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Lok Sabha Debates

The Motion For Consideration Of The Jallianwala Bagh National Memorial ... on 13 February, 2019

Sixteenth Loksabha > Title: The Motion for consideration of the Jallianwala Bagh National Memorial (Amendment) Bill, 2018 (Motion adopted and Bill passed).

THE MINISTER OF STATE OF THE MINISTRY OF CULTURE AND MINISTER OF STATE IN THE MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE (DR. MAHESH SHARMA): Madam, with your permission, I beg to move:

“That the Bill further to amend the Jallianwala Bagh National Memorial Act, 1951, be taken into consideration.” मैडम, देश की आजादी के इतिहास में 13 अप्रैल, 1919 का दिवस एक काले दिवस के रूप में इतिहास के पन्नों में रहा है। इस घटना को आगामी 13 अप्रैल, 2019 में सौ वर्ष पूरे होने जा रहे हैं। भारत की तत्कालीन सरकार ने वर्ष 1951 में एक एक्ट के माध्यम से,हमारे देशवासियों ने खासकर अमृतसर के लोगों ने, निहत्थे लोगों ने जिस आजादी के आन्दोलन में अपनी आहूति डाली और अपना जीवन त्याग दिया, ब्रिटिश गवर्नमेंट की हुकूमत ने अत्याचार किए और सैकड़ों लोगों ने अपनी जानें गवाईं। उस वर्ष 1951 के एक्ट में एक ट्रस्ट बनाया गया, उस घटना की यादगार युवा पीड़ी के लिए बनी रहे। जिसमें नाम से श्री जवाहर लाल नेहरू, डॉ सैफुद्दीन किचलू और मौलाना अब्दुल कलाम आजाद का नाम लिया,जीवन पर्यंत ये लोग हमारे ट्रस्टी रहेंगे। वर्ष 2006 में इसमें बदलाव लाया गया, क्योंकि इन तीनों ही लोगों की मृत्यु हो चुकी थी। बदलाव लाकर, एक बदलाव यह लाया गया कि इनकी जगह पर देश के प्रधान मंत्री इस ट्रस्ट के चेयरमैन रहेंगे और विसंगति जो रह गई थीं, उन विसंगतियों को आज ये सरकार इस बिल के माध्यम से लाई है। विसंगति थी कि आजादी के बाद किसी पॉलिटिकल पार्टी का मुख्यिा इस ट्रस्ट में, चाहे वह कोई भी पॉलिटिकल पार्टी हो, हम विश्व की सबसे बड़ी लोकतांत्रिक ताकत हैं। जहां हमने देश के प्रधान मंत्री, पंजाब के गवर्नर, पंजाब के चीफ मिनिस्टर और सरकार द्वारा नामित तीन नामों को उसमें लिया। लेकिन ये जो तीन विसंगतियां रहीं, पहली विसंगति थी कि लीडर ऑफ अपोज़ीशन उसका सदस्य रहेगा। वर्ष 2014 में एक ऐसी स्थिति आई कि 10 प्रतिशत अंक भी कोई पार्टी प्राप्त नहीं कर पाई और लीडर ऑफ अपोज़ीशन का जो पद था, उसकी विसंगति को दूर करने के लिए भारत सरकार यह लाई है कि लीडर ऑफ अपोज़ीशन के बजाय जो भी लार्जेस्ट पार्टी हो, उसके नेता को यह जिम्मेदारी दी जाए।
13 00hrs दूसरी विसंगति थी कि इन ट्रस्टियों का कार्यकाल पांच वर्ष तक के लिए था। मैं यहां नाम लेना नहीं चाहूंगा। अगर तीन ट्रस्टी अपनी जिम्मेदारी पूरी तरह से उस ट्रस्ट में किसी कारण से नहीं निभा पाए तो सरकार को यह हक नहीं था कि उनको बीच में से हटा सके। मैं इस बिल के माध्यम से यह बताना चाहता हूं कि सरकार को यह हक हो कि यदि कोई ट्रस्टी पांच वर्ष के अपने कार्यकाल को किसी कारण से पूरा नहीं कर पा रहा है, उसमें स्वास्थ्य और अन्य कोई भी कारण हो सकता है,तो सरकार को यह हक हो कि उसे कार्यकाल के बीच में भी हटाया जा सके।

          तीसरी विसंगति थी कि किसी राजनितिक पार्टी का अध्यक्ष उस ट्रस्ट में राजनीतिक पार्टी के अध्यक्ष की हैसियत से नहीं रहना चाहिए। हमने प्रधान मंत्री जी, गवर्नर और मुख्य मंत्री को यह जिम्मेदारी दी है तो फिर किसी राजनीतिक पार्टी के अध्यक्ष का रहना उचित नहीं है। इसलिए इस क्लॉज को हमने डिलीट किया है। हमने लीडर ऑफ ओपोजिशन को सम्मान देते हुए विपक्ष की लार्जेस्ट पार्टी को, जो दस प्रतिशत संख्या भी प्राप्त नहीं कर पायी थी,उनके नेता को भी इसमें डालने के लिए अमेंडमेंट लाए हैं।

          मैं समझता हूं कि राष्ट्र के हित में 13अप्रैल, 2019 को बलिदान दिवस के रूप में भारत सरकार जलियांवाला बाग हत्याकांड के सौ साल मनाएगी ताकि युवा पीढ़ी को यह ध्यान रहे कि हमारे देश के लाखों लोगों ने अपने जीवन की आहुति दी है। मैं माननीय सदन से अपील करता हूं कि इस बिल को पारित किया जाए।

HON. SPEAKER: Motion moved:

