Lok Sabha Debates
Discussion On The Resolution Regarding Measures To Protect Interests Of Workers ... on 1 August, 2003
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(ii) Re : Measures to protect interests of workers Title: Discussion on the Resolution regarding measures to protect interests of workers moved by Shri Basu Deb Acharia (Not concluded).
MR. CHAIRMAN : Now, the House will take up the Resolution regarding "Measures to protect the interests of workers" presented by Shri Basu Deb Acharia. Before we take up the Resolution for discussion, we have to fix time for discussion on this Resolution. Initially, two hours are allotted in the first instance. If the House agrees, two hours may be allotted for this discussion.
SHRI BASU DEB ACHARIA (BANKURA): I beg to move :
"This House expresses its deep concern over continuous reduction in social securities for workers and urges upon the Government to take measures to protect the interests of the workers by introducing Provident Fund Scheme for all unorganised workers; restoring interest rate of provident fund to 12 per cent; removing ceiling on bonus payment; ensuring payment of all statutory dues of the workers; providing adequate health care facilities; enacting a comprehensive legislation for the welfare of agricultural workers; and ensuring payment of minimum wages to contractual workers."
Sir, this is a vast subject, and you should increase the allotted time.
MR. CHAIRMAN : Shri Basu Deb Acharia, after two hours we will decide on it.
SHRI BASU DEB ACHARIA : Sir, this issue pertains to 40 crore workers.
MR. CHAIRMAN : Initially, we have allotted two hours, later we will decide about it.
SHRI BASU DEB ACHARIA : Sir, today I am raising some burning problems of 40 crore workers of our country. Sir, out of 400 million workers only 28 million workers belong to organised sector, and rest belongs to the unorganised sector.
Sir, after the Government of India adopted the new economic policy -- policy of liberalisation and globalisation -- it has adversely affected the working class, particularly the unorganised sector.
Sir, there has been an all out attack against the unorganised sector, as well as the organised sector. The social securities that are being enjoyed by the workers are not sufficient. There has been a growing attack on the social securities that are enjoyed by the workers in our country.
Sir, to provide social security to the workers has been enshrined in the Constitution of India. Sir, in article 43 it has been stated that :
"The State shall endeavour to secure, by suitable legislation or economic organisation or in any other way, to all workers, agricultural, industrial or otherwise, work, a living wage, conditions of work ensuring a decent standard of life and full enjoyment of leisure and social and cultural opportunities and, in particular, the State shall endeavour to promote cottage industries on an individual or co-operative basis in rural areas."
16.25 hrs. (Shri Devendra Prasad Yadav in the Chair) Article 43 of the Constitution very clearly stated that after Independence, the workers particularly belonging to rural areas -- workers belonging to unorganised sector, workers belonging to agricultural sector, cottage industries, and rural industries -- will have a decent living and will get living wages. However, even 50 years after the adoption of our Constitution, nothing has been done to improve the lot of crores of workers of our country, except passing some legislations to protect the interest of the workers. These legislations today remain only on papers and the provisions of these legislations are not being observed either by the Government or by the employer. These provisions are being blatantly violated by the employers, and the Government has nothing to do against them.
Sir, what has been stated about social security in the Approach Paper to the Ninth Five-Year Plan? I quote from the Approach Paper to the Ninth Five-Year Plan in regard to social security.
"Social security will be provided to the workforce both in organised and unorganised sector. An integrated comprehensive scheme on social security will be evolved by having a single legislation covering all the social security schemes."
The Ninth Five-Year Plan suggested for a single legislation covering all the social security schemes. The other recommendations made by the Working Group of the Planning Commission are: Announcement of a National Policy on Social Security; Examination and ratification of ILO Convention on Social Security: minimum standard of 1952; Provision of budgetary support for social security and its integration with economic development and planning process; A separate department for social security in the Ministry of Labour; Contributory Employment Assurance Scheme in organised sector; Social security is the universal need of the workers: a social safety net is to be formed for those who somehow, temporarily or permanently, are thrown out of employment. Thousands of workers today are facing this problem, becoming either temporarily unemployed or permanently thrown out of employment. Single system of social security for unorganised rural labour and cost effective and easy access to benefits; Social security for all workers, both in the organised and unorganised sectors, irrespective of type of establishment or amount of wages drawn; Reform process in ESIC; and Pattern of investment in EPF and EPS.The Task Force which was appointed by the Planning Commission recommended very strongly for speedy implementation of all these recommendations. However, none of these recommendations has so far been implemented by the Ministry of Labour of the Government of India. No announcement of national policy on social security, which was recommended by the Task Force of the Planning Commission has been made.
The Tenth Five-Year Plan also recommended for a central fund for the welfare of workers based on the experience of the existing Welfare Fund for Beedi Workers. That experience has not been good. It is said that efforts must be made to constitute some Welfare Fund for Fish Processing and Salt workers, etc. I have the 2000 Edition of the Pocketbook for Labour Statistics with me. I do not know whether a later edition of it was published. Dr. Satyanarayan Jatiya would be able to say that since he was the former Labour Minister. If you see that pocketbook, you will be surprised to know that the amount collected out of cess amount deposited in the welfare fund in a number of cases has not been spent fully. I will take up the plight of beedi workers later when I speak on Beedi Workers Welfare Fund.
The Tenth Five-Year Plan recommended a pension scheme for the unorganised sector. The Government of West Bengal introduced three years back a Provident Fund-cum-Pension Scheme for the unorganised workers. This scheme is an ideal scheme that can be implemented by the other State Governments also. Particular attention should be given to vulnerable groups of labourers like child labourers, bonded labourers, migrant workers, building and construction workers, and landless agricultural workers. They have suggested introduction of a pension scheme for such vulnerable sections of workers. I do not know what action has so far been taken with regard to implementing the suggestion made by the Task Force on Social Security which was constituted in 1999.
This Task Force had made a number of recommendations. My experience is that none of those recommendations has so far been implemented. The latest one is setting up of the Second National Labour Commission. It was stated on the floor of the House that the main purpose of constitution of the Second National Labour Commission was to recommend certain measures to protect the interests of unorganised workers. The percentage of unorganised workers is 80 to 85 and most of these workers are exploited even today. Though there are certain legislations, the provisions of these legislations are not observed by the employers.
Sir, the Second National Labour Commission recommended for an umbrella legislation. The Ministry of Labour circulated a draft on the Unorganised Sector of Workers Bill, 2003. It has not yet been introduced. But this draft Bill has been circulated among the trade unions for eliciting their opinion.
The Labour Minister has elaborated and eloquently stated as to what he has in his mind about the welfare measures to be adopted by the Government of India. All the trade unions, from BMS to CITU, objected very seriously the various provisions of this draft Bill. And, they jointly sent their suggestions to the Ministry of Labour for their consideration.
What are their suggestions? They are: (a) to improve the Unorganised Sector Workers Bill, 2003; there should be a separate Bill for large and distinct segments such as agricultural workers. Separate Bills on employment condition, welfare, security aspects should be moved simultaneously along with this Bill.
Sir, I have gone through the draft Bill. It is my view also that with the existing provisions, this Bill would not serve the purpose. It will not be able to protect the interests of the workers. There is no such provision in the Bill except the creation of certain Boards and Committees.
Then, suggestion (b) is that this Bill including the Unorganised Sector Workers Bill should provide initial funds and regular contribution from the Centre and the State Governments.
Their suggestion ( c ) is that the entire cost of the administration of the Act be borne by the Government, at least, for five years, and the position could be reviewed and revised. The commitment should be worked out after a specified period.
Their suggestion (d) is that the minimum basic welfare and pensionary benefits included in the scheme should be incorporated in the Bill. That is not in the Bill.
