Lok Sabha Debates
Regarding Reported Irregularities In Allotment Of Lpg Dealership And Petrol ... on 2 August, 2002
Title: Regarding reported irregularities in allotment of LPG dealership and Petrol Pumps in the country.
श्री दिनेश चन्द्र यादव (सहरसा):अध्यक्ष जी, बाढ़ पर मेरा भी नोटिस है। मैं भी बोलना चाहता हूं। बाढ़ के कारण लाखों की संख्या में लोग परेशान हैं…( व्यवधान)
SHRI PRIYA RANJAN DASMUNSI (RAIGANJ): Mr. Speaker, Sir, this morning, I raised the banner line of the newspaper, The Indian Express, in which the distinguished Minister, Shri Arun Shourie revealed so many scams and disclosures while he was a journalist. … (Interruptions) It is his favourite newspaper. … (Interruptions) Sir, what is going on? … (Interruptions)
SHRI SOMNATH CHATTERJEE (BOLPUR): Sir, please take some action against them. … (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : Sir, we are always ready to co-operate with you. … (Interruptions)
Mr. Speaker, Sir, our Prime Minister, respected Shri Atal Bihari Vajpayee time and again made one thing clear both inside and outside the House that there would be good governance of the Government and also full transparency free from all kinds of corruption. The NDA airline began its journey with this note. Whatever we may tell the House about various scams and other things, they may take them in their own spirit. But today’s revelation has come through The Indian Express.
श्री शिवाजी माने (हिंगोली):श्री सतीश शर्मा ने किया है।
श्री प्रियरंजन दासमुंशी: श्री सतीश शर्मा ने किया होगा तो भी मैं बोलूंगा।
Sir, the news has been disclosed as part-A. Part-B is coming this evening and Part-C will be coming tomorrow. Each one is ready.
There was a discretionary quota for petrol pump allocation in the Tenth Lok Sabha. While we were on that side, Members from the Opposition raised this question that such discretionary quota should be totally abolished. The issue of discretionary quota, which was used by several Ministers including from our Government, went even before the Supreme Court. The Supreme Court, though appreciated the method of distribution, made it clear that though it was distributed to a number of bona fide people, such discretionary powers should not be used. This Government came and said that they abolished the system and that now this should be processed through the Oil Selection Board.. The Chairman of the Oil Selection Board was a handpicked retired judge. It is not by any interview or anything. He was handpicked person of the Government. The members of the Board used to confabulate.
The first part reveals that there is no one from Kargil martyr’s family. There is no one from freedom fighter’s family. There is no one who is a handicapped social worker. There is no one who is a destitute woman, but there is a list of Party functionaries and close associates of the Ruling Party.… (Interruptions) Mr. Speaker, Sir, I am not making any personal allegation against any individual of the Government. I am not doing so. I am coming to the question of accountability.
SHRI S. JAIPAL REDDY (MIRYALGUDA): Shri Arun Shourie, it is an invisible Government.
SHRI PRIYA RANJAN DASMUNSI : Though the Minister of Petroleum, Shri Ram Naik, assured many times in the House that no personal preference, no kind of distribution is issued on personal preference and that all are objectively done, it has been revealed today. I do not want to take the time of the House to read out the first part of so many names of kith and kin.
One was allotted to Shri Chandrakant Diwate, his father is an MLA of BJP from Lakhandur. Then it is allotted to Vishnu Sawara, Abhijit Phadnavis, Sarala Kambale, Vijaya Dhote, Pratap Adsad, Anjali Karad, Sunil Gudhe… (Interruptions)
MR. SPEAKER: Please sit down.
… (Interruptions)
अध्यक्ष महोदय: मंत्री जी यहां उपस्थित हैं और वह इसका उत्तर देंगे। मेरी आप सब से प्रार्थना है कि मंत्री जी इस पर उत्तर देने वाले हैं। मैं आपकी भावना को समझता हूं।
…( व्यवधान)
अध्यक्ष महोदय: आप सब क्या कर रहे हैं? Let me make it clear to everybody.
The hon. Minister of State is present here. It has been agreed that if the hon Minister Shri Ram Naik is not here, the Minister of State would respond. If we go back on whatever we have agreed, it would really not be desirable. He is reading the names, which he has got. The hon. Minister can stand up and refute that these names are not the correct names. He has every right to do it.