“That the Bill further to amend the Jallianwala Bagh National Memorial Act, 1951, be taken into consideration.” DR. SHASHI THAROOR (THIRUVANANTHAPURAM): Madam Speaker, we are all facing in two months’ time the centenary of this absolute horror when, in cold blood, somewhere between 379 and 2,000 people were mowed down by General Dyer and his troops. It was a cold-blooded imposition of colonial will. This was not heat and dust, no one was using violence, and these were unarmed men, women and children. They were shot down. This was a great national tragedy and the fact is, it reflected a number of betrayals, the betrayal of the support given by India to the British during the First World War, the betrayal of the promises made of Dominion Status to our country, the betrayal also of the moral compact that binds those who rule and those who are ruled.
13 03 hrs                       (Hon. Deputy-Speaker in the Chair) It was an act of wanton cruelty, it was a great tragedy in which innocent blood was spilled, and the fact is that at that time, I do want to stress, those British who were ruling the country tried to brush this sin under the carpet. They actually tried to exonerate General Dyer for his wrong-doing and when the House of Lords had actually passed a resolution supporting him, it actually took a British newspaper to conduct a campaign to raise money to reward him and he was given 26,000 pounds, which is almost an equivalent of a quarter of a million pounds today, with a bejewelled sword to honour him for killing Indians. So, there is no question in our minds that it was a national atrocity which made Indians out of many who had not seen themselves as Indians. Sir Rabindranath Tagore returned his knighthood in protest. It was a major national calamity.

          Mr. Deputy Speaker, Sir, I feel very sad that we are looking at politicisation by the Ruling Party of this great tragic event in our national history. This should have been a time when the House should stand up unanimously and demand an apology from the British on the centenary of this tragedy on 13th of April, 2019. That is what we should have been demanding and not taking petty action to remove the leader of the Indian National Congress from the Trust. Let me explain what the background of this was. It was the Congress that set up its own investigation because the British were trying to whitewash the crime. Jawaharlal Nehru personally went to Jallianwala Bagh, counted all the bullet holes, there was a detailed report given, and in that report, the Congress Party laid out the nature of this horrible cover-up the British were trying to do. It was the Congress Party, as the nationalist movement, that provided relief to the wounded, the dying, and the helpless people. In December, 1919, we had a Congress annualsession in Amritsar presided by Pandit Motilal Nehru where it was decided that the Party should acquire the Jallianwala Bagh in order to build a National Memorial.

          The British tried to block it.  They tried to put other things in that site.  But in fact, a resolution moved by Pandit Madan Mohan Malaviya, whom this Government has honoured with the Bharat Ratna was passed saying that the Congress Party should take over this site.  It was passed on 27th December, 1919.  Let me quote the words of Pandit Madan Mohan Malaviya.  He said: “we have decided to raise the memorial not with any narrow motive, not to keep alive the dark deeds of General Dyer.  We want it to be a memorial to the Hindu-Muslim unity that had sprung out of the intermingling of Hindu and Muslim blood on that field of carnage.”  It was said by Bharat Ratna Madan Mohan Malaviya.  The Congress intended this monument to be a symbol of Hindu-Muslim unity in our country, something which sadly this present Government does not value.  

A special committee of the Congress was appointed with leaders like Jawaharlal Nehru, Mahatma Gandhi, Lala Lajpat Rai and many others and they acquired the land. It was an extremely difficult process. The British even tried to  set up a cloth market on the site in order to prevent the Congress from doing this. Mahatma Gandhi made an appeal to the nation to donate funds to the Congress for this purpose and as a result, can you imagine, in 1919-20, Rs. 10 lakh, which is like Rs. 10 crore today, was raised by the Congress for this purpose. Rs. 10 lakh in 1919 is an astonishing sum of money. Yet, it was mobilized by the party because of its faith in the values that we sought to memorialize.

A trust was established to oversee the development and maintenance of the memorial and by 1951, Jawaharlal Nehru was the last living member of that trust. That is why, the Congress decided to establish a statutory trust to oversee the site. It was Dr. Ambedkar, whom this Government pays lip service to, who actually moved the Resolution, the Bill in the Lok Sabha on the 21stApril, 1951 to convert the Trust into a National Statutory Trust. In that Bill, he designated the President of the Indian National Congress as an ex-officio trustee.  Why did he do that? It was because the Congress had bought the land. The Congress Party had established the Trust; the Congress Party had roused the conscience of the nation on what had happened in Jallianwala Bagh. Therefore, because of the intimate connection between the Congress and the memorial, as Pandit Nehru himself said in the debate in Parliament that time, that is the only reason that the Congress Party President was placed as an ex-officio trustee. 

For the BJP to have a Minister stand up here and demean this proud history of our nationalist movement by saying that it is merely the actions of a particular political party, to my mind, shows the mentality of those who are sitting in power today. We are facing a Government that does not respect the sacrifices of our heroes.  Let me say, in fact that in 2003, the Parliamentary Standing Committee on Culture under the Chairmanship of senior CPI(M) leader Shri Nilotpal Basu, presented a report on this very subject to this very House and in that report he says : “the composition of the Jallianwala Bagh National Memorial Trust as prescribed in the parent Act was in order and the inclusion of the President of the Indian National Congress was in keeping with the contribution of the Indian National Congress to the freedom movement in general and the glorious struggle which led to the Jallianwala Bagh incident in particular.”  This was the level of bipartisanship which existed in our politics. 

Even our political opponents had the maturity to recognize the role played by the Congress Party in the freedom struggle. Today, this Government is trying to deny that history with this Bill by removing the Congress President from the Trust. …(Interruptions). What a shame it is Mr. Deputy-Speaker?. …(Interruptions) what is the heritage of those who want to deny our history? …(Interruptions) the parent body of this party, the RSS, the Sangh Parivar have a shameless past in genuflecting before the British. …(Interruptions).  The man whose portrait they have hung in Parliament, Mr. Savarkar, wrote 11 letters of apologies to the British. …(Interruptions). There are memos of the British Raj which said that the Sangh kept itself within the colonial law and refused to participate in the Quit India Movement. …(Interruptions). Did you participate in the Quit India Movement? …(Interruptions). You opposed even the Constitution of India and now you are trying to deny the role of our freedom struggle.  You are betraying our nationalism. …(Interruptions). Let me say to you, Mr. Deputy-Speaker, the Bill is worse than that it also gives the right to remove any trustee without assigning any reasons. Why is this Government fearing accountability?  Why do they want to control a Trust?  Why is it that they can change a nominated Trustee based on political reasons and pack this glorious Memorial of Hindu-Muslim unity with Hindutva ideologues and Government stooges?

