Indian Kanoon - Search engine for Indian Law

Lok Sabha Debates

Discussion Regarding Prime Minister'S Statement On The Resignation Of Shri ... on 10 December, 2003

/font> 12.16 hrs. DISCUSSION UNDER RULE 193 PRIME MINISTER""S STATEMENT ON THE RESIGNATION OF SHRI DILIP SINGH JUDEV, FROM THE COUNCIL OF MINISTERS Title: Discussion regarding Prime Minister’s Statement today (1oth Decemebr, 2003) on the resignation of Shri Dilip Singh Judev, Minister of State in the Ministry of Environment and Forests from the Council of Ministers (Not concluded).

श्री रामजीलाल सुमन (फिरोजाबाद): अध्यक्ष महोदय, भारत सरकार के पर्यावरण तथा वन मंत्रालय में र्पूव-राज्य मंत्री श्री दिलीप सिंह जूदेव द्वारा अपने पद से त्यागपत्र देना और प्रधान मंत्री द्वारा उसे स्वीकार करने के सबंध में आज जो प्रधन मंत्री जी का बयान हुआ, उसका तथ्यों से कोई सम्बन्ध नहीं है। श्री दिलीप सिंह जूदेव जी ने त्यागपत्र क्यों दिया, प्रधान मंत्री जी ने उसे स्वीकार क्यों किया, इन सब बातों का खुलासा उनके वक्तव्य में होना चाहिए था, लेकिन बिलकुल गोलमोल बयान देकर, प्रधान मंत्री जी ने अपने कर्तव्य की इतिश्री कर दी। हां, एक बात जरूर कही कि सी.बी.आई. इस मामले की जांच कर रही है और सी.बी.आई. के काम में भारत सरकार कोई दखल नहीं करती।

महोदय, मेरा आरोप है कि इस सरकार ने सबसे घृणित कार्य अगर कोई किया है, तो वह इस देश में सी.बी.आई. की जो क्रेडबलिटी थी, उसकी जो विश्वसनीयता थी, जो साख थी, उसी को समाप्त करने का काम किया है। आजाद हिन्दुस्तान की यह सबसे भ्रष्ट सरकार है और न सिर्फ जूदेव कांड, बल्कि मैच-फिक्िंसग, तहलका, यू.टी.आई., शेयर घोटाला, पेट्रोल पम्प घोटाला, डी.डी.ए. घोटाला और न जाने कितने घोटाले इस सरकार के समय में हुए हैं। इस सरकार के घोटालों की एक लम्बी फेहरिस्त है। मैं बड़ी विनम्रता से कहना चाहूंगा कि जो विषय सी.बी.आई. को जांच के लिए दिए गए हैं, किसी न किसी शक्ल में यह सरकार उस जांच को प्रभावित करती रही है और कर रही है।

अध्यक्ष महोदय, १६ नवम्बर के इंडियन एक्सप्रैस में जूदेव साहब और उनके सैक्रेट्री को रिश्वत में रुपए लेते हुए दिखाया गया और आस्ट्रेलिया की एक फर्म से उड़ीसा में खनन के अधिकार देने के लिए यह रिश्वत दी गई। सभी अखबारों में फोटो छपा, लेकिन तत्कालीन मंत्री जूदेव जी ने कहा कि मैं इस मामले में कुछ नहीं जानता हूं, मुझे कोई जानकारी नहीं है, यह असत्य और मनगढ़न्त मामला है। हमारे लायक दोस्त कानून मंत्री श्री जेटली और भाजपा के अध्यक्ष श्री वेंकैया नायडू आदि सब लोगों ने सर्टफिकेट जारी कर दिया कि जूदेव जी को फंसाने का काम किया जा रहा है। शुरू-शुरू में प्रधान मंत्री जी भी जूदेव जी को बचाना चाहते थे क्योंकि उन्होंने कहा कि जूदेव जी के मामले में जो जानकारी मिली है, उसकी वे जांच कराएंगे और जूदेव जी को त्यागपत्र देने की कोई आवश्यकता नहीं है।

महोदय, मैं बड़े विनम्र शब्दों में निवेदन करना चाहता हूं कि यदि विधान सभा चुनाव न होते, तो जूदेव जी का त्यागपत्र प्रधान मंत्री जी स्वीकार नहीं करते। इस सरकार का इरादा जूदेव जी को बचाने का था। प्रधान मंत्री जी ने कहा कि जांच सी.बी.आई. के हवाले कर दी गई है, लेकिन मेरी जानकारी के अनुसार अभी तक इस मामले में कोई प्राथमिकी भी दर्ज नहीं हुई है और जूदेव जी ने पहले मना किया कि मेरा इस घटना से कोई संबंध नहीं है, घूस लेने से मेरा कोई सम्बन्ध नहीं है, लेकिन एन.डी.टी.वी. को दिए गए अपने साक्षात्कार में उन्होंने स्वीकार किया कि उन्होंने धन लिया है। इन्होंने कितना धृणित कार्य किया। इन्होंने कहा कि हमने रिश्वत में क्या लिया है - महात्मा गांधी जी, चन्द्रशेखर आज़ाद जी और भगत सिंह जी भी पैसा लिया करते थे। हमारे देश के स्वाधीनता संग्राम में जो लोग उसके नायक थे, जिन्होंने देश को आज़ाद कराया, ये अपनी रिश्वत की तुलना उस काम से करेंगे, मैं समझता हूं कि इससे ज्यादा धृणित कार्य अन्य कोई नहीं हो सकता।

मैं सरकार से पूछना चाहता हूं कि अब और क्या जांच होगी, जब पैसा लेने वाले व्यक्ति ने खुद स्वीकार कर लिया है कि मैंने घूस ली है। मैं समझता हूं कि जूदेव को जेल भेजने के लिए उनका यह बयान ही काफी है, उन्होंने यह स्वीकार किया। महोदय, जो सीबीआई जांच है उसमें इनके आला आफिसरों का कहना है कि जूदेव के संबंध में उन्हें जो सीडी मिली है, उसमें उनके अंशों को एडिट किया जा रहा है। धन लेते हुए जूदेव को दिखाने वाले टेप सीबीआई के पास हैं, लेकिन सीबीआई उसका ओरिजनल टेप प्राप्त करने में लगी है और जब ओरिजनल टेप मिल जाएगा तब उसे फोरेंसिक टेस्ट के लिए भेजा जाएगा।

अध्यक्ष महोदय, मैं आपके मार्फत निवेदन करना चाहूंगा कि तहलका में भी यही हुआ। इसी तरह तहलका वाले केस में भी अपने गुनाहों पर पर्दा डालने के सब प्रयास हो चुके हैं। तहलका वाले केस में भी जो टेप था, उसकी विश्वसनीयता को मान कर जो सैन्य अधिकारी थे, उनके खिलाफ कोर्ट मार्शल की कार्यवाही की बात हुई। सीबीआई की जो जांच हो रही है, उसकी टेप की विश्वसनीयता की जांच हो रही है। यह इस मामले को लम्बा खींचने के अलावा अन्य कुछ नहीं है। अभी तक जूदेव से इस मामले में कोई पूछताछ नहीं की गई है। महोदय, मेरा यह आरोप है कि सरकार जान कर जूदेव को बचाने का काम कर रही है और यह कोई इनका नया काम नहीं है।

अध्यक्ष महोदय, मैं सरकार से पूछना चाहूंगा कि मई महीने में वित्त राज्य मंत्री, श्री जी. जी. रामचन्द्रन को हटाया गया। उन पर भ्रष्टाचार के आरोप थे। उनके पीए ने भी रिश्वत ली थी और सितम्बर के महीने में उन्हें दोबारा ओथ करा दी गई। सीबीआई जांच शुरू भी नहीं हुई, उसके पहले सर्टफिकेट दे दिया गया कि रामचन्द्रन निर्दोष हैं। उनके दोबारा शपथ ग्रहण करने के दो दिन बाद सीबीआई ने रामचन्द्रन से पूछताछ की। यह सीबीआई को प्रभावित करने का काम नहीं तो और क्या है। महोदय, प्रधानमंत्री जी ने कहा कि हमारा इरादा किसी को बचाने का नहीं है, हम निष्पक्ष जांच चाहते हैं, लेकिन ये लोग क्या कर रहे हैं। उप-प्रधानमंत्री, श्री लालकृष्ण आडवाणी का जो बयान है, वह मेरे पास है - "जोगी के रुपए सत्ता के लिए और जूदेव ने पार्टी के लिए पैसे लिए, लालकृष्ण आडवाणी।"महोदय, यह जूदेव को बचाने की साजिश नहीं तो और क्या है। बगैर तथ्यों की जानकारी और कोई निष्कर्ष निकाले श्री आडवाणी कह रहे हैं कि जूदेव ने जो पैसा लिया, वह पार्टी के लिए था। जब बंगारू लक्ष्मण फंसे तब भी बात हुई तब भी यही कहा था कि यह पैसा पार्टी के लिए लिया है। ये जानबूझ कर तथ्यों को छिपाने का और जूदेव के दुष्कर्मों पर पर्दा डालने का काम कर रहे हैं। महोदय, स्थिति यहां तक बन गई है कि आज सीबीआई जांच की कोई क्रेडबिल्टी नहीं रही। मैं समझता हूं कि जो तथ्य प्रकाश में आए हैं, जो स्थिति बनी है, जूदेव के यह स्वीकार करने के बाद, कि उन्होंने पैसा लिया है, रिश्वत ली है, जूदेव के लिए अगर कोई उचित स्थान हो सकता है तो मैं समझता हूं कि जेल के अलावा कोई नहीं है।

अध्यक्ष महोदय, मैं आपके मार्फत निवेदन करूंगा कि इन पूरे तथ्यों की संयुक्त संसदीय समति से एक निश्चित अवधि में जांच होनी चाहिए, जिससे दूध का दूध और पानी का पानी हो जाए।

…( व्यवधान)अध्यक्ष महोदय : आठवले जी, आप अंत में बोलिए।

SHRI ANADI SAHU (BERHAMPUR, ORISSA): Thank you Mr. Speaker Sir. Before I speak on Judeo issue, I would like to quote an English Sonnet.The part of the English Sonnet is : "It is a tale told by an idiot, full of sound and fury, signifying nothing." The Judev affair is just that. It is sound and fury, signifying nothing. The hon. Prime Minister has indicated as to what steps are being taken by the CBI.

Sir, for the kind information of the hon. Member, may I say that the CBI starts a preliminary enquiry also; and if it is satisfied that there is prima facie evidence to go ahead with a criminal case, they register a case and take up investigation in a proper line.

Sir, may I inform this House that under the Prevention of Corruption Act, there have to be two factors, namely, one is, whoever accepts money or agrees to accept money or attempts to obtain money for gratification – whatever may be the type of gratification – he is said to be taking illegal gratification. The other is the giver, so, in illegal gratification, Sir, two persons or more than two persons are to be involved. In the so-called videotape, which is available on the Internet also, it is there. This morning also, I had a look at that Internet tape also. Only two persons have been shown Shri Natwar Rateria and hon. Shri Dilip Singh Judev. There is no picture of the person who is supposed to have given the money. Now, Sir, the person, so called Rahul, who is supposed to have given the money, is supposed to be representing an Australian firm.

Sir, if Australians are dealing with Ministers, they must be having an efficient way of knowing as to what type of influence a particular Minister can exert in a Government for giving any benefit.

May I inform this House, Sir, that Shri Judev was in no way capable of giving any mining lease or anything of this sort. You kindly see, Sir, that in the List of Allocation of Business to Shri Judev, the Cabinet Minister had given him four types of works. The first one is relating to wildlife, the second is relating to Eco Development Board, the third is regarding National Awards Committee, and the fourth is environment education. It has nothing to do with mining leases. The so-called firm that had come all the way from Australia – it has not been indicated which firm it is from Australia, and what type of work it was supposed to take – has nothing to do with Judev. He had no authority to give it also. I am sure an Australian firm is not a dumb firm to go for spending money on that.

Sir, may I remind this House that the Government, under the able leadership of Shri Atal Bihari Vajpayee has taken prompt steps. As the Prime Minister said just now, the incident was of 16th November. On the 17th, Shri Judev was asked to resign and he resigned promptly.

SHRI MADHUSUDAN MISTRY (SABARKANTHA): There was no way. That is why he has resigned.

SHRI ANADI SAHU : Kindly listen to me. Do not disturb me. When you get a chance, you can talk about it.

The papers were given to the CBI to go ahead with the enquiry. The CBI, as you know, is an autonomous body. This House has given autonomy to the CBI with the power of superintendence to the Central Vigilance Commission. The power of superintendence is not a small thing. Those Members who were there in the Joint Parliamentary Committee would kindly appreciate this fact. They had also discussed this matter, natably about superintendence by the CVC.

Now, enquiry is going on. But look at the other aspects of things. This Government has taken all the steps but look at the fact relating to Ajit Jogi. No action was taken immediately although he tried to desecrate the Constitution, he tried to create problems for the Constitution itself.

Sir, again I would quote Shakespeare only.… (Interruptions)

डॉ. रघुवंश प्रसाद सिंह (वैशाली): खान-खनिज के लिए जो घूस खाई, उसकी बात बताइये।…( व्यवधान)

   

SHRI ANADI SAHU : Sir, I am not yielding. … (Interruptions)

Sir, it has been indicated again and I quote Shakespeare … (Interruptions)

श्री रामदास आठवले (पंढरपुर) : खाना बंद करो।…( व्यवधान)

अध्यक्ष महोदय : कौन खाना खा रहा है? क्या बंद करें ?

...( व्यवधान)

SHRI ANADI SAHU : Sir, I quote Shakespeare that a Leopard does not change its spot nor an Ethiopian changes his colour. And it is so in the case of Shri Ajit Jogi. Take the case of BALCO. He raised lots of hullabaloo, created a storm and what has happened? When I had been to Chhattisgarh for elections, I was told – I do not know it is a fact or not – by many persons that an underhand dealing had been struck, under the table deal had been struck by him with BALCO, as a result of which, he started mewing instead of roaring as he was doing earlier.

Take the case of 13 MLAs who were taken when he became the Chief Minister of that State. He engineered defection. A Mayor of Raipur also was taken. He engineered defection. Sir, when the election results were out, when the Chief Minister was caught off after the 1st December, what has happened? … (Interruptions) A conspiracy was started by Shri Ajit Jogi, who, I would say, is a megalomaniac, megalomaniac in the sense that he wants to be in power by hook or by crook. What did he do, Sir? He tried to create problem for this very Constitution, very democracy itself.

Only recently we have placed the Report of the Standing Committee on Home Affairs relating to the 97th Constitution (Amendment) Bill. Shri Pranab Mukherjee is the Chairman of that Committee, who has said very clearly in that Committee Report itself that there is necessity of creating an atmosphere so that Rule 3 of the Tenth Schedule of the Constitution is not violated by splits, by creating problem. And the people of the category of Shri Ajit Jogi have been creating these type of things. The Congress had tried to … (Interruptions)

SHRI MADHUSUDAN MISTRY : Is this a discussion on Shri Ajit Jogi? He is not connected at all … (Interruptions)

SHRI ANADI SAHU : Sir, I am not yielding. Please allow me to speak.

I would invite the attention of this House to the JMM bribery case in which money was offered by the Congress Party, by the Prime Minister of that day to bribe people so as to vote for a particular action. They had sown the seed. They had started … (Interruptions)

SHRI PRIYA RANJAN DASMUNSI (RAIGANJ): Sir, I am not disturbing him. I only submit that the Prime Minister has made a statement today and you were kind enough to permit a discussion on it. His statement is precisely in the context of the resignation of his colleague, a Minister in his Cabinet, and subsequent action initiated by CBI, and nothing beyond that. If he wants to bring this thing, I think, he is doing injustice to the statement of the Prime Minister. … (Interruptions)

SHRI ANADI SAHU : Sir, I am giving a comparative fact. … (Interruptions)

SHRI VIJAYENDRA PAL SINGH BADNORE (BHILWARA): Sir, a conspiracy was hatched by Shri Ajit Jogi … (Interruptions)

MR. SPEAKER: Please sit down. He is making his observation. Let him make his observation.

SHRI ANADI SAHU : Sir, I again repeat … (Interruptions)

SHRI PRIYA RANJAN DASMUNSI : Sir, a conspiracy was hatched by the Goddess to send Ramba and Urvashi to break the tapasya of Vishwamitra but Vishwamitra did not break the tapasya and Urvashi had to return. Here, the tapasya was broken by Judev. That is the point we are discussing. … (Interruptions)

SHRI ANADI SAHU : Sir, again I would like to repeat that in the case of Shri Ajit Jogi, it was an exercise to torpedo the very foundation of democracy by encouraging defection.

His conversation with Shri Pandey, the first instalment of Rs.20 lakh through Shri Khunte’s son, the second instalment of Rs.25 lakh through Shri Amit Jogi and the letter of authorisation for an alternative support source for forming a Government in Chhattisgarh are indicative of the fact that Shri Ajit Jogi had consulted the high command. These are indicative of the fact that he had consulted the Congress high command in taking the abominable steps. Unless he had consulted the high command and the leader of the Congress Party itself, he would not have gone ahead with that thing.

SHRI SHIVRAJ V. PATIL (LATUR): Sir, I am on a point of order.

Sir, what we are discussing is known to the House. It is a statement given by the Prime Minister that is being discussed. Now, the debate has to be relevant to the statement given by the Prime Minister. Moreover, if any allegation is made against any person who is not a Member of this House and that allegation is of incriminatory nature, then who is going to respond to it? As per the rules, as per the law, a person outside has not to be criticised. So, first of all, it is not relevant. Secondly, the person against whom the allegations are made is not here to defend himself, and extending it to anybody sitting in the House is not correct. It is because the same thing can be said against others who have themselves agreed on TV whether they were having a hand in organising the trap or not. So, we are not extending to that extent. The hon. Member should be very careful. We request you, Sir, to give the ruling on this point. … (Interruptions)

SHRI VIJAYENDRA PAL SINGH BADNORE : He pays from his pocket. The people have not objected to it. … (Interruptions) It looks like that.

SHRI SHIVRAJ V. PATIL : Please do not do that. The statement made by the Leader of the House is this. I will read it out for the benefit of the Speaker. … (Interruptions) The statement is, "I express my anguish…" … (Interruptions) But he was suspended. … (Interruptions)

SHRI ANADI SAHU : Shri Ramji Lal Suman referred to Shri Jogi also. … (Interruptions)

SHRI KHARABELA SWAIN (BALASORE): Then, there can be no discussion on that also.

SHRI SHIVRAJ V. PATIL : There are others also against whom the allegation can be made. They have gone on TV saying that they are responsible for it. We are not mentioning their names. If we mention their names, they would also be required to be answerable to the law. So, while in enthusiasm, let us be careful to say certain things. The Prime Minister has made a correct statement. That principle should apply to all the cases. We are not finding fault with his statement. But if you are unnecessarily increasing the ambit of the discussion in this manner, we warn that those who are involved in this matter also become answerable under the Telecommunications Act, Indian Penal Code and others. We are not extending to it. … (Interruptions)

श्री रघुनाथ झा (गोपालगंज): अभी श्री रामजीलाल सुमन ने दस घोटालों के बारे में बताया। उस समय तो आप नहीं बोले।…( व्यवधान)

MR. SPEAKER: The House must consider the existing rules today, and whatever is permitted in the rules should be observed by everybody. You are all aware that the rules in this respect are correct. The rules, which are shown by Shri Shivraj V. Patil, are also correct. Therefore, you can make your point without mentioning the names also, and that would be in the interest of the entire debate. I would also like the House to note that this is an important debate.

We are discussing the issue of Shri Judev as per the notice which is given. Therefore, his name can be very well mentioned because the name is mentioned in the notice itself and the Prime Minister had also replied referring to the notice. But normally there has been a practice and also it is provided in the rules that about those persons, who are not present in the House, you can make an indirect reference. So, please do not mention the names again and again.

Now, you can go ahead.

SHRI ANADI SAHU : I will not mention the names. Again, I will come to Shri Judev and Section 24 of the Prevention of Corruption Act, 1988.

May I, with your permission, quote that Section itself? It says:

"Statement by bribe giver not to be subject to any prosecution and the bribe giver can also say as to how he has given, what he has given, why he has given. "

 

 Now, so far as the Australian firm, or the person who is supposed to have given bribe or whatever money he has given or is supposed to have given to Shri Judeo is concerned, is not coming forward and I do not know how a manipulative action has been taken to see that a good person is maligned. This is what has happened in the case of Shri Judeo. In the case of other person --I am not naming him--I would like to say that because the persons in the Opposition, particularly the Congress people are vociferous in supporting the action of somebody who has been disgraced.

I would like to quote again from Saint Beuve, an Italian Priest, who was beatified like Mother Teresa. His quotation is relevant here. He says:

"Tell me whom you admire and I will tell you what you are, at least, as regards your talents, tastes and character. Do you admire mean men? Your own nature is mean. "

 

 That is all I would like to say and this is what is happening. … (Interruptions)

SHRI PRAVIN RASHTRAPAL (PATAN): You are admiring Judev. … (Interruptions)

MR. SPEAKER: Now, please do not disturb. I have given my ruling. My ruling is very clear.

… (Interruptions)

SHRI ANADI SAHU : They are admiring mean men and a person who was trying to create problem for this democracy and for this Constitution itself. The Congress Party did not take any action at all for days together because the CBI investigation has been mooted and has been started. Yesterday only they were able to muster some courage to say that action has to be taken and all those things. We have to take into consideration the facts relating to the situation which has been prevalent in this country now as to how we should get over the difficulties relating to defections and why, by lure of money, the representatives are being taken. I must admire the prompt steps taken by Shri L.K. Advani and Shri Arun Jaitley to bring to the notice of people of this country as to what type of action is being taken by some people who, I said, are megalomaniac in character. This has to be kept in mind. It is rather unfortunate that men of rank, of wealth and education succumb to the unprincipled action which make them dead fish and like dead fish, they cannot go against the current and they have to float with the current.

I would like to say something about Brinda Kavi. I cannot say the entire Doha, only a portion of it I can say here: दूसरों के लिए गढ्ढ़ा खोदोगे तो यह खाई बन सकती है। That is what Brinda Kavi had said and this is what is happening when you try to dig a hole for others, you get into the moat and in the moat only dead fish float. That is what is happening to the Congress Party now. Only dead fish are floating and I do not know what will happen to them when that entire moat gets polluted because of such actions. We have to get rid of dead fish. Everybody has to come together, this House has to come together, the Parliament has to come together to see that when a democratically elected Government takes shape, it has to be given all support. In the case of Shri Judev, he has not taken any money to thwart the democratic set up itself. If he has taken money, it is for any other thing - relating to conversions into Christianity or for some other thing. He might have taken. I do not know about it because he is a person who sees to it that… (Interruptions)

SHRI ADHIR CHOWDHARY (BERHAMPORE, WEST BENGAL): You should not forget the Arunachal Pradesh episode. … (Interruptions)

श्री देवेन्द्र प्रसाद यादव (झंझारपुर) :अध्यक्ष महोदय, मेरा आपसे विनम्र निवेदन है कि भ्रष्टाचार पर नियम १९३ में जो विषय सदन के सामने है और जिस तरह बहस का स्तर जा रहा है, उससे भ्रष्टाचार शिष्टाचार बन जाएगा। संसद की गरिमा को बचाया जाए, सिर्फ आपसे यह निवेदन है।…( व्यवधान)

SHRI ANADI SAHU : I am only speaking on that. He might have taken, I said. He missed my statement. I would like the Congress Party Members particularly to keep in mind that they must speak out as to what type of action was taken by some people to torpedo the Chhattisgarh Government. … (Interruptions)

SHRI ADHIR CHOWDHARY : We need not be sermonised by you. … (Interruptions)

SHRI ANADI SAHU : Sir, I would like to stop here by quoting again from the Bible because there are many other people here to speak. For their information, I quote from the Bible, Psalms 115 :

"They have mouths and speak not; eyes they have and see not; ears they have and hear not; noses they have and smell not; feet they have and walk not; neither speak they through their throat."

 

 The Congress is groaning. They are not speaking out as to what their Members have been doing. For days together they did not come forward to say that it was a dastardly act. … (Interruptions) Let them face the CBI probe. Shri Judev is facing the CBI probe. Let all the Members of the Congress, who have been instrumental in trying for defection, face the CBI probe and let us see what would be the result. That is all. Thank you.

   

SHRI PAWAN KUMAR BANSAL (CHANDIGARH): Mr. Speaker, Sir, I thank the hon. Prime Minister for, at long last, coming to this House to make a statement on Shri Dilip Singh Judev – a cryptic one though, which conceals more than it reveals. There are two sentences or words in his statement which stand out distinctly. One is where he says that it has been the policy of his Government to thoroughly enquire into all cases of corruption and immediately he contradicts himself by saying that theIndian Express of 16th November, 2003 allegedly shows Shri Dilip Singh Judev taking money.

That precisely brings to focus what was the response of this Government, of the members of this Government, immediately after this incident took place. A glimpse of that is what we have got from Shri Anadi Sahu today, and from the hon. Prime Minister, the hon. Deputy Prime Minister and other Members of his Cabinet, during their election campaign and thereafter. You leave aside what Shri Judev said when he compared himself, or had the audacity to compare himself, with Mahatma Gandhi. I would not refer to that because that is beneath contempt. I would only refer to what these worthies from the Government said. They said, it was a sting operation in which, as I could very well quote Shri Anadi Sahu when he said, ‘manipulative action of some people to malign a good person’ was there. This is what they said "here was Mr. Judev taking up his fight, his crusade for the cause of the tribals and the hindutva and we were trying to malign him.…" (Interruptions) हैरानी होती है इस बात को जानकर कि ये लोग जो हिन्दुत्व की बात करते हैं, इनके लिए खुदा वह कलंकित पैसा है। ये भूल गए कि उस वक्त जूदेव जी ने क्या कहा था। मैं वह बात दोहराना चाहता हूं कि उन्होंने क्या कहा था।

माना कि पैसा खुदा तो नहीं, लेकिन खुदा की कसम, खुदा से कम भी नहीं।

ये लोग जो राम की कसम खाकर हिन्दुत्व की बात करते हैं, पैसे को क्या स्थान देते हैं, ये आपके सामने है।

The hon. Prime Minister’s statement brings to our mind immediately that day in 2001 when the people were aghast and were rendered speechless on seeing the President of the BJP accepting money on videotape. We expected this Government to take immediate action in that case. What happened after two-and-a-half years? An inquiry commission was set up. One of the terms of reference was – permit me to quote – ‘inter aliainquire into all aspects relating to the making and publication of these allegations’.

The emphasis was not on whether he took money or not; the emphasis was on inquiring into all aspects relating to making and publication of these allegations. That proof was equated with an allegation. This term of reference is nothing but wanting to thwart any investigative journalism in future. It was intended to intimidate, to threaten all those journalists who take up the cudgels to expose corruption in our system, in our society.

Sir, the matter does not end there. Just two days after Shri Judev’s this incident happened, Shri L.K. Advani goes to Raipur and says "it is for the first time that Indian politics and elections have been influenced by sting operation." The Supreme Court, and on the directions of the Supreme Court, the Election Commission has laid down elaborate forms for the candidates to declare their assets, to declare if they have ever been involved in any criminal case, but here, the Deputy Prime Minister of the country wants that all these matters should not be exposed during the election period. Further, permit me to quote the hon. Deputy Prime Minister. He said, "I hope, CBI will not only probe whether Judev is guilty or not but would also investigate how this operation happened."

The Prime Minister assured this House and, through this House, the country that it is the policy of his Government that all these matters should be exposed and should be investigated thoroughly, and that the CBI is professionally independent and has functional authority. Now, I do not want to refer to any matter, but the things are brazenly before us. We cannot escape but take notice of those things. Double standards are adopted by this Government in different cases.

