Discussion On The Motion Of Thanks On The President''S Address Moved By Shrimati ... on 11 March, 1999

[Cites 0, Cited by 0]

Lok Sabha Debates

Discussion On The Motion Of Thanks On The President''S Address Moved By Shrimati ... on 11 March, 1999

> Title:Discussion on the motion of thanks on the President's Address moved by Shrimati Sushma Swaraj and seconded by Shri Ajit Kumar Panja.

14.10 hrs. MR. CHAIRMAN : Now, we will take up Motion of Thanks on the President's Address. The time allotted is eight hours.

Shrimati Sushma Swaraj may move the Motion.

¸ÉÒ¨ÉiÉÒ ºÉÖ¹É¨ÉÉ º´É®úÉVÉ (nùÊIÉhÉ Ênù±±ÉÒ): ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉèÆ |ÉºiÉÉ´É Eò®úiÉÒ ½þÚÆ ÊEò ®úÉ¹]Å{ÉÊiÉ VÉÒ EòÒ ºÉä´ÉÉ ¨ÉäÆ ÊxÉ¨xÉÊ±ÉÊJÉiÉ ¶É¤nùÉäÆ ¨ÉäÆ BEò ºÉ¨ÉÉ´ÉänùxÉ |ÉºiÉÖiÉ ÊEòªÉÉ VÉÉB:- "ÊEò <ºÉ ºÉjÉ ¨ÉäÆ ºÉ¨É´ÉäiÉ ±ÉÉäEò ºÉ¦ÉÉ Eòä ºÉnùºªÉ ®úÉ¹]Å{ÉÊiÉ Eòä =ºÉ +Ê¦É¦ÉÉ¹ÉhÉ Eòä Ê±ÉB VÉÉä =x½þÉäÆxÉä 22 ¡ò®ú´É®úÒ, 1999 EòÉä BEò ºÉÉlÉ ºÉ¨É´ÉäiÉ ºÉÆºÉnù EòÒ nùÉäxÉÉäÆ ºÉ¦ÉÉ+ÉäÆ Eòä ºÉ¨ÉIÉ nùäxÉä EòÒ EÞò{ÉÉ EòÒ ½þè, =xÉEòä +iªÉÆiÉ +É¦ÉÉ®úÒ ½þèÆ*" ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¦ÉÉ®úiÉ Eòä ºÉÆÊ´ÉvÉÉxÉ EòÒ vÉÉ®úÉ 87 EòÒ ={ÉvÉÉ®úÉ 1 Eòä iÉ½þiÉ ªÉ½þ |ÉÉ´ÉvÉÉxÉ ÊEòªÉÉ MÉªÉÉ ½þè ÊEò VÉ¤É ¦ÉÒ xÉ<Ç ±ÉÉäEò ºÉ¦ÉÉ MÉÊ`öiÉ ½þÉäMÉÒ, =ºÉEòä |ÉlÉ¨É ºÉjÉ Eòä |ÉÉ®ú¨¦É ¨ÉäÆ +Éè®ú |ÉiªÉäEò ´É¹ÉÇ ºÉÆºÉnù Eòä ½þÉäxÉä ´ÉÉ±Éä |ÉlÉ¨É ºÉjÉ Eòä +É®ú¨¦É ¨ÉäÆ ®úÉ¹]Å{ÉÊiÉ VÉÒ nùÉäxÉÉäÆ ºÉnùxÉÉäÆ Eòä ºÉÆªÉÖEiÉ +ÊvÉ´Éä¶ÉxÉ EòÉä ºÉ¨¤ÉÉäÊvÉiÉ Eò®úäÆMÉä* =ºÉÒ vÉÉ®úÉ EòÒ ={ÉvÉÉ®úÉ 2 ¨ÉäÆ ªÉ½þ ¦ÉÒ ´ªÉ´ÉºlÉÉ EòÒ MÉ<Ç ½þè ÊEò ®úÉ¹]Å{ÉÊiÉ VÉÒ uÉ®úÉ ÊnùB MÉB +Ê¦É¦ÉÉ¹ÉhÉ Eòä +Ænù®ú =`öÉB MÉB ¨ÉÖqÉäÆ {É®ú ºÉÆºÉnù ºÉnùºªÉ SÉSÉÉÇ Eò®ú ºÉEòäÆMÉä* =ºÉÒ ={ÉvÉÉ®úÉ Eòä iÉ½þiÉ ¤ÉxÉÉB MÉB ÊxÉªÉ¨ÉÉäÆ Eòä +ÆiÉMÉÇiÉ ¨ÉèÆ +ÉVÉ ¨É½þÉ¨ÉÊ½þ¨É ®úÉ¹]Å{ÉÊiÉ VÉÒ Eòä |ÉÊiÉ EÞòiÉYÉiÉÉ EòÉ |ÉºiÉÉ´É |ÉºiÉÖiÉ Eò®úiÉä ½þÖB <ºÉ SÉSÉÉÇ EòÒ ¶ÉÖ°ü+ÉiÉ Eò®ú ®ú½þÒ ½þÚÆ* ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ½þÉ±ÉÉÆÊEò ®úÉ¹]Å{ÉÊiÉ VÉÒ EòÉ +Ê¦É¦ÉÉ¹ÉhÉ EòäxpùÒªÉ ºÉ®úEòÉ®ú EòÉ BEò xÉÒÊiÉMÉiÉ nùºiÉÉ´ÉäVÉ ½þÉäiÉÉ ½þè* ±ÉäÊEòxÉ <ºÉEòÉ ¨É½þÉ¨ÉÊ½þ¨É ®úÉ¹]Å{ÉÊiÉ VÉÒ uÉ®úÉ {ÉgøÉ VÉÉxÉÉ {ÉÚ®úä ºÉ¨ÉÉ®úÉä½þ EòÉä BEò ¦É´ªÉiÉÉ |ÉnùÉxÉ Eò®úiÉÉ ½þè, BEò MÉÊ®ú¨ÉÉ |ÉnùÉxÉ Eò®úiÉÉ ½þè* ±ÉäÊEòxÉ nùÖJÉ EòÒ ¤ÉÉiÉ ½þè ÊEò <ºÉ iÉ®ú½þ Eòä MÉÊ®ú¨ÉÉ¨ÉªÉ ºÉ¨ÉÉ®úÉä½þ ¨ÉäÆ Eò¦ÉÒ-Eò¦ÉÒ MÉÊ®ú¨ÉÉ EòÉä ¦ÉÆMÉ ÊEòB VÉÉxÉä EòÒ EòÉäÊ¶É¶É EòÒ VÉÉiÉÒ ½þè* ¨ÉÖZÉä nùÖJÉ ½þè ÊEò <ºÉ ¤ÉÉ®ú ¦ÉÒ EòÖUô BäºÉÉ ½þÒ ½þÖ+É* ®úÉ¹]Å{ÉÊiÉ VÉÒ Eòä JÉc÷ä ½þÉäxÉä ºÉä {É½þ±Éä ½þÒ ½þ¨ÉÉ®úä EòÖUô ´ÉÊ®ú¹`ö ºÉÉÊlÉªÉÉäÆ xÉä +{ÉxÉÒ ¤ÉÉiÉ =xÉEòä ºÉÉ¨ÉxÉä ®úJÉxÉÒ SÉÉ½þÒ* ¨ÉèÆ =ºÉ PÉ]õxÉÉ EòÉä iÉÚ±É xÉ nùäiÉä ½þÖB =ºÉ ºÉÆnù¦ÉÇ ¨ÉäÆ Eòä´É±É <iÉxÉÉ ½þÒ Eò½þxÉÉ SÉÉ½þÚÆMÉÒ ÊEò ªÉÊnù ½þ¨É EòÖUô +´ÉºÉ®úÉäÆ {É®ú ®úÉVÉxÉÒÊiÉ Eò®úxÉÉ UôÉäc÷ nùäÆ iÉÉä +SUôÉ ½þÉäMÉÉ* <ºÉºÉä ½þ¨ÉÉ®úÒ +{ÉxÉÒ |ÉÊiÉ¹`öÉ ¦ÉÒ ¤ÉSÉäMÉÒ +Éè®ú ºÉÆºÉnù EòÒ MÉÊ®ú¨ÉÉ ¦ÉÒ* <ºÉºÉä ®úÉ¹]Å{ÉÊiÉ VÉÒ EòÉ ºÉ¨¨ÉÉxÉ ¦ÉÒ ½þÉäMÉÉ +Éè®ú BEò +SUôÒ ºÉÆºÉnùÒªÉ {É®ú¨{É®úÉ EòÉ ÊxÉ´ÉÉÇ½þ ¦ÉÒ ½þ¨É Eò®ú ºÉEòäÆMÉä* ¨ÉÖZÉä ±ÉMÉiÉÉ ½þè ÊEò ¨Éä®úä ºÉÉÆºÉnù ºÉÉlÉÒ ¨Éä®úÒ <ºÉ ºÉ±ÉÉ½þ {É®ú VÉ°ü®ú vªÉÉxÉ nùäÆMÉä* ®úÉ¹]Å{ÉÊiÉ VÉÒ EòÉ +Ê¦É¦ÉÉ¹ÉhÉ nùÉä½þ®úÒ ¦ÉÚÊ¨ÉEòÉ ÊxÉ¦ÉÉiÉÉ ½þè* BEò iÉ®ú¡ò ´É½þ ºÉ®úEòÉ®ú EòÒ ºÉ¡ò±ÉiÉÉ+ÉäÆ EòÉ ¤ªÉÉè®úÉ nùäiÉÉ ½þè +Éè®ú nùÚºÉ®úÒ iÉ®ú¡ò ´É½þ ºÉ®úEòÉ®ú Eòä +ÉMÉÉ¨ÉÒ EòÉªÉÇFò¨ÉÉäÆ EòÉ JÉÖ±ÉÉºÉÉ Eò®úiÉÉ ½þè* ±ÉäÊEòxÉ EªÉÉäÆÊEò <ºÉ ¤ÉÉ®ú ªÉ½þ +Ê¦É¦ÉÉ¹ÉhÉ <ºÉ ºÉnùÒ EòÉ +ÆÊiÉ¨É +Ê¦É¦ÉÉ¹ÉhÉ lÉÉ <ºÉÊ±ÉB ®úÉ¹]Å{ÉÊiÉ VÉÒ xÉä º´ÉiÉÆjÉiÉÉ Eòä ¤ÉÉnù EòÒ iÉ¨ÉÉ¨É ={É±ÉÊ¤vÉªÉÉäÆ {É®ú MÉ´ÉÇ Eò®úiÉä ½þÖB ½þ¨ÉÉ®úä ºÉÉ¨ÉxÉä JÉc÷Ò ¦ÉÉ´ÉÒ SÉÖxÉÉèÊiÉªÉÉäÆ EòÉ ºÉÉ¨ÉxÉÉ nÞùgøiÉÉ +Éè®ú +Éi¨ÉÊ´É¶´ÉÉºÉ ºÉä Eò®úxÉä EòÒ ºÉ±ÉÉ½þ ½þ¨ÉäÆ nùÒ* ªÉ½þ ¦ÉÒ ºÉÖJÉnù ºÉÆªÉÉäMÉ lÉÉ ÊEò MÉhÉiÉÆjÉ EòÒ 50´ÉÒÆ ´É¹ÉÇMÉÉÆ`ö <ºÉ ºÉÉ±É ºÉä ¶ÉÖ°ü ½þÉä ®ú½þÒ ½þè* <ºÉÊ±ÉB =x½þÉäÆxÉä ½þ¨ÉÉ®úÒ ÊVÉ¨¨ÉänùÉÊ®úªÉÉäÆ EòÉ B½þºÉÉºÉ ¦ÉÒ Eò®úÉªÉÉ* ¨ÉèÆ Ê´É¶Éä¹É°ü{É ºÉä ®úÉ¹]Å{ÉÊiÉ VÉÒ EòÒ <xÉ |ÉÉ®úÊ¨¦ÉEò ¤ÉÉiÉÉäÆ Eòä Ê±ÉB =xÉEòÉ vÉxªÉ´ÉÉnù Eò®úxÉÉ SÉÉ½þiÉÒ ½þÚÆ* ®úÉ¹]Å{ÉÊiÉ VÉÒ xÉä +{ÉxÉÒ ¤ÉÉiÉ ®úÉ¹]ÅÒªÉ BVÉäÆb÷É ºÉä |ÉÉ®ú¨¦É EòÒ* ®úÉ¹]ÅÒªÉ BVÉäÆb÷É ´É½þ nùºiÉÉ´ÉäVÉ ½þè ÊVÉºÉä ½þ¨ÉÉ®úÒ ºÉ®úEòÉ®ú xÉä +{ÉxÉä ºÉ½þªÉÉäMÉÒ nù±ÉÉäÆ Eòä ºÉÉlÉ ¤Éè`öEò®ú ¶ÉÉºÉxÉ EòÒ xÉÒÊiÉ +Éè®ú EòÉªÉÇFò¨ÉÉäÆ Eòä °ü{É ¨ÉäÆ º´ÉÒEòÉ®ú ÊEòªÉÉ ½þè* ¨ÉèÆxÉä Ê{ÉUô±Éä ÊnùxÉÉäÆ <ºÉ ºÉnùxÉ ¨ÉäÆ ½þÖB ±ÉMÉ¦ÉMÉ ½þ®ú Ê´É¹ÉªÉ EòÒ ¤É½þºÉ EòÉä ¤É½þÖiÉ vªÉÉxÉ ºÉä ºÉÖxÉÉ ½þè* <ºÉ ºÉ¨ÉªÉ ¨ÉÉä½þxÉ ÊºÉÆ½þ VÉÒ ºÉnùxÉ ¨ÉäÆ xÉ½þÒÆ ½þèÆ* ¨ÉÖZÉä ªÉÉnù ½þè MÉÉä´ÉÉ ¨ÉäÆ ®úÉ¹]Å{ÉÊiÉ ¶ÉÉºÉxÉ {É®ú +{ÉxÉÒ SÉSÉÉÇ |ÉÉ®ú¨¦É Eò®úiÉä ½þÖB =x½þÉäÆxÉä Eò½þÉ lÉÉ ÊEò EòÉÆOÉäºÉ Eòä ±ÉÉäMÉÉäÆ EòÉä iÉÉä º´ÉiÉÆjÉiÉÉ +ÉÆnùÉä±ÉxÉ Eòä ¨ÉÚ±ªÉÉäÆ EòÉä ¦ÉÚ±ÉxÉä ¨ÉäÆ 40 ´É¹ÉÇ ±ÉMÉä, ±ÉäÊEòxÉ ¦ÉÉ.VÉ.{ÉÉ. ´ÉÉ±Éä iÉÉä +{ÉxÉÒ ®úÉVÉxÉÒÊiÉEò |ÉÊiÉ¤ÉriÉÉ+ÉäÆ EòÉä BEò ½þÒ ´É¹ÉÇ ¨ÉäÆ ¦ÉÚ±É MÉB* ¨ÉÖZÉä =ºÉ ÊnùxÉ ½þÒ ªÉ½þ ¤ÉÉiÉ +JÉ®úÒ lÉÒ, EªÉÉäÆÊEò ªÉ½þ ¤ÉÉiÉ ºÉiªÉ ºÉä {É®úä ½þè* ¨ÉèÆ +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä Eò½þxÉÉ SÉÉ½þiÉÒ ½þÚÆ <ºÉ ºÉnùxÉ EòÉä, ÊEò ªÉ½þ ºÉ®úEòÉ®ú Eòä´É±É ¦ÉÉ.VÉ.{ÉÉ. EòÒ ºÉ®úEòÉ®ú xÉ½þÒÆ ½þè, ªÉ½þ ºÉ®úEòÉ®ú ºÉ½þªÉÉäMÉÒ nù±ÉÉäÆ Eòä ºÉÉlÉ SÉ±É ®ú½þä ¦ÉÉ.VÉ.{ÉÉ. xÉäiÞÉi´É EòÒ ºÉ®úEòÉ®ú ½þè* ¨É½þÉänùªÉ, ¨ÉÖZÉä EòiÉ<Ç ªÉ½þ º´ÉÒEòÉ®ú Eò®úxÉä ¨ÉäÆ ºÉÆEòÉäSÉ xÉ½þÒÆ ½þè ÊEò ½þ¨ÉÉ®úÒ ¤É½þÖiÉ ºÉÒ ®úÉVÉxÉèÊiÉEò |ÉÊiÉ¤ÉriÉÉBÆ ½þ¨ÉÉ®úä ºÉ½þªÉÉäMÉÒ nù±ÉÉäÆ Eòä ºÉÉÊlÉªÉÉäÆ EòÉä ¨ÉÉxªÉ xÉ½þÒÆ ½þèÆ* <ºÉÊ±ÉB =xÉEòä ºÉÉlÉ ¤Éè`ö Eò®ú BEò ºÉ´ÉÇ º´ÉÒEÞòiÉ EòÉªÉÇFò¨É Eòä iÉÉè®ú {É®ú ½þ¨ÉxÉä ®úÉ¹]ÅÒªÉ BVÉäÆb÷É º´ÉÒEòÉ®ú ÊEòªÉÉ ½þè* ´Éä VÉÉxÉiÉä ½þèÆ ÊEò ªÉ½þ ´ÉiÉÇ¨ÉÉxÉ ®úÉVÉxÉèÊiÉEò {ÉÊ®úÊºlÉÊiÉªÉÉäÆ EòÉ iÉEòÉVÉÉ ½þè ÊVÉºÉä º´ÉÒEòÉ®ú Eò®úEòä ½þ¨É SÉ±É ®ú½þä ½þèÆ* VÉ½þÉÆ iÉEò ®úÉ¹]ÅÒªÉ BVÉäÆb÷É EòÉ iÉÉ±±ÉÖEò ½þè, ¶ÉÉªÉnù ½þÒ Eòäxpù ¨ÉäÆ +ÉVÉ ºÉä {É½þ±Éä EòÉä<Ç BäºÉÒ ºÉ®úEòÉ®ú ®ú½þÒ ½þÉä ÊVÉºÉxÉä +{ÉxÉä PÉÉäÊ¹ÉiÉ EòÉªÉÇFò¨ÉÉä Eòä <iÉxÉä VªÉÉnùÉ Ê¤ÉxnùÖ+ÉäÆ {É®ú <iÉxÉÒ VÉ±nùÒ +¨É±É Eò®úEòä ÊnùJÉÉªÉÉ ½þÉä, ÊVÉiÉxÉÒ VÉ±nùÒ <ºÉ ºÉ®úEòÉ®ú xÉä ®úÉ¹]ÅÒªÉ BVÉäÆb÷ä Eòä Ê¤ÉxnùÖ+ÉäÆ {É®ú +¨É±É Eò®úEòä ÊnùJÉÉªÉÉ ½þè* ½þ¨ÉÉ®úÒ {É½þ±ÉÒ |ÉÊiÉ¤ÉriÉÉ ®úÉ¹]ÅÒªÉ ºÉÖ®úIÉÉ lÉÒ +Éè®ú ¨ÉÖZÉä JÉÖ¶ÉÒ ½þè ÊEò ®úÉ¹]Å{ÉÊiÉ VÉÒ xÉä +{ÉxÉÉ +Ê¦É¦ÉÉ¹ÉhÉ ´É½þÒÆ ºÉä ¶ÉÖ¯û ÊEòªÉÉ* {Éè®úÉ SÉÉ®ú ¨ÉäÆ =x½þÉäÆxÉä Eò½þÉ ÊEò "MÉiÉ´É¹ÉÇ {ÉÉäEò®úhÉ ¨ÉäÆ 11 iÉlÉÉ 13 ¨É<Ç EòÉä ºÉ¡ò±ÉiÉÉ{ÉÚ´ÉÇEò {É®ú¨ÉÉhÉÖ {É®úÒIÉhÉ Eò®úxÉÉ ºÉ®úEòÉ®ú EòÉ BEò BäÊiÉ½þÉÊºÉEò Eònù¨É ®ú½þÉ ½þè, ÊVÉºÉºÉä ¦ÉÉ®úiÉ BEò {É®ú¨ÉÉhÉÖ ºÉ¨{ÉxxÉ ®úÉ¹]Å ¤ÉxÉ MÉªÉÉ ½þè* ºÉ®úEòÉ®ú xÉä ªÉ½þ Eònù¨É +{ÉxÉÒ ®úÉ¹]ÅÒªÉ ºÉÖ®úIÉÉ EòÒ +É´É¶ªÉEòiÉÉ+ÉäÆ EòÉ vªÉÉxÉ{ÉÚ´ÉÇEò ¨ÉÚ±ªÉÉÆEòxÉ Eò®úxÉä Eòä ¤ÉÉnù =`öÉªÉÉ ½þè*" 11 ¨É<Ç EòÉ ÊnùxÉ EòÉä<Ç ºÉÉvÉÉ®úhÉ ÊnùxÉ xÉ½þÒÆ lÉÉ* <ºÉ ÊnùxÉ |ÉiªÉäEò ¦ÉÉ®úiÉÒªÉ xÉä VÉÉiÉÒ, vÉ¨ÉÇ +Éè®ú ¦ÉÉ¹ÉÉ ºÉä >ð{É®ú =`ö Eò®ú Eòä´É±É BEò ¦ÉÉ®úiÉ´ÉÉºÉÒ Eòä xÉÉiÉä MÉ´ÉÇ EòÉ +xÉÖ¦É´É ÊEòªÉÉ lÉÉ* <ºÉ ÊnùxÉ ®úÉ¹]ÅÒªÉ º´ÉÉÊ¦É¨ÉÉxÉ ½þÚÆEòÉ®ú =`öÉ lÉÉ, ½þ®ú ¦ÉÉ®úiÉÒªÉ ºÉÒxÉÉ iÉÉxÉ Eò®ú +Éè®ú ¨ÉºiÉEò =`öÉ Eò®ú SÉ±É ®ú½þÉ lÉÉ* ¨É½þÉänùªÉ, ªÉ½þ ºÉ½þÒ ½þè ÊEò {ÉÉäJÉ®úhÉ {É®úÒIÉhÉ BEò ÊnùxÉ ¨ÉäÆ xÉ½þÒÆ ½þÖ+É ½þè* <ºÉEòÒ iÉèªÉÉ®úÒ ½þ¨ÉÉ®úä +ÉxÉä Eòä ¤ÉÉnù ¶ÉÖ¯û xÉ½þÒÆ ½þÖ<Ç* ªÉ½þ ºÉSÉ ½þè ÊEò +xÉÖºÉÆvÉÉxÉ {É½þ±Éä ºÉä SÉ±É ®ú½þä lÉä, ªÉ½þ ºÉSÉ ½þè ÊEò {É®úÒIÉhÉ IÉ¨ÉiÉÉ {ÉÖ®úÉxÉÒ ºÉ®úEòÉ®úÉäÆ Eòä nùÉè®úÉxÉ VÉÖ]õÉ<Ç VÉÉ SÉÖEòÒ lÉÒ ±ÉäÊEòxÉ ªÉ½þ ¦ÉÒ ºÉSÉ ½þè ºÉ¦ÉÉ{ÉÊiÉ VÉÒ ÊEò IÉ¨ÉiÉÉ Eòä ¤ÉÉ´ÉVÉÚnù {É®úÒIÉhÉ Eò®úxÉä EòÒ +xÉÖ¨ÉÊiÉ nùäxÉä EòÉ ºÉÉ½þºÉ <ºÉºÉä {É½þ±Éä EòÉä<Ç |ÉvÉÉxÉ¨ÉÆjÉÒ xÉ½þÒÆ VÉÖ]õÉ {ÉÉB lÉä, Eòä´É±É BEò |ÉvÉÉxÉ¨ÉÆjÉÒ +xÉÖ¨ÉÊiÉ nùäxÉä EòÉ ºÉÉ½þºÉ VÉÖ]õÉ {ÉÉB, ÊVÉºÉEòÉ xÉÉ¨É ½þè +]õ±É Ê¤É½þÉ®úÒ ´ÉÉVÉ{ÉäªÉÒ * =x½þÉäÆxÉä BEò iÉ®ú¡ò +xÉÖ¨ÉÊiÉ nùäEò®ú +{ÉxÉä +Éi¨É¤É±É EòÉ {ÉÊ®úSÉªÉ ÊnùªÉÉ +Éè®ú nùÚºÉ®úÒ iÉ®ú¡ò {É®úÒIÉhÉ EòÒ ºÉ¡ò±ÉiÉÉ Eòä ¤ÉÉnù nùÉä ¨É½þi´É{ÉÚhÉÇ PÉÉä¹ÉhÉÉBÆ Eò®úEòä Ê´É¶´É Eòä ºÉÉ¨ÉxÉä +{ÉxÉÒ º]õä]õºÉ¨ÉäÆ]õÊ¶É{É EòÉ |É¨ÉÉhÉ ¦ÉÒ |ÉºiÉÖiÉ ÊEòªÉÉ* ¨ÉÖZÉä JÉÖ¶ÉÒ ½þè ÊEò <xÉ nùÉäxÉÉäÆ PÉÉä¹ÉhÉÉ+ÉäÆ EòÉ ÊVÉFò ®úÉ¹]Å{ÉÊiÉ VÉÒ xÉä +{ÉxÉä +Ê¦É¦ÉÉ¹ÉhÉ ¨ÉäÆ ÊEòªÉÉ* {É½þ±ÉÒ PÉÉä¹ÉhÉÉ ªÉ½þ lÉÒ ÊEò ¦ÉÉ®úiÉ ÊEòºÉÒ MÉè®ú {É®ú¨ÉÉhÉÖ ¶ÉºjÉ ´ÉÉ±Éä ®úÉ¹]Å Eòä Ê´É°ür +{ÉxÉä {É®ú¨ÉÉhÉÖ ¶ÉºjÉÉäÆ EòÉ |ÉªÉÉäMÉ Eò¦ÉÒ xÉ½þÒÆ Eò®úäMÉÉ* ªÉ½þ PÉÉä¹ÉhÉÉ ¦ÉÉ®úiÉÒªÉ ºÉÆºEÞòÊiÉ Eòä =ºÉÒ ªÉÖr vÉ¨ÉÇ Eòä ÊxÉªÉ¨ÉÉäÆ Eòä ¨ÉÖiÉÉÊ¤ÉEò ½þè ÊVÉºÉEòä +xÉÖºÉÉ®ú EòÉä<Ç ¶ÉºjÉvÉÉ®úÒ ªÉÉärÉ ÊxÉ½þilÉä {É®ú ´ÉÉ®ú xÉ½þÒÆ Eò®úiÉÉ* ´É½þ ªÉÉ iÉÉä =ºÉEòä ½þÉlÉ ¨ÉäÆ ¦ÉÒ ¶ÉºjÉ lÉ¨ÉÉiÉÉ ½þè ªÉÉ +{ÉxÉÉ ½þÊlÉªÉÉ®ú ¡òäÆEò Eò®ú ±Éc÷iÉÉ ½þè* nùÚºÉ®úÒ PÉÉä¹ÉhÉÉ |ÉvÉÉxÉ¨ÉÆjÉÒ VÉÒ xÉä ªÉ½þ EòÒ ÊEò {É®ú¨ÉÉhÉÖ ºÉ¨{ÉxxÉ ®úÉ¹]ÅÉäÆ Eòä Ê´É°ür ¦ÉÒ <ºÉEòä |ÉªÉÉäMÉ ¨ÉäÆ ¦ÉÉ®úiÉ {É½þ±É xÉ½þÒÆ Eò®úäMÉÉ ªÉÉÊxÉ , xÉÉä ¡òºÉÇ]õ ªÉÚWÉ, xÉÉä +Éä¡òäÆÊºÉ´É ªÉÚWÉ, ¶ÉÉªÉnù <ºÉºÉä VªÉÉnùÉ iÉEòÇºÉÆMÉiÉ +Éè®ú ªÉÖÊEiÉºÉÆMÉiÉ xÉÒÊiÉ {É®ú¨ÉÉhÉÖ ¶ÉºjÉÉäÆ Eòä ºÉÆ¤ÉÆvÉ ¨ÉäÆ xÉ½þÒÆ ½þÉä ºÉEòiÉÒ* ÊxÉ®úºjÉÒEò®úhÉ EòÒ ¤ÉÉiÉ {É½þ±Éä EòÒ ºÉ®úEòÉ®úäÆ ¦ÉÒ xÉ½þÒÆ Eò®úiÉÒ lÉÒÆ* ´Éä ´ÉèYÉÉÊxÉEòÉäÆ ºÉä +xÉÖºÉÆvÉÉxÉ Eò®ú´ÉÉiÉÒ VÉÉiÉÒ lÉÒÆ ±ÉäÊEòxÉ VÉ¤É {É®úÒIÉhÉ EòÒ ¤ÉÉiÉ +ÉiÉÒ lÉÒ iÉÉä Eò½þiÉÒ lÉÒÆ ÊEò Ê´ÉEò±{É JÉÖ±ÉÉ ½þÖ+É ½þè* ¨ÉèÆ {ÉÚUôxÉÉ SÉÉ½þiÉÒ ½þÚÆ ÊEò =ºÉ xÉÒÊiÉ EòÉ EªÉÉ +ÉèÊSÉiªÉ lÉÉ ÊEò ½þ¨ÉxÉä Ê´ÉEò±{É JÉÖ±ÉÉ ®úJÉÉ ½þÖ+É ½þè* ½þ¨É nùÉäxÉÉäÆ iÉ®ú¡ò nùÖÊ´ÉvÉÉ ¨ÉäÆ lÉä* +ÆiÉ®ú®úÉ¹]ÅÒªÉ VÉMÉiÉ ¨ÉäÆ ½þ¨ÉÉ®úÒ +É±ÉÉäSÉxÉÉ iÉ¤É ¦ÉÒ ½þÖ+É Eò®úiÉÒ lÉÒ ±ÉäÊEòxÉ +{ÉxÉä nùä¶É Eòä xÉÉMÉÊ®úEòÉäÆ EòÉä ºÉÖ®úIÉÉ EòÉ Ê´É¶´ÉÉºÉ ½þ¨É xÉ½þÒÆ Ênù±ÉÉ {ÉÉ ®ú½þä lÉä* BEò Eò½þÉ´ÉiÉ ½þè- "nùÖÊ´ÉvÉÉ ¨ÉäÆ nùÉäxÉÉäÆ MÉB, ¨ÉÉªÉÉ Ê¨É±ÉÒ xÉ ®úÉ¨É," ´É½þÒ ½þÉ±ÉiÉ ½þ¨ÉÉ®úÒ ½þÉä ®ú½þÒ lÉÒ* +ÉVÉ ªÉ½þ Eò½þ Eò®ú ÊEò ½þ¨É |ÉªÉÉäMÉ ¨ÉäÆ {É½þ±É xÉ½þÒÆ Eò®úäÆMÉä, ½þ¨É ÊEòºÉÒ nùÖÊ´ÉvÉÉ ¨ÉäÆ xÉ½þÒÆ ½þèÆ* ªÉ½þ Eò½þ Eò®ú ÊEò ½þ¨É ´ÉÉ®ú {É½þ±Éä xÉ½þÒÆ Eò®úäÆMÉä, +ÉVÉ ½þ¨ÉÉ®úÒ ¤ÉÉiÉ ¨ÉäÆ ´ÉVÉxÉ ÊnùJÉiÉÉ ½þè, =ºÉEòÉ +lÉÇ ÊxÉEò±ÉiÉÉ ½þè* EòÖ¯ûIÉäjÉ EòÒ EòÉ´ªÉ ®úSÉxÉÉ ¨ÉäÆ ®úÉ¹]Å EòÊ´É ÊnùxÉEò®ú xÉä Eò½þÉ lÉÉ "IÉ¨ÉÉ ¶ÉÉä¦ÉiÉÒ =ºÉ ¦ÉÖVÉÆMÉ EòÉä ÊVÉºÉEòä {ÉÉºÉ MÉ®ú±É ½þÉä, =ºÉEòÉä EªÉÉ VÉÉä nùÆiÉÆ½þÒxÉ Ê´É¹É ®úÊ½þiÉ Ê´ÉxÉÒiÉ ºÉ®ú±É ½þÉä" ¶ÉÊEiÉ VÉÖ]õÉB Ê¤ÉxÉÉ ¶ÉÉÆÊiÉ EòÒ ¤ÉÉiÉ Eò®úxÉÉ EòÉªÉ®úiÉÉ ±ÉMÉiÉÉ ½þè ±ÉäÊEòxÉ ¶ÉÊEiÉ ºÉ¨{ÉxxÉ ½þÉäxÉä Eòä ¤ÉÉnù ´ÉÉ®ú ¨ÉäÆ, |ÉªÉÉäMÉ ¨ÉäÆ {É½þ±É xÉ Eò®úxÉÉ ¶ÉÉÆÊiÉ Eòä |ÉÊiÉ ½þ¨ÉÉ®úÒ |ÉÊiÉ¤ÉriÉÉ EòÉä nù¶ÉÉÇiÉÉ ½þè, ÊxÉ¹`öÉ EòÉä nù¶ÉÉÇiÉÉ ½þè* <ºÉÊ±ÉB ¨ÉèÆ Eò½þxÉÉ SÉÉ½þiÉÒ ½þÚÆ ÊEò {É®ú¨ÉÉhÉÖ {É®úÒIÉhÉ EòÉ ¡òèºÉ±ÉÉ <ºÉ ºÉ®úEòÉ®ú xÉä +ÊiÉ-=iºÉÉ½þ ¨ÉäÆ xÉ½þÒÆ Ê±ÉªÉÉ lÉÉ, ªÉ½þ ¡òèºÉ±ÉÉ ¨É½þi´ÉÉEòÉÆIÉÒ ½þÉäEò®ú ¦ÉÒ xÉ½þÒÆ Ê±ÉªÉÉ lÉÉ* ªÉ½þ ¡òèºÉ±ÉÉ =iÉÉ´É±ÉÒ ¨ÉäÆ ¦ÉÒ xÉ½þÒÆ Ê±ÉªÉÉ lÉÉ ¤ÉÊ±Eò {É®ú¨ÉÉhÉÖ {É®úÒIÉhÉ EòÉ ¡òèºÉ±ÉÉ <ºÉ ºÉ®úEòÉ®ú xÉä {ÉÚ®úä Ê´É´ÉäEò ºÉä, {ÉÚ®úä vÉèªÉÇ ºÉä, {ÉÚ®úÒ nùÚ®únùÊ¶ÉÇiÉÉ ºÉä Ê±ÉªÉÉ lÉÉ* ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, EªÉÉäÆÊEò ®úÉ¹]Å{ÉÊiÉ VÉÒ PÉ]õxÉÉ+ÉäÆ EòÉ ÊºÉ±ÉÊºÉ±Éä´ÉÉ®ú =±±ÉäJÉ Eò®ú ®ú½þä lÉä <ºÉÊ±ÉB =x½þÉäÆxÉä |ÉÉ®ú¨¦É ¨ÉäÆ {ÉÉäJÉ®úhÉ EòÉ ÊVÉFò ÊEòªÉÉ +Éè®ú ±ÉMÉ¦ÉMÉ +ÆiÉ ¨ÉäÆ |ÉvÉÉxÉ ¨ÉÆjÉÒ VÉÒ EòÒ ±ÉÉ½þÉè®ú ªÉÉjÉÉ EòÉ =±±ÉäJÉ ÊEòªÉÉ* ±ÉäÊEòxÉ ¨ÉèÆ nùÉäxÉÉäÆ PÉ]õxÉÉ+ÉäÆ EòÉä BEòºÉÉlÉ VÉÉäc÷Eò®ú ºÉnùxÉ ¨ÉäÆ ®úJÉxÉÉ SÉÉ½þÚÆMÉÒ* ¨Éä®úÉ ªÉ½þ ÊxÉÊ¶SÉiÉ °ü{É ºÉä ¨ÉÉxÉxÉÉ ½þè ÊEò ªÉÊnù 11 ¨É<Ç 1998 xÉ½þÒÆ PÉ]õiÉÉ iÉÉä 20 ¡ò®ú´É®úÒ 1999 ¦ÉÒ xÉ½þÒÆ PÉ]õ ºÉEòiÉÉ lÉÉ* <xÉ nùÉäxÉÉäÆ EòÉ +É{ÉºÉ ¨ÉäÆ ºÉÒvÉÉ Ê®ú¶iÉÉ ½þè* ¦ÉÉ®úiÉ ¨ÉäÆ PÉ]õÉ 11 ¨É<Ç EòÉ {ÉÉäJÉ®úhÉ +Éè®ú 28 ¨É<Ç EòÉä PÉ]õÉ ½þÖ+É {ÉÉÊEòºiÉÉxÉ EòÉ SÉMÉÉ<Ç, =ºÉÒ xÉä 20 ¡ò®ú´É®úÒ 1999 EòÉä ºÉÆ¦É´É Eò®úÉªÉÉ lÉÉ* EªÉÉäÆÊEò nùÉäxÉÉäÆ nùä¶ÉÉäÆ Eòä ¤ÉÒSÉ SÉ±É ®ú½þÒ iÉÉ®úÒJÉÒ ¨ÉÖEòÉ¤É±ÉÉäÆ EòÒ ½þÉäc÷ Ê¨É]õ MÉªÉÒ * nùÉäxÉÉäÆ ¨ÉÖ±EòÉäÆ Eòä JÉÚxÉ ¨ÉäÆ JÉÉè±ÉiÉÒ ½þÖ<Ç |ÉÊiÉ®úÉävÉ EòÒ ¦ÉÉ´ÉxÉÉ ¶ÉÉÆiÉ ½þÉä MÉªÉÒ +Éè®ú =ºÉxÉä {ÉènùÉ ÊEòªÉÉ nùÉäºiÉÒ Eòä VÉV¤Éä EòÉä =ºÉxÉä JÉÖ±ÉÒ ¤ÉÉ½þÉäÆ xªÉÉèiÉÉ ÊnùªÉÉ Ê¨ÉjÉiÉÉ EòÉä, =ºÉxÉä ¤ÉºÉ ¨ÉäÆ SÉgøÉ ÊnùªÉÉ +]õ±É Ê¤É½þÉ®úÒ ´ÉÉVÉ{ÉäªÉÒ EòÉä +Éè®ú =ºÉxÉä MÉ±Éä ±ÉMÉÉ ÊnùªÉÉ nùÉäxÉÉäÆ ¨ÉÖ±EòÉäÆ Eòä |ÉvÉÉxÉ ¨ÉÆÊjÉªÉÉäÆ EòÉä* ´É½þ IÉhÉ BEò BäÊiÉ½þÉÊºÉEò IÉhÉ lÉÉ ÊVÉºÉä xÉ Ê½þÆnùÒ EòÉ ¦ÉÉ´É-Ê´É¦ÉÉä®ú ¶É¤nù +Ê¦É´ªÉEiÉ Eò®ú ºÉEòiÉÉ ½þè xÉ +ÆOÉäVÉÒ EòÉ xÉÉèº]õäÊ±VÉªÉÉ* ´É½þ BEò BäºÉÉ IÉhÉ lÉÉ, ÊVÉºÉEòä B½þºÉÉºÉ EòÉä ¶É¤nùÉäÆ ¨ÉäÆ ¤ÉÉÆvÉxÉÉ ¨ÉÖÊ¶Eò±É ½þè* ´É½þ IÉhÉ Eòä´É±É Eòè¨É®úä ¨ÉäÆ Eòènù xÉ½þÒÆ ½þÖ+É lÉÉ ´É½þ IÉhÉ ¦ÉÉ®úiÉ +Éè®ú {ÉÉÊEòºiÉÉxÉ Eòä +±ÉÉ´ÉÉ Ê´É¶´É EòÒ Eò®úÉäc÷ÉäÆ +ÉÆJÉÉäÆ xÉä VÉÉä ]õEò]õEòÒ ±ÉMÉÉB =ºÉä nùäJÉ ®ú½þÒ lÉÒÆ, =ºÉä Eòènù Eò®ú Ê±ÉªÉÉ lÉÉ* =ºÉ {É±É xÉä {É½þ±É EòÒ ½þè ¦ÉÉ®úiÉ +Éè®ú {ÉÉÊEòºiÉÉxÉ Eòä Ê®ú¶iÉÉäÆ EòÉä +ÉMÉä ¤ÉgøÉxÉä EòÒ, =ºÉ PÉ]õxÉÉ xÉä =¨¨ÉÒnù VÉMÉÉ<Ç ½þè ´É¹ÉÉäÇÆ ºÉä ±ÉÊ¨¤ÉiÉ {Éc÷ä Ê´É´ÉÉnùÉäÆ Eòä ºÉ¨ÉÉvÉÉxÉ EòÒ* <ºÉ iÉ®ú½þ ¦ÉÉ®úiÉ-{ÉÉEò ¨ÉèjÉÒ +Éè®ú {É®ú¨ÉÉhÉÖ {É®úÒIÉhÉ Eòä nùÉä JÉÖ¤ÉºÉÚ®úiÉ ½þÉÊ¶ÉªÉÉäÆ Eòä ¤ÉÒSÉ, nùÉä ¨É½þi´É{ÉÚhÉÇ BäÊiÉ½þÉÊºÉEò ={É±ÉÊ¤vÉªÉÉäÆ Eòä ¤ÉÒSÉ {ÉgøÉ MÉªÉÉ ®úÉ¹]Å{ÉÊiÉ EòÉ +Ê¦É¦ÉÉ¹ÉhÉ ÊVÉºÉ¨ÉäÆ <ºÉ ºÉ®úEòÉ®ú EòÒ ¤ÉÉEòÒ ºÉ¡ò±ÉiÉÉ+ÉäÆ +Éè®ú EòÉªÉÇFò¨ÉÉäÆ EòÉ ¤ªÉÉè®úÉ nùVÉÇ ½þè* ={ÉºÉ¦ÉÉ{ÉÊiÉ VÉÒ, VÉ¤É {É®ú¨ÉÉhÉÖ {É®úÒIÉhÉ ½þÉä MÉªÉÉ iÉÉä =ºÉEòä ¤ÉÉnù Eò<Ç ¤ÉÉèJÉ±ÉÉB nùä¶ÉÉäÆ xÉä ½þ¨É {É®ú +ÉÊlÉÇEò |ÉÊiÉ¤ÉÆvÉ ±ÉMÉÉxÉä EòÒ ¤ÉÉiÉ EòÒ* ¨ÉÖZÉä JÉÖ¶ÉÒ ½þè ÊEò {É®ú¨ÉÉhÉÖ {É®úÒIÉhÉ Eòä iÉÖ®úÆiÉ ¤ÉÉnù ®úÉ¹]Å{ÉÊiÉ VÉÒ xÉä +{ÉxÉä +Ê¦É¦ÉÉ¹ÉhÉ ¨ÉäÆ <ºÉ Ê¤ÉÆnùÖ EòÉä Ê±ÉªÉÉ +Éè®ú ¤É½þÖiÉ nÞùgøiÉÉ ºÉä =ºÉEòÉ ºÉÉ¨ÉxÉÉ Eò®úxÉä EòÒ ¤ÉÉiÉ EòÒ* ¦ÉÉ®úiÉ ºÉ®úEòÉ®ú xÉä BäºÉä ºÉ¨ÉªÉ ¨ÉäÆ +{ÉxÉä |É´ÉÉºÉÒ ¦ÉÉ<ªÉÉäÆ EòÉä ªÉÉnù ÊEòªÉÉ* Ê´ÉiiÉ ¨ÉÆjÉÒ xÉä BEò ªÉÉäVÉxÉÉ ¤ÉxÉÉ<Ç "Ê®úºÉVÉÇäÆ]õ <ÆÊb÷ªÉÉ ¤ÉÉìhb÷"* ÊVÉºÉ¨ÉäÆ ¦ÉÉ¨ÉÉ¶ÉÉ½þ ¤ÉxÉEò®ú +ÊxÉ´ÉÉºÉÒ ¦ÉÉ®úiÉÒªÉ ºÉÉ¨ÉxÉä +ÉB +Éè®ú =x½þÉäÆxÉä ºÉ®úEòÉ®ú EòÉ ½þÉlÉ lÉÉ¨ÉÉ* ªÉ½þ ªÉÉäVÉxÉÉ ÊVÉºÉEòÉ EòÉä<Ç ±ÉIÉªÉ xÉ½þÒÆ ®úJÉÉ MÉªÉÉ lÉÉ, iÉªÉ xÉ½þÒÆ ÊEòªÉÉ MÉªÉÉ lÉÉ ÊEò ÊEòiÉxÉÒ ®úÉÊ¶É Ê®úºÉVÉÇäÆ]õ <ÆÊb÷ªÉÉ ¤ÉÉìhb÷ ºÉä +ÉªÉäMÉÒ, ±ÉäÊEòxÉ BEò +ÆnùÉVÉÉ +lÉÇ¶ÉÉºjÉÒ ±ÉMÉÉ ®ú½þä lÉä ÊEò ªÉÊnù nùÉä Ê¤ÉÊ±ÉªÉxÉ b÷É±É®ú ªÉÉxÉÒ ±ÉMÉ¦ÉMÉ +É`ö-xÉÉè ½þVÉÉ®ú Eò®úÉäc÷ ¯û{ÉªÉÉ Ê®úºÉVÉÇäÆ]õ <ÆÊb÷ªÉÉ ¤ÉÉìhb÷ Eòä ¨ÉÉvªÉ¨É ºÉä nùä¶É EòÉä Ê¨É±É VÉÉB iÉÉä ÊºlÉÊiÉ ¨ÉäÆ EòÖUô ºÉÖvÉÉ®ú +É ºÉEòäMÉÉ* ±ÉäÊEòxÉ +ÉVÉ ¨ÉÖZÉä ªÉ½þ ¤ÉiÉÉiÉä ½þÖB MÉ´ÉÇ ½þè ÊEò Eòä´É±É iÉÒxÉ ½þ¡iÉä SÉ±ÉÒ ªÉÉäVÉxÉÉ, Eòä´É±É 14 ´ÉÊEòÇÆMÉ b÷äVÉ Eòä Ê±ÉB JÉÖ±ÉÒ ½þÖ<Ç ªÉ½þ ªÉÉäVÉxÉÉ ¦ÉÉ®úiÉ ºÉ®úEòÉ®ú EòÉä ÊEòiÉxÉÒ vÉxÉ®úÉÊ¶É nùä MÉªÉÒ* ºÉ¡ò±ÉiÉÉ Eòä +ÉEò±ÉxÉ ºÉä nùÉäMÉÖxÉÉ VªÉÉnùÉ* nùÉä Ê¤ÉÊ±ÉªÉxÉ b÷É±É®ú ºÉ¡ò±ÉiÉÉ EòÉ ±ÉIÉªÉ lÉÉ ±ÉäÊEòxÉ 4.2 Ê¤ÉÊ±ÉªÉxÉ b÷É±É®ú ªÉÉxÉÒ 18 ½þVÉÉ®ú Eò®úÉäc÷ ¯û{ÉªÉÉ Ê®úºÉVÉÇäÆ]õ <ÆÊb÷ªÉÉ ¤ÉÉìhb÷ Eòä ¨ÉÉvªÉ¨É ºÉä +ÊxÉ´ÉÉºÉÒ ¦ÉÉ®úiÉÒªÉÉäÆ xÉä ¦ÉÉ®úiÉ ºÉ®úEòÉ®ú EòÉä ºÉÉèÆ{É ÊnùªÉÉ* ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ¨ÉÖZÉä ªÉÉnù +É ®ú½þÉ ½þè Ê{ÉUô±Éä ½þ¡iÉä ªÉ½þÒÆ BEò {ÉÚ®úEò |É¶xÉ {ÉÚUôiÉä ½þÖB nùä¶É Eòä {ÉÚ´ÉÇ Ê´ÉiiÉ ¨ÉÆjÉÒ ¸ÉÒ {ÉÒ. ÊSÉnù¨¤É®ú¨É xÉä BEò ºÉ´ÉÉ±É {ÉÚUôÉ lÉÉ ÊEò Ê®úºÉVÉÇäÆ]õ <ÆÊb÷ªÉÉ ¤ÉÉìhb÷ EòÒ |ÉÚb÷äÆºÉ EªÉÉ lÉÒ? Ê®úºÉVÉÇäÆ]õ <ÆÊb÷ªÉÉ ¤ÉÉìhb÷ Eòä {ÉÒUôä EòÉèxÉºÉÉ Ê´É´ÉäEò EòÉ¨É Eò®ú ®ú½þÉ lÉÉ +Éè®ú <ºÉEòÉ EªÉÉ +ÉèÊSÉiªÉ lÉÉ? ¨ÉÖZÉä ÊJÉxxÉiÉÉ EòÉ +xÉÖ¦É´É ½þÖ+É lÉÉ +Éè®ú ¨ÉÖZÉä ½þè®úiÉ ¦ÉÒ ½þÖ<Ç lÉÒ ´É½þ |É¶xÉ ºÉÖxÉEò®ú * EªÉÉäÆÊEò nùä¶É Eòä {ÉÚ´ÉÇ Ê´ÉiiÉ ¨ÉÆjÉÒ Eòä xÉÉiÉä =x½þäÆ ªÉ½þ SÉÒVÉ ¨ÉÉ±ÉÚ¨É ½þÉäMÉÒ* ´É½þ {É½þ±Éä Ê´ÉiiÉ ´ªÉ´ÉºlÉÉ ªÉ½þÉÆ EòÒ nùäJÉ SÉÖEòä lÉä, ´É½þ VÉÉxÉiÉä lÉä +ÉÊlÉÇEò |ÉÊiÉ¤ÉÆvÉÉäÆ Eòä SÉ±ÉiÉä ¦ÉÉ®úiÉ EòÒ +ÉÊlÉÇEò ¦ÉÖMÉiÉÉxÉ EòÒ ÊºlÉÊiÉ MÉc÷¤Éc÷É ºÉEòiÉÒ lÉÒ* ´Éä VÉÉxÉiÉä lÉä ÊEò FòèÊb÷]õ ®úäÊ]õÆMÉ BVÉäÆºÉÒVÉ xÉä ½þ¨ÉäÆ b÷É=xÉ-OÉäb÷ ÊEòªÉÉ ½þÖ+É lÉÉ* +MÉ®ú +ÉVÉ ÊSÉnù¨¤É®ú¨É VÉÒ ªÉ½þÉÆ ¤Éè`öä ½þÖB ½þÉäiÉä iÉÉä ¨ÉèÆ +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä =xÉºÉä {ÉÚUôxÉÉ SÉÉ½þiÉÒ ÊEò ºÉÆEò]õ Eòä ºÉ¨ÉªÉ +{ÉxÉÉä EòÉ +É½´ÉÉxÉ Eò®úxÉÉ EªÉÉ +Ê´É´ÉäEò{ÉÚhÉÇ ÊxÉhÉÇªÉ ½þÉäiÉÉ ½þè, EªÉÉ <ºÉ iÉ®ú½þ Eòä ÊxÉhÉÇªÉ EòÉ iÉEòÇ ¦ÉÒ ½þ¨ÉäÆ ºÉ¨ÉZÉÉxÉÉ {Éc÷äMÉÉ* EªÉÉ =ºÉEòÒ |ÉÚb÷äÆºÉ ½þ¨ÉäÆ ¤ÉiÉÉxÉÒ {Éc÷äMÉÒ? EªÉÉ =ºÉEòä +ÉèÊSÉiªÉ EòÉ JÉÖ±ÉÉºÉÉ Eò®úxÉÉ {Éc÷äMÉÉ* ¨ÉèÆ +É{ÉEòä ¨ÉÉvªÉ¨É ºÉä ºÉnùxÉ EòÉä Eò½þxÉÉ SÉÉ½þiÉÒ ½þÚÆ ÊEò ÊVÉºÉ ºÉ¨ÉªÉ ºÉÉ®úä iÉÉEòiÉ´É®ú ¨ÉÖ±Eò Ê½þxnùÖºiÉÉxÉ EòÉä +ÉÆJÉä ÊnùJÉÉ ®ú½þä lÉä, ÊVÉºÉ ºÉ¨ÉªÉ ½þ¨É {É®ú +xÉÉ´É¶ªÉEò nù¤ÉÉ´É ¤ÉxÉÉ ®ú½þä lÉä, =ºÉ ºÉ¨ÉªÉ ¦ÉÒ ªÉ½þ nùä¶É +{ÉxÉÒ ®úÒgø EòÒ ½þdÒ iÉÉxÉ Eò®ú JÉc÷É ®ú½þä Eòä´É±É ªÉ½þÒ |ÉÚb÷èÆºÉ lÉÒ ®úÒºÉ®úVÉèÆ]õ <ÆÊb÷ªÉÉ ¤ÉÉìxbºÉ EòÉä VÉÉ®úÒ Eò®úxÉä EòÒ, ªÉ½þÒ Ê´É´ÉäEò lÉÉ =ºÉ ªÉÉäVÉxÉÉ EòÉä ¶ÉÖ¯û Eò®úxÉä EòÉ +Éè®ú ªÉ½þÒ +ÉèÊSÉiªÉ lÉÉ =ºÉ ¡òèºÉ±Éä EòÉ* ½þ¨ÉxÉä VÉ¤É-VÉ¤É º´Énùä¶ÉÒ EòÒ ¤ÉÉiÉ Eò½þÒ iÉ¤É-iÉ¤É +ÊxÉ´ÉÉºÉÒ ¦ÉÉ®úiÉÒªÉ EòÉä ¦ÉÉ®úiÉ EòÉ +ÆMÉ ¨ÉÉxÉ Eò®ú Eò½þÒ* ½þ¨ÉxÉä º´Énùä¶ÉÒ EòÉ JÉÖ±ÉÉºÉÉ Eò®úiÉä ½þÖB Eò½þÉ lÉÉ ÊEò ¦ÉÉ®úiÉ ¦ÉÉ®úiÉÒªÉÉäÆ uÉ®úÉ ¤ÉxÉÉªÉÉ VÉÉBMÉÉ ±ÉäÊEòxÉ =ºÉ ºÉ¨ÉªÉ VÉ¤É MÉÉÆ´É ¨ÉäÆ ¤ÉºÉxÉä ´ÉÉ±Éä ¦ÉÉ®úiÉÒªÉ EòÒ ½þ¨ÉxÉä Eò±{ÉxÉÉ EòÒ lÉÒ =ºÉÒ iÉ®ú½þ +ÊxÉ´ÉÉºÉÒ ¦ÉÉ®úiÉÒªÉ EòÒ ¦ÉÒ Eò±{ÉxÉÉ EòÒ lÉÒ* ¨ÉÖZÉä JÉÖ¶ÉÒ ½þè ÊEò ½þ¨ÉÉ®úÒ ÊVÉºÉ +{ÉäIÉÉ {É®ú +ÊxÉ´ÉÉºÉÒ ¦ÉÉ®úiÉÒªÉ JÉ®úä =iÉ®úä, =ºÉ ¤ÉÉiÉ EòÉä +ÉMÉä ¤ÉgøÉiÉä ½þÖB <ºÉ Ê¨É^Ò ºÉä =xÉEòÉ ºÉ¨¤ÉxvÉ VÉÉäc÷iÉä ½þÖB ½þ¨ÉxÉä nùÉä +Éè®ú ¤Éc÷Ò ªÉÉäVÉxÉÉBÆ SÉ±ÉÉªÉÒ ½þèÆ - BEò {ÉÒ.+É<Ç.+Éä. EòÉb÷Ç EòÒ ªÉÉäVÉxÉÉ* <ºÉEòÉ ¨ÉiÉ±É¤É ½þè {ÉÒ{ÉÖ±É +Éì¡ò <ÆÊb÷ªÉxÉ +ÉäÊ®úÊVÉxÉ ªÉÉxÉÒ ¦ÉÉ®úiÉÒªÉ ¨ÉÚ±É Eòä xÉÉMÉÊ®úEò* ½þ¨ÉxÉä iÉªÉ ÊEòªÉÉ ½þè ÊEò ¦ÉÉ®úiÉÒªÉ ¨ÉÚ±É Eòä xÉÉMÉÊ®úEò +¤É ¦ÉÉ®úiÉ ¨ÉäÆ ´ÉÒºÉÉ ¨ÉÖEiÉ |É´Éä¶É |ÉÉ{iÉ Eò®ú ºÉEòäÆMÉä* <ºÉ ªÉÉäVÉxÉÉ EòÉ JÉÖ±ÉÉºÉÉ ¤É½þÖiÉ VÉ±nùÒ MÞÉ½þ ¨ÉÆjÉÒ Eò®úxÉä VÉÉ ®ú½þä ½þèÆ* +¤É ªÉ½þÉÆ ¦ÉÉ®úiÉÒªÉ ¨ÉÚ±É Eòä xÉÉMÉÊ®úEòÉäÆ EòÉä ´ÉÒºÉÉ EòÒ +ºÉÖÊ´ÉvÉÉ +ÉMÉä ºÉ½þxÉÒ xÉ½þÒÆ {Éc÷äMÉÒ* <ºÉÒ iÉ®ú½þ EòÒ BEò ªÉÉäVÉxÉÉ EòÉ JÉÖ±ÉÉºÉÉ <ºÉ ¤ÉÉ®ú Eòä ¤ÉVÉ]õ ¨ÉäÆ ÊEòªÉÉ MÉªÉÉ* =ºÉ¨ÉäÆ Eò½þÉ MÉªÉÉ ÊEò EòÖUô IÉäjÉÉäÆ ¨ÉäÆ |É´ÉÉºÉÒ ¦ÉÉ®úiÉÒªÉÉäÆ uÉ®úÉ ±ÉMÉÉªÉÉ MÉªÉÉ 100 ¡òÒºÉnùÒ vÉxÉ +Éè®ú <xÉ´Éèº]õ¨ÉèÆ]õ EòÉä +Éì]õÉä¨ÉèÊ]õEò B|ÉÚ´É±É Ê¨É±ÉäMÉÒ* ¨ÉèÆ <xÉ ªÉÉäVÉxÉÉ+ÉäÆ EòÉ JÉÖ±ÉÉºÉÉ <ºÉÊ±ÉB Eò®ú ®ú½þÒ ½þÚÆ ÊEò <xÉ ªÉÉäVÉxÉÉ+ÉäÆ Eòä SÉ±ÉiÉä +ÉVÉ ¦ÉÉ®úiÉ Eòä ½þVÉÉ®úÉäÆ ¨ÉÒ±É nùÚ®ú ®ú½þxÉä ´ÉÉ±Éä =xÉ +ÊxÉ´ÉÉºÉÒ ¦ÉÉ®úiÉÒªÉÉäÆ EòÉä ¦ÉÉ®úiÉ EòÒ Ê¨É^Ò VªÉÉnùÉ +{ÉxÉÒ, VªÉÉnùÉ Eò®úÒ¤É +Éè®ú VªÉÉnùÉ ºÉÖMÉÊxvÉiÉ ±ÉMÉ ®ú½þÒ ½þè* ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ½þ¨ÉäÆ +Éè®ú +É{ÉEòÉä Ê´Énùä¶ÉÉäÆ ¨ÉäÆ VÉÉxÉä EòÉ ¨ÉÉèEòÉ Ê¨É±ÉiÉÉ ½þè* ½þ¨ÉäÆ ±ÉMÉiÉÉ ½þè ÊEò ´É½þÉÆ ¤Éè`öä ¦ÉÉ®úiÉÒªÉ BEò ºÉ{ÉxÉÉ ºÉÆVÉÉäB ¤Éè`öä ½þèÆ ÊEò ´É½þÉÆ ºÉä Eò¨ÉÉB vÉxÉ EòÉä ÊEòºÉÒ iÉ®ú½þ nùä¶É ¨ÉäÆ ±ÉMÉÉxÉä EòÉ EòÉ¨É ½þÉä* ¨ÉÖZÉä ±ÉMÉiÉÉ ½þè ÊEò +¤É =xÉEòÉ ´É½þ ºÉ{ÉxÉÉ ºÉÉEòÉ®ú ½þÉäxÉä EòÉ ´ÉEiÉ ¤É½þÖiÉ xÉVÉnùÒEò +É ®ú½þÉ ½þè* ½þ¨ÉÉ®úÒ BEò +Éè®ú |ÉÊiÉ¤ÉriÉÉ lÉÒ {ÉÉ®únù¶ÉÒÇ +Éè®ú <Ç¨ÉÉxÉnùÉ®ú ¶ÉÉºÉxÉ nùäxÉä EòÒ* ¨ÉÖZÉä +ÉVÉ ªÉ½þ Eò½þiÉä JÉÖ¶ÉÒ ½þè ÊEò =ºÉ |ÉÊiÉ¤ÉriÉÉ ¨ÉäÆ {É½þ±É Eò®úiÉä ½þÖB ½þ¨ÉÉ®úÒ ºÉ®úEòÉ®ú xÉä ±ÉÉäEò{ÉÉ±É Ê´ÉvÉäªÉEò <ºÉ ºÉnùxÉ ¨ÉäÆ Ê{ÉUô±Éä ºÉjÉ ¨ÉäÆ |ÉºiÉÖiÉ ÊEòªÉÉ* ´É¹ÉÉäÇÆ ºÉä <ºÉ {É®ú SÉSÉÉÇ SÉ±É ®ú½þÒ lÉÒ +Éè®ú ´É½þ iÉ®ú½þ-iÉ®ú½þ EòÒ Eò¨ÉäÊ]õªÉÉäÆ ¨ÉäÆ ¦É]õEò ®ú½þÉ lÉÉ, ½þ¨ÉxÉä =ºÉEòÉä VªÉÉèÆ]õ Eò¨Éä]õÒ Eòä ¨ÉÉvªÉ¨É ºÉä ±ÉÉEò®ú |ÉºiÉÖiÉ ÊEòªÉÉ* Eòä´É±É |ÉºiÉÖiÉ xÉ½þÒÆ ÊEòªÉÉ, ´É¹ÉÉäÇÆ ºÉä nùä¶É ¨ÉäÆ BEò ¤É½þºÉ SÉ±É ®ú½þÒ lÉÒ ÊEò |ÉvÉÉxÉ ¨ÉÆjÉÒ EòÉä =ºÉEòä PÉä®úä ¨ÉäÆ ±ÉÉªÉÉ VÉÉB ªÉÉ xÉ½þÒÆ ±ÉÉªÉÉ VÉÉB? ªÉ½þÉÆ |ÉvÉÉxÉ ¨ÉÆjÉÒ xÉä º´ÉªÉÆ ºÉnùxÉ ¨ÉäÆ JÉc÷ä ½þÉäEò®ú Eò½þÉ ÊEò <ºÉEòÒ {ÉÊ®úÊvÉ ¨ÉäÆ |ÉvÉÉxÉ ¨ÉÆjÉÒ +ÉxÉä SÉÉÊ½þBÆ EªÉÉäÆÊEò ´É½þ ÊEòºÉÒ EòÉxÉÚxÉ ºÉä >ð{É®ú xÉ½þÒÆ ½þèÆ* VÉÉä ±ÉÉäEò{ÉÉ±É Ê¤É±É ½þ¨ÉxÉä |ÉºiÉÖiÉ ÊEòªÉÉ |ÉvÉÉxÉ ¨ÉÆjÉÒ =ºÉEòä PÉä®úä ¨ÉäÆ ±ÉÉB MÉB ½þèÆ* Eòä´É±É ªÉ½þÒ xÉ½þÒÆ ºÉÚSÉxÉÉ Eòä +ÊvÉEòÉ®ú EòÒ ¤ÉÉiÉ ½þÖ<Ç* <ºÉ ºÉÆ¤ÉÆvÉ ¨ÉäÆ ½þ¨ÉxÉä BEò nùÚºÉ®úÉ ¨É½þi´É{ÉÚhÉÇ ÊxÉhÉÇªÉ Ê±ÉªÉÉ * ºÉÚSÉxÉÉ Eòä +ÊvÉEòÉ®ú EòÉä ±ÉÉxÉä EòÒ |ÉÊiÉ¤ÉriÉÉ Eòä´É±É ºÉnùxÉ Eòä ¤ÉÉ½þ®ú +Éè®ú ºÉnùxÉ Eòä ¡ò¶ÉÇ {É®ú JÉc÷ä ½þÉäEò®ú xÉ½þÒÆ Eò½þÒ ¤ÉÊ±Eò ®úÉ¹]Å{ÉÊiÉ +Ê¦É¦ÉÉ¹ÉhÉ Eòä {Éè®úÉ 44 ¨ÉäÆ =ºÉ |ÉÊiÉ¤ÉriÉÉ EòÉä nùÉä½þ®úÉªÉÉ* <ºÉºÉä {ÉiÉÉ SÉ±ÉiÉÉ ½þè ÊEò ½þ¨ÉÉ®úÒ ÊxÉ¹`öÉ ºÉÚSÉxÉÉ EòÉ +ÊvÉEòÉ®ú nùäxÉä Eòä |ÉÊiÉ ÊEòiÉxÉÒ ½þè? Eòä´É±É ªÉ½þÒ xÉ½þÒÆ <ºÉ ¤ÉÉ®ú Eòä ¤ÉVÉ]õ ¨ÉäÆ Ê´ÉiiÉ ¨ÉÆjÉÒ xÉä ¤É½þÖiÉ FòÉÆÊiÉEòÉ®úÒ {É½þ±É EòÒ* =x½þÉäÆxÉä BEºÉÉ<VÉ b÷ªÉÚ]õÒ EòÒ 11 º±Éè¤É EòÉä PÉ]õÉ Eò®ú 3 {É®ú ±ÉÉ ÊnùªÉÉ* Eòº]õ¨É b÷ªÉÚ]õÒ EòÒ 7 º±Éè¤É EòÉä PÉ]õÉ Eò®ú 5 {É®ú ±ÉÉ ÊnùªÉÉ* ¶ÉÉªÉnù +É¨É +Énù¨ÉÒ <ºÉEòÉä ºÉ¨ÉZÉ xÉ½þÒÆ {ÉÉBMÉÉ ±ÉäÊEòxÉ +xÉäEò +lÉÇ¶ÉÉºÊjÉªÉÉäÆ xÉä <ºÉ ¤ÉÉiÉ EòÒ ºÉ®úÉ½þxÉÉ Eò®úiÉä ½þÖB Eò½þÉ ÊEò <ºÉ |ÉhÉÉ±ÉÒ EòÉä |ÉÉ®ú¨¦É Eò®úEòä =x½þÉäÆxÉä §É¹]õÉSÉÉ®ú EòÒ VÉc÷ {É®ú |É½þÉ®ú ÊEòªÉÉ ½þè* =x½þÉäÆxÉä ¤ÉVÉ]õ ¤ÉxÉÉiÉä ºÉ¨ÉªÉ ¤Éc÷ä ´ªÉÉ´ÉºÉÉÊªÉEò PÉ®úÉxÉÉäÆ EòÒ ¦ÉÚÊ¨ÉEòÉ EòÉä Eòä´É±É <ºÉ ¤ÉÉ®ú xÉ½þÒÆ ¤ÉÊ±Eò ºÉnùÉ-ºÉnùÉ Eòä Ê±ÉB ºÉ¨ÉÉ{iÉ Eò®ú ÊnùªÉÉ* <ºÉÒ iÉ®ú½þ EòÒ BEò <Ç¨ÉÉxÉnùÉ®ú {É½þ±É ¦ÉÉ®úiÉ Eòä {ÉªÉÉÇ´É®úhÉ ¨ÉÆjÉÒ xÉä EòÒ* +É{É ºÉ¤É EòÉä ´É½þ {ÉjÉ Ê¨É±ÉÉ ½þÉäMÉÉ* ¨ÉÖZÉä ¦ÉÒ ´É½þ {ÉjÉ Ê¨É±ÉÉ ÊVÉºÉ ¨ÉäÆ =x½þÉäÆxÉä Eò½þÉ ÊEò =xÉEòä ¨ÉÆjÉÉ±ÉªÉ uÉ®úÉ º´ÉÒEÞòiÉ EòÒ MÉ<Ç ½þ®ú ªÉÉäVÉxÉÉ EòÉä <Æ]õ®úxÉè]õ {É®ú ={É±É¤vÉ Eò®úÉ ÊnùªÉÉ MÉªÉÉ ½þè* +ÉVÉEò±É {ÉªÉÉÇ´É®úhÉ EòÉ¡òÒ b÷èÊ±ÉMÉä]õ ¨ÉºÉ±ÉÉ ¤ÉxÉÉ ½þÖ+É ½þè* VÉ¤É EòÉä<Ç ªÉÉäVÉxÉÉ {ÉªÉÉÇ´É®úhÉ ¨ÉÆjÉÉ±ÉªÉ uÉ®úÉ º´ÉÒEÞòiÉ ½þÉäiÉÒ ½þèÆ iÉÉä ¤É½þÖiÉ ºÉÒ ¦ÉÉèÆ½þäÆ =`öiÉÒ ½þèÆ* =ºÉ¨ÉäÆ Eòä´É±É ªÉÉäVÉxÉÉ+ÉäÆ EòÉ ¤ªÉÉä®úÉ +Éè®ú xÉÉ¨É xÉ½þÒÆ, ÊEòºÉ +ÉvÉÉ®ú {É®ú =xÉ ªÉÉäVÉxÉÉ+ÉäÆ EòÉä ¨ÉÆVÉÚ®úÒ Ê¨É±ÉÒ ½þè, =x½þÉäÆxÉä <ºÉEòÉ {ÉÚ®úÉ Ê´É´É®úhÉ <Æ]õ®úxÉè]õ ¨ÉäÆ b÷É±É ÊnùªÉÉ* ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ¨ÉÖZÉä +{ÉäIÉÉ ªÉ½þ lÉÒ ÊEò Ê´É{ÉIÉ Eòä ºÉÉlÉÒ ºÉ®úEòÉ®ú Eòä <xÉ <Ç¨ÉÉxÉnùÉ®ú |ÉªÉÉºÉÉäÆ EòÒ ºÉ®úÉ½þxÉÉ Eò®úäÆMÉä ±ÉäÊEòxÉ ¨ÉÖZÉä nùÖJÉ ½þÖ+É VÉ¤É ½þ¨ÉÉ®úÒ ºÉ®úEòÉ®ú {É®ú Ê´É{ÉIÉ Eòä EòÖUô ºÉÉÊlÉªÉÉäÆ xÉä §É¹]õÉSÉÉ®ú Eòä +É®úÉä{É ¨ÉgøxÉä SÉÉ½þä* VÉÉäMÉÒ VÉÒ ªÉ½þÉÆ xÉ½þÒÆ ½þèÆ* =ºÉ ÊnùxÉ ¤É½þÖiÉ >ðÆSÉä º´É®ú ¨ÉäÆ Eò½þ ®ú½þä lÉä ÊEò {ÉÉÆSÉ ½þVÉÉ®ú Eò®úÉäc÷ ¯û{ÉB EòÉ PÉÉä]õ±ÉÉ ½þÉä MÉªÉÉ* +MÉ®ú ´É½þ +ÉVÉ ªÉ½þÉÆ ½þÉäiÉä iÉÉä ¨ÉèÆ =xÉºÉä {ÉÚUôiÉÒ ÊEò EªÉÉ =xÉEòÉ PÉÉä]õÉ±ÉÉäÆ EòÉ ½þèÆMÉ-+Éä´É®ú +¦ÉÒ JÉi¨É xÉ½þÒÆ ½þÖ+É? JÉi¨É EòèºÉä ½þÉäiÉÉ? +¦ÉÒ Ê{ÉUô±Éä ½þ¡iÉä <ºÉÒ ºÉnùxÉ ¨ÉäÆ ¡òVÉÒÇ ´ÉÉä]õ PÉÉä]õÉ±ÉÉ PÉ]õÉ ½þè* =ºÉ PÉÉä]õÉ±Éä ºÉä ¤ÉÉ½þ®ú ´É½þ EòèºÉä +ÉiÉä? ¨ÉÖZÉä VÉÉäMÉÒ VÉÒ ºÉä EòÉä<Ç xÉÉ®úÉVÉMÉÒ xÉ½þÒÆ ½þè* ¨ÉÖZÉä <ºÉ ¤ÉÉiÉ EòÉ nùÖJÉ ½þÖ+É ÊEò <ºÉ ¤ÉÉiÉ EòÉä Ê¶É´É ¶ÉÆEò®ú VÉÒ xÉä =`öÉªÉÉ* ¶É®únù VÉÒ ¤Éè`öä ½þèÆ* +MÉ®ú Ê¶É´É¶ÉÆEò®ú VÉÒ ªÉ½þÉÆ ¤Éè`öä ½þÉäiÉä iÉÉä ¨ÉèÆ =xÉºÉä ¨ÉÖJÉÉÊiÉ¤É ½þÉäEò®ú ªÉ½þ ¤ÉÉiÉ Eò½þiÉÒ* ´Éä <ºÉ ºÉnùxÉ Eòä ´ÉÊ®ú¹`ö ºÉnùºªÉ ½þèÆ +Éè®ú nùä¶É Eòä Eò<Ç ¨É½þi´É{ÉÚhÉÇ {ÉnùÉäÆ {É®ú ®ú½þ SÉÖEòä ½þèÆ* ¨ÉÖZÉä nùÖJÉ <ºÉÊ±ÉªÉä ½þÖ+É ÊEò =x½þÉäÆxÉä JÉÖnù ZÉÚ`öä +É®úÉä{ÉÉäÆ EòÒ {ÉÒc÷É ¦ÉÉäMÉÒ ½þè* ´Éä BäºÉä ´ªÉÊEiÉ ½þèÆ ÊVÉx½þÉäÆxÉä <ºÉ WÉ½þ®ú EòÉä JÉÖnù Ê{ÉªÉÉ ½þè +Éè®ú =x½þÉäxÉä JÉÖnù <ºÉ iÉ®ú½þ Eòä +É®úÉä{ÉÉäÆ EòÒ ¨É½þÆMÉÒ EòÒ¨ÉiÉ SÉÖEòÉ<Ç ½þè* ¨ÉÖZÉä <ºÉ ¤ÉÉiÉ EòÉ nùÖJÉ ½þè ÊEò VÉÉä +É®úÉä{É ®úÉ<Ç ¤É®úÉ¤É®ú ºÉSÉ xÉ½þÒÆ {ÉÉªÉä MÉªÉä =xÉEòä EòÉ®úhÉ =x½þäÆ ®úÉVªÉ{ÉÉ±É {Énù ºÉä <ºiÉÒ¡òÉ nùäxÉÉ {Éc÷É* <ºÉÊ±ÉªÉä ¨ÉÖZÉä ±ÉMÉ ®ú½þÉ lÉÉ ÊEò VÉÉä ´ªÉÊEiÉ <ºÉ iÉ®ú½þ EòÉ ¦ÉÖEiÉ¦ÉÉäMÉÒ ½þè, ´É½þ nùÚºÉ®úÉäÆ {É®ú +É®úÉä{É ±ÉMÉÉiÉä ºÉ¨ÉªÉ lÉÉäc÷É ºÉÆªÉ¨É VÉ°ü®ú ¤É®úiÉäMÉÉ ±ÉäÊEòxÉ =x½þÉäÆxÉä ºÉÆªÉ¨É xÉ½þÒÆ ¤É®úiÉÉ* BEò ±ÉäJÉ Eòä ½þ´ÉÉ±Éä ºÉä =x½þÉäÆxÉä ½þ¨ÉÉ®úÒ ºÉ®úEòÉ®ú {É®ú ¤ÉnùÊxÉªÉiÉÒ +Éè®ú ¤Éä<Ç¨ÉÉxÉÒ Eòä +É®úÉä{É ¨Égø ÊnùªÉä* ¨ÉèÆ +É{É ±ÉÉäMÉÉäÆ ºÉä {ÉÚUôxÉÉ SÉÉ½þiÉÒ ½þÚÆ ÊEò ½þ¨É ¨ÉäÆ ºÉä EòÉèxÉ-EòÉèxÉ <ºÉ iÉ®ú½þ Eòä +É®úÉä{ÉÉäÆ EòÉ Ê¶ÉEòÉ®ú xÉ½þÒÆ ½þÖ+É* EªÉÉ ªÉ½þ ºÉSÉ xÉ½þÒÆ ÊEò ªÉ½þ VÉÉxÉiÉä ½þÖªÉä ¦ÉÒ +É®úÉä{ÉÉäÆ ¨ÉäÆ ºÉSSÉÉ<Ç xÉ½þÒÆ ½þè, Eò<Ç ¤ÉÉ®ú IÉÖpù º´ÉÉlÉÉäÇÆ +Éè®ú ½þ±ÉEòÒ ®úÉVÉxÉÒÊiÉ Eòä SÉ±ÉiÉä <ºÉ iÉ®ú½þ Eòä +É®úÉä{É ¨Égø ÊnùªÉä VÉÉiÉä ½þèÆ* ¶É®únù VÉÒ +É{ÉEòä {ÉÒUôä ¤Éè`öiÉä ½þèÆ ¨ÉÉvÉ´É®úÉ´É, +É{ÉEòä ¤É®úÉ¤É®ú ¨ÉäÆ ¤Éè`öiÉä ½þèÆ ¨ÉÉäiÉÒ ±ÉÉ±É VÉÒ ´ÉÉä®úÉ +Éè®ú <vÉ®ú ¨Éä®úÒ iÉ®ú¡ò ¤Éè`öiÉä ½þèÆ ¸ÉÒ ±ÉÉ±ÉEÞò¹hÉ +Éb÷´ÉÉhÉÒ,¸ÉÒ ªÉ¶É´ÉÆiÉ ÊºÉx½þÉ, ¸ÉÒ ¨ÉnùxÉ ±ÉÉ±É JÉÖ®úÉxÉÉ* ¨Éä®úÒ nùÉ<ÇÆ iÉ®ú¡ò ¤Éè`öiÉä ½þèÆ ¸ÉÒ Eò±{ÉxÉÉlÉ ®úÉªÉ* =xÉEòä ¤ÉMÉ±É ¨ÉäÆ =ºÉ ¤±ÉÉEò ¨ÉäÆ ¤Éè`öiÉä ½þèÆ ¸ÉÒ +ÉÊ®ú¡ò ¨ÉÉä½þ¨¨Énù JÉÉxÉ* ¨ÉèÆ +É{É ±ÉÉäMÉÉäÆ ºÉä {ÉÚUôxÉÉ SÉÉ½þiÉÒ ½þÚÆ EªÉÉ Eò±{ÉxÉÉlÉ VÉÒ Eòä ´Éä ÊnùxÉ =x½þäÆ ½þ¨É ´ÉÉ{ÉºÉ ±ÉÉEò®ú nùä ºÉEòiÉä ½þèÆ VÉÉä <x½þäÆ ¤Éä´ÉVÉ½þ VÉä±É ¨ÉäÆ MÉÖVÉÉ®úä {Éc÷ä* EªÉÉ EòÉä<Ç ¨ÉÖ+É´ÉWÉÉ iÉªÉ Eò®úäMÉÉ =ºÉ {ÉÒb÷É EòÉ VÉÉä ½þ¨ÉÉ®úä <xÉ ºÉÉÊlÉªÉÉäÆ xÉä ¦ÉÉäMÉÒ ½þè? +ÉÊJÉ®ú ªÉ½þ ÊºÉ±ÉÊºÉ±ÉÉ Eò¤É iÉEò SÉ±ÉäMÉÉ? Ê{ÉUô±Éä nùºÉ ºÉÉ±ÉÉäÆ ¨ÉäÆ <xÉ ¤ÉÉiÉÉäÆ xÉä ¤É½þÖiÉ iÉÚ±É {ÉEòc÷É ½þè +Éè®ú ¤Éä´ÉVÉ½þ |ÉÉäºÉÒEªÉÚ¶ÉxÉ EòÉ ÊºÉ±ÉÊºÉ±ÉÉ SÉ±ÉiÉÉ ®ú½þÉ ½þè, =ºÉºÉä UôÉä]õä ®úÉVÉxÉèÊiÉEò ±ÉÉ¦ÉÉäÆ EòÒ |ÉÉÊ{iÉ ¶ÉÉªÉnù ½þÉä ºÉEòiÉÒ ½þè ±ÉäÊEòxÉ nùä¶É EòÉä ¦ÉÉ®úÒ EòÒ¨ÉiÉ <ºÉEòä Ê±ÉªÉä SÉÖEòÉxÉÒ {Éc÷äMÉÒ* ¸ÉÒ ¨ÉÉä½þxÉ ÊºÉÆ½þ (nùä´ÉÊ®úªÉÉ): <ºÉ¨ÉäÆ Eò¨É±É xÉÉlÉ VÉÒ EòÉ xÉÉ¨É ¦ÉÒ ½þÉäMÉÉ* ¸ÉÒ¨ÉiÉÒ ºÉÖ¹É¨ÉÉ º´É®úÉVÉ : +¦ÉÒ iÉÉä ¨ÉèÆxÉä lÉÉäc÷ä ºÉä xÉÉ¨É |ÉiÉÒEò º´É°ü{É Ê±ÉªÉä ½þèÆ ±ÉäÊEòxÉ ¨ÉèÆ {ÉÚUôxÉÉ SÉÉ½þiÉÒ ½þÚÆ ÊEò EòÉèxÉ-EòÉèxÉ <ºÉEòÉ Ê¶ÉEòÉ®ú xÉ½þÒÆ ½þÖ+É* ¨ÉèÆ ¶É®únù VÉÒ ºÉä BEò ¤ÉÉiÉ Eò½þxÉÉ SÉÉ½þiÉÒ ½þÚÆ ÊEò {ÉIÉ +Éè®ú Ê´É{ÉIÉ EòÒ ¦ÉÚÊ¨ÉEòÉ iÉÉä ¤Énù±ÉiÉÒ ®ú½þäMÉÒ* Eò¦ÉÒ ½þ¨É =vÉ®ú iÉÉä Eò¦ÉÒ +É{É <vÉ®ú ¨ÉMÉ®ú nùä¶É SÉ±ÉiÉÉ ®ú½þä* UôÉä]õÉ ®úÉVÉxÉèÊiÉEò ±ÉÉ¦É =`öÉxÉä Eòä Ê±ÉªÉä ½þ¨É BEò-nùÚºÉ®úä EòÉä ¦É¦ÉEòiÉÒ ¦É_Ò ¨ÉäÆ xÉ ZÉÉäÆEòäÆ ÊVÉºÉEòä EòÉ®úhÉ nùä¶É Eòä ±ÉÉäMÉÉäÆ EòÒ +ÉºlÉÉ <xÉ ºÉÆºlÉÉ+ÉäÆ ¨ÉäÆ VÉ±ÉEò®ú JÉÉEò ½þÉä VÉÉªÉä iÉlÉÉ {ÉÚ®úä nùä¶É Eòä |ÉÊiÉÊxÉÊvÉªÉÉäÆ EòÉä ±ÉÉäMÉ ¤Éä<Ç¨ÉÉxÉ ºÉÉäSÉäÆ* ªÉÊnù =xÉEòÉ Ê´É¶´ÉÉºÉ =`ö MÉªÉÉ iÉÉä <ºÉEòÒ ¦ÉÉ®úÒ EòÒ¨ÉiÉ ½þ¨É ±ÉÉäMÉÉäÆ EòÉä SÉÖEòÉxÉÒ {Éc÷äMÉÒ* <ºÉÊ±ÉªÉä ¨ÉèÆ +{ÉxÉä ºÉÉÊlÉªÉÉäÆ ºÉä MÉÖVÉÉÊ®ú¶É Eò®úxÉÉ SÉÉ½þiÉÒ ½þÚÆ ÊEò +MÉ®ú ¨Éä®úÒ ºÉ±ÉÉ½þ {É®ú vªÉÉxÉ nùäÆMÉä iÉÉä <ºÉ nùä¶É EòÉä <ºÉ ¦É_Ò ¨ÉäÆ ZÉÉäÆEòxÉä ºÉä ¤ÉSÉÉ ºÉEòiÉä ½þèÆ* ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ½þ¨ÉÉ®úÒ ºÉ®úEòÉ®ú xÉä <ºÉ ®úÉ¹]Å EòÉä ºÉ¨ÞÉr¶ÉÉ±ÉÒ ®úÉ¹]Å ¤ÉxÉÉxÉä EòÉ º´É{xÉ nùäJÉÉ ½þè* ¨ÉÖZÉä ¨ÉÉ±ÉÚ¨É ½þè ÊEò ªÉ½þ º´É{xÉ iÉ¤É iÉEò ºÉÉEòÉ®ú xÉ½þÒÆ ½þÉä ºÉEòiÉÉ VÉ¤É iÉEò <ºÉ nùä¶É ¨ÉèÆ <x£òÉº]ÅESÉ®ú b÷ä´É±Éä{É¨ÉäÆ]õ ¤É½þÖiÉ ¨ÉWÉ¤ÉÚiÉ xÉ½þÒÆ ½þÉä VÉÉiÉÉ* ¨ÉÖZÉä JÉÖ¶ÉÒ ½þè ÊEò ®úÉ¹]Å{ÉÊiÉ VÉÒ xÉä {Éè®úÉ 21 +Éè®ú 28 ¨ÉäÆ Eòä´É±É <x£òÉº]ÅESÉ®ú b÷ä´É±Éä{É¨ÉäÆ]õ Eòä Ê±ÉªÉä ÊnùªÉä MÉªÉä ´ÉÉªÉnùÉäÆ EòÉä {ÉÚ®úÉ Eò®úxÉä Eòä Ê±ÉªÉä VÉÉä Eònù¨É =`öÉªÉä ½þèÆ, =xÉEòÉ ÊWÉFò ÊEòªÉÉ ½þè* ¨ÉèÆ BäºÉÒ ºÉ¦ÉÒ ªÉÉäVÉxÉÉ+ÉäÆ EòÉ ÊVÉFò xÉ½þÒÆ Eò®úxÉÉ SÉÉ½þiÉÒ ±ÉäÊEòxÉ BEò =±±ÉäJÉxÉÒªÉ ªÉÉäVÉxÉÉ ®úÉäb÷ <x£òÉº]ÅESÉ®ú ªÉÉäVÉxÉÉ EòÉ ÊVÉFò VÉ°ü®ú Eò°üÆMÉÒ* ªÉ½þ ªÉÉäVÉxÉÉ ÊºÉ±SÉ®ú ºÉä ºÉÉè®úÉ¹]Å +Éè®ú Eò¶¨ÉÒ®ú ºÉä EòxªÉÉEòÖ¨ÉÉ®úÒ iÉEò 6-±ÉäxÉ ´ÉÉ±Éä ºÉc÷Eò ¨ÉÉMÉÇ ºÉä ºÉÆ¤ÉÆÊvÉiÉ ½þè* ªÉ½þ BEºÉ|ÉäºÉ ½þÉ<Ç´Éä ÊxÉ¨ÉÉÇhÉ EòÒ ªÉÉäVÉxÉÉ ½þè* ¶ÉÉªÉnù +ÉVÉ EòÖUô ±ÉÉäMÉÉäÆ EòÉä ªÉ½þ ªÉÉäVÉxÉÉ ¨É½þi´ÉÉEòÉÆIÉÒ +Éè®ú +´ªÉ´ÉÉ½þÉÊ®úEò ±ÉMÉ ®ú½þÒ ½þÉäMÉÒ ±ÉäÊEòxÉ ¨ÉèÆ Eò½þxÉÉ SÉÉ½þiÉÒ ½þÚÆ ÊEò ÊVÉºÉ ºÉ¨ÉªÉ ºÉc÷Eòä-+ÉWÉ¨ÉªÉÉhÉÒ ¶Éä®ú¶ÉÉ½þ ºÉÚ®úÒ xÉä VÉÒ.]õÒ. ®úÉäb÷ Eòä ÊxÉ¨ÉÉÇÄhÉ EòÒ Eò±{ÉxÉÉ EòÒ lÉÒ* iÉÉä ¶ÉÉªÉnù =xÉEòä ¦ÉÒ EòÖUô +¨ÉÉiªÉÉäÆ xÉä ªÉ½þ ºÉÉäSÉÉ ½þÉäMÉÉ* =xÉEòä EòÖUô ±ÉÉäMÉÉäÆ xÉä ¦ÉÒ =ºÉEòÉä +´ªÉÉ´É½þÉÊ®úEò ªÉÉäVÉxÉÉ ½þÒ Eò½þÉ ½þÉäMÉÉ, =ºÉEòÉä ¨É½þi´ÉÉEòÉÆIÉÒ ªÉÉäVÉxÉÉ Eò½þÉ ½þÉäMÉÉ ±ÉäÊEòxÉ +ÉVÉ =ºÉ ºÉc÷Eò {É®ú ½þ¨É ºÉ¤É MÉ´ÉÇ Eò®úiÉä ½þèÆ* +É{É VÉÉxÉiÉä ½þèÆ ÊEò <ºÉ nùä¶É Eòä +ÉètÉäÊMÉEò Ê´ÉEòÉºÉ Eòä Ê±ÉB, ®úÉäc÷ Eòä Ê´ÉEòÉºÉ Eòä Ê±ÉB ®úä±É Eòä <x£òÉº]ÅESÉ®ú EòÉ ¨ÉVÉ¤ÉÚiÉ ½þÉäxÉÉ ¤É½þÖiÉ VÉ°ü®úÒ ½þè +Éè®ú ¨ÉèÆ <ºÉ ºÉnùxÉ Eòä ¡ò¶ÉÇ {É®ú JÉc÷Ò ½þÉäEò®ú Eò½þxÉÉ SÉÉ½þiÉÒ ½þÚÆ ÊEò ªÉ½þ ªÉÉäVÉxÉÉ xÉ ´ªÉÉ´É½þÉÊ®úEò ½þè +Éè®ú xÉ ¨É½þi´ÉÉEòÉÆIÉÒ ½þè* <ºÉ ºÉ®úEòÉ®ú EòÒ <SUôÉ¶ÉÊEiÉ EòÉ iÉEòÉVÉÉ ½þè ÊEò ´É½þ <ºÉ ªÉÉäVÉxÉÉ EòÉä {ÉÚ®úÉ Eò®úEòä ÊnùJÉÉªÉäMÉÒ +Éè®ú Ê½þxnùÖºiÉÉxÉ EòÉä BEò ¤É½þÖiÉ <¨{ÉÉä]õÇèÆ]õ +Éè®ú ¤É½þÖiÉ b÷ä´É±É{b÷ <x£òÉº]ÅESÉ®ú ºÉc÷Eò EòÉ ¤ÉxÉÉEò®ú nùäMÉÒ EªÉÉäÆÊEò <ºÉ ºÉ®úEòÉ®ú xÉä <SUôÉ¶ÉÊEiÉ Eòä ¤ÉÒÊºÉªÉÉäÆ ¡òèºÉ±Éä {É½þ±Éä ½þÒ Eò®ú b÷É±Éä ½þèÆ, VÉÉä +{ÉxÉä +É{É ¨ÉäÆ =nùÉ½þ®úhÉ ½þèÆ* =nùÉ½þ®úhÉ Eòä iÉÉè®ú {É®ú ¨ÉèÆ EòÉ´Éä®úÒ VÉ±É Ê´É´ÉÉnù Eòä ºÉ¨ÉÉvÉÉxÉ EòÉ ÊVÉFò Eò®úxÉÉ SÉÉ½þÚÆMÉÒ* +É{É iÉÉä VÉÉxÉiÉä ½þèÆ EªÉÉäÆÊEò +É{É ´É¹ÉÉäÇÆ ºÉä <ºÉ ºÉnùxÉ ¨ÉäÆ ®ú½þä ½þèÆ* +É{ÉxÉä EòÉ´Éä®úÒ Ê´É´ÉÉnù EòÉä ªÉ½þÉÆ {É®ú =`öÉiÉä ½þÖB nùäJÉÉ ½þÉäMÉÉ* nù¶ÉEòÉäÆ ºÉä SÉ±ÉÉ +É ®ú½þÉ ªÉ½þ Ê´É´ÉÉnù EòÉä]õÇ EòSÉ½þ®úÒ Eòä ¤ÉÒSÉ ¦É]õEòiÉÉ +nùÉ±ÉiÉÉäÆ +Éè®ú +ÉªÉÉäMÉÉäÆ Eòä SÉEEò®ú EòÉ]õiÉÉ,¤ÉÒÊºÉªÉÉäÆ ªÉÉÊSÉEòÉ+ÉäÆ Eòä ¤ÉÒSÉ ¡òÆºÉÉ ¤ÉgøiÉÉ ½þÒ SÉ±ÉÉ VÉÉ ®ú½þÉ lÉÉ, vÉÆºÉiÉÉ ½þÒ SÉ±ÉÉ VÉÉ ®ú½þÉ lÉÉ ±ÉäÊEòxÉ ®úÉ¹]ÅÒªÉ Ê½þiÉ EòÉ xÉVÉÊ®úªÉÉ ®úJÉiÉä ½þÖB Ê¤ÉxÉÉ º´ÉÉlÉÇ ªÉÉ Ê¤ÉxÉÉ UôÉä]õÒ ®úÉVÉxÉÒÊiÉ {É®ú ÊxÉMÉÉ½þ ®úJÉä ½þÖB ºÉ¤ÉEòÉä ºxÉä½þ +Éè®ú ºÉ¨¨ÉÉxÉ nùäxÉä EòÒ {ÉÊ®ú´ÉÉ®ú Eòä ¨ÉÖÊJÉªÉÉ EòÒ VÉÉä ¦ÉÚÊ¨ÉEòÉ ½þÉäiÉÒ ½þè, ´É½þ ¦ÉÚÊ¨ÉEòÉ ÊxÉ¦ÉÉiÉä ½þÖB <ºÉ ºÉ®úEòÉ®ú xÉä EòÉ´Éä®úÒ VÉ±É Ê´É´ÉÉnù EòÉ ºÉ¨ÉÉvÉÉxÉ ÊxÉEòÉ±É ÊnùªÉÉ, =ºÉEòÉ ½þ±É ÊxÉEòÉ±ÉEò®ú ®úJÉ ÊnùªÉÉ* <ºÉÒ iÉ®ú½þ ¨ÉèÆ ºÉÚSÉxÉÉ +Éè®ú |ÉºÉÉ®úhÉ ¨ÉÆjÉÉ±ÉªÉ Eòä nùÉä ¡òèºÉ±ÉÉäÆ EòÉ ÊVÉFò Eò®úxÉÉ SÉÉ½þÚÆMÉÒ* VÉèºÉÉ ¨ÉèÆxÉä Eò½þÉ ÊEò +É{É ´É¹ÉÉäÇÆ ºÉä <ºÉ ºÉÆºÉnù ¨ÉäÆ ½þèÆ* +É{ÉxÉä nùäJÉÉ ½þÉäMÉÉ ÊEò Ê¡ò±¨É VÉMÉiÉ ºÉä VÉÖc÷ä ½þÖB ºÉÉÆºÉnù, SÉÉ½þä ¤ÉVÉ]õ EòÒ SÉSÉÉÇ ¨ÉäÆ ¦ÉÉMÉ ±ÉäiÉä lÉä SÉÉ½þä +É<Ç.BÆb÷.¤ÉÒ. Ê¨ÉÊxÉº]ÅÒ EòÒ ´ÉÊEòÇÆMÉ EòÒ SÉSÉÉÇ ±ÉäiÉä lÉä, ½þ¨Éä¶ÉÉ BEò ¨ÉÉÆMÉ =`öÉiÉä lÉä* 40 ºÉÉ±ÉÉäÆ ºÉä ÊxÉ®úÆiÉ®ú ªÉ½þ ¨ÉÉÆMÉ <ºÉ ºÉnùxÉ +Éè®ú =ºÉ ºÉnùxÉ ¨ÉäÆ SÉ±ÉÒ +É ®ú½þÒ lÉÒ ÊEò Ê¡ò±¨É EòÉä =tÉäMÉ EòÉ nùVÉÉÇ ÊnùªÉÉ VÉÉªÉä* +ÉVÉ ¨ÉÖZÉä ªÉ½þ ¤ÉiÉÉiÉä ½þÖB JÉÖ¶ÉÒ ½þè ÊEò VÉÉä EòÉ¨É {ÉÚ´ÉÇ EòÒ ºÉ®úEòÉ®úäÆ 40 ´É¹ÉÉäÇÆ iÉEò xÉ½þÒÆ Eò®ú {ÉÉ<Ç, ´É½þ <ºÉ ºÉ®úEòÉ®ú xÉä 40 ÊnùxÉ ¨ÉäÆ Eò®ú ÊnùªÉÉ +Éè®ú {É½þ±ÉÉ ¤ÉVÉ]õ |ÉºiÉÖiÉ Eò®úiÉä ½þÖB =ºÉ {É®ú Ê´ÉiiÉ ¨ÉÆjÉÒ xÉä ºÉ½þ¨ÉÊiÉ EòÒ ¨ÉÉä½þ®ú ±ÉMÉÉ nùÒ* ... (´ªÉ´ÉvÉÉxÉ) ¸ÉÒ ®úÉVÉä¶É {ÉÉªÉ±É]õ (nùÉèºÉÉ) : EÞòÊ¹É Eòä ¤ÉÉ®úä ¨ÉäÆ EªÉÉ ÊEòªÉÉ ½þè? ¸ÉÒ¨ÉiÉÒ ºÉÖ¹É¨ÉÉ º´É®úÉVÉ : VÉ½þÉÆ iÉEò EÞòÊ¹É EòÒ ¨ÉÉÆMÉ ½þè <ºÉ ¤ÉÉ®ú EòÉ {ÉÚ®úÉ ¤ÉVÉ]õ EÞòÊ¹É {É®ú +ÉvÉÉÊ®úiÉ +ÉªÉÉ ½þè* ®úÉVÉä¶É VÉÒ, +É{ÉEòÉä ¨ÉÖJÉÉÊiÉ¤É Eò®úiÉä ½þÖB Ê´ÉiiÉ ¨ÉÆjÉÒ VÉÒ xÉä =ºÉ ºÉ¨ÉªÉ Eò½þÉ lÉÉ* ¨ÉèÆ ¦ÉÒ =xÉ ªÉÉäVÉxÉÉ+ÉäÆ EòÉ ÊVÉFò Eò°üÆMÉÒ ±ÉäÊEòxÉ +¦ÉÒ ¨ÉèÆ ºÉÚSÉxÉÉ +Éè®ú |ÉºÉÉ®úhÉ ¨ÉÆjÉÉ±ÉªÉ Eòä =xÉ nùÉä +½þ¨É ¡òèºÉ±ÉÉäÆ EòÉ ÊVÉFò Eò®ú ®ú½þÒ ½þÚÆ* 40 ºÉÉ±É iÉEò ´É½þ ºÉ®úEòÉ®úäÆ VÉÉä xÉÉ Eò®ú ºÉEòÒÆ, ´É½þ <ºÉ ºÉ®úEòÉ®ú xÉä 40 ÊnùxÉ ¨ÉäÆ ÊEòªÉÉ* <ºÉÒ iÉ®ú½þ BEò nùÚºÉ®úÉ ¡òèºÉ±ÉÉ ¦ÉÉ®úiÉÒªÉ Eò¨{ÉÊxÉªÉÉäÆ EòÉä +{ÉÊ±ÉÆÊEòÆMÉ nùäxÉä EòÉ lÉÉ* ¨ÉÖZÉä ºÉ¨ÉZÉ ¨ÉäÆ xÉ½þÒÆ +ÉiÉÉ ÊEò EòèºÉä BEò +iÉÉÊEòÇEò xÉÒÊiÉ <ºÉ nùä¶É ¨ÉäÆ SÉ±É ®ú½þÒ lÉÒ? ¦ÉÉ®úiÉ EòÒ Eò¨{ÉÊxÉªÉÉÆ ¨ÉÉìºEòÉä, lÉÉ<Ç±ÉèÆb÷ +Éè®ú ÊºÉÆMÉÉ{ÉÖ®ú Eòä +ÉMÉä SÉEEò®ú EòÉ]õiÉÒ lÉÒÆ, +É®ú.¤ÉÒ.