… (Interruptions)
श्री शिवराज सिंह चौहान (वदिशा):अध्यक्ष महोदय, इस तरह नाम नहीं ले सकते…( व्यवधान)
अध्यक्ष महोदय : आप मंत्री कब से हो गये? आप रुकिये। Let the Minister reply.
I would like you to be brief because this is ‘Zero Hour’. We must go according to the practice in the ‘Zero Hour’.
श्री प्रियरंजन दासमुंशी:अध्यक्ष जी, मैं पूरी जिम्मेदारी से साथ बताना चाहता हूं। … (Interruptions) I am not yielding.
I would like to make it clear on behalf of our party that in the distribution of favours if any Member from our party is involved, he should be dealt with very firmly. … (Interruptions) I challenge it with authority on behalf of my party. … (Interruptions) I am not yielding. Why are you allowing him? … (Interruptions)
श्री शिवराज सिंह चौहान:अध्यक्ष महोदय, जितने पैट्रोल पम्प एम.पीज़ और एम.एल.एज़ को मिले हैं, सब कैंसिल कर दो…( व्यवधान)
SHRI KIRIT SOMAIYA (MUMBAI NORTH EAST): Sir, the hon. Member is levelling allegations against MLAs and MPs of the country. It should not go on record. … (Interruptions)
MR. SPEAKER: Let me first know whether you are saying that these MLAs are corrupt. Have you said that these MLAs are corrupt? Have you made any allegation that these MLAs are corrupt?
SHRI PRIYA RANJAN DASMUNSI : No. I have not made any allegation against any MLA or MP of the country. I would like to make it very clear here. … (Interruptions)
I respect my colleague Shri Kirit Somaiya. If he has the moral authority to accuse the newspaper that published the names of MLAs, MPs and others, he can bring a privilege motion against that newspaper. We will support him. … (Interruptions)
श्री शिवराज सिंह चौहान:अध्यक्ष महोदय, जितने नेताओं और उनके परिवारों या इधर या उधर के एम.पीज़ और एम.एल.एज़ को पैट्रोल पम्प मिले हैं, सब कैंसिल कर दो।…( व्यवधान)
मेरे क्षेत्र में ऐसा कोई नहीं मिला।
SHRI KIRIT SOMAIYA : Sir, he is challenging the jurisdiction and doubting the intentions of the High Court Judge. How can he challenge that? … (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : I would like to make the following submissions. My first submission to the hon. Minister is that at the immediate opportunity available to him, he may lay on the Table – maybe, today or on Monday – the full list of petrol pump beneficiaries during the tenure of the NDA Government.
The second thing is the composition of the Oil Selection Boards and the method in which Chairmen were selected.
The third thing is the entire matter should be…… (Interruptions) Sir, if this is the way… (Interruptions) They are exposing themselves and their interests. What can I do? … (Interruptions) They are so obsessed. … (Interruptions)
श्री शिवराज सिंह चौहान:अध्यक्ष महोदय, जितने नेताओं, उनके परिवारों और रिश्तेदारों को पैट्रोल पम्प मिले हैं, सबके सब निरस्त होने चाहिए। …( व्यवधान)यह दोनों तरफ से होना चाहिए और सारे के सारे पैट्रोल पम्प निरस्त होने चाहिए।…( व्यवधान)
MR. SPEAKER: Please sit down. All of you, please sit down.
अध्यक्ष महोदय : इस सदन में डसिप्लिन रखना है या नहीं रखना है, इस पर चर्चा होने की जरूरत है। क्योंकि मैं सोचता हूं कि एक विषय की सभापति इजाजत देते हैं कि यह विषय उठाया जाए। इजाजत देने के बाद सभासद जब तक किसी पर व्यक्तिगत रूप से एलीगेशन नहीं लगाता है, तब तक उन्हें बोलने देना चाहिए।
DR. VIJAY KUMAR MALHOTRA (SOUTH DELHI): Sir, how long will he speak? … (Interruptions)
MR. SPEAKER: As far as time is concerned, you are absolutely right. I have already told the hon. Member that he should restrict because this is a debate, which has been raised in the `Zero Hour’. `Zero Hour’ means he can mention the point.
… (Interruptions)
MR. SPEAKER: But if he is not disturbed, then he will complete as quickly as possible. So, my request to all the hon. Members is that let him quickly complete his subject because thereafter we can go to another subject. Therefore, I told him that there is no need of reading all the names because that will take the time of the House; otherwise he can make his point. I am not asking him… … (Interruptions)
श्री शिवराज सिंह चौहान:इससे पहले हजारों लोगों को पैट्रोल पम्प मिले हैं, उन सबके भी निरस्त होने चाहिए।…( व्यवधान)
अध्यक्ष महोदय : प्लीज आप बैठिये।
SHRI SOMNATH CHATTERJEE : Sir, please allow me to speak for half-a-minute.