Their suggestion (e) is about the employer-employee relation. In certain sections today, there are home based workers, particularly, in the bidi industry. Same is the position in your State also, Mr. Chairman, Sir. In the bidi sector what is happening? The bidi is not manufactured at one place. The workers in the morning receive tobacco and the leafs; they go to their homes and roll the bidis; and then in the evening they bring the bidis to the employers, and go back. So, there is no employer-employee relation. When the employer is not identifiable, the worker is compelled to change the employment. In the case of construction workers and bidi workers, the employee change his employer frequently. So, the contribution of employer should be paid by the Government and the Board. This is the suggestion of all the trade unions jointly. The Board constituted under the Act should be a body having the statutory powers to administer the various functions and schemes of the Board.
These are the suggestion; the Government has not so far reacted to it or agreed to incorporate them. The original draft was later on changed, but even when the second draft was brought forward, not a single suggestion of the trade union was incorporated.
There are a number of legislations. There is a legislation in regard to contract workers – Contract Labour (Regulation and Abolition) Act of 1970. There was a Joint Committee; that Committee made certain recommendations. Then, the legislation was prepared and was enacted in Parliament in 1970. There are a number of good things in regard to contract workers in it. But may I know whether all those provisions are being followed or being observed by the contractors?
Section 20 of Contract Labour (Regulation and Abolition) Act says that if any amenity is required to be provided under section 16, 17, 18 and 19 for the benefit of the contract workers, and if employer in an establishment is not providing within the time prescribed, then such amenity shall be provided by the principal employer within such time as may be prescribed. May I know whether this is happening anywhere? No such thing is happening. May I know whether the principal employer is discharging his responsibilities?
As regards payment of minimum wages, the Contract Labour (Regulation and Abolition) Act provides that the contract workers should be paid the wages at par with the wages which is being paid to the regular workers. The wages should be at par with the regular worker or the permanent worker. But the payment would be on daily basis. May I know whether the contract workers engaged by the CPSUs or contract workers engaged by the Indian Railways are being paid wages at par with the regular workers? Gradually a number of works are now being handed over to the contractors. Except in a few cases, is there any place where the contract workers are being paid wages at par with the permanent workers?
Today in Indian Railways, maintenance of tracks is being done by the contract workers. Railway gang men are also engaged for the maintenance of tracks. May I know whether the contract workers engaged for the maintenance of tracks of Railways are being paid the wages at par with permanent workers?
There is a subsidiary of Coal India, that is, Mahanadhi Coal Fields. I visited the Vasundhara area of the Mahanadhi Coal Fields, where the number of contract workers is 22,000 and the number of permanent workers is only 17,000. In that area of Basundhara, what I have seen is that the contract workers are not being paid even the minimum wages.
It is called the minimum wages and not the maximum wages. The wages should not be less than what has been determined by the Government notification. But in Mahanadi Coal Field, I know of a particular area because I have visited that area, the workers are not getting even the minimum wages. You will be surprised to know that in Adra Godown of FCI, even the employer’s contribution to the Provident Fund, that means the contractor’s contribution, is also deducted from the salaries of the employees. This was brought to the notice of the Ministry of Labour and to the Contract Labour Board but till today both the employer’s and the employee’s contribution is deducted from the workers’ salaries.
I know, in Railways there is no provision of the Provident Fund for contract workers. There should not be any discrimination between the male and the female workers but still it is continuing. The Contract workers are not getting the minimum wages, not to speak of the wages at par with the permanent workers. There are about 40 lakh bidi workers. Previously 50 paise cess was collected for 1000 bidis. It is Rs.2 now. This cess is for the welfare of the bidi workers. Now, in the Government of India, particularly the Finance department, there is a Committee on Non-Plan Expenditure. They have decided that there will not be any hospital for the bidi workers. You know, Sir, the condition in which thesebidiworkers have to work. Their overall life is much less than the life of a worker of other category. This is because of the unhygienic conditions, smell of tobacco, in which they have to work. They have to work for twelve hours in these unhygienic conditions and therefore, their overall life is much less than the workers of other category.
In 1996 the Government of India had decided that there would be a national floor level wage. This concept was mooted in 1996. The Central Government has no power. The State Governments were requested to ensure that in none of the scheduled employment, the minimum wage was below the national floor level wage.
Initially, it was fixed at Rs.35 per day based on the recommendation of the National Commission on Rural Labour, which was formed in 1991 and periodically revised as per the rise of price level. The national floor level wage has recently been revised to Rs.50 per day with effect from 1.9.2002. What is the position today in different States? I have the figures. The highest rate is in West Bengal. It is Rs.61.62; and in Madhya Pradesh, it is Rs.32.42 which is even less than Rs.35 that was decided in 1996. Now, it should not be less than Rs.50. But today in Madhya Pradesh, the bidi workers are being paid Rs.32.50.
The Supreme Court has given a judgement that all the bidi workers should be covered under the Provident Fund Scheme. There are 50,000bidiworkers in my district. They are concentrated in two-three development blocks. What I found there, out of 50,000 workers, only 17,000 workers have so far been covered under the Provident Fund Scheme though it is compulsory and mandatory. I know about one workers’ cooperative of Bankura which is in my constituency. I approached the Minister of Labour with a request that some relaxation should be allowed as the owners of the cooperative are the workers and that they cannot deposit Rs.50 lakh to Rs.60 lakh as arrears. If they do so, the cooperative would be wound up and all the 300bidi workers would become unemployed. But no relaxation was granted for that cooperative which belonged to the bidi workers. They were allowed payment in instalments. But in the case of private employers even if they do not introduce the provident fund scheme, no action is taken against them. The Minister will tell us how many employers have so far been prosecuted under the Provident Fund Act. I do not have any information about any prosecution.
Sir, I was just referring to the welfare fund. As per the figures of 2001-02, Rs.67 crore were collected through bidi cess. Out of Rs.67 crore, only Rs.35 crore were spent. One bidi workers’ hospital was sanctioned in my district. Dr. Jatiya had written me a letter which says:
"I am happy to inform that the proposal of setting up a 30-bed hospital for bidi workers at Jhalda has been approved in principle. The construction of the hospital and the residential complex will be taken up when the requisite funds are available in the Bidi Workers Welfare Fund."
We have the figures to show that funds are available. It has been stated in the Annual Report that out of Rs. 67 crore, only Rs. 35 crore has been spent. Twelve acres of land was handed over to them by the State Government free of cost. Subsequently, I received a letter from the Secretary, Ministry of Labour stating that the project can be set up only after it has been considered by the Committee of Non-Plan Expenditure. Considering the likely delay of the project, which will require to satisfy the Committee on Non-Plan Expenditure on some of the issues, the CNE opined that the management of hospitals should be handed over to organisations of employees, State Governments and NGOs etc. The CNE will consider a fresh proposal after this exercise is complete. Fund is available with the Ministry of Labour. This fund is meant for the welfare of the bidi workers and not for any other purposes. I would like to know as to how much revenue is being collected from my district and how much is being spent every year for the welfare of the bidi workers in the districts of Purulia and Bankura. That hospital was not meant for any one district. But it was meant to serve three districts covering around one lakh bidi workers. The State Labour Board, the Bidi Welfare Board had recommended for this and the hon. Minister also approved it. In spite of that, even though the land has been made available, for the last two years no action has been taken.
MR. CHAIRMAN : Please conclude now.
SHRI BASU DEB ACHARIA : Sir, there are a number of points that are to be covered. The Resolution is quite exhaustive in its nature. If you would see, I have so far touched only one or two points.
Sir, next I come to the construction workers. They have to work under hazardous conditions. A legislation was enacted for the construction workers in 1996 wherein it was said that a Welfare Fund would be created for the welfare of the construction workers. Though it was enacted in 1996, so far only two States, namely, Assam and Kerala, have enacted this legislation and four States – including the State of West Bengal – have framed the rules and another five to six States have only appointed an Expert Committee. After prolonged persuasion and demand, the Government of India had enacted this legislation but not a single provision of this Act, except in two or three States, has been implemented so far. What is the Ministry of Labour doing in this regard? I would like to know whether this matter was raised and brought to the notice of the State Labour Ministers in the Conference of the State Labour Ministers or not. What are the difficulties in implementing the provisions of this Act? There are a number of good things contained in this Act. But they are not being implemented by the State Governments. A Welfare Board has to be created; a Welfare Fund has to be created; inspectors would have to be appointed. All these things are there. But nowhere we find anything happening in this regard. There are about two crore construction workers. In the year 1999, the figure was 1,76,00,000. Today the figure is two crores.