+É<Ç. Eòä ºÉÉ¨ÉxÉä ½þÉlÉ ¤ÉÉÆvÉEò®ú JÉc÷Ò ®ú½þÉ Eò®úiÉÒ lÉÒÆ* 14.38 hrs. (Shri Basudeb Acharya) =xÉEòä +ÊvÉEòÉ®úÒ ¶ÉÉ]õÊ±ÉÆMÉ ÊEòªÉÉ Eò®úiÉä lÉä +Éè®ú ´É½þ Eò½þiÉä lÉä ÊEò ¦ÉÉ®úiÉ ¨ÉäÆ +{ÉÊ±ÉÆÊEòÆMÉ EòÒ ºÉÖÊ´ÉvÉÉ ¨ÉÉèVÉÚnù ½þè iÉÉä EªÉÉäÆ xÉ½þÒÆ nùäiÉä? {ÉiÉÉ xÉ½þÒÆ ´É½þ iÉEòÇ Ê´É½þÒxÉ xÉÒÊiÉ <ºÉ nùä¶É ¨ÉäÆ EªÉÉäÆ SÉ±É ®ú½þÒ lÉÒ? <ºÉ ºÉ®úEòÉ®ú xÉä BEò xÉÒÊiÉ ¤ÉxÉÉ<Ç +Éè®ú =ºÉ xÉÒÊiÉ Eòä SÉ±ÉiÉä =xÉ iÉ¨ÉÉ¨É ¦ÉÉ®úiÉÒªÉ Eò¨{ÉÊxÉªÉÉäÆ EòÉä VÉÉä ¨ÉÉºEòÉä, lÉÉ<Ç±ÉèÆb÷ +Éè®ú ÊºÉÆMÉÉ{ÉÖ®ú ºÉä +{ÉÊ±ÉÆÊEòÆMÉ EòÒ ºÉÖÊ´ÉvÉÉ ±Éä ®ú½þä lÉÒÆ, =xÉEòÉä ªÉ½þ ºÉÖÊ´ÉvÉÉ iÉÒxÉ ¨É½þÒxÉä Eòä +Ænù®ú ={É±É¤vÉ Eò®úÉ nùÒ* ®úÉVÉä¶É VÉÒ, +¤É VÉ®úÉ <vÉ®ú iÉ´ÉVVÉÉä nùÒÊVÉB* ÊEòºÉÉxÉ FòäÊb÷]õ EòÉb÷Ç EòÒ ªÉÉäVÉxÉÉ EÞòÊ¹É EòÒ ªÉÉäVÉxÉÉ ½þè* ®úÉVÉä¶É VÉÒ ¨ÉèÆ +É{ÉºÉä ¨ÉÖJÉÉÊiÉ¤É ½þÉä ®ú½þÒ ½þÚÆ* +É{ÉxÉä ÊEòºÉÉxÉ EòÒ ¤ÉÉiÉ Eò½þÒ, iÉÉä ¨ÉèÆ Eò½þ ®ú½þÒ lÉÒ ÊEò ÊEòºÉÉxÉ FòäÊb÷]õ EòÉb÷Ç EòÒ ªÉÉäVÉxÉÉ, ¡òºÉ±É ¤ÉÒ¨ÉÉ ªÉÉäVÉxÉÉ ÊEòºÉÉxÉÉäÆ ºÉä ½þÒ ºÉÆ¤ÉÆÊvÉiÉ ªÉÉäVÉxÉÉBÆ ½þèÆ* SÉÒxÉÒ =tÉäMÉ Eòä b÷Ò-±ÉÉ<ºÉäÆÊºÉMÉ EòÒ ªÉÉäVÉxÉÉ +Éè®ú |ÉÊiÉ ´É¹ÉÇ 20 ±ÉÉJÉ ¨ÉEòÉxÉÉäÆ EòÉ ÊxÉ¨ÉÉÇhÉ Eò®úxÉä EòÒ <iÉxÉÒ ¤Éc÷Ò ªÉÉäVÉxÉÉ ªÉ½þ ºÉ®úEòÉ®ú ±ÉäEò®ú +É<Ç* ½þ¨ÉÉ®úä ªÉ½þÉÆ Eò½þiÉä ½þèÆ ÊEò +MÉ®ú MÞÉÊ½þhÉÒ xÉä nùäJÉxÉÉ ½þÉä ÊEò SÉÉ´É±É =¤É±Éä ½þèÆ ªÉÉ xÉ½þÒÆ iÉÉä ´É½þ {ÉÚ®úÉ {ÉiÉÒ±ÉÉ xÉ½þÒÆ nùäJÉiÉÒ Eòä´É±É BEò EòhÉ ÊxÉEòÉ±ÉEò®ú ½þÒ {ÉiÉÉ ±ÉMÉÉ ±ÉäiÉÒ ½þè ÊEò {ÉiÉÒ±ÉÉ MÉ±ÉÉ ½þè ªÉÉ xÉ½þÒÆ* <ºÉÊ±ÉB ¨ÉèÆ =xÉ ªÉÉäVÉxÉÉ+ÉäÆ EòÉ ÊVÉFò Eò®ú ®ú½þÒ ½þÚÆ, VÉÉä |ÉiÉÒEò Eòä iÉÉè®ú {É®ú +É{ÉEòä ºÉÉ¨ÉxÉä ªÉ½þ ¤ÉÉiÉ ®úJÉ nùäÆMÉÒ ÊEò ªÉ½þ ºÉ®úEòÉ®ú ÊEòºÉ iÉ®ú½þ EòÒ <SUôÉ¶ÉÊEiÉ ®úJÉiÉÒ ½þè* ... (´ªÉ´ÉvÉÉxÉ) ¸ÉÒ ¦ÉÚÊ{Éxpù ÊºÉÆ½þ ½þÖdÉ (®úÉä½þiÉEò): ªÉÚÊ®úªÉÉ Eòä ¦ÉÉ´É EòÉ EªÉÉ ½þÖ+É? ... (´ªÉ´ÉvÉÉxÉ) ¸ÉÒ¨ÉiÉÒ ºÉÖ¹É¨ÉÉ º´É®úÉVÉ : +É{É iÉ¨ÉÉ¨É ´É¹ÉÉäÇÆ ºÉä ®úÉ¹]Å{ÉÊiÉ VÉÒ Eòä +Ê¦É¦ÉÉ¹ÉhÉ ºÉÖxÉiÉä +Éè®ú {ÉgøiÉä SÉ±Éä +É ®ú½þä ½þèÆ* ªÉÊnù <ºÉ ¤ÉÉ®ú Eòä +Ê¦É¦ÉÉ¹ÉhÉ ¨ÉäÆ +É{ÉxÉä BEò ¤ÉÉiÉ +Éè¤VÉ´ÉÇ EòÒ ½þÉä, Ê{ÉUô±Éä Eò<Ç ´É¹ÉÉäÇÆ ºÉä ¨É½þÉ¨ÉÊ½þ¨É ®úÉ¹]Å{ÉÊiÉ VÉÒ Eò¶¨ÉÒ®ú EòÒ ÊºlÉÊiÉ {É®ú Eòä´É±É ÊSÉxiÉÉ ´ªÉEiÉ Eò®ú ®ú½þä lÉä ±ÉäÊEòxÉ {É½þ±ÉÒ ¤ÉÉ®ú ®úÉ¹]Å{ÉÊiÉ VÉÒ xÉä Eò¶¨ÉÒ®ú EòÒ ÊºlÉÊiÉ {É®ú ºÉÆiÉÉä¹É ´ªÉEiÉ ÊEòªÉÉ ½þè +Éè®ú ¶É¤nù Eò½þÉ ½þè, ¨ÉèÆ ºÉÆiÉÖ¹]õ ½þÚÆ ÊEò Eò¶¨ÉÒ®ú ¨ÉäÆ ÊºlÉÊiÉ ºÉÖvÉ®ú ®ú½þÒ ½þè* ªÉ½þ ÊºlÉÊiÉ Eòä´É±É Eò½þxÉä Eòä Ê±ÉB xÉ½þÒÆ ºÉÖvÉ®ú ®ú½þÒ ¤ÉÊ±Eò vÉ®úiÉÒ {É®ú ºÉÖvÉ®úÒ ½þÖ<Ç ÊnùJÉÉ<Ç nùäiÉÒ ½þè* ÊEòºÉÒ ¦ÉÒ VÉMÉ½þ EòÒ ¶ÉÉÆÊiÉ +Éè®ú ´ªÉ´ÉºlÉÉ EòÉä VÉÉÆSÉxÉä Eòä Ê±ÉB {ÉªÉÇ]õxÉ ºÉ¤ÉºÉä ¤Éc÷Ò EòºÉÉè]õÒ ½þÉäiÉÒ ½þè* nùÊºÉªÉÉäÆ ´É¹ÉÉäÇÆ ºÉä VÉÉä {ÉªÉÇ]õxÉ b÷Ú¤ÉÉ {Éc÷É lÉÉ, nùÊºÉªÉÉäÆ ´É¹ÉÉäÇÆ ºÉä Eò¦ÉÒ {ÉªÉÇ]õEò Eò¶¨ÉÒ®ú EòÒ iÉ®ú¡ò ¨ÉÖÆ½þ xÉ½þÒÆ Eò®úiÉä lÉä, Eò®úäÆ ¦ÉÒ EòèºÉä, VÉÉxÉ ½þlÉä±ÉÒ {É®ú ®úJÉEò®ú EòÉä<Ç ºÉè®ú-ºÉ{ÉÉ]õä Eòä Ê±ÉB xÉ½þÒÆ VÉÉ ºÉEòiÉÉ, +ÉVÉ =ºÉ Eò¶¨ÉÒ®ú Eòä MÉÖ±É¨ÉMÉÇ +Éè®ú {É½þ±ÉMÉÉÆ´É Ê¡ò®ú ºÉä ÊJÉ±É MÉB ½þèÆ, +ÉVÉ =ºÉ Eò¶¨ÉÒ®ú Eòä b÷±É ±ÉäEò Eòä Ê¶ÉEòÉ®úä Ê¡ò®ú ºÉä +É¤ÉÉnù ½þÉä MÉB ½þèÆ, +ÉVÉ =ºÉ Eò¶¨ÉÒ®ú ¨ÉäÆ ½þÉä]õ±ºÉ EòÒ Bäb÷´ÉÉÆºÉ ¤ÉÖÊEòÆMÉ SÉ±É ®ú½þÒ ½þè* +ÉVÉ ºÉä EòÖUô ¨É½þÒxÉä {É½þ±Éä ¨ÉèÆ ®úäÊb÷ªÉÉä Eò¶¨ÉÒ®ú EòÒ {ÉSÉÉºÉ´ÉÒÆ ´É¹ÉÇMÉÉÆ`ö Eòä ÊºÉ±ÉÊºÉ±Éä ¨ÉäÆ ¸ÉÒxÉMÉ®ú MÉ<Ç lÉÒ* ¨ÉèÆxÉä ´É½þÉÆ +{ÉxÉÒ +ÉÆJÉÉäÆ ºÉä VÉ¤É ºÉèÆEòc÷ÉäÆ EòÒ ºÉÆJªÉÉ ¨ÉäÆ ºEòÚ±ÉÒ ¤ÉSSÉÉäÆ EòÉä {ÉÉEòÉäÇÆ ¨ÉäÆ PÉÚ¨ÉiÉä ½þÖB nùäJÉÉ iÉÉä JÉÖ¶ÉÒ ºÉä ¨Éä®úÒ +ÉÆJÉäÆ xÉ¨É ½þÉä MÉ<Ç lÉÒÆ* ±ÉäÊEòxÉ BEò ¤ÉÉiÉ Eò½þxÉÉ SÉÉ½þiÉÒ ½þÚÆ ÊEò ªÉ½þ ½þ¨ÉÉ®úä Ê±ÉB Eòä´É±É ¶ÉÉÆÊiÉ EòÉ BEò {Éc÷É´É ½þè, ¨ÉÆÊVÉ±É xÉ½þÒÆ ½þè* ½þ¨ÉÉ®úÒ Eò¶¨ÉÒ®ú EòÒ ¶ÉÉÆÊiÉ EòÒ ¨ÉÆÊVÉ±É ´É½þ ½þÉäMÉÒ ÊVÉºÉ ÊnùxÉ ´É½þÉÆ ºÉä ÊxÉEò±ÉÉ ½þÖ+É Ê´ÉºlÉÉÊ{ÉiÉ Eò¶¨ÉÒ®úÒ ´ÉÉÊ{ÉºÉ +{ÉxÉä PÉ®úÉäÆ EòÉä ±ÉÉè]õ ºÉEòäMÉÉ +Éè®ú ½þ¨É ´É½þ ±ÉIÉªÉ ±ÉäEò®ú SÉ±É ®ú½þä ½þèÆ* ´É½þÉÆ ºÉä ÊxÉEò±ÉÉ ½þÖ+É Eò¶¨ÉÒ®úÒ 20 VÉxÉ´É®úÒ EòÉä BEò ÊnùxÉ ¨ÉxÉÉiÉÉ ½þè, =ºÉ ÊnùxÉ EòÉ xÉÉ¨É =ºÉxÉä "½þÉä±ÉÉä EòÉº]õ b÷ä" ÊnùªÉÉ ½þè* ªÉ½þ ´É½þ nùÖ¦ÉÉÇMªÉ¶ÉÉ±ÉÒ ÊnùxÉ ½þè ÊVÉºÉ ÊnùxÉ =x½þäÆ nùä¶É ÊxÉEòÉ±ÉÉ Ê¨É±ÉÉ lÉÉ* ´Éä Ênù±±ÉÒ ¨ÉäÆ ¦ÉÒ =ºÉ ºÉ¨ÉÉ®úÉä½þ EòÉ +ÉªÉÉäVÉxÉ Eò®úiÉä ½þèÆ* <ºÉ 20 VÉxÉ´É®úÒ EòÉä ¨ÉèÆ =xÉEòä <ºÉ ºÉ¨ÉÉ®úÉä½þ ¨ÉäÆ MÉ<Ç lÉÒ* ´É½þÉÆ ¨ÉèÆxÉä <ºÉ ºÉ®úEòÉ®ú EòÒ |ÉÊiÉ¤ÉriÉiÉÉ =xÉEòä ºÉÉ¨ÉxÉä ®úJÉÒ lÉÒ +Éè®ú Eò½þÉ lÉÉ ÊEò +É{É +ÉVÉ ½þÉä±ÉÉä EòÉº]õ b÷ä ¨ÉxÉÉ ®ú½þä ½þèÆ, xÉÉè ºÉÉ±É {É½þ±Éä, 20 VÉxÉ´É®úÒ, 1990 EòÉä +É{ÉEòÉä nùä¶É ÊxÉEòÉ±ÉÉ Ê¨É±ÉÉ lÉÉ ±ÉäÊEòxÉ ªÉ½þ <ºÉ ºÉ®úEòÉ®ú EòÒ |ÉÊiÉ¤ÉpùiÉiÉÉ ½þè ÊEò ½þÉä±ÉÉä EòÉº]õ b÷ä xÉ½þÒÆ, +É{É "®úÒªÉÚÊxÉªÉxÉ b÷ä" ¨ÉxÉÉBÆ +Éè®ú ´ÉÉÊ{ÉºÉ Eò¶¨ÉÒ®ú ¨ÉäÆ +{ÉxÉÒ =ºÉ ºÉ¨{ÉÊiiÉ {É®ú EòÉÊ¤ÉVÉ ½þÉäÆ +Éè®ú ¶ÉÉÆÊiÉ ºÉä ®ú½þ ºÉEòäÆ* ´É½þ ½þ¨ÉÉ®úÒ ¨ÉÆÊVÉ±É ½þè ±ÉäÊEòxÉ ªÉä ºÉÖJÉnù {Éc÷É´É ½þ¨ÉäÆ =ºÉ ¨ÉÆÊVÉ±É iÉEò VÉ°ü®ú ±Éä VÉÉBMÉÉ, <ºÉ +Ê¦É¦ÉÉ¹ÉhÉ ºÉä ªÉ½þ +É¶ÉÉ ¤ÉÆvÉiÉÒ ½þè* <ºÉÒ iÉ®ú½þ {ÉÚ´ÉÉäÇiiÉ®ú EòÒ ¤ÉÉiÉ ½þè* {ÉÚ´ÉÉäÇiiÉ®ú ¨ÉäÆ VÉ½þÉÆ iÉEò ¶ÉÉÆÊiÉ ºlÉÉ{ÉxÉÉ EòÉ ºÉ´ÉÉ±É ½þè, ¨ÉÖZÉä JÉÖ¶ÉÒ ½þè ÊEò ªÉ½þÉÆ JÉc÷ä ½þÉäEò®ú nùä¶É Eòä MÞÉ½þ ¨ÉÆjÉÒ xÉä VÉ¤É BxÉ.BºÉ.ºÉÒ.BxÉ. EòÒ ]õÉìEºÉ Eòä ºÉÆ¤ÉÆvÉ ¨ÉäÆ ¤ÉÉiÉ ®úJÉÒ iÉÉä ´ÉEiÉ´ªÉ nùäiÉä ½þÖB Eò½þÉ lÉÉ ÊEò BEò ´É¹ÉÇ EòÉ ªÉÖr Ê´É®úÉ¨É ½þÖ+É ½þè* ªÉ½þ <ºÉ ºÉ®úEòÉ®ú EòÒ ¤É½þÖiÉ ¤Éc÷Ò ={É±ÉÊ¤vÉ ½þè* +ÉVÉ ºÉä {É½þ±Éä Eò¦ÉÒ nùÉä ¨É½þÒxÉä, Eò¦ÉÒ iÉÒxÉ ¨É½þÒxÉä Eòä ªÉÖr Ê´É®úÉ¨É ½þÖB* iÉÒxÉ ¨É½þÒxÉä Eòä ªÉÖr Ê´É®úÉ¨É ¨ÉäÆ +É{É ºlÉÉªÉÒ ¶ÉÉÆÊiÉ EòÒ iÉ®ú¡ò xÉ½þÒÆ ¤Égø ºÉEòiÉä ±ÉäÊEòxÉ {É½þ±ÉÒ ¤ÉÉ®ú ´É½þÉÆ Eòä ¤ÉÉMÉÒ ºÉÆMÉ`öxÉÉäÆ xÉä <ºÉ ºÉ®úEòÉ®ú {É®ú ¦É®úÉäºÉÉ ´ªÉEiÉ ÊEòªÉÉ, VÉ¤É BEò ´É¹ÉÇ EòÉ ªÉÖr Ê´É®úÉ¨É ÊEòªÉÉ* +Éè®ú ¨ÉèÆ <ºÉ ºÉÆºÉnù ¨ÉäÆ JÉc÷ä ½þÉäEò®ú Eò½þxÉÉ SÉÉ½þiÉÒ ½þÚÆ ÊEò <iÉxÉä ¤Éc÷ä ªÉÖr Ê´É®úÉ¨É Eòä ºÉ¨ÉªÉ EòÉ ={ÉªÉÉäMÉ Eò®úEòä ºÉ®úEòÉ®ú {ÉÚ´ÉÉäÇiiÉ®ú ¨ÉäÆ ºlÉÉªÉÒ °ü{É ºÉä ¶ÉÉÆÊiÉ ºlÉÉÊ{ÉiÉ Eò®úxÉä EòÒ iÉ®ú¡ò ¤ÉgøäMÉÒ +Éè®ú ½þ¨É <ºÉ |ÉÊiÉ¤ÉriÉiÉÉ EòÉä {ÉÚ®úÉ Eò®úEòä ÊnùJÉÉBÆMÉä* Eòä´É±É ªÉ½þÒ xÉ½þÒÆ, VÉ½þÉÆ iÉEò {ÉÚ´ÉÉäÇiiÉ®ú Eòä Ê´ÉEòÉºÉ EòÉ ºÉÆ¤ÉÆvÉ ½þè, ¨ÉÖZÉä JÉÖ¶ÉÒ ½þè, ´É½þÉÆ Eòä ±ÉÉäMÉ ½þ¨Éä¶ÉÒ =tÉäMÉ EòÒ ¨ÉÉÆMÉ Eò®úiÉä lÉä ±ÉäÊEòxÉ <ºÉ ¤ÉÉ®ú Eòä ¤ÉVÉ]õ ¨ÉäÆ nùºÉ ºÉÉ±É EòÉ ]õèEºÉ ½þÉä±ÉÒb÷ä {ÉÚ´ÉÉäÇiiÉ®ú Eòä Ê±ÉB ÊnùªÉÉ MÉªÉÉ ½þè* nùºÉ ºÉÉ±É Eòä ]õèEºÉ ½þÉè±ÉÒb÷ä EòÉ ¨ÉiÉ±É¤É ½þè ÊEò {ÉÚ´ÉÉäÇiiÉ®ú ¨ÉäÆ +{ÉÉ®ú +ÉètÉäÊMÉEò Ê´ÉEòÉºÉ ½þÉäMÉÉ* <ºÉEòä ºÉÉlÉ ½þÒ ÊEòiÉxÉÒ ¤Éc÷Ò PÉ]õxÉÉ PÉ]õÒ ½þè, <ºÉ ¤ÉÉ®ú ¨ÉÊhÉ{ÉÖ®ú ¨ÉäÆ <ºÉ ºÉ®úEòÉ®ú xÉä ®úÉ¹]ÅÒªÉ JÉä±ÉÉäÆ EòÉ +ÉäªÉÉäVÉxÉ ÊEòªÉÉ* ±ÉÉ<´É ]õè±ÉÒEòÉº]õ ½þÖ+É, {É½þ±ÉÒ ¤ÉÉ®ú {ÉÚ´ÉÉäÇiiÉ®ú EòÉ ´É½þ ´ªÉÊEiÉ ¦ÉÉ®úiÉ Eòä +É¨É Ê½þººÉä Eòä ºÉÉlÉ ¦ÉÉ´ÉÉi¨ÉEò føÄMÉ ºÉä VÉÖc÷É +Éè®ú ¦ÉÉ®úiÉ Eòä +É¨É +Énù¨ÉÒ EòÒ BEò ¦ÉÉ´ÉÉi¨ÉEò BEòiÉÉ {ÉÚ´ÉÉäÇiiÉ®ú Eòä ºÉÉlÉ ºlÉÉÊ{ÉiÉ ½þÖ<Ç* ºÉSÉ iÉÉä ªÉ½þ ½þè ÊEò ½þ®ú ´ªÉÊEiÉ, ½þ®ú ´ÉMÉÇ, nùä¶É +Éè®ú Ê´Énùä¶É Eòä ±ÉÉäMÉ <ºÉ ºÉ®úEòÉ®ú ¨ÉäÆ +{ÉxÉÉ ¦É®úÉäºÉÉ ´ªÉEiÉ Eò®ú ®ú½þä ½þèÆ* VÉèºÉÉ ¨ÉèÆxÉä Eò½þÉ, ±ÉÉJÉÉäÆ {ÉªÉÇ]õEòÉäÆ xÉä Eò¶¨ÉÒ®ú ¨ÉäÆ ½þÉäxÉä ´ÉÉ±ÉÒ ¶ÉÉÆÊiÉ {É®ú +{ÉxÉä Ê´É¶´ÉÉºÉ EòÒ ¨ÉÉä½þ®ú ±ÉMÉÉ<Ç* ... (´ªÉ´ÉvÉÉxÉ) ¨ÉèÆ ¦É®úÉäºÉä EòÒ ¤ÉÉiÉ Eò®ú ®ú½þÒ ½þÚÆ, ¨ÉèÆ Ê´É¶´ÉÉºÉ EòÒ ¤ÉÉiÉ Eò®ú ®ú½þÒ ½þÚÆ, ¨ÉèÆ Eò½þ ®ú½þÒ lÉÒ ÊEò ±ÉÉJÉÉäÆ {ÉªÉÇ]õEòÉäÆ xÉä Eò¶¨ÉÒ®ú ¨ÉäÆ {É½þÖÆSÉEò®ú ´É½þÉÆ {ÉènùÉ ½þÖ<Ç ¶ÉÉÆÊiÉ {É®ú +{ÉxÉä Ê´É¶´ÉÉºÉ EòÒ ¨ÉÉä½þ®ú ±ÉMÉÉ<Ç* Ê®úºÉVÉÇèÆ]õ <ÆÊb÷ªÉÉ ¤ÉÉìbºÉ Eòä ¨ÉÉvªÉ¨É ºÉä {ÉèºÉÉ nùäEò®ú +ÊxÉ´ÉÉºÉÒ ¦ÉÉ®úiÉÒªÉÉäÆ xÉä <ºÉ ºÉ®úEòÉ®ú Eòä ºÉÉlÉ ºÉ½þªÉÉäMÉ EòÒ ¨ÉÉä½þ®ú ±ÉMÉÉ<Ç* Ê¨ÉªÉÉÆ xÉ´ÉÉWÉ ¶É®úÒ¡ò xÉä ¸ÉÒ +]õ±É Ê¤É½þÉ®úÒ ´ÉÉVÉ{ÉäªÉÒ EòÉ ¦É´ªÉ º´ÉÉMÉiÉ Eò®úEòä ¦ÉÉ®úiÉ-{ÉÉEò ¨ÉèjÉÒ Eòä >ð{É®ú Ê¨ÉjÉiÉÉ EòÒ ¨ÉÉä½þ®ú ±ÉMÉÉ<Ç* ±ÉäÊEòxÉ ¨ÉÖZÉä ¨ÉÉ±ÉÚ¨É ½þè ÊEò <ºÉ ºÉ®úEòÉ®ú EòÉ SÉ±ÉxÉÉ ½þ¨ÉÉ®úä Ê´É{ÉIÉ Eòä ºÉÉÊlÉªÉÉäÆ EòÉä ºÉÚ]õ xÉ½þÒÆ Eò®úiÉÉ, <ºÉEòÉ ¤ÉxÉä ®ú½þxÉÉ ¦ÉÒ ºÉÚ]õ xÉ½þÒÆ Eò®úiÉÉ <ºÉÊ±ÉB ªÉä <ºÉ +Ê¦É¦ÉÉ¹ÉhÉ {É®ú ºÉ½þ¨ÉÊiÉ EòÒ ¨ÉÉä½þ®ú xÉ½þÒÆ ±ÉMÉÉBÆMÉä* ¨ÉÖZÉä +{ÉäIÉÉ ¦ÉÒ xÉ½þÒÆ ½þè, ±ÉäÊEòxÉ ¨ÉèÆ BEò MÉÖVÉÉÊ®ú¶É VÉ°ü®ú Eò®úxÉÉ SÉÉ½þiÉÒ ½þÚÆ* ¶É®únù VÉÒ, VÉ¤É +É{É xÉäiÉÉ Ê´É{ÉIÉ Eòä xÉÉiÉä <ºÉ +Ê¦É¦ÉÉ¹ÉhÉ {É®ú ¤ÉÉä±ÉxÉä Eòä Ê±ÉB JÉc÷ä ½þÉäÆ iÉÉä <ºÉ ºÉ®úEòÉ®ú EòÉ ¨ÉÚ±ªÉÉÆEòxÉ Eò®úiÉä ºÉ¨ÉªÉ Eò¨É ºÉä Eò¨É BEò ¤ÉÉiÉ EòÉ vªÉÉxÉ VÉ°ü®ú ®úJÉäÆ ÊEò <ºÉ ºÉ®úEòÉ®ú EòÉä Ê´É®úÉºÉiÉ ¨ÉäÆ EªÉÉ Ê¨É±ÉÉ lÉÉ* ÊVÉºÉ ºÉ¨ÉªÉ ½þ¨ÉxÉä ºÉiiÉÉ ºÉÆ¦ÉÉ±ÉÒ lÉÒ, ½þ¨ÉäÆ Ê´É®úÉºÉiÉ ¨ÉäÆ Ê¨É±ÉÒ lÉÒ BEò §É¹]õ ®úÉVÉxÉèÊiÉEò ´ªÉ´ÉºlÉÉ, ½þ¨ÉäÆ Ê´É®úÉºÉiÉ ¨ÉäÆ Ê¨É±ÉÒ lÉÒ BEò SÉ®ú¨É®úÉiÉÒ ½þÖ<Ç +lÉÇ´ªÉ´ÉºlÉÉ, ½þ¨ÉäÆ Ê´É®úÉºÉiÉ ¨ÉäÆ Ê¨É±ÉÒ lÉÒ BEò ºÉÖºiÉ +Éè®ú ¤ÉÉäÊZÉ±É |É¶ÉÉºÉÊxÉEò ´ªÉ´ÉºlÉÉ, +Éè®ú ÊiÉºÉ{É®ú {ÉÚhÉÇ ¤É½þÖ¨ÉiÉ EòÉ +¦ÉÉ´É* BEò +±{É¨ÉiÉÒ ºÉ®úEòÉ®ú EòÒ EòÖUô ºÉÒ¨ÉÉBÆ ½þÉäiÉÒ ½þèÆ, BEò MÉ`ö¤ÉÆvÉxÉ ºÉ®úEòÉ®ú EòÒ EòÖUô ¨ÉªÉÉÇnùÉBÆ ½þÉäiÉÒ ½þèÆ, ±ÉäÊEòxÉ =xÉ ºÉÒ¨ÉÉ+ÉäÆ +Éè®ú nù¤ÉÉ´ÉÉäÆ Eòä SÉ±ÉiÉä ½þÖB <ºÉ ºÉ®úEòÉ®ú xÉä VÉÉä EòÉ¨É ÊEòªÉä ½þèÆ, EòÖUô ¨ÉÉäSÉÉäÇÆ {É®ú iÉÉä ªÉ½þ Ênù¶ÉÉºÉÚSÉEò ºÉ®úEòÉ®ú Eòä iÉÉè®ú {É®ú ªÉÉnù EòÒ VÉÉªÉäMÉÒ* ½þ¨ÉäÆ ¦ÉÒ¹¨É Ê{ÉiÉÉ¨É½þ EòÉ ´É½þ ´ÉÉEªÉ ¨ÉÉ±ÉÚ¨É ½þè, ¨ÉÖZÉä ªÉÉnù ½þè, ÊVÉºÉ ºÉ¨ÉªÉ ¶É®ú¶ÉèªªÉÉ {É®ú ´Éä ±Éä]õä ½þÖB lÉä +Éè®ú vÉ¨ÉÇ®úÉVÉ ªÉÖÊvÉÊ¹`ö®ú =xÉºÉä ®úÉVªÉ ºÉÆSÉÉ±ÉxÉ EòÒ Ê¶ÉIÉÉ ±ÉäxÉä MÉªÉä lÉä iÉÉä ¦ÉÒ¹¨É Ê{ÉiÉÉ¨É½þ xÉä Eò½þÉ lÉÉ ÊEò vÉ¨ÉÇ®úÉVÉ +iÉÒiÉ EòÉä EòÉäºÉEò®ú iÉÖ¨É +{ÉxÉÒ ÊVÉ¨¨ÉänùÉ®úÒ ºÉä ¤É®úÒ xÉ½þÒÆ ½þÉä ºÉEòiÉä* +MÉ®ú +iÉÒiÉ +SUôÉ ½þÉäiÉÉ iÉÉä iÉÖ¨½þäÆ ¶ÉÉºÉxÉ ºÉÉèÆ{ÉÉ ½þÒ EªÉÉäÆ VÉÉiÉÉ* <ºÉÒÊ±ÉB ½þ¨É <ºÉ Ê´É®úÉºÉiÉ EòÒ +Éä]õ ¨ÉäÆ ªÉÉ <xÉ ºÉÒ¨ÉÉ+ÉäÆ Eòä SÉ±ÉiÉä ÊEòºÉÒ iÉ®ú½þ EòÒ ÊVÉ¨¨ÉänùÉ®úÒ ºÉä ¤É®úÒ xÉ½þÒÆ ½þÉäxÉÉ SÉÉ½þiÉä* ½þ¨É <ºÉ ´ªÉ´ÉºlÉÉ Eòä iÉÆjÉ EòÉä ZÉEòZÉÉä®ú ®ú½þä ½þèÆ, ½þ¨É ªÉlÉÉÊºlÉÊiÉ´ÉÉnù ºÉä <ºÉ nùä¶É EòÉä =¤ÉÉ®úxÉÉ SÉÉ½þiÉä ½þèÆ* <ºÉ nùä¶É EòÉä ½þ¨É ZÉEòZÉÉä®ú ®ú½þä ½þèÆ, ´ªÉ´ÉºlÉÉ {ÉÊ®ú´ÉiÉÇxÉ EòÒ iÉ®ú¡ò ¤Égø ®ú½þä ½þèÆ +Éè®ú =ºÉ Ênù¶ÉÉ ¨ÉäÆ BEò-BEò Eònù¨É ¤ÉgøÉ ®ú½þä ½þèÆ* ¤É½þÖiÉ ¤ÉÉ®ú ¨ÉÖZÉä ±ÉäEò®ú EòÖUô ¤ÉÉiÉ Eò½þ nùÒ VÉÉiÉÒ ½þè* ±ÉäÊEòxÉ ¨ÉèÆ Eò½þxÉÉ SÉÉ½þiÉÒ ½þÚÆ, ªÉ½þ ºÉ®úEòÉ®ú ¨Éä®úÒ ºÉ®úEòÉ®ú ½þè, ªÉ½þ ºÉ®úEòÉ®ú ¨Éä®úÒ {ÉÉ]õÒÇ EòÒ ºÉ®úEòÉ®ú ½þè, ªÉ½þ ºÉ®úEòÉ®ú ´É¹ÉÉäÇÆ Eòä ºÉÆPÉ¹ÉÉäÇÆ +Éè®ú {ÉÊ®ú¸É¨É Eòä ¤ÉÉnù ¤ÉxÉÒ ½þè* <ºÉ ºÉ®úEòÉ®ú Eòä ¤ÉxÉxÉä ¨ÉäÆ ±ÉÉJÉÉäÆ ±ÉÉäMÉÉäÆ EòÒ iÉ{ÉºªÉÉ +Éè®ú ºÉÉvÉxÉÉ ±ÉMÉÒ ½þè* ªÉ½þ ºÉ®úEòÉ®ú SÉ±Éä, +SUôÒ SÉ±Éä, ªÉ½þÒ ¤ÉÉiÉ ¨Éä®úä Ê±ÉB ¨É½þi´É{ÉÚhÉÇ ½þè* ªÉ½þ +]õ±É Ê¤É½þÉ®úÒ ´ÉÉVÉ{ÉäªÉÒ EòÒ ºÉ®úEòÉ®ú ªÉ¶Éº´ÉÒ ½þÉä, VÉxÉiÉÉ EòÒ +{ÉäIÉÉ+ÉäÆ {É®ú JÉ®úÒ =iÉ®úä, ªÉ½þÒ EòÉ¨ÉxÉÉ Eò®úiÉä ½þÖB +Éè®ú |É¦ÉÖ ºÉä ªÉ½þÒ |ÉÉlÉÇxÉÉ Eò®úiÉä ½þÖB ¨ÉèÆ ªÉ½þ vÉxªÉ´ÉÉnù |ÉºiÉÉ´É ºÉnùxÉ ¨ÉäÆ |ÉºiÉÖiÉ Eò®úiÉÒ ½þÚÆ* MR. CHAIRMAN : Shri Ajit Panja, may second the Motion.