Today, everybody knew that this matter would be raised in the House. If Shri Ram Naik has been present in the House, he could have replied instead of all the hon. Members standing up, and then we would have been happy. But instead of that, he kept himself away. Now, so many hon. Members are disturbing and not allowing even a sentence to be completed. … (Interruptions)
MR. SPEAKER: Please now let him continue for a few minutes. He will complete in a few minutes’ time. Then, we will go to another subject.
… (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : Sir, I promise you that I will not take long time.
Sir, I make a few submissions through you to the hon. Minister. My first submission is, please at the opportune moment, in the next week, when he feels it convenient to lay on the Table of the House the names of all the allottees during the tenure of… (Interruptions) What do we do? What shall I do? He should lay the names of all the allottees on the Table of the House. … (Interruptions)
MR. SPEAKER: He is only demanding a list to be placed on the Table of the House. इसमें क्या गलती है, अभी आप इन्हें क्यों डिस्टर्ब कर रहे हैं। आप ऐसा मत कीजिए।
श्री हन्नान मोल्लाह (उलूबेरिया): जो पैट्रोल पम्प मंत्रियों, एम.पीज. और एम.एल.एज. के रिश्तेदारों में बंटे हैं, उन सबकी जांच सी.बी.आई. से होनी चाहिए।…( व्यवधान)
अध्यक्ष महोदय : आप चेयर का काम मत करिये, मेहरबानी करके चेयर का काम मुझे करने दीजिए।
SHRI PRIYA RANJAN DASMUNSI : Sir, my second submission to the Government is to refer the entire matter to the CBI for immediate investigation, seeking all the documents and minutes of the Oil Selection Boards and till such outcome comes, cancel all the allotments, come what may. … (Interruptions) Keep in abeyance. … (Interruptions)
Sir, my third submission through you is, property and assets evaluation by a competent income-tax authority of those retired judges who were Chairmen and the Members of the Board should be made right from the day when they assumed office. … (Interruptions)
Sir, my fourth submission is that till such time the outcome is not available to the House and full report of the CBI is not processed, the hon. Minister, Shri Ram Naik, should not hold the office to suppress and oppress…… (Interruptions)
He should step down and the Government must respond quickly in this matter.
Sir, I would like to make it absolutely clear without questioning the bona fide of any MPs or MLAs – I respect them, as they are my colleagues—if any one is found in this matter to have been the beneficiary, either from that side or this side, the law of the land should apply equally. It does not matter. Therefore, I submit the Government to respond. If the Government’s response is positive, then we will be happy, if it is not, then we will decide our course of action. … (Interruptions)
SHRI RUPCHAND PAL (HOOGLY): Please give me half-a-minute, Sir.… (Interruptions)
डॉ. रघुवंश प्रसाद सिंह (वैशाली):इसमें जो पैसे खाए गए हैं, जो लूट हुई है उसकी जांच होनी चाहिए। यह पॉइंट दासमुंशी जी ने छोड़ दिया है। असली बात ये छोड़ देते हैं।…( व्यवधान)
MR. SPEAKER: I have received notices on this particular subject from several Members. If I permit them all, the only difficulty before me is that the Minister may not get time to reply because we are finishing the ‘Zero Hour’ at 1 o’clock and before that I have to take up the issue of Bihar. Therefore, since Shri Dasmunsi has spoken from his party and he has made all the important demands, I permit you to speak only for two minutes. You can make the demand and thereafter Shri Malhotra will speak for two minutes and then the Minister will reply so that we can go to the next item.
… (Interruptions)
श्री सत्यव्रत चतुर्वेदी (खजुराहो):अध्यक्ष महोदय, आपने व्यवस्था दी थी कि केवल उन्हीं सदस्यों को बोलने की अनुमति देंगे जिन्होंने नोटिस दिया है।
अध्यक्ष महोदय : नहीं तो मनिस्टर का रिप्लाइ नहीं मिलेगा, इसलिए कह रहा हूँ।
श्री सत्यव्रत चतुर्वेदी : इसलिए मैं निवेदन कर रहा हूँ कि जिन्होंने नोटिस दिया है, केवल उन्हीं को बुलवाइए। क्या मल्होत्रा जी ने कोई नोटिस दिया है?
