Lok Sabha Debates
Regarding Reported Derogatory Remarks Made By Certain Functionaries Of A ... on 5 August, 2003
ont>
(ii) RE : REPORTED DEROGATORY REMARKS MADE BY CERTAIN FUNCTIONARIES OF A POLITICAL PARTY AGAINST NHRC’S REPORTED MOVE T0 SEEK TRIAL IN THE BEST BAKERY CASE OUTSIDE GUJARAT Title: Regarding reported derogatory remarks made by certain functionaries of a political party against National Human Rights Commission (NHRC)""s reported move to seek trial in the Best Bakery case outside Gujarat. श्री रामजीलाल सुमन (फिरोजाबाद): अध्यक्ष महोदय, राष्ट्रीय मानवाधिकार आयोग ने बैस्ट बेकरी कांड और दूसरे मामलों पर जो कि गुजरात दंगों से संबंधित हैं, उनकी सुनवाई राज्य से बाहर दूसरे राज्यो में करवाने की अनुमति माननीय उच्चतम न्यायालय से की है। माननीय राष्ट्रीय मानवाधिकार आयोग ने अपनी टीम अहमदाबाद, बड़ोदरा में भेजी थी। उस टीम की जांच के जो निष्कर्ष थे, उसी आधार पर यह फैसला किया गया। दंगों में चाहे हिन्दू मरे चाहे मुसलमान, उस पर समान रूप से तकलीफ होनी चाहिए क्योंकि यह जाति और धर्म का सवाल नहीं है। लेकिन सबसे अहम सवाल यह है कि बैस्ट बेकरी कांड में जो अपराध पंजीकृत किया गया, उसकी मुद्दई जो जाहिरा शेख थी, उन्होंने कहा है कि मुझे जान से मारने की धमकी दी गयी है। कुल मिलाकर २१ लोग जो इस केस में शामिल थे, राज्य सरकार द्वारा उचित कार्रवाई न किये जाने की वजह से छूट गये। १२.२९ hrs.(Shri K. Yerrannaidu in the Chair) मैं आपकी मार्फत निवेदन करना चाहता हूं कि गोधरा कांड की सुनवाई चार बार हुई है। लेकिन नरोरा पटिया, गुलबर्गा सोसायटी, सरदार पुरा के मामले में एक बार भी आज तक सुनवाई नहीं की गयी। यह बहुत गंभीर मामला है। राष्ट्रीय मानवाधिकार आयोग ने जो काम किया है, वह संविधान सम्मत काम है। …( व्यवधान) MR. CHAIRMAN : Hon. Members, do not make noise in the House. I will call one by one. If you are silent, everybody will get the chance. Otherwise, nobody will get the chance. Therefore, do not disturb the House. श्री रामजीलाल सुमन : सभापति महोदय, राष्ट्रीय मानवाधिकार आयोग एक स्वतंत्र…( व्यवधान)
श्री रतिलाल कालीदास वर्मा (धन्धुका): सभापति महोदय, गुजरात में इतना जुल्म किया गया।…( व्यवधान) श्री रामजीलाल सुमन : सभापति महोदय, मुझे आपका संरक्षण चाहिए। यह बहुत गंभीर सवाल है।…( व्यवधान)आप हाउस को व्यवस्थित कीजिए।…( व्यवधान) MR. CHAIRMAN : Please allow him to speak. This is not proper. Please take your seats.
… (Interruptions)
श्री रतिलाल कालीदास वर्मा : हम गुजरात की शान्ति भंग नहीं होने देंगे।…( व्यवधान)
श्री रामजीलाल सुमन : राज्य सरकार की लापरवाही की वजह से जिन लोगों को दंड मिलना चाहिए, वे दंड से वंचित रह गए हैं। इसका नतीजा यह होता है कि अपराध करने वाले लोगों की हौसला-अफज़ाई होती है।…( व्यवधान) MR. CHAIRMAN: The Speaker has permitted him to speak on this issue. This is not proper. Please take your seats. … (Interruptions)
MR. CHAIRMAN: Please take your seats. Do not make noise in the House.
… (Interruptions)श्री रामजीलाल सुमन : सभापति महोदय, ये जान-बूझकर व्यवधान पैदा कर रहे हैं।…( व्यवधान) योगी आदित्यनाथ (गोरखपुर) : राष्ट्रीय मानवाधिकार आयोग जिस प्रकार लोगों को अपने हितों से वंचित कर रहा है, वह उन लोगों को अपमानित करने का काम है।…( व्यवधान) श्री रामजीलाल सुमन : सभापति महोदय, इनको माफी मांगनी चाहिए।…( व्यवधान)
MR. CHAIRMAN: Dr. Vijay Kumar Malhotra, I will allow you also. Please ask your Party Members to take their seats. … (Interruptions)
MR. CHAIRMAN: I will allow Dr. Vijay Kumar Malhotra to speak. Please take your seats.