SHRI RAJESH PILOT : Shri Panja's party will be out of the Parliament this Session. We have read in the newspapers that Trinamul Congress will boycott the Session till the telecom rates are not revised. Have they revoked their decision?

SHRI AJIT KUMAR PANJA (CALCUTTA NORTH-EAST): Sir, as usual Shri Pilot is not well informed. The telecom issue has been kept in abeyance and therefore, we are here. He should be properly informed having known his background and knowing me.

Sir, I am grateful to you for calling me to second the Motion of Thanks on the President's Address.

Sir, I second the Motion. The momentous Address has been accepted by the people with great acclaim because in a very lucid manner our President had delivered the speech, touching the very heart of the people. It is also memorable having its source from Article 87(1) of our Constitution on the 22nd of February our President delivered the speech to both the Houses of Parliament.

I must congratulate the Government for National Policy on Agriculture. Eighty per cent of population is living in the rural areas. The other day the Planning Commission stated that 78 per cent of our population is living in the rural areas. The hon. Members will please give their mind that all of them are in the private sector. Our kisans and tillers are not in the public sector. They have no commune. There is no such Soviet system in agriculture. But they are all with two bigha zamin and green revolution was brought during Indiraji's time in 1967. I know that CPI Members do not like it. In 1967, Indiraji brought green revolution. I congratulate them for at least doing something. The number of kisans who got credit has gone up to 20 lakh from six lakh. This is a commendable thing. We must find out something for them so that they can really utilise it. The kisans of our country are excellent. You give them water to drink and water for the purpose of cultivation, they will really bring in gold for our mother India. Therefore, watershed management has been created in one hundred priority districts. It is really a commendable thing. I am sure that the Agriculture Minister will please see that these are implemented as quickly as possible.

Red revolution is good for our own country, whether it takes place in 1917 or 1950. In our country, the green revolution established history and this Government has established white revolution.

It was the highest milk production, 720 lakh tonnes, in the whole world in 1998-99, and it was one of the most befitting things done by this Government.

SHRI MULLAPALLY RAMACHANDRAN (CANNANORE): The achievement was made during the last one year! What are you talking about?

SHRI AJIT KUMAR PANJA : In the year 1998-99, the milk production has gone up to 720 lakh tonnes.

SHRI A.C. JOS (MUKUNDAPURAM): Do you know at what age a cow gives the milk?

SHRI AJIT KUMAR PANJA : What do you mean?

SHRI A.C. JOS : You understood my question, but you do not want to reply to me.

MR. CHAIRMAN: Shri Jos, he is not yielding, please take your seat.

SHRI AJIT KUMAR PANJA : I know that my learned friend is still labouring under his previous symbol of `cow and calf'. I know that he is still labouring under it.

India has produced 720 lakh tonnes of milk, and we have ushered into this `white revolution' in the year 1998-99. I found from the records that India has become the world's largest milk producer. In regard to wheat production, India has obtained the third position in the whole world where wheat is being produced. These are the commendable things which this Government has been able to do.

About Kisan Credit, I have already discussed it earlier and placed my views before this House.

Coming to infrastructure, Sushmaji has already spoken about this particular road. Hon. Members, please do not think that it connects Silchar to Saurashtra or Jammu and Kashmir to Kanyakumari. We are also aware of the golden quadrangle connecting all our big cities. But kindly think of the movement that will take place. We are not realising that. This is a boon for the integrity of the country. The movement from Kashmir to Kanyakumari and from Silchar to Saurashtra with the connecting link to all the cities will express the diversity and the culture of India. It is not a lane only because this type of infrastructure will give expression to our cultural heritage. This Government has done a great thing by proposing a National Integrated Transport Policy, which means all the airports, ports, rivers and also units which will connect roads will come under this. It will not only help the economic development of our country but will also bind our different cultures together. This will further strengthen the unity in diversity.

So far as the working-class is concerned, I am happy to note that some attempts have been made and I find that a thought has been given for improving the lot of the working-class. I find that this Government is addressing itself to the problems of the unorganised labour. In case of organised labour, trade union movement has gained ground in our country. But in case of unorganised labour, they are in great difficulty. Being a lawyer myself, I had a free interface with this unorganised labour. They are strewn all over and there is no proper legislation. This Government has addressed itself to the problems of this sector, namely, social security, occupational health safety, minimum wages and safeguards. I had an occasion to deal with seven lakhs of permanent workers in the coalfield area. My personal experience is that not only their wages have to be increased, but we must also give them good homes.

Working class people should be given a sense of security of home. They must have a good house to live in. They should be able to feel that their wives and children are safe at their home while they are in their work place. This would improve their health which will in turn increase their productivity. I welcome the second National Commission of Labour which has been set up after 30 years. This will go a long way in improving the lot of our working class.

If I do not mention the great work done by this Government for the Scheduled Castes and Scheduled Tribes, it will not be proper. The fund allocation for these sections of people has been increased three times. I congratulate the Finance Minister and the Government on this. Fund allocation for the two most important corporations, the National Scheduled Castes and Scheduled Tribes Finance Corporation and the National Backward Classes Finance and Development Corporation, has increased three times. This will go a long way in improving their lives. I hope the hon. Members from the Congress party would realise that helping those who indulge in killing dalits will not take them anywhere but helping this Government to carry out this work will improve the lives of people belonging to Scheduled Castes and Scheduled Tribes and instill a feeling in them that they are not a neglected lot.

The Government must take care to see that certain malpractices are curbed. Files are put up for permission to release reserved vacancies into open category on the pretext of nonavailability of candidates in the reserved categories. This practice must be stopped. It must be looked into as to where the posts are advertised. I have personal experience in some of the Departments where I had the opportunity of working. Once a file was put up to me with the request that certain vacancies in the reserved category should be de-reserved as there was not availability of candidates in the category of Scheduled Castes and Scheduled Tribes even after the mandatory advertisement was issued. I asked for the advertisement and I found that a vacancy in Tripura was advertised in an English newspaper in Maharashtra. By doing this, they complied with the formality of advertisement and ultimatey denied the job to the people belonging to Scheduled Castes and Scheduled Tribes. This must be taken care of by this Government and the officers concerned. The right of the Scheduled Castes and Scheduled Tribes people as provided under the Constitution must be given to them based on the policy.

Sir, I must say a few words about our mothers. If our mothers are not properly looked after, if women are not properly looked after, we will be nowhere. The first facts of life we learned were sitting on the lap of our mothers. Our mothers are our first private tutors. I must congratulate this Government for giving mothers the prestige due to them. This Government must be congratulated for showing its concern and making a provision for giving 10 kg rice per month free of cost to a person who is old and living in a rural area. They may not be able to reach many places. But this Government must be congratulated for the love and attention that they have shown to our elders. In my village in Burdwan, old people came running to me and said, "Mr. Panja, our sons could not look after us but this Government thought of us. We saw in the newspapers that we will be getting 10 kg rice in a month free of cost. We are very happy." I suggest that this Government must implement it.

Hon. Minister is sitting here. I appeal to him to leave aside all matters and implement this programme. Wherever the Minister goes, he should find out from the Block Development Officers, who are the kingpins in our system in India, whether they have done a survey to find out the number of old people living in their areas and whether 10 kg rice is distributed to them free of cost. There are nearly 558 blocks. If this is done, we would be doing a great help to people. If this is done, I tell you that God will bless you; and Allah will give you dua.

I quite remember, when I was in the Planning Ministry, our beloved Prime Minister Rajiv Gandhi called me and told: "Mr. Panja, can you give me one fair price shop within one kilometre of the mother's home? Mr. Panja, can you give me one potable water point two kilometres from our rural mothers?"

And, this is the idea you have been able to carry out. I must congratulate you. Please go ahead and see that this is implemented thoroughly.

MR. CHAIRMAN : Please conclude now.

SHRI AJIT KUMAR PANJA : I am concluding within a few minutes.

Sir, now, I come to the point of Education. We are at the end of this century. At the turn of this century, what Swamy Vivekananda has said about Education, and I quote:

"A nation is advanced in proportion as education and intelligence spread among the masses...If we are to rise again, we shall have to do it by spreading education among the masses. Educate and raise the masses, and thus alone, national revival is possible."

Now, we are at the end of this century. This Government must be congratulated for finding out what Swamy Vivekananda has said in their Budget Speech. I was astounded when I found that the hon. Finance Minister has made a provision that there will be one primary school within one kilometre of habitation. If he implements it, he will worship the Theory of Entitlement enunciated by Prof. Amartya Sen, by which he got the Noble price. Education right is the Theory of Entitlement. Please take it to the people. If he implements the purpose of having one primary school within one kilometre of a habitation, it will turn India around, and we will be able to have proper planning and development of India.

There is a saying: º´Énùä¶Éä {ÉÚVªÉiÉä ®úÉVÉÉ, Ê´ÉuÉxÉ¨ ºÉ´ÉÇjÉ {ÉÚVªÉiÉä* It means that `Kings and the Ministers are worshipped in their countries alone but a learned man is worshipped all over the world.' There is also a saying: =nùÉ®úSÉÊ®úiÉÉxÉÉ¨ iÉÖ, ´ÉºÉÖvÉè´É EòÖ]õÖ¨¤ÉEò¨É* It means that `A man who is transparent and open in his mind, the whole world is his own place.' Therefore, this education, this Theory of Entitlement, as enunciated by Prf. Amartya Sen has been given proper regard by this Government, and I am sure that they will implement it, and we will be able to go a long way.

MR. CHAIRMAN: Please conclude now.

SHRI AJIT KUMAR PANJA : Sir, I will just concluding.

MR. CHAIRMAN: Now, this should be your concluding point.

SHRI AJIT KUMAR PANJA : Yes, Sir, this is my concluding part.

MR. CHAIRMAN: It should be your concluding point and not part.

... (Interruptions)

SHRI AJIT KUMAR PANJA : Sir, after the Pokhran Test was conducted, there was a lot of criticisms by them as if we are going to attack Pakistan. But after it was conducted on 11th and 13th May, 1998, within seven days, another country reacted thinking as if we are competing with them. No, this is not so. Otherwise, our Prime Minister would not have gone there by a public bus from Delhi to Pakistan. He went there with the goodwill which has supported the confidence building exercise. His Lahore visit has created a sense of confidence building between the two countries and the neighbouring places.... (Interruptions)

SHRI AJIT KUMAR PANJA : Do you want to say something? ... (Interruptions)

MR. CHAIRMAN: Please conclude now.

... (Interruptions)

SHRI AJIT KUMAR PANJA : Sir, I do not blame them. After finding our Prime Minister going by bus to Lahore, some people in Bengal belonging to Marxist Communist Party and their leaders are thinking of going by Hero Bicycle from Calcutta to Dhaka. Let them do so. I do not blame them. They have missed the bus and now they are quarreling about it.

Sir, this has gone a long way in establishing what is required to be done. Therefore, in 12 months of this Government, I tell the House one by one the 12 things done by them, let alone many other things.

I would like to make the following observations about the achievements of this Government: -

(i) This Government proved that by taking care of regional aspirations National Agenda could be formed and the country could be run.

(ii) Pokhran successful nuclear tests have made India brave and strong.

(iii) The proxy war of terrorists has been controlled. The number of tourists has increased in Jammu & Kashmir.

1531 hour (Dr. Laxminarayan Pandey in the Chair.)

(iv) Secularism has been established firmly by maintaining peace and communal harmony and this Government has been able to prove that in one year, there has been minimum amount of bloodshed than in the last ten years due to communal violence. The best Puja and the best of the religious festivals could be continued this full one year long and not a single incident has taken place and wherever there was any incident, this Government immediately tackled it.

(v) Annual GDP growth rate targetted at 6.5 per cent with Indian rupee becoming stable despite technology restrictions by some interested countries. (vi) This Government have caused white revolution with expected milk production of 720 lakh tonnes and becoming the third largest milk producing country in the world.

(vii) Six National Integrated Highway Projects establishing National Integration firmly from Kashmir to Kanya Kumari and from Saurashtra to Silcher have been taken up.

(viii) Internet Service provider policy to accelerate the spread of Internet services in the country has been adopted. There is effective progress in software.

(ix) Housing and Habitat Policy, 1998 to facilitate additional 20 lakh houses in a year has been adopted and easy loans are provided for housing.

(x) Second National Commission on Labour after 30 years for all- round improvement of our working class has been set up.

(x ) Primary education is becoming widespread by establishing Prof. Amartya Sen's theory of entitlement i.e., one primary school within one kilometre of habitat.

(x ) Extreme good relationship with the neighbours, particularly Pakistan and improved foreign policy have been established.

With these words, I support the Motion of Thanks and second it.

Charaive Bati excelsior Vande Mataram Jai Hind. We must work and advance altogether leaving aside our political aspirations and political struggle.

(ends) MR. CHAIRMAN : Hon. Members present in the House whose amendments to the Motion of Thanks have been circulated may, if they desire to move their amendments, send their slips to the Table within 15 minutes indicating the serial number of the amendment they would like to move. Those amendments only will be treated as moved. A list showing the serial numbers of amendments treated as moved will be put up on the Notice Board shortly thereafter. In case any Member finds any discrepancy in the list, he may kindly bring it to the notice of the Officer at the Table immediately.

Motion moved:

"That an Address be presented to the President in the following terms:-

'That the Members of Lok Sabha assembled in this Session are deeply grateful to the President for the Address which he has been pleased to deliver to both Houses of Parliament assembled together on the 22nd February, 1999'."

