Lok Sabha Debates
Need To Take Immediate Action Against Those Private Hospitals Where Poor People ... on 13 May, 2002
Title: Need to take immediate action against those private hospitals where poor people are harassed and treated unsympathetically.
श्री सुरेश रामराव जाधव (परभनी) : अध्यक्ष जी, मेरा सौभाग्य है कि आपकी अध्यक्षता में मुझे बोलने का मौका मिला। मैं शून्यकाल में एक अति संवेदनशील मामला उठा रहा हूँ।
दिल्ली विकास प्राधिकरण ने कई प्राइवेट अस्पतालों को इस शर्त पर कौड़ियों के भाव ज़मीन दी थी कि इन अस्पतालों में गरीबों का मुफ्त इलाज किया जाएगा। १० मई, २००२ के दैनिक जागरण के संपादकीय पर नज़र डालें तो पता चलता है कि इस प्रकार के निजी अस्पताल गरीबों का कैसे खून चूस रहे हैं। यहां तक कि वल्लभगढ़ की एक गरीब महिला की एक मृत बच्ची का शव तक नहीं दिया गया क्योंकि वह दिल्ली के अपोलो अस्पताल में इलाज पर हुए खर्च का भुगतान नहीं कर पाई। इस अस्पताल के अधिकारी वल्लभगढ़ के उस घर तक पैसा वसूल करने के लिए गए। यहां तक कि पुलिस चौकी में पैसे की वसूली के लिए भी शिकायत दर्ज कराई गई। मैं आपके माध्यमे से सरकार से निवेदन करना चाहता हूँ कि ऐसे प्राइवेट अस्पतालों के निर्दयी और अमानवीय व्यवहार तथा वादाखिलाफी के लिए उनके खिलाफ तुरंत कार्रवाई करनी चाहिए और उनके अस्पतालों का लाइसेन्स रद्द कर उनको कौड़ियों के भाव दी गई करोड़ों रुपये की ज़मीन वापस ली जाए।
MR. SPEAKER: Hon. Shri S. Jaipal Reddy, you wanted to make a submission.
SHRI S. JAIPAL REDDY : Sir, I would normally hate to make submissions on procedure to a learned Speaker like you, but I feel obliged on this occasion. Sir, I would like to bring the conventions of this House to your notice. Soon after the Question Hour, the notice for adjournment motion takes priority. Next to adjournment motion, the notice of privilege takes priority. Next to that is a `Zero Hour’ mention. A `Zero Hour’ mention, just because some allegation is referred to and no allegation is made, cannot be dismissed out of hand. Therefore, Sir, I request the hon. Speaker not to dismiss the notice given by Shri Pawan Kumar Bansal as one allegatory in nature. It is a `Zero Hour’ mention. He is trying to draw the attention of the House to a particular issue where the Government’s clarification is absolutely urgently necessary.
MR. SPEAKER: Shri S. Jaipal Reddy, I have gone through Rule No. 353, but I am not taking the advantage of that rule since both the hon. Members have requested me. After some time, I am going to permit them. But if I strictly go according to Rule No. 353, it may be difficult to allow this notice.
… (Interruptions)
MR. SPEAKER: I am not going into it because I thought that this is an important matter. I will permit them, but they should have some patience and listen to me. I have accepted your submission.
… (Interruptions)
MR. SPEAKER: Just one Minute. I have not completed. I have accepted your submission and I will definitely allow them to speak.
SHRI S. JAIPAL REDDY : Sir, but why may he not be allowed now?
MR. SPEAKER: In that case, the provision is quite clear in the rules that it is for the presiding authority to decide as to when it is to be permitted.
SHRI S. JAIPAL REDDY : Sir, where a definitive allegation is made backed by documentary, substantive evidence, that rule comes into play. Where a clarification is to be sought in regard to a news item which may entail an allegation, that rule is not attracted. … (Interruptions)
श्री पवन कुमार बंसल: अध्यक्ष जी, इतनी देर में तो मैं अपनी बात कह दूंगा। …( व्यवधान)
MR. SPEAKER: Shri Reddy, there are two or three other rules also by which it can be rejected, but I have decided to permit it.
SHRI S. JAIPAL REDDY : May I tell you, Mr. Speaker Sir, in that case `Zero Hour’ will really be reduced to zeroes? … (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : Sir, I may submit with all humility at my command, with all your guidance and direction, in this House, there is no rule for `Zero Hour’. Sir, `Zero Hour’ is not regulated by any rule; `Zero Hour’ is regulated by a convention. There is no rule in any part of the rules book which explains what is called `Zero Hour’. Therefore, Sir, I respectfully submit that the convention is that issues of a very important nature raised by any Member of the House, including the Opposition, are heard by the Government and then, the Government responds. Nothing more than that is there. … (Interruptions)
SHRI VAIKO : We are asked to give the notices to raise matters during `Zero Hour’. For what purpose are the Members requested to give the notices if this is the procedure we are following? … (Interruptions)
MR. SPEAKER: Shri Dasmunsi, I agree with you, but at the same time, for every Member, his issue is important. Let me dispose of some important issues and then, I will permit him.