Lok Sabha Debates
Need To Withdraw The Cases Filed By The Railway Department Against The Striking ... on 22 July, 1998
Title: Need to withdraw the cases filed by the Railway Department against the striking citizens of Ranebennur and Haveri cities in Karnataka for the stoppage of Kerala Express.
SHRI B.M. MENSINKAI (DHARWARD SOUTH): Mr. Chairman, Sir, the Railway Department has filed a suit against some citizens of Ranebennur and Haveri cities in Karnataka for their participation in the strike of stopping trains at their stations recently. The strike was conducted to get the stoppage of Train No.1017, which is called Kurla Express, at Ranebennur and Haveri.
Haveri is a district place and Ranebennur is a fast growing commercial centre in the District of Haveri. डा. राम लखन सिंह (भिण्ड): सभापति महोदय, मुझ को भी बोलने का समय दिया जाए। सभापति महोदय : कया आपने बोलने के लिए अपना नाम दिया है? डा. राम लखन सिंह (भिण्ड): जी हां। सभापति महोदय : यदि आपका नाम लिस्ट में है, तो मैं आपको जरूर बुलाऊंगा। मैं किसी का नंबर आगे पीछे नहीं कर रहा हूं। स्पीकर साहब ने जो एप्रूव्ड लिस्ट मुझे दी है मैं उस हिसाब से बुलवा रहा हूं। यदि आपका नाम है, तो आपका नाम जरूर आएगा। थोड़ा पेशेंस रखिए।
SHRI B.M. MENSINKAI : Their claim is just and reasonable in view of the business, educational and social connections.
Further this area was in the former Bombay State and this train is a very important link between Mumbai and Gujarat. There was a Kittur-Chennamma Express Train which was replaced by the Kurla Express. That was stopping at these two places.
Another point is the reservation facility to both these cities. It is provided at Hubli Station and hence the citizens' claim is just. Therefore, the cases against the striking citizens for their just claim deserved to be withdrawn and their demand be acceded to.