अध्यक्ष महोदय : नहीं दिया है, लेकिन पार्टी की भूमिका रखने के लिए मैं उनको बुलाऊंगा।We have to work with the co-operation of all. Otherwise, I shall ask the Minister to reply.
श्री सत्यव्रत चतुर्वेदी :मंत्री जवाब देंगे, वे उनकी ही पार्टी के हैं। …( व्यवधान)आपकी ही व्यवस्था है, मैं सिर्फ आपको स्मरण करा रहा हूँ। …( व्यवधान)
अध्यक्ष महोदय : आपने जो कहा, यह बात सच है। एक तो मुझे सभी को इजाज़त देनी पड़ेगी, including these 7-8 Members and Shri Malhotra, नहीं तो मैं किसी को भी इजाजत नहीं दूंगा और मैं मंत्री जी को कहूंगा कि इस विषय में निवेदन करें because the House must know what the Government’s stand is.
कुंवर अखिलेश सिंह (महाराजगंज, उ.प्र.) : अध्यक्ष महोदय, मेरा निवेदन है कि सभी दलों के लोगों को इस पर बोलने के लिए इजाजत दीजिए। …( व्यवधान)
अध्यक्ष महोदय : इसके लिए मैं अलग चर्चा इस विषय पर रख सकता हूँ।
...( व्यवधान)
अध्यक्ष महोदय : मैंने आपको इज़ाज़त नहीं दी है, आप बैठिये।
कुंवर अखिलेश सिंह: मेरा आग्रह है कि सभी दलों के एक एक सदस्य को बोलने की इजाज़त दी जाए। …( व्यवधान)
SHRI SOMNATH CHATTERJEE : Mr. Speaker, Sir, the importance of this issue is because there is a Supreme Court judgement. I was in this House when there were serious allegations against one of the Congress Ministers… (Interruptions)
डॉ.विजय कुमार मल्होत्रा:हमें बोलने का मौका नहीं दिया, बीच में इनको बोलने का मौका दे रहे हैं। …( व्यवधान)
MR. SPEAKER: I have not given him the permission.
DR. VIJAY KUMAR MALHOTRA : You are not allowing me to make a submission but he is making a submission on the same issue.
MR. SPEAKER: I think, he is not speaking on the same issue. Shri Somnath Chatterjee, I understand, you are not speaking on this issue.
… (Interruptions)
श्री प्रभुनाथ सिंह : एक बात कही जा रही है कि जिन्होंने नोटिस दिया है वही बोलेंगे और ये बिना नोटिस दिए भी बोल रहे हैं। …( व्यवधान)
SHRI SOMNATH CHATTERJEE : Sir, the law of the land is very well-known. Of all persons, Shri Arun Shourie dissented with the Supreme Court judgement. Are the Treasury Benches not feeling concerned? I was feeling concerned when you took up the issue with great cudgels against some of them here, against the Congress Party in Government. The same issue is now recoiling on you. Therefore, you should have felt that the Government would come and say something which will solve this issue, instead of all the hon. Members rising and interrupting the Members here. There are certain issues which should cut across party lines. You may have made some mistakes.… (Interruptions)
डॉ.विजय कुमार मल्होत्रा:क्या आपने इनको बोलने की अनुमति दी है?…( व्यवधान)
श्रम मंत्रालय में राज्य मंत्री (श्री अशोक प्रधान) : अध्यक्ष महोदय, ये जब चाहे खड़े होकर बोलना शुरू कर देते हैं …( व्यवधान)
MR. SPEAKER: Shri Somnath Chatterjee, please take your seat.
DR. VIJAY KUMAR MALHOTRA : Sir, he becomes the Speaker always.
SHRI SOMNATH CHATTERJEE : I am not the Speaker, I am only making a request. They have suffered. Therefore, you had opposed that. Now what is your response to this? This is what I want to know.
MR. SPEAKER: Now, please sit down.