Shri Sahu, a renowned officer, a learned person and a senior Member of this House, referred to the provisions of the Prevention of Corruption Act and also about the procedures followed by the CBI to say that firstly, there is a preliminary inquiry and after the preliminary inquiry, an FIR is lodged. … (Interruptions) What does happen here? Sir, I hold no brief, let me assure this House, for Shri Jogi or for anyone other than the matter that I am referring to now. But what happened in that case? The CBI lodges an FIR immediately and in the case of Shri Judev, that preliminary inquiry is going on even till this date. This is the functional autonomy you have accorded to the CBI! I know that CBI has officers who are par excellence and who are known for their integrity, but what can they do if there is a Government like the one sitting here, the Government whose Members cite scriptures? I do not want to say who cites scriptures. Devils cite scriptures. … (Interruptions)

Sir, Shri Sahu referred, again legalistically, to the provisions of Prevention of Corruption Act and said that a person who could be guilty of the act of bribery, of taking bribe, must be in a position to grant the benefit for that consideration and only then that illegal gratification could be attributed to him. He further went on to cite the portfolios held by Shri Dilip Singh Judev to say that he had no authority to grant a mining lease. This rather proves the double fraud that these people can indulge in. The person who has no authority to grant a licence still accepts money for that purpose. … (Interruptions) This is precisely what this Government is up to. It is not just a double fraud; it shows the enormity of the greed and the depth of the depravity and the nadir to which the Members on the BJP side have descended. This just proves that irrespective of whether you can give something to a person or not, anyone who approaches you with some consideration, is welcome. You take him to five-star hotel, sit with him and accept money, and then say " खुदा तो नहीं लेकिन खुदा से कम भी नहीं"

Sir, a distinction is being brought out that here money was taken for breaking a party and that money was taken for helping him prevent conversions. This is the distinction that is being drawn. Sir, what is material is not the end use of the money, though at times that also becomes material yet the important thing that has to be seen is that people holding important positions in the Government devise means to accept illegal gratification, Please do not go by these legalistic things. Those things can also be proved against them. What is important? That is the grave-men of our charge here, that not one, but there are scam after scams, and there are acts of malfeasance, one after the other. If you want me to name, I would just name one or two, namely when the hon. Prime Minster said that "this is the policy of the Government." What has happened to the DDA scam, the JPC’s Report on Stock Scam, and thereafter the CVC’s observations on the defence purchases? We repeatedly keep asking for its discussion in the House and the matter is not taken up. The House is being told and the country is being told that we want those matters which are of very sensitive nature, and which can compromise the security and integrity of the country. Those are the words that you pick up from the statute to keep away what is embarrassing to you or what could embarrass you otherwise, and what could have exposed this Government. That is the refuge you take behind those things for not being transparent enough. The hon. Prime Minister here tells us that this is the policy of my Government. … (Interruptions)

SHRI KHARABELA SWAIN : Sir, in the last Session, a date was fixed for discussion in the House, but the House was not allowed to be run by the Opposition. That is the reason why it was not discussed. The date was fixed, and everybody knows that fact. Sir, they did not allow this House to run, and they are now blaming us that we did not allow the JPC’s report to be discussed in the House.

SHRI PAWAN KUMAR BANSAL : Sir, the hon. Prime Minister told us that it was on his direction that this matter was referred and press clippings were sent to the CBI for investigation. He immediately asked for the resignation of Shri Judeo, facing opposition from his rank and file and sent the resignation letter for acceptance to the hon. President. When I read that, I could not but appreciate the hon. Prime Minister for taking that step. But, as usual, the next day there was ambivalence in his approach. Not only was there ambivalence, as I said earlier, but he goes to the election campaigns defending Shri Judeo. He goes abroad and makes comments against others who are holding important Constitutional positions, which he could have just avoided. Even those were without substance and without any basis. How do we -- despite the pious words that we have heard from the hon. Prime Minister today, and despite the fact that we want to believe the hon. Prime Minister and believe his Government? That is our predicament and that is certainly the predicament of the people of this country.

This Government is more adept at distributing patronage to the greedy than food to the hungry. This is the Government for which money is the motivating factor, whatever be its source and whosoever is the person giving it to them.

Encomiums were showered on Shri Judeo. Sir, we wanted to move an Adjournment Motion, but we went by your observations. We bow to your observations and we are grateful to you that you have in any case found the means of asking the hon. Prime Minister to come to this House and enable us to have this debate on this issue.

Sir, coming back to Shri Sahu, I am not a philosopher as he is or as learned a person as he is, but besides other words I could also mark his caustic remarks saying that when we admired mean men -- I would not complete because I did not really get him -- and in the same breath he goes on to admire Shri Judeo.

13.00 hrs. He says that we have manipulated the action to malign a good person.

SHRI MANI SHANKAR AIYAR (MAYILADUTURAI): "A good person!"

MR. SPEAKER: Shri Bansal, as you are on your legs, you can continue your speech after lunch.

SHRI PAWAN KUMAR BANSAL : I will conclude in two minutes, Sir.

MR. SPEAKER: You can continue after lunch.

   

14.02 hrs The Lok Sabha re-assembled after Lunch at two minutes past Fourteen of the Clock.

(Mr. Deputy-Speaker in the Chair) DISCUSSION UNDER RULE 193 PRIME MINISTER’S STATEMENT ON THE RESIGNATION OF SHRI DILIP SINGH JUDEV FROM THE COUNCIL OF MINISTERS – Contd.

MR. DEPUTY-SPEAKER: Shri Pawan Kumar Bansal was on his legs. He will continue now.

1402 hours SHRI PAWAN KUMAR BANSAL (CHANDIGARH): Sir, today there is a brazen attempt by the Government to deflect attention from an incontrovertible act of corruption by a Minister. Shri Judev, we have seen ourselves, accepts cash, raises it to his forehead and then utters those famous words. But the official spokesman of the Ruling Party calls the tape a "fabricated, doctored and manipulated" thing. He calls it an act of well-thought conspiracy. This reminds us of the ruthless way in which Tehelka Dotcom was targeted after it exposed corruption in defence deals. Therefore, today it is the credibility of this Government which is at stake.

Four-five years back this Government came to power promising to be a party with a difference, promising transparency, promising probity in public life. Today, it is before us displaying as to what steps they can take to see that corruption does not come to light.

I would only want to, with all humility, remind Shri Sahu that sting operations is an accepted form of collecting evidence against a suspected wrongdoer or against an act of malfeasance.

I am sure, he knows of thousands and thousands of cases where trap witnesses have been sent to rope in people charged with corruption and where decoy customers have been sent to nab people indulging in illegal trafficking.

Sir, it is an accepted form and an effective form of investigation and we cannot play it down the way it is sought to be done. When I say that it is sought to be done, I am again reminded of the Tehelka days. We know all that happened. I would not like to repeat that. I would only like to say that one hon. Member of this Government who perhaps has earned or maybe about to earn the distinction of entering the Guinness Book of World Records for being boycotted by the major Opposition for the whole of his term, Shri George Fernandes, at that time that: "There is a need to have a legislation to take care or to deal with sting operation." Therefore, I say what is at stake today is the credibility of this Government.

Sir, today, unfortunately, primarily and rather solely I can say that because of the propensity towards licentious behaviour shown by this Government during the last five years, there is a prevalent mood of cynicism amongst the public, cynicism that ‘politics has become a tool of corruption than a catalyst of change, a catalyst of development.’ Sir, there is a responsibility on each one of us today and the Government cannot shy away from that by trying to save or shield its people, its Ministers who have been exposed to this corruption. The responsibility is greater on them today. From time to time, we have brought to the notice of this House and to the nation that the way the reform process has been stymied is only because of corruption of the people manning the affairs of the country today.

Sir, the hon. Prime Minister assured the House that there was no need of fear or misgiving. I want to believe him. But I cannot persuade myself to believe it. I only want, if they are true to what they say, ‘there is no disparity between the action and perception’, that our demand of JPC on this be met with forthright. There is a need to form a JPC on this. I hope, this Government, as is done in many other cases, does not come with a claim of privilege so that damning observations and findings remain shrouded under the veil of secrecy.

Finally, I would only refer to what Shri Anadi Sahu once again said quoting Shakespeare about the leopard not changing its colours.… (Interruptions)

SHRI MANI SHANKAR AIYAR : The actual quotation that you gave was wrong. It is a leopard changing its spots and not colour… (Interruptions)

SHRI ANADI SAHU (BERHAMPUR, ORISSA): I was only quoting Shakespeare… (Interruptions)

SHRI MANI SHANKAR AIYAR : Shri Sahu, I am correcting your Shakespeare. What he said is not colour, it is spots. He said: "A leopard cannot change its spots nor an Ethiope his hue." He did not say, ‘colour’… (Interruptions)

SHRI PRIYA RANJAN DASMUNSI (RAIGANJ): Sir, let us not drag the name of great Shakespeare in ‘Judeo video tape’.… (Interruptions) Let us quote him in other cases… (Interruptions)

SHRI PAWAN KUMAR BANSAL (CHANDIGARH): I would remind him of Shakespeare where Antony says: "But Brutus is an honourable man and so are they all, all honourable men." Sir, Shri Judeo, the ex-Minister is an honourable man and so are they all, all honourable men! Thank you, Sir.

               

SHRI SOMNATH CHATTERJEE (BOLPUR): Mr. Deputy Speaker, Sir, the hon. Prime Minister’s statement is a grand example of a tongue-in-cheek observation made by him. Of course, we are not surprised.

This regime led by Shri Atal Bihari Vajpayee has become synonymous with worst forms of political and administrative manipulation. This regime has unfolded a saga of unlimited corruption, sleaze political vendetta, nepotism, favouritism and total distortion of the political and moral fabric of this country.

Sir, what this Government thinks – as a matter of policy – would only provide for their survival; they have not only communalised the political and cultural fabric of this country, they have pauperised the people with their economic policy; they have also at the same time glamourised corruption.

Why we say that during this Government’s tenure public administration has reached its nadir is because of the double standard it has played in the political life of this country. Today’s governance has been symbolised by an opportunistic alliance which believes in policies of ‘give and take’ – ‘you give me votes and I will give you something’. This is the whole basis of this Government’s survival. The shameless manner in which it is applying double standards in respect of similar actions and behaviour shows the depth to which this Government has gone and can go for the purpose of remaining in power.

Shri Sahu mentioned about ‘hook and crook’. This should apply to this Government! We have before us, numerous instances of sordid behaviour on the part of this Government, of its impropriety which strikes at the very concept of probity and accountability in our administration. As we said, we all know – they cannot hide it – that there have been series of scams and misdemeanours, acts of corruption. What is most dangerous is the Government’s conscious approval, if it relates to their own people and then, an impervious attitude to serious allegations of corruption and wrongdoings which are eating the very vitals of the public life in this country. Today, the biggest group of people or the masses are looking at the politicians with a lot of incredulity. That is because of the way politics is being handled by this opportunistic alliance where the principles of morality, governance and probity have been given a go-by. Therefore, every politician is today considered to be a crook. The onus is not now on us to show that we are not dishonest.

This is the shameful situation and a very worrisome situation that we have come into in this country. That is why, young people are losing faith in politics. But here, all sorts of statements are being made. I would quote what the Deputy Prime Minister, Shri Advani said: ‘Somebody was caught with his pants down’.

Even in those cases there is some sort of a concerted and an orchestrated attempt to glamorise it.

I am trying to find out and the country needs an answer: does this Government not feel disturbed, if it has got any conscience? The Prime Minister came and he did not disclose anything other than what had appeared in the newspapers. Why was the time taken that the Prime Minister would make a statement? It was rightly observed by Shri Bansal that he concealed more than he disclosed. Not even one word has been said about the action taken.

A certificate has been given to the CBI. I am sorry to charge the Prime Minister that it is a deliberate ploy to mislead the people of this country about the true role of CBI. It has become a tool in the hands of this unprincipled Government which is encouraging corruption. I am charging this Government. That is why, you are giving protection to people like that. Does this Government have any self-respect and any commitment to minimum public morality and decency? This is very essential that this Government should answer.

What have we seen in the present case? The gentleman whom we are discussing – I had mentioned earlier also – was seen chaperoning the Prime Minister and the Deputy Prime Minister throughout this election campaign. He was put on the dais and was being eulogised. Judgements have been delivered by the Prime Minister of India and the Deputy Prime Minister of India that he is the paragon of virtue, and an angel accompanying the Prime Minister was seen twirling his moustache to show how supposedly wronged he has been. A sort of bravado was also being displayed with a brazenness in which any person who has any faith in probity and honesty would hang his head in shame.

Sir, we wish to make it clear from our point of view that we strongly condemn all acts of corruption and misdemeanour and malfeasance and financial impropriety in public life. In all the cases we have demanded the strictest action according to the law. But is the law being applied in the present case? According to us, there is a deliberate cover up operation and the CBI, the most important investigative agency is being misused for political purposes and it has further become – which is very dangerous – an instrument to harass the political opponents.

Sir, what is the allegation? We have seen a report in a newspaper of impeccable journalistic credentials published on 16th November, 2003 with photographs showing that the ministerial colleague of the Prime Minster was taking money in a hotel room after being sufficiently energised with specific liquids. What did he do with the money? He first took the bundle of notes and touched his forehead by saying what a beautiful present he has got from the God. Then he said what Shri Bansal has quoted. He said:

"पैसा खुदा तो नहीं पर खुदा की कसम, खुदा से कम भी नहीं।"

When this gentleman was approached by a reporter, what did he say? I am quoting from the Outlook magazine.

"To hell with everything. This is a conspiracy hatched by Jogi and anti-Hindu forces."

 

 He probably had taken only `Hindu’ money. He said, `There is only one thing I am good at, converting people to Hinduism. Whenever there are minorities, there is terrorism. There will be another division of the country. The Northeast will separate, then Kashmir. But people like me who work for the Hindu cause are persecuted’. The irony was that he was quoting the Bible in his case. He himself admitted to have received money.

Sir, Shri Sahu with his great knowledge as a former policeman and lawyer said – I have high respects for him but he is one man who shows how some good people always go stray because of bad company – how there can be a crime when there is no bribe-giver shown there. But at least he knows a little less than the Prime Minister. He said that the tape showed that he was receiving cash from one Shri Rahul in the presence of one Shri Rateria. So, there was a bribe-giver. If there was no giver, then how did he get the money? Was it dropped from the Heavens to Room no. 822 of the Taj Mahal hotel? Were monies pouring in from the sky? Even our good friend, Swami Chinmatyananda who has now been entrusted with the job of maintaining the law and order of the country, having breached every law in this country, would not be able to persuade God to drop some money for him. But this gentleman by twirling his moustache was getting money from the heavens.

Sir, what was the response of the great leaders of the BJP? This is very important. The youthful president of the BJP – who is dreaming of something in 2004, just waiting for the fall – and also the Deputy-Prime Minister, who is in charge of the law and order in this country and thereby of the national morality said that Judeo was being framed and that the tape was manipulated and interpolated. A judgement was delivered by the Deputy-Prime Minister and the CBI would obviously be influenced by this because he is expecting to sit next in the Chair of the Prime Minister. So, an immediate clearance was given.

Sir, then there is something else about which our good friend Shri Pawan Kumar Bansal has already mentioned. Now, what did one of the General Secretaries -- who has made electioneering a matter of event management, -elections are no longer political struggle, it is a matter of event management -- of the Party say? He said, `interests could have coalesced to ensure that Judeo committed political harakiri. There can be both political and business interests behind it. I do not rule it out’. This was one judgement delivered. Another was by the youthful Law Minister who has brazen-facedly violated law - I will come to that later – said, `the whole thing smacks of a sting operation. While it is true that political parties collect funds for electioneering, no Central Minister should go to a hotel room personally to collect cash’. What did he go there for? The hiring charge of a room for one night in that hotel is Rs. 20,000/-. Did he hire it himself? Somebody else hired for him. Who was he?

Whose interest was it to entertain him there in that room by paying Rs. 20,000 for that room? … (Interruptions) Or did he hire it himself? He was the main actor. This is the distorted vision that you have. Then, what did their mentor, the RSS spokesman, say? He has said, "This is a conspiracy involving the Christian Missionaries and the Congress Party." It is for them to answer. I do not hold brief for them. But one also hears that other interests are involved, that is, the Christians plus the Congress plus somebody. The full truth will come out after the CBI completes its investigation which has not yet started. It is still in the stage of inquiry. Shri Sahu knows the difference between inquiry and investigation. Therefore, as he has rightly stressed on it, it is only in the stage of inquiry. From 16th of November, we are today on 10th December. It is still inquiring. And as regards the other person, we are very happy to get hold of him. I do not know about the truth or otherwise. He has been spotted and a chargesheet has been filed the next day.

Now, what does another General Secretary say who sometimes, I find, is a spokesman and not a spokesperson? However, he says:

"It is clearly a deep rooted conspiracy and the chief beneficiaries are Ajit Jogi and the Congress Party. Definitely, there has to be some business interests also. They either have interests in Chhatisgarh or are backers of Jogi and the Congress."

 

 Sir, why am I reading this? They are finding out who has been responsible in disclosing this. But nobody is saying one word about why money has been taken by that gentleman.

Now, the Prime Minister asked him to resign. Why? If nothing wrong was done, why did the Prime Minister ask him to resign? Then, when the Prime Minister asked him to resign, what he says? He has reminded us that Gandhiji used to take money and Bhagat Singh used to take money. And somewhere he said that if he takes money for a social cause, what is wrong. Let us know this. I would have thought that the Prime Minister would tell us because he was working under them. He belongs to that party. They have not jettisoned him. He has not been suspended. He was adorning the election platform during the campaign and they were trying to get votes from the people by saying, "How wronged he has been - the Raja of Jaspur" Is this the way you deal with public affairs and serious charges of corruption? Not one word has come from the hon. Prime Minister.

Let us look at the way the investigation is being carried out. I would like to say about a statement made by Shri Advani. When the inquiry came up, Shri Advani who landed in the State capital, Raipur, the day after the scandal broke out has this to say. "Perhaps this is the first time that politics has been reduced to the level of a sting operation." Now, who is directing the CBI? Under what jurisdiction is he directing the CBI? Is the CBI under the Home Minister in this country? "The CBI will not only investigate the charges against Judeo but also who made the tape." Who has to issue that instruction? And it was the next day before a final order has been issued for the CBI investigation, the Prime Minister said that only reference had been made, papers had been sent to the Cabinet Secretary to be forwarded to the CBI. No investigation has started.

Then, it has been directed to go into as to who made the tape. I shall come to that later. This is the real catch in this. See how they have diverted the Tehelka inquiry! They have entirely vitiated the Tehelka inquiry. They have manipulated it for their party purpose and for their partisan ends. It is a travesty of justice that has taken place in the Tehelka case. Precisely that has been their attempt in this case also.

Now, so far as the inquiry is concerned, after Shri Advani’s statement, what happened? Here we have this obliging CBI Director, who has just retired. What did he say? He went to the Press and made a statement. He spelt out to the Outlook the broad framework of the investigation. Within a few days he has decided the course of action. He said that the authenticity of the recording will have to be first established. Tests will have to be carried out to ascertain if any voice had been dubbed later. What for? The issue is taking money. That has been admitted. For what purpose and for whom has he taken the money? What further inquiry is necessary in this case? He has never denied having received the money. On whom the onus falls? He has received the money. He has to state as to how this money has been received by him. Is there a case of proving that he has taken the money, which was sought to be disputed in another case? CBI has priorities. They said that establishing the authenticity of the tape is the priority for them. The room in the five star hotel of Delhi has been established. So, the next priority is tracking the persons who hired the room. Maybe to find out the accomplices. But the main issue is whether Shri Judeo has taken money and for what purpose and for whom.

The face of the man, Shri Rahul shown on the tape handing over the money is not visible. So, his identity has to be established. Then the conspiracy angle has to be established. Shri Sahu, does it not disturb your conscience? You were a sincere policeman. I have never heard of this. This was started from the Tehelka regime. This is the biggest cover up operation being carried out to divert the attention of the people from the main issue. That money was sought to be utilised for the election which was in the offing at that time.

What has CBI got to do in this? What is the scope of inquiry? I would request the Prime Minister to tell us as to what is the scope of inquiry in this. Who has dictated the CBI course of inquiry regarding authenticity of the tape and about the persons responsible for it, as desired by Shri Advani? He is carrying out Shri Advani’s decision. I would like to be informed by the hon. Prime Minister whether the inquiry has been completed. That is one. Secondly, we would like to know whether any question has been put to Shri Judeo by the CBI. I would like to know this. I would like to have a specific answer on this. Has, at least, any polite conversation been carried out between the CBI and Shri Judeo? What has been the inquiry from 17th November to 10th December? What is the result of this inquiry? Has there been any move apart from some supposed inquiry which is going on, which nobody knows? Shri Sahu, does this case not merit an FIR? I would like the hon. Prime Minister to inform us. Let him be advised rightly or wrongly by his Law Minister. He should tell us this. He should take the country into confidence. Twenty-four days have elapsed. What are they doing? Till today only this Preliminary Enquiry, what they call PE, is being supposedly carried out.

The objective is nothing but to permit that gentleman to remain out of jail and to be utilised as a specimen of being a wronged person by the machinations of Shri Ajit Jogi who was the Chief Minister of Chattishgarh. I am making it very clear. I have nothing against him. I am not shedding even one tear for him. I am not holding any brief for him. If he is guilty, he should suffer. His Party, I find, has already taken some steps which the BJP has not shown the courage to do that.

Then, he talks of the CBI revealing to the media the copies. This is another very serious thing. An investigating agency goes to the Press only if they have some concrete evidence in some matter. Leaks are regularly being made to the Press. The CBI revealed to the media that it got copies of Amit Jogi’s e-mail communication showing that Shri Jeremiah, a Director of the Raipur-based Akash television channel had discussed plans to trap Judev. I would like to know with all sincerity and humility this question. What is the relevance of who was taking the pictures, who had organised the television video films to be taken? How is it relevant for the main issue or whether Shri Judev was responsible or not? This is what is being informed to the Press; leaked to the media as if those are the real issues in the investigation or a sort of an inquiry. Is it the main issue? The whole country is being today told by the hon. Prime Minister of India that the CBI is acting according to its own dicktates without being interfered with in its investigation.

So far, this investigation is about the identity of the bribe giver. There is no dispute about the bribe taker. It is deliberately a mis-direction on the part of the CBI to show that this is the real inquiry; it wants to find out the person who has been responsible for taking the video pictures. Can there be any explanation?

We have a very celebrated lawyer here, Shri Mukherjee, for whom, I have highest regards. He is one of the best legal brains. I am sure he is feeling uncomfortable that till today, the CBI has not taken any steps to interrogate the persons involved , namely, Shri Judev and the other gentleman Rateria. They have not even taken into custody any document. I do not know where is this money. With whom is that money? How much money is involved and where is it? I do not know. What has the CBI done with regard to the recovery of that money? Till today, nothing has been done.

If the CBI had pursued a normal process of inquiry on the basis of a prima facie case by lodging an FIR, arresting Shri Judev, issuing search warrants against him and freezing his bank accounts, it would still have some impact on the method of inquiry, on the public mind as to the Government’s sincerity and seriousness. But the premier agency in our country is now being tainted by political bias. Can we forget here one thing? What has this Government done through the agency of CBI in the case of Tehelka? We know that the Army officers, as some of our friends mentioned here, who were shown accepting money on Tehelka tapes, have been court-Martialled.

But Shri Bangaru Laxman has faced no action and the leader of another political party is saying that there has been a wrong doing so far as she is concerned. Here, again, a big campaign is going on about the authenticity of the tapes. One learned judge who headed the Commission said that they are perfectly in order, there has been no doctoring and they are original tapes but another learned judge has now directed exactly the opposite. Now, the whole country does not know and the Parliament also does not know what is the position regarding that inquiry. In the mean time, what has happened? There was a search for the secret backers of Tehelka. Tehelka, as an organisation, has been totally destroyed and decimated. Their web-site has been closed. Its owner is deeply in debt. Two investors in Tehelka have had their lives destroyed. Tehelka’s staff have been hassled, humiliated and arrested. About 14 prosecutions have been launched against them and the Ministers are sitting here and glibly talking about morality. The Prime Minister is telling us that the CBI is proceeding on its own. I would submit that this is the worst type of cover up operation ever undertaken, I think, in any civilised country. This is the position with regard to Tehelka episode.

Sir, as has been rightly pointed out by Shri Pawan Kumar Bansal, sting operations are carried out in many cases and decoy witnesses are there. The Privy Council has observed and it has also been approved by our Supreme Court. I quote:

"If evidence was admissible, it matters not how it was obtained. Cases of bribery and vice rely on the evidence of trap witnesses or bogus customers."

 

 Sir, very important and high functionaries of different departments of the Government had been arrested in the past on many occasions with trap witnesses, with decoys. Now, what is special in this case? It is special because the gentleman involved belongs to the BJP and also because they were facing an election. What has happened now? We should look at the difference in approach and attitude of the Government. The next day after Ajit Jogi episode, a CBI inquiry has been instituted and rightly so. I do not mind that. An FIR was filed immediately. If there is a prima facie case it should be done and I have no objection, but in this case, for 24 days no prima facie case is seen on a person who has confessed to have taken money.

Sir, we would like to know and the country would like to know as to what was the social cause for which he has taken money which makes the Prime Minister happy. If he is so satisfied, there was no reason for getting rid of him from the Council of Ministers. Now, the Prime Minister is allowing the same person, whom he had asked to resign from the Council of Ministers, to go along with him and the Deputy Prime Minister is giving him certificates of honesty and giving him credibility before the people of this country saying that he has been wronged. It is like saying: ‘Look at me, I am Atal Bihari Vajpayee. I am so strict. I have asked him to resign, but I am keeping him on my lap. I am providing him lollipops.’ This is the credibility of the BJP, this is the morality of the BJP and it is expected that we, Members of the House, would have to ditto their line. They are utilising it for political purposes, for vitiating the atmosphere in this country. That gentleman talks about his war against Christianity and it does not disturb their conscience.

Sir, I thought this was a case of self-confessed guilt.

It is the only case of punishment, but punishment that BJP has given to him cannot satisfy anybody.

SHRI ANIL BASU (ARAMBAGH): It is only to save the skin.

SHRI SOMNATH CHATTERJEE : He has been supposedly punished by asking him to resign. But we have the wonderful example here. A Minister resigned on the ground of allegations of moral turpitude but was unfortunately reinstated even before the inquiry was over. There is ample evidence of that. A Minister who resigned committed to the people of this country over Doordarshan – official channels: "I shall never go back to the Ministry unless I am exonerated." Today he is so-called ‘adorning’ the Treasury Benches, restored as a Minister. The Opposition obviously cannnot treat him as a bonafide Minister of Defence.

I think, the future of this country cannot be left in the hands of people who apply double standards in case of important public occasions. The question is whether this country should be allowed to be overtaken by corrupt elements, whether politics should become the battle field of corrupt, whether probity in the administration has any relevance. This country has tremendous problems to solve - mounting unemployment, greater and greater penury of the people, serious economic distress, and so on. The whole national fabric is being ripped apart on the basis of religion. Can we afford that this country should be governed by people who indulge in this type of corrupt activities? Therefore, the least this Government can do is this. We demand that if they have any sense of propriety, if they have any sense of faith in the parliamentary system, they should accept a Joint Parliamentary Committee to go into that. According to the facts of the case, there is a clear interference by the Deputy Prime Minister and important leaders of the BJP. So far as CBI is concerned, we have no faith any longer in the investigation – at least in this case – by the CBI. Therefore, we demand appointment of a Joint Parliamentary Committee to, at least, take the people into confidence.

MR. DEPUTY-SPEAKER: Now, Shri Kirit Somaiya.

… (Interruptions)

SHRI ANIL BASU : Oh, he is taking the field.

SHRI KIRIT SOMAIYA (MUMBAI NORTH EAST): Let us not worry because I am going to support Shri Somnath Chatterjee.