… (Interruptions)
श्री रामजीलाल सुमन : राष्ट्रीय मानवाधिकार आयोग एक संवैधानिक संस्था है और उस संवैधानिक संस्था के बारे में भारतीय जनता पार्टी. गुजरात के मुख्य मंत्री श्री नरेन्द्र मोदी, भाजपा के राष्ट्रीय अध्यक्ष श्री वैंकेया नायडू और श्री विजय कुमार मल्होत्रा, जो इस सदन के सम्मानित सदस्य हैं, इन्होंने कहा है कि राष्ट्रीय मानवाधिकार आयोग के फैसले से संघीय ढांचे को खतरा पैदा हो गया है।…( व्यवधान)इन्होंने यह भी कहा है कि राष्ट्रीय मानवाधिकार आयोग हिन्दुत्व के विरुद्ध है।…( व्यवधान)ये ऐसा पहली बार नहीं कर रहे हैं।…( व्यवधान)गुजरात के चुनाव से पहले इन्होंने…( व्यवधान) MR. CHAIRMAN: Shri Ramji Lal Suman, please conclude. There are so many names in the list. श्री रामजीलाल सुमन : श्री मल्होत्रा को माफी मांगनी चाहिए। इन्होंने राष्ट्रीय मानवाधिकार आयोग के विरुद्ध जो कहा है, वह बहुत गंभीर मामला है। ऐसी संस्था के बारे में इनका आचरण निश्चित रूप से निंदनीय है।…( व्यवधान)हम आपका संरक्षण चाहते हैं।…( व्यवधान) MR. CHAIRMAN: I will allow Dr. Vijay Kumar Malhotra to speak. Please take your seats.
… (Interruptions)श्री रामजीलाल सुमन : ये मानवाधिकार आयोग के दुश्मन हैं।…( व्यवधान)सभापति महोदय, इनको व्यवस्थित कीजिए वर्ना इनमें से एक आदमी नहीं बोल पाएगा। …( व्यवधान)पूरी बीजेपी को माफी मांगनी चाहिए।…( व्यवधान) डॉ. विजय कुमार मल्होत्रा (दक्षिण दिल्ली): सभापति महोदय, इन्होंने मेरा नाम लिया है।…( व्यवधान) SHRI BASU DEB ACHARIA : Mr. Chairman, Sir, I have also given a notice.
MR. CHAIRMAN: Let him first conclude. I will call you later. Many other Members have also given notices to speak on the same subject. … (Interruptions)डॉ. विजय कुमार मल्होत्रा: इन्होंने मेरे बारे में कहा है।…( व्यवधान)
श्री रामजीलाल सुमन : आप बाद में अपनी सफाई दीजिए।…( व्यवधान)
श्री बसुदेव आचार्य : आप हमारे बोलने के बाद अपनी सफाई दीजिए।…( व्यवधान)
MR. CHAIRMAN : Dr. Malhotra, I will call you after Shri Ramji Lal Suman and Shri Rupchand Pal. SHRI BASU DEB ACHARIA : No, Sir. I have also given a notice.
MR. CHAIRMAN: Your name is also there. I will call you. Till that time, please wait.
… (Interruptions)
MR. CHAIRMAN: I will call you, Shri Acharia. Please cooperate with the Chair.
SHRI BASU DEB ACHARIA : You please call me after Shri Rupchand Pal.
MR. CHAIRMAN: All right.
श्री रामजीलाल सुमन : सभापति महोदय, मैं निवेदन कर रहा था कि राष्ट्रीय मानवाधिकार आयोग ने यह कहा क…( व्यवधान)बैस्ट बेकरी कांड से संबंधित तथा जो अन्य मामले हैं, उनकी सुनवाई गुजरात के बाहर की जाए। …( व्यवधान)यह संवैधानिक संस्था से संबंधित है।…( व्यवधान)लेकिन जिस प्रकार से भाजपा के अध्यक्ष वैंकेया नायडू, गुजरात के चीफ मनिस्टर नरेन्द्र मोदी और विजय कुमार मल्होत्रा ने मानवाधिकार आयोग के काम करने की आलोचना की है, उनको इस सदन में माफी मांगनी चाहिए। यह बहुत गंभीर मामला है।…( व्यवधान) MR. CHAIRMAN: Now, Shri Rupchand Pal will speak.
… (Interruptions)
MR. CHAIRMAN: I will call you, Dr. Malhotra, later on.
… (Interruptions)
MR. CHAIRMAN: I have called Shri Rupchand Pal. He is also entitled to speak.
… (Interruptions)
MR. CHAIRMAN: I will allow you.
… (Interruptions)
SHRI RUPCHAND PAL (HOOGLY): Sir, the National Human Rights Commission is a statutory body. A former Chief Justice of India is the Chairman of this body. … (Interruptions) In this country, such a prestigious national body is being attacked in the most abusive language by the key functionaries of BJP and Ministers in Gujarat. … (Interruptions) SHRI BASU DEB ACHARIA : I have given a notice.