श्री प्रभुनाथ सिंह : अध्यक्ष जी, आपने कहा था कि दासमुंशी जी के बाद बिहार में बाढ़ की समस्या पर कहने देंगे। दासमुंशी जी ने बोल लिया है। अब बाढ़ की समस्या पर हमारा निवेदन सुनने की कृपा करें। …( व्यवधान)
MR. SPEAKER: I am going to conclude this debate now. मैं इसको कनक्लूड करना चाहता हूँ। रूपचंद पाल जी को दो मिनट दिये हैं और उसके बाद मंत्री जी उत्तर देंगे।
13.00 hrs. …( व्यवधान)
श्री अरुण कुमार (जहानाबाद):सर, बिहार में बाढ़ से सैकड़ों लोग बह गए हैं। यह बहुत गंभीर मामला है। आपने कहा था कि प्रियरंजन दासमुंशी जी के बाद आप बाढ़ की समस्या को उठाने की अनुमति देंगे। मैं आपसे निवेदन करना चाहता हूं कि कृपया हमें अनुमति दीजिए।…( व्यवधान)
SHRI RUPCHAND PAL : Sir, you have allowed me to speak. … (Interruptions)
MR. SPEAKER: I am going to conclude this debate.
श्री प्रभुनाथ सिंह : सर, इस प्रकार से यदि इनको बोलने की अनुमति दी जाएगी, तो फिर जितनी पार्टियां हैं उन सभी के एक-एक आदमी को बोलने का अवसर देना होगा और बिहार में बाढ़ की विभीषिका के बारे में बोलने का हमें समय नहीं मिलेगा।…( व्यवधान)
अध्यक्ष महोदय : आपने ठीक कहा। मुझे मालूम है, मैंने कहा था कि प्रियरंजन दासमुंशी जी का विषय पूरा होने के बाद आपको बाढ़ की समस्या के बारे में बोलने का अवसर दूंगा। अभी प्रियरंजन दासमुंशी जी का विषय पूरा नहीं हुआ है। श्री रूपचन्द पाल जी दो मिनट बोलेंगे और उसके बाद मंत्री जी जवाब देंगे। आप कृपया बैठिए।
श्री अरुण कुमार : सर, बाढ़ के बारे में चर्चा शुरू कराइए। अन्यथा घूम-फिर कर यही लोग बार-बार एक ही बात को बोलते रहेंगे।…( व्यवधान)
MR. SPEAKER: The hon. Minister will reply.
… (Interruptions)
MR. SPEAKER: He is not from that Party. Therefore, I have given him two minutes to speak.
… (Interruptions)
MR. SPEAKER: Please sit down. Shri Rupchand Pal, you may speak for one minute.
SHRI RUPCHAND PAL : Sir, let them sit down first. … (Interruptions)
MR. SPEAKER: Shri Rupchand Pal, please start speaking. Otherwise I will have to call the hon. Minister to reply.
… (Interruptions)
SHRI RUPCHAND PAL : Sir, this is one more scam in the series of scams that have come up since this Government came into office. This is in relation to allotment of LPG dealership and petrol pumps. It is a great fraud committed on the nation. As you know, earlier there had been observations by the Supreme Court Judge that they were misusing the public funds. … (Interruptions) I fully agree with the demand made by my esteemed colleague that there should be a CBI inquiry in this and until the completion of the inquiry, the hon. Minister of Petroleum should stay away from his responsibility, and the full list of the beneficiaries should be laid on the Table of the House.
डॉ. रघुवंश प्रसाद सिंह :अध्यक्ष महोदय, रुपए लेकर पैट्रोल पम्प बेचे गए हैं। उसके बारे में माननीय सदस्य बात छिपा रहे हैं। मैं इनका भंडाफोड़ करना चाहता हूं कि इन्होंने २५ लाख रुपए में एक-एक पैट्रोल पम्प बेचा है।…( व्यवधान)
MR. SPEAKER: Let me know what the hon. Minister has to say on this important issue.
SHRI PRIYA RANJAN DASMUNSI : Mr. Speaker, Sir, before the hon. Minister replies, I submit that I made a submission in the Question Hour which should be replied. I want to know whether he contradicts what has been published in the newspaper or not. … (Interruptions)
श्री रामजीलाल सुमन : अध्यक्ष महोदय, इस प्रकार से तो हर पार्टी का एक-एक आदमी बोलेगा। क्या आप हर पार्टी के एक-एक व्यक्ति को बोलने का मौका देंगे।…( व्यवधान)
अध्यक्ष महोदय : मैं पार्टीज को बोलने का मौका नहीं दे रहा हूं। I want to know what he wants to say.
… (Interruptions)
MR. SPEAKER: What is going on? Now, the hon. Minister will reply. Please sit down.