          You know, Sir, that they have packed people of certain ideology into the Nehru Memorial Library, into the Indian Centre of  Cultural Research, in the Indian Council of Cultural Research.

In this situation, Mr. Deputy-Speaker, we have to say that this Government is betraying India.  They may think that they are advancing the political interests of their party.  They are betraying India.  They are betraying the history of our country; and I must say that this is the same Government under which the Sound & Light Show  in the Memorial has been stopped because they have not been giving enough money.  They have not given enough money to the Memorial.

          How much money have you given to maintain this Memorial  that  now, you want to change the Trustees?  Mr. Minister, you have to explain, please. Under the Kala Sanskriti Vikas Yojana, where you allot a lot of money to art, culture and other related activities, have you  given one paisa for the Jallianwala Bagh Memorial? Having reduced this Budget, having cancelled the Light & Sound Show,  the Son et lumiere (show) where people came from around the world to see, how can you claim to be defending the Jallianwala Bagh? In two months’ time, it is a Centenary. This should be a time for national unity; we should all stand up, remembering the evil atrocities of the colonial empire.   We should say, we fought for Freedom. We are Indians first; we are not BJP.  There were no BJP blood spilt          on the ground of the Jallianwala Bagh …(Interruptions)  It was Indian blood; and I want to say to you all.  You are standing here  re-inventing the past; you are mythologizing  history; you are trying to erase lives; and I do want to say that you have not even put a single paisa into the Budget. …(Interruptions)  How can you plan a-100 Year Centenary  when you have not even planned to memorialise such a major occasion.

HON. DEPUTY-SPEAKER:  All right.  Please conclude, now.

DR. SHASHI THAROOR :  Hon. Deputy-Speaker, I would request the Government to please withdraw this Bill.  Please repent that you ever had such an unworthy thought. Do not expect the Members of this House, who believe in the unity of India, to stand for your divisive politics.  You are trying to erase our history; you are trying to pack our institutions with Right Wing ideologues. You are neglecting the sites of our heritage.  You are not getting money for the cause of our own history and our own memory.  Do not demolish the secular fabric of our country.

HON. DEPUTY-SPEAKER: Now, Shri Nishikant Dubey.

… (Interruptions)

DR. SHASHI THAROOR: Do not destroy the pluralism that is at the heart and soul of India. we will fight for the future of India …(Interruptions)

श्री निशिकान्त दुबे (गोड्डा) : उपाध्यक्ष महोदय, आपका धन्यवाद। यह चोरी और सीनाजोरी का कितना बड़ा उदाहरण है,यह बात कांग्रेस पार्टी से पूरा देश समझ सकता है। महात्मा गांधी जी की 150वीं जयंती और जलियांवाला बाग कांड की 100वीं जयंती इस वर्ष 2019 में है। भारत सरकार स्वच्छता के माध्यम से महात्मा गांधी जी की भी जयंती मनाना चाह रही है और इस बिल के माध्यम से जो 100 वर्ष पहले जलियांवाला बाग कांड हुआ था, इतना वीभत्स कांड हुआ था,इतनी बड़ी घटना हुई थी, तो मुझे लगा कि जब महात्मा गांधी जी के बारे में पढ़ने को मिलता था कि जब भारत आज़ाद हो गया, तो महात्मा गांधी जी ने एक बात कही थी कि इस कांग्रेस को डिसमेंटल कर देना चाहिए, कांग्रेस पार्टी को खत्म कर देना चाहिए। आज जो इस तरह की तकरीर कांग्रेस पार्टी के नेता ने दी है, तो मुझे लगा कि महात्मा गांधी जी सही थे और उनकी बात को कांग्रेस पार्टी ने न मानकर बहुत भारी भूल की है।…(व्यवधान) आप यह समझिए कि आप अभी मदन मोहन मालवीय जी को क्वोट कर रहे थे। मैं अभी देख रहा था, जब पूना पैक्ट हुआ था,तो पूना पैक्ट के पहले, महात्मा गांधी जी और अंबेडकर जी के समझौते के पहले, जब रिज़र्वेशन के ऊपर लड़ाई चल रही थी, तब मदन मोहन मालवीय जी और डॉक्टर अंबेडकर जी के बीच में एक समझौता हुआ था। उसमें मदन मोहन मालवीय जी ने कहा था कि आज़ादी का जो इतिहास है,वह इतिहास हम लोगों को कभी माफ नहीं करेगा, क्योंकि कांग्रेस पार्टी के अंदर जो शक्तियां हैं, वे शक्तियां भारत के विभाजन की तरफ बढ़ रही हैं और इसीलिए हमको रिज़र्वेशन देना चाहिए। अंबेडकर जी और मदन मोहन मालवीय जी के बीच में इस तरह की बात हुई थी।…(व्यवधान) आज आप समझिए कि इस तरह जिसने भारत का विभाजन किया…(व्यवधान) मैं यह कह रहा हूं कि पूना पैक्ट के पहले जो मदन मोहन मालवीय जी ने कहा था,वह बात सही हुई कि इन लोगों ने हिन्दू और मुस्लमान के नाम पर इस देश का बंटवारा कर दिया और उस बंटवारे की जो ताकत है, वह आज इस तरह के मॉन्यूमेंट को छीनने के लिए तैयार है।…(व्यवधान) 

          उपाध्यक्ष महोदय, आप यह कल्पना कर सकते हैं कि‘बाप-बेटा पंच और वर्धा का नाम दस आना’…(व्यवधान) हमारे यहां एक कहावत है कि यदि बाप और बेटा पंच हों, आप यह समझ सकते हैं कि यह जो जलियांवाला बाग है…(व्यवधान) आप यदि मानना चाहते हैं, अभी आरएसएस के बारे में कहा है। आपके जो वक्ता हमेशा बोलते हैं, मुझे लगता है कि उनको इतिहास के बारे में कुछ नहीं पता है। वह केवल अच्छी अंग्रेजी बोल देते हैं और चले जाते हैं।        