माननीय उपाध्यक्ष महोदय, मैं सोमनाथ बाबू जी की बात का समर्थन करता हूं। दोषी को सजा मिलनी चाहिए। पैसे लेने वाले और भ्रष्टाचार करने वाले को सजा मिलनी चाहिए।

14.48 hrs. (Shri P.H. Pandian in the Chair) सोमनाथ बाबू, पवन जी और सुमन जी ने कुछ बिन्दु इस चर्चा में उठाए। जूदेव को सजा मिलनी चाहिए, दोषी को सजा मिलनी चाहिए। यदि जूदेव दोषी हैं तो जूदेव को सजा मिले। कल यदि किरीट सोमैया भ्रष्टाचार करे, इस मामले में किसी की फेवर करे, पैसा लें और उसमें दोषी पाया जाए तो किरीट सोमैया को भी सजा मिलनी चाहिए। अगर जूदेव दोषी है तो जूदेव को सजा दो, अगर जोगी दोषी है तो जोगी को सजा दो, अगर जूदेव के पीछे कोई है तो उसे सजा मिलनी चाहिए और जोगी के पीछे सदन में बैठने वाला कोई प्लानर हो तो उसे भी सजा मिलनी चाहिए। मैं इस मुद्दे पर आपका समर्थन करता हूं।…( व्यवधान)

श्री मणि शंकर अय्यर: किरीट सोमैया जी को होम मनिस्टर बना दीजिए।

श्री किरीट सोमैया: माननीय सभापति महोदय, मुझे ऐसा लगा था कि हम चर्चा का स्तर ऊंचा ले जायेंगे लेकिन ऐसा नहीं हो रहा है। मैंने माननीय प्रधान मंत्री जी का वक्तव्य देखा है। उन्होंने सदन में और सदन के बाहर बीजेपी और एनडीए की सरकार के बारे में कहा है कि हमें अपने सामाजिक और राजकीय जीवन का चरित्र ऊंचा करने की आवश्यकता है। सिर्फ ऊंचा उठाने की बात ही नहीं है। अभी राजस्थान के अजमेर जिले में मैं विधान सभा के चुनावों के समय गया हुआ था। वहां मैं १५ दिन रहा हूं। वहां के अखबारों में प्रतदिन इस तरह के विज्ञापन आया करते थे कि यह जूदेव कौन है, यह बीजेपी का मनिस्टर पैसा लेते हुये पकड़ा गया, उसके बड़े-बड़े फोटो छपे हुये दिखाये गये, क्या ऐसी बीजेपी को वोट देंगे? यह काम लगातार १५ दिन तक अखबारों के माध्यम से चलता रहा। अगर जूदेव दिल्ली में दोषी हों तो सजा छत्तीसगढ़ की जनता देगी? इतना ही नहीं विपक्षी पार्टियों ने प्रचार किया और लोक सभा में विपक्ष की नेता के पास भी केवल एक यही पांइट था कि जूदेव भाजपा के हैं, भ्रष्टाचारी हैं, भाजपा का सूपड़ा साफ हो जायेगा, यह खत्म हो जायेगी। हम लोग यहां लोकतंत्र के प्रतनधि के रूप में बैठे हुये हैं जिसका अधिकार जनता ने हमें दिया है। कोई दिन खाली नहीं जाता था जब यह विज्ञापन न छपता रहा हो। इसके अलावा छत्तीसगढ़ के गावों में वीडियो, सीडी बांटी जाती और सुबह १० बजे रिकार्डिंग प्रारम्भ हो जाती।

सभापति महोदय, हम अपने आपको मूर्ख बना सकते हैं लेकिन राजस्थान, मध्य प्रदेश और छत्तीसगढ़ की जनता को मूर्ख नहीं बना सकते और इसीलिये उस जनता ने अपना मत पेटी में डालकर सिखा दिया कि अब बहुत हो गया है, बहुत नाटक हुआ है, डेमोक्रेसी इस प्रकार जीती। जैसा मैंने प्रारम्भ में कहा था…( व्यवधान)

श्री राशिद अल्वी (अमरोहा): आपने जोगी का नाम नहीं लिया।

श्री किरीट सोमैया: मैं उस पर भी आ रहा हूं लेकिन जिस तरह से विपक्षी पार्टियों ने जूदेव का नाम खड़ा किया, उसका परिणाम तो इन लोगों को मिलना चाहिये था। इस सब के बावजूद हम यह कहना चाहते हैं कि माननीय प्रधान मंत्री जी का जो स्टेटमेंट हुआ, उन्होंने उसमें स्पष्ट शब्दों में कहा है :The Delhi Edition of Indian Express, Dated 16th November, carried out a news story, "…and I have recommended the resignation to the President on 17th November." He also mentions that, "on my direction the Cabinet Secretary had forwarded all the Press Clippings on 17th, and on 18th the investigation started."

SHRI ANIL BASU : It was an enquiry. The Press Clippings were sent to the CBI.

SHRI KIRIT SOMAIYA : Everything was submitted to the CBI and the CBI started its action immediately on 18th. Of November.

SHRI MANI SHANKAR AIYAR : For 23 days, what did they do? The preliminary enquiry was there for 23 days; and 23 hours to file an FIR against Shri Jogi. What kind of symmetry is there in the treatment of cases of both these persons?

Don’t let me to defend you because I want you to replace him. We have found out how inefficient and unreliable he is as the Minister of State.

श्री किरीट सोमैया: सभापति जी, मैं मणि शंकर जी से यह जानना चाहता था कि उनको और आप लोगों को जूदेव की चिन्ता है या जोगी की। अगर जोगी की है, तो मैं उस पर भी चर्चा करने के लिए तैयार हूं। मैं जोगी की भी बात करूंगा, लेकिन उससे पहले हमें यह जानना चाहिए कि पर्दे के पीछे क्या है, फिर भले ही जूदेव का पर्दा हो या जोगी का पर्दा। मैं वास्तव में कहना चाहूंगा कि हम यहां पर जो भी चर्चा करें, उसमें एक-दूसरे पर कीचड़ न उछालें और तेरी कमीज कितनी मैली है और मेरी कमीज कितनी साफ है, उसमें न जाकर, राजनीति में कालाधन और अलग-अलग लॉबीज इस राजनीति को और खराब करने का प्रयत्न करती हैं, उन्हें रोकें और इसे हम कैसे सुधार सकते हैं, इस पर ध्यान दें, तो आज सबसे ज्यादा इसकी आवश्यकता है।

महोदय, जब यह कैसेट चल रहा था, तब एक मेरे मित्र पत्रकार मेरे साथ में बैठे थे। मैंने उनसे कहा कि यह क्या जूदेव और जोगी में कंपैरीजन लगा रखा है, तो उसने कहा कि हमारी एक छोटी सी भूल और उसके लिए इतना बड़ा हंगामा और कांग्रेस का यदि शुरू से आखिर तक का इतिहास देखें तो वह ऐसे बड़े-बड़े रिश्वतकांडों से भरा है, उसके लिए कुछ नहीं। १९५० में हमने कांस्टीटयूशन स्वीकार किया।The first incident was of Shri Mudgal. १९५० में लोक सभा के संसद सदस्य पैसे लेते पकड़े गए। एक बिजनैस हाउस ने एक प्रश्न पूछने के लिए सांसदों को पैसे दिए क्योंकि उस प्रश्न के पूछने से उस बिजनैस हाउस को फायदा होने वाला था। आप उस कांड को लगता है भूल गए।…( व्यवधान)

श्री मणि शंकर अय्यर: हम नहीं भूले, आप भूल गए। उन्हें पार्टी से निकाला गया, सदन से निकाला गया। पार्लियामेंट से एक्सपैल किया गया। क्या आप श्री जार्ज फर्नान्डीज के साथ वही व्यवहार करेंगे, श्री बंगारू लक्ष्मण के साथ वही काम करेंगे? …( व्यवधान)

श्री अरुण कुमार (जहानाबाद): आपको लालू यादव याद नहीं आते हैं ? …( व्यवधान)

श्री किरीट सोमैया: सभापति महोदय, मुझे मणि शंकर अय्यर जी की यह भावना मंजूर है और उनका यह आर्गूमेंट भी मैं एक्सैप्ट करता हूं कि उन्हें पार्टी से निकाल दिया गया, लेकिन उसके पश्चात् देखिए, कांग्रेस का इतिहास यहीं नहीं रुकता। टी.कृष्माचारी को निकाला गया। …( व्यवधान)

श्री शिवराज वि.पाटील (लातूर) : Shri Krishnamachari was not removed because of this. आप क्या बात कर रहे हैं ?

श्री किरीट सोमैया: I have not talked about Krishnamachari. I have talked about Shri Mudgal. Why are you intervening? महोदय, चूंकि आपके दिमाग में है इसलिए आप उनका नाम ले रहे हैं। १९६१ में चीन के युद्ध में श्री क़ृष्णा मेनन जी ने ठीक प्रकार से काम नहीं किया इसलिए उन्होंने त्यागपत्र दे दिया।…( व्यवधान)

श्री मणि शंकर अय्यर: सभापति महोदय, मैं माननीय सदस्य को बताना चाहता हूं कि चीन का युद्ध १९६२ में हुआ था। इन्हें ठीक से डेट भी याद नहीं हैं। He does not even know th dates, what history is he going to tell us? It is absurd. The man is looking through piles of paper to pull out a piece of paper which is full of wrong information.

श्री किरीट सोमैया: सभापति महोदय, माननीय सदस्य को त्यागपत्र से मतलब होना चाहिए न कि किस वर्ष युद्ध हुआ उससे।…( व्यवधान)

श्री मणि शंकर अय्यर: मैं माननीय सदस्य को तारीख के बारे में बता रहा हूं।

15.00 hrs. आपने अभी-अभी कहा कि १९६१ में चीन का आक्रमण हुआ, मैं आपसे कह रहा हूं कि १९६१ में नहीं, १९६२ में हुआ और आप बिना जाने तारीख बता रहे हैं। हम कैसे स्वीकार कर सकते हैं कि आपकी बात दुरुस्त है।…( व्यवधान)

श्री किरीट सोमैया: सभापति महोदय, मैं मणिशंकर जी का आभार मानता हूं कि कृष्णामेनन जी को यहां से जाना पड़ा, उसे चैलेंज नहीं किया, १९६१ और १९६२ के लिए किया। He came back to the Government.…( व्यवधान)

श्री सत्यव्रत चतुर्वेदी (खजुराहो): महोदय, अब ये कृष्णमाचारी से कृष्णामेनन हो गए।…( व्यवधान)१९६१ का १९६२, कृष्णामेनन का कृष्णमाचारी,ये क्या हो रहा है? …( व्यवधान)

श्री किरीट सोमैया: सभापति महोदय, मुझे कांग्रेस की परिस्थिति पर थोड़ी दया आ रही है। मैं आपकी जानकारी के लिए बातना चाहता हूं कि कृष्णमाचारी का भी केस था और कृष्णामेनन का भी था। …( व्यवधान)मैं आपको आगे बता रहा हूं कि दोनों को यहां से जाना पड़ा था और दोनों वापस आए थे।…( व्यवधान) I want to tell that point when you are talking about Shri George Fernandes and other Ministers. … (Interruptions)

श्री मणि शंकर अय्यर: आप यह बताएं कि कृष्णामेनन जी कब वापस आए?…( व्यवधान)मुरली मनोहर जोशी जी हिस्ट्री के सही प्रोफेसर हैं। …( व्यवधान)

श्री रतिलाल कालीदास वर्मा (धन्धुका): सभापति महोदय, ये डिस्टर्ब करके सही तथ्यों को लाने से रोक रहे हैं।…( व्यवधान)ये सदन में क्या कहना चाहते हैं।…( व्यवधान)

श्री किरीट सोमैया: सभापति महोदय, कांग्रेस का इतिहास यहीं नहीं रुकता है। इनका इतिहास दुलाराम, नागरवाला, ललित नारायण मिश्रा से लेकर बोफोर्स कांड तक जाता है। यह प्रारम्भ मुदगल से हुआ, फिर मूंदड़ा का हुआ और उसके बाद कृष्णमाचारी और कृष्णामेनन को किसी कारण से जाना पड़ा। ये वापस भी आए लेकिन यह यहीं नहीं रूका। १९९० में श्री राव प्रधानमंत्री थे तो उनके ऊपर भी आरोप लगे थे, इसके बारे में सदन को याद कराने की आवश्यकता है।…( व्यवधान)

श्री मणि शंकर अय्यर: पहले आप गलत आरोप लगाते हैं, कोर्ट उन्हें रिहा करता है और आज आप कहते हैं कि जिस केस में उस प्रधानमंत्री को रिहा किया गया है, वह भ्रष्टाचार का एक प्रतीक है।…( व्यवधान)आप जूदेव के बारे में बताइए।…( व्यवधान)

MR. CHAIRMAN : Shri Kirit Somaiya, the discussion under rule 193 is about the Judev case and not about historical things.

SHRI KIRIT SOMAIYA : Sir, I am talking about corruption.मैं इतिहास इसलिए बताना चाहता हूं, क्योंकि ये एक-दूसरे की कमीज पर कीचड़ उछालने की बात करते हैं। भारतीय जनता पार्टी में अगर कहीं गलती हुई है, मुझे पत्रकार कह रहा था, क्योंकि भारतीय जनता पार्टी का चरित्र सफेद है, कांग्रेस के लिए भ्रष्टाचार सदाचार है, अगर भारतीय जनता पार्टी गलती करेगी तो लोग उससे पूछेंगे, जैसे ये शब्द प्रयोग करते हैं कि कांग्रेस भ्रष्टाचारी है तो शब्द प्रयोग नहीं है, जैसे बर्फ ठंडी है, पानी गीला है, पानी तो गीला ही होगा और बर्फ ठंडी ही होगी। कांग्रेस और भ्रष्टाचार एक ही नाम है।…( व्यवधान)

SHRI SOMNATH CHATTERJEE : Are you following them?

SHRI KIRIT SOMAIYA : इसके लिए मैंने आपको यह कहना चाहा, Yes, certainly. मैंने पहले ही प्रारम्भ में कहा, Yes, we agree. हमें राजनीति में ऊंचाई लानी चाहिए।…( व्यवधान)

SHRI SHIVRAJ V. PATIL : Sir, he is raising the standard of debate. … (Interruptions)

SHRI SOMNATH CHATTERJEE : By raising his hand gesture. … (Interruptions)

श्री किरीट सोमैया: आपने अजीत जोगी का सवाल किया।…( व्यवधान)जैसेमैंने अभी कहा, अजीत जोगी की बात कही।…( व्यवधान)अगर आपने इनकी बात कही तो मैं उसकी भी बात करना चाहूंगा।…( व्यवधान)

SHRI MANI SHANKAR AIYAR : Mr. Chairman, Sir, he says that we have raised the question of Shri Ajit Jogi. Where have we done that? He is not relevant to this issue. We are asking about Shri Dilip Singh Judev. If there is any relevance of the Ajit Jogi case to the Judev case, then there can be a mention of it, but he wants to come to the Ajit Jogi case. How can he do so?

Sir, I am raising a point of order. He has to yield.

My point of order is under rule 353 and rule 356 of the Rules of Procedure. They clearly specify that no allegation of a defamatory or incriminatory nature shall be made by a Member against any person, unless the Member has given adequate advance notice to the Speaker and also to the Minister concerned so that the Minister may be able to make an investigation into the matter for the purpose of a reply. If Shri Kirit Somaiya wishes to say anything about Shri Ajit Jogi, he has to give you a notice and you have to give it to Shri Swami. We have to listen with glowing amusement to whatever Shri Swami has to say. Only then is he allowed to raise Shri Ajit Jogi’s case. Sir, I seek your ruling under rule 353.

I also draw your attention to rule 356 which says that the Speaker, after having called the attention of the House to the conduct of a Member, who persists in irrelevant repetition of arguments—and he is really persisting in irrelevance—may direct him to discontinue his speech. Under rule 356, I request you to direct him to discontinue his irrelevant speech.

SHRI ANADI SAHU : Hon. Chairman, may I intervene? Can I speak on the point of order?… (Interruptions)

MR. CHAIRMAN : Kindly refrain from referring to any matter other than the one before us for discussion.

श्री थावरचन्द गेहलोत (शाजापुर): सभापति महोदय, अध्यक्ष जी ने जब चर्चा स्वीकार की थी तो उन्होंने निर्देश दिया था कि अजित जोगी के सम्बन्ध में भी चर्चा उठा सकेंगे, यह स्पीकर साहब की रूलिंग है। …( व्यवधान)

SHRI KIRIT SOMAIYA : I have not said one sentence about Shri Ajit Jogi. … (Interruptions) Then, where is the question of refraining?

MR. CHAIRMAN: The discussion is on the statement made by the Prime Minister. If the Prime Minister’s statement refers to Shri Ajit Jogi, you refer to him. If there is no reference to Shri Ajit Jogi there, then you refrain from it.

SHRI KIRIT SOMAIYA : Hon. Chairman, Sir, since beginning, all the speakers have referred to it. In connection with that, they have referred to Tehelka. They have referred to the leaders of the political parties on the other side. You have to check the record. I am not passing any defamatory remarks.… (Interruptions)

SHRI SOMNATH CHATTERJEE : Different approach has been taken in another recent case. I have not gone into the merits of the case.… (Interruptions)

SHRI KIRIT SOMAIYA : I have not passed any observation. I am still putting my argument. I have not passed any observation. But you have built up your case, I am building up my case.

SHRI ANIL BASU : But, Sir, he has raised a valid point of order. You have to give the ruling.

SHRI KIRIT SOMAIYA : There is no question of point of order.

SHRI SATYAVRAT CHATURVEDI : Who will decide whether there is a question of point of order or not? … (Interruptions)

MR. CHAIRMAN: There was reference about some persons who are outside the House. That was brought to the notice of the Chair by the Deputy Leader of the Congress Party saying that somebody’s name has been dragged who is not here to defend himself. At that point of time, even I wanted to raise it. Since he has already raised it, the rule is there that we should not level any allegation against a person who is not inside the House.

THE MINISTER OF STATE IN THE MINISTRY OF COMMUNICATIONS AND INFORMATION TECHNOLOGY (SHRI SU THIRUNAVUKKARASAR): He is mentioning what has come already in the newspaper. He is not making any new allegation.

MR. CHAIRMAN: The logic would be that there cannot be any debate on the conduct of a person who is sitting outside. If that is so, we can discuss only about ourselves. You cannot discuss about the society outside. They are the majority.

SHRI SHIVRAJ V. PATIL : One can go to the court. One can file a case over there and anybody can appear in the court, whereas we are not allowing anybody to come to this House and defend himself. We are duty-bound to see that the reputation of a person outside this House is not sullied.

MR. CHAIRMAN: Well, in that case, we can discuss only about the conduct of the 544 Members. That is the logic.

SHRI SHIVRAJ V. PATIL : This House can decide about the conduct of the persons there.

MR. CHAIRMAN: That is the rule. I follow the rule.

SHRI SHIVRAJ V. PATIL : There is another forum. … (Interruptions)

SHRI KIRIT SOMAIYA : Shri Pawan Kumar Bansal, Shri Somnath Chatterjee and Shri Ramji Lal Suman were speaking. … (Interruptions)

SHRI SOMNATH CHATTERJEE : I never referred to the culpability or otherwise of Shri Ajit Jogi. I said if he is guilty, he should be punished. But different standards have been applied. … (Interruptions)

MR. CHAIRMAN: You confine yourself to the discussion on Shri Judev because that is the matter before the House.

श्री किरीट सोमैया: मैं यह कहना चाहूंगा कि जिसने पैसा लिया, वह दोषी है लेकिन किस कारण पैसा लिया, यह भी जानना पड़ेगा। …( व्यवधान)

SHRI ANADI SAHU : I am on the point of order which Shri Mani Shankar Aiyar has raised. … (Interruptions)

SHRI MANI SHANKAR AIYAR : I want to know under what rule he has raised it, because otherwise the Chair is obliged to rule it out of order. Let him tell us what is the rule. … (Interruptions) I raised a point of order under some rule. … (Interruptions)

SHRI ANADI SAHU : After the sting operation itself, there was a conversation between persons here and in Chhattisgarh and Shri Ajit Jogi comes into picture. So, when you are discussing this matter, naturally Shri Ajit Jogi also comes into picture because you are better knowing about the evidence, the relevant facts and the facts in issue. Fact in issue is money and relevant facts are all these things that he is quoting. … (Interruptions)

MR. CHAIRMAN : Here we are not concerned about the Evidence Act, the Indian Penal Code and the Criminal Procedure Code. We are governed by the rules. If that is the case, if you read Section 58 of the Indian Evidence Act, it is admitted. It need not be proved and there need not be a discussion.

SHRI KIRIT SOMAIYA : I am not a lawyer and I am not a legal expert. … (Interruptions) Please allow me to speak. … (Interruptions)

SHRI ANADI SAHU : The hon. Speaker also has given the ruling. … (Interruptions)

MR. CHAIRMAN: If you read Section 58 of the Indian Evidence Act, then it need not be proved. There need not be any discussion. Now, we are discussing under the rule, not under any ordinary law. … (Interruptions)

श्री किरीट सोमैया: माननीय सभापति जी, मैं विपक्ष की इस बात को भी मंजूर करता हूं कि उन्होंने तहलका कांड समेत दूसरे कांडों का भी उल्लेख किया। उन्होंने कुछ लोगों के नाम भी लिये और कुछ पोलटिकल पार्टीज के नेता का भी उन्होंने रेफरैंस दिया। उस समय पर या उसके बाद जो ज्यूडशियल कमीशन बैठा है, वह अगर उनको दोषी पाता है तो उनको सजा होनी चाहिए लेकिन हम यह भी कहना चाहेंगे कि जो जूदेव के पीछ है, वह राहुल कौन है ? वह पैसा कहां से लाया और राहुल को किसने वहां भेजा?

श्री अनिल बसु : आप सीबीआई को भेज दो।…( व्यवधान)

श्री किरीट सोमैया: राहुल को किसने भेजा था ? क्या राहुल को भेजने वाला छत्तीसगढ़ से संबंधित था ? क्या राहुल की कैसेट बनाने वाले के पीछे कोई कार्यवाहक मुख्यमंत्री था ? उसके पीछे कौन था? यह सब प्लानिंग करने के लिए क्या उनको उनकी पार्टी के किसी लीडर ने कहा था, यह भी जानना पड़ेगा ? अभी जो घटना उसके बाद बनी, क्या इस घटना का उस घटना के साथ कोई संबंध है, यह भी जानना पड़ेगा। …( व्यवधान)पर्दे के पीछे क्या है, यह सब जानना पड़ेगा।…( व्यवधान)

श्री अनिल बसु : वह रुपया किसके पास गया ? …( व्यवधान) Who is the beneficiary? That is the point. … (Interruptions)

श्री किरीट सोमैया: आप यह जोगी जी से जाकर पूछिये। हमसे क्या पूछते हो ? …( व्यवधान)

श्री अनिल बसु : सभापति महोदय, रुपया हजम खेल खत्म।…( व्यवधान)

श्री लाल मुनी चौबे (बक्सर) : सभापति महोदय, वह आकाश चैनल किसका है ? जिस आकाश चैनल ने वहां यह सारी खुराफात की, वह किसका है ? जो उससे संबंधित है, जो अखबार में आया है, उसकी कहानी कहे बिना यह चर्चा पूरी नहीं हो सकती। आकाश चैनल का पता लगाना चाहिए कि वह किसका है? …( व्यवधान)इसके बिना यह चर्चा पूरी होने वाली नहीं है। …( व्यवधान)

श्री किरीट सोमैया: सभापति महोदय, जब मैं पोलटिकल एंड करप्शन की बात कर रहा था तब मैं वास्तव में यही बात कह रहा था। आप पूरी बात तो सुनिये।…( व्यवधान)

MR. CHAIRMAN: Shri Kirit Somaiya is standing. He is not yielding.

… (Interruptions)

SHRI KIRIT SOMAIYA : I would like to draw your attention to one thing. We contest elections and we have to submit our daily accounts to the Election Commission. We submit most of the accounts and we submit the expenditure account also. But what about the receipts about the money received? … (Interruptions) Please listen to me and you will agree with me.

SHRI SHIVRAJ V. PATIL : Should we take money from anybody and give it to the Press? … (Interruptions) This is getting intolerable. … (Interruptions)

श्री किरीट सोमैया: मैं आपको यह कहना चाहता हूं कि कोई भी पोलटिकल पार्टी या आप कांग्रेस का ही एकाउंट देख लीजिए। उनकी एक्सपेंडीचर साइड में पैमेंट चैक से हुई होगी लेकिन जो इनकम साइड है, उसमें जो डोनर्स होते हैं, वे कितने पैसे चैक से देते हैं ?

SHRI SOMNATH CHATTERJEE : That may be his experience and his party’s experience. He cannot say that everybody is doing this? … (Interruptions)

MR. CHAIRMAN : Please do not generalise.

… (Interruptions)

SHRI KIRIT SOMAIYA : Sir, we can stop this.

जब श्री टी.एन. शेषन यहां आए और उन्होंने इसमें रिफ़ाम्र्स लाने का प्रयत्न किया तो उन्हें काफी सफलता मिली। मैं वास्तव में आज सदन को यह कहना चाहूंगा कि अगर कहीं करप्शन है, तो करप्शन करने वालों को सजा मिलनी चाहिए, लेकिन साथ ही हमें इलैक्टोरल रिफॉम्र्स लाकर इस वस्तुस्थिति को और पारदर्शी और सशक्त बनाने की आवश्यकता है। इलैक्टोरल रिफॉम्र्स सिर्फ यहीं पर नहीं रुकना चाहिए। यदि एक बार कोई पार्टी चुनकर आती है, अगर उसे बहुमत मिलता है तो उस पार्टी को सरकार बनाने देना चाहिए, यह भी इसमें जोड़ना चाहिए। बहुमत वाली पार्टी को सरकार बनाने से रोकने के लिए भी अगर कोई स्िंटग ऑपरेशन होता है या उसे तोड़ने के लिए पैसे का इस्तेमाल होता है, तो उस पर भी विचार होना चाहिए। हम श्री जूदेव की चर्चा जरूर करें लेकिन उनके केस में जो भी दोषी हैं, उनको भी सजा हो। यदि श्री जूदेव के साथ श्री जोगी का केस होता है या और ऐसा कोई तहलका का केस भी आएगा - हम कहां से कहां जा रहे हैं। एक संसद सदस्य दूसरे संसद सदस्य को पैसा ऑफर करता है कि आप पार्टी बदल लें। एक संसद सदस्य दूसरे संसद सदस्य को कहता है कि आप मुख्य मंत्री बनें।…( व्यवधान)एक कार्यवाहक मुख्य मंत्री एक संसद सदस्य से कहता है कि वहां से सात एमएलएज़ लेकर आ जाइए। एक कार्यवाहक मुख्य मंत्री कहता है कि मेरे पास मेरी पार्टी की भी परमीशन है। …( व्यवधान)

श्री मणि शंकर अय्यर: अरुणाचल प्रदेश में ऐसा ही हुआ है। आप पूछिए कि वहां ऐसा हुआ है या नहीं। आपने वहां ऐसे ही किया।…( व्यवधान)

श्री किरीट सोमैया: I am concluding.…( व्यवधान)

हाथी के दांत चबाने के एक और दिखाने के दूसरे हैं - यह भी नहीं होना चाहिए। अगर हम भ्रष्टाचार को दूर करना चाहते हैं तो साथ मिलकर करें, हम इसके लिए तैयार हैं। हमने दूसरे दिन ही श्री जूदेव की इन्क्वारी के लिए आर्डर कर दिया। हमने बोफोर्स या नागरवाला आदि प्रकार के कांड नहीं किए, यह मैं श्री अटल बिहारी जी के नेतृत्व में मैं कहना चाहूंगा। यहां सोमनाथ दा ने कहा किI am worried about the future of the country. सोमनाथ दा, अगर आप इंडियन एक्सप्रैस का हवाला दे रहे थे तो उसी इंडियन एक्सप्रैस को मैं कोट करना चाहूंगा। A welcome decision! "Well done Prime Minister!" इसको भी मैं कोट करना चाहूंगा। उसी इंडियन एक्सप्रैस ने कहा है - The NDA Government has many achievements to its credit. It should strictly clean its ugly blot. अगर इसमें कोई दोषी हो तो उसे सजा मिलनी चाहिए।

अंत में मैं यही कहूंगा - Let us not worry about our future. हमारा भविष्य स्वर्णिम है। हमारा भविष्य सुरक्षित है। मैंने पहले ही कहा कि फॉरेन एक्सचेंज रिजर्व जो १९९१ में, जब इनके समर्थन की सरकार थी, तो सोना गिरवी रखना पड़ा था, आज हम सौ बलियन क्रॉस कर रहे हैं। आज हमने किसान को ७०,००० करोड़ रुपये की क्रैडिट चार साल में दी है। हमने चार साल में एक लाख करोड़ रुपये हाउसिंग फाइनैंस दिया है। आपने पचास सालों में ५०० किलोमीटर नैशनल हाईवेज़ बढ़ाए, हमने ५,००० किलोमीटर बढ़ाए।

अंत में यही कहूंगा कि १९वीं सदी इंग्लैंड की थी, २०वीं सदी अमेरीका की थी और श्री अटल बिहारी वाजपेयी जी के नेतृत्व में हम २१वीं सदी हिन्दुस्तान की बनाकर दिखाएंगे।

SHRI ANIL BASU : Sir, if both sides of the House have agreed on this point, what is use of continuing the debate? Let us direct the CBI to lodge a FIR and take action. … (Interruptions) Let this House give a direction. … (Interruptions)