पेट्रोलियम और प्राकृतिक गैस मंत्रालय में राज्य मंत्री तथा संसदीय कार्य मंत्रालय में राज्य मंत्री (श्री संतोष कुमार गंगवार) : अध्यक्ष महोदय, मेरा आपके माध्यम से सदन के सभी सदस्यों से विनम्र निवेदन है कि मेरी बात सुन लें। संभवत: मैं कम बोलता हूं, इसलिए शायद ज्यादा तेज नहीं बोल पाऊं। कुछ बातें इतनी सत्य होती हैं कि वे कड़वी लगती हैं। यहां जो बातें उठाई गई हैं, …( व्यवधान)
श्री छत्रपाल सिंह (बुलन्दशहर):अध्यक्ष महोदय, जब डा. रघुवंश प्रसाद सिंह को सदन से बाहर निकाल दिया जाएगा तभी सदन में शान्ति होगी और तब मंत्री जी की बात सुनी जाएगी। वे बहुत शोर कर रहे हैं। …( व्यवधान)
श्री संतोष कुमार गंगवार:अध्यक्ष महोदय, सबसे पहले मैं यह स्पष्ट करना चाहता हूं कि १२वीं और १३वीं लोक सभा में विवेकाधीन कोटे का रत्ती भर भी प्रयोग नहीं किया गया है। इस बात को आप बिलकुल स्पष्ट समझ लें। यदि कोटे का प्रयोग किया गया है तो केवल एक स्थान पर किया गया है जब हमने कारगिल के शहीदों को ५०० पैट्रोल पम्प बनाकर आबंटित करने का फैसला लिया और उस फैसले के अनुसार हम पैट्रोल पम्प बनाकर उन्हें दे रहे हैं। … (Interruptions)
MR. SPEAKER: Please do not disturb him. Let us listen to the hon. Minister.
श्री संतोष कुमार गंगवार:अध्यक्ष महोदय, माननीय सदस्यों को ध्यान होगा कि १०वीं लोक सभा के बाद से इनके आबंटन की प्रक्रिया रुक गई थी।
माननीय न्यायालय के निर्देश के बाद जो अनियमितताएं आईं, मैं उसमें कुछ कहना नहीं चाहूंगा। उस के अनुसार फिर आवंटटन की प्रक्रिया हो…( व्यवधान)यहां मैं यह भी बताना चाहूंगा कि माननीय न्यायालय ने विवेकाधीन कोटे को बंद नहीं किया था। हम लोगों ने उसका कभी भी इस्तेमाल नहीं किया। जब माननीय न्यायालय के द्वारा एक प्रक्रिया बनाई गयी तो हमने कहा कि वह प्रक्रिया सही होनी चाहिए क्योंकि १९९४-९५ से विज्ञापन अखबार में निकल रहे थे। १९९४-९५ में जिन लोगों ने आवेदन दे रखा था, उनके इंटरव्यू २००१-२००२ में हुए। अब १९९४-९५ में किसने आवेदन दिया, यह आप समझ सकते हैं। उससे पहले किनको मिले, ये रिटेल आउटलेट्स भी आपकी जानकारी में हैं। …( व्यवधान)
SHRI PRIYA RANJAN DASMUNSI : Sir, I challenge the reply given by the Minister. … (Interruptions)
श्री संतोष कुमार गंगवार:आप पहले मुझे सुन लें।…( व्यवधान)मेरे बोलने के बाद आप बोलें। मुझे भी बोलने का हक है। …( व्यवधान)
MR. SPEAKER: Please sit down. Let the Minister complete his reply. If you do not agree with him, ….
