exposed to ruthless exploitation for ages and decades together. They should be compensated for and for that, there are certain articles enshrined in the Constitution of our country which we call in our political parlance as affirmative discrimination. I know that there are certain segments of our society which call it an indiscrimination. They call the Government's position or the constitutional position as offensive to them, as inimical to them and this raises a conflict between the collective consciousness of the depressed and the consciousness of a few to perpetuate their rule, their predominance, their economy, politically and socially. If we view the Dalit uprising from that point of view, many of the problems which we are suffering from can be resolved.

Regarding discussion of statues, some of the very distinguished hon. Members of the House have said that many statues are built or erected but are not properly maintained. Even birds do nuisance on their heads. It is true but that does not explain the responsibility of the society, of the Government and of those who are there to enforce law and order.

The desecration of the statue of Dr. Bhimrao Ambedkar is nothing but an affront against the Dalits. This is nothing but an insult to the Constitution of our country. This is nothing but a body-blow to the sense of self-respect and dignity of the collective consciousness of the Scheduled Castes, Scheduled Tribes and the minorities along with those saner sections of society which have an abiding faith in secular democracy. Therefore, I cannot but condemn, with all the emphasis at my command, and protest against this anti-social activity. I think, the entire House would join me in condemning these anti-social activities. The Governments of all the States should also be aware of this emotion of the people.

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