श्री राशिद अलवी (अमरोहा): सभापति महोदय, यहां एक बहुत गंभीर और नाजुक इश्यू पर चर्चा हो रही है। यह बहुत तकलीफ की बात है कि जो कुछ पूरे देश ने सी.डी. पर देखा लेकिन इससे भी ज्यादा तकलीफ की बात यह है कि जब सत्ता पक्ष आंखें बंद करके उसकी हिमायत करता है। अगर गलती को गलती कह दिया जाए तो यह उम्मीद होती है कि आइन्दा गलती नहीं होगी। किरीट सोमैया जी की तकरीर सुनने के बाद मुझे ऐसा महसूस होता है कि भारतीय जनता पार्टी की सरकार यह जस्टीफाइ करने में लगी है कि चूंकि कांग्रेस ऐसा करती रही है, इसलिए हमने भी ऐसा करना शुरू कर दिया है। अपनी सफाई देने के बजाए इतिहास के पन्नों को गलत या सही पलट-पलट कर यह साबित करने की कोशिश कि दूसरी सरकारों ने और दूसरी सरकारों के मंत्रियों ने और नेताओं ने इस-इस तरीके की गलतियां की हैं, इसलिए जूदेव काबिले-माफी हैं, यह ज्यादा खौफ़नाक और खतरनाक बात है।

अगर सरकार सिर्फ यह कहती कि जूदेव की गलती है और उनके खिलाफ एफआईआर होगी तथा कानून अपना काम करेगा तो शायद इस सदन के अंदर इतनी बहस की जरूरत नहीं पड़ती लेकिन उनके खिलाफ अभी तक कोई एफआईआर नहीं हुई है। सीबीआई इंक्वायरी कर रही है। किस बात की इंक्वायरी हो रही है ? किरीट की तकरीर से ऐसा लगता है कि इंक्वायरी इस बात की हो रही है कि जिस आदमी ने पैसा दिया, उसके पीछे क्या है? जिस आदमी ने पैसा लिया, उसकी कितनी जिम्मेदारी है? सारे हिन्दुस्तान के अखबारों में, सारे हिन्दुस्तान के टी.वी. चैनल्स इस बात से भरे पड़े हैं और यह कहना कि इलेक्शन के लिए पैसा लिया गया है, यह बेबुनियाद बात है, यह गलत बात है। जो दोनों का कन्वर्सेशन अखबारों में छपा, उस कन्वर्सेशन के मुताबिक सीधे-सीधे छपा है कि आस्ट्रेलिया की किसी कंपनी की माइनिंग लीज के लिए, न सिर्फ यह कि वे वादा करते हैं कि माइनिंग लीज छत्तीसगढ़ में देंगे बल्कि उड़ीसा में भी देंगे और उड़ीसा के मुख्य मंत्री का भी नाम लिया गया। बीजेपी के कई नेताओं के टी.वी. चैनल पर मैंने भाषण देखे थे कि जोगी ने सोनिया गांधी का नाम लिया है। सोनिया गांधी के खिलाफ मुकदमा चलना चाहिए। मैंने किसी से नहीं सुना कि उड़ीसा चीफ मनिस्टर का नाम भी इसके अंदर आना चाहिए। मुझे अफसोस के साथ कहना पड़ता है कि अगर बीजेपी की सरकार इसी तरह चलती रही तो देश के सारे इंस्टीटयूशंस खत्म हो जाएंगे।…( व्यवधान)सीबीआई पूरे तरीके से सियासी दबाव में काम कर रही है। सीबीआई से कोई उम्मीद नहीं की जा सकती कि वह ईमानदारी से काम करेगी। आज सी.डी. की सच्चाई की तलाश करने की कोशिश की जा रही है। सी.डी. की किस बात की सच्चाई की तलाश की जा रही है?किरीट सोमैया जी, मुझे यह कहते हुए शर्म आती है कि जो बीजेपी भगवान राम का नाम लेकर इस देश के अंदर सत्ता हासिल करना चाहती थी, वह बीजेपी जो इस देश में राम राज लाने की बात करती थी, वह बीजेपी जो देश के लोगों को रास्ता दिखाती थी कि राम राज यह है और जिसका मुंह यह बताते हुए नहीं थकता था कि भगवान राम ने अपने दौर में क्या किया था और इस देश में हमें वह करना है तथा हमें देश के अंदर परिवर्तन लाना है। मैं आपको बताना चाहता हूं कि आप आज यह कह रहे हैं कि कांग्रेस ने यह किया था। आपको सत्ता इसलिए नहीं मिली थी कि आप पिछले पचास साल का इतिहास इस हाउस के अंदर बताना शुरू करेंगे कि कांग्रेस ने क्या किया था। कांग्रेस ने गलतियां की थीं तभी आपका राज आया। अगर कांग्रेस ने गलतियां नहीं की होतीं तो इस देश के लोगों को कोई जरूरत नहीं थी कि वह भारतीय जनता पार्टी के हाथों में सत्ता देते। आपके हाथों में सत्ता इसीलिए लोगों ने दी थी कि शायद आप इस देश के अंदर कोई बदलाव लाएंगे, आप ईमानदारी से काम करेंगे लेकिन यकीन मानिए, देश के लोगों के सामने भारतीय जनता पार्टी का असली चेहरा सामने आ गया है।

लोग एक दिन के बाद दूसरा दिन नहीं जाता है जब एक नया स्कैम न होता हो। इस बात से कोई बहुत खुश होने की जरूरत नहीं है कि तीन प्रदेशों में भारतीय जनता पार्टी सत्ता में आ गई। किरीट जी, आप मेरे दोस्त हैं, मैं आपसे कहना चाहता हूं किसी गुनाह को सिर्फ इसीलिए जस्टिफाई नहीं किया जा सकता कि आप किसी एक स्टेट में चुनाव जीत गए या हार गए। यह कोई जस्टिफिकेशन नहीं, क्योंकि चुनाव जीते हैं इसलिए सारे गुनाह माफ हो गए, यह मुमकिन नहीं है। उन राज्यों के अंदर जीत आपकी नहीं हुई है। आपने पांच साल के अंदर ऐसा कोई कारनामा अंजाम नहीं दिया, जिससे आप जीत जाते। यह तो कांग्रेस पार्टी की हार है। अगर तीन सूबों के अंदर कांग्रेस पार्टी की सरकारें ठीक काम करतीं तो आप वापस नहीं आ सकते थे। लेकिन दिल्ली में कांग्रेस पार्टी की सरकार की जीत केन्द्र सरकार की, भारतीय जनता पार्टी की सरकार की हार है। आप मेरी बात याद रखना, आने वाले लोक सभा के चुनाव के अंदर आपका वही हाल होगा, जो दिल्ली में हुआ है। एंटी इनकम्बेंसी का फैक्टर जो इन तीन प्रदेशों के अंदर चला, जिसकी वजह से आप जीते हैं, उसी वजह से पूरे देश के अंदर आपको शिकस्त का सामना करना पड़ेगा।

अजीत जोगी जी की बार-बार चर्चा हो रही है। मैं अजीत जोगी जी को डिफेंड नहीं करना चाहता हूं। लेकिन मुबारकबाद देना चाहता हूं कि कांग्रेस पार्टी ने जोगी जी के खिलाफ इम्मीडिएट कार्रवाई की। इसके साथ-साथ मैं यह भी कहना चाहता हूं कि अजीत जोगी जी ने जो काम किया है, उसकी मैं निंदा करता हूं। लेकिन यकीन मानिए, आप तो हर रोज यह काम करने का काम करते हैं। …*आप भी इस बात को सोचिए।

MR. CHAIRMAN : Shri Alvi, you cannot refer to the conduct of the Speaker of a State Assembly. No, it is not proper. I expunge that portion. The name of a Speaker of any State Legislature cannot be dragged in here.

… (Interruptions)

श्री राजेश रंजन उर्फ पप्पू यादव (पूर्णिया): स्पीकर के बारे में यहां बोलना उचित नहीं है।

MR. CHAIRMAN : It has been expunged.

श्री राशिद अलवी (अमरोहा): आपने कह दिया, मैंने मान लिया। जैसा आप कह रहे हैं, मुझे स्पीकर का नाम नहीं लेना चाहिए, मैं उसको वापस ले रहा हूं, बात खत्म हुई। मैं नाम वापस ले रहा हूं। लेकिन आप यकीन मानिए मेरे वापस लेने से भी सच्चाई नहीं बदलेगी। सच्चाई अपनी जगह रहेगी।

आप ताज्जुब करेंगे कि इस देश के अंदर सीबीआई और दूसरे इंस्टीटयूट्स किस तरह काम कर रहे हैं। मायावती जी के खिलाफ सुप्रीम कोर्ट के जिस जज ने एफ.आई.आर. लॉज करने का हुक्म दिया, अगले दिन उसी सुप्रीम कोर्ट के जज को कंज्यूमर फोरम का चेयरमैन बना दिया गया। क्या इससे गलतफहमी पैदा नहीं होगी? क्या इससे पूरे देश के अंदर यह संकेत नहीं जाएगा कि भारतीय जनता पार्टी की सरकार किस तरह से साजिशें कर रही हैं ?

SHRI KIRIT SOMAIYA (MUMBAI NORTH EAST): Sir, I am on a point of order. His party is making remarks on a judge of the Supreme Court, and his behaviour. The Supreme Court Judge had given some judgement and the next day he was being lured and made the Chairman of some Consumer Forum. … (Interruptions) Sir, I think that it is not proper to pass strictures against a Supreme Court Judge’s behaviour.

*Expunged as ordered by the chair.

   

SHRI MANI SHANKAR AIYAR (MAYILADUTURAI): Can you deny that fact? Is that not a fact? Do you refute that fact?

श्री राशिद अलवी (अमरोहा): यह सच्चाई है, उसका मैं लोक सभा में जिक्र नहीं करूंगा, तो फिर कहां करूंगा। अगर इस हाउस के अंदर इस बात की चिंता नहीं होगी कि आपन सिर्फ सीबीआई को बेइमान बना देना चाहते हैं बल्कि ज्यूडिशरी को भी अपने हाथ का खिलवाड़ बना देना चाहते हैं। इससे ज्यादा और क्या बात होगी, इस देश के लोगों को यह पता लगना चाहिए।

श्री मणि शंकर अय्यर: इन्क्वायरी कमीशन के चेयरमैन के साथ आपने क्या किया?

श्री थावरचन्द गेहलोत (शाजापुर): यह आपत्तिजनक है। ज्यूडिशरी को भी हम अपने हिसाब से चलाना चाहते हैं, यह बात जो माननीय सदस्य कह रहे हैं यह असत्य है। इसको कार्यवाही से निकालना चाहिए। क्या ज्यूडिशरी भी किसी के कहने से बिकती है इसलिए इस प्रकार की बात करना ठीक नहीं है।

श्री राशिद अलवी : सर, सच्चाई का पता पूरे देश को चलना चाहिए। मैं जानता हूं कि आप लोग इस बात पर हंगामा करेंगे क्योंकि दु:खती नस पर जब हाथ रखा जाता है तो तकलीफ होती है। अगर यह किया है तो तकलीफ को भी बर्दाश्त करने का काम कीजिए। तकलीफ तो होगी लेकिन उसे बर्दाश्त करने का काम भी कीजिए। लेकिन जब इसका नतीजा संसद में निकलेगा तो उस तकलीफ का अंदाजा आप नहीं लगा सकते हैं। सर, मैं अपनी बात को लम्बी नहीं करना चाहता हूं लेकिन यही कहना चाहता हूं कि यह सरकार एक भ्रष्ट सरकार है और इस सरकार ने जिस तरीके से जुदेव जी को डिफेंड करना का काम किया है उससे शर्मनाक कार्य दूसरा नहीं हो सकता है। मैं चाहता हूं कि इसके लिए एक जाइंट पार्लियामेंटरी कमेटी बननी चाहिए। अगर इस सरकार को रत्ती भर भी डैमोक्रेसी में भरोसा है तो इस देश को सच्चाई का पता चलना चाहिए। भारतीय जनता पार्टी की सरकार बार-बार कहती है कि हम डैमोक्रेसी को मजबूत करना चाहते हैं तो मैं मुतालवा करता हूं कि इस देश को सच्चाई का पता चलना चाहिए और सच्चाई का पता तभी चल सकता है जब जाइंट पार्लियामेंटरी कमेटी इंक्वायरी करे तथा तत्काल एफआईआर जुदेव जी की गिरफ्तारी होनी चाहिए और उसके बाद इंवैस्टीगेशन होनी चाहिए।

अफसोस की बात है कि जिस डीआईजी ने इंक्वायरी के लिए जुदेव जी को बुलाने का काम किया, उस डीआईजी का तबादला कर दिया गया। किरीट सोमैया जी जब तकरीर कर रहे थे तो शुरू के दो जुमलों में मुझे लगा था कि भाजपा उन्हें पार्टी से निकाल ही न दें क्योंकि वे सही बात कह रहे थे। लेकिन" आहिस्ता-आहिस्ता वही पर पहुंची खाक, जहां का खमीर था"। ये वहीं पर पहुंच गये…( व्यवधान)बीएसपी के बिना इनका काम नहीं चलता है। जब बीएसपी ने इनके साथ समझौता नहीं किया तब भी तीनों स्टेट्स में इन्होंने बीएसपी कहा यानी बिजली, सड़क और पानी। बीएसपी का नाम लेकर ही इन्होंने चुनाव जीता। बगैर बीएसपी के ये जीत नहीं सकते। सर, मैं यही मुतालवा करता हूं कि जाइंट पार्लियामेंटरी कमेटी बने, जुदेव जी के खिलाफ एफआईआर हो और उनकी इमीडिएट गिरफ्तारी हो।

श्री अनंत गुढे (अमरावती): माननीय सभापति जी, माननीय राशिद अल्वी जी ने बड़े जोर-शोर से अपनी बात रखी। उन्होंने कहा कि कांग्रेस की गलतियों की वजह से लोगों ने बीजेपी को वोट नहीं दिया बल्कि कांग्रेस ने गलतियां की, इसलिए दूसरी सरकार को चुना। सभापति जी, तीन राज्यों में जो चुनाव हुए वे कांग्रेस की गलतियों पर नहीं जीते गये बल्कि पांच साल में केन्द्र सरकार और माननीय प्रधान मंत्री जी जो विकास की आंधी लाए, उसके कारण जीते गये। विकास का कार्य तो भाजपा और उसके सहयोगी दल ही कर सकते हैं, यह बात तीन राज्य के लोगों ने जान ली है, इसलिए भारतीय जनता पार्टी को उन्होंने वोट दिया। भ्रष्टाचार के बारे में तो इस सदन में कई बार चर्चाएं हुई हैं।

सभापति महोदय, इस देश के पूर्व प्रधान मंत्री, स्व. श्री राजीव गांधी जी ने कहा था कि जनता के विकास के लिए दिल्ली से यदि एक रूपया भेजा जाता है, तो वह गांव तक पहुंचते-पहुंचते १५ पैसे रह जाते हैं यानि ८५ पैसे बीच में ही गायब हो जाते हैं। यह बात उन्होंने उस वक्त कही थी, जिस वक्त सारे देश में, केन्द्र में और प्रदेशों में, कांग्रेस की सरकारें थी। उन्होंने यह मान लिया था कि इस देश में सारा करप्शन कांग्रेस करती है, कांग्रेस करती आई है, इसीलिए देश का विकास नहीं हो रहा है। जहां तक जुदेव भ्रष्टाचार का मामला है, उस पर प्रधान मंत्री जी ने वक्तव्य दिया है और उस पर सदन में बहस हो रही है। कांग्रेस के राज्यों में तो भ्रष्टाचार को शिष्टाचार का नाम दिया गया है। पहले तहलका मामला हुआ और तहलका मामले के बाद इलैक्ट्रोनिक मीडिया इस मामले को लेकर आई, लेकिन जनता को उन बातों पर भरोसा नहीं है। इलैक्ट्रोनिक मीडिया ने पैसा देने की बात टीवी पर दिखाई कि पैसे लिए हैं, लेकिन उस पैकेट में पैसे हैं या कुछ और है, यह पता नहीं है और यह कैमरे में आ गया है। आज इलैक्ट्रोनिक मीडिया का जमाना है, कम्प्युटर का जमाना है, कुछ भी हो सकता है और क्या हुआ है, कुछ भी इस बारे में नहीं कहा जा सकता है। यहां पर कहा गया कि जुदेव के मामले की चर्चा हो और किसी मामले की चर्चा न हो, ऐसा कैसे हो सकता है। महाराष्ट्र में तेलगी प्रकरण हुआ और २३ हजार करोड़ रुपए का घोटाला हो गया। सारी दुनिया, सारी प्रैस, सारी मीडिया द्वारा वहां के मंत्रियों पर आरोप लग रहा है, तेलगी मामले की जांच के लिए बाकी राज्य सरकारों - आन्ध्रा प्रदेश, गुजरात, कर्नाटक - ने सीबीआई की जांच लगा दी है, लेकिन महाराष्ट्र की सरकार ने सीबीआई द्वारा जांच करने के लिए दो महीने लगा दिए हैं।

SHRI SHIVRAJ V. PATIL (LATUR): Sir, the matter is pending in the High Court. The Maharashtra Government had said that they had no objection if the matter was referred to the CBI. The only point is that it is in the court. If they are referring to the Ministers, they should know as to about Ministers of which Government people have information.

SHRI K. YERRANNAIDU (SRIKAKULAM): It is only recently that the Government of Maharashtra said that they did not have any objection.

SHRI SHIVRAJ V. PATIL : From the beginning that was the stand taken.

SHRI K. YERRANNAIDU : I read it in the newspapers.

SHRI SHIVRAJ V. PATIL : I am giving you the information. From the beginning the stand taken as far as that matter is concerned, was that if you want to refer it to CBI or any other organisation, you do it. But the matter is before the High Court. When the matter is before the High Court we cannot direct the High Court to do this or that. But we have no objection.

If the hon. Member is mentioning anything about Ministers, he should have to be very careful.

श्री अनंत गुढे : सभापति जी, आदरणीय शिवराज जी पाटिल का मैं सम्मान करता हूं, आदर करता हूं, लेकिन मैंने यही बात कही है कि जिन राज्यों ने दो महीने पूर्व सीबीआई की इन्क्वायरी दी, वहीं महाराष्ट्र की सरकार को सीबीआई इन्क्वायरी देने के लिए हिचकिचा रही थी। कल उन्होंने नागुपर विधान सभा सत्र में सीबीआई इन्क्वायरी की बात कही है।

SHRI SHIVRAJ V. PATIL : Sir, I repeat that the hon. Member is giving wrong information. Not today and not yesterday, but this was done long time back.

श्री अनंत गुढे : सभापति महोदय, इतना ही नहीं, जो पुलिस अधिकारी इस मामले में पकड़े गए, उन्हें महाराष्ट्र सरकार के मंत्रियों ने कई बार क्लीन चिट दी। इतना ही नहीं जब तक वे रिटायर नहीं होते …( व्यवधान)

SHRI SOMNATH CHATTERJEE (BOLPUR): Sir, it is a State matter. Why is he referring to the State matters here? This is too much.

MR. CHAIRMAN : Hon. Member, we are having discussion under Rule 193 on Judeo and not on State matters. You cannot refer to State subjects here. Please confine yourself to the subject under discussion.

श्री अनंत गुढे : यह भ्रष्टाचार का मामला है। मैं जूदेव के मामले में बोल रहा हूं।…( व्यवधान)

मैं जूदेव के मामले में अपनी बात रख रहा हूं। मैं केवल उदाहरण दे रहा हूं कि इस देश में क्या होता रहा है? कई सालों से बुरी आदते चल रही हैं। …( व्यवधान)

SHRI SHIVRAJ V. PATIL :The Telgi issue is likely to be discussed in this House. It is the decision of the BAC.

MR. CHAIRMAN: We will have a separate discussion on Telgi.

… (Interruptions)

श्री अनंत गुढे : सभापति जी, सदन में जोगी जी का विषय आया। आज सुबह अध्यक्ष महोदय ने कहा कि यह मामला उसी से जुड़ा है। हमने चुनावों में देखा कि कितना भ्रष्टाचार होता है। इलैक्शन डिक्लेयर होने के बाद भी आचार संहिता का उल्लंघन होता है। हमने देखा कि उस दौरान लोगों के बीच कई चीजें बांटी गईं। वहां स्कूल बैग और दूसरी कई चीजें बांटी गईं। इसे लेकर कई लोग पकड़े गए। मुख्य चुनाव आयुक्त लिंगदोह जी ने भी कहा कि मध्य प्रदेश और छत्तीसगढ़ में आचार संहिता का जितना उल्लंघन हुआ, उतना कहीं नहीं हुआ। चाहे कोई भी भ्रष्टाचार हो, जूदेव का मामला हो या जोगी जी का मामला हो, उसकी इनक्वायरी होनी चाहिए। जिस दिन वहां से ऐसी न्यूज आई उसी दिन माननीय प्रधान मंत्री ने उन्हें इस्तीफा देने के लिए कहा और इस मामले की इनक्वायरी कराने की बात कही इसलिए इस बात का यहां कोई तथ्य नहीं है। देश में भ्रष्टाचार का मामला कांग्रेस के जमाने से चल रहा है। एनडीए गवर्नमैंट और खुद माननीय प्रधान मंत्री की यह कोशिश है कि इसे जड़ से समाप्त किया जाए। यहां राम राज्य लाने की बात हुई और उसे लाने की कोशिश भी हो रही है लेकिन भ्रष्टाचार ऊपर से चल रहा है। हम इसे जड़ से समाप्त करने की कोशिश कर रहे हैं। साफ-सुथरा शासन स्थापित करने की कोशिश हो रही है। ५० साल से चल रहे भ्रष्टाचार को समाप्त करने में वक्त लगेगा। हमने थोड़े वक्त में बहुत अच्छे काम किए। यदि ऐसे एक-दो किस्से हो गए तो सरकार का पूरा ध्यान इस तरफ है। जूदेव के मामले में रचा गया जो केस है, वह करप्शन का केस नहीं है, मैं इसका विरोध करता हूं।

श्री सत्यव्रत चतुर्वेदी (खजुराहो): सभापति महोदय, आज प्रधान मंत्री जी ने जिस मसले पर वक्तव्य दिया, वह मसला नामत: एक व्यक्ति श्री दिलीप सिंह जूदेव के भ्रष्टाचार से संबंधित है लेकिन सच यह है और इससे बड़ी बात और है जो ज्यादा खतरनाक है और जिसे समझना बहुत लाजमी है। भारतीय जनता पार्टी और उनके साथ राष्ट्रीय जनतांत्रिक गठबंधन के दलों ने दो मुखौटे ओढ़ कर रखे हैं - एक मुखौटा है जो बाहरी दिखावी नैतिकता का मुखौटा है और दूसरी तरफ उनके अन्दर भरा भ्रष्टाचार है, जिस का नैतिकता से कोई वास्ता नहीं है। पाखंड, दोहरे मापदंड, इन सारे दुर्गुणों से भरा उनका असली चेहरा है।

आज प्रधान मंत्री जी ने अपने वक्तव्य में एक बात कही जो वह इसके पहले बहुत बार सदन के अन्दर और बाहर कह चुके हैं कि हम भ्रष्टाचार के मसले पर कोई समझौता नहीं करेंगे, हम चाहेंगे कि इसकी निष्पक्ष जांच हो और कार्रवाई हो। यह कथन ठीक है लेकिन इसके ठीक विपरीत इस पार्टी का आचरण समझ लेना बहुत आवश्यक है।

इसलिये मैं चन्द उदाहरण देना चाहता हूं। सुखराम के कारण १३ दिन तक संसद नहीं चल पाई और बीजेपी ने संसद की कायऱ्वाही रोक कर रखी सुखराम के नाम पर। हमने उसे अपनी पार्टी से निकाल बाहर किया ही था कि इन्होंने फौरन इन्हें अपने गले का हार बनाकर टांग लिया और हिमाचल प्रदेश में सुखराम की मदद से सरकार बनाई और उसके लड़के को राज्य सभा का सदस्य बनवा दया।(Interruptions) … (Not recorded) और इन नेताओं के राजनैतिक समीकरण अनुकूल बैठे, वहीं सारा भ्रष्टाचार शिष्टाचार में बदल गया…( व्यवधान)

DR. V. SAROJA (RASIPURAM): Sir, what he says is not connected with the subject. We should confine our speeches only to the subject under discussion.

श्री सत्यव्रत चतुर्वेदी :सभापति जी, मैं इनके दोहरे मापदंड की बात कर रहा था।

MR. CHAIRMAN : Please confine yourself to the subject under discussion.

श्री सत्यव्रत चतुर्वेदी :सभापति महोदय, मैं मुख्य विषय पर अपने आपको कनफाइन कर रहा हूं। इसके पूर्व कई नेताओं ने अनेक मामलों को उजागर किया और १९५७ से लेकर आज तक के रेफ्रेंसेज दिये जा रहे थे। तहलका कांड को सारे देश ने टेलीविजन पर देखा। पहले भ्रष्टाचार छिपकर किया जाता था, अब टेलीविजन पर रकमों का लेन-देन होते दिखाई दे रहा है। श्री बंगारू लक्ष्मण, श्री जॉर्ज फर्नान्डिस जैसे लोगों पर अभी मामला चल रहा है। यह सारी कहानी बीजेपी की कथनी और करनी के अंतर को उजागर कर रहा है। उनका कथन क्या है और असलियत क्या है? जहां तक जूदेव के मामले का प्रश्न है, प्रधान मंत्री जी ने कहा कि सीबीआई की इंक्वायरी होनी चाहिये।…( व्यवधान)

श्री प्रभुनाथ सिंह (महाराजगंज, बिहार) : सभापति जी, आपने नियमन दिया है कि जिस बिन्दु पर चर्चा हो रही है, उसी पर होनी चाहिये। इन लोगों को श्री जार्ज फर्नान्डिस का नाम दिखाई दे रहा है लेकिन हमारे देश से मूर्ति चोरी होने की बात कई बार मैंने उठायी है, उसका क्यों नहीं जिक्र किया गया?

MR. CHAIRMAN : He is not yielding.

श्री प्रभुनाथ सिंह : सभापति जी, हमें सब जबानी याद है।

श्री सत्यव्रत चतुर्वेदी : अगर आपको याद है तो दूसरों को भी रिकार्ड मालूम है, वह सब सामने आ जायेगा।

सभापति जी, मेरा वक्त खराब करना चाहते हैं। इनके इंटरफियरेंस को मेरे वक्त में काउंट न किया जाये। मैं आपको दो बातों का रेफ्रेंस देना चाहता हूं। इन लोगों ने १९५७ से लेकर कांग्रेस का इतिहास बताया और अगर मैंने २-४ रेफ्रेंसेज दिये हैं तो इन लोगों को तकलीफ हो गई। सभापति जी, सवाल यह है कि सीबीआई को इंक्वायरी दे दी गई। लेकिन सीबीआई की जांच का परिणाम क्या होगा, यह सब जानते हैं।…( व्यवधान)सभापति जी, बीच में मुझे डिस्टर्ब किया जा रहा है, वह रिकार्ड से बाहर किया जाये। जब दिल्ली में श्री सज्जन कुमार के मामले में कोर्ट ने फैसला दिया था तो सीबीआई ने अपील की थी, हमें कोई एतराज नहीं है। उसे अपील करने का अधिकार है। लेकिन बाबरी मस्जिद मामले में श्री आडवाणी के खिलाफ फैसला आता है तो सीबीआई अपील नहीं करती है। जाहिर है कि सीबीआई पर किस तरीके से दबाव डालकर उसका राजनैतिक उपयोग करने की कोशिश की जा रही है। इसलिये जिस सीबीआई की प्रतिष्ठा और विश्वसनीयता दाव पर लग चुकी है, उससे कैसे उम्मीद की जाये? जैसा श्री सोमनाथ चटर्जी ने बताया कि उप-प्रधानमंत्री से लेकर प्रधानमंत्री जी, कानून मंत्री ने अदालत द्वारा फैसला देने से पहले क्लीन चिट का वक्तव्य दे दिया। फिर सीबीआई को निर्देशित किया जा रहा है, डिक्टेट किया जा रहा है कि इन इन लाइन्स पर इनवैस्टीगेशन करिये।

सभापति जी, मैं २-३ विसंगतियों की तरफ इस सदन के माध्यम से आपका ध्यान आकर्षित करना चाहता हूं।

सभापति महोदय, पहली बात मैं यह कहना चाहता हूं कि जोगी जी के खिलाफ एक शिकायत होती है और उसमें पांच दिन के अंदर एफ.आई.आर. दर्ज कर दी जाती है और उसके बाद जांच शुरू कर दी जाती है और वहां किसी प्रिलीमिनरी इन्क्वायरी की बात नहीं की जाती जबकि वहां औडियो टेप है, जिसके बारे में जोगी जी स्वयं कह रहे हैं कि वह मेरी वॉयस नहीं है। …( व्यवधान)

श्री रघुनाथ झा (गोपालगंज): फिर क्यों सस्पेंड कर दिया ?

