Lok Sabha Debates
The Speaker Made Observation Regarding Notices Of Question Of Privilege Given By ... on 24 April, 2003
nt> 12.04 hrs. Title: The Speaker made observation regarding notices of Question of Privilege given by Shr Ram Vilas Paswan against the Home Minister, Government of Gujarat for his alleged misleading statement in the press. (The matter referred to the Hon`ble Speaker, Gujarat Legislative Assembly for appropriate action under intimation to Lok Sabha ) श्री राम विलास पासवान (हाजीपुर) : अध्यक्ष महोदय, मैंने आज से करीब १०-१५ दिन पहले आपको गुजरात के स्टेट होम मनिस्टर के खिलाफ एक प्रविलेज मोशन का नोटिस दिया था। इस संबंध में मेरे पास पूरी फाइल है। मैंने पार्लियामैंट के भी सारे कागजात मंगवा लिये हैं। मैंने आपको लिखकर दिया है कि मेरे द्वारा पार्लियामैंट में कोई ऐसा प्रश्न नहीं उठाया गया जिस प्रश्न में हमने यह कहा हो कि क्रिश्चियन्स लोगों का सर्वे करवाया जाये। लेकिन राज्य सरकार जिनकी नीयत साफ नहीं है, वहां के होम मनिस्टर बार-बार कहते हैं कि मेरे प्रश्न के जबाब में सर्वे कराया है। वे सर्वे करवा रहे हैं। उस सर्वे से जो अकलियत के लोग हैं, क्रिश्चियन्स लोग हैं, वे तबाह हो रहे हैं। मेरे पास इस संबंध में पूरी फाइल है। उसमें एक बार नहीं कई बार कहा है कि श्री राम विलास पासवान ने पार्लियामैंट में प्रश्न किया है इसलिए हम यह सर्वे करवा रहे हैं। मेरे पास कोर्ट का ऐफीडेविट है। गुजरात सरकार ने ५ अप्रैल को कोर्ट में एक ऐफीडेविट दिया था। उस ऐफीडेविट में उन्होंने कहा है क "Ram Vilas Paswan sought for the view of the State Government…"
इसलिए मैंने आपसे आग्रह किया था। आपने सदन को कहा था कि हम इस संबंध में राज्य सरकार से फैक्ट्स मंगवा रहे हैं। मैं जानना चाहता हूं कि वे फैक्ट्स आये हैं या नहीं ? राज्य सरकार को किसी भी मैम्बर ऑफ पार्लियामैंट को मेलाईन करने का कोई नैतिक अधिकार नहीं है। हम स्टेट असेम्बली में जाकर अपना पक्ष नहीं रख सकते हैं। वहां के होम मनिस्टर ने बार-बार कहा है। मैं कहना चाहता हूं कि किसी मैम्बर ऑफ पार्लियामैंट की जो सेक्युलर क्रेडबलिटी है, उसके ऊपर प्रश्न उठाना उसे मेलाईन करना है। मैं आपसे आग्रह करना चाहता हूं कि आप इस पर अपनी रूलिंग दीजिए जिससे जनता के सामने हमारी इमेज साफ रहे। यदि हमने कोई क्वैश्चन किया है तो हम दोषी हैं लेकिन यदि हमने क्वैश्चन नहीं किया है तो फिर राज्य सरकार के मंत्री के खिलाफ आप प्रविलेज मोशन का मामला बनाइये।
अध्यक्ष महोदय : मैं इस विषय पर रूलिंग दे रहा हूं।
I have received your notices of question of privilege dated 7th and 24th April, 2003 against the Home Minister, Government of Gujarat for his alleged misleading statement against you in the Press. As you are aware, the Home Minister of Gujarat, against whom the notices of question of privilege are directed, is a member of Gujarat Legislative Assembly. It is well established that one House cannot claim or exercise any authority over a member of the other House.
According to Kaul & Shakdhar, where a contempt or breach of privilege has been committed by a Member of Parliament against a State Legislature or by a Member of State Legislature against Parliament or the Legislature of any State, the convention is being developed to the effect that if a question of privilege is raised in any Legislature in which the Member of another Legislature is involved, the Presiding Officer refers the case to the Presiding Officer of the Legislature to which that Member belongs to, and the latter deals with the matter in the same way as if it were a breach of privilege of that House.
