<b>XII LOK SABHA DEBATES, <i> Session III, (Winter) </i> </b>
XII LOK SABHA DEBATES, Session III, (Winter) Monday, December 21,1998 /Agrahayana 30, 1920 (Saka)


Type of Debate: CALLING ATTENTION (RULE-197)
Title: Called the attention of the Minister of Home Affairs to the situation arising out of reported burning of some tribal women and children in Nikhrel village in Purnea District of Bihar on 14th December, 1998 and the action taken by the government in regard thereto.

TEXT :
12.13 hrs.

¸ÉÒ ®úÉ¨É Ê´É±ÉÉºÉ {ÉɺɴÉÉxÉ (½þÉVÉÒ{ÉÖ®ú) : +vªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆ ¨ÉÉxÉxÉÒªÉ MÞɽþ ¨ÉÆjÉÒ ¨É½þÉänùªÉ EòÉ vªÉÉxÉ +ʴɱɨ¤ÉxÉÒªÉ ±ÉÉäEò ¨É½þi´É Eòä ÊxɨxÉʱÉÊJÉiÉ Ê´É¹ÉªÉ EòÒ +Éä®ú Ênù±ÉÉiÉÉ ½þÚÆ iÉlÉÉ ÊxÉ´ÉänùxÉ Eò®úiÉÉ ½þÚÆ ÊEò ´Éä <ºÉ ºÉÆ¤ÉÆvÉ ¨ÉäÆ ´ÉEiÉ´ªÉ nùäÆ :

"ʤɽþÉ®ú Eòä {ÉÚÊhÉǪÉÉ ÊVɱÉä Eòä ÊxÉJÉ®úä±É MÉÉÆ´É ¨ÉäÆ 14 ʺÉiɨ¤É®ú, 1998 EòÉä EòÖUô +ÉÊnù´ÉɺÉÒ ¨Éʽþ±ÉÉ+ÉäÆ +Éè®ú ¤ÉSSÉÉäÆ EòÉä EòÊlÉiÉ °ü{É ºÉä VɱÉɪÉä VÉÉxÉä ºÉä =i{ÉxxÉ ÊºlÉÊiÉ iÉlÉÉ ºÉ®úEòÉ®ú uÉ®úÉ <ºÉ ºÉÆ¤ÉÆvÉ ¨ÉäÆ EòÒ MÉ<Ç EòɪÉÇ´ÉɽþÒ*"

THE MINISTER OF HOME AFFAIRS (SHRI L.K. ADVANI): As per the report received from the State Government, there was a dispute about a piece of land at village Gogar Istambrar under Baisi Sub-Division of Purnea district, Bihar. One Mussawar Mian was the land holder of the said land, but it was cultivated by some Adivasis on tenancy basis. About one and a half years back, the land owner announced that he had obtained a decree in his favour from the hon. High Court by which the sikmi or tenancy right of the Adivasis was abolished. On the 13th December, 1998, the land holder sent his tractor to plough the land. The tractor driver was reportedly killed by the Adivasis and the tractor was set on fire and the body of the tractor driver was thrown into the fire. Angered by the killing of the tractor driver, a big mob of villagers belonging to the minority community came with arms and set fire to 59 huts belonging to the Adivasis of the villages of Kamladih, Koyala, Bhakri Tola and Chanabri Ban in Purnea district. Six Adivasis, including three children, were killed and eight people were injured.

The district administration reached the place of occurrence and brought the fire under control. Raids were launched to nab the killers. Ten persons including Mussawar Mian have been arrested so far. The State Government has sanctioned Rs.1 lakh to the next of kin of each of the deceased. This is apart from relief by way of free ration, polythene and blankets.

Four static armed pickets and two patrolling parties along with a Magistrate have been deployed in the area. The situation is under control.

... (Interruptions)

MR. SPEAKER: Madam, they have given notices. I will allow you later and not now.

... (Interruptions)

SHRI P.C. THOMAS (MUVATTUPUZHA): Sir, I have given a notice for raising a privilege issue. ... (Interruptions)

MR. SPEAKER: Not now please. Shri Ram Vilas Paswan.

¸ÉÒ ®úÉ¨É Ê´É±ÉÉºÉ {ÉɺɴÉÉxÉ (½þÉVÉÒ{ÉÖ®ú) : +vªÉIÉ VÉÒ, MÞɽþ ¨ÉÆjÉÒ VÉÒ xÉä VÉÉä VÉ´ÉÉ¤É ÊnùªÉÉ ½þè, <ºÉ¨ÉäÆ ºÉä Eò<Ç {ÉÚ®úEò |ɶxÉ =`öiÉä ½þèÆ* BEò iÉÉä {ɽþ±ÉÉ ¨ÉÖqÉ ¦ÉÚÊ¨É Ê´É´ÉÉnù EòÉ ½þè, nùںɮúÉ ±ÉÉäMÉÉäÆ Eòä ¨ÉÉ®úä VÉÉxÉä EòÉ ½þè* ¨ÉÆjÉÒ ¨É½þÉänùªÉ xÉä ªÉ½þ xɽþÒÆ ¤ÉiÉɪÉÉ ½þè ÊEò {ɽþ±ÉÒ PÉ]õxÉÉ ÊEòiÉxÉä ¤ÉVÉä ½þÖ<Ç, VÉ¤É ¨Éֺɴ´É®ú ʨɪÉÉÆ EòÉä ¨ÉÉ®úÉ MɪÉÉ* VÉÉä nùںɮúÒ PÉ]õxÉÉ lÉÒ, ÊVɺɨÉäÆ +ÉÊnù´ÉɺÉÒ

12.16 hrs. (Mr. Deputy Speaker in the Chair)

±ÉÉäMÉ ¨ÉÉ®úä MɪÉä, ´É½þ ÊEòiÉxÉä ¤ÉVÉä EòÒ PÉ]õxÉÉ ½þè? ´É½þÉÆ ºÉä lÉÉxÉä EòÒ nùÚ®úÒ ÊEòiÉxÉÒ ½þè +Éè®ú ´É½þÉÆ {ÉÖÊ±ÉºÉ |ɶÉɺÉxÉ ¤É±É ÊEòiÉxÉä ¤ÉVÉä {ɽþÖÆSÉÉ?

