SHRI K. YERRANNAIDU : It is the discretion of the hon. Speaker. We need not move court for a counter litigation. The House is supreme... (Interruptions)

MR. SPEAKER: Hon. Members, please understand.

SHRI T.R. BAALU (MADRAS SOUTH): Mr. Speaker, Sir, I request you to put the records straight. Some words uttered by the hon. Minister, Shri Ramamurthy are not correct. He has used the words, `blackmailing by the court'. It is not fare on his part or on the part of any hon. Member to use such words. So, these words may please be expunged from the proceedings of the House... (Interruptions)

SHRI RAGHVENDRA SINGH (SHAHABAD): Sir, the hon. Minister has just now informed the House that he is prepared to release the coupon quota but thee is some interim order by the court. But Sir, everyday the courts are interfering in the proceedings of the House. Now, it is high time that you issue the `contempt notice' to the judges who have interfered. I may inform the House that this has been done earlier in Uttar Pradesh, and ultimately the matter has been contested upto the Supreme Court. When the decision has been taken in the House, the High Courts cannot interfere like this everyday. The High Court has interfered challenging the issuance of the orders of the hon. Speaker... (Interruptions)

MAJOR GENERAL BHUVAN CHANDRA KHANDURI, AVSM (GARHWAL): This is not correct. You cannot have confrontation... (Interruptions)

MR. SPEAKER: Now, the hon. Minister, Shri Madan Lal Khurana.

... (Interruptions)

¸ÉÒ ÊnùÊM´ÉVÉªÉ ÊºÉÆ½þ (¤ÉÉÆEòÉ): +vªÉIÉ VÉÒ, <ºÉ¨ÉäÆ ¨ÉÆjÉÒ ¨É½þÉänùªÉ EòÒ iÉ®ú¡ò ºÉä xÉ½þÒÆ, +É{É °üÊ±ÉÆMÉ nùÒÊVÉB* ºÉ¦ÉÒ xÉä +É{ÉEòä ºÉÉ¨ÉxÉä ºÉ´ÉÇ-ºÉ¨¨ÉÊiÉ ºÉä ªÉ½þ |ÉºiÉÉ´É ®úJÉÉ lÉÉ, iÉ¤É +É{ÉxÉä ½þ¨É ±ÉÉäMÉÉäÆ EòÉä ªÉ½þ EòÉä]õÉ ÊnùªÉÉ lÉÉ* +¤É +MÉ®ú EòÉä]õÇ xÉä ®úÉäEòÉ ½þè iÉÉä <ºÉ¨ÉäÆ +É{ÉEòÒ EªÉÉ ®úÉªÉ ½þè, +É{É ¤ÉiÉÉ<ªÉä* <ºÉ¨ÉäÆ ¨ÉÆjÉÒ Eò½þÉÆ +ÉiÉä ½þèÆ?
... (´ªÉ´ÉvÉÉxÉ)

¸ÉÒ ¶Éè±Éäxpù EòÖ¨ÉÉ®ú : EòäxpùÒªÉ Ê´ÉtÉ±ÉªÉÉäÆ ¨ÉäÆ Bb÷¨ÉÒ¶ÉxÉ EòÉ ¨ÉÉ¨É±ÉÉ ¦ÉÒ ½þè*
... (´ªÉ´ÉvÉÉxÉ)