¸ÉÒ ¶É®únù {É´ÉÉ®ú (¤ÉÉ®úÉ¨ÉiÉÒ): ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉèÆ ¨ÉÉxÉxÉÒªÉ ®úÉ¹]Å{ÉÊiÉ uÉ®úÉ VÉÉä +Ê¦É¦ÉÉ¹ÉhÉ ºÉÆºÉnù Eòä ºÉÆªÉÖEiÉ +ÊvÉ´Éä¶ÉxÉ ¨ÉäÆ ÊnùªÉÉ MÉªÉÉ ½þè, =ºÉ {É®ú vÉxªÉ´ÉÉnù YÉÉÊ{ÉiÉ Eò®úxÉä Eòä Ê±ÉB JÉc÷É ½þÖ+É ½þÚÆ* <ºÉ ºÉ¨ÉªÉ ¦ÉÉ®úiÉ nùä¶É EòÊ`öxÉ ºÉ¨ÉªÉ ºÉä MÉÖVÉ®ú ®ú½þÉ ½þè* ½þ¨É ¦ÉÉMªÉ¶ÉÉ±ÉÒ ½þèÆ ÊEò BäºÉä EòÊ`öxÉ ºÉ¨ÉªÉ ¨ÉäÆ ¸ÉÒ Eòä.+É®ú. xÉÉ®úÉªÉhÉxÉ VÉèºÉä ´ªÉÊEiÉ ¦ÉÉ®úiÉ Eòä ®úÉ¹]Å{ÉÊiÉ {Énù EòÒ ¤ÉÉMÉb÷Éä®ú ºÉ¨¦ÉÉ±É ®ú½þä ½þèÆ, VÉÉä {ÉÚ®úä nùä¶É EòÉ ¤Éc÷Ò +SUôÒ iÉ®ú½þ ºÉä ¨ÉÉMÉÇnù¶ÉÇxÉ Eò®ú ºÉEòiÉä ½þèÆ* <ºÉ Ê¨ÉÊ±ÉÊxÉªÉ¨É ¨ÉäÆ ¶ÉÉªÉnù =xÉEòÉ ºÉÆºÉnù EòÉ +ÉÊJÉ®úÒ +Ê¦É¦ÉÉ¹ÉhÉ ½þÉä ºÉEòiÉÉ ½þè* ½þ¨É xÉ<Ç ¶ÉiÉÉ¤nùÒ ¨ÉäÆ |É´Éä¶É Eò®úxÉä VÉÉ ®ú½þä ½þèÆ* ½þ¨ÉÉ®úÒ Eò±{ÉxÉÉ ½þè ÊEò VÉ¤É xÉ<Ç ¶ÉiÉÉ¤nùÒ ¨ÉäÆ ½þ¨É VÉÉBÆMÉä iÉÉä ¦ÉÉ®úiÉ Ê´É¶´É ¨ÉäÆ BEò ¶ÉÊEiÉ ¤ÉxÉEò®ú ¨É½þi´É{ÉÚhÉÇ nùä¶É Eòä °ü{É ¨ÉäÆ =¦É®úEò®ú ºÉÉ¨ÉxÉä +ÉxÉÉ SÉÉÊ½þB* <ºÉÊ±ÉB VÉ°ü®úÒ ½þè ÊEò ¦ÉÉ®úiÉ vÉ¨ÉÇÊxÉ®ú{ÉäIÉ +Éè®ú ±ÉÉäEòiÉÉÆÊjÉEò MÉhÉ®úÉVªÉ ¤ÉxÉxÉÉ SÉÉÊ½þB* VÉ½þÉÆ |ÉiªÉäEò xÉÉMÉÊ®úEò EòÉä º´ÉiÉÆjÉ VÉÒ´ÉxÉªÉÉ{ÉxÉ Eò®úxÉä EòÉ +ÊvÉEòÉ®ú ½þÉä* <ºÉEòä ºÉÉlÉ ½þÒ ºÉ¦ÉÒ EòÒ vÉÉÊ¨ÉÇEò º´ÉiÉÆjÉiÉÉ <ºÉ nùä¶É ¨ÉäÆ ¨ÉVÉ¤ÉÚiÉ Eò®úxÉä EòÒ {ÉÊ®úÊºlÉÊiÉ {ÉènùÉ Eò®úxÉÉ VÉ°ü®úÒ ½þè* ºÉ¨ÉªÉ EòÉ iÉEòÉVÉÉ ½þè ÊEò ¦ÉÉ®úiÉ BEò ¶ÉÊEiÉ Eòä °ü{É ¨ÉäÆ =¦É®úä* <ºÉ¨ÉàÆ EÞòÊ¹É, =tÉäMÉ, ºÉä´ÉÉ IÉäjÉ, ®úÉäVÉMÉÉ®ú, +Éè®ú ºÉVÞÉxÉ Eòä IÉäjÉ ¨ÉäÆ ºÉ¨ÉÖÊSÉiÉ +ÉvÉÉ®ú {ÉÉxÉä EòÒ +É´É¶ªÉEòiÉÉ ½þè* +ÉètÉäÊMÉEò iÉlÉÉ +xªÉ IÉäjÉÉäÆ ¨ÉäÆ ½þÖB Ê´ÉEòÉºÉ EòÉä ¦ÉÒ <ºÉ nùä¶É EòÉä OÉ½þhÉ Eò®úxÉÉ {Éc÷äMÉÉ, ¦ÉÉ®úiÉ EòÉä ¦ÉÒ BEò MÉÉè®ú´É¶ÉÉ±ÉÒ ®úÉ¹]Å ¤ÉxÉÉxÉÉ ½þè, VÉ½þÉÆ Ê¶ÉÊIÉiÉ ºÉ¨ÉÉVÉ ½þÉä iÉ¤É =xÉEòä VÉÒ´ÉxÉ ¨ÉäÆ BEò Ê´É¶´ÉÉºÉ {ÉènùÉ ½þÉä ºÉEòiÉÉ ½þè* ¨ÉMÉ®ú <ºÉ Eò±{ÉxÉÉ EòÉä ºÉÉEòÉ®ú Eò®úxÉä Eòä Ê±ÉB ªÉ½þ +É´É¶ªÉEò ½þè, ÊVÉºÉ ºÉ®úEòÉ®ú EòÒ ºÉÉäSÉ BäºÉÒ ½þÉä VÉÉä <ºÉ nùä¶É EòÉä xÉªÉÒ ¶ÉiÉÉ¤nùÒ ¨ÉäÆ ¨ÉVÉ¤ÉÚiÉÒ ºÉä +ÉMÉä ±Éä VÉÉ ºÉEòiÉÒ ½þÉä* ½þ¨ÉÉ®úÉ nùÖ¦ÉÉÇMªÉ ½þè ÊEò ºÉ¨ÉªÉ Eòä <ºÉ ¨ÉÉäc÷ {É®ú +ÉVÉ Eòäxpù ºÉ®úEòÉ®ú ¨ÉäÆ BäºÉÒ ºÉ®úEòÉ®ú ½þè ÊVÉxÉEòÉ EòÉªÉÇEòÉ±É nùèÊxÉEò +ÉvÉÉ®ú {É®ú ½þè* <xÉEòä |ÉÉhÉ, 18 ºÉ½þªÉÉäMÉÒ, <xÉEòä ½þÉlÉ ¨ÉäÆ ½þèÆ +Éè®ú ´Éä +{ÉxÉÒ-+{ÉxÉÒ Ênù¶ÉÉ ¨ÉäÆ JÉÒÆSÉiÉä ½þèÆ* Eò¦ÉÒ-Eò¦ÉÒ ªÉ½þ {ÉiÉÉ ±ÉMÉÉxÉÉ EòÊ`öxÉ ½þÉäiÉÉ ½þè ÊEò <ºÉ ºÉ®úEòÉ®ú EòÒ EòÖÆVÉÒ Ênù±±ÉÒ ¨ÉäÆ ½þè, Eò±ÉEòiiÉÉ ¨ÉäÆ ½þè ªÉÉ ¨ÉpùÉºÉ ¨ÉäÆ ½þä* ½þ¨ÉxÉä nùäJÉÉ ÊEò <ºÉ ºÉnùxÉ ¨ÉäÆ Eò±É ½þÒ BEò +É{ÉÊiiÉ +É<Ç lÉÒ* ]õä±ÉÒEòÉ¨É ®úäMÉÖ±Éä]õ®úÒ +ÉlÉÉäÊ®ú]õÒ EòÉ ÊxÉ¨ÉÉÇhÉ Eò®úxÉä Eòä ¤ÉÉnù <x½þÉäÆxÉä EòÖUô Êb÷ºÉÒVÉxÉ ±Éä Ê±ÉªÉÉ +Éè®ú ½þ¨É =ºÉ ÊxÉhÉÇªÉ Eòä ºÉÉlÉ {ÉÚ®úä xÉ½þÒÆ lÉä* JÉÉºÉ Eò®ú MÉÉÆ´ÉÉäÆ EòÒ ]õä±ÉÒ¡òÉäxÉ EòÒ {ÉÊ®úÊºlÉÊiÉ EòÉä nùäJÉxÉä Eòä ¤ÉÉnù ´É½þÉÆ +Éè®ú ¨Énùnù EòÒ +É´É¶ªÉEòiÉÉ lÉÒ* ¨ÉMÉ®ú BEò +ÉlÉÉäÊ®ú]õÒ ¤ÉxÉÉ<Ç MÉ<Ç lÉÒ +Éè®ú ´É½þ ¤ÉxÉxÉä Eòä ¤ÉÉnù, =xÉEòä ÊxÉhÉÇªÉ ±ÉäxÉä Eòä ¤ÉÉnù <ºÉÒ ºÉnùxÉ ¨ÉäÆ ½þ¨ÉxÉä nùäJÉÉ ÊEò ¨É¨ÉiÉÉ VÉÒ EòÉ ®ú´ÉèªÉÉ EªÉÉ lÉÉ* {ÉÉ´É®ú ]õäÊ®ú¡ò EòÒ VÉÉä +ÉlÉÉäÊ®ú]õÒ Eò<Ç º]õä]õÉäÆ ¨ÉäÆ ¤ÉxÉÉ<Ç ½þè <ºÉ {É®ú ¦ÉÒ Eò<Ç ®úÉVªÉÉäÆ ¨ÉäÆ ´É½þÉÆ Eòä ±ÉÉäMÉ ÊVÉºÉ iÉ®ú½þ Eònù¨É =`öÉiÉä ½þèÆ <ºÉºÉä {ÉiÉÉ ±ÉMÉiÉÉ ½þè ÊEò ÊVÉºÉ ÊxÉhÉÇªÉ Eòä +¨É±É Eòä Ê±ÉB +ÉVÉ nùä¶É ¨ÉäÆ +É´É¶ªÉEòiÉÉ ½þè +Éè®ú |ÉvÉÉxÉ¨ÉÆjÉÒ VÉÒ <ºÉ ¤ÉÉ®úä ¨ÉäÆ ¤Éc÷Ò MÉÆ¦ÉÒ®úiÉÉ ºÉä ¤ÉÉä±ÉiÉä ½þèÆ, <ºÉEòÉä ºÉ½þªÉÉäMÉ nùäxÉä Eòä Ê±ÉB <xÉEòä ºÉÉÊlÉªÉÉäÆ EòÒ iÉèªÉÉ®úÒ ½þ¨ÉäÆ +ÉVÉ ÊnùJÉÉ<Ç xÉ½þÒÆ nùäiÉÒ* ¨ÉMÉ®ú <ºÉ¨ÉäÆ BEò-nùÉä ¤ÉÉiÉäÆ ½þèÆ, ÊVÉxÉEòÉ ¨ÉèÆ ºÉ®úEòÉ®ú EòÉä <¶ÉÉ®úÉ Eò®úxÉÉ SÉÉ½þiÉÉ ½þÚÆ* ÊVÉºÉ ÊnùxÉ |ÉvÉÉxÉ ¨ÉÆjÉÒ VÉÒ ±ÉÉ½þÉè®ú MÉB, =xÉEòÉ BOÉÒ¨ÉäÆ]õ ½þÖ+É, iÉ¤É ´Éè±ÉÒ ¨ÉäÆ EòÖUô ¶ÉÊEiÉªÉÉäÆ xÉä EòÖUô ±ÉÉäMÉÉäÆ EòÒ ½þiªÉÉ Eò®ú nùÒ* 17.06 hrs. (Mr. Deputy Speaker in the Chair) ¨ÉèÆ ªÉ½þ Eò½þxÉÉ SÉÉ½þiÉÉ ½þÚÆ ÊEò VÉ¤É ½þ¨É <Ç¨ÉÉxÉnùÉ®úÒ ºÉä Eònù¨É =`öÉxÉÉ SÉÉ½þiÉä ½þèÆ, +{ÉxÉä {Éc÷ÉèºÉÒ nùä¶ÉÉäÆ ºÉä, JÉÉºÉEò®ú {ÉÉÊEòºiÉÉxÉ Eòä ºÉÉlÉ Ê®ú¶iÉä ¨ÉvÉÖ®ú ¤ÉxÉÉxÉä Eòä Ê±ÉB, iÉÉä BäºÉä ¨ÉäÆ EòÉä<Ç ¤ÉÉ½þ®úÒ ¶ÉÊEiÉ +Éè®ú +{ÉxÉä nùä¶É EòÒ ºÉÉ¨|ÉnùÉÊªÉEò ¶ÉÊEiÉ nùÉäxÉÉäÆ Ê¨É±ÉEò®ú =ºÉ Eònù¨É EòÉä Ê´É¡ò±É Eò®úxÉä EòÒ EòÉäÊ¶É¶É Eò®úäÆMÉÒ, <ºÉ {É®ú ¦ÉÒ ½þ¨ÉäÆ vªÉÉxÉ nùäxÉÉ ½þÉäMÉÉ +Éè®ú ºÉJiÉ xÉVÉ®ú ®úJÉxÉÒ ½þÉäMÉÒ* ½þ¨ÉäÆ ªÉ½þ EòÉäÊ¶É¶É Eò®úxÉÒ ½þÉäMÉÒ ÊEò VÉÉä EòÖUô ½þ¨É Eònù¨É =`öÉxÉÉ SÉÉ½þiÉä ½þèÆ =ºÉºÉä nùÚ®ú xÉ½þÒÆ VÉÉBÆ* ´É½þÉÆ Eòä ´ÉVÉÒ®úä-+ÉVÉ¨É xÉä EòÖUô ¤ÉªÉÉxÉ ÊnùB, ´Éä EòÖUô +SUô xÉ½þÒÆ lÉä* ½þÉä ºÉEòiÉÉ ½þè +Ænù°üxÉÒ {ÉÊ®úÊºlÉÊiÉ Eòä SÉ±ÉiÉä =x½þÉäÆxÉä nù¤ÉÉ´É Eòä EòÉ®úhÉ BäºÉÉ ÊEòªÉÉ ½þÉä* ªÉ½þÉÆ ¦ÉÒ EòÖUô ¤ÉªÉÉxÉ ½þ¨ÉxÉä ÊnùB, ÊVÉxÉEòÉä ¨ÉèÆ `öÒEò xÉ½þÒÆ ¨ÉÉxÉiÉÉ* {ÉÉÊEòºiÉÉxÉ ºÉä VÉÉä Ê®ú¶iÉä ºÉÖvÉÉ®úxÉä EòÒ ¤ÉÉiÉ ½þè, <ºÉ {É®ú ½þ¨ÉäÆ +ÊvÉEò vªÉÉxÉ nùäxÉä EòÒ +É´É¶ªÉEòiÉÉ ½þè* <ºÉEòÉ ±ÉÉ¦É ¦ÉÉ®úiÉ +Éè®ú {ÉÉÊEòºiÉÉxÉ nùÉäxÉÉäÆ EòÉä ½þÉäMÉÉ* ¦ÉÉ®úiÉ EòÒ +ÉÆiÉÊ®úEò ¶ÉÊEiÉ EòÉä ¦ÉÒ ¨ÉVÉ¤ÉÚiÉ Eò®úxÉä Eòä Ê±ÉB, nùä¶É Ê½þiÉ Eòä Ê±ÉB ªÉ½þ VÉ°ü®úÒ ½þè* <ºÉÊ±ÉB EòÉÆOÉäºÉ {ÉÉ]õÒÇ xÉä <ºÉEòÉ º´ÉÉMÉiÉ ÊEòªÉÉ ½þè, ªÉ½þ EòÉä<Ç +±ÉMÉ ¤ÉÉiÉ xÉ½þÒÆ EòÒ* VÉ¤É ½þ¨É {ÉÉÊEòºiÉÉxÉ ¤ÉºÉ ¨ÉäÆ VÉÉxÉä Eòä Ê±ÉB iÉèªÉÉ®úÒ Eò®úiÉä ½þèÆ, ¨Éä®úÉ Eò½þxÉÉ ½þè ÊEò =xÉºÉä VÉ°ü®ú Ê®ú¶iÉä ®úÊJÉB, ±ÉäÊEòxÉ ¨Éä®úä MÉÉÆ´É ¨ÉäÆ VÉÉä +¤nùÖ±±ÉÉ ®ú½þiÉÉ ½þè =ºÉºÉä ¦ÉÒ +SUôä Ê®ú¶iÉä ¤ÉxÉÉxÉä EòÒ iÉèªÉÉ®úÒ ½þ¨ÉäÆ ®úJÉxÉÒ SÉÉÊ½þB* <ºÉEòä ¤ÉÉ®úä ¨ÉäÆ ¦ÉÒ ½þ¨ÉäÆ vªÉÉxÉ nùäxÉÉ SÉÉÊ½þB* ®úÉ¹]Å{ÉÊiÉ VÉÒ Eòä +Ê¦É¦ÉÉ¹ÉhÉ ¨ÉäÆ ºÉ®úEòÉ®úÒ Eò¨ÉÇSÉÉÊ®úªÉÉäÆ Eòä ¤ÉÉ®úä ¨ÉäÆ ¦ÉÒ EòÖUô Eò½þÉ MÉªÉÉ ½þè* I quote:

"There is a great need to sensitise the Government machinery at both Central and State levels. I must emphasise here that no tangible progress will be made unless the officers and employees concerned adopt a proper approach to involve the people in the implementation of these schemes." ¨ÉÖZÉä ±ÉMÉiÉÉ ½þè ÊEò <ºÉ nùä¶É EòÒ xÉÉèEò®ú¶ÉÉ½þÒ Eòä ¤ÉÉ®úä ¨ÉäÆ +±ÉMÉ iÉ®ú½þ ºÉä ºÉÉäSÉxÉä EòÒ +É´É¶ªÉEòiÉÉ ½þè* xÉÉèEò®ú¶ÉÉ½þÒ ºÉ½þÒ xÉäiÞÉi´É Eòä ½þÉlÉ ¨ÉäÆ ½þÉä iÉÉä +SUôÉ EòÉ¨É Eò®ú ºÉEòiÉÒ ½þè* ¨ÉèÆxÉä JÉÖnù 17-18 ºÉÉ±É <xÉEòä ºÉÉlÉ EòÉ¨É ÊEòªÉÉ ½þè* ÊVÉºÉ ®úÉVªÉ ºÉä ¨ÉèÆ +ÉiÉÉ ½þÚÆ, ´É½þÉÆ ¤ªÉÚ®úÉäFòäºÉÒ EòÉ +SUôÉ xÉÉ¨É lÉÉ, ½þÉä ºÉEòiÉÉ ½þè Ê{ÉUô±Éä nùÉä-iÉÒxÉ ºÉÉ±É ¨ÉäÆ ´É½þÉÆ EòÖUô JÉÉ¨ÉÒ +É<Ç ½þÉä* ±ÉäÊEòxÉ ¦ÉÉ®úiÉ EòÒ ¤ªÉÚ®úÉäFòäºÉÒ EòÒ nùÖÊxÉªÉÉ ¨ÉäÆ <VVÉiÉ ½þè* +MÉ®ú EòÖUô Eò¨ÉÒ ½þè iÉÉä =ºÉEòÉ nùÉä¹É ½þ¨É =xÉEòÉä xÉ½þÒÆ nùä ºÉEòiÉä* VÉèºÉä BEò +EòÖ¶É±É EòÉ®úÒMÉ®ú ºÉÉ®úÉ nùÉä¹É +ÉèVÉÉ®úÉäÆ {É®ú nùäiÉÉ ½þè <ºÉÊ±ÉB Eòä´É±É =x½þÒÆ {É®ú nùÉä¹ÉÉ®úÉä{ÉhÉ Eò®úxÉÉ `öÒEò xÉ½þÒÆ ½þè* VÉ¤É EòÉ¨É Eò®úxÉä ´ÉÉ±Éä ºÉ®úEòÉ®ú Eòä Eò¨ÉÇSÉÉ®úÒ ½þèÆ, =xÉEòÉä ºÉÖÊ´ÉvÉÉ Ê¨É±Éä, <ºÉ {É®ú vªÉÉxÉ nùäxÉä EòÒ +É´É¶ªÉEòiÉÉ ½þè* ¨ÉMÉ®ú +ÉVÉ Eòä ºÉ¨ÉªÉ ¨ÉäÆ VÉÉä Eòäxpù ¨ÉäÆ ºÉ®úEòÉ®ú ½þè, ½þ¨É nùäJÉ ®ú½þä ½þèÆ ÊEò =ºÉEòä ¶ÉÉºÉxÉ ¨ÉäÆ Eò¦ÉÒ b÷ÉE]õºÉÇ ½þc÷iÉÉ±É {É®ú SÉ±Éä VÉÉiÉä ½þèÆ, Ê¡ò®ú EòÉä]õÇ ¨ÉäÆ VÉÉiÉä ½þèÆ, Eò¦ÉÒ ¤ÉèÆEò Eò¨ÉÇSÉÉ®úÒ ½þc÷iÉÉ±É {É®ú VÉÉiÉä ½þèÆ, Eò¦ÉÒ EÞòÊ¹É ´ÉèYÉÉÊxÉEò ½þc÷iÉÉ±É {É®ú VÉÉiÉä ½þèÆ +Éè®ú Eò¦ÉÒ BxÉ.]õÒ.{ÉÒ.ºÉÒ. ªÉÉ +xªÉ ºÉÉ´ÉÇVÉÊxÉEò IÉäjÉ Eòä Eò¨ÉÇSÉÉ®úÒ ½þc÷iÉÉ±É {É®ú VÉÉ ®ú½þä ½þèÆ* <ºÉºÉä {ÉÊ®úÊºlÉÊiÉ ÊnùxÉ-¤É-ÊnùxÉ JÉ®úÉ¤É ½þÉä ®ú½þÒ ½þè* <ºÉ {É®ú ¦ÉÒ vªÉÉxÉ nùäxÉä EòÒ +É´É¶ªÉEòiÉÉ ½þè* VÉ¤É B¨ºÉ Eòä ¤ÉÉ®úä ¨ÉäÆ Ênù±±ÉÒ Eòä ½þÉ<Ç EòÉä]õÇ xÉä ÊxÉhÉÇªÉ ÊnùªÉÉ ÊVÉºÉ¨ÉäÆ ´É½þÉÆ Eòä ´ÉèYÉÉÊxÉEòÉäÆ Eòä Ê±ÉB +±ÉMÉ iÉxÉJ´ÉÉ½þ nùäxÉä EòÒ ºÉ±ÉÉ½þ nùÒ MÉ<Ç, ¨Éä®úÉ +xÉÖ®úÉävÉ ½þè ÊEò ºÉ®úEòÉ®ú <ºÉä º´ÉÒEòÉ®ú Eò®úä +Éè®ú +ÉMÉä +{ÉÒ±É xÉ Eò®úä* VÉ¤É ¨ÉäÊb÷Eò±É ´ÉèYÉÉÊxÉEòÉäÆ EòÉä +±ÉMÉ iÉxÉJ´ÉÉ½þ nùäxÉÒ ½þè iÉÉä =ºÉÒ iÉ®ú½þ JÉäiÉÒ Eòä IÉäjÉ ¨ÉäÆ EòÉ¨É Eò®úxÉä ´ÉÉ±Éä ´ÉèYÉÉÊxÉEò ½þèÆ ªÉÉ +xªÉ IÉäjÉ ¨ÉäÆ EòÉ¨É Eò®úxÉä ´ÉÉ±Éä ´ÉèYÉÉÊxÉEò ½þèÆ, =xÉEòÉä ¦ÉÒ nùäxÉä EòÒ iÉèªÉÉ®úÒ ºÉ®úEòÉ®ú EòÉä ®úJÉxÉÒ SÉÉÊ½þB* BEò +ÉÊJÉ®úÒ ¨ÉÖqÉ ¨ÉÖZÉä ®úJÉxÉÉ ½þè* ¶ÉÉºÉxÉ Eòä ®úÉ¹]ÅÒªÉ BVÉäÆb÷ä Eòä Ê¤ÉÆnùÖ ºÉÆJªÉÉ 35 ¨ÉäÆ +É¨É ºÉ½þ¨ÉÊiÉ ºÉä ºÉ®úEòÉ®ú SÉ±ÉÉxÉä EòÒ ¤ÉÉiÉ Eò½þÒ MÉ<Ç ½þè* ¨ÉèÆ =r®úhÉ nùäxÉÉ SÉÉ½þiÉÉ ½þÚÆ* "We will, therefore, strive to develop national consensus on all major issues concerning the nation by involving the opposition parties and all sections of the society in dialogue. We will also try for the consensual mode of governance as far as practicable." ¨ÉÖZÉä JÉÖ¶ÉÒ ½þè ÊEò ªÉ½þ ¤ÉÉiÉ ¤Éc÷Ò +SUôÒ Eò½þÒ ½þè* EòÖUô ÊnùxÉÉäÆ ºÉä ½þ¨É Ê¤É½þÉ®ú EòÒ ¤ÉÉiÉ nùäJÉiÉä ½þèÆ* EªÉÉ <ºÉ ºÉ®úEòÉ®ú xÉä ºÉ½þ¨ÉÊiÉ Eòä Ê±ÉB EòÉäÊ¶É¶É EòÒ? <ºÉºÉä {É½þ±Éä ¦ÉÒ +JÉ¤ÉÉ®úÉäÆ ¨ÉäÆ EòÖUô Eò½þÉ MÉªÉÉ* ¦ÉÉ®úiÉÒªÉ VÉxÉiÉÉ {ÉÉ]õÒÇ xÉä Ê{ÉUô±Éä ÊnùxÉÉäÆ ºÉä BEò +Éè®ú ¤ÉÉiÉ EòÉä ±ÉÉäMÉÉäÆ Eòä ºÉÉ¨ÉxÉä ®úJÉÉ ÊEò ½þ¨É Ê´É¶´ÉÉºÉPÉÉiÉ ºÉ{iÉÉ½þ Eò®úxÉÉ SÉÉ½þiÉä ½þèÆ +Éè®ú Eò®ú ¦ÉÒ ®ú½þä ½þèÆ* Ê¤É½þÉ®ú Eòä ¤ÉÉ®úä ¨ÉäÆ EòÖUô Eònù¨É ¦ÉÒ =x½þÉäÆxÉä =`öÉB ½þèÆ* ¨ÉèÆ ºÉ®úEòÉ®ú ºÉä BEò ºÉ´ÉÉ±É {ÉÚUôxÉÉ SÉÉ½þiÉÉ ½þÚÆ ÊEò Ê¤É½þÉ®ú Eòä ¤ÉÉ®úä ¨ÉäÆ ºÉ®úEòÉ®ú xÉä VÉÉä Eònù¨É =`öÉªÉÉ, EªÉÉ <ºÉ ¤ÉÉ®úä ¨ÉäÆ +É{ÉxÉä ¨ÉäVÉ®ú +{ÉÉäVÉÒ¶ÉxÉ Eòä ºÉÉlÉ ªÉÉ =xÉEòä ºÉÉÊlÉªÉÉäÆ Eòä ºÉÉlÉ Eò¦ÉÒ BEò ÊnùxÉ ¦ÉÒ ¤ÉÉiÉSÉÒiÉ EòÒ? +É{ÉxÉä ÊxÉhÉÇªÉ ÊnùªÉÉ +Éè®ú +É{É SÉÉ½þiÉä ½þèÆ ÊEò +É{ÉEòä ÊxÉhÉÇªÉ ¨ÉäÆ ½þ¨É ºÉ½þ¦ÉÉMÉÒ ½þÉäÆ? +É{É ªÉ½þÉÆ nùÊ±ÉiÉÉäÆ EòÒ ¤ÉÉiÉ Eò®úiÉä ½þèÆ, nùÊ±ÉiÉÉäÆ EòÒ ½þiªÉÉBÆ ´É½þÉÆ ½þÖ<ÇÆ, <ºÉEòÉ EòÉä<Ç º´ÉÉMÉiÉ xÉ½þÒÆ Eò®úäMÉÉ ±ÉäÊEòxÉ ½þiªÉÉ Eò®úxÉä ´ÉÉ±ÉÒ EòÉèxÉ ºÉÒ ¶ÉÊEiÉ ½þè, ªÉ½þ ºÉÉ®úÒ nùÖÊxÉªÉÉ VÉÉxÉiÉÒ ½þè* ®úhÉ¤ÉÒ®ú ºÉèxÉÉ EòÉä ÊEòºÉEòÉ ºÉ¨ÉlÉÇxÉ |ÉÉ{iÉ ½þè, ªÉ½þ ºÉÉ®úÒ nùÖÊxÉªÉÉ VÉÉxÉiÉÒ ½þè* ®úhÉ¤ÉÒ®ú ºÉèxÉÉ EòÉä ÊEòºÉEòÒ ¨Énùnù Ê¨É±ÉiÉÒ ½þè, ªÉ½þ ºÉ¤É VÉÉxÉiÉä ½þèÆ* ®úhÉ¤ÉÒ®ú ºÉèxÉÉ xÉä nùÊ±ÉiÉÉäÆ EòÒ ½þiªÉÉ Eò®úxÉä Eòä ¤ÉÉnù Ê¤É½þÉ®ú ºÉ®úEòÉ®ú EòÉä ´É½þÉÆ ºÉä =JÉÉc÷ ¡òäÆEòÉ, <ºÉEòÉä EòÉÆOÉäºÉ Eò¦ÉÒ º´ÉÒEòÉ®ú xÉ½þÒÆ Eò®úäMÉÒ* nùÊ±ÉiÉÉäÆ EòÒ VÉÉä ½þiªÉÉBÆ ½þÖ<ÇÆ, <ºÉEòä Ê±ÉB ´É½þÉÆ ®úÉ¤Éc÷Ò nùä´ÉÒ ºÉ®úEòÉ®ú EòÒ ÊVÉ¨¨ÉänùÉ®úÒ lÉÒ* =ºÉxÉä +{ÉxÉÒ ÊVÉ¨¨ÉänùÉ®úÒ {ÉÚ®úÒ xÉ½þÒÆ EòÒ +Éè®ú <ºÉÊ±ÉB ½þ¨ÉxÉä +{ÉxÉÒ xÉÉ®úÉVÉMÉÒ ¦ÉÒ {ÉÊ¤±ÉEò±ÉÒ WÉÉÊ½þ®ú EòÒ* <ºÉ ¤ÉÉ®úä ¨ÉäÆ ½þ¨É Eò¦ÉÒ Eò¨|ÉÉä¨ÉÉ<VÉ xÉ½þÒÆ Eò®úxÉÉ SÉÉ½þiÉä ½þèÆ ±ÉäÊEòxÉ ¦ÉÉ®úiÉÒªÉ VÉxÉiÉÉ {ÉÉ]õÒÇ EòÉä EòÉä<Ç xÉÉèÊiÉEò +ÊvÉEòÉ®ú xÉ½þÒÆ ½þè ÊEò =x½þÉäÆxÉä Eò½þÉ ÊEò ½þ¨ÉÉ®úÉ Ê´É¶´ÉÉºÉPÉÉiÉ ½þÖ+É ½þè +Éè®ú ½þ¨É Ê´É¶´ÉÉºÉPÉÉiÉ ºÉ{iÉÉ½þ Eò®úxÉÉ SÉÉ½þiÉä ½þèÆ* ¨ÉèÆ <iÉxÉÉ ½þÒ Eò½þxÉÉ SÉÉ½þiÉÉ ½þÚÆ ÊEò +É{É ºÉ½þ¨ÉÊiÉ ºÉä ºÉ®úEòÉ®ú SÉ±ÉÉxÉä EòÒ ¤ÉÉiÉ Eò®úiÉä ½þèÆ iÉÉä ®úÉ¹]ÅÒªÉ ¨ÉÖqÉäÆ {É®ú Ê´É{ÉIÉ +Éè®ú ¤ÉÉEòÒ ºÉÉÊlÉªÉÉäÆ Eòä ºÉÉlÉ ¤ÉÉiÉSÉÒiÉ Eò®úxÉä EòÒ |ÉèÊE]õºÉ ¶ÉÖ¯û EòÒÊVÉB* ... (´ªÉ´ÉvÉÉxÉ) SHRI SOMNATH CHATTERJEE : The allies will not allow.