SÉÚÆÊEò ¨ÉÖZÉä VÉÉxÉEòÉ®úÒ ½þè ÊEò +É`ö ¤ÉVÉä ÊnùxÉ ¨ÉäÆ {ɽþ±ÉÒ PÉ]õxÉÉ PÉ]õÒ ½þè, ÊVɺɨÉäÆ ¦ÉÚʨÉ{ÉÊiÉ ªÉÉxÉÒ ¨Éֺɴ´É®ú ʨɪÉÉÆ EòÒ ½þiªÉÉ ½þÖ<Ç +Éè®ú =ºÉEòä ¤ÉÉnù

... (´ªÉ´ÉvÉÉxÉ)

Eò<Ç ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ : =xÉEòä c÷É<Ç´É®ú EòÒ ½þiªÉÉ ½þÖ<Ç*

¸ÉÒ ®úÉ¨É Ê´É±ÉÉºÉ {ÉɺɴÉÉxÉ : `öÒEò ½þè* <ºÉ¨ÉäÆ =x½þÉäÆxÉä c÷É<Ç´É®ú EòÉ xɽþÒÆ Eò½þÉ ½þè, <ºÉ¨ÉäÆ =x½þÉäÆxÉä Eò½þÉ ½þè ÊEò =EiÉ ¦ÉÚ欃 BEò ¨Éֺɴ´É®ú ʨɪÉÉÆ EòÒ lÉÒ, ÊVɺÉä EòÖUô +ÉÊnù´ÉÉʺɪÉÉäÆ uÉ®úÉ EòɶiÉEòÉ®úÒ +ÉvÉÉ®ú {É®ú VÉÉäiÉÉ VÉÉ ®ú½þÉ lÉÉ +Éè®ú b÷ägø ¤ÉVÉä =x½þÉäÆxÉä PÉÉä¹ÉhÉÉ EòÒ lÉÒ +Éè®ú xªÉɪÉÉ±ÉªÉ Eòä {ÉIÉ ¨ÉäÆ =x½þÉäÆxÉä ÊEòªÉÉ lÉÉ, ªÉ½þ ¤ÉÉiÉ `öÒEò ½þè* VÉÉä ±ÉÉäMÉ ¨ÉÉ®úä MɪÉä, =ºÉ¨ÉäÆ {ɽþ±ÉÒ PÉ]õxÉÉ ½þ¨ÉÉ®úÒ VÉÉxÉEòÉ®úÒ Eòä ¨ÉÖiÉÉʤÉEò +É`ö ¤ÉVÉä ÊnùxÉ ¨ÉäÆ PÉ]õÒ ½þè +Éè®ú nùںɮúÒ PÉ]õxÉÉ 11 ¤ÉVÉä ªÉÉ =ºÉEòä ¤ÉÉnù ¨ÉäÆ PÉ]õÒ ½þè*

... (´ªÉ´ÉvÉÉxÉ)

´É½þÒ iÉÉä ¨ÉèÆ Eò½þ ®ú½þÉ ½þÚÆ ÊEò +É`ö ¤ÉVÉä ÊnùxÉ ¨ÉäÆ {ɽþ±ÉÒ PÉ]õxÉÉ PÉ]õÒ ½þè +Éè®ú nùںɮúÒ PÉ]õxÉÉ ÊnùxÉ ¨ÉäÆ 11 ¤ÉVÉä PÉ]õÒ ½þè* VÉ¤É ´É½þÉÆ ½þ±±ÉÉ ½þÖ+É iÉÉä 20-20 ÊEò±ÉÉä¨ÉÒ]õ®ú Eòä ±ÉÉäMÉ ´É½þÉÆ <Eò_ä ½þÉä MɪÉä, ´É½þÉÆ ºÉä lÉÉxÉä EòÒ nùÚ®úÒ 4-5 ÊEò±ÉÉä¨ÉÒ]õ®ú lÉÒ, ±ÉäÊEòxÉ lÉÉxÉä ºÉä {ÉÖÊ±ÉºÉ |ɶÉɺÉxÉ ªÉÉ Bb÷ʨÉÊxɺ]Åä¶ÉxÉ Eòä ±ÉÉäMÉ ´É½þÉÆ ÊEòiÉxÉä ¤ÉVÉä {ɽþÖÆSÉä? ¨Éä®úÒ VÉÉxÉEòÉ®úÒ Eòä ¨ÉÖiÉÉʤÉEò ªÉÊnù ]õÉ<¨É±ÉÒ ´É½þÉÆ Bb÷ʨÉÊxɺ]Åä¶ÉxÉ Eòä ±ÉÉäMÉ {ɽþÖÆSÉ MɪÉä ½þÉäiÉä iÉÉä <ºÉ PÉ]õxÉÉ EòÉä ®úÉäEòÉ VÉÉ ºÉEòiÉÉ lÉÉ*

={ÉÉvªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆ VÉÉxÉEòÉ®úÒ Eòä ʱÉB ¤ÉiÉÉ nùÚÆ ÊEò {ÉÚÊhÉǪÉÉ ÊVɱÉä ¨ÉäÆ ªÉ½þ Ê´É´ÉÉnù +ÉVÉ ºÉä xɽþÒÆ ½þè* ʤɽþÉ®ú ¨ÉäÆ ªÉÉ nùÖ¦ÉÉÇMªÉ ºÉä +xªÉ ºÉÉ®úä ®úÉVªÉÉäÆ ¨ÉäÆ VÉÉä ¦ÉÚ欃 ºÉÖvÉÉ®ú EòÉxÉÚxÉ ½þè, ´É½þ ¦ÉÚ欃 ºÉÖvÉÉ®ú EòÉxÉÚxÉ ±ÉÉMÉÚ xɽþÒÆ ½þÉä {ÉɪÉÉ ½þè +Éè®ú ±ÉÉMÉÚ xɽþÒÆ ½þÉä {ÉÉxÉä Eòä EòÉ®úhÉ +Eòä±Éä <ºÉ ÊVɱÉä ¨ÉäÆ +ÉVÉ ºÉä xɽþÒÆ 1962-63 ºÉä, VÉ¤É ½þ¨É ±ÉÉäMÉ {ÉgøiÉä lÉä, SÉxnù´ÉÉ®ú +Éè®ú ¤ÉºÉ{ÉÖ®ú EòÒ PÉ]õxÉÉ ´É½þÉÆ PÉ]õÒ lÉÒ, VɽþÉÆ 1970 ¨ÉäÆ 60-62 ±ÉÉäMÉ ¨ÉÉ®úä MɪÉä lÉä* ½þ¨ÉÉ®úä {ÉÉºÉ ¨ÉäÆ VÉÉä Ê´É´É®úhÉ ½þè, =ºÉEòä ¤ÉÉnù 1984 ¨ÉäÆ ¦ÉÒ PÉ]õxÉÉ PÉ]õÒ, ´É½þÉÆ 1986 ¨ÉäÆ ¦ÉÒ PÉ]õxÉÉ PÉ]õÒ, 1991 ¨ÉäÆ PÉ]õxÉÉ PÉ]õÒ, ÊVɺɨÉäÆ EòÉÆOÉäºÉ Eòä ±ÉÉäMÉ ¨ÉÉ®úä MɪÉä* 1992 ¨ÉäÆ PÉ]õxÉÉ PÉ]õÒ, ÊVɺɨÉäÆ nùÉä ºÉÒ.{ÉÒ.B¨É. Eòä ±ÉÉäMÉ ¨ÉÉ®úä MɪÉä* +¦ÉÒ <ºÉ PÉ]õxÉÉ Eòä EòÖUô ÊnùxÉ {ɽþ±Éä PÉ]õxÉÉ PÉ]õÒ lÉÒ +Éè®ú =ºÉÒ VÉMɽþ {É®ú 1991 +Éè®ú 1992 EòÒ PÉ]õxÉÉ PÉ]õÒ, MÞɽþ ¨ÉÆjÉÒ VÉÒ* ±ÉäÊEòxÉ +ÉVÉ iÉEò MÉ®úÒ¤É EòÉä EòÉä<Ç VɨÉÒxÉ xɽþÒÆ Ê¨É±É {ÉÉ<Ç +Éè®ú +É{ÉEòÉ VÉÉä BE]õ ½þè, {ÉiÉÉ xɽþÒÆ, +É{ÉEòä +Æb÷®ú ¨ÉäÆ ½þè ÊEò xɽþÒÆ +Éè®ú +É{É =ºÉEòÉ VÉ´ÉÉ¤É nùä {ÉÉBÆMÉä ÊEò xɽþÒÆ nùä {ÉÉBÆMÉä* ±ÉäÊEòxÉ Eò¦ÉÒ-Eò¦ÉÒ ¨ÉÖZÉä ±ÉMÉiÉÉ ½þè ÊEò ªÉ½þ VÉÉä ¦ÉÚ欃 ºÉÖvÉÉ®ú EòÉxÉÚxÉ ½þè, ªÉ½þ VÉÉä ºÉÒÊ±ÉÆMÉ BE]õ ½þè +Éè®ú =ºÉEòÉ VÉÉä |ÉÉäºÉÒVÉ®ú ½þè, =ºÉ |ÉÉäºÉÒVÉ®ú ¨ÉäÆ ÊEòiÉxÉä MÉ®úÒ¤É ±ÉÉäMÉÉäÆ EòÉä +ÉVÉ iÉEò VɨÉÒxÉ Ê¨É±ÉÒ ½þè, ªÉ½þ ¨ÉÖZÉä ¨ÉɱÉÚ¨É xɽþÒÆ ½þè* ½þÉÆ, ÊVÉiÉxÉä MÉ®úÒ¤É ±ÉÉäMÉÉäÆ EòÉä VɨÉÒxÉ Ê¨É±ÉÒ ½þè, =ºÉºÉä VªÉÉnùÉ MÉ®úÒ¤É ±ÉÉäMÉ =ºÉEòä EòÉ®úhÉ ¨ÉÉ®úä MɪÉä ½þèÆ, <iÉxÉÒ ½þ¨ÉEòÉä VÉÉxÉEòÉ®úÒ ½þè*