17.00 hrs. There is no provident fund, no gratuity, no pension, not even the minimum wage that is paid to the construction workers, though they have to work in a hazardous condition.
As you know, there are more than twenty crore agricultural workers in the country. A majority of unorganised workers are agricultural workers. In 1991, the National Commission on Rural Labour very specifically made certain recommendations in regard to agricultural labourers. What has been recommended is that there should be a Central legislation for agricultural labourers providing for security of employment, prescribed hours of work, payment of prescribed wage and machinery for settlement of disputes. They have also recommended that there should be a provision for registration of agricultural labourers providing them with identity cards. The legislation should also make an enabling provision to prepare schemes for the welfare and social security measures.
In 1991, a voluminous report was presented to the Government of India, Ministry of Labour. It is now gathering dust there. No effort has so far been made to implement at least some of the recommendations, particularly in regard to the agricultural workers. There has been a demand for a comprehensive legislation for the agricultural labourers. But there is no such legislation so far. We have legislation for other category of workers. But the workers whose number is more than 20 crores, who are mostly exploited, do not come under any legislation.
You know that agricultural labourers of Bihar migrate from their own State to Haryana and Punjab in search of work. Do they get the minimum wage? Do they get regular work? Is there any welfare scheme for the agricultural labourers? There is no scheme for the agricultural labourers except in West Bengal where a provident fund scheme has been introduced, where land reforms have been done in rural areas. Nowhere an attempt has been made to enact any legislation. A Bill was drafted in 1990 when the National Front Government was there. The draft Bill was also circulated.
In the Annual Report it has been stated that some of the State Governments have not agreed to it. A State Government may agree or may not agree. When POTA was enacted, did all the State Governments agree to such a draconian law? Sir, you also did not agree and support it. In spite of that, that draconian law was enacted. But, when it comes to the question of enacting a legislation for agricultural workers, then the objection from the State is being raised. That means, one can understand the intention of the Government. Unless a comprehensive legislation is enacted, unless certain welfare measures are taken for crores and crores of agricultural labourers, the lot of the unorganised sector cannot be improved. We have to agree to do something for the welfare of the agricultural workers.
How much of statutory dues are yet to be paid now? What about gratuity, provident fund, pension and salary? I have got the figures. They are increasing every month. In reply to my Calling Attention in March, I was told that it was Rs.1700 crore and today, it is Rs. 2022 crore.
MR. CHAIRMAN : Please conclude now.
SHRI BASU DEB ACHARIA : Sir, initially, I said that this is a very important issue pertaining to 40 crore workers. So, please give me about 10 minutes more. I have not come to unemployment problem, bonus and other issues.
Sir, they are called statutory dues. Salaries are not being paid to the workers of Central Public Sector Undertakings. I do not know whether the Minister for Labour is aware of it or not. We have the Payment of Wages Act, but for months together, workers are not getting their salary. It is surprising to know that workers of Burn Standard have not received their salary for three months. Workers of some units of National Project Construction Corporation, have not received salary for eight months. There are a number of cases like this. In Hindustan Cables, a premier cable manufacturing company, 4000 workers have not received their salary for the last five months. I have written a number of letters to the Minister. Not only farmers, but there are workers also who are committing suicide. I can give you the list of workers who have committed suicide. There have been starvation deaths. Provident fund, gratuity and statutory dues are not being paid to them.
A Group of Ministers had been appointed in the month of August last year. One year has elapsed. But there is no result except deliberations and deliberations, meetings and meetings. The dues of these workers are statutory dues. When the Government of India is the owner of the company, against whom can action be taken? The Labour Minister knows the Payment of Wages Act better than me. If the wages are not paid in the next month, there is a provision that action can be taken. Against whom shall we take action when the Government of India is the owner of the company? I raised the point a number of times. I want to know whether Workmen Compensation Act is being implemented anywhere or not, particularly in the case of contract workers and multinational companies. You go to the export processing zones where you may find that workers are working for 12 hours. The Minimum Wages Act is also not being implemented. Sir, he knows the problem. I thank him that he refused to grant permission to MMTC to close down the Mica Division.
Around 327 workers are being retrenched. He has again called a meeting on 7th. I do not know what will happen on 7th. My request is that the Minister should not agree to their proposal. It is because Mica Division is also like any other Division of MMTC and the workers of Mica Division are also like any other worker of MMTC, particularly after its merger with MMTC. They cannot be discriminated against. I have visited two mica units, that is Giridih and Jumritalayya. I have seen that their basic salary is only Rs. 300. Their pay scale has not been revised since 1987. They refused to revise the pay scale of mica workers. Unemployment problem is also related with social security. Under- employment is growing. Unemployment is also growing. It is increasing day by day. Today, we all tabled notices for an Adjournment Motion on this issue, which is a burning issue. The number of unemployed persons as per the register is about six crores. But the number is much more, particularly in the rural sector. There the industries are being closed down. We have opened our doors after adopting the policy of liberalisation and globalisation. Our own indigenous industries are gradually being closed down.
Sir, you will be surprised to know that about four lakh small and medium industries have been closed down since 1991. Many workers who were engaged in these units have become jobless today. This Government, in its manifesto, had promised to provide one crore jobs each year. One crore jobs to the unemployed youth! After two months, this Government will complete four years in office. That means four crores of unemployed youth should have got jobs. But in reality, how much is it? As per the reply of the hon. Prime Minister, it is only 75 lakhs, that too not permanent ones. For them, job means job in rural development work. Today it is because of closure of industrial units that the workers who were employed in these units have become jobless.
The number of workers in the organised sector is gradually decreasing while the number of workers in the unorganised sector is increasing. It is because workers who were working in the organised sector are now shifting to the unorganised sector. Such a serious situation exists today. There has been a demand for restoration of interest rates on Provident Fund. It was 12 per cent three years back. Today it is 9.5 per cent or 9 per cent.
I will cite one case about employees’ pension. Employees’ Pension Scheme, 1995 was introduced in November, 1995 and implemented immediately. EPS, 1995 replaced Family Pension Scheme, 1971 which gave pension to the family/widow after an employee’s death. Contribution was: employee 1.16 per cent of the total wage, equal contribution from employers and equal amount by the Government of India. So, total is 2.32 per cent from employees own P.F. money plus 1.16 per cent from the Government. EPS, 1995 is funded by 8.33 per cent from employer’s contribution, which is also employee’s money for all reasons.
The Engineers India Ltd. Union and the Steel Workers Federation of India challenged the EPS, 1995 and got stay order from the Calcutta High Court.
The Government of India filed an SLP in the Supreme Court against the order of the Calcutta High court. All the cases from the High Courts have been brought before the Supreme Court. The hearing was completed on 2.5.2001 but the judgement has been reserved till today. Thousands of crores of rupees are locked up in the Suspense Account since 1995-96. All the money locked up in the Suspense Account may be returned to the employees in case of those who have already retired, or to their PF account in case of those who are still working, if they have not opted for the EPS, 1995.
Now I come to the ceiling on bonus. There has been a demand from all sides and from all the trade unions that the ceiling on bonus should be removed. There should not be any ceiling on bonus. The Government of India should take a decision because the pooja festival is coming after two months. So, before that, a decision has to be taken.