I have accordingly referred the matter to the hon. Speaker, Gujarat Legislative Assembly for appropriate action in the matter under intimation to us.
… (Interruptions)Now, we will go to the Calling Attention of Shri Basu Deb Acharia.
… (Interruptions)
कुंवर अखिलेश सिंह (महाराजगंज, उ.प्र.) : अध्यक्ष महोदय, मैंने कार्य स्थगन प्रस्ताव दिया है।…( व्यवधान)
SHRI PRIYA RANJAN DASMUNSI (RAIGANJ): Sir, an Adjournment Motion issue is there… (Interruptions)
श्री रामजीलाल सुमन (फिरोजाबाद): अध्यक्ष महोदय, एच.पी.सी.एल., बी.पी.सी.एल. आदि का मामला बहुत गंभीर है।…( व्यवधान)
MR. SPEAKER: I am going to take that up during ‘Zero Hour.’ … (Interruptions)
MR. SPEAKER: Please listen to me.
… (Interruptions)
अध्यक्ष महोदय : हमारा जो प्रोसीजर है, मैं उस प्रोसीजर के मुताबिक काम कर रहा हूं, मैं प्रोसीजर के बाहर बिल्कुल नहीं जाना चाहता। आप सब लोग जानते हैं कि....
…( व्यवधान)अध्यक्ष महोदय : आपप्लीज़ बैठिए।
श्री रघुनाथ झा (गोपालगंज): अध्यक्ष महोदय, हमने प्रविलेज मोशन का नोटिस दिया है।…( व्यवधान)
MR. SPEAKER: Shri Raghunath Jha, your privilege notice is under the consideration of the Speaker. I would allow you whenever I fix the date.
… (Interruptions)
अध्यक्ष महोदय : इसलिए मैं चाहता हूं कि ज़ीरो आवर में आप अपने प्रश्न जरूर उठाइए लेकिन ज़ीरो आवर से पहले हम कालिंग अटैंशन लेते हैं। कालिंग अटैंशन नोटिस होने के बाद ज़ीरो आवर शुरू हो जाएगा।
… (Interruptions)
MR. SPEAKER: Shri Raghunath Jha, your matter is under the consideration of the Chair.
SHRI SHIVRAJ V. PATIL (LATUR): Sir, the Minister who has made this statement has not made this statement as a Member of the Gujarat Legislative Assembly. Any individual who is making a statement outside that House should be answerable to this House also.
If the Ministers and the Members are maligning this House, maligning the Presiding Officers or maligning the Members of this House, well, Sir, it will be very difficult.
If he had made any statement in that House and if Shri Ram Vilas Paswan-ji had objected to that statement, it would have been all right. But he has made that statement outside that House. And, he is a Minister.
We are not asking him to come here as a Member of that Legislative Assembly. We are asking him to come here as an individual, who has made a statement against the dignity of a Member of the House by misquoting him, giving wrong information to the people there.
This is my submission.… (Interruptions)
MR. SPEAKER: I have heard the submission made by Shri Shivraj V. Patil very carefully. I personally feel that this requires a special attention, which I would definitely give.
I have gone through the precedents. Even if the statement is made outside the House, it is the responsibility of that House to go for a privilege. I am talking only about the precedents. But since you have raised it, I will go into it again.
Now, Shri Basu Deb Acharia, on the Calling Attention.
… (Interruptions)
श्री रघुनाथ झा : अध्यक्ष महोदय, हमारे मामले का क्या हुआ?…( व्यवधान)
अध्यक्ष महोदय : मैंने आपसे पहले कहा लेकिन अब मैं हिन्दी में कहूंगा। आपने जो नोटिस दिया था, उसके बारे में हम सोच रहे हैं और जिस दिन मैं तय करूंगा, उस दिन आप बोल सकते हैं।
कुंवर अखिलेश सिंह: मान्यवर, एक मिनट इनकी बात सुन लीजिए। यह गंभीर मामला है।…( व्यवधान)
अध्यक्ष महोदय : आप सभी की ऐडवोकेसी मत कीजिए। आप बैठिए।
… (Interruptions)
MR. SPEAKER: You are not appointed an advocate for them. Please take your seat.
… (Interruptions)
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