MR. CHAIRMAN: I will call you next.
… (Interruptions)
MR. CHAIRMAN: Dr. Malhotra, I will call you later on.
… (Interruptions)
MR. CHAIRMAN: For every Adjournment Motion, I need not call all the names in the list.
… (Interruptions)
SHRI BASU DEB ACHARIA : I have given a notice on the same subject. You please allow me first. MR. CHAIRMAN: I will call you later on.
SHRI RUPCHAND PAL : The communal forces indulged in riots. … (Interruptions) The State Government failed to protect the lives of innocent citizens, particularly minorities. … (Interruptions) This House should condemn the conduct of the BJP President, Shri Venkaiah Naidu, its spokesperson Shri Naqvi, Ministers in Gujarat and others. … (Interruptions) MR. CHAIRMAN: Now, Dr. Vijay Kumar Malhotra.
SHRI BASU DEB ACHARIA : I have given a notice.
MR. CHAIRMAN: I will call you later on. Please take your seats.
… (Interruptions)
डॉ.विजय कुमार मल्होत्रा: सभापति जी, मेरा नाम इन्होंने लिया है और इसलिए जो बात मैंने कही, वह मैं कहना चाहता हूं और ये लोग शांति पूर्वक सुनें, मैं यह अनुरोध करता हूं।…( व्यवधान) डॉ. रघुवंश प्रसाद सिंह (वैशाली): शांति से सुनें, अब कह रहे हैं और अपने लोगों को आगे बुला रहे थे।…( व्यवधान) MR. CHAIRMAN: No, no; this is not the way.
डॉ.विजय कुमार मल्होत्रा: सभापति जी, जो बात मैंने कही है, बैस्ट बेकरी कांड में वहां पर २१ लोगों को छोड़ दिया गया। उसके खिलाफ मानवाधिकार आयोग ने सुप्रीम कोर्ट में यह अर्जी डाली कि आप इनका जो मुकदमा है, वह गुजरात से बाहर सुनिए। तब मैंने इसकी आलोचना की है।…( व्यवधान) And I stand-by it. बिल्कुल सही तौर पर मैंने आलोचना की है। पहली बात तो यह है क…( व्यवधान) MR. CHAIRMAN: Shri Rupchand Pal, I have already given a chance to you. Please do not disturb now. … (Interruptions)
डॉ.विजय कुमार मल्होत्रा: मैंने यह कहा कि यह गुजरात की हाई-कोर्ट के ऊपर नो-कांफीडेंस है।
राष्ट्रीय मानवाधिकार आयोग ने गुजरात के हाई कोर्ट के खिलाफ सुप्रीम कोर्ट में अपील की है और कहा है कि बैस्ट बेकरी कांड की सुनवाई गुजरात के बाहर की जाए। यह सही मैसेज देश में नहीं जाएगा। यह फैडरल स्ट्रक्चर के भी खिलाफ है।…( व्यवधान) कृपया पहले मुझे सुन लें। मैंने यह बात कही है वैस्ट बंगाल के अंदर ममता बनर्जी ने बार-बार यहां कहा है कि वहां उनको न्याय नहीं मिल रहा है, तो फिर उनके केस की सुनवाई भी वैस्ट बंगाल से बाहर होनी चाहिए।…( व्यवधान) इसी तरह से दिल्ली में चार हजार सिख मारे गए, उनके सारे गवाह खरीद लिए गए…( व्यवधान) श्री रामजी लाल सुमन: इसका इससे क्या सम्बन्ध है।
डॉ. विजय कुमार मल्होत्रा: सम्बन्ध है।…( व्यवधान)
SHRI SOMNATH CHATTERJEE (BOLPUR): Sir, we would like to know from the Prime Minister, is there a rule of law in this country?… (Interruptions) MR. CHAIRMAN : I will call you.
… (Interruptions)
डॉ. विजय कुमार मल्होत्रा: मैंने यह बात कही कि चार हजार सिखों का दिल्ली में कत्लेआम हुआ, गवाह बदल गए और एक भी आदमी को सजा नहीं हुई।…( व्यवधान)जितने भी सिख फोरम हैं, उन्होंने हयूमन राइट्स कमीशन को कहा कि इन केसेज को रिओपन कराओ। जितने भी कमीशन इस सम्बन्ध में बने थे, उन्होंने कहा है कि इसमें कांग्रेस पार्टी के नेताओं का हाथ था।…( व्यवधान) श्री पवन कुमार बंसल (चंडीगढ़) : यह क्या कह रहे हैं. एनएचआरसी के बारे में सवाल था।…( व्यवधान) SHRI SOMNATH CHATTERJEE : Sir, it is essential for the Prime Minister to come and say what is the attitude of the government towards the National Human Rights Commission… (Interruptions) Let the Prime Minister come and tell us what is the attitude of this Government… (Interruptions) MR. CHAIRMAN: Shri Malhotra, please address the Chair.