I would like to conclude by quoting from the World Labour Report, 2000. That Report was mainly on social securities of the workers. It says:
"At the dawn of 21st century, the persistence of the poverty in the midst of plenty is facing deeper cleavages in many societies. Achieving income security for all is probably the major challenge now facing the National Governments and the international organisations. Gainful work – be it employment or self-employment – is without doubt the key element in response to that challenge. But work must be complemented by social protection. And it must not be work at any price, but decent work that is the freely chosen and that respects human dignity.
Finally, social protection is not morally indispensable but also economically viable. And efficient economy and effective system of social protection are both essential for attainment of income security and stable security. Striking a balance between one and the other is in line with the primary goal of ILO - securing decent work for all women and men and in tune with economic and political realities of our times. "
This is my last point. I now come to the coal industry, particularly the Bharat Coking Coal Limited. I would request the hon. Minister to get the information correctly. At one point of time, there were more than 30,000 female workers in Bharat Coking Coal Limited. What is the position today? It has been reduced to a few thousands. Female workers are forced to take VRS. Gradually, the female workers are being reduced.
I have brought forward this Resolution with the intention that the time has come now that we all should seriously think for the section of workers who are mostly exploited. They are the unorganised workers - the brick-kiln workers, the construction workers, the contract workers the agricultural labourers and the beedi workers. All these workers are exploited. What are we spending today on them? The Government of India is spending only 1.4 per cent of the GDP whereas Sri Lanka, a small country, is spending 4.5 per cent of GDP on social security. So, we should increase our percentage of spending on social security.
With these words, I thank you for giving me the time today to speak on the problems of forty crore workers, who are mostly the unorganised workers of our country.
MR. DEPUTY-SPEAKER: Motion moved:
:"This House expresses its deep concern over continuous reduction in social securities for workers and urges upon the Government to take measures to protect the interests of the workers by introducing Provident Fund Scheme for all unorganised workers; restoring interest rate of provident fund to 12 per cent; removing ceiling on bonus payment; ensuring payment of all statutory dues of the workers; providing adequate health care facilities; enacting a comprehensive legislation for the welfare of agricultural workers; and ensuring payment of minimum wages to contractual workers."
Shri Ramji Lal Suman.
SHRI PAWAN KUMAR BANSAL (CHANDIGARH): May I make a request before Shri Suman speaks? The next Resolution is also identical to this. It also concerns workers. You may kindly club these two Resolutions.
MR. CHAIRMAN : That will be taken after this one.
SHRI PAWAN KUMAR BANSAL : Sir, I only want a direction from you.… (Interruptions)
You may kindly club both the Resolutions, then we will speak.
SHRI BASU DEB ACHARIA : It is almost identical.
SHRI PAWAN KUMAR BANSAL: Sir, it is almost the same. It again concerns the employment scenario in the country. You may kindly club the two Resolutions.
सभापति महोदय : आप इस विषय पर चाहें, तो बोल सकते हैं।
श्री पवन कुमार बंसल: महोदय, बोल तो सकते हैं, लेकिन इन दोनों को अगर क्लब कर दिया जाए, तो काम्प्रिहैंसिव डिसकशन हो जाएगा। दोनों प्रस्ताव एक ही तरह के हैं। …( व्यवधान)
चौधरी तालिब हुसैन (जम्मू) : हमारी भी यही राय है कि दोनों को क्लब कर दिया जाए, तो दोनों पर डिसकशन एक साथ हो जाएगा।
श्रम मंत्री (डॉ. साहिब सिंह वर्मा) : महोदय, मैं इस बात से सहमत हूं, क्योंकि दोनों रिजोल्युशन में काफी चीजें समान हैं। अगर दोनों पर एक साथ डिसकशन हो, तो मुझे कोई आपत्ति नहीं है।
सभापति महोदय : माननीय मंत्री जी, नियमों के तहत ऐसा नहीं हो सकता है। अगर वे दोनों क्लब करके बोलना चाहें, तो बोल सकते हैं।
श्री रामजीलाल सुमन (फिरोजाबाद):सभापति महोदय, श्री बसुदेव आचार्य जी ने सदन में श्रमिकों की सामाजिक सुरक्षा, श्रमिकों के लिए न्यूनतम मजदूरी और मोटे तौर पर रोजगार के अवसर उपलब्ध कराए जाने के संबंध में जो प्रस्ताव प्रस्तुत किया है, मैं उसका समर्थन करता हूं। श्री बसुदेव आचार्य जी ने अपने प्रस्तुत संकल्प पर चर्चा की है। काश, आपने उनको और समय दिया होता, तो श्री बसुदेव आचार्य जी किसी और के बोलने के लिए कुछ नहीं छोड़ते। आपने बड़ी कृपा की कि उनकी वाणी पर विराम लगाया, नहीं तो बसुदेव आचार्य जी के लक्षण अच्छे नही दिखाई दे रहे थे।