½þ¨É ±ÉÉäMÉÉäÆ xÉä ÊEòiÉxÉÒ ½þÒ ¤ÉÉ®ú VɨÉÒxÉ Eòä ¨ÉÖqä EòÉä ±ÉäEò®ú +ÉxnùÉä±ÉxÉ ÊEòªÉÉ, 1970 ¨ÉäÆ, 1971 ¨ÉäÆ xÉÉè-xÉÉè ¨É½þÒxÉä ½þ¨É ±ÉÉäMÉ VÉä±É ¨ÉäÆ ®ú½þä, ±ÉäÊEòxÉ BEò ¦ÉÒ MÉ®úÒ¤É EòÉä BEò <ÆSÉ VɨÉÒxÉ xɽþÒÆ Ê¨É±É {ÉÉ<Ç, EªÉÉäÆÊEò VÉÉä VɨÉÒxÉ EòÉ EòÉxÉÚxÉ ½þè, =ºÉEòÉ VÉÉä |ÉÉäºÉÒVÉ®ú ½þè, ´É½þ <iÉxÉÉ ]õägøÉ ½þè ÊEò ÊEòiÉxÉÉ ¦ÉÒ EòÖUô Eò®úxÉä Eòä ¤ÉÉnù =ºÉ¨ÉäÆ EòÖUô xɽþÒÆ ½þÉäiÉÉ*

... (´ªÉ´ÉvÉÉxÉ)

´É½þ º]õä]õ MÉ´ÉxÉǨÉäÆ]õ EòÉ ¨ÉɨɱÉÉ ½þè, `öÒEò ½þè, ¨ÉèÆ ´É½þÒ Eò½þ ®ú½þÉ ½þÚÆ* <ºÉ¨ÉäÆ BEò ½þÒ BE]õ xɽþÒÆ ½þè, ÊVɺÉEòÉä +É{É xÉÉ<ÆlÉ ¶ÉèbªÉÚ±É ¨ÉäÆ b÷É±É ºÉEòiÉä ½þèÆ, =ºÉ¨ÉäÆ ¤É½þÖiÉ ºÉÉ®úä BE]ºÉ ½þèÆ* =ºÉ¨ÉäÆ ½þ®ú BEò EòÉä xÉÉ<ÆlÉ ¶ÉèbªÉÚ±É ¨ÉäÆ b÷ɱÉxÉÉ ºÉ¨¦É´É ½þè ÊEò xɽþÒÆ, ¨ÉèÆ xɽþÒÆ Eò½þ ºÉEòiÉÉ, ±ÉäÊEòxÉ ¨ÉèÆ <iÉxÉÉ ½þÒ Eò½þ ºÉEòiÉÉ ½þÚÆ ÊEò VÉÉä VɨÉÒxÉ EòÉ ¨ÉɨɱÉÉ ½þè, =ºÉ VɨÉÒxÉ Eòä ¨ÉɨɱÉä EòÉä ±ÉäEò®ú BEò iÉ®ú¡ò MÉ®úÒ¤É Eòä ¨ÉxÉ ¨ÉäÆ +ɶÉÉ VÉMÉiÉÒ ½þè ÊEò SÉÚÆÊEò ½þ¨ÉEòÉä {ÉSÉÉÇ Ê¨É±É MɪÉÉ ½þè,