… (Interruptions)
SHRI SOMNATH CHATTERJEE : This is disgusting… (Interruptions)
डॉ. विजय कुमार मल्होत्रा: आपने मेरा नाम लिया इसलिए मैं बोल रहा हूं।…( व्यवधान)मैं यह कह रहा हूं कि मराड के अंदर आठ हिन्दू मारे गए। उनके मारे जाने पर २४ लोग मुस्लिम लीग के पकड़े गए, जबकि वह पार्टी केरल में सरकार में शामिल है। फिर उनका मुकदमा भी क्यों न केरल के बाहर शिफ्ट किया जाए…( व्यवधान) SHRI S. JAIPAL REDDY : Sir, he has not given his personal explanation… (Interruptions)
डॉ विजय कुमार मल्होत्रा: ये सारे लोग किस बात पर आपत्ति कर रहे हैं…( व्यवधान)
उनके मुकदमे भी इसमें शामिल किये जाएं।…( व्यवधान)
MR. CHAIRMAN: Shri Malhotra, please conclude now.
… (Interruptions)
SHRI S. JAIPAL REDDY : Sir, he is exceeding his brief… (Interruptions) What will happen to those people?… (Interruptions) MR. CHAIRMAN: I will call Shri Shivraj Patil, please take your seat.
… (Interruptions)
डॉ विजय कुमार मल्होत्रा: मैंने यह बात इसलिए कही है कि फिर उनका मुकदमा भी केरल के बाहर चला जाए, वैस्ट बंगाल का भी बाहर चलाया जाए। इस तरह से सारे राज्यों के मुकदमें बाहर चलाए जाएं। अगर ऐसा होता है तो फिर क्यों नहीं राष्ट्रीय मानवाधिकार आयोग की आलोचना हो सकती। …( व्यवधान) अगर ये ऐसा करेंगे तो फिर हम भी इनको नहीं बोलने देंगे। श्री रामजी लाल सुमन: सभापति महोदय, सवाल यह नहीं है…( व्यवधान)
DR. VIJAY KUMAR MALHOTRA : Sir, this is no way of doing it… (Interruptions)
SHRI RUPCHAND PAL : Sir, this House has every right to condemn it… (Interruptions)
MR. CHAIRMAN: Shri Malhotra, please conclude now.
… (Interruptions)
MR. CHAIRMAN: Shri Pal, I have given you the chance to speak and you are not allowing him to speak. … (Interruptions)
MR. CHAIRMAN: I will call one by one.
… (Interruptions)
डॉ. विजय कुमार मल्होत्रा: सभापति जी, राष्ट्रीय मानवाधिकार आयोग और अल्पसंख्यक आयोग की कांग्रेस पार्टी ने आलोचना की है। हयूमन राइट्स कमीशन के खिलाफ ये लोग राष्ट्रपति के पास जा रहे हैं। हमारा जो अनुसूचित जाति और जनजाति आयोग है, उसने अजित जोगी जी के बारे में बयान दिया है…( व्यवधान) MR. CHAIRMAN: Shri Raghuvansh Prasad Singh, I will give you a chance to speak.
… (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : Sir, how can he take the name of others? I strongly condemn this. He owes an apology to the nation… (Interruptions) MR. CHAIRMAN: Shri Malhotra, please confine to the subject.
… (Interruptions)
डॉ. विजय कुमार मल्होत्रा: ये सारे लोग खड़े हैं…( व्यवधान)
अगर एनएचआरसी कांस्टीटयूशनल बॉडी है, उसी प्रकार से वीमैन कमीशन भी कांस्टीटयूशनल बॉडी है और शैडयूल्ड कास्ट कमीशन भी कांस्टीटयूशनल बॉडी है।…( व्यवधान) SHRI PRIYA RANJAN DASMUNSI : Sir, he has accused the National Human Rights Commission as anti-Hindu … (Interruptions) MR. CHAIRMAN : Please take your seat.
… (Interruptions)
MR. CHAIRMAN: I will give you a chance. Please take your seat.