महोदय, हमारे देश में ९४ फीसदी असंगठित मजदूर हैं और ६ फीसदी संगठित श्रमिक हैं। भारत सरकार ने दूसरा श्रम आयोग बनाया और दूसरे श्रम आयोग ने जो संस्तुतियां प्रस्तुत की थीं, उन संस्तुतियों में यह भी था कि असंगठित मजदूरों की आर्थिक, सामाजिक सुरक्षा के लिए सरकार कानून बनाए। २५ फरवरी के दिन महामहिम राष्ट्रपति जी ने भी यह कहा कि श्रमिकों को सामाजिक सुरक्षा देने की सरकार की पहली प्राथमिकता होनी चाहिए। श्री साहिब सिंह वर्मा, श्रम मंत्री जी सदन में बैठे हुए हैं, वे लगातार इस बात को दोहराते रहे हैं कि श्रमिकों की सामाजिक सुरक्षा में कोई कमी नहीं आने दी जाएगी। श्रमिकों के हितों के संरक्षण के लिए सरकार सुविधा उपलब्ध करायेगी और इसी मानसून सत्र में सरकार असंगठित श्रमिकों को सुरक्षा और संरक्षण देने के लिए कानून बनाने के लिए काम करेगी। १० जुलाई तक बराबर साहिब सिंह वर्मा जी के बयान अखबारों में छपते रहे हैं और उससे पहले वभिन्न मंचों पर एलान करते रहे हैं कि असंगठित मजदूरों के लिए सरकार इसी मानसून सत्र में विधेयक ला रही है।
१२ जुलाई को समाचार पत्रों में छपा कि साहिब सिंह जी की नीयत ३७ करोड़ असंगठित क्षेत्र के श्रमिकों के संरक्षण के लिए विधान बनाने की थी जिसे कानून मंत्रालय ने मंजूरी दे दी लेकिन वित्त मंत्रालय ने मंजूर नहीं किया। यह एक बहुत गम्भीर सवाल है और आम जनता की जिन्दगी से जुड़ा सवाल है। यह देश के करोड़ों लोगों के भविष्य से भी जुड़ा सवाल है। इसे पास कराने के लिए आप वित्त मंत्री से बात करें। मेरी प्रार्थना है कि यह विधेयक जल्द आना चाहिए।
कृषि श्रमिकों के लिए विधान बने, ऐसा मसौदा १९७५ से आपके मंत्रालय में लम्बित है। १९८० में फिर से इसका मसौदा तैयार हुआ। १९९७ में आपने कुछ संशोधन किए। इसके बाद भारत सरकार ने श्रम मंत्रियों का सम्मेलन बुलाया। १८ जनवरी, २००२ को राज्यों के श्रम मंत्रियों का फिर सम्मेलन बुलाया गया। उसके बाद घोषणा की गई कि राज्यों के श्रम मंत्रियों की इस बारे में एक राय नहीं है, सहमति नहीं है और ऐसा विधान बनाने के लिए समय सीमा निर्धारित नहीं की जा सकती। आचार्य जी ने ठीक कहा कि यदि भारत सरकार की नीयत ठीक होती है, मंशा ठीक होती है तो वह कभी-कभी राज्य सरकार के बगैर संस्तुति के विधान बना देती है। मैं मंत्री जी से निवेदन करना चाहूंगा कि वह करोड़ों कृषि श्रमिकों से जुड़े सवाल पर एक बार फिर राज्य के श्रम मंत्रियों का एक सम्मेलन बुलाएं। यदि इसके लिए व्यक्तिगत हस्तक्षेप करना पड़े तो वह भी किया जाए क्योंकि यह देश के भविष्य का सवाल है। मुझे माफ करना, आपको याद होगा मैंने एक बार नहीं अनेक बार कहा है कि आज समाज में तनाव के पीछे यदि कोई कारण हैं तो वह बेरोजगारी के अलावा दूसरा नहीं है। यदि हम लोगों को रोजगार नहीं देंगे, वे खाली हाथ बैठे रहेंगे और उनके पास श्रम नहीं होगा तो खाली दिमाग दूसरी दिशा में चला जाएगा। उसी का परिणाम है कि आज समाज में तनाव पैदा हो रहा है। समाज में अमन-चैन रहे इसके लिए आवश्यक है कि लोगों को काम मिले। असंगठित क्षेत्र के मजदूरों के संरक्षण के लिए, उनकी सामाजिक सुरक्षा के लिए आप जो कानून इसी सत्र में लाने वाले थे जिसे वित्त मंत्रालय ने मंजूर नहीं किया, इसके लिए यदि आवश्यक हो तो प्रधान मंत्री से बात करें। यह १९७५ से लम्बित पड़ा है। कृषि मजदूरों की समस्याओं पर विधान बनाने के लिए एक मसौदा बना पड़ा है। उसमें अनिश्चितता का वातावरण बना है जो टूटना चाहिए।
ग्रामीण श्रमिकों का जहां तक सवाल है, मैं समझता हूं कि १९९१ में ग्रामीण श्रमिकों के हितों के लिए राष्ट्रीय ग्रामीण श्रमिक हित आयोग का गठन किया गया था और इसके बाद न्यूनतम मजदूरी सुनिश्चित की गई थी जो ३५ रुपए प्रति-दिन थी। १.१२.९९ से खेतिहर मजदूरों की दैनिक मजदूरी ४५ रुपए प्रति-माह हुई। ३० परसैंट जो गांव के लोग हैं, उनकी मासिक आय ३२७ रुपए प्रति माह है। उन्हें ३६५ दिनों में से सौ दिन काम मिलता है। उनके लिए स्थायी काम का कोई बंदोबस्त नहीं है। जहां तक रोजगार के अवसरों के सृजन का सवाल है, १९८३ से १९९४ के बीच २.०४ परसैंट रोजगार के अवसर बढ़े।
१९९४ से २००० के बीच में जब १९९८ में श्री वाजपेयी जी की सरकार आई, उस समय यह प्रतिशत और ज्यादा हो गया। हम किस दुनिया में जी रहे हैं? सरकार एक वर्ष में एक करोड़ नये रोजगार पैदा करने की बात करती है। हम जो कुछ करते हैं,जब तक व्यक्ति को हकीकत रुप से अहसास नहीं होगा तो वह वास्तविकता से दूर चला जायेगा। मैं समझता हूं कि यह अपने आप में एक धोखा है।
सभापति महोदय, १९९९-२००१ में २.८ करोड़ श्रमिक संगठित क्षेत्र में थे और असंगठित क्षेत्र में ३६.९ करोड़ श्रमिक थे जिनमें २३.७ करोड़ श्रमिक सिर्फ कृषि क्षेत्र के हैं। मैंने पहले भी निवेदन किया था कि ३ करोड़ श्रमिकों को १८३ दिन से कम काम मिलता है और सरकार एक करोड़ श्रमिकों को काम देने की बात करती है। जबकि हर साल ७० लाख नये बेरोजगार इस देश में पैदा हो रहा हैं। दसवीं पंचवर्षाय योजना के अंत तक अगर यह स्थिति यथावत् रही तो यह संख्या २१ बलियन तक हो जायेगी।
सभापति महोदय, सरकार ने ०१.०७.२००१ से कृषि श्रमिको के लिये सामाजिक सुरक्षा योजना शुरु की थी जिसमें जीवन सह श्रम योजना, धनराशि वापसी पेंशन वर्ष लाभ जिसके तहत १८ से ५० वर्ष के श्रमिकों को उसका लाभ मिलना था । सरकार ने कहा था कि श्रमिक इस योजना में अपनी तरफ से प्रतिरोज एक रुपया देगा और सरकार उसमें दो रुपये प्रतिरोज डालेगी। मैं माननीय मंत्री जी से निवेदन करुंगा कि वे उत्तर में पूरा ब्यौरा दें कि इस योजना को किस तरह से अमलीजामा पहनाया जा रहा है। कृषि मजदूरों के कल्याण के लिये वर्ष २००० में एक कोष की स्थापना की गई थी कि मालिकों के आंशिक योगदान से मजदूरों के कल्याण के लिये एक कोष बनायेंगे लेकिन वह योजना आज तक कार्यान्वित नहीं हो सकी।
इस देश में ६० प्रतिशत श्रमिक कृषि पर निर्भर करते हैं , १३ प्रतिशत मजदूर उद्योगों पर आधारित हैं, २७ प्रतिशत वे लोग हैं जिनका संबंध सेवा क्षेत्र से है। मैं आपके माध्यम से निवेदन करना चाहता हूं कि इस नीति के पीछे सरकार का विरोधाभास है। माननीय राष्ट्रपति का अभिभाषण, जो एक प्रकार से सरकार का सौगन्धनामा होता है, उसमें एक करोड़ लोगों को रोजगार दिये जाने की बात की गई थी। १५ अगस्त, १९९८ को माननीय प्रधन मंत्री जी ने लालकिले की प्राचीर से एक करोड़ लोगों को प्रतिवर्ष रोजगार दिये जाने की बात कही थी। यह बात बराबर चलती रही। गत वर्ष राष्ट्रपति जी के अभिभाषण पर हुई चर्चा के दौरान माननीय प्रधान मंत्री जी ने जो कुछ कहा, मै उसका उल्लेख करना चाहता हूं :-