श्री सत्यव्रत चतुर्वेदी :मैं उसे डिफेंड नहीं कर रहा हूं। हमारी पार्टी ने उन्हें तत्काल सस्पेंड किया और हमारी नेता ने कंडैम किया है। आप हमारी पार्टी का एक भी ऐसा व्यक्ति बताइए जिसने जोगी जी के समर्थन में एक भी वक्तव्य दिया हो ? आपके यहां तो पार्टी अध्यक्ष और प्रधान मंत्री जी से पार्टी प्रवक्ता और वक्ता सभी ने भ्रष्टाचारी मंत्री के समर्थन में वक्तव्य दिए, भ्रष्टाचार का समर्थन किया। आप भ्रष्टाचार का समर्थन करते हैं और फिर आप हमसे सवाल पूछने के हकदार कैसे बन जाएंगे ?

सभापति महोदय, दूसरी तरफ एक व्यक्ति, टी.वी. के ऊपर, वीडियो में रकम लेते हुए साफ दिखाई दे रहा है और सिर तक उस रकम को ले जाते हुए माथे से लगाता हुआ स्पष्ट दिख रहा है, उस बारे में यह कहा जा रहा है कि पहले प्रिलीमिनरी इन्क्वायरी जरूरी है और फिर यह डिसाइड सी.बी.आई. करेगी कि एफ.आई.आर. दर्ज की जाए या नहीं। मैं यह जानना चाहता हूं कि एक ही प्रकार का मामला है, फिर दो तरह के मानदंड क्यों अपनाए जा रहे रहें? क्यों एक तरफ प्रिलीमिनरी इन्क्वायरी के नाम पर २४ दिन तक मसले को टालने और धीरे-धीरे इस मसले को रफा-दफा करने का प्रयास किया जा रहा है ? इसलिए सबसे पहले हमारी यह आपत्ति है और आशंका है कि सी.बी.आई. जिस तरह आज राजनीतिक शिकंजे में कसी हुई है और जिस तरह वह राजनीतिक दबाव में है, मैं नहीं समझता कि एक मंत्री के बारे में कोई निष्पक्ष जांच कर पाएगी। इसलिए मैं श्री सोमनाथ चटर्जी की उस बात का समर्थन करता हूं जिसमें इन्होंने कहा है कि जाइंट पार्लियामेंट्री कमेटी इस प्रकरण की जांच करे।

महोदय, मैं एक अजीब विसंगति की ओर सदन का ध्यान दिलाना चाहता हूं कि श्री जूदेव के मामले में स्िंटग ऑपरेशन कौन कर रहा है, इस बारे में जांच करना जरूरी है। इसे सरकार भी मानती है और सी.बी.आई. के डायरैक्टर भी मानते हैं। कौन था इसके पीछे, लेकिन ठीक इसके विपरीत अजीत जोगी के प्रकरण में स्वयं अरुण जेटली, कानून मंत्री स्वीकार करते हैं कि उप प्रधान मंत्री जी को इस स्िंटग ऑपरेशन की जानकारी है और उनकी जानकारी में हमने यह स्िंटग आपरेशन किया है, उनके विरुद्ध कार्रवाई जरूरी नहीं समझी जाती ? परन्तु सी.बी.आई. जूदेव जी के बारे में इस बात के सुबूत इकट्ठे करेगी कि वीडियो रिकॉर्ड कौन कर रहा है। वीडियो रिकार्ड करने वाले का अपराध श्री जूदेव के प्रकरण में सी.बी.आई. मानती है, वीडियो रिकॉर्डिंग करने वाला दोषी है, लेकिन दूसरी तरफ श्री अरुण जेटली स्वयं यह कह रहे हैं कि उप प्रधान मंत्री जी की जानकारी में यह स्िंटग ऑपरेशन जोगी जी के खिलाफ उन्होंने किया है, फिर श्री अजीत जोगी जी के मामले में स्िंटग आपरेशन के बारे में उप प्रधान मंत्री जी, श्री अरुण जेटली जी आदि ये सब दोषी क्यों नहीं हैं, इनके विरुद्ध मुकदमा क्यों कायम नहीं होता है, मैं यह सवाल पूछना चाहता हूं ? इसमें दोहरे मानदंड क्यों, वहां सी.बी.आई., सरकार, प्रधान मंत्री, इस देश के कानून मंत्री, क्यों खामोश हैं, हम यह सवाल पूछना चाहते हैं? मैं इस बहस के जरिये, आपके जरिये से, इस सदन के जरिये से, यह सवाल पूछना चाहता हूं कि ये दोहरे मापदंड कैसे ? किस अवस्था में कहा कि एक के खिलाफ सीधे एफ.आई.आर. दर्ज करेंगे और दूसरे के खिलाफ प्रिलीमिनरी इन्क्वायरी करेंगे। एक मामले में स्िंटग आपरेशन करने वाले को आप दोषी मानेंगे और दूसरे मामले में स्िंटग आपरेशन करने वाले, जो खुद महसूस कर रहे हैं, खुद बता रहे हैं, उन्हें दोषी नहीं माना जाता है, ऐसा क्यों?

महोदय, किसी का टेलीफोन टेप करना, कानूनन जुर्म है। किसी का टेलीफोन टेप करने से पहले उन्हें अथारिटी से कानून के अनुसार परमीशन लेनी चाहिए। परमीशन लेने के बाद ही फोन टेप किया जा सकता है। यह कार्रवाई भी अपने आप में गैर-कानूनी थी और यह सब क्यों किया गया, उसके लिए दोषी कौन-कौन हैं, इस पर यह सरकार खामोश क्यों है ?

श्री रघुनाथ झा : कोर्ट में जाइए। …( व्यवधान)

श्री सत्यव्रत चतुर्वेदी :हमें जहां जाना होगा, हम वहां जाएंगे।

सभापति महोदय, मैं दो मिनट में अपनी बात खत्म करने वाला हूं।…( व्यवधान)

श्री मणि शंकर अय्यर: हर बार जब बात होती है तो अमर सिंह का जिक्र करते हैं। (Interruptions) … (Not recorded) …( व्यवधान) Sir, I withdraw my word.

MR. CHAIRMAN : Nothing will go on record.

SHRI MANI SHANKAR AIYAR : Sir, I apologise for having used an obscene expression. But I was provoked by this man. I am sorry. I withdraw my word.

श्री अरुण कुमार (जहानाबाद): उनका नाम लेते ही आपकी तबीयत क्यों खराब हो जाती है?…( व्यवधान)

श्री मणि शंकर अय्यर: क्योंकि ये उसकी प्रशंसा करते हैं।…( व्यवधान)

श्री सत्यव्रत चतुर्वेदी :सभापति महोदय, मैं दो बातें कह कर अपनी बात समाप्त करूगा। पहली बात यह है कि न तो यह पहली बहस है और न ही भ्रष्टाचार को लेकर सदन में यह आखिरी बहस होगी।…( व्यवधान)

मैं आपसे अर्ज करूंगा कि मुझे थोड़ा बोलने का समय दें। यह भ्रष्टाचार पर न पहली बहस है और न ही आखिरी होगी। हम आरोप-प्रत्यारोप करते रहेंगे। मैं एक बार खुद अपने दिल से सोचता हूं और आप सब लोगों से भी अपील करता हूं कि हम कहां जा रहे हैं तथा हम लोगों की नजर में कहां खड़े हो रहे हैं। सच बात यह है कि आज हम आप पर और आप हम पर आरोप लगाते-लगाते, सारे के सारे लोग इतने दागदार हो चुके हैं, हमारी खुद की और पूरी की पूरी राजनीतिज्ञों की जो जमात है, हमारी विश्वसनीयता लोगों के बीच में कहां पहुंची है। हम अपने आपको को भले ही टैक्नीकली, कानूनन किसी प्रकरण से बचा लें, अपने साथियों को बचा लें, लेकिन बात हमारी पूरी इस वधि की, हमारा जो पोलिटीकल सिस्टम है, लोकतंत्र है, अगर इसकी विश्वसनीयता एक दिन खंडित हो गई और उस जगह पहुंच गई जहां हमें फिर आम आदमी बर्दाश्त करने को तैयार नहीं हुआ तो इसका नतीजा क्या होगा। इसलिए मैं आप सबसे अनुरोध करना चाहता हूं कि यह खतरनाक खेल खत्म हो, उसमें चाहे जोगी हो या जूदेव हो। आज सारी पार्टियां यह तय कर लें कि अगर वे दोषी हैं तो उन्हें हम बिलकुल कोई किसी प्रकार का संरक्षण नहीं देंगे और उनके खिलाफ बकायदा कानूनी कार्यवाही होनी चाहिए। हमें उनके लिए केवल पर्दे, इफ एंड बट, ऐसा करके उन्हें बाहर निकालने के रास्ते नहीं खोजने होंगे। सच्चाई यह है कि आज भी इन परिस्थितियों में, जिनका मैंने जिक्र किया, इस बात की कोई रंच-मात्र भी यह संभावना नहीं है कि सीबीआई निष्पक्ष रूप से कोई जांच कर पाएगी। इसलिए मैं आपसे और सदन से अनुरोध करता हूं कि एक ज्वाइंट पार्लियामेंट्री कमेटी बने और वे इस सारे मामले की जांच करें तो दूध का दूध और पानी का पानी हो जाएगा। इसकी पूरी जांच हो और जूदेव प्रकरण में वे अपनी रिपोर्ट पेश करे। धन्यवाद।

श्री प्रभुनाथ सिंह : सभापति महोदय, हम आपसे निवेदन करना चाहते हैं कि जब जूदेव का मामला आता है तो बीजेपी के लोग चिल्लाते हैं और दूसरा मामला आता है तो कांग्रेस के लोग चिल्लाते हैं। चारा घोटाले का मामला आता है तो रघुवंश बाबू चिल्लाते हैं, ताज का आता है तो मायावती जी के लोग चिल्लाते हैं और तहलका का आता है तो हम भी चिल्लाते हैं, चिल्लाने वालों की जमात संसद में बैठी हुई है और इसमें कोई मुक्त नहीं है। कहीं न कहीं सब लोगों की पार्टी और कोई न कोई भ्रष्टाचार के नाम पर पूरे देश में चल रहा है, पूरे देश में क्या मैसेज जा रहा है।

महोदय, मैं आपसे निवेदन करूंगा कि सब भ्रष्टाचारियों का नाम एक जगह इकट्ठा करके, जिन लोगों का नाम अब तक चर्चा में आ चुका है, इसके लिए एक ज्वाइंट कमेटी बना कर सब लोगों पर जांच करा दी जाए तो प्रोबलम सोल्व हो और देश में मैसेज जाए कि भ्रष्टाचारियों पर कार्यवाही हो रही है।…( व्यवधान)इस तरह रोज यहां एक-दूसरे पर आरोप लगाने से क्या फायदा है।…( व्यवधान)

डॉ. रघुवंश प्रसाद सिंह (वैशाली): मंत्री घूस लेता हुआ पकड़ा जाए और उस पर कोई कार्यवाही न हो।…( व्यवधान)सरकार में जो हैं, उनके लिए नहीं कहेंगे।

श्री प्रभुनाथ सिंह : हम सब के लिए कह रहे हैं।…( व्यवधान)

डॉ. रघुवंश प्रसाद सिंह :आप कहेंगे तो सुधार हो जाएगा?

(Interruptions)* 16.00 hrs. MR. CHAIRMAN : All unparliamentary words will be expunged. Shri Chaturvedi’s reference to Dr. Jayalalitha will also not go on record.

                               

*Not Recorded.

श्री अरुण कुमार (जहानाबाद): माननीय सभापति महोदय, आज जूदेव प्रकरण पर यहां चर्चा हो रही है। माननीय प्रधानमंत्री जी का इस पर बयान आया और उस बयान के बाद मैं महसूस करता हूं कि इस पर कोई तफसील से चर्चा कराने की जरूरत नहीं थी।

जब हम माननीय प्रधानमंत्री जी के वक्तव्य के बाद इन चीजों का पोस्टमार्टम कर रहे हैं तो निश्चित तौर पर हम मूल उद्देश्य से बटक रहे हैं। प्रभुनाथ सिंह जी ने ठीक ही कहा कि जब चर्चा भ्रष्टाचार पर होती है तो बोफोर्स से लेकर तहलका तक, ताज कोरीडोर से लेकर अन्य सवालों पर चर्चा होती है, चारा घोटाले से तेलगी मामले पर चर्चा होती है। फिर हम नैतिकता की दुहाई देते हैं, फिर हम स्वच्छ प्रशासन की दुहाई देते हैं। निश्चित तौर पर लोकतंत्र में विधायिका की सबसे बड़ी भूमिका है। आप भ्रष्टाचार पर अंकुश के लिए निश्चित तौर पर पोलटिकल पार्टियों को इस पर आत्मचिन्तन करना चाहिए और पोलटिकल पार्टियों का एक कोड ऑफ कंडक्ट होना चाहिए। हम देखते हैं कि यही मैसेज आज जनता में जा रहा है कि सभी राजनैतिक दल भ्रष्टाचार को, जब उनकी पार्टी की बारी आती है तो उसे कवर अप करते हैं और यह मैसेज पर चाहे हम जितनी भी चर्चा करें, आज आम जनता में यह बात कि भ्रष्टाचार को हम सभी सहयोग प्रदान करते हैं।

सी.बी.आई. पर जब चर्चा होती है तो हम देखते हैं, उसका विश्लेषण करेंगे, अगर जो माननीय सदस्य बोलते हैं तो कभी उसकी सकारात्मक भूमिका जो उनके अनुकूल होती है तो उसकी सकारात्मक भूमिका की प्रशंसा करते हैं और जब उनके प्रतिकूल होती है तो सी.बी.आई. बड़ी खराब हो जाती है। यह तो सैकेण्डरी फोरम है, प्राइमरी फोरम तो लेजिस्लेटिव है, जहां पर इन चीजों को हमने इंस्ट्रूमेंट बनाया है और जब हम इस पर चर्चा करते हैं तो निश्चित तौर पर पोलटिकल पार्टियों का एक कोड ऑफ कंडक्ट बनाना चाहिए। अब केस को सी.बी.आई. में देने के बजाय निश्चित तौर पर कांग्रेस पार्टी को या भारतीय जनता पार्टी को और पार्टियों को भी, मैं किसी पर दोषारोपण नहीं कर रहा हूं, इस पर यदि आत्मचिन्तन करें तो जनता को भी मालूम होता है कि कौन भ्रष्टाचारी है। पोलटिकल पार्टी के नेताओं को भी मालूम होता है और किसी दूरी तक हम उसका संरक्षण करते हैं, इसका संज्ञान सारे लोगों को है, इसलिए व्यक्ति विशेष की चर्चा किये बिना मैं यह कहना चाहता हूं कि निश्चित तौर से भ्रष्टाचार की यह जो परिस्थिति बनी है, १६.०४ hrs. (Shri Devendra Prasad Yadav in the Chair) यहां तो जो भ्रष्टाचार में आकंठ डूबे हुए हैं, वे भी भ्रष्टाचार पर बोल रहे हैं और जो बिल्कुल शुचिता के प्रतीक हैं, वे भी भ्रष्टाचार पर बोल रहे हैं, इसलिए जनता के सामने बड़ी वचित्र स्थिति है और भ्रष्टाचारियों के बीच में से ही उसे लोगों को चुनना है, इसलिए जनता हतप्रभ है। जनता भी भ्रष्टाचारियों को और जो आदर्श वाले लोग हैं, उनकी भी समान द्ृष्टि से वभिन्न कारणों से उनकी पूजा करती है। वहां भी डिस्क्रिमिनेशन नहीं है, इसलिए डेमोक्रेसी के इस पड़ाव पर जहां हम ५६ वर्ष बिता चुके और आजादी के प्रथम संध्या पर माननीय प्रधानमंत्री पंडित जवाहर लाल नेहरू के नेतृत्व में जो सरकार बनी थी, ५६ वर्षों के बाद लगातार हम समझते हैं कि गिरावट आती जा रही है।

इस गिरावट में कहीं न कहीं रुकावट होनी चाहिए। देश की जनता को माननीय प्रधान मंत्री श्री अटल बिहारी वाजपेयी जी से आज यह उम्मीद है। मैं व्यक्तिगत तौर पर यह मानता हूं कि वह शुचिता के प्रतीक हैं इसलिए उन्हें पहल करनी चाहिए। इसकी जांच सीबीआई को दी गयी, यह एक बात है। अब जेपीसी को दिया जाये, वह दूसरी बात है। मैं जेपीसी की भूमिका पर कोई चर्चा नहीं करना चाहता लेकिन यूटीआई का इतना बड़ा स्कैम हुआ, जिस तरह की रिपोर्ट जेपीसी से आई, जिस तरह की कंट्रोवर्सी पैदा हुई तो आप जब सीबीआई पर प्रश्नचिहन खड़ा कर रहे हैं तो सीबीआई को हम लोग ही प्रभावित कर रहे हैं और जेपीसी का आउटकम भी हम लोगों को ही देना है।

लोकतंत्र की जो सर्वधर्म सत्ता है जिसको यहां की करोड़ों जनता ने ट्रांसफर किया है, अपनी ऊर्जा और ताकत दी है, यदि यह संसद इन चीजों का मूल्यांकन नहीं करेगी तो मैं समझता हूं कि आज के दिन हम उस कटघरे में खड़े हैं। सम्पूर्ण लोग आज यह मानती है कि भ्रष्टाचार बहुत अहम मुद्दा नहीं रह गया है क्योंकि भ्रष्टाचार करने वाले लोग, दंडित होने वाले लोग जैसे देश की आजादी में कोई कुर्बानी देकर आता था वैसे ये लोग जब जेल से छूटते हैं तो हाथी पर चढ़कर आते हैं और बड़ा जश्न मनाते हैं। भले ही वह प्रायोजित क्यों न हो। मैं कोई व्यक्तिगत बात नहीं कर रहा हूं। मेरे मन में यह बात आई इसलिए मैंने कह दी। मेरा यह मानना है कि आज जो परिस्थिति बनी है। …( व्यवधान)

डॉ. रघुवंश प्रसाद सिंह :( व्यवधान)... (कार्यवाही वृत्तान्त में सम्मिलित नहीं किया गया।) श्री अरुण कुमार : अब रघुवंश बाबू बड़े जिम्मेवार लोग हैं लेकिन उनकी भूमिका किसी से छुपी हुई नहीं है। …( व्यवधान)

सभापति महोदय : अरुण कुमार जी, उनकी कोई बात रिकार्ड में नहीं जायेगी। आप अपनी बात जारी रखिये।

...( व्यवधान)

श्री अरुण कुमार : उनकी भूमिका किसी से छुपी हुई नहीं है। …( व्यवधान)

सभापति महोदय : अरुण कुमार जी, आप अपनी बात जारी रखिये। उनकी कोई बात रिकार्ड में नहीं जा रही है।

...( व्यवधान)

श्री अरुण कुमार : हमने उनसे बहुत कुछ सीखा है लेकिन जब वह अपनी आत्मा की बात बोलते हैं तब हमको कुछ बोलना पड़ता है। …( व्यवधान)अब ये बोलते हैं तो मैं उन बातों को बहुत सीरियसली नहीं लेता हूं।

सभापति महोदय, मेरा यह कहना था कि जब आजादी के इतने दिनों बाद, आजादी की पूर्व संध्या पर कई ऐसे उदाहरण मिलते हैं जो हमारे लिए मानक हैं। जो हमारे लिए प्रेरणा सूत्र हैं। इस संसदीय इतिहास में लोगों ने इसे स्थापित किया है और उन प्रेरणा सूत्रों से हमें निश्चित तौर से सबक लेना चाहिए, आत्मचिंतन करना चाहिए। कोई न कोई सत्ता में तो रहेगा ही लेकिन देश जिस परिस्थिति से आज गुजर रहा है, अवाम जिस घुटन में जी रही है, उसके कल्याण के लिए भ्रष्टाचार एक ऐसा मुख्य मुद्दा हो गया है जिसको लोगों ने अपने जीवन में उतार लिया है। अब तो यहां तक चला गया है कि भ्रष्टाचारी किस जाति का है, भ्रष्टाचारी किस धर्म का है। जब सोमनाथ चटर्जी जी बोलते हैं तो यह डिसक्रमिनेशन करते हैं कि यह सेक्युलर भ्रष्टाचार है या नॉन सेक्युलर भ्रष्टाचार है। जब यहां तक बात चली गयी है तो निश्चित तौर से हमें लगता है कि कुछ ऐसे मनीषी चिंतक और लिजेंडरी पर्सनैलिटीज अभी अभी इस संसद में हैं कि समय रहते इस पर आत्मचिंतन होना चाहिए, मंथन होना चाहिए । अगर पोलटिकल पार्टीज भ्रष्टाचार और अपराध को अपने सीने से दरकिनार करेंगी तो जनता उसे पोजीटिव वे में लेगी। इसको कोड ऑफ कंडक्ट के रूप में ले लेना चाहिए, यही मैं कहना चाहता हूं।

               

SHRI K. YERRANNAIDU (SRIKAKULAM): Mr. Chairman, Sir, we are debating the Judev episode. The hon. Prime Minister has made a statement regarding this issue today. In the screening of tapes, we saw him accepting money on 16th November. It was reported in the newspapers. On 17th, he tendered his resignation. The Prime Minister accepted it and sent it to the President of India. On 18th, it was referred to the CBI for preliminary investigation and further action.

After 54 years of Independence, who is responsible for all these things? If the previous Governments, after the Independence, had combated corruption on the soil, they could be appreciated. This is the need of the hour. We have to combat corruption in all the areas. In every area, there is corruption. It is not only prevalent with politicians but also with bureaucrats etc. Even the former Chief Justice of India also mentioned about corruption. So many district level judicial officers were caught while accepting bribe. … (Interruptions)

SHRI SOMNATH CHATTERJEE : He mentioned about the High Court Judges.… (Interruptions)

SHRI K. YERRANNAIDU : Yes. Even the district level officers were also caught by the ACB. There are so many incidents which have been reported.

Fighting corruption is the main agenda of my Party. Even for any election, corruption free administration is the main agenda of my party. Why? It is because of the fact that corruption is eating into the development, efficiency and quality. So, after 54 years of Independence, why have we become like this? It is due to corruption only. So, we are losing the quality and efficiency in almost all spheres.

We are coming to the House and discussing so many issues. The need of the hour is to debate exclusively on corruption for two or three days. We should not blame each other. I was an MLA. Now, I am an MP. Across the table, so many things take place. If the Congress Party is in power, they are criticising the CBI. If this Party is in power, we are criticising the CBI. Everybody is criticising the CBI. Where is the authority to investigate in our country?

The CBI is an autonomous organisation, an independent organisation. We have to give credit. We have to maintain the dignity and decorum of the CBI. Tomorrow, whoever may come to power, we have to depend on the CBI for investigation. We have to correct the lapses and inefficiency. That being so, why have we to blame the organisation? That is the only organisation since Independence which is carrying out such investigations. This Government has referred the matter to the CBI.

We are discussing about population, water, roads and all these things. Comparing all these aspects, we have to discuss corruption for two or three days. We have to evolve a consensus. What are the defects prevailing in our system even after 54 years of Independence? Why are such things happening in the political parties, in the bureaucracy etc? The Government has a lot of information. Even the Income-tax chiefs are caught by the CBI. The police officers are caught. In Maharashtra, Mumbai city is a supreme city. Why have they chosen such types of officers? So, we have to discuss the matters prevailing at all levels. What are the lapses in selecting good officers for top positions? If we commit a mistake in selecting a top person, the entire sector will go in for corruption. So, my Party’s view is that corruption is the root cause of everything. We have to debate the matter on the floor of the House for two or three days. There should be no other issue on such days. We have to debate it at all levels, at the village, block, district, the State and the Government of India levels. We have to give more thrust. The citizens of this country have to discuss about corruption. Who is responsible? Which Party is responsible for it? This country was ruled by the Congress Party for so many years. This Party is now ruling for the last five years. Why have they not taken steps to combat corruption? We have to discuss all these things without attributing motives to each other. If we attribute motives to each other, then it will continue for another fifty years. What are the remedies? Recently, I read in the newspaper, The Indian Express about the Whistleblower Act.

The draft Bill came. So, we have to think of innovative methods to combat corruption. We should not blame each other. The law will take its own course. Now, the Government has entrusted the case to the CBI. Previously also, many cases were entrusted to the CBI. This is not the first case of corruption that we are discussing on the floor of the House. Since Independence many issues came up for discussion and they were debated on the floor of the House. They were entrusted to CBI. Some cases are disposed of and some are still pending with the CBI. The CBI will take care of them and the law will take its course. That is the only way. So, we have to discuss, evolve a consensus and we have to find out innovative methods to combat corruption at all levels. So, further discussion is required on this matter and my party firmly believes in that.

Now, we have many agencies in Andhra Pradesh. We have been amending laws for the last four years there. We have been debating those laws and we have been taking opinion from the public also. We have strengthened the Vigilance Department and we have strengthened the Anti Corruption Bureau in Andhra Pradesh. Previously, the Anti Corruption Bureau was having power to investigate people, but they did not have powers to arrest them. We have amended the law now. So, they can immediately arrest the people indulging in corrupt practices. Similarly, here also we have to discuss, evolve a consensus and make good laws. In this way we can prevent corruption. Now, corruption is deep-rooted everywhere in our country and everybody is talking about corruption. There is no value for politicians and bureaucrats. To some extent, judiciary is also blamed by the Chief Justice of India and others. This is the scenario in our country.

My party’s philosophy is to fight corruption at all levels. The issue should be discussed thoroughly on the floor of the House and this issue has to be discussed with the leaders of all the political parties in the country. This is the main issue according to me and my party. So, we have to allot two or three days for discussing this issue on the floor of the House so that all the political parties can express their views freely, about the lapses and gaps in the laws. After the discussion, we have to evolve a consensus. Then only we can combat corruption to a certain extent in our country.

   

डॉ. रघुवंश प्रसाद सिंह (वैशाली): सभापति महोदय, माननीय प्रधान मंत्री जी ने जूदेव घूस लेते हुए पकड़े गए, उस पर जो बयान दिया, उसका मैं जिक्र करना चाहता हूं। उन्होंने नपातुला बयान अंग्रेजी में सदन को दिया। लखित भाषण पढ़ा। उसमें कहा है कि मेरी सरकार की यह नीति रही है कि भ्रष्टाचार से संबंधित सभी आरोपों की पूर्णत:जांच होनी चाहिए। उस पर कोई कार्रवाई नहीं होनी चाहिए, केवल जांच ही होनी चाहिए। नीति से साफ हो गया कि कहीं घूसखोरी पकड़ी जाएगी तो उसकी केवल जांच होगी, कार्रवाई नहीं होगी और मैं उदाहरण देता हूं कि वह अपनी नीतियों का सौ प्रतिशत कार्यान्वयन कर रहे हैं। तदनुसार केन्द्रीय जांच ब्यूरो इस पूरे प्रकरण की जांच कर रहा है और जांच पूरी होने से पहले कुछ भी कहना जल्दबाजी होगी। यह तो प्रधान मंत्री जी का बयान था और उप-प्रधान मंत्री जी अलग बोल रहे हैं। प्रारम्भ में उन्होंने कहा कि यह वीडियो सबूत किसने बनाया, किसने जुटाया, उसकी जांच होनी चाहिए। दोनों का दो तरह का बयान है। पहले यह कहा गया कि टेप गलत है, बनावटी है। जिस तरह से इसको सभी मंत्री अरुण जेटली और जितने लोग छत्तीसगढ़ गए, सभी लोगों ने झुठलाने की कोशिश की और जब स्वयं जूदेव ने कहा कि हमने रुपये लिये। गांधी जी भी लेते थे तो जितने आदमियों ने भ्रष्टाचार को दबाने की कोशिश की तो उनके विरुद्ध क्या कार्रवाई होगी?उनके विरुद्ध इंक्वायरी भी नहीं होगी। तहलका में जब घूस खाई तो दुनिया के लोगों ने देखा। उसकी जांच क्या होगी जो सब लोगों ने, दुनिया के लोगों ने देखा। वह तो पुराने जमाने में होता था, जैसे मुदगल कांड में हुआ तो पंडित जवाहर लाल नेहरू जी ने उसी समय सदन की एक एनक्वायरी कमेटी बनाकर अपनी पार्टी के सदस्य को बर्खास्त किया।

टी. कृष्णामचारी गलत पाए गए, उनके खिलाफ जांच हुई, कार्रवाई हुई और उन्हें उनके पद से हटा दिया गया। लेकिन आज की सरकार द्वारा उनको आगे बढ़ाने का, प्रमोशन देने का, महामंडित करने का काम हो रहा है। इसलिए भ्रष्टाचार पर यह बहस निर्रथक है। किरीट सोमैया जी बोल रहे थे कि घूस लेते हुए पकड़े गए, फिर भी जीत गए। इस तरह से तो इनकी सरकार के सभी मंत्री कनाट प्लेस में, बोट क्लब पर, प्लेटफार्म इत्यादि जगहों पर घूस लेते रहें, पकड़े जाते रहें और जीत जाएंगे। अगर सभी मंत्री इस तरह से करेंगे तो सारी सीटें आ जाएंगी। भ्रष्टाचार का क्या मापदंड है, यह वह बता रहे थे।

श्री राजेश रंजन उर्फ पप्पू यादव : बिहार में भी आपको लगता है इसी तरह बहुमत मिल गया था।

डॉ. रघुवंश प्रसाद सिंह : बिहार की बात कर रहे हैं।

सभापति महोदय : आप टोका-टाकी में न पड़ें और अपनी बात कहें।

डॉ. रघुवंश प्रसाद सिंह : बेशर्मी की हद होती है, लेकिन अब बेशर्मी की हद नहीं है। मान लिया कथित कोई कांड हुआ, चारा कांड हुआ, सीबीआई की जांच हुई और आदमी जेल गया। लेकिन यहां जांच हो रही है, प्रमोशन हो रहा है, कोई कार्रवाई नहीं हो रही है। कोई कसूरवार पाया जाएगा, कार्रवाई होगी, जेल जाएगा, न्यायालय फैसला देगा, यह विधान है। लेकिन यहां न्यायालय से पहले ही सारे मामले में लीपापोती कर दी जाएगी। प्रधान मंत्री जी उधर से कुछ और बोल देंगे।

तहलका कांड के बाद क्या प्रधान मंत्री जी ने अपने तमाम मंत्रिमंडल के सदस्यों को निदेश नहीं दिया कि सजग हो जाओ, इस तरह से घूस न लो, पखाने में लो, मीडिया बहुत सजग हो गया है, पहरेदारी हो रही है। इसलिए सजग होकर घूस खानी है, ऐसे नहीं खानी है। बाद में दिलीप सिंह जी मंत्रिमंडल में आए, उनको जानकारी नहीं थी इसलिए पकड़े गए, जबकि बाकी सभी मंत्री सजग हैं। अगर ऐसा नहीं है तो उधर से कोई सदस्य बताए कि कौन घूस नहीं खा रहा है, कौन पैसा नहीं बटोर रहा है। इनके ही उप प्रधान मंत्री जी ने कहा है कि पार्टी के लिए पैसा लिया है। सनतानम कमेटी बैठी थी, जब आचार्य कृपलानी जी ने पंडित नेहरू जी से कहा था भ्रष्टाचार बढ़ रहा है, भ्रष्टाचार दिखाई दे रहा है। इसलिए सनतानम कमेटी बैठी थी और उसने पाया था कि कहीं घूसखोरी नहीं है।

श्री राजेश रंजन उर्फ पप्पू यादव : क्या सब मंत्री घूस ले रहे हैं?