… (Interruptions)
MR. CHAIRMAN: I will allow Shri Basudeb Acharia from your Party. Please co-operate. Otherwise, you will not get the chance to speak. … (Interruptions)
डॉ. विजय कुमार मल्होत्रा: सभापति जी, मैं कैसे बोलूं। ये इतने लोग बीच में बोल रहे हैं। मेरा गल्ला वैसे ही खराब है। …( व्यवधान)अगर एनएचआरसी कांस्टीटयूशनल बॉडी है, उसी प्रकार से वीमैन कमीशन भी कांस्टीटयूशनल बॉडी है और शैडयूल्ड कास्ट कमीशन भी कांस्टीटयूशनल बॉडी है, पर इन्होंने उनके खिलाफ आलोचना की है, इलेक्शन कमीशन के खिलाफ नारे लगाए हैं प्रदर्शन किये हैं। ये जो शैडयूल्ड कास्ट शैडयूल्ड ट्राइव्ज कमीशन है, उसने एक मुख्यमंत्री…( व्यवधान)आज भी उसकी जाली डिग्री चल रही है।…( व्यवधान)उन्होंने कहा कि उसकी शैडयूल्ड कास्ट की डिग्री…( व्यवधान)वहां पर वो वनवासी नहीं है, आदिवासी नहीं हैं…( व्यवधान)उसके खिलाफ…( व्यवधान)उन्होंने वहां जो कुछ किया, गलत किया।…( व्यवधान)इनको अपना स्टैंड क्लीयर करना चाहिए। अगर ये २० आदमी खड़े होकर मुझे बोलने नहीं दे रहे हैं तो हमारे भी २० आदमी खड़े हो सकते हैं। SHRI S. JAIPAL REDDY : Do you remember the words used by your Chief Minister against the present Chief Election Commissioner? … (Interruptions) SHRI SOMNATH CHATTERJEE : Sir, this is amazing that the most important body like the National Human Rights Commission is being criticised and abused in this way. … (Interruptions) They are trying to justify it. … (Interruptions) This is a misuse of the floor. … (Interruptions) DR. VIJAY KUMAR MALHOTRA : This is a misuse by you people. You did not allow us to speak. … (Interruptions) MR. CHAIRMAN: Dr. Vijay Kumar Malhotra, they have taken your name. That is why, I have given a chance to you to speak. They have given notices for Adjournment Motion. Now, I call Shri Basu Deb Acharia to speak. Shri Acharia, please confine to the subejct.
… (Interruptions)
श्री मदन लाल खुराना (दिल्ली सदर): उनके आरोप वापस लिये गये…( व्यवधान)
डॉ.विजय कुमार मल्होत्रा: कश्मीरी पंडितों के साथ क्या हो रहा है…( व्यवधान)आज वे मारे-मारे फिर रहे हैं।…( व्यवधान) MR. CHAIRMAN: I have called Shri Basu Deb Acharia to speak. Nothing will go on record except what Shri Basu Deb Acharia says. (Interruptions)* SHRI BASU DEB ACHARIA : Sir, we expressed our apprehension that the relatives of 2000 people who were killed in Gujarat last year would not get justice in the State of Gujarat. … (Interruptions) On the 28th of February, after the Godhra incident, the entire bakery was burnt down and more than 15 people were burnt to death. … (Interruptions) All the 24 accused were acquitted by the High Court. This is a fraud on the justice. Sir, the National Human Rights Commission took a correct decision to refer it to the Supreme Court as the people of Gujarat, the minority community, whose kith and kin were killed would not get justice there. Sir, even the constitutional * Not Recorded.
authority like the National Human Rights Commission is being blatantly attacked by the Sangh Pariwar. … (Interruptions) Dr. Vijay Kumar Malhotra has stated that it is anti-Hindu. He has not clarified it but he has referred to 1984 incident and other incidents in other States. But why has he said that it was anti-Hindu? … (Interruptions)
MR. CHAIRMAN : Shri Basu Deb Acharia, please address the Chair.
… (Interruptions)
SHRI BASU DEB ACHARIA : Why are they criticising? Why are the attacking? Shri Vijay Kumar Malhotra should apologise before this House. The entire House should condemn the way the Constitutional authority is being attacked by the Sangh Parivar. … (Interruptions) MR. CHAIRMAN: Shri Madan Lal Khurana, I will call you later. Please take your seat.
… (Interruptions)
MR. CHAIRMAN: Hon. Members, please allow me to conduct the business. Please co-operate with the Chair. … (Interruptions)
MR. CHAIRMAN: I have allowed Shri Shivraj Patil.
… (Interruptions)
DR. VIJAY KUMAR MALHOTRA : Sir, let him say something about the plight of the Kashmiri Pandits also. … (Interruptions) डॉ. रघुवंश प्रसाद सिंह :महोदय, हम लोगों ने भी एडजार्नमेंट मोशन दिया है। …( व्यवधान)
MR. CHAIRMAN: Dr. Raghuvansh Prasad Singh, your issue will come next. First, let us dispose of this issue. … (Interruptions)
SHRI SHIVRAJ V. PATIL (LATUR): Mr. Chairman, Sir, I want to make only one point. Dr. Malhotra was given an opportunity to explain to this House whether he did say that the National Human Rights Commission was anti-Hindu or not. He has not said anything at all. … (Interruptions) DR. VIJAY KUMAR MALHOTRA : Let me explain. …( व्यवधान)
बोलने का मौका दीजिए।…( व्यवधान)
SHRI SHIVRAJ V. PATIL: Then, I will yield. …( व्यवधान) Do not control me. … (Interruptions) Do not try to teach me. … (Interruptions) DR. VIJAY KUMAR MALHOTRA : I want to make a submission only on that point and nothing else.… (Interruptions) कुंवर अखिलेश सिंह (महाराजगंज, उ.प्र.) : महोदय, हमने भी नोटिस दिया है। क्या इनके बीच में चर्चा होती रहेगी। …( व्यवधान) MR. CHAIRMAN: Shri Akhilesh Singh, please take your seat. I am giving an opportunity to every hon. Member who has given a notice for Adjournment Motion. Dr. Malhotra, you may please answer the specific question raised by Shri Patil.