SHRI SHARAD PAWAR : That is also a problem. ½þ¨É ¨ÉÉÆMÉ Eò®ú ®ú½þä ½þèÆ ÊEò +É{É Ê´É{ÉIÉ ºÉä EòÖUô ¨ÉÖqÉäÆ {É®ú ÊxÉhÉÇªÉ ±ÉäxÉä ºÉä {É½þ±Éä ¤ÉÉiÉSÉÒiÉ EòÒÊVÉB +Éè®ú <ºÉºÉä {É½þ±Éä +É{É +{ÉxÉä ºÉÉÊlÉªÉÉäÆ ºÉä ¤ÉÉiÉSÉÒiÉ EòÒÊVÉB* <ºÉ¨ÉäÆ ¦ÉÒ ªÉÚxÉäÊxÉÊ¨É]õÒ xÉ½þÒÆ ½þè* ¤É½þÖiÉ ºÉä ¨ÉÖqÉäÆ {É®ú ½þ¨É nùäJÉiÉä ½þèÆ ÊEò ºÉÆºÉnù ¨ÉäÆ Ê´É®úÉävÉ ½þÉäiÉÉ ½þè* =xÉEòÒ ¨ÉÖÊ¶Eò±ÉÉäÆ EòÉä ½þ¨É ºÉ¨ÉZÉiÉä ½þèÆ, ´Éä +{ÉxÉä ºÉÉÊlÉªÉÉäÆ Eòä ºÉÉlÉ ¤ÉÉiÉSÉÒiÉ xÉ½þÒÆ Eò®ú ºÉEòiÉä iÉÉä ºÉ½þ¨ÉÊiÉ EòÒ ®úÉVÉxÉÒÊiÉ nùä¶É ¨ÉäÆ EòèºÉä Eò®úäÆMÉä? <ºÉ {É®ú VÉÉä =x½þÉäÆxÉä Eò½þÉ ÊEò Ê´É¶´ÉÉºÉ ®úJÉxÉÉ ¤Éc÷É ¨ÉÖÊ¶Eò±É ½þÉäiÉÉ ½þè* ¨ÉèÆ ÊºÉ¡òÇ BEò-nùÉä ¨ÉÖqä VÉÉä ªÉ½þÉÆ =`öÉB MÉB, JÉÉºÉ iÉÉè®ú ºÉä ºÉÖ¹É¨ÉÉ º´É®úÉVÉ VÉÒ xÉä VÉ¤É §É¹]õÉSÉÉ®ú EòÒ ¤ÉÉiÉ {É®ú ªÉ½þÉÆ ¤Éc÷Ò MÉÆ¦ÉÒ®úiÉÉ ºÉä Eò½þÉ* ¨ÉÖZÉä JÉÖ¶ÉÒ ½þÖ<Ç VÉ¤É =x½þÉäÆxÉä ªÉ½þ Eò½þÉ ÊEò §É¹]õÉSÉÉ®ú Eòä ¤ÉÉ®úä ¨ÉäÆ ºÉ®úEòÉ®ú {É®ú +É®úÉä{É Eò®úxÉä Eòä ¤ÉÉnù ªÉÊnù =ºÉ +É®úÉä{É EòÉ EòÉä<Ç +ÉvÉÉ®ú xÉ½þÒÆ ½þÉä iÉÉä ÊEòiÉxÉÒ ¨ÉÉxÉÊºÉEò {ÉÒc÷É ½þÉäiÉÒ ½þè* ¨ÉÖZÉä JÉÖ¶ÉÒ ½þÖ<Ç ÊEò =x½þäÆ <ºÉ ¤ÉÉiÉ EòÉ +ÆnùÉVÉÉ iÉÉä ½þÖ+É* ¨ÉÖZÉä ªÉÉnù ½þè <ÆÊnù®úÉ MÉÉÆvÉÒ VÉÒ {É®ú xÉVÉ®ú´ÉÉ±ÉÉ EòäºÉ Eòä xÉÉ¨É {É®ú <ºÉ ºÉnùxÉ ¨ÉäÆ ÊEòiÉxÉä ÊnùxÉÉäÆ iÉEò ¤É½þÖºÉ ½þÖ<Ç lÉÒ* ÊEòiÉxÉä ÊnùxÉÉäÆ iÉEò =xÉEòä >ð{É®ú ½þ¨É±ÉÉ ½þÖ+É lÉÉ* {ÉÖ®úÉxÉÉ Ê®úEòÉb÷Ç ÊxÉEòÉÊ±ÉB, {ÉiÉÉ SÉ±É VÉÉBMÉÉ* <ºÉEòÒ ¶ÉÖ¯û+ÉiÉ ÊEòºÉxÉä EòÒ lÉÒ? ¤ÉÉä¡òÉäºÉÇ Eòä ¤ÉÉ®úä ¨ÉäÆ Ê{ÉUô±Éä xÉÉè-nùºÉ ºÉÉ±ÉÉäÆ ºÉä <ºÉ ºÉnùxÉ ¨ÉäÆ 55 PÉÆ]õä +Éè®ú 17 Ê¨ÉxÉ]õ ¤É½þºÉ ½þÖ<Ç* Ê{ÉUô±Éä ºÉÉ±É iÉEò <ºÉ ¤ÉÉ®úä ¨ÉäÆ ¤É½þºÉ ½þÖ<Ç* ¤ÉÉ®ú-¤ÉÉ®ú ªÉ½þ ¨ÉÖqÉ Ê±ÉªÉÉ MÉªÉÉ* EòÉÆOÉäºÉ EòÒ ºÉ®úEòÉ®ú VÉÉxÉä Eòä ¤ÉÉnù +ÉVÉ ªÉ½þ iÉÒºÉ®úÒ ºÉ®úEòÉ®ú +É<Ç ½þè* BEò ºÉÉ±É +¦ÉÒ <ºÉ ºÉ®úEòÉ®ú EòÉä {ÉÚ®úÉ ½þÖ+É ½þè ±ÉäÊEòxÉ +ÉVÉ iÉEò ¤ÉÉä¡òÉäºÉÇ Eòä ¤ÉÉ®úä ¨ÉäÆ, ®úÉVÉÒ´É MÉÉÆvÉÒ VÉÒ EòÉä {ÉÒc÷É nùäxÉä EòÉ EòÉ¨É <x½þÉäÆxÉä ÊEòªÉÉ* <ºÉ ¤ÉÉ®úä ¨ÉäÆ ÊEòºÉEòÒ ÊVÉ¨¨ÉänùÉ®úÒ lÉÒ, ªÉ½þ ºÉÉÊ¤ÉiÉ Eò®úxÉä ¨ÉäÆ ´Éä EòÉ¨ÉªÉÉ¤É xÉ½þÒÆ ½þÖB, ªÉ½þ ´ÉºiÉÖÊºlÉÊiÉ ½þè* ªÉ½þ ¤ÉÉiÉ ½þ¨ÉxÉä Eò<Ç ¤ÉÉ®ú Eò½þÒ ½þè* <ºÉ iÉ®ú½þ ºÉä +É®úÉä{É ±ÉMÉÉxÉÉ `öÒEò xÉ½þÒÆ ½þè* ¨Éä®úä >ð{É®ú +É®úÉä{É ±ÉMÉÉB MÉB lÉä VÉ¤É BxÉ®úÉìxÉ EòÉ |ÉÉäVÉäE]õ ÊE±É+®ú ½þÖ+É lÉÉ ¨ÉMÉ®ú {ÉÚ®úä nùä¶É xÉä nùäJÉÉ ÊEò +É®úÉä{É Eò®úxÉä ´ÉÉ±Éä ±ÉÉäMÉÉäÆ xÉä ½þÒ ¤ÉÉnù ¨ÉäÆ BxÉ®úÉìxÉ EòÉä ¨ÉÉxªÉiÉÉ nùä nùÒ +Éè®ú Eòä´É±É ¨ÉÉxªÉiÉÉ ½þÒ xÉ½þÒÆ nùÒ, ¤ÉÊ±Eò ¤Éc÷ä {Éè¨ÉÉxÉä {É®ú ¨ÉÉxªÉiÉÉ nùÒ +Éè®ú iÉ¤É 500 ¨ÉäMÉÉ´ÉÉì]õ EòÒ VÉMÉ½þ 2400 ¨ÉäMÉÉ´ÉÉ]õ EòÉä ¨ÉÉxªÉiÉÉ nùäxÉä EòÉ EòÉ¨É <ºÉ ºÉ®úEòÉ®ú xÉä ÊEòªÉÉ* ºÉ¨ÉÖpù ¨ÉäÆ BxÉ®úÉìxÉ EòÉä b÷Ö¤ÉÉäxÉä ´ÉÉ±Éä ±ÉÉäMÉÉäÆ xÉä +ÉVÉ 2400 ¨ÉäMÉÉ´ÉÉ]õ EòÉ |ÉÉäVÉäE]õ Ê¡ò®ú ºÉä ÊFòªÉä]õ ÊEòªÉÉ* {ÉÉ´É®ú ±ÉÉxÉä Eòä Ê±ÉB EòÖUô Eònù¨É =`öÉB VÉÉiÉä ½þèÆ iÉÉä ½þ¨É =xÉEòä ÊJÉ±ÉÉ¡ò xÉ½þÒÆ ½þèÆ, ¨ÉMÉ®ú ÊVÉxÉEòÒ ÊVÉxnùMÉÒ +É®úÉä{É ±ÉMÉÉxÉä ¨ÉäÆ MÉ<Ç +ÉVÉ ´Éä ½þ¨ÉäÆ ºÉ±ÉÉ½þ nùä ®ú½þä ½þèÆ, <ºÉºÉä ¨ÉÉxÉÊºÉEò iÉxÉÉ´É {ÉènùÉ ½þÉäiÉÉ ½þè +Éè®ú ¤Éc÷É xÉÖEòºÉÉxÉ ½þÉäiÉÉ ½þè* <ºÉ ¤ÉÉ®úä ¨ÉäÆ ¨ÉèÆ VªÉÉnùÉ EòÖUô xÉ½þÒÆ Eò½þxÉÉ SÉÉ½þiÉÉ* +ÉVÉ ÊVÉºÉ {ÉÊ®úÊºlÉÊiÉ ºÉä nùä¶É MÉÖVÉ®ú ®ú½þÉ ½þè, VÉÉä nùä¶É EòÒ +ÉÊlÉÇEò ÊºlÉÊiÉ ½þè, nùÖÊxÉªÉÉ ¨ÉäÆ BEò +Eòä±ÉÉ{ÉxÉ ¦ÉÉ®úiÉ ¨ÉäÆ ½þ¨É nùäJÉ ®ú½þä ½þèÆ +Éè®ú ºÉ¨ÉÉVÉ Eòä Ê´ÉÊ¦ÉxxÉ ´ÉMÉÉäÇÆ ¨ÉäÆ +Ê´É¶´ÉÉºÉ EòÒ ¦ÉÉ´ÉxÉÉ {ÉènùÉ ½þÉä ®ú½þÒ ½þè <ºÉºÉä ½þ¨ÉäÆ nùä¶É EòÉä ¤ÉÉ½þ®ú ÊxÉEòÉ±ÉxÉÉ ½þÉäMÉÉ* VÉ¤É nùä¶É EòÉä ¤ÉÉ½þ®ú ÊxÉEòÉ±ÉxÉÉ ½þÉäMÉÉ iÉÉä ºÉäEªÉÚ±ÉÊ®úWÉ¨É Eòä <¶ÉÖWÉ {É®ú VÉ¤É iÉEò ºÉ¡òÉ<Ç xÉ ½þÉä, º{É¹]õiÉÉ xÉ ½þÉä iÉÉä ´É½þ nùä¶É EòÉä Eò¦ÉÒ +ÉMÉä xÉ½þÒÆ ±Éä VÉÉ ºÉEòiÉÉ* <iÉxÉÉ ½þÒ Eò½þ Eò®ú ¨ÉèÆ +É{ÉºÉä <VÉÉVÉiÉ ±ÉäiÉÉ ½þÚÆ* TEXT OF AMENDMENTS [FOR THE TEXT OF AMENDMENTS TO THE MOTION OF THANKS ON THE PRESIDENT'S ADDRESS, PLEASE SEE THE SUPPLEMENT PAGES 5968 - 5984] SHRI C. SREENIVASAN (DINDIGUL): Mr. Deputy-Speaker, Sir, On behalf of the AIADMK, I rise to support the Motion of Thanks on the President's Address.

At the outset, I welcome the positive steps taken by the Prime Minister and the Government in smoothening the relation between India and Pakistan. The bus to Lahore is really a new bridge in relations between the two countries. Such exchanges should be encouraged.

I would like to congratulate the Government for demonstrating to the outside world our nuclear capabilities. The Government should not come under any compulsion to sign the CTBT. National interests should be given top priority while dealing with such issues.

As far as defence of the country is concerned, we are still heavily dependent on foreign suppliers in key areas. Self-reliance in defence has to be achieved.

I welcome the New Agricultural Policy. It should aim at introducing technological revolution in all agricultural activities. While the land should belong to the owners, cultivation methods and choice of crops should be jointly decided by owners as well as by the Government after assessing the market and commercial forces in operation. This would ensure profits for the farmers as well as yield for the society.

The Cauvery river water dispute is yet to be solved in favour of Tamil Nadu farmers. The Government should implement the interim Award of the Cauvery Tribunal so that Tamil Nadu farmers are fully protected as demanded by my leader.

I also welcome the Free Trade Agreement reached between India and Sri Lanka in December last year. However, the problem of Indian fishermen being fired at by Sri Lankan navy still remains unresolved. The interests of Indian fishermen in Indian seas should be protected at all costs. I want this Government to initiate a special dialogue with the Sri Lankan Government on this matter.

Two days back, Parliament has adopted a resolution in support of women reservation. As far as the representation of women in Parliament and State Legislatures is concerned, the AIADMK is totally in favour of enactment of the Constitution Amendment Bill at the earliest.

I also welcome the New Policy for supporting older persons. These social measures will go a long way in developing a decent and civilized society.

I convey my thanks on behalf of my leader, Puratchi Thalaivi, Dr.J.Jayalalitha to the Prime Minister for allocating funds for executing the Sethu Samudram Project at the request of my leader. I hope the august House would continue to extend its support to the hon. Prime Minister, Shri Vajpayee for serving the nation more and better.

With these words, I once again support the Motion of Thanks on behalf of the AIADMK.

SHRI SOMNATH CHATTERJEE (BOLPUR): Mr. Deputy Speaker, Sir, it is a matter of regret that our respected Rashtrapati Ji was required to indulge in inanities in the form of an Address which he delivered to the Members of Parliament assembled together from both the Houses of Parliament. This Address was prepared by a political aberration which somehow has assumed power to the great detriment of this country and the common people. Of course, it is for a very very temporary period. Its only merit, if at all there is any, is in its length and not in its depth or in its contents. It is full of... (Interruptions) Why are you laughing? Maybe, you do not know what your fate is.... (Interruptions)

I am sure, Sir, you must have gone through this document. I am sure you will fully agree with me that this contains only vague, demagoguic generalisation and pious platitrds . Sir, today, in the hands of this Government, I find a very important occasion, namely the Address by the President to the Members of Parliament, has just become a ritual, a formality. What is the purpose of this Address? What for did the founding fathers of our Constitution provide this occasion? This is supposed to lay down the direction which the country should take in the coming years. It should also contain a proper assessment of the performance of the Government. It should also highlight as to how the main issues confronting the people will be resolved. Of course, it is not expected to contain details for which the Budget, policy declaration and formulation will be there. I was not surprised that this Address did not contain anything like that. It does not meet the requirement of an Address to both the Houses of Parliament.

Can anybody deny that the hon. Finance Minister is being lauded in the common people? Every day, in TV news we are being told about the points that the share exchange index has reached, as if that is the only criteria! What is the fate of the common people? How many job opportunities are being created? I am happy that the Finance Minister finds himself a lot of amusement in what I am saying. But the last laughter will not by him but by the common people of this country... (Interruptions) We have seen what happened in Delhi where the venerable Prime Minister was made to address almost street corner meetings.

The result is that Shrimati Sushma Swaraj is here. Now, she does not know what to do except to quietly sit here. Where is Shri Khurana? What has happened in Rajasthan where they were supposed to be so strong. They could best find it out through the ballot boxes. Do they have respect for the democracy and the wishes of the people? ¸ÉÒ¨ÉiÉÒ ¦ÉÉ´ÉxÉÉ EònùÇ¨É nù´Éä (ºÉÖ®úäxpùxÉMÉ®ú): +É{ÉEòÉä Ênù±±ÉÒ ¨ÉäÆ EªÉÉ Ê¨É±ÉÉ? ¸ÉÒ ºÉÉä¨ÉxÉÉlÉ SÉ]õVÉÒÇ (¤ÉÉä±É{ÉÖ®ú) : ½þ¨ÉÉ®úÒ UôÉäc÷Éä* +{ÉxÉÒ ¤ÉÉiÉ ºÉÖxÉÉä* BäºÉÉ Eò½þxÉÉ +SUôÉ xÉ½þÒÆ ±ÉMÉiÉÉ* ... (´ªÉ´ÉvÉÉxÉ) Sir, this is the difficulty. Shrimati Sushma Swaraj always exploits my great esteem and affection for her. I do not know how such an intelligent and articulate person is sitting there. Even the constituency which she naturally won with her grace and charm, was lost forthwith by her party in the by-elections that were held as soon as she resigned. Have you any respect for the people's verdict? Are you not seeing the writing on the wall? Why is it happened? They said with a great gusto about `able Prime Minister and stable Government' But his `only ability is to have the stability of the Government' But how did it happen? Ability is not in governance. Ability is again the stability and the stability is unpampering your allies.

I said the other day that Shri Atal Bihari Vajpayee has ceased to be concerned with the tears of the common people in this country which he promised to wipe out. Now, he is more concerned with the frowns and the smiles of his allies. Today this country is being decided how to keep them pleased one after another. So many demands are coming and packages after packages are being given. Can any country be governed by the packages of allies? All sorts of promises are being made. Ministers are being sent to different State Capital to satisfy their allies. They are making all sorts of promises. It is for the allies to believe all those promises. We are soon going to -- I do not know if it is our misfortune -observe the anniversary of their coming to power. Let us see what has been done. We have seen what has happened in Tamil Nadu where lawyers are changed, judges are changed and Special Courts are changed. Let us see if one of these decisions and actions is for the benefit of the common people. Kindly test it. ¸ÉÒ SÉäiÉxÉ SÉÉè½þÉxÉ (+¨É®úÉä½þÉ) : ªÉ½þ EªÉÉ ¤ÉÉiÉ ½þè?

... (´ªÉ´ÉvÉÉxÉ) +Éì]õÉäOÉÉ¡òÒ Ê±ÉJÉxÉä ´ÉÉ±ÉÉäÆ EòÉä ´ÉÉ<ÇºÉ-SÉÉÆºÉ±É®ú ¤ÉxÉÉ ÊnùªÉÉ* ... (´ªÉ´ÉvÉÉxÉ) ¸ÉÒ ºÉÉä¨ÉxÉÉlÉ SÉ]õVÉÒÇ : ªÉ½þÉÆ ¤Énù±ÉÉ ±Éä ®ú½þä ½þÉä* ... (´ªÉ´ÉvÉÉxÉ) MR. DEPUTY-SPEAKER: Shri Chetan Chauhan, no running commentary please.

SHRI SOMNATH CHATTERJEE : Sir, all the promises which have either been made in the National Agenda for Governance or adverted to in the Address of hon. Rashtrapatiji have shown to be totally unfulfilled and which cannot be done by them. Today, the people are groaning under the miseries... (Interruptions). Sir, what is happening here? Has this House stopped to be a place for discussion and debate? Are we depending on some hon. Members' wishes and ipse dixit? If so, let us be told; we will go out. ¸ÉÒ ºÉiªÉ {ÉÉ±É VÉèxÉ (SÉÆb÷ÒMÉgø): VÉ¤É <vÉ®ú ºÉä EòÉä<Ç ¤ÉÉä±ÉiÉÉ ½þè iÉÉä EªÉÉ ªÉ½þ ]õÉäEòÉ-]õÉEòÒ xÉ½þÒÆ Eò®úiÉä ½þèÆ? <x½þäÆ <ºÉ ºÉ¨ÉªÉ ºÉÉ®úÒ EòxÉ´ÉèÆ¶ÉxºÉ ªÉÉnù +ÉiÉÒ ½þèÆ* ... (´ªÉ´ÉvÉÉxÉ) ... (Interruptions)

MR. DEPUTY-SPEAKER: May I appeal to all hon. Members not to indulge in running commentary from any side? Otherwise, I will have to take them to serious task.

... (Interruptions)

SHRI SOMNATH CHATTERJEE (BOLPUR): Mr. Deputy-Speaker Sir, I have great affection and respect for them. I respect all of you. Please have a little patience. You can demolish by your articulation.

I was saying that common people of this country are groaning under severest burden which has been imposed by this Government because of price rise, because of what they have done to PDS and new imposts have been levied even before the Budget has been announced. It is becoming impossible for the common people to bear them. But there is not a single word mentioned here as to how to alleviate their sufferings.

Over and above that, what concerns the people of the country the most is the attack on the unity and integrity of the country. It has never been under such severe strain as it is today. Recently, we have seen a deliberate attack also on the federal and democratic set-up of this country. We have never seen such political insincerity, to put it very mildly. It was in the shape of imposition of President's rule in Bihar, knowing very well that they cannot have it approved by the Rajya Sabha. As the Leader of Opposition asked just now, what is the method of governance they have thought of? Did they consult the Opposition without whose support they cannot pass it? He openly said just now on the floor of the House they they were not consulted. Now, do they have any obligation to support you just because you happened to take the most undemocratic and anti-federal decision in this country. What has happened to this party? I do not know. Therefore, power for one year has totally unmassed this political party. We had thought that they had some commitments to some basic principles like federalism and their opposition to Article 356. At least, they had been fighting for that throughout on the floor of this House. I had seen it and I had the occasion to walk with many of my distinguished friends on the other side in this very House. As I said, Shri Vajpayee and Shri Advani walked with us to Rashtrapati Bhawan in protest against use of Article 356 against NTR. Now what has happened has totally unmased this party. Only skin deep attachment or commitment to parliamentary democracy and federalism is there so far as this political party is concerned.

In the recent memory, we have never seen what we have seen during the regime of this Government - the calculated onslaught , physical attacks on the minorities in this country. Sir, not one word has been said in the President's Address on this point. Not one word has been said about the cries of those people who have been beaten up, whose places of worship had been demolished and whose religious books have been burnt. Shall we decide, our citizens, on the basis of the Gods they worship? Shall we decide and differentiate between man and man because of that? Secularism is the basic feature of our Constitution. There is some reference to it somewhere which I find in this book. Is this the way we are paying respect to that most basic feature of our Constitution? Federalism and parliamentary democracy have been held by the Supreme Court of India as the basic features of our Constitution. Today, all these basic features lie in shambles in the hands of this Government and Sir, I am very sorry to say that Rashtrapatiji, because of his Constitutional obligation, had to read out an address which is an insult to the common and suffering people of this country.

I do not find Shri Madan Lal Khurana here. Why was he not allowed to make a statement which he wanted to make? His resignation shows that there is something. He referred to one thing. That is what we saw in the newspapers. He is a gagged person. He cannot speak. A Member of Parliament cannot speak! He referred to the attacks on the Christian minorities and the dubious role played by his previous mentor the RSS, the Sangh Pariwar which is now controlling this Government. He has said this. He was a very distinguished Member of this Government. Shrimati Sushma Swaraj, I think he has not yet been expelled from the Party! He may be on the verge of it. I do not know about it. ¸ÉÒ¨ÉiÉÒ ºÉÖ¹É¨ÉÉ º´É®úÉVÉ (nùÊIÉhÉ Ênù±±ÉÒ): EªÉÉäÆ ½þ¨ÉÉ®úÒ ÊSÉxiÉÉ Eò®úEòä Eò¨ÉWÉÉä®ú ½þÉä ®ú½þä ½þèÆ? ¸ÉÒ ºÉÉä¨ÉxÉÉlÉ SÉ]õVÉÒÇ : ½þ¨É iÉÉä ÊSÉxiÉÉ Eò®úäÆMÉä* Unfortunately, you are in power. +É{ÉEòÒ ÊSÉxiÉÉ Eò®úxÉÒ {Éc÷iÉÒ ½þè ½þ¨ÉEòÉä* Mr. Deputy-Speaker, Sir, have you got a copy of the President's Address?

MR. DEPUTY-SPEAKER: Yes.

SHRI SOMNATH CHATTERJEE : Kindly see page 1, paragraph 3 which says like this.

I quote: +ÉìxÉ®úä¤É±É ®úÉ¹]Å{ÉÊiÉ VÉÒ Eòä ¨ÉÖÆ½þ ¨ÉäÆ ¤Éè`öÉ ÊnùªÉÉ* "I am happy to note that the National Agenda for Governance, which is the common policy covenant of the coalition Government, is being implemented faithfully."

Unfortunately, it is not within the inverted commas! I quote further.

"In the past eleven months, my Government has acted decisively on many fronts to promote people's welfare, accelerate economic development, strengthen internal and external security, and develop deeper bonds of friendship and cooperation with India's neighbours and other countries. Taken together, these initiatives have instilled a new sense of self-confidence among Indians, increasing our ability to effectively face the challenges of the present and the future."

Yes, people have shown self-confidence because they have already expressed their view that they would get rid of this Government as soon as they get an opportunity...(Interruptions) But let us see whether this National Agenda is implemented faithfully.

Let us start with women. Let us see in which page it is there. Kindly see the heading "Empowerment of Women". Shrimati Sushma Swaraj, have you got a copy of it or have you thrown it into the waste paper basket?

SHRIMATI SUSHMA SWARAJ : Shall I show it to you?

SHRI SOMNATH CHATTERJEE : You have got a copy of it. All right. +É{É ¤ÉÉä±ÉiÉÒ ½þèÆ iÉÉä `öÒEò ½þè* Is it an amended version?...(Interruptions) It has been stated and I quote:

"We will legislate for the reservation of 33 per cent of the seats in Parliament and the State Assemblies for women and also institute plans for providing free education for girls up to the college level including professional courses so as to better empower women. We will also set up a Development Bank for women entrepreneurs in the small and tiny sectors."

Please tell us what you have done. How much is implemented?...(Interruptions) What does the present President's Address say in paragraph 39? I quote:

"The Government has launched the Rural Women's Development and Empowerment Project in six States. A National Policy for Empowerment of Women is finalised. A new initiative in child development would be the setting up of a National Commission for Children."

Which one has been implemented at all faithfully?

About education, you take any one item. Take, for example, Eradication of Unemployment. It is a burning issue in this country. From the National Agenda, we find this: recognising the right to work of every citizen. There, it has been stated:

"The main thrust of the new Government will be Berozgari Hatao."

If one does not understand it in English, they have to translate it as "eradicate unemployment." It has been further stated:

"As against the present trend of jobless growth, our Government will measure growth by generation of gainful employment."

Let us see what has been said here and how it is faithfully implemented. Only one sentence is here. I will show it to you. It is being implemented by the closure of the Public Sector Units and creating more unemployment. It is trying to force upon them VRS.

Now, what is the state of the faithful implementation of this? I quote paragraph 12 of the Address:

"The National Agenda for Governance calls for an accelerated and well-balanced economic development as a precondition for fulfilling the goal of Berozgari Hatao. The Government has set the target of an annual GDP growth rate of 6.5 per cent."

At the end of it, nothing. I do not know. I am sorry. I was in some other meeting. I wanted to listen to our distinguished Member Sushmaji. How did you support this? You should get a Param Vir Chakra. Take any aspect. For example, all these talk about friendly relations in the international arena. What is the situation today? Who is our friend? We have commended; we appreciate the efforts of the hon. Prime Minister. After queering the pitch, making ourselves friendless in the whole world, he has taken this bus ride. We have supported it. Any attempt is good. But what benefit this country has obtained? They thought that there will be such euphoria in this country that they would not have to bother for anything after the blasts.

