Lok Sabha Debates
Alleged Threat By The Central Government To Promulgate President'S Rule In ... on 21 October, 2008
> Title: Alleged threat by the Central Government to promulgate President's Rule in Orissa under provision of Article 356 to the Constitution.
SHRI BRAJA KISHORE TRIPATHY : Sir, the Union Government is hatching in a political conspiracy to dislodge the democratically-elected Government of the State of Orissa. It is engaged in a politically motivated move of threatening the Government of Orissa with the consequence of imposition of President’s Rule in the State under article 356 of the Constitution.
The Ministry of Home Affairs of Government of India is preparing grounds for this and sending threatening letters to the Government of Orissa. The Union Government is spreading false and fabricated news and information to scare the people belonging to minorities in the State. The Union Home Ministry is creating a situation of uncertainty, falsehood and distrust. The Union Government is not discharging its Constitutional obligations and duties to cooperate with the State Government in providing Central Reserve Police Force personnel to the State as requested by Government of Orissa. Its intention seems to be to demoralize the State Administration in a time of crisis during Kandhamal violence.
Some Members were referring to this and saying that the House should know as to what has happened there. Swami Lakshmanananda was a religious leader and he had been killed brutally on 23rd August. The State Government immediately requested the Central Government … (Interruptions)
SHRI J.M. AARON RASHID (PERIYAKULAM): How many other persons have been killed? You should talk about that also.
SHRI BRAJA KISHORE TRIPATHY : Please try to listen to me. I am saying this because the entire House should know what has happened.
Along with Swami Lakshmanananda, four persons had been killed on 23rd August, 2008. The same evening the Chief Minister of Orissa personally talked to the Home Minister and followed it up with a letter requesting him to immediately send the CRPF personnel to the State. The Government of India took five days to send the CRPF personnel to combat the violence. The violence occurred there in the natural course following the killing of a religious leader. After the killing of a religious leader, naturally there was some commotion and emotion there. Whatever violence has occurred, we are condemning it. We are not supporting it.. Swami Lakshmanananda had been killed. We are not supporting whatever has happened afterwards. We are condemning it. But what is the duty of the Central Government in all this?
The State Government requested for a helicopter but it was not sent in time. To send the CRPF personnel requested for, the Central Government took five days. The forces practically reached the State on the 28th and violence took place to the maximum extent in those five days preceding 28th. Nothing untoward has happened there after 1st of October and normalcy has been restored.
MR. CHAIRMAN : What is your demand?
SHRI BRAJA KISHORE TRIPATHY : I want to highlight the role being played by the Central Government in all this. The Central Government is sending threatening letters to the State Government. The Central Government is not discharging its Constitutional responsibility of sending the CRPF personnel in time. The Central Government is desisting from performing its Constitutional duty.
The House should know about all these things. The Crime Branch is investigating into this. About a thousand people have been arrested during this one month. More than 600 people have been arrested in Kandhamal District alone. The State Government has appointed a Judicial Inquiry into this and a retired Judge of High Court is conducting the inquiry. However, people are accusing the State Government when the Inquiry is already under way. Whatever has happened there, everybody should cooperate with the State Administration. If the investigating agencies will be deprived of getting statements to be recorded from the victims and some interested party will hide the people who have been victims, naturally the matter cannot be properly investigated into.[KMR90] … (Interruptions)
The State Government has provided shelter to 20,000 people. … (Interruptions)
MR. CHAIRMAN : What is your demand?
… (Interruptions)
SHRI BRAJA KISHORE TRIPATHY : I am concluding. This is not a communal issue. … (Interruptions)
MR. CHAIRMAN: In the Zero Hour, you can make a mention. No provision of making a speech is there in the Zero Hour.
… (Interruptions)
MR. CHAIRMAN: Shri Chandrakant Khaire.
Nothing will go on record except the statement of Shri Chandrakant Khaire.