… (Interruptions)
DR. VIJAY KUMAR MALHOTRA : Sir, I am prepared to answer but let them sit down first. … (Interruptions) १२.५३ hrs. (At this stage Kunwar Akhilesh Singh came and stood on the floor near the Table) MR. CHAIRMAN: Shri Akhilesh Singh, please go back to your seat. I will allow you later.
… (Interruptions)
MR. CHAIRMAN: Shri Akhilesh Singh, I will give a chance to you later. This is not the proper way. Please go back to your seat. १२.५४ hrs. (At this stage Kunwar Akhilesh Singh went back to his seat) ...( व्यवधान)
डॉ. रघुवंश प्रसाद सिंह : पचास सदस्य एक साथ खड़े हो जाते हैं। सरकार के मंत्री कौन हैं?
…( व्यवधान)
डॉ.विजय कुमार मल्होत्रा: मैंने यह नहीं कहा कि नेशनल हयूमन राइट्स कमीशन हिन्दू विरोधी है लेकिन पब्लिक परसैप्शन ऐसी नहीं बननी चाहिए। …( व्यवधान) MR. CHAIRMAN : That ends the matter.
… (Interruptions)
SHRI SHIVRAJ V. PATIL : Dr. Vijay Kumar Malhotra, you have not said anything. … (Interruptions) Then, why have you not explained these things to the media? … (Interruptions) डॉ.विजय कुमार मल्होत्रा: मैंने यह नहीं कहा कि वह हिन्दू विरोधी है लेकिन पब्लिक परसैप्शन ऐसी बनेगी तो अच्छा नहीं होगा।…( व्यवधान)मराड़, कश्मीर, दिल्ली और दूसरी जगहों के उनकी तरफ से इशू नहीं लिए गए …( व्यवधान)पब्लिक परसैप्शन ऐसी नहीं बननी चाहिए कि यह हिन्दू विरोधी है। …( व्यवधान)सभापति महोदय, मैंने कहा कि गुजरात, दिल्ली और कश्मीरी पंडितों का मामला हयूमन राइट्स कमीशन नहीं लेगा, पब्लिक में ऐसी परसैप्शन बने तो वह अच्छी बात नही है।…( व्यवधान) SHRI SHIVRAJ V. PATIL : This is the same thing. … (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : How can you say public perception? Is he custodian of the public? Is he an expert? … (Interruptions) डॉ.विजय कुमार मल्होत्रा: सभापति महोदय, यह ऐसी बातें कह कर देश को तोड़ रहे हैं। .… (Interruptions) SHRI SHIVRAJ V. PATIL : Sir, this is the statement made by the hon. Member on the floor of the House. He had made the statement against the National Human Rights Commission (NHRC) in this language. This is exactly what is going to cause damage to the unity of the country. … (Interruptions) This is not to be done. We do not say these things generally on the floor of the House. … (Interruptions) If the spokesman of the Government comes to the House and has the guts to say that this is the perception, we strongly condemn this. … (Interruptions) Now, he is speaking against a person who was appointed by the Government. … (Interruptions) DR. VIJAY KUMAR MALHOTRA : I said this should not be done. … (Interruptions)
MR. CHAIRMAN: This matter is over. Now, we go to the second issue. I am giving the floor to Shri Ram Vilas Paswan. … (Interruptions)
श्री सुरेश रामराव जाधव (परभनी) :इनकी पार्टी से तीन-तीन सदस्य बोल चुके हैं। हमारे नोटिस का क्या हुआ? SHRI SHIVRAJ V. PATIL : He has said these things in front of so many people. How can he say these things in front of so many people? … (Interruptions) If tomorrow all of them are applicants … (Interruptions) Now, what the NHRC is asking is that let this matter be looked into by the other court. Let justice be done. Let the inherent power of the judiciary be used in order to do justice. … (Interruptions) Sir, this is an important issue. We do not get up generally every now and then. … (Interruptions) We are trying to articulate this issue. … (Interruptions) श्री प्रभुनाथ सिंह (महाराजगंज, बिहार) : सभापति महोदय, हम लोगों के नोटिस का क्या हुआ? यह बिना नोटिस दिए बोल रहे हैं जो ठीक बात नहीं है।…( व्यवधान) MR. CHAIRMAN: On this notice for Adjournment Motion I have given an opportunity to everybody. There are so many other notices for Adjournment Motions. That is why, we have to take up other issues also. Now, I am calling Shri Ram Vilas Paswan. … (Interruptions)
SHRI SHIVRAJ V. PATIL : Sir, let me complete. … (Interruptions)
First of all, such an issue should not be raised on the floor of the House if it is not to be disposed of in a proper manner. … (Interruptions) If one side is coming before the House and other side is not coming before the House, then injustice would be done and there will not be a proper justice done in a proper manner. … (Interruptions) The Government has a spokesman who speaks against the Constitutional authority. We are not allowed to discuss about the Constitutional authority in this House and in this manner. … (Interruptions) He is clearly saying … (Interruptions) So, proper action should be taken. … (Interruptions) MR. CHAIRMAN: Shri Paswan, please wait for a minute. I am giving the floor to Shri Somnath Chatterjee. … (Interruptions)
SHRI SOMNATH CHATTERJEE : Sir, I will take only one minute. … (Interruptions)
MR. CHAIRMAN: I will give the next chance to Kumari Mamata Banerjee.