… (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : We want that he should present a list of the allotments made on the Table of the House. … (Interruptions)
श्री सन्तोष कुमार गंगवार:अगर मैंने एक भी शब्द गलत कहा है तो उसके लिए मैं क्षमा मांगने के लिए तैयार हूं। आप पहले मुझे सुनने का प्रयत्न करें।…( व्यवधान)
अध्यक्ष महोदय : मंत्री जी उत्तर दे रहे हैं। मैं समझता हूं कि हम सबको उन्हें सुनना चाहिए कि वह क्या कहते हैं। एक भूमिका सामने आ जायेगी। आप क्यों भूमिका को सामने नहीं आने देते।…( व्यवधान)
श्री सन्तोष कुमार गंगवार:हमको ध्यान है कि १९९४-९५ के आवदेनों के बाद इंटरव्यू न होने की वजह से कितनी समस्या थी। आपको ध्यान होगा कि हम सासंदों पर प्रश्नचिहन लगते थे। …( व्यवधान)
SHRI SURESH KURUP (KOTTAYAM): What is he saying? He has to reply to the issue of new allotments. He is telling about old allotments. He is misleading the House. … (Interruptions)
अध्यक्ष महोदय : अगर आपको उनके उत्तर से समाधान नहीं मिल रहा तो आप किसी दूसरे माध्यम से प्रश्न उठा सकते हैं लेकिन वे जो बोल रहे हैं, वह तो सुनें। इस तरह उनको डिस्टर्ब करना मुझे बिल्कुल पसंद नहीं है।
...( व्यवधान)
श्री सन्तोष कुमार गंगवार: हम सांसदों पर सवाल उठा था कि एल.पी.जी. कनेक्शन नहीं मिल रहे हैं। यहां तक कि उनकी ब्लैक होती थी।…( व्यवधान)हम लोगों ने प्रक्रिया शुरू की और हमें गर्व है कि ढाई करोड़ गैस कनेक्शन पिछले दो साल में बांटे गये और आज एल.पी.जी. की कोई वेटिंग लिस्ट नहीं है। यह क्यों हुआ?हमने पूरे देश के अंदर सर्वोच्च न्यायालय के निर्णय के अनुरूप एक प्रक्रिया बनाई।…( व्यवधान)उस प्रक्रिया के तहत ५९ बोड्र्स…( व्यवधान)
श्री प्रियरंजन दासमुंशी:मैंने कहा कि एलॉटमैंट की लिस्ट आप सभा पटल पर रख सकते हैं या नहीं ? मैंने और क्या कहा? …( व्यवधान)
अध्यक्ष महोदय : आप बोलते रहिये।
...( व्यवधान)
श्री सन्तोष कुमार गंगवार: इसलिए यह प्रक्रिया जल्दी पूरी हो। पूरे देश के अंदर करीब आठ हजार स्थान पिछले पांच साल तक विज्ञापित हो गये। ५९ बोड्र्स बनाये गये।…( व्यवधान)न्यायलय के निर्देश के अनुसार प्रक्रिया बनाई और रिटायर्ड जज को चेयरमैन बनाया गया। प्रक्रिया के तहत, क्योंकि उसमें ५० प्रतिशत आरक्षण आता है, हमने देना शुरू किया। अब तक चार हजार रिटेल आउटलेट्स एल.पी.जी. और एस.के.एल.डी.ओ. डीलरशिप के आवंटित हुए। इसमें जहां कहीं भी हमको शिकायत मिली, हमने एंटी एडल्ट्रेशन सेल बनाया हुआ है और उसके माध्यम से हम उसकी जांच कर रहे हैं। …( व्यवधान)
MR. SPEAKER: Mr. Minister, you complete the reply, whatever be the disturbance. Go ahead. Do not stop speaking.
… (Interruptions)
श्री सन्तोष कुमार गंगवार:आज अखबार में जो निकला, उसके आधार पर हम कुछ नहीं कह सकते। मैं एक बात और बताऊं कि नाम्र्स में यह भी कहीं नहीं लिखा था कि कांग्रेस, बी.जे,पी. या कम्युनिस्ट पार्टी का वर्कर उसमें आवेदन नहीं कर सकता। उसके अंदर ऐसी कोई क्लाज नहीं है जिससे किसी को मिले और किसी को न मिले। न्यायालय की प्रक्रिया के तहत जज की जो कमेटी थी, उसने उनको दिया। इसमें माननीय सदस्यों को शिकायत है। …( व्यवधान)
SHRI PRIYA RANJAN DASMUNSI : We are not hearing that speech. … (Interruptions) He is not responding to the questions. … (Interruptions)
श्री सन्तोष कुमार गंगवार:माननीय प्रियरंजन दासमुंशी जी ने जो शिकायतें की, हमें कोई आपत्ति नहीं है। यह सारा मामला जज के पास रहता है और मंत्रालय का उससे कोई लेना देना नहीं रहता। वहां से जब इनवाइस जारी हो जाता है, मैं बताऊं कि जिसको भी आवंटित होता है उसकी एक प्रक्रिया है। इंकमटैक्स आदि के माध्यम से उसकी जांच होती है। आपने जिस ओर हमारा ध्यान आकर्षित कराया, उसमें अगर कोई अनियमितता है, अखबार में जितना निकलता है, उतना सही नहीं है, ऐसा आप सबका मानना है।
श्री प्रियरंजन दासमुंशी: वह कितना सही है ?…( व्यवधान)
SHRI SURESH KURUP : He is not replying to the allegations made here. He is misleading. … (Interruptions)
श्री सन्तोष कुमार गंगवार:आपने हमारा जिस तरफ ध्यान आकर्षित किया, उस संदर्भ में निश्चित रूप से जो भी अनियमितताएं होंगी, उसकी जांच होगी और जो भी उसके लिए जिम्मेदार होगा, उसको सजा दिलाने का काम किया जायेगा चाहे वह कितना भी बड़ा व्यक्ति क्यों न हो। …( व्यवधान)मैं समझता हूं कि इसमें जजों ने शायद किसी की रिश्तेदारी की ओर ध्यान नहीं दिया। …( व्यवधान)
MR. SPEAKER: Shri Devendra Prasad Yadav to speak now. He wants to raise the issue concerning floods in Bihar and I must take it up. I am sorry that I cannot give you permission to speak.