(Interruptions) … * THE MINISTER OF STATE IN THE MINISTRY OF FINANCE AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI PAWAN KUMAR BANSAL): Mr. Chairman, you can organize a group discussion outside the House so that hon. Members can participate there. … (Interruptions)
सभापति महोदय: अगर कोई अवांछित बात होगी, तो उसे कार्यवाही से निकाल दिया जाएगा।
SHRI PAWAN KUMAR BANSAL: If hon. Chairman can organize a group discussion, Members can speak there. … (Interruptions)
MR. CHAIRMAN: I cannot organise a political meeting outside. Only Shri Khaire’s statement would go on record.
(Interruptions) … * SHRI PAWAN KUMAR BANSAL : If hon. Members make lengthy speeches, it would disturb the main purpose of the Zero Hour. … (Interruptions)
MR. CHAIRMAN: Shri Khaire, kindly associate with Shri Tripathy.
… (Interruptions)
सभापति महोदय : आपकी बात रिकार्ड में नहीं जा रही है।
… (Interruptions)
* Not recorded MR. CHAIRMAN: Nothing will go on record except the statement of Shri Chandrakant Khaire.
(Interruptions) …* श्री चंद्रकांत खैरे (औरंगाबाद, महाराष्ट्र): सभापति महोदय, मैं आपके माध्यम से हिन्दुस्तान के कुछ इलाकों में जो धार्मिक उत्पाद और हिंसक वारदातें हो रही हैं, उनकी ओर सरकार का ध्यान आकर्षित करना चाहता हूं।...( व्यवधान)
MR. CHAIRMAN: No speech would be allowed. Mr. Minister, there is no provision of speech. Hon. Members can only mention.
… (Interruptions)
SHRI PAWAN KUMAR BANSAL: Mr. Chairman, hon. Members should be asked to confine to make some observation and not to make lengthy speeches.… (Interruptions)
MR. CHAIRMAN: No speech would be allowed. There is no provision of speech. Hon. Members can only mention.
… (Interruptions)
SHRI PAWAN KUMAR BANSAL: If the hon. Member is bringing to the notice of the House some important events, they are welcome to do it. … (Interruptions)
श्री चंद्रकांत खैरे : मैं सरकार का ध्यान इस बात की ओर आकर्षित करना चाहता हूं कि आज देश में जो भी धार्मिक उत्पाद और हिंसक वारदातें हो रही हैं...
सभापति महोदय: आपका मैटर सेम है इसलिए आप त्रिपाठी जी के साथ एसोसिएट करें।
श्री चंद्रकांत खैरे : सभापति महोदय, मेरा मुद्दा अलग है। देश में जो धर्म के नाम पर हिंसक वारदातें हो रही हैं और दलित हिन्दुओं को लालच देकर ईसाइ धर्म स्वीकार करने का काम हो रहा है, इसका उदाहरण उड़ीसा का कंधमाल जिला है। वहां पर पहले छः प्रतिशत ईसाई थे, जो अब 37 प्रतिशत हो गए हैं। इतनी आबादी उनकी कैसे हो गई, यह समझ से बाहर है। पिछले दिनों वहां जो हिंसक वारदातें हुईं, जिनमें स्वामी लक्ष्मणानंद जी की हत्या हुई...
* Not recorded सभापति महोदय : आप सारी बात रिपीट कर रहे हैं, त्रिपाठी जी यह कह चुके हैं। आपकी क्या मांग है, यह बताएं।
श्री चंद्रकांत खैरे : मेरे क्षेत्र में भी यह हो रहा है और ठाणे जिले में भी इस तरह की बात हो रही है। जैसे वहां लक्ष्मणानंद जी थे, वैसे ही हमारे महाराष्ट्र में जगतगुरु नरेन्द्र जी महाराज हैं। उन्होंने एफिडेविट दाखिल करके 50,000 हिन्दुओं को वापस हिन्दू धर्म में शामिल कराया है। वह हिन्दुओं के धार्मिक गुरु हैं। उन्हें भी जान से मारने की धमकियां दी जा रही हैं। मेरी सरकार से मांग है कि उन्हें संरक्षण दिया जाना चाहिए। इसके अलावा जो इन दंगों के फसाद की जड़ है, जो लोग इसके लिए जिम्मेदार हैं, उन्हें सजा दी जानी चाहिए।...( व्यवधान)[R91] MR. CHAIRMAN : Nothing will go on record except what Shri Abu Ayes Mondal.
(Interruptions) … *