डॉ. रघुवंश प्रसाद सिंह :हो सकता है एक-दो बचे हों। कोई नहीं कह रहा है कि हम नहीं खाते हैं। सनतानम कमेटी ने कहा था कि कहीं घूसखोरी नहीं है। मंत्री के यहां चंदा है, दरोगा के यहां सलामी है, इंजीनियर के यहां पसर्ंटेज है, बैंकों में स्पीड मनी है, कहीं बख्शीशनामा है, कहीं पान खाने के लिए, कहीं स्वीट खाने के लिए पैसा दिया और लिया जाता है।…( व्यवधान)

सभापति महोदय : पप्पू जी आप बीच में इंटरप्ट न करें। रघुवंश बाबू आप चेयर को मुखातिब होकर बोलें।

डॉ. रघुवंश प्रसाद सिंह : अजीत जोगी पर कार्रवाई हो रही है, एफआईआऱ दर्ज हो चुकी है कि उसने पार्टी तोड़ने के लिए, दल बदल कराने की कोशिश की, अपनी तरफ मिलाने की कोशिश की, लेकिन वह सफल नहीं हुआ। इसके विपरीत प्रधान मंत्री जी ने और उप प्रधान मंत्री जी ने हमारी पार्टी के तीन सदस्यों को पैसा देकर, मंत्री पद देकर तोड़ लिया और दलबदल कराया। इस पर क्या कार्रवाई हुई, और कौन इस पर कार्रवाई करेगा? यह दोहरा मापदंड है।

श्री राजेश रंजन उर्फ पप्पू यादव : बिहार में कितनी पार्टियां तोड़ी गईं। सी.पी.आई. को, सी.पी.आई. (एम.) को, समता पार्टी को, झारखंड पार्टी को तोड़ा गया।

सभापति महोदय : पप्पू जी आप बैठ जाएं। मैं आपको अलाऊ नहीं कर रहा हूं।

डॉ. रघुवंश प्रसाद सिंह : जैसा श्री सत्यव्रत चतुर्वेदी जी ने कहा कि दोहरा मापदंड अपनाया जा रहा है. किसने फंसाया, किसने फोटो खींची, किसने सारा मैनेजमेंट किया, उसकी जांच हो रही है। उधर जांच हो रही है जोगी की, वह कैसे फंसे, वह फंस गए, उसकी जांच हो रही है, जबकि उसको फंसाने वाले प्रमोशन पाएंगे।

हम तो इनके खिलाफ बोलना चाहते थे लेकिन कुछ लोगों ने मना किया कि मत बोलिये। कहते हैं कि मंत्री हटाये जाते हैं। मैं पूछना चाहता हूं कि ४१ मंत्री क्यों हटाये गये। ये लोग बोलने में तो कहते हैं जय श्रीराम और काम के मामले में जय सुखराम। इनके मंत्रिमंडल का यही व्यवहार है। इसमें लिखते हैं कि किसी भी मामले में प्राथमिक जांच दर्ज करना या नियमित केस दर्ज करना अथवा आरोप पत्र दायर करने का निर्णय केन्द्रीय जांच ब्यूरो द्वारा लिया जाता है और सरकार उनके निर्णय में हस्तक्षेप नहीं करती है। माननीय प्रधान मंत्री जी ने स्वयं कहा कि १७०० लोगों को कैबिनेट सचिवालय में भेजा गया। अत: केन्द्रीय जांच ब्यूरो ने प्राथमिक जांच दर्ज कर ली। कहते हैं कि प्राथमिक जांच दर्ज करना, नियमित केस दर्ज करना और आरोप पत्र दर्ज करना, ये तीन काम है। लेकिन मैं पूछना चाहता हूं कि एफआईआर किसके आदेश पर की? प्रारम्भिक जांच दर्ज में एफआईआर है या नहीं है। मैं सरकार से और माननीय प्रधान मंत्री जी से जानना चाहता हूं कि नियमित केस दर्ज करने में एफआईआर है या नहीं है। यह कांड १६ तारीख का है और १८ तारीख को सीबीआई ने प्राथमिक जांच दर्ज की तो फिर २२ दिन तक क्या हुआ? माननीय प्रधान मंत्री जी ने उसे दबाने का काम किया है, क्यों नहीं सदन को बताया कि इन २२ दिनों में क्या प्रगति हुई है। एफआईआर दर्ज क्यों नहीं हुई? यह मैं सरकार से जानना चाहता हूं। भ्रष्टाचार से संबंधित सभी आरोपों की जांच होनी चाहिए - यह इनकी नीति है। टाइम्स ऑफ इंडिया में इनके एक मंत्री के खिलाफ निकला है कि कई लाख रुपये एक एनजीओ से रिश्वत खाई। उसकी जांच हुई या नहीं, यह हमें बताएं।…( व्यवधान)

श्री राजेश रंजन उर्फ पप्पू यादव : मंत्री कौन है?

डॉ. रघुवंश प्रसाद सिंह : आप ही का नजदीकी मंत्री है जिसको आप फुसलाकर इधर से उधर ले गये थे। आपको कितना मिला था यह मैं नहीं जानता हूं। इधर से उधर ६ मंत्री हुए। कीमती-कीमती गाड़ियां बांटी गयीं। यह गलत है कि गरीब आदमी घूसखोर होता है क्योंकि चोरी तो स्वभाव से होती है। माननीय जुदेव तो राजा हैं लेकिन घूस लेते पकड़े गये। कहते हैं कि पार्टी के लिए पैसा लिया। माननीय प्रधान मंत्री जी बोलते हैं कि पार्टी के लिए पैसा लिया, बंगारू जी बोलते थे कि पार्टी के लिए पैसा लिया। जब दरोगा पैसा लेता है, तो कहता है सलाम लिया, इंजीनियर पैसा लेता है तो कहता है परसेंटेज लिया, बख्सीसनामा लिया। गली-गली में इनकी शोहरत यह हो गयी है कि बीजेपी पार्टी बंगारू-जुदेव पार्टी हो गयी है। भ्रष्टाचार इनसे रुकने वाला नहीं है। जनता को ही अब निर्णय करना पड़ेगा। अभी तो जनता वोट में बंधी हुई थी तथा यह कहना गलत है कि जनता ने इनके भ्रष्टाचार को मान्यता दे दी है क्योंकि ६ महीने में बात जनता तक पहुंचती है। देश में टीवी केवल ६ या ७ करोड़ लोगों के पास होगा और अगर घर में तीन-चार सदस्य हों तो भी २८-३० करोड़ लोगों ने ही देखा होगा। अखबार भी हर गांव में नहीं जा रहा है। बात जब जनता तक पहुंचेगी तब उसका परिणान इनको भुगतना पड़ेगा। एक आदमी कह रहा था कि कांग्रेस ने महिला को आगे बढ़ा दिया तो माननीय शीला दीक्षित जीत गयी।

कांग्रेस को महिला ने बढ़ा दिया, इसलिए श्रीमती शीला दीक्षितजी जीत गईं और उधर श्रीमती वसुन्धरा राजे और कुमारी उमा भारती को बढ़ा दिया, तो वे जीत गईं। हम लोग विपक्ष की ओर से श्रीमती सोनिया गांधीजी को बढ़ा देंगे, तो वही फार्मूला लोक सभा के चुनाव में लागू हो जाएगा और हम लोग जीत जायेंगे।

इसलिए, महोदय, भ्रष्टाचार देश के लिए शत्रु है और इससे जनजीवन अस्त-व्यस्त है। इसको दूर करना सरकार की जिम्मेदारी बनती है। हम लोग देख रहे हैं कि सारे भ्रष्टाचार की जड़ में प्रधान मंत्री और उप-प्रधान मंत्री हैं। इनके द्वारा भ्रष्टाचार पोषित है, इसके द्वारा भ्रष्टाचार सुरक्षित है और ये ही भ्रष्टाचार को संरक्षण दे रहे हैं और भ्रष्टाचार को बढ़ा रहे हैं। इनके बयानों का यदि विश्लेषण किया जाए, प्रैस की कतरने देखी जायें, तो जिस तरह के क्रिकेट में गुगली होती है, उसी तरह से बोली की गुगली इनके पास है, तुरन्त बात को पलट देने में ये माहिर हैं। बात को इधर से उधर डाइवर्ट कर देना इनकी नीयती में है। इसीलिए मैं सदन के माध्यम से आहवान करता हूं कि भ्रष्टाचार देश का प्रथम शत्रु है। जो लोग घुस खाते पकड़े गए हैं, तहलका कांड हुआ है, लेकिन कुछ नहीं हुआ और लोगों का विश्वास उठ गया है। चौराहे पर ट्रैफिक पुलिस द्वारा घूस खाते हुए जनता ने देखा, तो वे कहने लगे कि बंगारू को घूस खाते सबने देखा, जुदेव को देखा, लेकिन कोई कार्यवाही नही हुई और मैं १०-२० रुपए ले रहा हूं, तो क्या उस पर कार्यवाही होगी। लोगों की मानसिकता बन गई है, आफिस में, कचहरी में, थाने में कर्मचारी और अधिकारी यही बोल रहे हैं कि ऊपर तक लूट हो रही है और आप हमें कहते हैं कि हम घूसखोर हैं। इसलिए भ्रष्टाचार पर विचार करना चाहिए। दूसरी तरफ प्रधान मंत्री जी ने कहा है कि सभी मंत्री सजग रहे, घूस लुक-छिप कर खायें, नहीं तो फोटो खींच लेते हैं। जुदेव नए मंत्री हैं, इसलिए वे पकड़े गए। आप लोग घूस खाकर भी जीत गए हैं, इसलिए घूस का बोल-बाला हो जाएगा। बोट क्लप पर जनता के सामने प्रकट होकर प्रत्यक्ष रूप से रुपया लेकर माथे से सटाया। मैं चेतावनी देना चाहता हूं कि भ्रष्टाचार करने वालों को संरक्षण नहीं मिलना चाहिए, इन्क्वायरी कराकर उस पर गोबर-माटी का लेप करके उसको दबाने का काम सरकार कर रही है। भ्रष्टाचार का नाश हो और इस भ्रष्ट मंत्रिमडल का सत्यानाश हो, यही आहवान करते हुए, मैं अपनी बात समाप्त करता हूं।

   

श्री थावरचन्द गेहलोत (शाजापुर): सभापति महोदय, नियम १९३ के माध्यम से श्री दिलीप सिंह जुदेव के बारे में जो वीडियो कैसेट दिखाया था, उसके संबंध में सत्यता जानने के लिए सदन में चर्चा कर रहे हैं। मैं इस अवसर पर माननीय अटल बिहारी वाजपेयी जी को बधाई देना चाहता हूं और उनके द्वारा उठाए गए कदम की सराहना करना चाहता हूं, क्योंकि उनके बारे में और उप-प्रधान मंत्री जी के बारे में मेरे से पूर्व अनेक माननीय सदस्यों ने टिप्पणियां की हैं, इसलिए मुझे उनकी प्रशंसा करनी पड़ रही है और मैं प्रशंसा करना चाहता था।

महोदय, इस कांड से पहले जो भी प्रधान मंत्री हुए हैं, उनके कार्यकाल में मंत्रियों ने और इतना ही नहीं प्रधानमंत्रियों ने स्वयं भ्रष्टाचार किए, कोर्ट ने चार्जशीट फ्रेम किए, परन्तु किसी भी मंत्री को हटाया नहीं गया और न स्वयं प्रधानमंत्रियों ने त्याग-पत्र दिए। देश की आजादी के बाद श्री अटल बिहारी वाजपेयी एक ऐसे प्रधान मंत्री हैं, जब भी उनके मंत्रीमंडल के किसी भी सहयोगी के खिलाफ, भले ही वह बनावटी हो, षडयन्त्र रचा गया है, मामला फरेब हो, शिकायत मिले, जानकारी मिले, उन्होंने कदम उठाए। यह मामला १६ तारीख को प्रकाश में आया।

१७ तारीख को सीबीआई को जांच के आदेश दिए और कार्रवाई करने के निर्देश दिए। १८ तारीख से सीबीआई ने जांच प्रारम्भ कर दी। उसके बाद इस कदम की पूर्व वक्ताओं को सराहना करनी चाहिए थी और विपक्ष की ओर से अटल जी के इस कदम की सराहना करनी चाहिए थी।

महोदय, अपने यहां वभिन्न कानून बने हैं। अपराधी को सजा देने के लिए एविडैंस एक्ट बना है, जांच संस्थान बने हैं। सीबीआई देश की उच्च जांच एजेंसी है। उस पर अविश्वास करने का कोई कारण नहीं है। अभी तक जितने भी प्रकरण आए हैं, सीबीआई ने ईमानदारी और कर्तव्य-निष्ठा से जांच करके निष्कर्ष निकाले हैं, संबंधित न्यायालयों में जाकर प्रकरण दर्ज किए हैं तथा अपराधियों को सजा दिलाने में सफलता पायी है। इसी विश्वास को लेकर देश के प्रधान मंत्री श्री अटल बिहारी वाजपेयी जी ने इस प्रकरण को सीबीआई के सुपुर्द किया और कहा कि न्यायसंगत प्रक्रिया के अन्तर्गत कार्रवाई करके कानूनी रूप से जो सजा अपराधी को दी जा सकती है, उस दिशा में कदम उठाएं। सीबीआई वह काम कर रही है। मैं उसके बाद प्रधान मंत्री की आलोचना करना कदापि उचित नहीं समझता। भाजपा मूल्यों की राजनीति करती है। आडवाणी जी पर हवाला कांड का आरोप लगा था। इस पर उन्होंने सदस्यता से त्याग पत्र दे दिया था और यह संकल्प लिया था कि मैं जब तक निर्दोष सिद्ध नहीं हो जाऊंगा, तब तक इस सदन के परिसर में कदम नहीं रखूंगा। आडवाणी जी ने जो कहा उस पर अमल किया। वह जब तक निर्दोष सिद्ध नहीं हुए, उन्होंने सदन में आकर कदम रखने की कोशिश नहीं की। यहां तक कि वह इस परिसर में भी नहीं आए। दूसरी तरफ दो ऐसे प्रधान मंत्री हुए, न्यायालय ने जिन के खिलाफ आचार संहिता का उल्लंघन करके भ्रष्ट आचरण से चुनाव जीतने की बात कही और उसके खिलाफ फैसला देकर कहा कि इन प्रधान मंत्री ने अमुक तरीके से भ्रष्ट आचरण किया, अपराध किया, इनका चुनाव अयोग्य घोषित किया जाता है लेकिन उन्होंने कोर्ट के आदेश की अवहेलना करके देश को आपातकाल में झोंक दिया और कोर्ट के आदेश को नहीं माना।

दूसरे प्रधान मंत्री भी हुए हैं। बोफोर्स कांड की चर्चा सारे देश में सुनायी देती है। बोफोर्स कांड में तत्कालीन प्रधान मंत्री का नांम आया। कोर्ट में केस गया, चार्ज फ्रेम हो गया लेकिन उन प्रधान मंत्री ने त्याग पत्र देने की कल्पना भी नहीं की। मैं दो प्रधान मंत्रिय़ों के उदाहरण दे रहा हूं। बाद में उस बोफोर्स कांड में न्यायालय ने उनको दोषी करार दिया। इतना होने के बाद भी वह पद पर बने रहे और उन्होंने त्याग पत्र देने की कल्पना तक नहीं की। उनके मंत्रियों ने संचार विभाग में घोटाले किए, आवास आवंटन में घोटाले किए, कोर्ट ने उनके खिलाफ फैसला दे दिया लेकिन कभी भी उनसे त्याग पत्र मांगने की बात नहीं सोची। वहीं दूसरी तरफ वाजपेयी जी के केबिनेट के किसी मंत्री के खिलाफ कोई आरोप लग जाता है और वह भी इलैक्ट्रॉनिक मीडिया के माध्यम से, जो बनावटी होकर दिखाया जा सकता है, उसमें भी उन्होंने सराहनीय कदम उठाया और त्याग पत्र मांग लिया तो इससे अच्छा सराहनीय कदम कोई और हो नहीं सकता। इसलिए मैं वाजपेयी जी की प्रशंसा करना चाहता हूं और सदन से कहना चाहता हूं कि सब को साहसपूर्वक यह कहना चाहिए कि श्री अटल बिहारी वाजपेयी जी ने प्रधान मंत्री के रूप में अच्छा कदम उठाया, हम इसकी सराहना करते हैं। ऐसा लगता है कि वे किसी पक्ष विशेष की वकालत कर रहे हैं।

मैं इस सवाल पर यह भी कहना चाहता हूं कि वाजपेयी जी ने चुनाव के समय यह कदम उठाया। उन्हें मालूम था कि चुनाव के समय इसका विपरीत असर पड़ सकता है, भाजपा छत्तीसगढ़ में चुनाव हार सकती है तथा अन्य दो राज्यों में भी उसका प्रभाव पड़ सकता है परन्तु इसकी परवाह किए बिना जूदेव जी से त्याग पत्र लिया और उन्हें पद से हटाया। क्या अन्य किसी प्रधान मंत्री ने इसके पहले ऐसा कदम उठाया था? नहीं उठाया। हमने अध्यक्ष महोदय से पहले ही निवेदन किया था कि जूदेव जी के संबंध में जो घटनाक्रम घटित हुआ है उसे आकार और स्वरूप देने के लिए किसी ने षडयंत्र रचा है और उसकी सुई छत्तीसगढ़ के तत्कालीन मुख्यमंत्री श्री अजित जोगी की तरफ जाती है इसलिए हम इस विषय पर चर्चा करते समय श्री अजित जोगी द्वारा जो कुछ षडयंत्र किए गए हैं, उनके बारे में भी चर्चा करना चाहेंगे।

माननीय स्पीकर साहब ने अनुमति दे दी थी, इसलिये मैं आपकी अनुमति से कुछ बातें उनके बारे में बताना चाहता हू। योग-संयोग से मैं मध्य प्रदेश का हूं और छत्तीसगढ़ मध्य प्रदेश का हिस्सा रहा है, इसलिये मैं संबंधित दोनों लोगों - श्री जूदेव और श्री जोगी - को जानता हूं। श्री जोगी मेरे संसदीय क्षेत्र के पड़ोसी जिले इन्दौर के कलेक्टर रह चुके हैं और मैं जिस जिले से विधायक और मंत्री रहा हूं, उस जिले के श्री जूदेव जी दामाद हैं। वे राजघराने से हैं। वे त्याग, तपस्या, बलिदानी जीवन जीने वाले व्यक्तित्व के धनी हैं। वे अरबपति-करोड़पति हैं और अपने खुद के पैसों से गरीब, पिछड़े और आदिवासी लोगों के हितों का संरक्षण करने का काम करते हैं जबकि श्री जोगी इन्दौर के कलैक्टर बनकर आये थे तो कंगालपति थे, आज वे करोड़पति हैं। मुझे उनका सारा इतिहास मालूम है। इन्दौर के नागरिकों ने उनके बारे में शिकायतें की थीं जिसकी अथौराइज्ड कापी मेरे पास है। मैं इस बारे में कुछ विशेष नहीं कहना चाहूंगा लेकिन इतना जरुर कहना चाहूंगा कि वे फर्जी कागजात तैयार करने में एक्सपर्ट हैं, फर्जी काम करने में एक्सपर्ट हैं। उन्होने अपनी जात बदल दी, इसका मुझे दुख है। मैं अनुसूचित जाति वर्ग से हूं। उनके पिता श्री काशी प्रसाद जी आज भी सतनामी लिखते हैं, उनके भाई सत्य प्रकाश जी सतनामी का प्रमाण पत्र लिये घूमते हैं और ये अपने आपको आदिवासी कहते हैं। श्री काशी प्रसाद उनके पिता अनुसूचित जाति के कैसे हो सकते हैं और उनका एक भाई जो श्री काशी प्रसाद की पैदाइश है, अपने आपको आदिवासी कहे- इस प्रकार का फर्जी प्रमाण पत्र दिया गया। इतना ही नहीं, उनका एक बच्चा अमेरिका में रहता था, भारत का नागरिक नहीं था लेकिन यहां का निवासी प्रमाण-पत्र ले लिया। कोर्ट ने उस प्रमाण पत्र को निरस्त कर दिया लेकिन वे नहीं माने।

सभापति महोदय, इतना ही नहीं, एक इस प्रकार की अमानवीय घटना का उल्लेख करते हुये मुझे दुख होता है कि उनकी एक बच्ची का देहान्त इन्दौर में हो गया…( व्यवधान)

सभापति महोदय : आपको स्मरण होगा कि सुबह माननीय स्पीकर साहब ने यह नियमन दिया था कि आप बिना किसी का नाम लिये अपनी बात बोलिये। जब एक व्यक्ति इस सदन का सदस्य नहीं है, यहां उपस्थित नहीं है, फिर भी उसे पाइंट करके बोल रहे हैं।

श्री थावरचन्द गेहलोत : सभापति जी, मैं आपके निर्देश का पालन कर रहा हूं। श्री जूदेव इस सदन के सदस्य नहीं हैं। जब यह घटना घटी, वे मंत्री थे। इस बात को देखते हुये इस मामले पर चर्चा करने का कोई औचित्य नहीं। अगर राज्य सभा में कर लेते तो वे उसका उत्तर दे सकते थे।

सभापति महोदय : मैं आपको बोलने के लिये मना नहीं कर रहा लेकिन आप घटनाक्रम पर बोलिये…( व्यवधान)

MR. CHAIRMAN : Shri Ramdas Athawale, please take your seat. He is not yielding.

...( व्यवधान)

MR. CHAIRMAN: Nothing should go on record except the speech of Shri Thawar Chand Gehlot.

(Interruptions)* श्री थावरचन्द गेहलोत :सभापति जी, मैं ऐसे कुछ उदाहरण इसलिये दे रहा हूं कि वे इस प्रकार के कृत्य करते रहे हैं। उनकी बच्ची का देहान्त इन्दौर में हो गया जिसे इन्दौर का निवासी होने के नाते दफना दिया गया लेकिन जब वे छत्तीसगढ़ के मुख्य मंत्री बने तो दो साल के बाद उस बच्ची की लाश को निकलवाकर छत्तीसगढ़ में दफना दिया गया। इस प्रकार छत्तीसगढ़ की जनता को भ्रमित करने का प्रयास किया गया। उन्होंने कहा कि मैंने सब कुछ इधर-उधर का छोड़ दिया है और छत्तीसगढ़ की जनता को सर्वस्व न्यौछावर करना चाहता हूं। इसी प्रकार जब यह ऐसे अमानवीय कृत्य, असामाजिक और अधार्मिक कृत्य कर सकते हैं तो बाकी षडयंत्र भी कर सकते हैं, यह साफ दिखाई देता है। यह एक षडयंत्र का हिस्सा है कि विधायकों की खरीद कर रहे थे लेकिन उनका यह सपना संयोग से उजागर नहीं हुआ। मैं इस बारे में बहुत कुछ कहना चाहता था और मेरे पास डौकूमेंटरी प्रूफ हैं कि जो षडयंत्र रचा गया था, जिसके लिये श्री जूदेव जी अभी भी कह रहे हैं कि उन्होंने किसी प्रकार कोई पैसा नहीं लिया।

महोदय, उनके सचिव, रतेरिया ने कहा कि मैं उस होटल में नहीं गया और पैसा नहीं लिया, तो फिर क्या लिया, इस बात की इन्क्वायरी सी.बी.आई. कर रही है और ये बड़ी दुहाई दे रहे हैं कि इनकी पार्टी ने जोगी जी के खिलाफ कार्रवाई की, उन्हें निलम्बित कर दिया। उन्होंने पत्र लिखा और उसे स्वीकार कर लिया। जो पैसे देने वाला राहुल है, जो आस्ट्रेलिया की कंपनी का एजेंट है, उसका अता-पता नहीं है, रतेरिया का अता-पता नहीं है, जूदेव जी कह रहे हैं कि मैंने कुछ नहीं किया, मैंने पैसा नहीं लिया। ऐसी परिस्थिति में क्या किया जा सकता है, जो न्याय प्रक्रिया है, एवीडेंस एक्ट है, उसकी धाराएं हैं, उसी के तहत जांच की जा सकती है। एक्ट के अनुसार अगर पैसे लेने वाला दोषी है, तो पैसे देने वाला भी दोषी है और इस प्रकार का षडयंत्र रचने वाला भी दोषी है और उन सबके खिलाफ कार्रवाई करनी है, तो कौन करेंगा ? क्या कोई प्रधान मंत्री, उप प्रधान मंत्री या कानून मंत्री सीधे-सीधे आदेश दे देगा, ऐसा नहीं होता *Not Recorded.