" प्रधानमंत्री जी ने कहा कि रोज़गार का प्रश्न टेढ़ा है, आर्थिक विकास जरूरी है, उन्हें सही दिशा में क्रियान्वित करने की आवश्यकता है लेकिन रोजगार के अवसर भारी उद्योंगों में कम हो रहे हैं, तकनीकी कारणों से भविष्य में और कम होने की सम्भावना है।
राष्ट्रपति जी के अभिभाषण पर जब बहस हुई तो इसका सीधा सा मतलब यह है कि हमारी आर्थिक उदारीकरण नीति के चलते हमारे देश में बेरोजगारी की समस्या और जटिल हो जायेगी। सरकार घोषणा कुछ भी करे लेकिन सरकार खतरों को वास्तविक रु प से जानती है। आज सब से बुनियादी और अहम सवाल यही है कि अगर इस देश में इस मूल समस्या का अंत करना है तो उसके लिये दो ही विकल्प हैं - कृषि आधारित बजट और श्रम पर आधारित उद्योग दुनिया में जहां आबादी कम है, लोग कम हैं, वहां पूंजी और तकनीक को हम प्रोत्साहित करें तो बात समझ में आती है, लेकिन हिन्दुस्तान जैसा देश, जहां सौ करोड़ से ज्यादा की आबादी है, वहां पूंजी और तकनीक पर आधारित उद्योग यदि हम चलायेंगे तो सौ वर्षों में भी इस देश का कल्याण नहीं हो सकता। जब तक हमारे देश का बजट कृषि पर आधारित नहीं होगा, तब तक कुछ नहीं होगा। कहा जाता है किसान अन्नदाता है, देश में ६०-७० परसेन्ट लोग कृषि पर निर्भर करते हैं, लेकिन हिन्दुस्तान के बजट में निरन्तर कृषि की उपेक्षा होती रही है। इसलिए यदि इस देश को बचाना है तो देश की सामाजिक परिस्थिति को नजरअंदाज करके हम देश का कल्याण नहीं कर सकते।
सभापति महोदय, मैं निवेदन करना चाहता हूं कि जो रोजगार के माध्यम है, उन माध्यमों में यह भी कहा गया कि सड़क निर्माण के कार्यों में ग्रामीण अंचलों के श्रमिकों को रोजगार देने का काम किया जायेगा। लेकिन जो प्रधान मंत्री ग्राम सड़क योजना है, उसे वर्ष २००३ से २००७ तक पूरा करने का लक्ष्य रखा गया है। इसमें पहले एक हजार की आबादी के गांव और उसके बाद पांच सौ की आबादी वाले गांवों को सड़कों से जोड़ने की बात है। इसका जो लक्ष्य है, उसके हिसाब से वर्ष २००७ तक यह कार्यक्रम समाप्त हो जायेगा और सरकार के मुताबिक अगर इस कार्य में विलम्ब भी हुआ तो प्रधान मंत्री ग्राम सड़क योजना का जो कार्यक्रम है, वह वर्ष २०१० तक खत्म हो जायेगा। मंत्री जी जब आप जवाब दें तो यह भी बतायें कि वर्ष २०१० के बाद आप क्या करेंगे, क्योंकि योजना की प्रगति बहुत आहिस्ता है। आज आवश्यकता इस बात की है कि लोगों को रोजगार की गारंटी हो और उनसे रोजगार न छीना जाए।
सभापति महोदय, इस बार दसवी पंचवर्षीय योजना में कहा गया, जैसा मैंने आपसे पहले निवेदन किया कि हम एक वर्ष में एक करोड़ लोगों को रोजगार देंगे। मैं रोजगार की बात नहीं जानता, लेकिन कमेटियों की बात जरूर जानता हूं। प्रधान मंत्री जी के १५ अगस्त, १९९८ के भाषण के बाद तत्काल श्री मोंटेक सिंह अहलूवालिया कमेटी और द्वितीय श्रम आयोग हमने बना दिया। डा.एस.पी. गुप्ता कमेटी हमने बना दी और राज्यों में टास्क फोर्स गठित करने का काम भी हमने किया। एक वर्ष में एक करोड़ लोगों को रोजगार देने का जो लक्ष्य था, उसमें बकौल श्री एस.पी.गुप्ता, जो योजना आयोग के सदस्य हैं, उनका कहना था कि एक वर्ष में एक करोड़ लोगों को रोजगार यानी पांच वर्ष में पांच करोड़ लोगों को रोजगार देने का जो हमारा आधार होगा, वह इस प्रकार है कि तीन करोड़ लोगों को रोजगार हम वार्षिक विकास की दर से देंगे और दो करोड़ लोगों को सरकारी योजनाओं के क्रियान्वयन से देंगे। वर्मा जी, मैं बड़ी विनम्रता से आपसे कहना चाहता हूं कि सरकार ने विकास दर का जो लक्ष्य घोषित किया है, वह आठ फीसदी है। पिछले वर्ष साढ़े चार फीसदी विकास दर रही है और इस बार मौसम अच्छा रहने के कारण विकास दर छ: फीसदी रहने की संभावना है। वार्षिक विकास दर का जो लक्ष्य हम हासिल करना चाहते हैं, वह लक्ष्य हमें नहीं मिल रहा है और वार्षिक विकास दर का आठ फीसदी का जो लक्ष्य हमने घोषित किया है, उसके निकट भी हम नहीं जा पा रहे हैं तो फिर हम लोगों को रोजगार कैसे दे पायेंगे। निश्चित रूप से यह एक विचारणीय सवाल है।
मैं एक निवेदन और करना चाहता हूं कि जब सरकार कहती है कि हम एक वर्ष में एक करोड़ लोगों को रोजगार देंगे तो मंत्री जी आप यह भी बताने का कष्ट करें कि हमने ऐसे कौन से क्षेत्रों को चिहनांकित किया है, जहां से रोजगार के अवसर पैदा होंगे। मैं मिसाल के तौर पर उदाहरण देना चाहता हूं कि सम्पूर्ण ग्रामीण रोजगार योजना में वर्ष १९९९-२००० में ४२१७ करोड़ रुपये का आबंटन हुआ जो वर्ष २०००-२००१ में यह घटकर ३८६८ करोड़ रह गया, वर्ष २००१-२००२ में यह और घटकर ३७९२ करोड़ रह गया और वर्ष २००२-२००३ में यह और घटकर ३६९८ करोड़ रुपये रह गया। गांव के लोगों को जिस योजना से लाभ मिल सकता था, रोजगार मिल सकता था, उसके बजट को बढ़ाने के बजाय हम क्रमश: कम कर रहे हैं तो रोजगार कैसे बढ़ेगा। इसके अलावा ग्रामीण स्वर्ण जयंती रोजगार योजना में वर्ष १९९९-२००० में ९५९ करोड़ रुपये आबंटित हुए।
मैं आपके माध्यम से निवेदन करना चाहता हूँ कि २०००-२००१ में ११६ करोड़ रुपये, २००१-२००२ में ९६९ करोड़ रुपये और २००२-२००३ में सिर्फ ६५९ करोड़ रुपये दिये गये। ग्रामीण अंचल में जिन योजनाओं पर दौलत खर्च करके आप लोगों को रोज़गार दे सकते थे, उनके बजट में आप निरंतर कमी करते जा रहे हैं। ग्रामीण अंचल में संचालित जो योजनाएं हैं, जिनसे ग्रामीण लोगों को काम मिल सकता था, एक राजनैतिक कार्यकर्ता होने के नाते मेरी समझ से यह परे है कि सरकार एक वर्ष में एक करोड़ लोगों को रोज़गार कैसे दे पाएगी।
अंत में मैं आपके माध्यम से निवेदन करना चाहता हूँ कि स्थिति बहुत भयावह है और बेरोज़गारी की समस्या अत्यधिक जटिल है। हम लोग आंकड़ों के आधार पर बात करते हैं कि इतने लोगों के नाम रोज़गार कार्यालय में रजिस्टर्ड हैं, इतने लोग हमारे देश में बेरोज़गार हैं - मैं समझता हूँ कि ये आंकड़े ठीक नहीं हैं। साहिब सिंह वर्मा जी दिल्ली के मुख्य मंत्री रहे हैं और दिल्ली के रोज़गार कार्यालय में साढ़े दस लाख लोगों के नाम पंजीकृत थे। साढ़े तीन करोड़ रुपये से ज्यादा उस दफ्तर पर खर्च किये और तीन वर्ष में सिर्फ २१५ लोगों को रोज़गार मिला। यह समस्या बहुत गंभीर है और मैं समझता हूँ कि आज की चर्चा जो बसुदेव आचार्य जी ने शुरू की है, उसका सार्थक मतलब यही होगा कि हम रोज़गार के नए अवसर पैदा कर सकें, बेरोज़गारों को काम दे सकें, उनके संरक्षण और सुरक्षा का, उनके बीमे का, उनको मिलने वाले लाभों का भुगतान करा सकें, उसके लिए कोई विधान ला सकें। मुझे यही निवेदन करना था।