½þ¨É <ºÉ VɨÉÒxÉ Eòä ¨ÉÉʱÉEò ½þÉä MÉB, nùںɮúÒ iÉ®ú¡ò VÉÉä EòÉä]õÇ ½þè, =ºÉEòÉ ÊxÉªÉ¨É +Éè®ú |ɶÉɺÉxÉ EòÉ ¨ÉÖqÉ =ºÉ¨ÉäÆ ¤ÉÉvÉÉBÆ {ÉènùÉ Eò®úiÉÉ ½þè, <ºÉºÉä =xÉEòÉä VɨÉÒxÉ xɽþÒÆ Ê¨É±É {ÉÉiÉÒ ½þè* +ÉvÉÒ ¶ÉiÉɤnùÒ ½þ¨ÉäÆ +ÉVÉÉnù ½þÖB ¤ÉÒiÉ MÉ<Ç ½þè, ±ÉäÊEòxÉ =xÉ ±ÉÉäMÉÉäÆ EòÉä VɨÉÒxÉ xɽþÒÆ Ê¨É±É ºÉEòÒ* ¶ÉÖ°ü ¨ÉäÆ ½þ¨ÉxÉä nùäJÉÉ ÊEò ¤Éc÷ä ±ÉÉäMÉÉäÆ xÉä +{ÉxÉä EòÖiiÉÉäÆ-ʤÉʱ±ÉªÉÉäÆ Eòä xÉÉ¨É VɨÉÒxÉ Eò®úÉEò®ú =ºÉä +{ÉxÉä Eò¤VÉä ¨ÉäÆ Eò®ú ®úJÉÉ lÉÉ* +ÉVÉ EòÒ iÉÉ®úÒJÉ ¨ÉäÆ ÊEòiÉxÉÒ VɨÉÒxÉ ¤ÉSÉÒ ½þè ªÉÉ xɽþÒÆ ¤ÉSÉÒ, ½þ¨ÉäÆ ¨ÉɱÉÚ¨É xɽþÒÆ ½þè* VɨÉÒxÉ {É®ú MÉ®úÒ¤É EòÉä +ÊvÉEòÉ®ú ʨɱÉä, MÉ®úÒ¤É <ºÉ +ÉºÉ ¨ÉäÆ ½þè ÊEò VɨÉÒxÉ =ºÉEòÉä Ê¨É±É VÉÉBMÉÒ, ±ÉäÊEòxÉ xɽþÒÆ Ê¨É±É ®ú½þÒ ½þè, =±]õä =ºÉEòÒ ½þiªÉÉ ½þÉä ®ú½þÒ ½þè* nùںɮúÒ ¤ÉÉiÉ ¨ÉèÆ |ɶÉɺÉxÉ Eòä ¤ÉÉ®úä ¨ÉäÆ Eò½þxÉÉ SÉɽþÚÆMÉÉ* |ɶÉɺÉxÉ EòÉ VÉÉä ¯ûJÉ ½þè, ´É½þ SÉɽþä nùʱÉiÉ ´ÉMÉÇ Eòä |ÉÊiÉ ½þÉä ªÉÉ +±{ÉºÉÆJªÉEòÉäÆ Eòä |ÉÊiÉ ½þÉä, ÊxÉnùǪÉiÉÉ{ÉÚhÉÇ ½þè* ¨ÉèÆ <ºÉEòÉä nù±ÉMÉiÉ ¦ÉÉ´ÉxÉÉ ºÉä >ð{É®ú =`öEò®ú Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ* ºÉÒiÉɨÉgøÒ ¨ÉäÆ MÉ®úÒ¤É ±ÉÉäMÉ Ê®ú±ÉÒ¡ò ¨ÉÉÆMÉxÉä Eòä ʱÉB VÉÉ ®ú½þä lÉä, iÉÉä ´É½þÉÆ Uô& ±ÉÉäMÉÉäÆ EòÒ ½þiªÉÉ ½þÉä MÉ<Ç, =xɨÉäÆ nùÉä +±{ÉºÉÆJªÉEò lÉä, +ªÉÚ¤É JÉÉÆ +Éè®ú ¨ÉÖÊxÉ Ê¨ÉªÉÉÆ, ÊVÉxÉEòÉä ÊVÉÆnùÉ VɱÉÉ ÊnùªÉÉ MɪÉÉ* |ɶÉɺÉxÉ Eòä ºÉɨÉxÉä ÊVÉÆnùÉ VɱÉÉ ÊnùªÉÉ* ªÉ½þ ¦ÉÒ xɽþÒÆ ½þÖ+É ÊEò ´Éä +±{ÉºÉÆJªÉEò ½þèÆ, =xÉEòÉä nù¡òxÉɪÉÉ VÉÉB* <ºÉÒ iÉ®ú½þ ºÉä BEò ¨Éֺɽþ®ú {ÉÊ®ú´ÉÉ®ú, VÉÉä ºÉ¤ÉºÉä MÉ®úÒ¤É ½þÉäiÉÉ ½þè, =ºÉEòä PÉ®ú ¨ÉäÆ {ÉÖÊ±ÉºÉ SɱÉÒ MÉ<Ç +Éè®ú BEò ¨Éֺɽþ®ú ¤ÉSSÉä EòÉä ¨ÉÉ®ú ÊnùªÉÉ* =ºÉEòÒ ¨ÉÉÆ EòÉä PɺÉÒ]õxÉä EòÉ |ɪÉixÉ ÊEòªÉÉ MɪÉÉ, =ºÉEòÒ MÉÉänù ¨ÉäÆ UôÉä]õÉ ¤ÉSSÉÉ lÉÉ*

¸ÉÒ ¨ÉÖ±ÉÉªÉ¨É ÊºÉÆ½þ ªÉÉnù´É (ºÉ¨¦É±É): +Eòä±Éä ʤɽþÉ®ú EòÉ ªÉ½þ ¨ÉɨɱÉÉ xɽþÒÆ ½þè, =iiÉ®ú |Énùä¶É ¨ÉäÆ ¦ÉÒ BäºÉÉ ½þÉä ®ú½þÉ ½þè*

¸ÉÒ ®úÉ¨É Ê´É±ÉÉºÉ {ÉɺɴÉÉxÉ (½þÉVÉÒ{ÉÖ®ú): +É{ÉEòÉä VÉ¤É ¨ÉÉèEòÉ Ê¨É±Éä, +É{É =iiÉ®ú |Énùä¶É Eòä ¤ÉÉ®úä ¨ÉäÆ Eò½þäÆ

... (´ªÉ´ÉvÉÉxÉ)

¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ÊºÉÆ½þ (´Éè¶ÉɱÉÒ): +MÉ®ú ʤɽþÉ®ú {É®ú ¤É½þºÉ ½þÉäMÉÒ iÉÉä ½þ¨É ±ÉÉäMÉ ¦ÉÒ ¤ÉÉä±ÉäÆMÉä* ªÉ½þ ¨ÉɨɱÉÉ ®úÒiÉÉ ´É¨ÉÉÇ VÉÒ =`öÉ SÉÖEòÒ ½þèÆ, º]õä]õ ºÉ¤VÉäE]õ ½þè*

... (´ªÉ´ÉvÉÉxÉ)