       

है। हमारे देश में इसके लिए एक न्याय प्रक्रिया है और उसके लिए सी.बी.आई. एक उपयुक्त एजेंसी है। इसलिए प्रधान मंत्री जी ने कहा कि सी.बी.आई. जांच करे और दोषियों को सजा दीजिए। इस प्रकार प्रधान मंत्री जी ने जो कदम उठाया, वह सराहनीय है।

महोदय, मैं कांग्रेस के मित्रों से निवेदन करना चाहता हूं कि राजनीति मूल्यों के आधार पर की जानी चाहिए और चरित्रवान नेता होने चाहिए। आपकी पार्टी के जो नेता है, जो मुख्य मंत्री रहे हैं, उनका सारा जीवन परिचय आपके पास था, यदि नहीं हो, तो मैं दे देता हूं। आपकी पार्टी में इस प्रकार के कृत्य करने वाले कौन लोग हैं, उन्हें जड़-मूल से राजनीतिक परिद्ृष्य से बाहर करें।

महोदय, मैं एक अवसर की एक घटना का और वर्णन करना चाहता हूं। महोदय, जो कलैक्टर इन्दौर थे, अभी भी परमाणु से संबंधित एक संस्थान है, उस कैट के गोपनीय दस्तावेज, पता नहीं उन्हें कैसे कलैक्टर के रूप में वे दस्तावेज प्राप्त हो गए, उन्होंने वे गोपनीय दस्तावेज अमरीका को दे दिए थे। जब उसकी जांच पड़ताल होने लगी और जब वे फंसने लगे, चूंकि आपने कहा है कि उनका नाम नहीं लें, इसलिए मैं उन मुख्य मंत्री का नाम नहीं ले रहा हूं, पंजाब के तत्कालीन राज्यपाल एवं म.प्र. के तत्कालीन मुख्य मंत्री महोदय ने तत्कालीन इन्दौर के कलैक्टर, जो बाद में छत्तीसगढ़ के मुख्य मंत्री बने, उनसे कहा कि भैया अब मैं कुछ नहीं कर सकता हूं जांच चल रही है। जब वे मुख्य मंत्री नहीं रहे और वहां से पंजाब के राज्यपाल बनकर चले गए, लेकिन जो दूसरे मुख्य मंत्री आए, हांलांकि वे भी उसी पार्टी के थे और वे जांच कराने में इंटरैस्टेड थे और जांच हुई, तो तत्कालीन पंजाब के राज्यपाल महोदय, जो आजकल कांग्रेस के बड़े नेताओं की सूची में हैं, उन्होंने तत्कालीन कलैक्टर, इन्दौर से कहा कि यदि तुम इस जांच से अपना पीछा छुड़ाना चाहते हो, तो अपने पद से त्यागपत्र दे दो, तो मैं तुम्हें बचा लूंगा। इस प्रकार के भू.पू. कलैक्टर, इन्दौर, देशद्रोही, बेईमान, भ्रष्टाचारी, अन्यायी, अत्याचारी रहें हैं जो मुख्य मंत्री छत्तीसगढ़ बने। हमने इन्हें एक बार नहीं, अनेक बार अनेक रूपों में देखा है।

महोदय, मैं यह कहना चाहता हूं कि आज जो षड़यंत्र रचा जा रहा है और कहा जा रहा है कि जूदेव जी ने रकम ली, तो वीडियो टेप में रकम कहां दिखाई दी। बंगारू लक्ष्मण के केस में तो १००-१०० के नोट साफ दिखाई दिए, लेकिन जूदेव जी की टेप में नोटों की गड्डी कहीं दिखाई नहीं दी, एक काली सी छाया दिखाई दी, जो मूर्ति जैसी लगती थी, थैला उठाते हुए दिखाया था। अब थैले में क्या है, पैसा है या कुछ और है, उसकी जांच कौन करेगा? इसलिए प्रधान मंत्री जी ने स्वविवेक से निर्णय ले लिया कि आखिर इसका पता कानूनी प्रक्रिया के माध्यम से लगाया जा सकता है कि उस थैले में क्या है। इसलिए कानूनी प्रक्रिया का पालन करते हुए श्री अटल बिहारी वाजपेयी जी ने यह कहा कि सी.बी.आई. से जांच कराई जाए। सी.बी.आई. की छवि अभी तक ईमानदार और कर्तव्यनिष्ठ रही है और उन्होंने कहा कि इसकी जांच वह करे और जांच में यदि जूदेव जी का अपराध सिद्ध हो जाए, तो उनके खिलाफ कार्रवाई की जाए।

महोदय, इसी प्रकार एक बार पहले भी छत्तीसगढ़ के भू.पू. मुख्य मंत्री ने एक अलग केस में इसी प्रकार के आरोप लगाए। उनके द्वारा प्रधान मंत्री जी को प्रस्तुत किए गए दस्तावेज सी.बी.आई. को जांच के लिए सौंपे गए और जब उसने जब जांच की, तो पाया कि उसे जो डाकुमेंट प्रस्तुत किए गए, वे फर्जी थे और यह सिद्ध हो गया तत्कालीन मुख्य मंत्री ने जो डाक्यूमेंट दिए थे, वे फर्जी थे।

उसके आधार पर सीबीआई ने केस दर्ज किया और कोर्ट ने उसे स्वीकार कर लिया। क्या इनमें दम है कि उन्हें पार्टी से निलम्बित कर दें, बर्खास्त कर दें। इन्होंने नहीं किया और हमें ये कहते हैं कि तुमने ऐसा नहीं किया, वैसा नहीं किया। ये सब बातें हैं, इसलिए मैं कहना चाहता हैं कि मूल्यों की राजनीति को बढ़ावा देने की द्ृष्टि से, अगर आपके यहां भी ऐसे लोग हैं - देशद्रोही विचारों के, फरेब वाले और धोखेबाज लोग हैं तो उन्हें आप लाईन पर लाने का काम करें और एक स्वच्छ और मूल्यों की राजनीति की तरफ अग्रसर होने में सहयोग प्रदान करें, अन्यथा देश की जनता को भ्रमित करने से काम नहीं चलेगा। इन्होंने छत्तीसगढ़ में भ्रमित करने का प्रयास किया तो उसके उल्टे परिणाम क्या हुए, ये सामने दिखाई दे रहे हैं।

महोदय, आपने मुझे समय दिया, उसके लिए मैं आपका बहुत-बहुत आभार व्यक्त करता हूं और सरकार से मांग करता हूं कि श्री जोगी के लड़के, जो भारत के नागरिक नहीं हैं और उसके बाद भी भारत के निवासी का प्रमाण-पत्र लिया, इस बात की जांच करें। इन्होंने कई अपराध किए हैं। प्रकाश जैन इंदौर के निवासी हैं, इन्होंने लखित में शिकायत की है, उसके ऊपर कार्यवाही करें। वे अनूसूचित जाति, सतनाम जाति के हैं। इन्होंने फर्जी प्रमाण-पत्र कंवर जाति का आदिवासियों का बना रखा है। इस प्रकरण की भी जांच कराएं। अगर ये सब सही पाए जाएं तो नियमानुसार कानूनी रूप से इन्हें जो दंड दिया जाना चाहिए, वह दंड दिलाने की भी कार्यवाही करें।

SHRI PRIYA RANJAN DASMUNSI (RAIGANJ): Mr. Chairman, Sir, first of all I would like to thank the hon. Prime Minister for having instantly agreed to initiate the CBI investigation and accepting the resignation of Shri Dilip Singh Judev from the Council of Ministers. I never expected this debate to be initiated on behalf of the Opposition’s demand. If I understand the proceedings of the House correctly and if I take the example of Pandit Jawaharlal Nehru, on such incidents it was he who used to react fast and the Opposition goes on enquiring into the matter. A number of examples have been cited by many on this side. I do not like to go into them – be it Mudgal case, be it T.T. Krishnamachari case or be it Malviya case or be it V.K. Krishna Menon case.

I sincerely expected it from them.

16.53 hrs (Dr. Raghuvansh Prasad Singh in the Chair) I told my colleagues that on 2nd December the House will meet and as I know Shri Atal Bihari Vajpayee, they could take it from me that after introducing his Cabinet colleagues on 2nd December, it would be the hon. Prime Minister who would come forward to the House on his own to say as to what had happened to his colleague Shri Dilip Singh Judev and as to why he accepted the resignation. I know that Shri Vajpayee still continues to believe the high traditions of parliamentary democracy and the moral obligation of the Treasury Benches in accordance with article 74(3) of the Constitution of India.

My colleagues differed with me saying – ‘no, the hon. Prime Minister will not do it.’ I said – the hon. Prime Minister would do it. You believe me, we discussed this amongst ourselves. Hon. Prime Minister, on his return from abroad, made it abundantly clear. I do not like to quote the newspapers because it will take time. I was in campaign trail in Rajasthan on that day. The hon. Prime Minister made it abundantly clear that – ‘yes, if I find him guilty, he will have to quit’. That was in quotation in the Indian Express.

There are two stories. One is that Shri Judev resigned which was contradicted by the President of the BJP on the same day. The other was that Shri Judev was asked to resign. The hon. Prime Minister has got to clarify one point first – whether before the arrival of the hon. Prime Minister Shri Judev tendered his resignation and the hon. Prime Minister received the paper on his table and he accepted it; or Shri Judev was asked, after the arrival of the hon. Prime Minister, to resign and the hon. Prime Minister accepted it. There are two things.

If he on his own conscience resigned, I thank Shri Judev. If he said, ‘Yes, I resign. Let it be enquired and I will stand on my moral ground till the end of the inquiry’, I thank him. But if the Prime Minister asked him to resign, the Prime Minister possibly prima facie was convinced that there was a case for which his resignation was necessary. So, there are two aspects. If the first thing has happened, then I support and thank Shri Judev for his conduct on high morality that if he is exposed in this fashion, he will not sit in the Council of Ministers till he did not come clear. If the Prime Minister asked him to resign, then the Prime Minister possibly prima facie is convinced that his resignation is called for. I do not like to build this debate on personal acrimony.

It is said that for the last few months, if not a few years, an exercise is going on in the entire country only to find how politicians are bad and that rest are all clean. The Judev incident is not an embarrassment of BJP. I do not count it that way. It is an embarrassment for all who are holding public offices today and who will hold public offices tomorrow. It is an embarrassment for all of us. Do not undermine the electorate within the age group of 18 to 25. Be it any side, their apathy to political system, their apathy to politicians, their agony, I can predict in what direction it will spread tomorrow and I am afraid. Whether somebody is caught in camera and somebody is not, I will not bring the distinction in that way.

The Prime Minister, as the Leader of the House, is answerable to Lok Sabha on four counts. First, did he accept the resignation on his asking, being prima facie satisfied, or did he receive the resignation because the Minister felt on moral ground that till the probe was not there, he would resign? The Prime Minister has got to answer this. If the Prime Minister says that he resigned on his advice, then CBI has to act in the direction that the Prime Minister gave to it. I do not know what direction was given by the Cabinet Secretary.

Secondly, as the Leader of the House and head of the Government, is he satisfied with the role played by CBI to justify the transparency of various investigations, including this, up till now held. Why do I say so? I take Prime Minister’s statement first. It says : ‘Dilip Singh Judev submitted his resignation which was accepted by the President on my recommendation on 17th.’ The Prime Minister arrived on 16th. It has not been made clear to the House whether Shri Dilip Singh Judev resigned on 16th or 17th. The Prime Minister should make this clear.

The Prime Minister said and I quote : "CBI has also sent notices to both Shri Judev and Shri Rateria requiring them to appear before the CBI." My question will be on which date – 18th, 19th or 20th of November - the CBI has sent notices and on which day they have asked them to appear before them. The Prime Minister gave the direction on 17th of November and today is December 10. I understand till before the debate began, no interrogation had been made by CBI.

17.00 hrs. The CBI has not interrogated either Shri Dilip Singh Judev or Shri Natwar Rateria.

On the other hand, within 48 hours, the CBI, by its own wisdom and excellence, came in possession of several purported e-mails, and one person who was alleged to have booked the hotel, etc. These were in possession of the CBI within 48 hours and they gave them to the press. But, to recover the money alleged to have been paid -- I use the word ‘alleged’ -- or to make a raid, at least, on the APS residence as to whether it is kept there or to have a first hand interrogation even over the phone, the CBI asked :

"Dear Excellency Sir, I am a representative of CBI speaking. Can you find it convenient if I come to you for an interrogation or for asking questions?"

 

 So far as my knowledge goes, the CBI did not do any such thing. The whole angle of investigation was reported in the media. I do not know. The hon. Prime Minister has to clarify on behalf of the CBI. It began on who booked the hotel; who brought the camera; who gave the money; and who were behind it. It was not the positive side of any investigating agency. Shri Sahu -- whom I admire and respect highly was with us even on that day, when he was on that bench and even today. Any investigation, of any nature on bribe or corruption goes simultaneously on two directions. Firstly, who took the bribe, then where from you got the money; and then who gave the bribe? Yet the investigation began as to who gave the bribe, and not with who took the bribe. This I consider is not an efficient, and impartial objective exposure of the CBI. For the last 10 days I was quoting to my friends that this Session of Parliament possibly would be exhausted over the ‘Judev, Audio and Video’.

In the matter of audio, I found CBI’s efficiency to start the investigation within a particular time, namely, right after the oath of the Chief Minister and an FIR was lodged. I thank the CBI. I do not denounce CBI. I thank them for such competence; such efficiency; and such prompt investigation done on any such kind of deal. But I do not know who prevented CBI to continue with the same speed in case of video.

As far as I understand, the video camera’s speed is much more than that of the audio cassette. The CBI, perhaps, failed to keep pace with the speed of video in this case, but possibly energised itself much more than required in the audio case. This competence and efficiency of CBI are only eroding CBI’s institutional credibility.

I strongly feel that the people who work in CBI are great sons of India. They are the most devoted police officers of the different States. I have no personal complaint against any officer, be it a retired DG or the present DG, Director or anybody else. They are all competent. Even I do not question their integrity, but will the hon. Prime Minister take the House into confidence on the case that I am presenting one after another to ensure that the CBI functions in an efficient, objective manner that is free from interferences?

I come to examples. The Prime Minister says :

"It has been the policy of my Government that all allegations pertaining to corruption should be thoroughly inquired into. Accordingly, the CBI is inquiring into this whole matter and it would be premature to state anything till the inquiry is complete. "

 

 I agree with the Prime Minister that it is really premature to make any comment until the inquiry is over. My dear friend, Shri Thawar Chand Gehlot, took the chance to divert the debate by bringing in Bofors and everything else. He can do it and I do not mind that because it is his freedom. However, for his information, I would like to inform him that the ex-Law Minister of the NDA Government, Shri Ram Jethmalani, who used to question the bona fide of the innocent former Prime Minister Shri Rajiv Gandhi, made it clear on the floor of the House that Shri Rajiv Gandhi was innocent and wrongly persecuted. He can also enquire from the Prime Minister and, possibly, he will reply tomorrow. The CBI found that there was nothing against the late Shri Rajiv Gandhi. So far as the late Shri Rajiv Gandhi is concerned, the matter is closed and my friend should know that.

श्री थावरचन्द गेहलोत : कोर्ट ने तो दोषी बताया है। यह फैसला उनकी मृत्यु के बाद हुआ था, इसलिए उनको सजा नहीं दी गई। …( व्यवधान)यह तो कोर्ट का फैसला है।…( व्यवधान)

SHRI PRIYA RANJAN DASMUNSI : I am not yielding to him. Please confirm your own statement by authentication and tell us as to which court found the late Shri Rajiv Gandhi as guilty. He should produce that here or he should ask the Prime Minister to confirm his views.

COL. (RETD.) SONA RAM CHOUDHARY (BARMER): Otherwise, he should apologise to the House.

SHRI PRIYA RANJAN DASMUNSI : Mr. Chairman, Sir, we cannot bring the debate to that level on some unfounded allegation. I never said that whatever wrong was committed by Shri Bangaru Laxman was committed at the behest of the Prime Minister. This kind of irresponsible statement or irresponsible utterance can generate heat in the debate but it does not carry any conviction.

I would like to give you one example. I am neither prepared to give any confirmed view nor am I making any allegation. Let us take up the Tehelka issue as an example. Tehelka issue was divided into three parts. The first part is about the Opposition’s demand that a JPC should inquire into it; the second part is when the Government said, "No, and wanted an Inquiry Commission, the Venkataswamy Commission, to look into the Tehelka issue. The Government, then, decided that the Commission’s role would be confined to the Tehelka part of it; in regard to the other part, that is, who were behind Tehelka and who financed it, it said that it would not be referred to the Inquiry Commission, and that it would be referred to the CBI. Is it a composite, comprehensive, transparent and an objective view that the Government of the day should take?

The basic issue which you referred to the Inquiry Commission was about the journalists, that is, wherefrom they were getting their salaries, who did the sting operation under the fake name of West End, etc. However, on the question as to who backed it, you have referred the matter to the CBI.

In this present case, the priority angle for the CBI is to find out as to who paid the money and who organised the camera and it is not the priority angle of the CBI to find out who took the money. It is being delayed to allow the evidence to be tampered with, to allow the money to change hands. I do not know whether the money which was shown in the Press Conference a few days back and the money which was transferred was the same or not.

This is how the CBI is working. What moral authority have you got to stand here, when you have bifurcated and truncated the Tehelkaissue, when you asked the CBI to let the Venkataswamy Commission go on and it should root out Tarun Tejpal and the First Global from this country in a manner that you like? It seems that till the last journalist is hounded out, nothing will be compromised. Is it a comprehensive approach or the objective of any investigation? I can tell you that even if the CBI targeted the First Global, I have no objection to that. If they have done any wrong, they will have to pay for it.

While the CBI targeted the First Global, the same CBI did not link it up with the Mauritius-based companies, who looted this empire. In this respect, the reply of the Finance Minister has been delayed again and again and, with great difficulty, a few things were extracted yesterday.

This is my complaint. The Prime Minister is either kept in the dark; or the Prime Minister, knowing full well, under pressure and counter pressure, could not focus on the issue as he desired and dreamed for the country, the Parliament and democracy while he was sitting on the other side. This is the helplessness of the Prime Minister.

Any colleague of mine either from that side or this side respects his colleagues. If you make an unfounded allegation against me, I will go and cry at home. I do not like to see Shri Dilip Singh Judev’s family treated as untouchables in the society for a crime not established. Politicians can score points. I do not say so. I only say that whenever you say something, it should not only be good, but it should also appear to be good. When the Prime Minister says that he refers the matter to CBI, that he directs the Cabinet Secretary to do so, it is good. But when the Prime Minister and the Deputy Prime Minister accompany him in public and make praising statements about him, it does not appear to be good.

Is there any police officer in the country who has the capacity and the guts to interrogate an accused ex-Minister, if he finds that the top two people in the country, the Prime Minister and the Deputy Prime Minister, glorify him in public - one in words and the other in gestures? Does any officer dare to do that? This is what I say. It should not only be good, but it should appear to be good also. The Prime Minister on that count failed to make it appear to be good. Therefore, the needle of suspicion falls on the CBI. It makes us feel that CBI is not enough. Why does the Government not refer the matter to a Joint Parliamentary Committee where Members from both sides would be present? Why should a Member of the other House be accused for nothing unless there is something in hand? This is how the Government is using the CBI?

Mr. Chairman, Sir, I will give you a glaring example. This is the answer given by a Minister of this Government, not mine. CBI is working under Prime Minister with full autonomy. The Prime Minister says that and there is no doubt about it. I have explained a bit as to what kind of autonomy that is. If we erode the credibility of CBI, you accuse us, you abuse us. That is why you are in the office. You improve it. You restore its credibility.

I was not joking when I made those remarks about CBI. Till a few years ago, CBI was known as the Central Bureau of Investigation. Now, if a case involves investigation of a person belonging to the ruling party, the name of the CBI changes to ‘Clear Before Investigation’. If it is a case that involves a person belonging to the opposition parties, the CBI becomes ‘Charge Before Investigation’. That is how CBI is now being projected. Does it give any credibility to those loyal police officials who did everything for this country, to build their careers in police, to serve the highest and paramount agencies of the country? American’s feel proud of their FBI. The British feel proud of their Scotland Yard. As a citizen of my country, I also wish to feel proud of CBI. Why do you not let me feel so? That is my question.

The DDA scam was referred to CBI. The main culprit in that case, according to CBI, the then was Vice-Chairman of the DDA, Subhash Sharma. He was not a politician. I do not want to take the time of the House and go through all these documents. His house was raided, money was found and documents were found. Yet, he got a bail. On what ground? Shri Satya Brata Mookherjee can educate me on this. His is a legal luminary. We all feel proud of him. He is a great son of Bengal, a great lawyer.

So efficient an organisation, CBI, could not file charge sheet against Subhash Sharma within 90 days. That was why he got bail. Following that, through administrative mechanism, he got reinstated. This was stated by the Urban Development Minister yesterday, in answer to a question.

The CBI takes the plea that they are not bound to file a charge sheet within 90 days. I do not say that they are bound, but I say: "Are they not that competent and efficient to file the charge-sheet within 90 days."

Sir, in the case of DDA scam, pinpointing one man and an ex-Judge, they could not find time to file charge-sheet within 90 days and in other cases they find time to file the charge sheets within 30 days, 40 days or 50 days! If I allege that Subhash Sharma has high links with some political high-ups and on the eve of Delhi Elections, and he threatened the department saying: "If you do not bail me out, I will disclose more", and that is why some arrangement had been made to bail him out. I am saying, ‘If I allege’. If anybody alleges this, how will the CBI retain its credibility? How will the Government defend this case? The Government can easily say that the CBI is an autonomous body and they do not know as to when it will file the charge-sheet or not file the charge-sheet.

In the audio case, they find the FIR ready within 48 hours but in the video case they find that even 20 days are not enough, and, in Subhash Sharma;s case they find that even 90 days are not enough! That is why I say that the credibility of the CBI is dwindling today. Let us restore it.

Sir, Shri Sajjan Kumar, an ex-MP of this august House was charged and accused in the 1984 anti-Sikh riots. Later, the High Court acquitted him. But the CBI went to appeal saying: "We are not advocating the acquittal. We shall go to appeal in the Supreme Court to defend our apprehension of his involvement." I thank the CBI for this. That is how they should proceed always. Who prevented the CBI to go to the Higher Court to appeal on the Hawala case whether there was involvement of the Congress Ministers or the persons sitting on that side? If it is Narasimharao, accuse him; if it is Deve Gowda, accuse him; if it is a BJP Minister, accuse him. I do not mind. But let us restore the credibility of the CBI.

In the case of Sajjan Kumar, the CBI appeals in the Supreme Court. In the case of Babri Masjid demolition, the Raebarelli Court charges Dr. Murli Manohar Joshi, and he sheds his tears and resigns. But when the same Raebarelli Court discharges Shri Advani, the CBI does not go for appeal! The CBI does not go for appeal in the case of Shri Advani! How do we justify this act?

So, how will the Prime Minister explain to this House that his own autonomous investigating agency, the CBI, speaks something against a Minister in the other court and speaks something else against another Minister in the other court and changes the whole contention of contesting? If Dr. Murli Manohar Joshi can contest saying: "What you are charging is wrong; I will go to the higher court", being a Minister of the same Council of Ministers, the same agency and the same Government cannot contest in the higher court saying as to why Shri Advani was discharged.

Here lies the apprehension, here lies the question. But I do understand. Had it been done to us, I think, the Parliament would not have been allowed to work for 19 days. This is how they are eroding the credibility of the CBI. I would request them to please do not do it.

Shri Judev may be exonerated or he may be convicted. It is not the issue. Let the institution remain with its glory. Let us present the convincing picture to the nation that here is an investing agency which is fearless.

Therefore, the time has come for the Parliament. I would request the hon. Prime Minister to call an all-party meeting for all the future days to come. Be it we rule or be it they who rule, we want more strength and teeth to be added to the CBI for an objective fearless investigating agency, for which the citizens will feel proud, as the citizens feel proud of FBI in America or as the citizens feel proud of the Scotland Yard in England .

Mr. Chairman, Sir, in his Statement, the Prime Minister has further stated:

"As the hon. Members are aware, the CBI has full functional autonomy and, under the recently enacted Central Vigilance Commission Act, the superintendence of the CBI in relation to offences under the Prevention of Corruption Act has been vested by the Government in the Central Vigilance Commission. "

 

 Taking money in an illegal manner is an offence under the Prevention of Corruption Act.

Shri Bangaru Laxman is one of the senior leaders of the country. Maybe, he is a victim of his innocence or of the camera operations. But he resigned or he was asked to resign. Look at the way we shout in respect of the Kargil issue. Our patriotism comes out like anything during electioneering, as to who can cry the most for the mortal. But in such cases, within 24 hours, he finds time to punish men in uniform by court martialling. For men without uniform, who figured taking money and who were shown on the tape ‘having talks for money’, you do not find time even to file a case under Prevention of Corruption Act. Till today, not a single case has been registered in any place in Delhi either by the CBI or by this Government. In such cases, cases are to be registered by the Union Government, at least in Delhi. But nothing is done.

Where is Shri R.K. Gupta? Where are those who were found in the Defence Minister’s house? I am not talking about Defence Minister, but I am talking about those who were in the Defence Minister’s house. Nothing is there. But they say that the Government is active. Men in uniform are court martialled. But what happened to men without uniform? They may be with you or they may be with us. But should this Parliament encourage this trend? Should this Parliament endorse this behaviour of any Government, today or tomorrow? Is this the way things will move in this country? It is against moral obligations and it is like tampering with all the physical exposition of transparency. This is what the Government is doing today.

The Prime Minister is obliged to take the House into confidence as to why men in uniform have been punished and why men without uniform have not even been booked. This is the question today. Pursuant to the Prime Minister’s statement, is there any case under Prevention of Corruption Act launched by the CBI till today or till the Prime Minister gave the statement? His own agency has not filed any case till the time the statement was made. To belittle Prime Minister’s moral authority in the House, I can only say that my great Prime Minister is great in his knowledge, in his wisdom, in his career, but he is helpless! On what count? It is for the NDA to decide.

Then the Prime Minister said: ‘There should, therefore, be no fear or misgiving regarding independence of this inquiry’. In the end, Mr. Chairman, Sir, you can judge or the Government may judge whether I said anything beyond the scope of this debate.

The hon. Prime Minister may reply tomorrow – this is what I understand from the Minister of State for Parliamentary Affairs. I am sorry; I will be deprived of hearing him tomorrow; I will not be present in the House tomorrow because of some preoccupation outside. But I appeal to the hon. Prime Minister not to throw mud on either ‘X’ or ‘Y’ or ‘Z’. The time has come to lift the credibility of public life to a new height and to lift the credibility of the CBI to a height.

If we, from the Congress, have failed while we were ruling, the hon. Prime Minister may please do it so that the nation will be convinced that this Parliament is not just to score political points, but this Parliament has a purpose, to lift the standard of public life to a new height, whereby people of 18-30 age group, in future, will come to this Parliament and will salute this Parliament, saying that somebody has sacrificed his life to protect Parliament at the Gate, fighting against terrorists and somebody has left a tradition in Parliament which we enter thinking that it is a temple.

Let us not treat this case as a simple issue of raising political slogan against BJP or Congress or the rest of the Opposition. In terms of total accountability of the Council of Ministers, the Prime Minister failed in his duty to take the House into confidence on the first day. The Prime Minister failed in his duty to scrutinise instructions to CBI by the Cabinet Secretary as to the basic issue of bribery which should be taken up first and then, investigation should follow. The Prime Minister failed to take cognisance for CBI’s pressure-pulling work, in several cases, especially in the case of Shri Advani. I wrote to the Prime Minister; he acknowledged my letter. At least time has come to prove his innocence and justify the autonomy of CBI. The CBI should go on appeal against Shri Advani on the issue of discharging him in Rei Bareily court.

He could not reply to that. We all will be forgotten. Shri Atal Bihari Vajpayee will be remembered in the history. We all will be forgotten. No Judeo, no Ajit Jogi, no video, no P.R. Dasmunsi, and no Opposition Members will be remembered but he will be remembered if he can show his strength without being pressurised by his Deputy Prime Minister or the forces outside. If he cannot, I am sorry we will record that there was one Shri Atal Bihari Vajpayee who ruled the country for five years with 40 party-coalition, with critical work crawling here and crawling there, but he could not create an example for the future generations, at least, in fighting corruption.

SHRI BHARTRUHARI MAHTAB (CUTTACK): After a very elucidating and emotional speech of Shri P.R. Dasmunsi, I am delighted that I have been asked to speak on this discussion. The statement of the Prime Minister was delivered just in the forenoon and already around four and a half hours have passed.

I am reminded of a judgement of the Orissa High Court relating to a case under the Prevention of Corruption Act. The case was relating to a political activist who was a Minister during that period and the matter referred to is some eight or ten years before. It was relating to a mining lease where money was given by that person who is a mine owner, and who was by that time the Minister. The case went on for eight to ten years. Finally, when the judgement came, the pathetic the situation was that the Minister was convicted because he was a bribe giver. The judgement was that a bribe giver is equally culpable as a bribe taker. The case, of course, went up to the Supreme Court and the Minister was exonerated and again he became a Minister.

Here I would like to remind this House that a bribe taker, of course, is prosecuted and so also the bribe giver. That is the main reason why I find CBI enquiring into the circumstances how a bribe giver came into the picture. I had seen those videotapes on 16 and 17 November. It was not that visible. Let us be very clear on that. He was not that visible. The audio was also not that audible. I am not going into the details as that is a part which the CBI has to inquire into. But what Shri Dasmunsi has referred to? He started on a very bright note. I support that stand. He has mentioned about the `Mundra’ scandal. You yourself, in your speech, have mentioned the episodes that have happened within the last 50 years. Not only the `Mundra’ scandal but also Natwarlal hogged the Press for quite a long time. An allegation was made by a person against a person who was on a very high pedestal in the administration. The debate also took place in this House and also outside why prosecution was not being done, why such and such person was not being prosecuted and why she/he was not being asked questions. These things have been happening.