श्री सुरेश रामराव जाधव (परभनी) : सभापति जी, बसुदेव आचार्य जी जो संकल्प लेकर आए हैं, श्रमिकों के हितों के संरक्षण के लिए उपाय करने के बारे में कि हमें कौन से उपाय करने चाहिए जिनसे हम कामगारों का कल्याण कर सकते हैं, श्रमिकों को सुरक्षा दे सकते हैं, उनको कैसे सामाजिक सुरक्षा प्रदान कर सकते हैं, आर्थिक सुरक्षा कैसे दे सकते हैं, मैं अपनी पार्टी की तरफ से उसका समर्थन करता हूँ।
महोदय, शिवसेना पार्टी हमेशा से ही कामगारों के हित में काम करने वाली पार्टी रही है। मैंने ध्यानपूर्वक बसुदेव जी का भाषण सुना। उनका भाषण सुनने के बाद श्रमिकों के बारे में ज्यादा कुछ कहने के लिए नहीं बचा है। हमारा हिन्दुस्तान सौ करोड़ से अधिक की आबादी वाला देश है। हमारा देश ग्रामीण इलाकों में बसा हुआ है। इस सौ करोड़ की आबादी में से ४० करोड़ आबादी कामगार लोगों की है। ४० करोड़ लोगों का सवाल इसमें जुड़ा हुआ है। इसमें संगठित और असंगठित मज़दूर दोनों हैं। जो संगठित कामगार हैं, वे अपना हित जानते हैं, यूनियन के माध्यम से, धरना आदि के माध्यम से वे अपना हित-साधन करते हैं।
सभापति महोदय, मैं बताना चाहता हूं कि जो असंगठित श्रमिक हैं, उनका अपना कोई संगठन नहीं है। खासतौर से जो खेती-बाड़ी में काम करने वाले श्रमिक हैं, उनका अपना कोई संगठन नहीं है। देश में १२ करोड़ से अधिक लोग खेती में काम करते हैं। इन सबका अपना कोई संगठन नहीं है। मैं आपके माध्यम से श्रम मंत्री महोदय के ध्यान में लाना चाहता हूं कि कृषि श्रमिकों की स्थिति बहुत दयनीय है। वे बहुत दुरावस्था में अपना जीवन-यापन कर रहे हैं। उनके न कोई काम के घंटे निर्धारित हैं और न कोई और सुविधाएं उन्हें मिलती हैं। वे दिन में १०-१० और १२-१२ घंटे काम करते हैं। उन्हें जो न्यूनतम मजदूरी मिलनी चाहिए, वह भी नहीं मिलती है। उनके लिए किसी भी प्रकार की छुट्टी का कोई प्रावधान नहीं है। उनके लिए किसी भी प्रकार की चकित्सा की कोई सुविधा नहीं है। वे दिन-रात खेती में काम करते हैं, लेकिन हमारे देश में कोई ऐसा श्रम कानून नहीं है जो उनकी सुरक्षा कर सके, उनके हक उन्हें दिला सके। हमारे देश में श्रम कानूनों की कमी नहीं है, लेकिन उनका फायदा संगठित श्रमिक उठा लेते हैं, लेकिन असंगठित श्रमिकों को उनका लाभ नहीं मिलता। हमारे देश में ऐसा कोई सिंगल लेबर लॉ नहीं है जो एग्रीकल्चर लेबर की सामाजिक और आर्थिक सुरक्षा का प्रबन्ध कर सके।
महोदय, देश में कानून तो बहुत हैं। सरकार हर प्रकार की सुविधा उपलब्ध कराने का प्रयास करती है, लेकिन असंगठित श्रमिकों के लिए सरकार सुविधाएं उपलब्ध कराने हेतु जो प्रयास कर रही है, वे पर्याप्त नहीं हैं। सरकार की ओर से उनके कल्याण के लिए अनेक योजनाएं चलाई जा रही हैं। जेसे सामाजिक सुरक्षा योजना, बीमा योजना, काम आधारित योजना, लेकिन ये सब योजनाएं सीमित हैं। ये जो योजनाएं सरकार की ओर से चलाई जाती हैं, इनका स्वरूप व्यापक होना चाहिए, इनका दायरा व्यापक होना चाहिए। जो असंगठित श्रमिक हैं, उनकी समस्याएं बहुत व्यापक हैं। असंगठित क्षेत्र के श्रमिक बिखरे हुए हैं। सामान्यत: उनके पास सौदेबाजी की शक्ति नहीं होती है और यदि होती है, तो बहुत कम होती है। असंगठित श्रमिकों के सामने अनेक प्रकार की समस्याएं होती हैं।
महोदय, असंगठित श्रमिक, जो खेती में काम करते हैं, उनके सामने रोजगार के क्षेत्र में सबसे बड़ी समस्या खराब मौसम की आती है। उनके रोजगार का कोई स्थिर साधन नहीं है। हमारी आजादी को ५५ साल हो गए, लेकिन अभी तक हम असंगठित क्षेत्र के श्रमिकों के लिए रोजगार के स्थाई साधन उपलब्ध नहीं करा पाए हैं। हमारे माननीय सांसद श्री रामजी लाल सुमन ने अभी अपने भाषण में कहा कि देश के असंगठित क्षेत्र में कार्य करने वाले श्रमिक को कब तक स्थाई रोजगार उपलब्ध करा दिया जाएगा, इस बारे में सरकार क्या सोचती है, उसे कब तक स्थाई रोजगार उपलब्ध करा दिया जाएगा।
एग्रीकल्चर में काम करने वाली जो लेबर है, बहुत सारे कानून बनाए हैं लेकिन अभी तक हम एग्रीकल्चर में रात-दिन काम करने वाली जो लेबर है उनके लिए जल्दी से जल्दी सर्वसम्मति से एक कॉम्प्रीहैंसिव कानून बनाने की जरूरत है। हमारे लेबर मनिस्टर, देश के महामहीम राष्ट्रपति जी ने, ४० करोड़, जो असंगठित लेबर है, उनके लिए रोजगार देंगे, ऐसा महामहीम राष्ट्रपति जी ने अपने भाषण में वायदा किया था।
महोदय, हमारे पंथ प्रधान, देश के श्रम मंत्री, साहिब सिंह वर्मा जी काश्तकारों का दुख जानते हैं। हमारे देश के छोटे-मोटे किसान, १२ करोड़ से अधिक किसानों का भी दुख-दर्द जानते हैं। सही मायनों में हमारे लेबर मनिस्टर ने वायदा किया था कि लेबर के हित, सामाजिक और आर्थिक सुरक्षा के लिए इस मानसून सत्र में हम कानून बनाएंगे, उसका क्या हुआ, मुझे पता नहीं है। मैं आपके माध्यम से मंत्री जी से रिकवेस्ट करना चाहता हूं कि जल्दी से जल्दी आपने जो वायदा किया था उसे पूरा करने के लिए कदम उठाइं। ग्रामीण इलाकों में जो छोटे-छोटे बिल्डर के पास काम करते हैं, उनकी उपेक्षा ज्यादा होती है। उनके पास जो कांट्रेक्टर हैं, काम करने वाले हैं, उनकी उपेक्षा ज्यादा होती है। उसके लिए कोई कानून नहीं है। उन्हें मनिमम वेजेस भी नहीं मिलता है। आठ-आठ, दस-दस, १२-१२ घंटे तक उन्हें काम करना पड़ता है।
महोदय, मैं आंध्रा प्रदेश में शिवसेना का इंचार्ज हूं। मैंने देखा है कि वहां बीड़ी कामगरों की समस्या बहुत ज्यादा है। हमारे ग्रामीण क्षेत्र में, छोटे-छोटे जो तालुका होते हैं, वहां जो काम करने वाले लोग हैं, छोटी-छोटी दुकानों में काम करने वाले हैं, उनके लिए कोई कानून नहीं है, कोई सुरक्षा का उपाय नहीं है। यह सवाल ४० करोड़ आबादी से जुड़ा हुआ, इस देश का अति महत्व का है। यह असंगठित लोगों का सवाल है। जब तक हम इस सवाल को हल नहीं करेंगे, तब हमारे देश में अमन एवं शांति कायम नहीं होगी। यह जो असंगठित कामगार लोगों का सवाल है, इसके लिए कुछ कारगर कदम उठाने की जरूरत है।