ºÉÆºÉnùÒªÉ EòÉªÉÇ ¨ÉÆjÉÒ iÉlÉÉ {ÉªÉÇ]õxÉ ¨ÉÆjÉÒ (¸ÉÒ ¨ÉnùxÉ ±ÉÉ±É JÉÖ®úÉxÉÉ): +vªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆ nùÉä {ÉÉ<Æ]ºÉ º{É¹]õ Eò®úxÉÉ SÉÉ½þiÉÉ ½þÚÆ* BEò iÉÉä VÉÉä ªÉ½þ Eò½þÉ MÉªÉÉ ½þè ÊEò ±ÉÉäEò ºÉ¦ÉÉ Eòä Ê±ÉB º]õä ½þè, ®úÉVªÉ ºÉ¦ÉÉ Eòä Ê±ÉB º]õä xÉ½þÒÆ ½þè* ´É½þ <ºÉ EòÉ®úhÉ ºÉä, EªÉÉäÆÊEò ªÉ½þ VÉÉä +Éìb÷Ç®ú ½þÖ+É lÉÉ, ªÉ½þ Eòä´É±É ±ÉÉäEò ºÉ¦ÉÉ Eòä Ê±ÉB ½þÖ+É lÉÉ* ®úÉVªÉ ºÉ¦ÉÉ Eòä ºÉnùºªÉÉäÆ EòÉä EòÉä]õÉ {É½þ±Éä ½þÒ Ê¨É±É ®ú½þÉ lÉÉ*
... (´ªÉ´ÉvÉÉxÉ)
+É{É {ÉÚ®úÒ ¤ÉÉiÉ iÉÉä ºÉÖxÉ ±ÉäÆ* +vªÉIÉ VÉÒ, iÉÒxÉ +Éè®ú SÉÉ®ú iÉÉ®úÒJÉ EòÉä Eòä®ú±É ½þÉ<Ç EòÉä]õÇ EòÒ b÷ä]õ lÉÒ, Bb÷Ò¶ÉxÉ±É B]õÉxÉÒÇ VÉxÉ®ú±É EòÉä ¨ÉèÆxÉä Eò½þÉ lÉÉ ÊEò ´Éä {Éä¶É ½þÉäÆ +Éè®ú ´Éä VÉÉEò®ú +{ÉxÉÒ ÊºlÉÊiÉ º{É¹]õ Eò®úäÆ* ¨ÉÖZÉä BEò ÊnùxÉ +Éè®ú nùä nùÒÊVÉB, ´É½þÉÆ EªÉÉ ½þÖ+É ½þè, =ºÉEòÒ ºÉÉ®úÒ VÉÉxÉEòÉ®úÒ ±ÉäEò®ú ¨ÉèÆ Eò±É +É{ÉEòä ºÉÉ¨ÉxÉä +É>ðÆMÉÉ, =ºÉEòä ¤ÉÉnù VÉÉä ¦ÉÒ +É{É SÉSÉÉÇ Eò®úäÆMÉä, ¨ÉèÆ VÉ´ÉÉ¤É nùÚÆMÉÉ*
... (´ªÉ´ÉvÉÉxÉ)

MR. SPEAKER: Now, the matter is over.

... (Interruptions)

MR. SPEAKER: Hon. Members, please take your seats. I have called the name of Shri Krishana Kumar Chaudhary, now.

... (Interruptions)

¸ÉÒ EÞò¹hÉ EòÖ¨ÉÉ®ú SÉÉèvÉ®úÒ (MÉªÉÉ): +vªÉIÉ ¨É½þÉänùªÉ, ¨ÉèÆ {ÉÉÆSÉ ÊnùxÉ ºÉä xÉÉäÊ]õºÉ nùä ®ú½þÉ ½þÚÆ*
... (´ªÉ´ÉvÉÉxÉ)

SHRI CHANDRA SHEKHAR (BALLIA)(U.P.): Mr. Speaker, I have nothing to say about the whole debate that has taken place.

But the remark made by Shri Madan Lal Khurana is very objectionable because he has said: `You wait for a day so that the Additional Solicitor-General goes to some court' - I do not know what Court is there `and, after taking a direction from that court,' (Interruptions)

¸ÉÒ ¨ÉnùxÉ ±ÉÉ±É JÉÖ®úÉxÉÉ: ¨ÉèÆxÉä ªÉ½þ xÉ½þÒÆ Eò½þÉ lÉÉ*

SHRI CHANDRA SHEKHAR: Please hear me.

There are occasions and occasions where the court summons have been rejected by this House and even by the Assemblies. I do not know what your decision would be but the decision of yours should not be deferred on the plea that there is some clarification to be made by some judge in some court at the advice of the Additional Solicitor-General.

I have been saying this time and again for the last many years that the courts are going beyond their jurisdiction. I tell you that every time we have to respect the honour of the Judiciary but the Judiciary is indicating to the whole world that they have no respect for Parliament. This cannot continue. There should be responsive respect for each other. This is not happening.

I am sorry that Ministers are succumbing under pressure. I do not know what their weakness is. They are not asserting their own rights and they are not able to defend the dignity of this House. This is why I thought it necessary that I should take objection to it.

¸ÉÒ ¨ÉnùxÉ ±ÉÉ±É JÉÖ®úÉxÉÉ: +vªÉIÉ VÉÒ, ¨ÉèÆxÉä ªÉ½þ xÉ½þÒÆ Eò½þÉ ÊEò <Æº]ÅE¶ÉxÉ ±ÉäÆMÉä ... (´ªÉ´ÉvÉÉxÉ) ¨ÉèÆxÉä ªÉ½þ Eò½þÉ ½þè ÊEò ´É½þÉÆ EªÉÉ ½þÖ+É, <ºÉEòÒ VÉÉxÉEòÉ®úÒ ±ÉäEò®ú ¨ÉèÆ Eò±É +É>ðÆMÉÉ* ´É½þÉÆ ºÉä <Æº]ÅE¶ÉxÉ xÉ½þÒÆ ±ÉÚÆMÉÉ*

SHRI CHANDRA SHEKHAR : Mr. Speaker, how is it relevant what happens in the court? You take a decision this way or that way; it is your authority and it is your decision. I do not say that you should give the decision today. You give the decision after a month but this should not be the condition. The suggestion made by the hon. Minister of Parliamentary Affairs was totally out of place and against the dignity of this House.