Culprits of Bofors, of course, are still roaming free. They are yet to be booked. I agree, as has been mentioned by some hon. Members, that a code of conduct for Ministers and persons who hold office has to be implemented. It has to be done by this House. This reminds me of one statement made some 25 years back. It was said that corruption is a global phenomenon. It is happening everywhere. It is happening in Japan; it is happening in Italy, it is happening in the United States of America and it is happening in Great Britain. At that point of time a number of issues concerning corruption were also being debated in most of these democratic countries. People were being caught on camera. That was the situation then. Now in our country it may be on audio, or it may be on video, but things are coming to light. This again reminds me of one statement that my science teacher used to tell me during my school days and that is, you believe what you see. That is how the students of primary and high schools develop a scientific temper. Seeing is believing.

Sir, this reminds me of an incident that took place in my district town. The person was a freedom fighter. Later he became a Minister. He was a very respected person. He had only one bicycle to move around his constituency. At times he hired a rickshaw. He never obliged any dealer or any person who wanted to get any type of support from the Government in a very illegal manner. One morning a number of people had gathered in front of his house. A lady also came there. I am referring to this because seeing is believing. This incident happened sometimes in the year 1969. But this incident has carved a place in my memory. I always refer to this incident because my science teacher had emphasised that seeing is believing and that is what scientific temper is all about. In a laboratory you experiment by mixing certain things and observe it and then come to conclusions. The lady came there with a khadi chaddar folded in her hand. The Minister was enquiring from people about their difficulties, his associates were taking notes and he was attending to the problems of the people then and there. He came before this lady and asked her about her problem. Some people there knew about the character of this lady. She was a lady of easy virtue. She just handed over the khadi chaddar to the Minister and paid her respects and said that she had nothing more to say. The whole crowd was astonished. Then she said that he had left that khadi chaddar at her house. This is seeing is believing. We see many things in videos, in photographs and we also hear about many things about persons who are in public life. You can just imagine as to what would have happened to that person. Fortunately, the Minister did not know that lady. But his constituents, the people who had gathered around his house, what kind of an impression did they carry and what would have they talked about when they came out of his house? They must have thought that this man who had fought for this country and had been jailed during the British period could have been of immoral character. This became the main election issue in the next elections that were held in 1971.

You can denigrate a person by many ways. That is why, there is a necessity to inquire into who is behind the sting. This also reminds me of two things the two things that have been referred to. One is, a comparison which has also been made irrespective of party affiliations from both the sides. Two comparisons have been made relating to investigation. One is relating to the incident at Raipur and another is realting to the incident in a hotel here in Delhi.

This reminds me of two other incidents which had occurred in the United States of America. I would like to remind the hon. Members of this House of John F. Kennedy. An audio cassette went round just before his assassination and, after his assassination also, it was a topic of discussion during the campaign for next election. It is also said that the audio tape was done in a very secretive manner by some mysterious group of persons. The audio cassette was recorded and it was matched. Certain things which he had not spoken to a person but had spoken to a lady, Marylline Monroe, were interpolated and it went round as if he had spoken to somebody else. And after a long inquiry, all things have come to public but the damage was done. Another audio was also done which is very widely known as Watergate scandal that was also done very secretly. Thanks to the media which brought it to light because it was delivered for public consumption. Here you are making a comparison between two incidents. The two incidents which were done are immoral and unethical, I would say, in both the cases. Without the knowledge of the person, you wanted to trap him with a certain motive. It is illegal and unethical. I cannot say that it is done in an ethical way. But, at the same time, one should deduce for what purpose was it done? The purpose is, it is for the public good. If the purpose is to do something stealthily and do not make himself public, then there is a motive which is not good for the society. In the case of Shri Judeo, the person who has done that and who has recorded it, is yet to make it public. He has not come to the forefront declaring himself that he has done it. But in the case of the recording which was done at Raipur, they have come out openly. The similar case is of John F. Kennedy who is yet to make himself public. That is why, the Americans have not accepted what is being said relating to Kennedy but they have accepted how Mr. Nixon has utilised his agency for his political purpose. This is the basic difference.

I would refer to another point. Here, many things have been said. Of course, I will come to the CBI part later. But, in this world, there are two types of jurisprudence. The learned Members are aware of it. There is the British jurisprudence to which we all adhere to. The Indian system is of British jurisprudence. In certain cases of the CrPC, this Parliament has changed it to French jurisprudence. The basic difference is this and Shri Sahu will agree with me on this point, that until a person is proved guilty, he is innocent and this is British jurisprudence. But in French jurisprudence, a person who is apprehended has to prove that he is not guilty and the onus of proof lies with the person who is apprehended.

What do you want to do here? We have the person caught in the camera. Immediately in the public eye he is denigrated and we want to throw him to dustbin. That is not the jurisprudence prevalent in this country now. Had French jurisprudence been there, then I would not have said something which I said. According to our law, a person is to be treated innocent until and unless he is proved guilty. Our Criminal Procedure Code is very clear in that respect. That is why inquiry is required. That is why investigation is also required.

Questions are being asked as to why the CBI is still undertaking preliminary inquiry and why a regular case has not started. Oh! The Minister resigned on 17th November and the case was referred to the CBI on 18th November. Some hon. Members said, since a regular case has not started yet, that is why we want a JPC. How can JPC help in that? They asked as to why the charge sheet has not been filed yet. I would humbly submit that the persons who are posing these questions are actually questioning the functioning of the CBI. Please do not denigrate the system, when there is nothing else to rely upon.

There was a time when corruption took place in the form of providing concession in excise, in helping evading the tax, or by enhancing the Budgetary support or estimate to a specific project. These were the cases which were inquired into and people were apprehended. This was happening, say 30 years back, 20 years back, or even 10 years back. It did not affect the people directly.

When Shri Yerrannaidu mentioned about corruption, I am reminded of the situation that was prevailing ten years back. Mr. Chairman, Sir, you yourself are a very experienced person in public life. What was the position ten years back?

I would refer to the incidents that are happening in the cricket arena in a nutshell. What happened five or six years back? In a video things came out. Somebody made an allegation. Some former cricket player made an allegation that to win or lose a game, money had been transacted. It is part of corruption. Inquiry was conducted. Audio visual tape was also played. This was the case in cricket. But now we hear that to get selected in a team, money is being offered. In this case no less a person than Shri Kapil Dev came out very openly. After seeing that allegation in the electronic media that a person to get selected in the cricket team had offered money, I was crestfallen. The BCCI is investigating the matter. To what level have we come to! In public life people are being denigrated day in and day out. These boys are our true representatives in the international arena, of whom many of us are really proud of. Has this country come to such a level that to get selected into a team, money is being offered and it is being complied with?

At that time, I only read through the newspapers the statement of Shri Kapil Dev who had come out openly in support of that boy. I am not naming anyone because we are confining ourselves to the statement of the hon. Prime Minister.

I come from Orissa. People are also very much eager to play cricket. But, from our State, boys from lower middle class have been selected to play international cricket. Only a single parent earns livelihood in our State. From our State, if Debashish Mohanty or Shiv Sundar Das can get selected to the Indian team to play the international cricket game, how can I believe that money is being given by the players to get selected? We have to see the positive side in our society.

I would end my speech with this. The problem today is about the person who mans an office. He is supposed to be in a perfect position. There are, of course, some aberrations. People are there to earn money illegally. The society is always vigilant to punish such people. Only a vigilant society can check corruption at the core.

A question is often asked in our villages - Sir, you must have also heard it in your village - "can you find out whether a fish drinks water or not when it is in the pond?" This question has been often asked by our peers. It is very difficult to know about it. But a person who holds high position, who sits in a chair and decides upon matters, must be perfect. The onus lies on him to prove it. That is what Ram Rajya is. How is he going to discharge his duty? In a transparent society, nothing is hidden. Specially, in our society, nothing is kept hidden. In the beginning of my speech I had referred to a person, a freedom fighter, a former Minister who is still alive. He is still revered by the people. He might have lost the election, but in public life, he is held in high esteem. That is what this society always looks up to.

I would end my speech by saying that India is not a Banana Republic that you catch hold of somebody, prosecute him and put him in jail without doing any investigation or inquiry. That is not the law of this land. This is a vibrant democracy. In a vibrant democracy, the judiciary and the investigating agency should be provided all support.

In the end, I would say that once the hon. Prime Minister has assured that there should not be any fear or misgiving regarding the independence of this inquiry, I do not see any reason for a JPC. There is no need to have a double inquiry.

SHRI AJOY CHAKRABORTY (BASIRHAT): Mr. Chairman, Sir, I thank you very much for giving me this opportunity. First of all, I would like to convey my heartiest thanks to the hon. Speaker as he has allowed this House to discuss about the corrupt practice of a Minister of the present Government.

After a lapse of two days, the hon. Prime Minister came to the House and made a statement. In his statement, he assured this august House that his Government is determined to take action against any wrong-doer, against any corrupt practitioner. The last portion of his statement says that the law will take its own course.

I would like to ask as to what is the course taken by the law nearly one month after this episode has taken place. No case has been registered and no FIR has been lodged by the CBI in this case till now. I am not defending Shri Ajit Jogi. He should be punished and all wrong doers should be punished. But why is the CBI refraining from lodging an FIR or registering a case against Shri Dilip Singh Judev, who was one of the Ministers in the Council of Ministers headed by Shri Atal Bihari Vajpayee.

Sir, it was known to everybody that Shri Dilip Singh Judev was caught on camera while he was receiving money from one of the agents of an Australian company in order to lease mining rights in Chattisgarh and Orissa. It is very much shameful that Shri Dilip Singh Judev defended himself in the media by comparing himself with the Father of the Nation Mahatma Gandhi, Netaji Subash Chandra Bose and Shaheed Bhagat Singh. He said that these people, about whom the entire nation is proud, took money from different persons and he particularly said that Mahatma Gandhi took money from the Birla Company for the cause of freedom struggle. Now, with favourable results in Chattisgarh, I have no hesitation that he would come back again in Shri Atal Bihari Vajpayee’s Ministry just as the Defence Minister was inducted into the Cabinet earlier.

Sir, what did we see in the Tehelka episode? The reporters and cameramen of Tehelka exposed the corrupt practices of the Defence Ministry before the nation. As a citizen of this country, I am proud of the acts of Tehelka and they deserve to be congratulated for exposing the corrupt practices of the Defence Ministry. Instead of thanking and congratulating them, they are being harassed and 14 cases have been registered by the CBI against the staff, reporters and cameramen of Tehelka.

Sir, after tendering his resignation at that time, the Defence Minister misused Doordarshan. He had made a speech before the nation through Doordarshan and said that he would not join the Cabinet until and unless he was cleared by Justice Venkataswami Commission of Inquiry; not only that, the hon. Prime Minister also assured before the House that he would not be inducted into the Cabinet until and unless he was cleared by the Commission of Inquiry. We do not know what is the fate of that Commission of Inquiry now. Our Defence Minister, who is also the Convenor of the NDA, is trying to make a good rapport sometimes with Kumari Jayalalitha and sometimes with Kumari Mamata Banerjee, requesting them not to disturb this Government. Suddenly, one fine morning, he was inducted into the Cabinet headed by Shri Atal Bihari Vajpayee.

Sir, the tenure of Shri Atal Bihari Vajpayee’s Government started with scam and corrupt practices and is continuing with scams and corrupt practices. My apprehension is that its tenure will also end with corrupt practices and scams. We have witnessed many scams and corrupt deals. There was a Joint Parliamentary Committee which inquired into the Share Market Scam.

Another Minister of State has also been referred to. It appeared in the media that he took money from the NGOs in order to sanction money to such NGOs. There have been Tehelka and so many other scams in spite of the fact that Shri Vajpayee assured the nation that his Government would be a corruption-free Government.

Shri Dasmunsi mentioned why people had lost faith in the CBI. I am not referring to the points referred to by him due to constraint of time. The CBI is the highest investigating agency of our country. There is no doubt that the CBI has lost its credibility. It is being misused by the ruling party as an instrument to harass the Opposition political parties.

So far as the ingredients of the CrPC are concerned, there is a difference between and inquiry and an investigation. Shri Dilip Singh Judev’s case is under the process of an inquiry while that of Shri Ajit Jogi is under investigation. This Government is playing a dual role. They are having a grudge against the political parties. The Opposition parties apprehended that when the Government introduced POTA in this country, it would be used against its political opponents and also against the people belonging to the minority communities. They might have won in Chhatisgarh and Madhya Pradesh. But this Government has lost its credibility in the eyes of the people of this nation. Not only that, the tenure of Shri Vajpayee’s Government is full of corruption and scams. Many Ministers are indulging in corrupt practices. There have been a lot of scams. The Chief Vigilance Commissioner has complained to the Prime Minister that at least six Ministers of his Cabinet are constantly pressurising the Executives of PSUs to extract favouritism from them. This is the position of the Government. Shri Vajpayee is not present here. I think, he will reply tomorrow. He might have won in the elections to the three State Assemblies, but they cannot win the minds of the people because his Government is full of corruption. It is not free from corruption. Many of his Ministers are corrupt. Every day, both the electronic media and the print media are exposing the corruption of the Ministers and the leaders of the Government. Not only that, even the Deputy Prime Minister defended Shri Judev. Our jubilant Minister of Law and also the President of the BJP defended the wrong acts of Shri Judev.

18.00 hrs. Not only one Judeo is in their Cabinet, but so many Judeos are there in their Cabinet. What will happen to our country? This Government may come or may go and another Government may come in the power, but what will be the fate of the nation?

Sir, I think, you will also appreciate, cutting across party lines, that the common people of our country have lost faith in the political leaders and political parties. They are getting frustrated now.

सभापति महोदय : आप कितना समय और लेंगे ?

...( व्यवधान)

SHRI AJOY CHAKRABORTY : Sir, it is up to you… (Interruptions)

SHRI K.A. SANGTAM (NAGALAND): We shall continue tomorrow. Such an important debate is going on and only a few Members are present here.

संसदीय कार्य मंत्रालय में राज्य मंत्री तथा पर्यटन और संस्कृति मंत्रालय में राज्य मंत्री (श्रीमती भावनाबेन देवराजभाई चीखलिया) : सभापति महोदय, अभी काफी माननीय सदस्य बोलने वाले हैं इसलिए आप सदन का समय बढ़ा दीजिए।…( व्यवधान)

श्री के.ए.सांगताम: आप इस डिसकशन को कल पूरा कराइये क्योंकि यह बहुत महत्वपूर्ण डिसकशन है।…( व्यवधान)

श्रीमती भावनाबेन देवराजभाई चीखलिया: सभापति महोदय, कल प्रश्न काल के तुरंत बाद प्रधान मंत्री जी का जवाब है इसलिए आप इस चर्चा को आज ही पूरा करा दीजिए।…( व्यवधान)

कुंवर अखिलेश सिंह (महाराजगंज, उ.प्र.) : सभापति महोदय, आप इस चर्चा को कल पूरा कराइये।…( व्यवधान)

श्रीमती भावनाबेन देवराजभाई चीखलिया: अखिलेश जी, आप क्या बात कर रहे हैं? …( व्यवधान)

सभापति महोदय : सदन का समय एक घंटा बढ़ाने पर क्या सभी की सहमति है ?

...( व्यवधान)

अनेक माननीय सदस्य : नहीं।

श्री के.ए.सांगताम: सभापति महोदय, यह बहुत महत्वपूर्ण चर्चा है और सदन में कोरम भी नहीं है इसलिए आप इस डिसकशन को कल पूरा कराइये। …( व्यवधान)

श्रीमती भावनाबेन चीखलिया: सभापति महोदय, आप सदन का समय एक घंटा और बढ़ा दीजिए। जो सदस्य बोलना चाहते हैं, वे आज बोल लें। कल प्रश्न काल के तुरंत बाद प्रधान मंत्री जी का जवाब हो जायेगा।…( व्यवधान)

कुंवर अखिलेश सिंह: यह धीमी गति का समाचार चल रहा है। …( व्यवधान)

श्री रामदास आठवले (पंढरपुर) : सभापति महोदय, इस विषय पर कोरम चाहिए।…( व्यवधान)

वस्त्र मंत्री (श्री सैयद शाहनवाज़ हुसैन) : सभापति महोदय, आप सदन का समय एक घंटा और बढ़ा दीजिए क्योंकि कल १२ बजे प्रधान मंत्री जी को जवाब देना है। …( व्यवधान)

कुंवर अखिलेश सिंह: सभापति महोदय, आप इस चर्चा को कल पूरा कराइये। आप अभी सदन को स्थगित कीजिए। …( व्यवधान)

श्री राजेश रंजन उर्फ पप्पू यादव : सभापति महोदय, इतना सीरियस इश्यू है। सदन में कोई बड़ा लीडर नही है। कांग्रेस का कोई भी बड़ा लीडर नहीं है। इस चर्चा का कोई मतलब नहीं है। …( व्यवधान)

कुंवर अखिलेश सिंह: मैं इसलिए कह रहा हूं कि आप इस चर्चा को कल पूरा कराइये।…( व्यवधान)

SHRI AJOY CHAKRABORTY : Shall I continue tomorrow?… (Interruptions)

श्री राजेश रंजन उर्फ पप्पू यादव : सभापति महोदय, कांग्रेस का एक भी बड़ा लीडर यहां नहीं है। सी.पी.एम. का लीडर नहीं है। …( व्यवधान)

सभापति महोदय : कल १२ बजे प्रधान मंत्री जी को जवाब देना है।

...( व्यवधान)

कुंवर अखिलेश सिंह: जब चर्चा ही पूरी नहीं होगी तब वह क्या जवाब देंगे? क्या उनका जवाब नहीं टला था ? उनको जवाब कल देना था लेकिन उन्होंने आज जवाब दिया। आज वैसे भी कोरम पूरा नहीं है इसलिए आज सदन को स्थगित किया जाये। …( व्यवधान)

स्वास्थ्य और परिवार कल्याण मंत्री तथा संसदीय कार्य मंत्री (श्रीमती सुषमा स्वराज) : सभापति महोदय, जिस समय इस सवाल पर चर्चा की बात चल रही थी तब यह तय होने जा रहा था कि प्रधान मंत्री जी उसी शाम पांच या सवा पांच बजे इसका जवाब दे दें लेकिन हम लोगों यह जानते थे कि यह चर्चा इतने गंभीर विषय पर हो रही है जिसमें सभी दल के लोग बोलना चाहेंगे। हम बिल्कुल नहीं चाहते थे कि इस चर्चा को किसी भी तरह से छोटा किया जाये। इसलिए हमने यह तय किया कि आप पांच या सवा पांच की पाबंदी प्रधान मंत्री जी के ऊपर मत लगाइये क्योंकि इससे चर्चा छोटी होगी। चर्चा जितनी लंबी चलती है, उसमें जितने लोग बोलना चाहते हैं, वे आज बोल लें ताकि कल १२ बजे प्रश्न काल के तुरंत बाद प्रधान मंत्री जी अपना जवाब दे दें। विपक्ष को मौका देने के लिए हमने यह तय किया था कि प्रधान मंत्री जी कल जवाब देंगे। चर्चा आज खत्म हो जायेगी, यह पहली बार नहीं हो रहा। जब भी लम्बी चर्चाएं हम करते हैं तब हम छ: बजे के बाद बैठकर अपनी चर्चा समाप्त करते हैं। अगले दिन आकर संबंधित मंत्री या प्रधान मंत्री जी चर्चा का जवाब देते हैं, उसी तर्ज पर यह तय हुआ था। अगर आज आप बंद करेंगे तब भी प्रधान मंत्री जी कल १२ बजे जवाब देंगे। तब यह सवाल उठेगा कि कुछ लोग छूट गये हैं। बेहतर यह होगा कि छोड़ने की बजाय आज जो लोग बोलना चाहते हैं, वे बोलें। अब इनका कहना है कि कोई सीनियर लीडर नहीं है। इस समय सवा छ: बज गये हैं। हम अपने दो वरिष्ठ कैबिनेट मंत्रियों को यहां छोड़कर जा रहे हैं।

वे दोनों यहां बैठेंगे। प्रधान मंत्री कार्यालय से स्वयं श्री सत्यव्रत मुखर्जी यहां बैठे हैं जो बाकायदा उसके नोट्स ले रहे हैं। वहां कैबिनेट की बैठक चल रही है, उसके बावजूद हम यह कह रहे हैं कि आप आज चर्चा पूरी कर लीजिए। अगर छ: बजे भी हाउस उठना है तो चर्चा पूरी समझी जाए। कल प्रधान मंत्री जवाब देंगे। अब आप तय कर लें।…( व्यवधान)अगर हाउस छ: बजे समाप्त होगा तो चर्चा पूरी मानी जाएगी।…( व्यवधान)अगर ये बोलना चाहते हैं तो हम उसके लिए तैयार हैं।…( व्यवधान)

कुंवर अखिलेश सिंह: सभापति महोदय, अभी चर्चा चल रही है। इसे पूरा कैसे माना जाएगा।…( व्यवधान)

SHRI K.A. SANGTAM : Not many Members are here.

श्रीमती सुषमा स्वराज : आप चर्चा चलाइए। सरकारी पक्ष की तरफ से दो कैबिनेट मंत्री भी बैठे हैं। प्रधान मंत्री कार्यालय से उनके सहयोगी मंत्री भी बैठे हैं।…( व्यवधान)जब तक माननीय सदस्य बोलना चाहते हैं, बोलें। चर्चा समाप्त होने के बाद हाउस उठे। ७-८ बजे या जब तक चर्चा चलानी है, चलाइए। कल बारह बजे प्रधान मंत्री चर्चा का जवाब दे देंगे।…( व्यवधान)

SHRI K.H. MUNIYAPPA (KOLAR): We have no objection in the Prime Minister’s replying to the debate at one o’clock.

कुंवर अखिलेश सिंह: प्रधान मंत्री कल पांच बजे जवाब दे दें।…( व्यवधान)

श्रीमती सुषमा स्वराज : कल पांच बजे नहीं हो सकता। कल लैजिस्लेटिव बिजनेस भी है।…( व्यवधान)

जो चीजें बीएसी में तय होती हैं, वे कुछ यहां भी करनी होती हैं। सरकार को लैजिस्लेटिव बिजनेस भी करना है। विधायी कार्य का भी महत्व है।…( व्यवधान) कल विधायी कार्य का दिन है।…( व्यवधान)

सभापति महोदय : बीएसी में तय हुआ था कि आज बहस पूरी होगी और कल जवाब होगा।

...( व्यवधान)

कुंवर अखिलेश सिंह: क्या बीएसी में यह तय हुआ था कि बिना कोरम के हाउस चलेगा?…( व्यवधान)

श्रीमती सुषमा स्वराज : छ: बजे के बाद कभी कोरम का प्रश्न नहीं उठता। अगर कोरम का प्रश्न उठाकर सदन उठाना है तो चर्चा पूरी समझी जाएगी और कल बारह बजे प्रधान मंत्री जवाब देंगे।…( व्यवधान)

कुंवर अखिलेश सिंह: बीएसी में यह तय नहीं हुआ था कि बिना कोरम के सदन चलेगा।…( व्यवधान)संसदीय कार्य मंत्री का यह जवाब ठीक नहीं है कि कोरम नहीं है, इसलिए आज चर्चा पूरी मान ली जाए।…( व्यवधान)

श्री थावरचन्द गेहलोत : सभापति महोदय, अगर ये इतने कायदे-कानून की बात करते हैं तो मैं आपका ध्यान इस बात की ओर आकर्षित करना चाहता हूं कि नियम १९३ के अंतर्गत समय अवधि तय है और उस समय अवधि में अगर बहस पूरी नहीं होती तो चर्चा समाप्त मानी जाती है।…( व्यवधान)क्या ये इस बात को स्वीकार कर रहे हैं? इनको इतना सहयोग करना चाहिए। ये सहयोग नहीं कर रहे हैं, यह अच्छी बात नहीं है।…( व्यवधान)

कुंवर अखिलेश सिंह: ये दस मिनट से सदन का समय बर्बाद कर रहे हैं।

सभापति महोदय : छ: बज गए हैं। छ: बजे के बाद सभा की सहमति है या नहीं, यह विषय है।

...( व्यवधान)

श्रीमती सुषमा स्वराज : अगर अखिलेश बाबू कोरम का प्रश्न उठा रहे हैं तो यह भी सुन लें कि विधायी कार्य में कोरम जुटाना सरकारी पक्ष की जिम्मेदारी है लेकिन चर्चा विपक्ष ने मांगी है और अगर विपक्ष कोरम नहीं जुटा पा रहा, चार आदमी बैठे हैं, वे कहते हैं कि आज कोरम नहीं है इसलिए हाउस उठा दें। अगर लैजिस्लेटिव बिजनेस होता तो कोरम जुटाना मेरी जिम्मेदारी थी। विपक्ष चर्चा मांगता है और कोरम का प्रश्न भी उठाता है। दोनों चीजें नहीं चलेंगी।…( व्यवधान)आप चर्चा मांगते हैं और आप ही कोरम का सवाल उठाते हैं।…( व्यवधान)

कुंवर अखिलेश सिंह: संसदीय कार्य मंत्री गलत तर्क देकर अपनी जिम्मेदारी से भाग रही हैं।…( व्यवधान)

श्रीमती सुषमा स्वराज : आप चर्चा मांगते हैं और कोरम का सवाल उठाते हैं। आप चर्चा से भागना चाहते हैं।…( व्यवधान)

SHRI K.H. MUNIYAPPA : Let the Prime Minister reply at one o’clock tomorrow.

श्रीमती सुषमा स्वराज : जिन्होंने चर्चा मांगी है, वे बैठे हैं। इन्हीं के साथी चर्चा मांगे और ये कोरम का प्रश्न उठाएं तो सब कुछ इनकी कैसे चलेगी। रामजीलाल सुमन जी इन्हीं की पार्टी के हैं। वे चर्चा मांगते हैं और ये कोरम का सवाल उठा रहे हैं।…( व्यवधान)

कुंवर अखिलेश सिंह: सभापति महोदय, ये हमारी वैधानिक स्थिति पर प्रश्नचिन्ह लगा रही हैं।…( व्यवधान)यह व्यवस्था का प्रश्न है।…( व्यवधान)मैं संसदीय कार्य मंत्री के कथन पर घोर आपत्ति प्रस्तुत करता हूं। इनके द्वारा कहा जाना कि कोरम के अभाव में सदन की कार्यवाही चलेगी, यह कहां तक नियम के अनुकूल है, इसे आप स्पष्ट कीजिए।…( व्यवधान)

श्री राजेश रंजन उर्फ पप्पू यादव : सभापति महोदय, कोरम की जिम्मेदारी विपक्ष की है।…( व्यवधान)

SHRI K.H. MUNIYAPPA : It is the responsibility of the Government to see that there is quorum in the House.

श्रीमती सुषमा स्वराज : चर्चा आपने मांगी है और कोरम का सवाल आप उठा रहे हैं। मेरी आपके सवाल पर घोर आपत्ति है।…( व्यवधान)

कुंवर अखिलेश सिंह: आप अपनी जिम्मेदारी से भाग रही हैं और बिना कोरम के सदन की कार्यवाही चलाना चाहती हैं।…( व्यवधान)

डॉ. मदन प्रसाद जायसवाल (बेतिया): चर्चा उठाने वाले ही सदन में मौजूद नहीं हैं।…( व्यवधान)

श्री शंकर प्रसाद जायसवाल (वाराणसी): चर्चा उठाने वाले ही सदन में नहीं हैं।…( व्यवधान)

कुंवर अखिलेश सिंह: चर्चा उठाने वाले हों या न हों, मैं सीधे यह कहना चाहता हूं कि मुझे संसदीय कार्य मंत्री जी के इस कथन पर घोर आपत्ति है। वह नियमों के विरुद्ध सदन को चलाना चाहती हैं।…( व्यवधान)

श्रीमती सुषमा स्वराज: मुझे भी सख्त आपत्ति आपके कोरम का सवाल उठाने पर है। …( व्यवधान)आप चर्चा मांगते हैं और चर्चा के प्रति गंभीर नहीं हैं।…( व्यवधान)

सभापति महोदय : कोरम बैल बजाई जाए।

The bell is being rung— 18.15 hrs (Mr. Deputy-Speaker in the Chair) MR. DEPUTY-SPEAKER: We had twice rung the quorum bell. There is no quorum in the House. Therefore, I am compelled to adjourn the House. The House stands adjourned to meet tomorrow the 11th December, 2003 at 11 a.m. 18.18 hrs The Lok Sabha then adjourned till Eleven of the Clock on Thursday, December 11, 2003/Agrahayana 20, 1925 (Saka).

_______