SHRI PRIYA RANJAN DASMUNSI : We cannot allow the Minister to get away like this. He has to reply, and he cannot say like this. He should reply to our questions.
… (Interruptions)
MR. SPEAKER: Shri Devendra Prasad Yadav, please go ahead and speak. It is a very important issue.
… (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : Mr. Speaker, Sir, the Minister cannot get away with that type of a reply. My question was whether the allotments made were right or wrong. He has not replied to that. My second question was whether he is prepared to give all these papers to the CBI for an impartial inquiry. He did not reply to that. My question was … (Interruptions)
श्री सत्यव्रत चतुर्वेदी :अध्यक्ष महोदय, चार सवाल पूछे गए थे, इन्होंने एक का भी जवाब नहीं दिया।…( व्यवधान)
अध्यक्ष महोदय : Please sit down. मंत्री जी को जो उत्तर सही लगा, वह उन्होंने दिया। यदि आपको वह पसन्द नहीं है तो दूसरे किसी माध्यम से इस प्रश्न को कभी भी उठा सकते हैं।
दूसरा, यही उत्तर आना चाहिए, कभी भी स्पीकर मंत्री जी को ऐसा नहीं बोल सकते। जो उत्तर मंत्री जी ने दिया, वह आपने सुना है। Please cooperate with the Chair.
…( व्यवधान)श्री शिवराज सिंह चौहान:क्या किसान और बाढ़ का मुद्दा कभी नहीं उठेगा?…( व्यवधान)
SHRI PRIYA RANJAN DASMUNSI : We cannot allow the Minister to get away like this. I charge this Government with foul play in the distribution of petrol pumps. The Minister has misled the House. Let the Minister prove that all these allottees, all these 95 applicants, are genuine allottees. It is a fraud on the nation.
MR. SPEAKER: It is an important issue concerning the floods in Bihar and where the people are dying. If that is not permitted to be raised in the House, that is bad. Let that issue be taken up now, even though ‘Zero Hour’ is over. Please sit down. Otherwise, a wrong message will go to the country that we do not allow a discussion on an important issue. Shri Devendra Prasad Yadav, you can speak. I have permitted him and I will allow him to speak, irrespective of whatever is happening here.
… (Interruptions)
श्री अरुण कुमार : ये सीनियर मैम्बर हैं और आपके नियम के विरुद्ध काम कर रहे हैं।…( व्यवधान)ये बिहार की समस्या के विरोधी हैं। ये जन-विरोधी काम कर रहे हैं, आपके नियम के विरुद्ध आचरण कर रहे हैं।…( व्यवधान)
श्री रतिलाल कालीदास वर्मा (धन्धुका):ये किसान विरोधी हैं, गरीब विरोधी हैं।…( व्यवधान)
SHRI PRIYA RANJAN DASMUNSI : You please sit down, you are not the Speaker. … (Interruptions)
अध्यक्ष महोदय : बिहार की बाढ़ के विषय पर आप बोलिए। यह बहुत महत्वपूर्ण विषय है। It is my duty to do justice. The issue of floods in Bihar is also a very important one. I gave you permission, you have all spoken, and the Minister has replied to it.
…( व्यवधान)अध्यक्ष महोदय : देवेन्द्र जी, आप बोलिए।
… (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : Mr. Speaker, Sir, since the Minister suppressed the information, misled the House, connived with the corrupt in the distribution of petrol pumps, in protest, we are walking out. We shall come back and raise the same issue. We shall not spare the Government on this issue.
13.13 hrs (At this stage, Shri Priya Ranjan Dasmunsi and some other hon. Members left the House.) _______