जो डा. हेडगेवार थे,जिन्होंने राष्ट्रीय स्वयं सेवक संघ की स्थापना की थी, क्या आपको पता है कि वह कांग्रेस के सदस्य थे? क्या आपको पता है कि कांग्रेस सेवा दल बनाने में उनका सबसे बड़ा योगदान था? आप लोग बार-बार आरएसएस को जो गाली देते हो, क्या आपको हेडगेवार के इतिहास के बारे में पता है? क्या आपको पता है कि जब चाइना के साथ भारत की लड़ाई हुई तो 1963-1964 एक ऐसा साल था, जब उस वक्त के प्रधान मंत्री, श्री जवाहर लाल नेहरू ने इंडिया गेट पर 26जनवरी की परेड में राष्ट्रीय स्वयं सेवक संघ के लोगों को भाग लेने के लिए बुलाया था? क्या आपको पता है? आप लोगों को इतिहास का कुछ नहीं पता है। आपको एक फैमिली को प्रोटैक्ट करना है। गांधी फैमिली आपके लिए काबा है, काशी है, मक्का है, मदीना है और उसके लिए आप कुछ भी करने के लिए तैयार हैं।

महोदय, भारत सरकार यह जो बिल लेकर आई है, यह बहुत अच्छा बिल है। मैं आपको बताऊं कि कांग्रेस पार्टी जिसका अस्तित्व नहीं बचा, कांग्रेस पार्टी जिसका लीडर ऑफ अपोजीशन नहीं माना गया । आज मान लीजिए भारतीय जनता पार्टी की सरकार है तो क्या सारे इंस्टीट्यूशंस को हम अपने कैमरे में कैद कर लेंगे? क्या हम उन्हें अपना बंधक बना लेंगे? सारा कुछ राजीव गांधी के नाम से, इंदिरा गांधी के नाम से, जवाहर लाल नेहरू के नाम से, मोती लाल नेहरू के नाम से, सोनिया जी के नाम से या राहुल जी के नाम से - यह देश इसी गुलामी की मानसिकता के लिए स्वतंत्र हुआ है? केवल एक पार्टी का ही आदमी अध्यक्ष होगा, एक ही परिवार का आदमी अध्यक्ष होगा। आप यह बता दीजिए कि इंदिरा जी के बाद राजीव जी, राजीव जी के बाद सोनिया जी, सोनिया जी के बाद राहुल जी, राहुल जी के बाद अब प्रियंका जी और हो सकता है कि उनका बेटा भी अध्यक्ष हो जाए। एक पार्टी का आदमी अध्यक्ष होकर इस ट्रस्ट पर ट्रस्टी होना चाहता है। इसीलिए मैं भारत सरकार को बधाई देना चाहता हूं कि आप एक बहुत अच्छा बिल लेकर आए हैं। आप देश को यह बतलाने और जतलाने आए हैं कि कांग्रेस ने किस तरह से सारी संस्थाओं का नुकसान किया, नाश किया। इस कारण से अब इसके अध्यक्ष प्रधान मंत्री जी होंगे, जिसमें सेक्रेटरी (कल्चर), चीफ मिनिस्टर, गवर्नर इसके मैम्बर होंगे। तीन ऐसे नोमिनेटिड मैम्बर होंगे, जिन्हें केन्द्र सरकार नॉमिनेट करेगी। वे एमिनेंट होंगे, जिनको जलियांवाला बाग कांड के प्रति इमोशन हो। जो मरे होंगे, उनमें हिंदू भी मरे, मुसलमान भी मरे, आर.एस.एस. के लोग भी मरे, जनसंघ के लोग भी मरे। सिखों ने वहां इतना बड़ा बलिदान दिया है।

मैं आपको बताऊं कि आपके कारण उस वक्त दो ऐसे राज्य थे, जो आजादी के मूवमैंट में सबसे ज्यादा योगदान कर रहे थे। उसमें एक बंगाल था, जिसका आपने ईस्ट बंगाल और वैस्ट बंगाल के नाम पर बंटवारा कर दिया। आज वह देश बंट गया -एक बंगलादेश हो गया और हम लोग हिंदुस्तान में रह गए। उसी तरह पंजाबियों के साथ आपने बहुत बड़ा अन्याय किया। उस वक्त आपने इस चीज को माना और इस कारण से पूर्वी पंजाब और पश्चिमी पंजाब हो गया, जिसके कारण पाकिस्तान बन गया और हिंदुस्तान बन गया।

          यदि आपको पता नहीं है तो मैं आपको बताता हूं कि रावी तट पर लाहौर में जो रिजॉल्यूशन हुआ था, उस रिजॉल्यूशन में यह कहा गया था कि हम जलियांवाला बाग के प्रति नॉन-पार्टिजन अपना विषय रखेंगे। आपने करो या मरो का नारा दिया था, आजादी का नारा दिया था। आप कम से कम उस नारे को याद रखिए।

मैं कांग्रेस पार्टी से रिक्वैस्ट करूंगा कि सरकार जो बिल लेकर आई है, उसका समर्थन करिए, अपनी पार्टी के अध्यक्ष को निकाल बाहर करिए और देश का कल्याण करिए।

          इन्हीं शब्दों के साथ मैं अपनी बात समाप्त करता हूं। जय हिंद, जय भारत।

PROF. SUGATA BOSE (JADAVPUR): Deputy Speaker, Sir, I rise today to speak as a historian and a humble, ordinary citizen of India.  We have to rise above party in order to honour the martyrs of Jallianwala Bagh. The innocent men, women and children were gunned down in Amritsar nearly a hundred years ago on 13th April 1919. It was, of course, General Reginald Dyer’s orders that were obeyed by the soldiers who had their fingers on the triggers.  But there was also a British Governor, Michael O'Dwyer, who was holding festivities in Lahore in preparation for his departure from India. Curfew was imposed; crawling orders were given.  There was a place in Gujranwala that was strafed from the air.        What we need to remember today is that the blood of Hindus, Muslims and Sikhs mingled in the earth of Jallianwala Bagh, is the unity of all religious communities that we must strive for today. 