+MÉ®ú <ºÉ {É®ú ¤É½þºÉ Eò®úxÉÒ ½þè iÉÉä ½þ¨ÉäÆ ¦ÉÒ ¨ÉÉèEòÉ ÊnùªÉÉ VÉÉB*

¸ÉÒ ¨ÉÖ±ÉÉªÉ¨É ÊºÉÆ½þ ªÉÉnù´É : ªÉ½þ Ê´É¹ÉªÉ =`öɪÉÉ VÉÉ SÉÖEòÉ ½þè* ¤ÉÉ®ú-¤ÉÉ®ú ªÉ½þÒ ¤ÉÉiÉ ½þÉäiÉÒ ½þè iÉÉä =iiÉ®ú |Énùä¶É +Éè®ú ʤɽþÉ®ú Eòä ºÉ¨¤ÉxvÉ ¨ÉäÆ SÉSÉÉÇ Eò®ú´ÉÉ<Ç VÉÉB, ªÉ½þ ¨ÉèÆ MÞɽþ ¨ÉÆjÉÒ VÉÒ ºÉä ¨ÉÉÆMÉ Eò®úiÉÉ ½þÚÆ* =iiÉ®ú |Énùä¶É ¨ÉäÆ BäºÉä 100 MÉÖxÉÉ +iªÉÉSÉÉ®ú ½þÉä ®ú½þä ½þèÆ, ¨Éʽþ±ÉÉ+ÉäÆ EòÉä MÉÉäʱɪÉÉäÆ ºÉä ¨ÉÉ®úÉ VÉÉ ®ú½þÉ ½þè

... (´ªÉ´ÉvÉÉxÉ)

½þ¨ÉÉ®úä ÊVɱÉä ¨ÉäÆ BäºÉä ¤É½þÖiÉ ºÉÒ PÉ]õxÉÉBÆ ½þÉä ®ú½þÒ ½þèÆ, ±ÉäÊEòxÉ EòÉä<Ç ºÉÖxÉ´ÉÉ<Ç xɽþÒÆ ½þÉä ®ú½þÒ ½þè, EòÉä<Ç EòɪÉÇ´ÉɽþÒ xɽþÒÆ ½þÉä ®ú½þÒ ½þè* <xÉEòÉä ½þ®ú ´ÉEiÉ Ê¤É½þÉ®ú ½þÒ ÊnùJÉÉ<Ç nùä ®ú½þÉ ½þè

... (´ªÉ´ÉvÉÉxÉ)

ÊxÉªÉ¨É Eòä ʴɰür ºÉnùxÉ xɽþÒÆ SÉ±É ºÉEòiÉÉ, ÊxÉªÉ¨É Eòä +xÉÖºÉÉ®ú SɱÉxÉÉ SÉÉʽþB* ºÉÒiÉɨÉgøÒ Eòä ºÉ¨¤ÉxvÉ ¨ÉäÆ SÉSÉÉÇ ½þÉä SÉÖEòÒ ½þè ... (´ªÉ´ÉvÉÉxÉ)

¸ÉÒ MÉÆMÉÉ SÉ®úhÉ ®úÉVÉ{ÉÚiÉ (½þ¨ÉÒ®ú{ÉÖ®ú) (=.|É.) : ÊVÉiÉxÉä ±ÉÉäMÉ =iiÉ®ú |Énùä¶É ¨ÉäÆ ¨ÉÉ®úä MÉB ½þèÆ, ´Éä ºÉÉ®úä ºÉÚSÉÒ¤Ér +{É®úÉvÉÒ ½þèÆ

... (´ªÉ´ÉvÉÉxÉ)

¨ÉÖ±ÉÉªÉ¨É ÊºÉÆ½þ VÉÒ =xÉEòä ¤ÉÉ®úä ¨ÉäÆ xÉÉäÊ]õºÉ nùäÆ ÊEò EòÉèxÉ-EòÉèxÉ ±ÉÉäMÉ ¨ÉÉ®úä MÉB ½þèÆ

... (´ªÉ´ÉvÉÉxÉ)

´É½þÉÆ ºÉÉ®úä ¨ÉÉÊ¡òªÉÉ MÉÖÆb÷ä ¨ÉÉ®úä VÉÉ ®ú½þä ½þèÆ*

... (´ªÉ´ÉvÉÉxÉ)

MR. DEPUTY-SPEAKER: Shri Ram Vilas Paswan, Please confine your speech to the subject. You are not confining your speech to the topic. That is why there were so many interruptions.

... (Interruptions)

¸ÉÒ ®úÉ¨É Ê´É±ÉÉºÉ {ÉɺɴÉÉxÉ : ¨ÉÖ±ÉÉªÉ¨É ÊºÉÆ½þ VÉÒ, +É{É ªÉ½þÉÆ iÉÒxÉ-SÉÉ®ú ÊnùxÉ ºÉä xɽþÒÆ lÉä, ªÉ½þ VÉÒ®úÉä +Éì´É®ú xɽþÒÆ ½þè, ªÉ½þ vxÉɪÉÉEò¹ÉÇhÉ |ɺiÉÉ´É ½þè*

... (´ªÉ´ÉvÉÉxÉ)

¸ÉÒ ¨ÉÖ±ÉÉªÉ¨É ÊºÉÆ½þ ªÉÉnù´É : ½þ¨ÉäÆ {ÉiÉÉ ½þè, +É{É ½þ¨ÉäÆ ÊxÉªÉ¨É xÉ ¤ÉiÉÉBÆ* ½þ¨ÉÉ®úÉ xÉÉ¨É ±ÉäEò®ú ¤ÉÉä±ÉäÆMÉä iÉÉä ½þ¨ÉäÆ ¦ÉÒ ¨ÉÉèEòÉ nùäÆ* ½þ¨ÉxÉä +É{ɺÉä VªÉÉnùÉ ÊxÉªÉ¨É {Égøä ½þèÆ* VÉÉèxÉ{ÉÖ®ú ¨ÉäÆ SÉÉ®ú ¨ÉֺɱɨÉÉxÉ ¨ÉÉ®ú ÊnùB, EªÉÉ ½þÖ+É

... (´ªÉ´ÉvÉÉxÉ)

ªÉ½þ EªÉÉ ¤ÉÉiÉ ½þÖ<Ç?

... (´ªÉ´ÉvÉÉxÉ)

+É{É nùÖÊxɪÉÉ ¦É®ú Eòä ¤ÉÉ®úä ¨ÉäÆ ¤ÉÉäʱÉB, ½þ¨É ºÉÖxÉ ®ú½þä ½þèÆ ±ÉäÊEòxÉ

... (´ªÉ´ÉvÉÉxÉ)

¸ÉÒ ®úÉ¨É Ê´É±ÉÉºÉ {ÉɺɴÉÉxÉ : ¨ÉèÆ Ê¡ò®ú Eò½þxÉÉ SÉɽþÚÆMÉÉ

... (´ªÉ´ÉvÉÉxÉ)

MR. DEPUTY-SPEAKER: Shri Paswan, you will have to confine to your subject.

... (Interruptions)

SHRI RAM VILAS PASWAN : Sir, you have been my friend since 1977. Your name and mine used to appear for Calling Attention not once but hundreds of times. If there is any atrocity on Scheduled Tribes, it is a matter concerning the Indian Constitution. This is not a State subject... (Interruptions).

MR. DEPUTY-SPEAKER: Shri Paswan, I think, you have misunderstood me.

