Lok Sabha Debates
Clarification Regarding Notice Given Under Rule 184 To The Chargesheet Filed ... on 4 December, 2000
nt> Title: Clarification regarding Notice given under Rule 184 to the chargesheet filed against the three Ministers of the Union Government. SHRI S. JAIPAL REDDY (MIRYALGUDA): Mr. Speaker, Sir, it is with sorrow, not at all with anger, that I would like to draw the attention of the House, through you, to the notice I gave under Rule 184. *Not Recorded.
I would like to plead that senior Ministers, like Shri L.K. Advani, Dr. Murli Manohar Joshi and Kumari Uma Bharti, should follow the example of their junior colleague, Shri Harin Pathak. The whole House is aware that the CBI, after detailed investigations, filed a chargesheet naming the three Ministers I have referred to in the case relating to demolition of Babri Masjid on 6th December, 1992. डा. विजय कुमार मल्होत्रा (दक्षिण दिल्ली): अध्यक्ष जी, यह मामला कई बार यहां उठ चुका है । …( व्यवधान )
SHRI PRAMOD MAHAJAN: Sir, he has not given a notice for ‘Zero Hour’ SHRI S. JAIPAL REDDY : Shri Pramod Mahajan, I am explaining about the notice. MR. SPEAKER: He has given a notice under Rule 184.
… (Interruptions)
SHRI S. JAIPAL REDDY : Sir, the Sessions Court of Lucknow found a prima facie case. … (Interruptions) The Ministers are still continuing. … (Interruptions) MR. SPEAKER: No, no. Shri Jaipal Reddy, you have given a notice. It is under my consideration. SHRI S. JAIPAL REDDY : No, Sir. This is an important matter not to be ignored or delayed. … (Interruptions) It is grossly atrocious, obnoxious and improper for these Ministers to continue in the Council of Ministers. MR. SPEAKER: You have given a notice. How can you discuss it elaborately in this House? Your notice is under my consideration. SHRI S. JAIPAL REDDY : The matter needs to be taken up immediately.… (Interruptions) SHRI SOMNATH CHATTERJEE (BOLPUR): When you call a Member, how can a Minister interrupt him? SHRI S. JAIPAL REDDY : How can a Minister – of all, the Minister of Parliamentary Affairs – interrupt? … (Interruptions) MR. SPEAKER: Nothing should go on record.
(Interruptions)* SHRI S. JAIPAL REDDY : There is a prima facie case.
MR. SPEAKER: Your notice is under my consideration. Please uanderstand it. SHRI S. JAIPAL REDDY : Shri Harin Pathak was asked to resign following the chargesheet. … (Interruptions) SHRI PRAMOD MAHAJAN: Sir, this should not go on record.
MR. SPEAKER: Nothing should go on record.
(Interruptions)* SHRI S. JAIPAL REDDY : Nothing is more important than this matter. MR. SPEAKER: You please understand that your matter is under my consideration. How can you raise this matter in the House at this stage? … (Interruptions)
SHRI S. JAIPAL REDDY : Will you please hear me out completely. … (Interruptions) You have not heard me. MR. SPEAKER: You have given a notice.
SHRI S. JAIPAL REDDY : You were good enough to give me an opportunity. MR. SPEAKER: You also very well know the procedure in the House. SHRI S. JAIPAL REDDY : This is a matter of utmost importance. … (Interruptions) This is a matter of supreme importance. No other matter is more urgent than this.… (Interruptions) SHRI MADHAVRAO SCINDIA (GUNA): What is the fate of his notice? *Not Recorded.
MR. SPEAKER: He has given a notice. It is under my consideration. How can he raise the matter at this stage? SHRI S. JAIPAL REDDY : Why not, Sir? … (Interruptions)
This is a matter which does not brook any delay at all.
MR. SPEAKER: Once the matter is under consideration of the chair, how can you raise it? SHRI S. JAIPAL REDDY : Sir, I am of the view that the House must take up the issue here and now. … (Interruptions) MR. SPEAKER: You are a good parliamentarian. You also know the procedure very well. Once the matter is under consideration of the Chair, how can you raise it at this stage? Please understand it. Now, Shri Adhir Chowdhary. SHRI S. JAIPAL REDDY : The House is interested in taking up the case here and now. … (Interruptions) No other matter is more important. … (Interruptions) No other matter is more urgent.… (Interruptions) MR. SPEAKER: Nothing should go on record.
(Interruptions)* SHRI S. JAIPAL REDDY : It is a matter of grave impropriety.
MR. SPEAKER: Shri Adhir Chowdhary, are you going to raise the matter during ‘Zero Hour’? … (Interruptions)
SHRI SOMNATH CHATTERJEE : How can he be interrupted by the Minister? MR. SPEAKER: He can mention about the notice given by him. The Chair has already given his observation. SHRI S. JAIPAL REDDY : Sir, I have explained the case in my notice. You were good enough to give me an opportunity. Kindly allow me to speak… (Interruptions) *Not Recorded.
SHRI PRAMOD MAHAJAN: Sir, he has not given a notice for this matter to be raised in 'Zero Hour'. On the pretext of mentioning his case in the 'Zero Hour' he is submitting the whole case… (Interruptions) MR. SPEAKER: Shri Reddy, I have permitted you to mention the case in your notice. It is under my consideration. How can you raise it at this stage? … (Interruptions)
MR. SPEAKER: Nothing should go on record.
(Interruptions)* श्री राजेश रंजन उर्फ पप्पू यादव (पूर्णिया): अध्यक्ष जी, पहले मेरा सबजेक्ट था।…( व्यवधान ) १२ .३१ बजे इस समय डा. गरिजा व्यास तथा कुछ अन्य माननीय सदस्य आए और सभा पटल के निकट फर्श पर खड़े हो गए। १२.३१ बजे इस समय श्री राजेश रंजन उर्फ पप्पू यादव आए और सभा पटल के निकट फर्श पर खड़े हो गए। MR. SPEAKER: Please go back to your seats.
… (Interruptions)
MR. SPEAKER: Shri Reddy, please understand that your notice is under my consideration. I have permitted you to mention your case. … (Interruptions)
अध्यक्ष महोदय : पहले आप बैठ जाइए। मैं आपको बुलाऊंगा।
…( व्यवधान )
12.32 बजे इस समय श्री राजेश रंजन उर्फ पप्पू यादव अपने स्थान पर वापस चले गए। … (Interruptions)
*Not Recorded.
MR. SPEAKER: The House stands adjourned to meet again at 2 p.m. 12.33 hrs The Lok Sabha then adjourned till Fourteen of the Clock.
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14.01 hrs The Lok Sabha re-assembled at one minute past Fourteen of the Clock. (Mr. Speaker in the Chair) MR. SPEAKER: Now, we shall take up Matters under Rule 377. Shri Prahlad Singh Patel. … (Interruptions)
SHRI BASU DEB ACHARIA (BANKURA): Sir, a serious railway accident has taken place. … (Interruptions) MR. SPEAKER: I will allow you after raising Matters under Rule 377. … (Interruptions)
SHRI BASU DEB ACHARIA: Matters under Rule 377 can be laid on the Table of the House. … (Interruptions) SHRI S. JAIPAL REDDY (MIRYALGUDA): Mr. Speaker, Sir, please permit me to say something. This is a very urgent issue. It involves grave impropriety … (Interruptions) MR. SPEAKER: Everyday you are doing the same thing and the Members are also not happy about it. I will allow after raising Matters under Rule 377. … (Interruptions)
SHRI MANI SHANKAR AIYAR (MAYILADUTURAI): Sir, we are demanding the resignation of the Minister of Home Affairs … (Interruptions) SHRI S. JAIPAL REDDY : Matters under Rule 377 can be laid on the Table of the House. … (Interruptions) श्री विजय गोयल (चांदनी चौक) : क्या आपने हाउस को राजनीति का अखाड़ा बना लिया है? …(व्य वधान) MR. SPEAKER: Shri Vijay Goyel, please sit down. Nothing should go on record except what Shri Prahlad Singh says. (Interruptions)* MR. SPEAKER: Shri Jaipal Reddy, please sit down. I have already called Shri Prahlad Singh Patel. I will allow you after raising Matters under Rule 377. … (Interruptions)
श्री विजय गोयल (चांदनी चौक) : महोदय, ये लोग जब मर्जी खड़े हो जाते हैं।…( व्यवधान ) MR. SPEAKER: Shri Vijay Goel, please take your seat. What is this? … (Interruptions)
MR. SPEAKER: Nothing should go on record except Matters under Rule 377. (Interruptions) * MR. SPEAKER: Everyday you are doing the same thing. The Members have given their notices under Rule 377. You are not allowing them to raise the matters. … (Interruptions)
* Not Recorded.