          Who were the leaders of the Punjab leading the movement, the satyagraha, in 1919? On the one hand, there was Dr. Satyapal and on the other hand, there was Dr. Saifuddin Kitchlew.  The Committee that had been established by the Indian National Congress was chaired by none other than Madan Mohan Malviya and the Committee included Motilal Nehru and Mahatma Gandhi.  We know that our great poet Rabindranath Tagore renounced his knighthood when he heard of this awful tragedy.  He did not wish to wear any badge of honour that had been given by the satanic Government, the British Government of 1919.  The Satyagraha that was being conducted was a campaign against a lawless law, the Rowlatt Act which would have enabled the British to hold Indians in prison without charge and without trial in peace time.  They were trying to have the wartime ordinances turned into a peace time legislation.  The people of India resisted and the Amritsar Massacre marked the final psychological alienation between the British colonizers and the Indian people who had been colonized. 

I would also like to add that there was an aftermath of the great Amritsar tragedy.  Our revolutionaries like  Bhagat Singh and Udham Singh were the products of the tragedy that took place on the 13th April, 1919.  Ten years after 1919, Bhagat Singh and his comrades were in Lahore jail and there was a hunger strike, a hunger strike by political prisoners.  The British tried in the Central Legislative Assembly here to pass another lawless law. They tried to say that these prisoners would be tried in absentia because they could not be brought to court.  Our great nationalist leaders of that time opposed that move resolutely. And again as someone from Bengal, I would like to mention that of the hunger striking prisoners,  Jatin Das died after two months of being on fast, after 64 days as Prof. Saugata Roy has been saying. 

          Now, when the body of  Jatin Das was brought from Lahore to Kolkata, it was none other than Subhas Chandra Bose who presided over the funeral and he came back to his home with the asthi of Jatin Das and asked his sister-in-law Bivabati to preserve these immortal remains of our great revolutionary with care.

          Finally, I would also like to mention another historical fact. In 1943, Netaji Subhas Chandra Bose travelled by submarine from Europe to Asia.  He started his journey on the 9th February and he knew that he would be on submarine for nearly three months. Therefore, he had left a recorded broadcast that went on the air on the 13th April, 1943 in order to pay tribute to the martyrs of Amritsar.

          So, I would appeal to this Government that please do not bring a divisive Bill on this particular issue.  Let us all join together and unitedly honour the memory of those who fell a hundred years ago on the 13th April, 1919. Let us leave all party bickering behind us.          Let us all together say that we will strive for the unity of all religious communities of India and let us bow our heads in memory of the martyrs of Amritsar. Jai Hind.

SHRI BHARTRUHARI MAHTAB (CUTTACK): Hon. Deputy Speaker, Sir, some years ago I had visited the Golden Temple, and my children were also very much interested to pay a visit to that soil, to that place, Jallianwala Bagh. I had read about it since I was in my primary school. There was a chapter.

          In Odisha, cutting across party lines, we still celebrate from 6th of April to 13th of April, those 8 days, as ‘National Week’. This is something which is being observed for more than 100 years. Whatever programmes, agitations that were conducted during the colonial period by the Congress Party, invariably, these eight days covered them. Be it the Dandi Yatra, subsequently, be it the Resolution that was passed in Wardha to go in for ‘Quit India Movement’-- all this was done during these eight days, which is termed as a ‘National Week’.

 I am just narrating the impression which my children had when they visited Jallianwala Bagh.  Is this the passage through which General Dyer guided the army into this field, into this maidan? Was there not any other way to run out? When a large number of people had gathered here, how many of them could have climbed those walls? How many of them got drowned in that well? How many of them could have saved themselves? There was a small mosque where the Islamists or the Mohammadans used to pray. It was all inside that maidan. It is still there in the maidan. It is still today in a very shabby shape. A museum has been put forth by the so-called Trust. The photographs have already become very yellow. I had asked my children also to read through because they were there in the sacred soil. It was not displayed in a very proper manner. The day when it was actually displayed, it might have been very great. But it is not being looked after as it should have been.

 As Sugata Babu mentioned about two individuals, Dr. Satyapal and Dr. Saifuddin Kitchlew were there. Dr. Satyapal, in today’s age, will say he is a Hindu. Saifuddin Kitchlew was a Kashmiri.  Being a medicine practitioner, he was more famous in Amritsar. It was not 13th of April alone. It was on 6th of April, Gandhi Ji had declared that we would non-cooperate with the British Government.

I was waiting for this Bill to come up with bated breath because yesterday, when I suggested this, when the House was going to rise, I heard from one of my colleagues that this Bill is something which needs to be opposed.

          I am really thankful to the Government and also to the Minister that they have brought this Bill and this House is discussing it today. There is nothing to debate on this Bill except one.

          Before coming to that, I would say that on the 6th of April Gandhi ji was travelling from Bombay to reach Amritsar by a train. He was not allowed to enter the Punjab Province. He was arrested just before the train was supposed to cross Punjab border and was brought to Delhi. This information could not reach Amritsar, which had already declared that on 6th of April they would be observing a grand meeting in the presence of Mahatma Gandhi. On that day when Mr. Satya Pal and Dr. Kitchlew was addressing the gathering, Martial Law was imposed.

          Subsequently, on 7th morning, curfew was imposed. I was trying to find out which was that street where some boys might have thrown some stones on the British Forces and there the Lieutenant Governor had declared, whoever would be crossing that street, had to prostrate and go crawling. For more than eight days people were not allowed to come out from their houses and the sanitation aspect was the casualty. There were ladies who were supposed to be taken to the hospital for deliveries. There were a large number of people who were suffering.

          One can read the amount of suffering from a book written by Kishwar Desai – The True Story of Jallianwala Bagh, which has very recently been published.

          Sugata babu has also very rightly mentioned about Gujranwala. There was also another place where Non-Cooperation Movement was in full swing, where aeroplanes were used and machine guns were used to terrify the people and they were butchered. This was a place where a large number of people perished.

          I have read it from the documents that boys who were hardly seven years old or 11 years old were killed and limbs were amputated.  For more than one month or so after the 13th April massacre, not a single body was allowed to be taken out to be cremated. Be it a Muslim, a Hindu or a Sikh. Requests were made before the Government in Lahore. …(Interruptions)

HON. DEPUTY SPEAKER: Please try to conclude your speech. There are many Members to speak. This is the last day.