… (Interruptions)
MR. CHAIRMAN: Shri Rajesh Ranjan, please understand-this is an important issue. I am giving chance to everybody. Please wait for some time. Now, I am giving the floor to Shri Somnath Chatterjee. … (Interruptions)
SHRI RAJESH RANJAN ALIAS PAPPU YADAV (PURNEA): Sir, I have come before the House, for the first time, with such a notice. I have given a notice in connection with Best Bakery issue. … (Interruptions) SHRI SOMNATH CHATTERJEE : Sir, what I was submitting with your kind permission … (Interruptions) I would have finished by this time. … (Interruptions) 13.00 hrs. Please listen to me. I will take one minute. … (Interruptions)
SHRI SUNIL KHAN (DURGAPUR): Sir, they speak every time. … (Interruptions) He is not listening to the ruling of the Chair. … (Interruptions) MR. CHAIRMAN : Shri Prabhunath Singh, even if you have not given any notice, on so many occasions, the hon. Speaker has allowed you to speak in earlier cases. There is a list here. I will call hon. Members as per the list. Please allow Shri Somnath Chatterjee to complete. … (Interruptions)
SHRI SOMNATH CHATTERJEE : Sir, I need only one minute to complete. I will not take more than one minute. … (Interruptions) योगी आदित्यनाथ (गोरखपुर) :सभापति जी, हम यह जानना चाहते हैं कि गुजरात का मामला ही हमेशा क्यों उठाया जाता है? क्या जम्मू कश्मीर या वैस्ट बंगाल का मामला उठा है ? (Interruptions)* SHRI RAM VILAS PASWAN : Sir, you have called me. … (Interruptions)
SHRI SOMNATH CHATTERJEE : Sir, Dr. Vijay Kumar Malhotra, by way of personal explanation, has made certain observations. … (Interruptions) He has made such an observation. … (Interruptions) MR. CHAIRMAN : Nothing will go on record except the speech of Shri Somnath Chatterjee.
(Interruptions) *… SHRI SOMNATH CHATTERJEE : Sir, the NHRC is a very highly placed organisation which has been statutorily constituted and headed by the former Chief Justice of India. I think it is proper that the Government, at an appropriate level, should come and tell the House and the country as to what is the perception of the Government with regard to NHRC vis-à-vis their recent action. … (Interruptions) * Not recorded.
MR. CHAIRMAN : Kumari Mamata Banerjee to speak.
SHRI RAM VILAS PASWAN : Sir, you have allowed me to speak.
MR. CHAIRMAN : She wants to speak on this issue. I will allow you after that.
KUMARI MAMATA BANERJEE (CALCUTTA SOUTH): Sir, I am grateful to you for allowing me to speak. … (Interruptions) MR. CHAIRMAN : Let this issue be over; then I will call hon. Members one by one if there is sufficient time. KUMARI MAMATA BANERJEE : Sir, this is a very sensitive subject. I think everybody of this House will respect all constitutional bodies including the Human Rights Commission, Minorities Commission, Commission for the Welfare of the S.C. and S.T. and other Commissions which have been constituted by the Government. There is only one question which is nagging in my mind. In this case the NHRC has submitted a petition in the Supreme Court of India in the Best Bakery case. … (Interruptions) Sir, we do not support danga. In the case of Best Bakery, the NHRC has already submitted a petition in the Supreme Court. I would ask the Government to make it clear whether the NHRC has played such a role earlier or not and whether there is any precedent or not. … (Interruptions) MR. CHAIRMAN : Please allow her to speak.