SHRI RAM VILAS PASWAN : Sir, if you do not want, I will not ask any supplementary. Whatever the Home Minister has said, that is sufficient. I withdraw my question. Please proceed on other items. I do not want to raise any controversy... (Interruptions). I have not gone outside the purview of discussion.

MR. DEPUTY-SPEAKER: The question is with regard to burning of tribals in Purnea.

SHRI RAM VILAS PASWAN : Sir, not only the tribals, but the Muslims have also been burnt. That is why, I am raising this issue. This arises from the Home Minister's statement.

Eòä´É±É ]ÅÉ<ǤɱºÉ ½þÒ xɽþÒÆ VɱÉÉB VÉÉ ®ú½þä ½þèÆ, ¨ÉÖʺ±É¨É ¦ÉÒ ´É½þÉÆ VɱÉÉB MÉB ½þèÆ* ... (´ªÉ´ÉvÉÉxÉ) EòÖUô ±ÉÉäMÉ <ºÉä ʽþxnùÚ ¨ÉֺɱɨÉÉxÉ EòÉ <¶ªÉÚ ¤ÉxÉÉxÉÉ SÉɽþiÉä ½þèÆ*

Sir, you please go through the Home Minister's statement.

<ºÉʱÉB ¨ÉèÆ Bb÷ʨÉÊxɺ]Åä¶ÉxÉ {É®ú EòÉÆºÉxÉ]Åä]õ Eò®ú ®ú½þÉ ½þÚÆ* ¨ÉèÆxÉä ʤɽþÉ®ú ºÉ®úEòÉ®ú Eòä ºÉÆ¤ÉÆvÉ ¨ÉäÆ xɽþÒÆ Eò½þÉ ½þè* ªÉ½þ ʺɡòÇ ]ÅÉ<ǤɱºÉ EòÉ ¨ÉɨɱÉÉ xɽþÒÆ ½þè ¤ÉʱEò ]ÅÉ<ǤɱºÉ Eòä {ɽþ±Éä ¨ÉèÆxÉä Eò½þÉ ÊEò <ºÉ¨ÉäÆ ¨ÉÖʺ±É¨É ¦ÉÒ ¨ÉÉ®úä MÉB ½þèÆ* {ɽþ±Éä ¦ÉÒ VÉ¤É ¨ÉÉ®úä MÉB lÉä iÉ¤É ¨ÉÖʺ±É¨É ¨ÉÉ®úä MÉB lÉä +Éè®ú +¦ÉÒ ¦ÉÒ ¨ÉÖʺ±É¨É ¨ÉÉ®úä MÉB ½þèÆ, ¶ÉèbªÉÚ±b÷ ]ÅÉ<¤ºÉ Eòä ±ÉÉäMÉ ¨ÉÉ®úä MÉB ½þèÆ* ¨ÉèÆ <iÉxÉÉ ½þÒ MÞɽþ ¨ÉÆjÉÒ VÉÒ ºÉä VÉÉxÉxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò <xÉ PÉ]õxÉÉ+ÉäÆ {É®ú ʤɽþÉ®ú ºÉ®úEòÉ®ú ªÉÉ Ê¤É½þÉ®ú Eòä Bb÷ʨÉÊxɺ]Åä¶ÉxÉ xÉä EªÉÉ BE¶ÉxÉ Ê±ÉªÉÉ? ¨ÉèÆ Eò½þxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò ªÉÊnù ºÉ½þÒ ºÉ¨ÉªÉ {É®ú {ÉÖÊ±ÉºÉ ´É½þÉÆ {ɽþÖÆSÉ MÉ<Ç ½þÉäiÉÒ, ªÉÊnù ºÉ½þÒ ºÉ¨ÉªÉ {É®ú Êb÷ºÊ]ÅE]õ Bb÷ʨÉÊxɺ]Åä¶ÉxÉ ´É½þÉÆ {ɽþÖÆSÉ MɪÉÉ ½þÉäiÉÉ iÉÉä <iÉxÉÒ ¤Éc÷Ò PÉ]õxÉÉ EòÉä PÉ]õxÉä ºÉä ®úÉäEòÉ VÉÉ ºÉEòiÉÉ lÉÉ* +ÉVÉ ÊVÉºÉ iÉ®úÒEòä ºÉä SÉɽþä ]ÅÉ<ǤɱºÉ EòÉ PÉ®ú ½þÉä ªÉÉ ¨ÉÖʺ±É¨É EòÉ PÉ®ú ½þÉä, {ÉÖÊ±ÉºÉ ¡òÉäºÉÇ uÉ®úÉ ´É½þÉÆ VÉÉEò®ú =xÉEòÉä ¤ÉäVVÉiÉ ÊEòªÉÉ VÉÉ ®ú½þÉ ½þè, =ºÉä ®úÉäEòÉ VÉÉ ºÉEòiÉÉ lÉÉ* <ºÉʱÉB ¨ÉèÆxÉä ªÉ½þ ºÉ´ÉÉ±É {ɽþ±Éä ½þÒ {ÉÚUôÉ ÊEò ÊEòiÉxÉä ¤ÉVÉä ªÉ½þ PÉ]õxÉÉ ½þÖ<Ç? ÊEòiÉxÉä ¤ÉVÉä iÉEò Bb÷ʨÉÊxɺ]Åä¶ÉxÉ ´É½þÉÆ {ɽþÖÆSÉÉ +Éè®ú VÉÉä ±ÉèÆb÷ Ê®ú¡òÉì¨ÉÇºÉ BE]õ ½þèÆ, =ºÉä Eòc÷É<Ç ºÉä ±ÉÉMÉÚ Eò®úxÉä Eòä ʱÉB ºÉ®úEòÉ®ú EªÉÉ Eònù¨É =`öÉxÉä VÉÉ ®ú½þÒ ½þè? ¨ÉèÆxÉä ªÉ½þ ºÉ´ÉÉ±É ºÉÆIÉä{É ¨ÉäÆ VÉÉxÉxÉä EòÉ |ɪÉÉºÉ ÊEòªÉÉ lÉÉ* ¨ÉèÆ Ê¡ò®ú ºÉä Eò½þxÉÉ SÉɽþÚÆMÉÉ ÊEò ºÉ®úEòÉ®ú <ºÉ ¤ÉÉiÉ EòÉ B¶ªÉÉä®úäÆºÉ nùä ÊEò ªÉ½þ ¦ÉÚÊ¨É Ê´É´ÉÉnù EòÉxÉÚxÉ EòÉä Eò¨ªÉÖxÉ±É Eò±É®ú xɽþÒÆ ÊnùªÉÉ VÉÉB ÊVɺɺÉä ´É½þÉÆ ʽþxnùÚ ¨ÉֺɱɨÉÉxÉ EòÉ nùÆMÉÉ, SÉÚÆÊEò ½þ®ú {ÉÉ]õÒÇ Eòä ±ÉÉäMÉ ´É½þÉÆ {ɽþÖÆSÉ ®ú½þä ½þèÆ, <ºÉʱÉB ¨ÉèÆxÉä +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä E±ÉäÊ®úÊ¡òEòä¶ÉxÉ VÉÉxÉxÉä EòÒ EòÉäÊ¶É¶É EòÒ lÉÒ ÊVɺɺÉä ÊEò MÉ®úÒ¤É, ¨ÉÉ<xÉÉìÊ®ú]õÒ +Éè®ú ºÉ¦ÉÒ ´ÉMÉÉäÇÆ Eòä ±ÉÉäMÉÉäÆ EòÉ VÉÒ´ÉxÉ ºÉÖ®úÊIÉiÉ ®ú½þ ºÉEòä*

¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¡ò ¡òÉiɨÉÒ (nù®ú¦ÉÆMÉÉ): ¨ÉèÆxÉä xÉÉäÊ]õºÉ ÊnùªÉÉ lÉÉ* nùÉä ʨÉxÉ]õ EòÉ ¨ÉÖZÉä ¨ÉÉèEòÉ nùÒÊVÉB*

... (´ªÉ´ÉvÉÉxÉ)

¨ÉèÆxÉä ʱÉJÉEò®ú ÊnùªÉÉ lÉÉ*

... (´ªÉ´ÉvÉÉxÉ)

nùںɮúä {ÉIÉ EòÉä ¦ÉÒ ºÉÖxÉ Ê±ÉªÉÉ VÉÉB*

MR. DEPUTY-SPEAKER: Shri Fatmi, I cannot permit you. Under Rule 197, you have to give notice.

SHRI MOHAMMAD ALI ASHRAF FATMI (DARBHANGA): Sir, I want to put before the House only a few words.

I will take only two minutes, not more than that...(Interruptions)

MR. DEPUTY-SPEAKER: Shri Fatmi, If I have to give permission to you, then I have to give permission to her. So, you cannot speak now.

... (Interruptions)

PROF. RITA VERMA (DHANBAD): Sir, I just want to say something. I raised this matter in Parliament...(Interruptions)

MR. DEPUTY-SPEAKER: Shri Fatmi, under Calling Attention, you cannot have a discussion. I cannot give permission to you now. I think there is no precedent.

... (Interruptions)

MR. DEPUTY-SPEAKER: Is there any precedent? I do not think there is any precedent.

... (Interruptions)

MR. DEPUTY-SPEAKER: There is no precedent.

... (Interruptions)

={ÉÉvªÉIÉ ¨É½þÉänùªÉ : +É{ÉEòÉä ¨ÉɱÉÚ¨É ½þÉäxÉÉ SÉÉʽþB ÊEò ÊxÉªÉ¨É 197 Eòä iɽþiÉ {ÉÉÆSÉ xÉÉ¨É +É ºÉEòiÉä ½þèÆ* <ºÉ¨ÉäÆ nùÉä ´ªÉÊEiɪÉÉäÆ Eòä xÉÉ¨É lÉä, <ºÉʱÉB nùÉäxÉÉäÆ ´ªÉÊEiɪÉÉäÆ Eòä xÉÉ¨É +É MÉB* <ºÉ {É®ú Êb÷ºÉEò¶ÉxÉ xɽþÒÆ ½þÉä ºÉEòiÉÉ ½þè* ÊxÉªÉ¨É 197 Eòä +xÉÖºÉÉ®ú ºEòÉä{É Eòä ¤Éɽþ®ú xɽþÒÆ VÉÉ ºÉEòiÉä ½þèÆ* ¨ÉÖZÉä ¤ÉiÉÉ<B, ¨ÉèÆ EòèºÉä VÉÉ ºÉEòiÉÉ ½þÚÆ* ÊxÉªÉ¨É 197 ʤɱEòÖ±É E±ÉҪɮú ½þè ÊEò Êb÷ºÉEò¶ÉxÉ xɽþÒÆ Eò®ú ºÉEòiÉä ½þèÆ*

¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¡ò ¡òÉiɨÉÒ : <x½þÉäÆxÉä VÉÉä EòÖUô Eò½þÉ ½þè, ºÉnùxÉ EòÉä ʨɺÉ<x¡òɨÉÇ ÊEòªÉÉ ½þè*

={ÉÉvªÉIÉ ¨É½þÉänùªÉ : ®úÒiÉÉ ´É¨ÉÉÇ VÉÒ ºÉ´ÉÉ±É {ÉÚUôxÉä Eòä ʱÉB Eò½þ ®ú½þÒ ½þèÆ* =vÉ®ú ºÉä ʤɽþÉ®ú Eòä +xªÉ ºÉnùºªÉ ¦ÉÒ ½þèÆ*

¸ÉÒ ¨ÉÉä½þ¨¨Énù +±ÉÒ +¶É®ú¡ò ¡òÉiɨÉÒ : ¨Éä®úä {ÉÉºÉ b÷ÉEªÉÖ¨ÉäÆ]ºÉ ½þèÆ* ¨ÉèÆ ¤ÉiÉÉxÉÉ SÉɽþiÉÉ ½þÚÆ, <x½þÉäÆxÉä Eò½þÉ ½þè ÊEò {ÉÖÊ±ÉºÉ xɽþÒÆ {ɽþÖÆSÉÒ

... (´ªÉ´ÉvÉÉxÉ)

MR. DEPUTY-SPEAKER: I am sorry. Nothing will go on record.

(Interruptions)*

MR. DEPUTY-SPEAKER: The hon. Home Minister to reply now.

... (Interruptions)

MR. DEPUTY-SPEAKER: You cannot do like that. Please understand me. I cannot make it a discussion now under Calling Attention. You are raising it. Prof. Rita Verma is raising it. Shri Shastri is raising it. So many other Members are there. The rule regarding Calling Attention specifically says that this cannot be a matter for discussion. What can I do? You should have given the notice earlier.

The hon. Minister to give the reply now.

__________________________________________________________________________

* Not Recorded.