महोदय, मैं आपके माध्यम से केन्द्र सरकार से अपील करूंगा कि ४० करोड़ लोगों से जुड़े हुए इस सवाल को सर्वसम्मति से एक कॉप्रीहैंसिव बिल लाकर सामाजिक सुरक्षा प्रदान करें, आर्थिक सुरक्षा दें और देश के कल्याण के लिए काम करें।
प्रो. रासा सिंह रावत (अजमेर):माननीय सभापति महोदय, मैं श्री बसुदेव जी आचार्य द्वारा लाये गये इस श्रमिकों के हितों के संरक्षण के लिए उपाय बिल का समर्थन करता हूं।
लेकिन उन्होंने जिस ढंग से एक कारुणिक चित्र प्रस्तुत करने का प्रयास किया है कि जैसे श्रम के क्षेत्र में एन.डी.ए. सरकार कुछ कर ही नहीं रही है या वर्तमान श्रम मंत्री के द्वारा कोई प्रयास ही नहीं किये जा रहे हैं अथवा इस समय सार्वजनिक उपक्रमों की जो स्थिति हो गई है या श्रमिकों की जिस प्रकार की उन्होंने स्थिति का चित्रण किया है, वह एक निराशाजनक पहलू है। हर चीज के दो पक्ष होते हैं, एक उज्जवल पक्ष और एक अन्धकारपूर्ण पक्ष, उन्होंने स्थिति को जिस नजरिये से देखने का प्रयास किया है, उस नजरिये से उन्होंने वह चित्र खींचा है। हो सकता है कि उनकी द्ृष्टि से वह सही हो, लेकिन उसमें कुछ अतिरेक मुझे दिखाई देता है। इसलिए मैं कहना चाहूंगा कि जब से एन.डी.ए. सरकार आई है, उसके बाद से निरन्तर श्रमिकों के हितों के संरक्षण के लिए उपाय बरते जा रहे हैं। यहां पर वर्तमान श्रम मंत्री जी विराजमान हैं, जो स्वयं एक किसान के बेटे हैं। जिस ग्रामीण पृष्ठभूमि से वे आते हैं, उसमें वे जानते हैं कि कृषि श्रमिकों की क्या समस्या है या आम मजदूरों को क्या परेशानी है। यहां पूर्व श्रम मंत्री जी भी विराजमान हैं। उन्होंने अपने कार्यकाल में और वर्तमान श्रम मंत्री जी ने अपने कार्यकाल में जो कुछ किया है, वह सारे देश के सामने है। वे जो कुछ वर्तमान परिस्थितियों में कर पाये हैं, उनकी सामाजिक सुरक्षा के लिए, असंगठित श्रमिकों के लिए और श्रमिक मात्र के लिए, उसकी सराहना करनी चाहिए। वे वह सब करने का प्रयास कर रहे हैं। हां, गिलास पूरा भरा हुआ होना चाहिए, पूरा भरा हुआ नहीं, आधा भरा हुआ है, आप यह कह सकते हैं, लेकिन गिलास बिल्कुल ही खाली है, खाली है, यही रटन्त लगाते रहें तो मैं समझता हूं कि वे केवल समस्या का केवल एक ही द्ृष्टिकोण प्रस्तुत करते हैं।
सुमन साहब और आचार्य जी मुझे क्षमा करेंगे, यह ठीक है कि देश के अन्दर ९४ प्रतिशत श्रमिक असंगठित क्षेत्र के हैं और केवल छ: प्रतिशत ही संगठित क्षेत्र के हैं, लेकिन संगठित क्षेत्र के श्रमिकों की भी आज जो कारुणिक स्थिति हुई है, बंगाल और केरल में, जो राज्य औद्योगिक द्ृष्टि से आज पिछड़े हुए हैं, आखिर उनके लिए जम्मेदार कौन सी नीतियां हैं। बार-बार यह कहना कि चाहे जो मजबूरी हो, हमारी मांगें पूरी हों, इससे हमारे सार्वजनिक उपक्रमों की क्या स्थिति हो गई है, जो आधुनिक भारत के तीर्थ कहलाते थे, जिनके ऊपर हम गौरव का अनुभव करते थे कि हजारों लोगों को वहां रोजगार मिलेगा और हमारे देश के अन्दर औद्योगिक द्ृष्टि से हम समृद्धशाली बन जाएंगे, लेकिन वहां यूनियन, संगठित श्रमिक और एक विशेष विचारधारा के लोग कभी एक झंडा, कभी दूसरा झंडा, कभी एक मांग, कभी दूसरी मांग और कभी तीसरी मांग करते रहे, परिणामस्वरूप आज सार्वजनिक उपक्रमों की दयनीय स्थिति हो गई है तो आखिर हमें आत्मनिरीक्षण करना पड़ेगा कि उसके लिए जिम्मेदार कौन है। आखिर क्यों ऐसी स्थिति हो गई कि ठेका श्रमिक लाने पड़े। आज जो बड़ी-बड़ी मिलें मुम्बई के अन्दर थी, मेरे निर्वाचन क्षेत्र ब्यावर के अन्दर थीं या अहमदाबाद के अन्दर थीं, वे सब आज बन्द पड़ी हैं। अगर कोई एकाध चल भी रही है तो वह भी घाटे में चल रही है, क्योंकि यूनियन का ऐसा हाल है। हालांकि श्रमिकों के संरक्षण के लिए यूनियन का गठन करना उनका वैधानिक अधिकार है और वे अपने हक के लिए लड़ती हैं, अपने पसीने का हक मांगती हैं, उनको अपना हक मांगने का पूरा अधिकार है, लेकिन उसकी एक सीमा होती है। अगर काम नहीं करेंगे तो कैसे काम चलेगा। होना तो यह चाहिए कि देश के हित में काम करेंगे और काम के बदले पूरे दाम लेंगे। अगर यह भावना हो कि हम देश के लिए, हमारे देश की औद्योगिक समृद्धि के लिए काम करेंगे तो एक वह द्ृष्टिकोण सामने आता है। इसलिए मैं समझता हूं कि जो चित्र सार्वजनिक उपक्रमों का खींचा गया है, वह किसी भी द्ृष्टि से उचित प्रतीत नहीं होता।
मैं आपके माध्यम से कहना चाहूंगा कि अभी वर्णन किया गया कि जैसे बेरोजगारी बढ़ाने वाली केवल यही सरकार हो। आखिर ५० सालों के अन्दर जिन लोगों के हाथ में शासन था, देश के शासन की बागडोर थी, उन्होंने क्या किया? उन्होंने कितने रोजगार के साधन जुटाये। आखिर यह बेरोजगारी तो दिन दूनी रात चौगुनी बढ़ रही है। जस-जस सुरसा बदनु बढ़ावा, तासो दुनि कपि रूप दिखावा। जैसे रामचरित मानस में आता है कि सुरसा ने जिस प्रकार से अपना मुंह हनुमान जी को निगलने के लिए फाड़ा, हनुमान जी उससे डबल हो गये। जैसे-जैसे सरकारें प्रयत्न करती रहीं, बेरोजगारी बढ़ती हुई आबादी के कारण दिन दूनी रात चौगुनी बढ़ती चली जा रही है।
18.00 hrs. फिर भी एन.डी.ए. सरकार आने के बाद, माननीय श्री अटल बिहारी वाजपेयी जी के नेतृत्व में बेरोजगारी को दूर करने के लिए, रोजगार के अवसर सृजित करने के लिए काफी प्रयास किये गये हैं। …( व्यवधान)
श्री रामजीलाल सुमन : सभापति महोदय, मैं रासा सिंह रावत जी से निवेदन करना चाहता हूं कि यह निशुद्ध नकारात्मक प्रयास है। कोई न कोई कारण रहा होगा।…( व्यवधान)
सभापति महोदय : रासा सिंह रावत जी, आपका भाषण आगे जारी रहेगा।
The House stands adjourned to meet at 11 a.m. on Monday, 4th August, 2003.
18.00 hrs. The Lok Sabha then adjourned till Eleven of the Clock on Monday, August 4, 2003/Sravana 13, 1925 (Saka).
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