Till today eight-nine rounds of talks have been held by our distinguished Foreign Minister with somebody at the Joint Secretary and Under Secretary level. They met eight times. I am very sorry because I have personal respect for Shri Jaswant Singh and also for Shri Yashwant Sinha. All Jaswants are good. In bad places though, however. What is happening? It is an unseemly sight. ¸ÉÒ SÉäiÉxÉ SÉÉè½þÉxÉ (+¨É®úÉä½þÉ) : ºÉÉä¨ÉxÉÉlÉ ¦ÉÒ +SUôä ½þèÆ* ¸ÉÒ ºÉÉä¨ÉxÉÉlÉ SÉ]õVÉÒÇ : ½þ¨ÉÉ®úÒ {ÉÚVÉÉ Eò®úxÉä ºÉä EòÖUô xÉ½þÒÆ ½þÉäMÉÉ* Advaniji started his Rath Yatra after praying not to me but he had pooja at the Somnath temple. At least do not interrupt me.

Today what has happened? Yes, we are supporting it. We want closest friendly relations with Pakistan and Bangladesh; with our neighbours; and with every country in the world. Is that the position today? With great bravado you make allegations against China. What is the position today with every country? position.

Sir, with regard to the defence services - I am not going into the details - such an important event as a dismissal of a Naval Chief has taken place. They should have mentioned it. What can our Respected Rashtrapatiji do? He has obliged to read it out only as it is printed. I hope it was better printed there. Not one word is there. Is it a matter of total insignificance? We shall have the occasion to go through it. I hope the Congress presses for the JPC.

SHRI SHARAD PAWAR (BARAMATI): Yes.

SHRI SOMNATH CHATTERJEE (BOLPUR): Do not be carried away like the patents.

MAJOR GENERAL BHUVAN CHANDRA KHANDURI, AVSM (GARHWAL): Private commitment is being taken in the Lok Sabha.

SHRI SOMNATH CHATTERJEE (BOLPUR): In the presence of Mr. Speaker, Mr. Deputy-Speaker and in the presence of all your friends.

MR. DEPUTY-SPEAKER: I am helplessly watching.

SHRI SOMNATH CHATTERJEE : So far as this is concerned, everybody has said that it is an unprecedented event. Now, the hon. Defence Minister felt that this House is not a proper place to make his views known. He goes to the press and says that it is `civilian control' and ultimately has ended up with `security risk'. In between so many conflicting statements, the hon. Prime Minister goes to Andaman and there he thinks of this issue.

The Session has started on the 22nd of February. Until we raised it here, they did not bother and when they found that they have to face it, they want to explain it only in a Committee meeting. Is this a routine matter?

Sir, we are all proud of our defence forces. Fortunately they have remained unpolluted by politics of any kind so far. I sincerely hope that they would remain unpolluted inspite of their well-designed intention to penetrate everywhere on the basis of religion. I hope, they remain immune from this attempt. But a calculated attack is now being made and today, one Defence Chief has gone, another Defence Chief goes to the Press and makes a statement, so many Ex-Defence Chiefs are issuing statements. What remains of this country?

Sir, so far as the economic situation is concerned, apart from the price level, apart from the lack of job opportunities being created, where is the growth? I have never seen such an inconsequential and useless document such as the National Agenda for Governance. It says:

"We will bring GDP to 7 to 8 per cent bracket and control deficits, fiscal and revenue."

What is the percentage now? It is 3.5 per cent. I hope the Finance Minister does not get another opportunity to present the Budget. Then, when will they do it? They never said that they would achieve this target at the end of the five year term.

MAJOR GENERAL BHUVAN CHANDRA KHANDURI, AVSM : There are four more years.

SHRI SOMNATH CHATTERJEE : You make your own calculations in your office.

Sir, the President's Address says that the Government has set the target. The hon. Rashtrapatiji is asked to say that the Government has set the target of an annual GDP growth rate of 6.5 per cent. It has come down from 7 to 8 per cent which they have mentioned in their National Agenda for Governance. But it is only 3.5 per cent now.... (Interruptions) Sir, the Finance Minister does not agree with me. I make it 4 per cent. I am more charitable to him; I make it 4 per cent.

THE MINISTER OF FINANCE (SHRI YASHWANT SINHA): Please read the Economic Survey.

SHRI SOMNATH CHATTERJEE : He says it is 5.8 per cent. Have we reached it? I was trying to find out as to how do we reach that target. Is it by mere words? Let them tell us what is their direction either in their Budget or in the President's Address. How are they going to do it?

Sir, what is going to happen to our own industries? What is the crime of being employed by the public sector undertakings of the Government of India? Are they criminals? Are they anti-nationals? As a matter of fact, it was said by them that they would try to evaluate them on a unit-to-unit basis as to whether they can be saved or not. With regard to disinvestment, I find that Shri Manmohan Singh and Shri P. Chidambaram are being beaten hollow by Shri Yashwant Sinha. They say that the Disinvestment Commission must be given effect to and they want to collect Rs.10,000 crore out of disinvestment. I am no economist, nor an expert, nor a juggler. But what has happened by the swapping of the Government shares? They have realised Rs.3,500 crore. It is nothing but a financial jugglery. Is this the way to raise revenue to meet their Budget deficits?

Sir, it is not a question of opposition for the sake of opposition. These are issues which are troubling the people everyday. In every sphere of today's national life, these problems are there and we do not know how they are going to be solved. This Government cannot solve them.

The other point to which I have to come back once more is the question of misuse of article 356. Kindly see how this was done. From the time of election, they had promised to impose President's Rule in Bihar if they came to power. Can it be a matter of election manifesto of any responsible political party or can it be an election issue of any responsible political party who has any attachment to the principles of Constitution, principles of federalism . It was trying to please its allies saying, "if I come to power there, I shall utilise article 356 of the Constitution in dismissing the Government"?

They have got 25 per cent of the popular support. They cannot form a Government on their own. They have taken help of their allies. I do not blame them. It is for them to commit hara-kiri or not to commit hara-kiri by joining them. They have joined them. Now, because of arithmetic of numbers, they have formed the Government thanks to Shri K. Yerrannaidu's last minute decision.

If the cellular telephone does not operate, I do not know what will happen. Or if the STD does not operate, we do not know what will happen. With their good wishes and blessings, this Government was saved on that day and even on this day.

We know very well that the Telugu Dessam in Andhra Pradesh has always opposed article 356. BJP has opposed article 356. All their parties have opposed article 356 because, at one time or the other, they have been victims of this. Now, when they tried to impose the President's Rule earlier. Rashtrapatiji returned that. After five months, that report is submitted again on the basis of article 74 of the Constitution telling the Rashtrapatiji : "You are bound to approve of this because it is resubmitted after reconsideration." And that signature is detained knowing that, they have not got the support of both the Houses in this Parliament.

I have never seen it in my humble experience in this House. I have seen so many Presidential Proclamations have been brought before this House. But with such cavalier attitude, with certainty of being defeated and with as I said the other day - such gusto and bravado. They said that they got the support of the people which has been proved by the House of the People voting in favour, then, what more do you want? Then, this attempted dinner diplomacy. It did not succeed. Is this the way the country should be run? Can you just dismiss the State Governments which have been elected? I said it the other day. Shri L.K. Advani said, "People's support is there." How do you ascertain the people's support in a parliamentary democracy? Is it through opinion polls or going to the people to get their verdict? When is the next election? ¸ÉÒ ¨ÉÉä½þxÉ ÊºÉÆ½þ (nùä´ÉÊ®úªÉÉ): +MÉ±Éä ºÉÉ±É ½þÉäÆMÉä* SHRI SOMNATH CHATTERJEE : Within one year, the election is to be held. The people will give their verdict. Now, you send your RSS functionary as a Governor there. The Sarkaria Commission repeatedly said, "Do not appoint any political person." In any event, no Government should appoint somebody who belongs to its own party. Knowing that, they sent him. Now, the President's Rule is applied. A person like Shri L.K. Advani, one of the seniormost leaders of the BJP - the main ruling party - says, "We should change him."

We want apolitical person. Then, Sir, what happened? The respected Governor came back with his bag and baggage in Rajdhani Express, which was very well advertised. He did not use the Government car. He did not utilise the hospitality of the Government. He stayed in his follower's house. Then, Sir, our Home Minister prostrated before him and gave a statement in writing that he is sorry, he may be excused; otherwise he will lose his job. Then, the Governor went back with bravado in his official plane. This was the tamasha which took place on in this country.

I saw the gentleman whom I am referring to on TV so many times saying that he was proud to be an RSS person. Is this way to run the country? Can we maintain the unity and integrity of this country? Are not the respective State Governments elected with the support of the people? Can we just play with them? After the President's rule was imposed, within a short time, there were killings. Did the Government dismiss the Governor? This is the pernicious thing which is being taken recourse to. The founding fathers have said that this most draconian provision should not be taken recourse to except in the rarest of rare occasions. It is being glibly taken recourse to and then they ask somebody else to support it. If you do not support it, then the neo-convert will say "Well, well, it shows the anti-dalit character of the Congress". They nurtured him and brought him here. Where is he? Where is my nephew, Shri Kumaramangalam? Of course, I have said that he had been faithfully following all the bad habits, decisions and wrong policies of the Congress Government but now he is following them in a much less articulate manner. They were pucca rulers for 45 years. You are kutcha rulers. ¸ÉÒ SÉxpù¨ÉÊhÉ ÊjÉ{ÉÉ`öÒ (®úÒ´ÉÉ): EªÉÉ Eò½þ ®ú½þä ½þèÆ +É{É? ¸ÉÒ ºÉÉä¨ÉxÉÉlÉ SÉ]õVÉÒÇ : ªÉÊnù ºÉÖxÉÉ<Ç xÉ½þÒÆ nùä ®ú½þÉ ½þè iÉÉä <ÇªÉ®ú¡òÉäxÉ ±ÉMÉÉ ±ÉÒÊVÉB* Sir, this is the tragedy of this country. When you have to make efforts to unite the country to meet the challenges of poverty, unemployment, lack of progress, and attacks from multinationals, this country is being divided on the basis of religion, on the basis of politics. Therefore, this Address is nothing but an insult to the people of this country. It is nothing but a mockery which is being played on the people of this country. They make all sorts of flimsy promises; they make all sorts of references to the National Agenda for Governance but they failed miserably in every sector.

Now, I would like to know from the hon. Prime Minister how this Government is being run. There was a declaration by the Industry Minister that eight public sector undertakings will be closed down. The Finance Minister might have given his blessings to that. Members of Parliament from West Bengal, irrespective of the political affiliations were representing to him not to do it. If it is done, then thousands and thousands of workers will be on the street for no fault of theirs. They have requested him to do something to revive those undertakings. The Chief Minister of West Bengal repeatedly requested him to do the needful. He had met him also but no action was taken, not even a response came from him. So, we are not at all taken care of. But when an ally makes a request or demand, immediately, special meeting is called, photographs are published and so on. Recently, as there was a request from one of their allies, they have decided to keep the matter in abeyance for three months.

Is this the way to run the country? Is it their political bonafide? The whole attempt of this Government is somehow to remain in power, as I said earlier.

THE MINISTER OF STATE IN THE MINISTRY OF RAILWAYS, MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS AND MINISTER OF STATE IN THE MINISTRY OF PLANNING AND PROGRAMME IMPLEMENTATION (SHRI RAM NAIK): Sir, it is 6 o'clock. The time of the House has to be extended.

MR. DEPUTY-SPEAKER: It has been extended. It was decided earlier.

SHRI SOMNATH CHATTERJEE : Sir, I know this is happening. The Minister for Parliamentary Affairs does not know that the time has been extended... (Interruptions)

MR. DEPUTY-SPEAKER: It was decided that it has been extended up to 8 o'clock.

SHRI RAM NAIK: I would like to know when it was decided.

MR. DEPUTY-SPEAKER: It was decided in the morning.

SHRI RAM NAIK: When it has been extended?

MR. DEPUTY-SPEAKER: I think, after Question Hour it was decided.

SHRI RAM NAIK: But Sir, the sense of the House has to be taken. Whatever is decided in the BAC has to be conveyed here. The senior leader of this House, who has been given the best parliamentary award should know that the sense of the House has to be taken... (Interruptions) I would request him not to throw on me whatever he wants to say... (Interruptions) This is not the way. He is a senior Member. He must know that the sense of the House is to be taken ... (Interruptions)

SHRI SOMNATH CHATTERJEE : Sir, I withdraw... (Interruptions)

SHRI RAM NAIK: Yes, that is good... (Interruptions)

MR. DEPUTY-SPEAKER: Mr. Minister, yesterday also we had taken a decision.

SHRI RAM NAIK: Sir, my point is that it is always done and if the procedure is followed, I have nothing to say.

MR. DEPUTY-SPEAKER: No, what has been decided and announced here is considered to be taking the sense of the House. Yesterday also the same thing happened.

... (Interruptions)

SHRI SHARAD PAWAR (BARAMATI): Mr. Deputy-Speaker Sir, if the hon. Minister has got some objection, then we will sit tomorrow because it is already 6 o'clock... (Interruptions)

SHRI RAM NAIK: I have not objected. The hon. Member has not understood me. What I said was that the time of the House had to be extended and that it was my duty as the Minister of State for Parliamentary Affairs to draw the attention of the House. That is what I had done. I have not objected. I think, I am misunderstood... (Interruptions)

SHRI SHARAD PAWAR : We have understood everything. You wanted to obstruct him only... (Interruptions)

MR. DEPUTY-SPEAKER: So, is it the sense of the House to sit up to 8 o'clock?

SOME HON. MEMBERS: No. MR. DEPUTY-SPEAKER: Yes. So, the House is extended up to 8 o'clock.

... (Interruptions)

SOME HON. MEMBERS: No. SHRI SOMNATH CHATTERJEE : Sir, I have withdrawn my comments in deference to his intervention, but I will check up whether it has been already extended or not... (Interruptions)

SHRI SHARAD PAWAR : So, we will sit tomorrow.

MR. DEPUTY-SPEAKER: No, please.

SHRI SHARAD PAWAR : Sir, there is no unanimity. We will sit tomorrow... (Interruptions)

SHRI RAM NAIK: But I have not opposed to this... (Interruptions)

SHRI SHARAD PAWAR : But there is no unanimity in the House... (Interruptions)

SHRI RAM NAIK: Shri Somnath Chatterjee has understood me... (Interruptions)

MR. DEPUTY-SPEAKER: May I appeal to the hon. Members?

... (Interruptions)

SHRI SHARAD PAWAR : No, Sir, he has objected to a senior Member ... (Interruptions)

SHRI RAM NAIK: I have not objected ... (Interruptions) I have just appealed ... (Interruptions)

SHRI SHARAD PAWAR : Sir, we have reservations. There is no unanimity, so, we will sit tomorrow... (Interruptions)

SHRI RAM NAIK: But Shri Somnath Chatterjee has agreed... (Interruptions)

SHRI SHARAD PAWAR : No, he will speak tomorrow... (Interruptions)

SHRI SOMNATH CHATTERJEE : But Sir, let me finish my speech... (Interruptions) May I finish, Sir? Let it be extended till 6.30 p.m. I will conclude by this time... (Interruptions)

SHRI SHARAD PAWAR : All right. We will sit till he finishes his speech... (Interruptions)

SHRI SOMNATH CHATTERJEE : I will finish it in five minutes... (Interruptions)

MR. DEPUTY-SPEAKER: May I inform the House that even in the Business Advisory Committee we had taken a decision in this regard, that is why I just reminded the House in the afternoon, at 12 or 1 o'clock, that the House was going to set up to 8 o'clock from today. There was an announcement from the Chair.

... (Interruptions)

SOME HON. MEMBERS: No, Sir, we do not agree to this... (Interruptions)

SHRI SHARAD PAWAR : No, Sir, we have heard that if a senior Member like Shri Somnath Chatterjee has to take a lesson from the Minister of State for Parliamentary Affairs then we want some time for that. So, we will sit tomorrow... (Interruptions)

MR. DEPUTY-SPEAKER: No, please.

SHRI RAM NAIK: Let me not be misunderstood... (Interruptions)

MR. DEPUTY-SPEAKER: Order please.

... (Interruptions)

SHRI RAM NAIK: Mr. Deputy-Speaker, Sir, I only drew your attention to the time. I did not say anything. ... (Interruptions) I only drew the attention of the Deputy-Speaker to the time. That is my duty. As the Leader of the Opposition, you must help us. It is my duty to draw the attention of the Deputy-Speaker that the time is coming on. That is what I have done. ... (Interruptions)

SHRI SHARAD PAWAR : Sir, it is also my duty to protect the respect and prestige of a senior Member like him. ... (Interruptions)

SHRI V. SATHIAMOORTHY (RAMANATHAPURAM): Sir, the contention of the Leader of the Opposition is not acceptable. It is the duty of the Parliamentary Affairs Minister to draw the attention of the Chair as to whether the time of the House is extended or not. ... (Interruptions) Mere reminding the time to the Speaker will not affect the prestige of any member. Whether Senior Member or Junior Member, everyone is equal before the prestige of the House.

MR. DEPUTY-SPEAKER: Will you please resume your seat?

... (Interruptions)

SHRI SOMNATH CHATTERJEE : Sir, tomorrow I am in difficulty. ... (Interruptions) There are two more issues. I shall mention them briefly. One is what was being said in the national agenda about corruption. This is a very important issue and became a live issue. I quote paragraph 24, which says:

"We will enact a Lok Pal Bill with adequate powers to deal with corruption charges against anyone including the Prime Minister. In the administration of justice, we shall not allow discrimination between the rich and the poor, the empowered and the powerless, restore the majesty of law and the objectivity of the State."

Sir, what has happened to the Lok Pal Bill? The Government has to tell about this Bill. On the other hand, we find newer and newer charges of corruption against this Government. As a matter of fact, some of them have already been raised. Serious charges of corruption have been made now but not a single action is being taken and they want to avoid discussion even on the floor of the House until today, Sir, something has happened; very grudgingly they have agreed to have a discussion.

Sir, we would like to know what is the action taken by this Government to fight against corruption. What has happened to the Lok Pal Bill?

Now, I quote paragraph 21 of the national agenda:

"We are convinced that there is a clear case for devolution of more financial and administrative powers and functions to the States. We will take suitable steps to ensure harmonious Centre-State relations in the light of recommendations of the Sarkaria Commission and effect decentralisation right up to the grassroot level by activating, involving Panchayats and local bodies."

Sir, nothing has happened. On the other hand, Sir, a deliberate attack is being made on the proper Centre-State relations. Therefore, Sir, the electoral reforms is only about State funding. A Committee was formed under the Chairmanship of comrade Indrajit Gupta. We have had the privilege of being its members. We have submitted a report. I do not know when that would be brought. The Bill has not been even circulated. We do not know as to the decision that the Government will take on electoral reforms, on which we have been listening from Shri Atal Bihari Vajpayee and Shri Lal Krishna Advani for years. Where is the electoral reform legislation? Where is it? There is not even one word about that in the President's Address also.

Sir, now what has happened to Prasar Bharati? Shrimati Sushmaji, I do not know whether it is one of the reasons you have been shunted out.

Prasar Bharati has become today the matter of personal control of the hon. Minister. He says Doordarshan cannot have two policies. Prasar Bharati is not being allowed to function. I saw in the papers that the Members of the Board are meeting the Prime Minister. The Chairman is not there. The other Members are not fully there. They are not being allowed to act. In the meantime, we are seeing the grossest misuse of the electronic media. As a whole, it has become an extension, not of the Government, but it has become an extension of the publicity machinery of BJP, of course, minus some of the leaders like Shrimati Sushma Swaraj. She is no longer seen. Those who are outside their favourite circle, they are out. Now, it has become their publicity wing. You will have to see that the allies are given time on the basis of their own survival. Then, what commitment is there of this Government? Which clause of the national agenda they have implemented in this one year? Which is the thrust of the Address?

As I said, the hon. Finance Minister will receive kudos from a very minority section of the people in this country who has got all the things in this world, but not by the common people. They are not thanking them. I do not know how many telegrams he has received from the common people, hutment dwellers and unemployed people for the "excellent Budget" that you have delivered.

Mr. Deputy-Speaker, Sir, I submit that this country's future can be protected by getting rid of this aberration and this motley combination masquerading as Government of India. When we are going to enter into the new millennium, this country needs proper approach, proper outlook and a proper dedication. It is a dedication to the maintenance of unity and integrity of this country. Nothing can be more important. This country needs a dedication to the basic features of this Constitution; federalism, parliamentary democracy and secularism. Each one of which is being trampled down by this Government for their own political ends. Therefore, it is our duty, duty of all the right thinking people of this country. I am sure they have already expressed, as we know, their verdict against this Government in three important States of this country. It is high time that this House expresses itself in a manner which will show that the misgovernance cannot be allowed to continue and it will come to an end. Therefore, I am sorry I cannot support the Motion and I oppose the Motion with full vigour. I am sure some of the people there are my good friends, very hon. friends with great patriotism but they are following misguided polices and programmes which is tearing this country apart. Therefore, our obligation is to get rid of them as soon as we can. This will be for the good of the country.

(ends) SHRI SHARAD PAWAR : Let us adjourn it for tomorrow.

SOME HON. MEMBERS: Tomorrow.

... (Interruptions)

MR. DEPUTY-SPEAKER: Will you kindly resume your seats? Please resume your seats. ¸ÉÒ nùiiÉÉ ¨ÉäPÉä (´ÉvÉÉÇ) : ÊVÉºÉ føÆMÉ ºÉä ¤ÉÉiÉ ½þÖ<Ç, ´É½þ ¤É®úÉ¤É®ú xÉ½þÒÆ ½þÖ<Ç* ... (´ªÉ´ÉvÉÉxÉ) MR. DEPUTY-SPEAKER: Kindly resume your seats. I have to say a few words. Will you please sit down?

I would appeal to hon. Members. We are very short of time.

SHRI DATTA MEGHE : We are sitting on Saturday.

MR. DEPUTY-SPEAKER: The Business Advisory Committee had taken the decision. It has already been circulated also. We are sitting up to eight o'clock. Please cooperate.

SHRI SOMNATH CHATTERJEE : If it was circulated, then the hon. Minister was not right. I was right. But he abused me. He abused me on the floor of the House. when I was speaking. You were not here.

Please admit it Mr. Minister. (Interruptions)

MR. DEPUTY-SPEAKER: Please wait. I am on my legs.

The Business Advisory Committee Report was submitted to the House.

SHRI MOHAN SINGH (DEORIA): But the Minister was saying something else.

MR. DEPUTY-SPEAKER: Shri Mohan Singh, a mistake can be committed. What is there? He has already expressed his views.

SHRI SOMNATH CHATTERJEE : It was on the assumption that he was right. SHRI SHARAD PAWAR : If the decision was already circulated, then where was the necessity for the hon. Minister to mention it? Were was the need to obstruct the hon. Member when the decision was already taken? (Interruptions)

SHRI RUPCHAND PAL (HOOGLY): The Minister has behaved in a manner unbecoming of a Minister.

SHRI RAM NAIK: Let me clarify. (Interruptions)

SHRI RUPCHAND PAL : It was unbecoming of a Minister.

SHRI RAM NAIK: Mr. Deputy-Speaker, Sir, I drew your attention.

SHRI RUPCHAND PAL : It was the hon. Minister who created such a situation.

MR. DEPUTY-SPEAKER: He has already expressed his views. He has gone back.

... (Interruptions)

MR. DEPUTY-SPEAKER: Let me complete. Do you not want me also to speak in this House?

SHRI V.V. RAGHAVAN (TRICHUR): We are not for extension. It has to be decided every day at six o'clock. You have asked for extension. We are not for extension. If it has to be decided every day by taking the sense of the House, we are against extending the House.

MR. DEPUTY-SPEAKER: Shri Raghavan, the House is supreme, I agree. The Business Advisory Committee consists of all parties.

... (Interruptions)

MR. DEPUTY-SPEAKER: They have decided in the BAC. It was also circulated in the form of the Bulletin. Yes, there was a mistake. What happened? Anybody can commit a mistake.

... (Interruptions)

MR. DEPUTY-SPEAKER: Please do not crucify him for that.

Now let us hear Shri Yashwant Sinha.

... (Interruptions)

SHRI YASHWANT SINHA : Sir, I have been watching the proceedings as quietly as possible. The Minister of State in the Ministry of Parliamentary Affairs, to the best of my understanding, did not want the House to commit an irregularity in not extending it formally beyond 6 o' clock. Now, because it was circulated, this was a mistaken notion. He has admitted it. In view of this, I would like to appeal to all sections of the House to please cooperate with each other....(Interruptions).

SHRI DATTA MEGHE : From tomorrow, not today. (Interruptions).

MR. DEPUTY-SPEAKER: Let him complete.

... (Interruptions)

SHRI YASHWANT SINHA: Sir, this is a decision which has been taken by all the senior Leaders of the House who constitute the Business Advisory Committee and it has the full consensus of the House. Now, therefore, we will not be showing any respect to that decision, if we were to hurriedly take a decision to adjourn just now. I am, therefore, appealing to all sections, to all parties to please cooperate and implement the decision which has been taken. Let us cooperate with the decision. We know that we are a little behind schedule. It will only help us to catch up with it. It has already been decided. We are all saying that let us agree to implement that decision....(Interruptions).

SHRI SHARAD PAWAR : Mr. Deputy, Speaker, Sir, there are no two opinions about the unanimous decision of the Business Advisory Committee to sit up to a particular time. I do not want to raise any objection because I am fully aware that that decision was already circulated to all the Members. But hon. Minister of State for Parliamentary Affairs got up at 6 o' clock, though a hon. Member was speaking and he was insisting that I got time, but still he said, `no', this is the practice and we have to take the consent of the House. Until and unless we take the consent of the House, we cannot continue like this. Then, the issue was raised. The House said that there is no unanimity and there is no consent. If this objection was not raised by the Minister of Parliamentary Affairs, probably, there would not have been any problem. He has raised the problem, since the House has not accepted it and there is no unanimity, we will meet tomorrow. (Interruptions).

SHRI RAM NAIK : Sir, if the hon. Leader of Opposition does not want the House to continue, well, he is within his rights. But yesterday also at 7 o'clock when the House was extended and it was to work up to 8 o'clock, the Members said that they do not want to work. That is why, the House was adjourned. So, I thought it is proper on my part to draw your attention at 6 o' clock -- that is the practice -- even though the Business Advisory Committee takes a decision, in the House always this practice is being followed. (Interruptions).

MR. DEPUTY-SPEAKER: Let him complete.

... (Interruptions)

SHRI RAM NAIK: That is why, I thought it is my duty to draw your attention and that is what I have done....(Interruptions). Subsequently, whatever Shri Somnath Chatterjee said, he said it and I gave my comments on that. He also was satisfied at that time that this should have been done. Now, whether after circulation in the Bulletin, this type of attention is to be drawn of the Speaker or not, I feel it is to be drawn. Now, it is for you to decide whether I should do it or not....(Interruptions).

MR. DEPUTY-SPEAKER: Anyway, I have taken a consensus. Now, the House seems not in favour of sitting.

... (Interruptions) ¸ÉÒ¨ÉiÉÒ ºÉÖ¹É¨ÉÉ º´É®úÉVÉ : ={ÉÉvªÉIÉ VÉÒ, ¨ÉèÆ ¨ÉÚ´É®ú +Éì¡ò nùÒ ¨ÉÉä¶ÉxÉ Eòä xÉÉiÉä +{ÉÒ±É Eò®úxÉÉ SÉÉ½þiÉÒ ½þÚÆ VÉÉä EòÖUô PÉ]õÉ ½þè =ºÉ {É®ú ¨ÉèÆ Ê]õ{{ÉhÉÒ Eò®úxÉÉ xÉ½þÒÆ SÉÉ½þiÉÒ ½þÚÆ* <ºÉ ¤É½þºÉ EòÉä +É`ö PÉÆ]õä +±ÉÉì]õ ÊEòB MÉªÉä ½þèÆ* ªÉ½þ iÉªÉ ÊEòªÉÉ MÉªÉÉ ½þè ÊEò Eò±É iÉÒxÉ ¤ÉVÉä iÉEò SÉSÉÉÇ ºÉ¨ÉÉ{iÉ ½þÉä VÉÉB* ¨ÉèÆ xÉäiÉÉ Ê´É{ÉIÉ ºÉä Eò®ú¤Ér |ÉÉlÉÇxÉÉ Eò®úxÉÉ SÉÉ½þÚÆMÉÒ ÊEò VÉÉä EòÖUô ¤Énù¨ÉMÉVÉÒ {ÉènùÉ ½þÉä MÉªÉÒ =ºÉEòÉä xÉVÉ®ú+ÆnùÉVÉ Eò®úäÆ +Éè®ú <ºÉ ¤É½þºÉ EòÉä SÉ±ÉxÉä nùäÆ, ÊVÉºÉºÉä Eò±É iÉÒxÉ ¤ÉVÉä iÉEò ªÉ½þ SÉSÉÉÇ ºÉ¨ÉÉ{iÉ ½þÉä ºÉEòä +Éè®ú ºÉÉä¨É´ÉÉ®ú EòÉä |ÉvÉÉxÉ ¨ÉÆjÉÒ VÉÒ Ê®ú{±ÉÉ<Ç Eò®ú ºÉEòäÆ* SHRI SHARAD PAWAR : Sir, you should try to understand our difficulty also. Our difficulty is that we were under the impression that after taking a decision and circulating that particular decision, there is no necessity to raise this particular issue. But the issue was raised by not less than the Parliamentary Affairs Minister. And not only that, there was some guidance also to hon. Members that they should learn this and that, though not exactly in these words but by saying that after spending 32 years in Parliamentary affairs, we should get some time to learn about rules and other things. That is why it is better to adjourn now.

SHRI RAM NAIK: Sir, if the Leader of the Opposition does not want to work beyond six o'clock, then what can we do?...(Interruptions).

MR. DEPUTY-SPEAKER: Please take your seats. I have to make an announcement.

Legal Document View

Unlock Advanced Research with PRISMAI

Lok Sabha Debates

Discussion On The Motion Of Thanks On The President''S Address Moved By Shrimati ... on 11 March, 1999