SHRI BHARTRUHARI MAHTAB : Sir, I understand it.

          But that is the reason why Gandhi ji came out saying that violence is evil and he termed the British Government as Shaitani Sarkar. He went round the country saying ‘इस सरकार को हटाना है, यह शैतानी सरकार है’|           We should also remember those leaders who raised it in the British Parliament. A report was manufactured sitting in Lahore as to what had actually happened and how the people were at fault by disobeying the Martial Law.

          It was after six months that Gandhi ji who was part of that Fact-Finding Committee visited that place and met a large number of people in and around Lahore and Amritsar. A document was placed before the nation and that is why the figures vary whether they were 276 people who laid down their lives in Jallianwala Bagh or more than 3000 people who were killed. Many of them who were killed were not identified. They had come to pay their obeisance to the Golden Temple because of Baisakhi.

          That is why, a large number of people from rural area had congregated there because that is the open space nearest to the Golden Temple. This is the manner in which a satanic Government played with the blood of Indians.

          Mr. Deputy Speaker, Sir, I would say here that the onus was on the then Congress Party, subsequently the first Government which came into being after Independence, to form a memorial and, quite rightly so,  Dr. Ambedkar moved that resolution as the Law Minister, but as per what little I understand about civil law, when the trustees pass away without bequeathing the property to subsequent trustees, that property becomes an escheat property because ultimately the escheat property will be vesting with the Government. Here, during that period, as many lawyers were part of the struggle for independence, they said that make it the property of the Congress or form a society where Congress leaders would be heading that property or society. That is the way in which in 1951, a memorial trust was created.

Now, amendments have come and I fully endorse the amendments that are there with the Prime Minister as the head of the trust, but I have one objection and that objection is to the proviso to clause 5 which says “before the expiry of the period of five years, by the Central Government, without assigning any reason”. You are having a trust which is headed by the Prime Minister and you give power to the Government to remove the trust or the trustees without assigning any reason. This actually is something by which you are belittling the office of the Prime Minister. This is not required.

You have added the Leader of the Opposition or the leader of the largest party in opposition in the Trust and that is a welcome step which was not comprehended when the Lokpal Bill was being moved in this House. Why should we have this proviso today? The Prime Minister is Prime Minister. When he is heading one of the national monuments today, why should you give power to the bureaucracy or to the Government that the Trustees nominated under clause (f), Section 1 of the 4, may be terminated before the expiry of the period of five years. This clearly says that those Trustees, meaning the “eminent persons” which you have mentioned, can be removed without assigning any cause or reason. It is not natural justice.

I think, as we will be in the midst of election campaign during that period – I am not aware when the first date of election will be, but probably it will be between 6th and 13th of April – we all will miss celebrating that national week from 6th to 13th of April in a grand way, but I think, there will be larger number of people who will be observing this national week from 6th to 13th of April. I would just conclude my speech here.

The massacre of Jallianwala Bagh reverberated in Odisha. Utkalamani Gopabandhu Das got the nationalist fervour to Odisha as Bhagirath brought Ganga to Bharat. That is how the nationalist fervour came to Odisha. He dedicated his whole institution to the cause of Lala Lajpath Rai to the Servants of People Society. In everyway, this Jallaianwala Bagh had an impact on everybody’s mind.

Even today, when I look at my son and daughter, when I discuss about Jallianwala Bagh, tears swell into their eyes. What type of sacrifice these people have made? What would have happened to the mother and to the father who lost their 11 year old child? What happened to a seven year old boy whose arm was amputated because he had a bullet injury in his hand, and those amputations were done in a very crude way inside their house. Those who were injured could not be taken to the hospital for treatment. That was the pathetic situation which Punjab went through.

This whole nation bows its head in memory of those martyrs. While moving this Bill, I would request the Minister to build this National Memorial in a grand way.

THE MINISTER OF FOOD PROCESSING INDUSTRIES (SHRIMATI HARSIMRAT KAUR BADAL): Thank you, Sir, we all just heard very emotional words by my colleague Shri Mahtab. I think as we rise over here to discuss the amendment on the massacre of the Jallianwala Bagh, being a Punjabi and a Sikh, I do think any Sikh should be welcoming it with more open arms than what is being done by my community and my Party today.

Intellectual people including from various parties said a lot of things but I would like to say over here that 13th of April is the founding day of Khalsa Panth of my quam, of my community. 13 अप्रैल सिख कौम के खालसा पंथ का सिर्जना दिवस है. They have gathered over there because of 13th April. Baisakhi is a day when our religion came into existence; it is the day our great Guru Gobind Singh, our father, made the Sikhs into an identity.  It is on this historic day on the 13th of April that members of the Sikh community had congregated over here, before going and after going to pay obeisance at the Gurudwara, the Golden Temple. So, you can imagine that a large number of people belong to my community.

 Today, it is being discussed by everybody. I totally appreciate that. But if anybody’s views to be taken, it should be ours because while I totally agree - शहिदों का बलिदान एक देश की अमानत होती है। The sacrifices of the martyrs belong to the nation. It is as much as Mahtab ji’s as it is Mr. Tharoor’s, as it is of each one of us. I totally agree to that. But when the massacre involves large number of people from my community, Sir, then, definitely the sensitivities of this community must be taken in.