MÞɽþ ¨ÉÆjÉÒ (¸ÉÒ ±ÉÉ±É EÞò¹hÉ +Éb÷´ÉÉhÉÒ): ={ÉÉvªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆ {ÉɺɴÉÉxÉ VÉÒ EòÒ ¤ÉÉiÉ ºÉä ºÉ½þ¨ÉiÉ ½þÚÆ, <ºÉ PÉ]õxÉÉ EòÉä ºÉɨ|ÉnùÉʪÉEò ZÉMÉc÷É Eò®úEòä |ɺiÉÖiÉ Eò®úxÉÉ ºÉ´ÉÇlÉÉ MɱÉiÉ ½þÉäMÉÉ* ¨ÉèÆxÉä +{ÉxÉä ´ÉEiÉ´ªÉ ¨ÉäÆ {ɽþ±ÉÒ ¤ÉÉiÉ Eò½þÒ ½þè ÊEò ½þ¨ÉxÉä ʤɽþÉ®ú EòÒ ºÉ®úEòÉ®ú ºÉä VÉÉxÉEòÉ®úÒ EòÒ* ʤɽþÉ®ú EòÒ ºÉ®úEòÉ®ú xÉä ½þ¨ÉEòÉä ¤ÉiÉɪÉÉ ÊEò ¨ÉÚ±ÉiÉ: ªÉ½þ ZÉMÉc÷É ªÉÉ ªÉ½þ VÉÉä ʽþƺÉÉ ½þÖ<Ç, =ºÉEòÉ +ÉvÉÉ®ú VɨÉÒxÉ Eòä ¤ÉÉ®úä ¨ÉäÆ BEò Ê´É´ÉÉnù ½þè* =ºÉ VɨÉÒxÉ Eòä Ê´É´ÉÉnù Eòä ¤ÉÉ®úä ¨ÉäÆ, VÉÉä VɨÉÒxÉ Eòä ¨ÉÉʱÉEò lÉä, =x½þÉäÆxÉä +ÉVÉ ºÉä c÷ägø ºÉÉ±É {ɽþ±Éä BEò PÉÉä¹ÉhÉÉ EòÒ +Éè®ú =ºÉ PÉÉä¹ÉhÉÉ Eòä ¤ÉÉnù, +¦ÉÒ +¦ÉÒ =x½þÉäÆxÉä BEò ]ÅèE]õ®ú ¦ÉäVÉÉ* PÉÉä¹ÉhÉÉ ªÉ½þ EòÒ ÊEò +¤É +É{ÉEòÉä +ÊvÉEòÉ®ú xɽþÒÆ ½þè, ʶÉEò¨ÉÒ +ÊvÉEòÉ®ú xɽþÒÆ ½þè, ]õèxÉäÆxºÉÒ +ÊvÉEòÉ®ú xɽþÒÆ ½þè, <ºÉʱÉB ½þ¨É <ºÉ {É®ú VÉÉäiÉ Eò®úäÆMÉä* =x½þÉäÆxÉä ]ÅèE]õ®ú ¦ÉäVÉÉ +Éè®ú =ºÉ ]ÅèE]õ®ú EòÉä Ê¡ò®úÉäWÉ Ê¨ÉªÉÉÆ SɱÉÉxÉä ´ÉɱÉä lÉä* ´É½þ VÉ¤É ]ÅèE]õ®ú ±ÉäEò®ú +ɪÉÉ, iÉÉäÆ ´É½þÉÆ {É®ú ÊVÉiÉxÉä {ɽþ±Éä ]õèÆxÉäÆxɺÉÒ ®úÉ<]õ lÉä, VÉÉä {ɽþ±Éä ´É½þÉÆ {É®ú EòɶiÉ Eò®úiÉä lÉä, =x½þÉäÆxÉä =ºÉEòÉä {ÉEòc÷Eò®ú ¨ÉÉ®úÉ, ÊVɺɺÉä =ºÉEòÒ ½þiªÉÉ ½þÉä MÉ<Ç* Ê¡ò®ú ]ÅèE]õ®ú EòÉä VɱÉɪÉÉ +Éè®ú =ºÉ¨ÉäÆ =ºÉEòÒ ±ÉÉ¶É b÷É±É nùÒ* <ºÉ EòÉ®úhÉ ´É½þÉÆ {É®ú =iiÉäVÉxÉÉ ¡òè±ÉÒ* =ºÉEòä ¤ÉÉnù {ÉÉÆSÉ ½þVÉÉ®ú EòÉ BEò ¨ÉÉì¤É ´É½þÉÆ {É®ú +ɪÉÉ +Éè®ú =ºÉ {ÉÉÆSÉ ½þVÉÉ®ú Eòä ¨ÉÉì¤É xÉä +ÉEò®ú +ÉÊnù´ÉÉʺɪÉÉäÆ EòÒ ZÉÉè{Éc÷Ò ¨ÉäÆ +ÉMÉ ±ÉMÉÉ nùÒ iÉlÉÉ +ÉMÉ Eòä ±ÉMÉxÉä ºÉä {ÉÉÆSÉ +Énù¨ÉÒ ¨ÉÉ®úä MÉB, ÊVÉxɨÉäÆ ºÉä iÉÒxÉ ¤ÉSSÉä lÉä* VÉÉä iÉlªÉ ʤɽþÉ®ú ºÉ®úEòÉ®ú xÉä ½þ¨ÉEòÉä ÊnùB, ´Éä ½þ¨ÉxÉä +É{ÉEòä ºÉɨÉxÉä ®úJÉ ÊnùB* <ºÉ ¤ÉÉ®úä ¨ÉäÆ ®úÉ¨É Ê´É±ÉÉºÉ {ÉɺɴÉÉxÉ VÉÒ VÉÉxÉEòÉ®úÒ nùä ®ú½þä ½þèÆ +Éè®ú nùںɮúä ºÉnùºªÉ VÉÉxÉEòÉ®úÒ nùä ®ú½þä ½þèÆ ÊEò ÊEòiÉxÉÒ nùÚ®úÒ {É®ú lÉÉxÉÉ ½þè* <ºÉ ¤ÉÉ®úä ¨ÉäÆ +É{É VÉÉxÉEòÉ®úÒ SÉɽþäÆMÉä, iÉÉä ¨ÉèÆ BEò ¤ÉÉ®ú Ê¡ò®ú VÉÉxÉEòÉ®úÒ |ÉÉ{iÉ Eò®úEòä nùä nùÚÆMÉÉ* ±ÉäÊEòxÉ <ºÉ ¤ÉÉiÉ EòÉä º´ÉÒEòÉ®ú Eò®úxÉÉ SÉÉʽþB, VÉ¤É <ºÉ |ÉEòÉ®ú EòÒ PÉ]õxÉÉ Eòä ¤ÉÉ®úä ¨ÉäÆ EòäxpùÒªÉ ºÉ®úEòÉ®ú ºÉä ´ÉEiÉ´ªÉ ¨ÉÉÆMÉÉ VÉÉiÉÉ ½þè, iÉÉä EòäxpùÒªÉ ºÉ®úEòÉ®ú |ÉɪÉ: =iÉxÉÉ ½þÒ ´ÉEiÉ´ªÉ nùäMÉÒ, ÊVÉiÉxÉÉ ÊEò ®úÉVªÉ ºÉ®úEòÉ®ú ºÉÚÊSÉiÉ Eò®úiÉÒ ½þèÆ* =ºÉEòä +ÉvÉÉ®ú {É®ú ½þÒ ½þ¨É +ÉMÉä ¤ÉgøiÉä ½þèÆ* Ê¡ò±É½þÉ±É ¨ÉèÆ <iÉxÉÉ ½þÒ Eò½þ ºÉEòiÉÉ ½þÚÆ*


[NEXT PAGE]