… (Interruptions)
DR. RAMESH CHAND TOMAR (HAPUR): What are you saying? … (Interruptions)
KUMARI MAMATA BANERJEE : I can say whatever I want to say. … (Interruptions)
Sir, my second query is – if the National Human Rights Commission has taken such a stand, they do not have any bar and they can take such action. But I want to know whether there is any precedent or not and whether such cases were taken up earlier or not. … (Interruptions) I said there is no bar. I am asking them to give a clarification. … (Interruptions) SARDAR SIMRANJIT SINGH MANN (SANGRUR): Sir, please allow me for a minute. … (Interruptions) KUMARI MAMATA BANERJEE : Let me complete. … (Interruptions)
MR. CHAIRMAN : The hon. Member is speaking. Do not intervene and do not disturb.
… (Interruptions)
MR. CHAIRMAN : She is not yielding. Please cooperate with the Chair.
… (Interruptions)
कुमारी ममता बनर्जी: अगर ऐसा कोई प्रीसीडेंट है जो नेशनल हयुमन राइट्स कमीशन कर सकता है We are not supporting any Danga. … (Interruptions) MR. CHAIRMAN : Kumari Mamata Banerjee, you please address the Chair.
… (Interruptions)
KUMARI MAMATA BANERJEE : You cannot discriminate one case with the other before the law. I have seen so many cases like the Best Bakery case. I know there are so many people who are suffering. … (Interruptions) In Nanur, which is in the constituency of hon. Member Shri Somnath Chatterjee, eleven members belonging to the minority community were brutally murdered. … (Interruptions) Everyday their relatives are being threatened not to give any evidence. … (Interruptions) All those killed are Muslim people. … (Interruptions) SHRI S. JAIPAL REDDY (MIRYALGUDA): You speak on the Best Bakery case. … (Interruptions) KUMARI MAMATA BANERJEE : Will the Human Rights Commission take up this case? … (Interruptions) Let me give an example. I am supporting your case. I am not opposing your case. … (Interruptions) SHRI RUPCHAND PAL : In that case, we may be allowed to respond. … (Interruptions)
MR. CHAIRMAN : Shri Rupchand Pal, please take your seat. Kumari Mamata Banerjee, you please address the Chair. SHRI SOMNATH CHATTERJEE : Sir, proceedings are already pending in that matter. It is before the judicial authority and it will take its course. … (Interruptions) DR. VIJAY KUMAR MALHOTRA : In Gujarat also it is pending before the court. They will take a decision. गुजरात के हाई कोर्ट में मामला है. KUMARI MAMATA BANERJEE : Sir, hon. Member Shri Somnath Chatterjee has correctly said that the proceedings are pending. In this case also the proceedings are pending. … (Interruptions) SHRI S. JAIPAL REDDY : It is not pending in this case. … (Interruptions)
SHRI RUPCHAND PAL : It is not correct. … (Interruptions)
MR. CHAIRMAN : Shri Rupchand Pal, let there be no cross-talk. Please allow her to speak.
… (Interruptions)
KUMARI MAMATA BANERJEE : Sir, you will be surprised to know that in Chhota Angaria’s case, the CBI people have not been allowed to go for inquiry, even for conducting investigation. So, I would request the Government that including the Best Bakery case, they should take Chhota Angaria’s case also to the National Human Rights Commission and then, they should take it to the Supreme Court. They should also take Dhantaula case to the Supreme Court. They should take Nanur case to the Supreme Court. There are so many other cases in this country which the National Human Rights Commission should take care of and take to the Supreme Court. … (Interruptions) MR. CHAIRMAN : Madam, please conclude.
… (Interruptions)
KUMARI MAMATA BANERJEE : Sir, we do not have any objection. … (Interruptions)
MR. CHAIRMAN: Shri Rajesh Ranjan, they have given notices for Adjournment Motion.
… (Interruptions)
KUMARI MAMATA BANERJEE : But there, they are playing some role and here, they are playing hypocrisy. This should not be there. … (Interruptions) MR. CHAIRMAN: Shri Ram Vilas Paswan.
… (Interruptions)
SHRI SOMNATH CHATTERJEE : Sir, it is even beneath contempt. … (Interruptions) This is culmination of misuse of House. … (Interruptions) KUMARI MAMATA BANERJEE : Sir, they are misusing the power of the Government. … (Interruptions) Their Government behaves like that. … (Interruptions) MR. CHAIRMAN: Nothing will go on record. Shri Ram Vilas Paswan.
(Interruptions) * MR. CHAIRMAN: Nothing will go on record except what Shri Ram Vilas Paswan speaks.
(Interruptions) * MR. CHAIRMAN: Madam, Please take your seat.
… (Interruptions)
MR. CHAIRMAN: This is not the proper way. Please take your seats.
… (Interruptions)
MR. CHAIRMAN: Madam, please take your seat.
… (Interruptions)
MR. CHAIRMAN: This is not the decorum of the House.
… (Interruptions)
MR. CHAIRMAN: Shri Suman, please sit down. I have asked Shri Ram Vilas Paswan to speak.
… (Interruptions)
___________ * Not recorded