 I do not call it a celebration. First of all, I will object to the words `celebrating 100 years’ of Jallianwala Bagh. This is a massacre or bloodshed. It is the day to remember those sacrifices of those people, and not to celebrate them. Just commemorate it but definitely  don’t call it a celebration. Sir, while I appreciate the Government in 1919 and whoever came in power after that, as I am told that at that time, there was one major party in the country, decided in 1951 to take over and to build this into a memorial. I very much appreciate it. But, Sir, you cannot forget what all happened after that, what that party did and the President of the Congress Party did to my community. Who is going to forget that the same Congress Party went to the Golden Temple, attacked innocents who were praying on the Gurpurab, on the Birthday of their Guru, attacked those, killed and massacred thousands of innocents just like General Dyer did?…(Interruptions) Who is going to forget that this same Congress Party, headed by the same family again, sent tanks into the Golden Temple and attacked our Akal Takht?…(Interruptions). In 1984, if the Congress Party did all this, I think it overrules what they did in 1919…(Interruptions)

सर, हमसे पूछिए,अगर इनको चेयरमैन बनाना है तो 1984 मैसेकर का चेयरमैन क्यों नहीं बनाते?शर्म आनी चाहिए। आप खड़े होकर बोलिए।…(व्यवधान) बोलिए मुझे कि 1984 के कत्लेआम में कांग्रेस का हाथ नहीं था। …(व्यवधान) क्या 1984 में अकाल तख्त साहिब के ऊपर अटैक नहीं हुआ? …(व्यवधान) क्या 1984 में इनोसेंट्स को मारकर उधर बन्द नहीं किया गया?क्या दरबार साहिब में हमारा सरोवर इनोसेंट्स के खून से लाल नहीं हो गया था? …(व्यवधान) आप कहते हैं कि आप इन लोगों को अध्यक्ष बनाएंगे जलियांवाला बाग का? …(व्यवधान) शर्म करिए,क्या जवाब देंगे आप वापस जाकर? क्या जवाब देंगे? अध्यक्ष बनाना है तो 1984 के कत्लेआम का अध्यक्ष बनाइए।…(व्यवधान)

Sir, it is shameful today and I am surprised to see how anyone can even oppose this…(Interruptions). How can anyone oppose this! Who is the Congress Party?…(Interruptions)

DR. FAROOQ ABDULLAH (SRINAGAR): Sir, I want to give Point of Order.…(Interruptions)

HON. DEPUTY SPEAKER: What is the Point of Order? Under what Rule is it the Point of Order?

… (Interruptions)

SHRIMATI HARSIMRAT KAUR BADAL: Yes, please give the Point of Order.…(Interruptions) Under which Rule are you giving Point of Order?

DR. FAROOQ ABDULLAH : I want you to hear this…(Interruptions)

SHRIMATI HARSIMRAT KAUR BADAL: Why should I hear you?…(Interruptions)

 

DR. FAROOQ ABDULLAH: I do not object to your speech but please hear me. …(Interruptions) One minute? Who was Bhindranwale? …(Interruptions)

SHRIMATI HARSIMRAT KAUR BADAL : Sir, you are welcome to speak but I am not interested in hearing you. …(Interruptions) You can speak after me. …(Interruptions) I will not hear you. …(Interruptions) You are not a Sikh. I am talking about the sentiments of my Community.…(Interruptions) Sir, he is welcome to speak after me. I am not yielding.…(Interruptions) I am talking about Jallianwala Bagh, 13th April, on the day of Baisakhi when General Dyer, if we can condemn him, then we must condemn the Congress Party which behaved not less than General Dyer in 1984 on the 1st, 2nd and 3rd November in Delhi and in June 1984, in Amritsar.…(Interruptions)

          Sir, I totally congratulate this Government. I welcome this Government for eventually removing the name of the Congress Party from anything which has anything do with the Sikhs.…(Interruptions) Sir, the Jallianwala Bagh belongs to the nation, it does not belong to the Congress Party, it does not belong to the Gandhi family. If anything belongs to the Gandhi family and the Congress Party, it is the massacre of thousands of innocents. If anything belongs to them, that is their own men who become the Chairmen of that Committee which is to look into what all the Congressmen had to do with 1984.

आज सज्जन कुमार जेल में क्यों है, बताइए? सज्जन कुमार जेल में क्यों है? जवाब दीजिए। …(व्यवधान) मैं कांग्रेस के लोगों से पूछती हूं कि सज्जन कुमार कांग्रेसी है या नहीं?सज्जन कुमार जेल में क्यों है? बोलिए, शर्म करिए।…(व्यवधान) Sir, today, the court has said it and the Congressmen are in jail for the massacre of the Sikhs और ये कह रहे हैं कि जनरल डायर खराब था।…(व्यवधान) ये जनरल डायर से कैसे अलग हैं?…(व्यवधान)

I totally welcome this Amendment and it is something which should have been done fifty years ago. I congratulate the hon. Prime Minister, I congratulate the hon. Minister for having brought in this Amendment. बैशाखी के दिन वहां पर सिख मरे हैं, …(व्यवधान) मारने वालों को तो कन्डेम कर रहे हैं,…(व्यवधान) लेकिन उसके बाद …(व्यवधान) a lot of water has flown since 1919 and the Congress has done a lot more than what they did in 1919. So, they are paying for their sins in jail today. I hope others would also go to jail. Definitely, this Congress Party should not be a committee of something where the Sikhs are concerned because they went to all extent to ensure that the Sikhs are wiped out. First, they attacked the Golden Temple, then they kept thousands of innocents inside the Golden Temple and then they massacred them in Delhi.

And their Prime Minister said that when a big tree falls, the earth shakes. So, kill the Sikhs? …(Interruptions) Today they are in jail for that. Sir, they are rewarding them even today. Today one of the accused people of the 1984 Sikh massacre has been made a Chief Minister by them. What can be more shameful? …(Interruptions)There are eyewitnesses to his encouraging people to go and massacre Sikhs. They are rewarding him. You want people who reward the massacre of Sikhs to be made Chairmen of Jallianwala Bagh Memorial? …(Interruptions)Sir, Shaheed Bhagat Singh, Shaheed Udham Singh, Shaheed Sukhdev, these are the people who had fire of revenge in their hearts. Their sacrifices belong to each and every one of us. They do not belong to the Congress Party. …(Interruptions)Sir, I thoroughly welcome this amendment and hope the House passes it unanimously. …(Interruptions)  

श्री अरविंद सावंत (मुम्बई दक्षिण): उपाध्यक्ष महोदय, जालियांवाला बाग स्मारक समिति के न्यास के जो नियम हैं, उनमें कुछ बदलाव लाने के लिए यह बिल लाया गया है।…(व्यवधान)कृपया मेरी बात सुनिए।…(व्यवधान)पहली बात यह बुरी लग रही है।…(व्यवधान)मैं मैडम के दर्द को समझ सकता हूं, लेकिन हम बिल क्या लाए हैं और एक-दूसरे पर राजनैतिक आरोप लगाने का यह कोई समय नहीं है,क्योंकि जालियांवाला बाग में जो मैसेकर हुआ, उस वक्त हजारों लोग मारे गए,उनके लिए आदर और श्रद्धा अर्पित करने के लिए है।…(व्यवधान)यह कोई सेलेब्रेशन नहीं है।…(व्यवधान)माननीय थरूर जी जो बात कर रहे थे तो वह कांग्रेस कौन-सी थी? उन्होंने जो कहा है कि मालवीय जी ने यह कहा है,वह कांग्रेस अलग थी। आप उसकी शक्लें लिए हुए हैं। आप तो ए टू जेड कांग्रेस हो,आप तो कांग्रेस(आई) वाले हो। आप वह कांग्रेस की बात नहीं करिए क्योंकि कांग्रेस का अध्यक्ष वहां रहना चाहिए। वह कांग्रेस अलग थी। वह देश के लिए लड़ रही थी। वह देश की स्वतंत्रता के लिए लड़ रही थी।

          उपाध्यक्ष महोदय,वर्ष 1984 में जो हुआ, जब यहां सिखों पर हमले हो रहे थे, उस वक्त मुंबई में हमारे वंदनीय बाला साहेब ने कहा था कि सिखों के बाल को भी धक्का नहीं लगना चाहिए। महाराष्ट्र और मुंबई में सिखों के बाल को भी धक्का नहीं लगने दिया,शिव सेना ने नहीं लगने दिया,यह भी याद रखिए। हम मेनस्ट्रीम में हैं। हमारी बहन जो है, उनका दर्द मैं समझ सकता हूं। …(व्यवधान)

          परसों वहां लाइट एंड साउंड शो बंद हुआ है। आप जो अमेंडमेंट ला रहे हैं,उसका स्वागत करता हूं, लेकिन राजनीति न हो। किसी को भी हटा देने का जो कानून लाए हैं,वह सही नहीं लगता है।…(व्यवधान)

HON. DEPUTY SPEAKER: Please conclude.

…(व्यवधान)

श्री राजन विचारे (ठाणे): उपाध्यक्ष महोदय,इनको बोलने दें। क्या चल रहा है?…(व्यवधान)अभी उनको बोलने दिया।

श्री अरविंद सावंत:  यह क्या चल रहा है? क्या आप हमें बोलने नहीं देंगे? हम अच्छा बोल रहे थे। क्या हमें बोलने नहीं देंगे? हम बर्दाश्त करते हैं, इसका मतलब यह हो गया? …(व्यवधान)

श्री राजन विचारे: हर टाइम उनको बोलने देते हैं, इनको क्यों नहीं बोलने देते हैं।…(व्यवधान)

श्री अरविंद सावंत : हम बर्दाश्त करते हैं, इसका मतलब यह नहीं है। उनके लिए भी समय की पाबंदी होनी चाहिए, केवल हमारे लिए पाबंदी नहीं होनी चाहिए। मैं ज्यादा बोलने वाला भी नहीं था।

          कल तय हुआ था कि यह बिल बिना चर्चा के पास किया जाएगा। आज क्या हुआ कि इतिहास बताया जा रहा था। हम इतिहास सुन रहे थे। हमें अच्छा लगा कि हमें कुछ अच्छी चीजें मालूम पड़ रही है। दोनों सदस्यों ने जो इतिहास बताया है,हमको इतनी जानकारी थी कि तुम्हारी वह कांग्रेस अभी वह कांग्रेस नहीं है।

          अब अमेंडमेंट की बात है। जालियांवाला बाग के बारे में उन्होंने एक अच्छी बात कही है यह किसी धर्म, मजहब और किसी प्रांत का नहीं है,यह सारे देश का दर्द है। उस जालियांवाला बाग के स्मारक समिति, ट्रस्टी के बारे जो अमेंडमेंट लाया गया है, मैं उसका समर्थन करता हूं, लेकिन एक बात ध्यान में रखें कि उसको राजनैतिक नहीं बनाएं, उसको देश का स्मारक बनाएं। वे देश के लिए समर्पित हुए लोग हैं। उन्होंने बैशाखी की बात की,वे लोग उस बैशाखी में मारे गए। उनके प्रति हमारी भावना अलग से होनी चाहिए, श्रद्धा होनी चाहिए। मैं फिर दोबारा इस बिल का समर्थन करता हूं और आपको धन्यवाद देता हूं कि आपने मुझे बोलने का समय दिया ।

श्री एम. बी. राजेश (पालक्काड): उपाध्यक्ष महोदय, मैं केरल से चुन कर आया हूं,लेकिन मेरा जन्म जालंधर,पंजाब में हुआ था। इसलिए मैं भावनात्मक तौर पर पंजाब से भी जुड़ा हुआ हूं।

          Deputy Speaker, Sir, a couple of months ago, I took my family to Jallianwala Bagh because I wanted my school going daughters to learn the sacrifices made by our great martyrs in Jallianwala Bagh. I was shocked to see that the light and sound show was cancelled due to lack of funds. The staff told me that we have no money and we have stopped light and sound show. I have written a letter on 6th February to the hon. Prime Minister who is the Chairman of the National Trust but I have received no reply. Then, I tried to raise this in the House time and again. Yesterday, I got an opportunity and I raised this issue.

I am thankful to Mahtab-ji, Saugata Roy-ji and Arvind Sawant-ji. All of them joined with me in demanding the release of funds except BJP MPs. I do not know what is their problem with Jallianwala Bagh.

Deputy Speaker, Sir, what is the true lesson of this sacrifice of thousands of our martyrs in Jallianwala Bagh? The true lesson is – anti-imperialism, the secular unity of the people of our country and protection of democratic values. Deputy Speaker, Sir, these are the core values which form the idea of India and which is still relevant to the idea of India.

Deputy Speaker, Sir, this inspired people like Bhagat Singh and Udham Singh. Udham Singh kept this revenge for two decades and he went to London and he avenged the Jallianwala Bagh massacre on General Dyer. When he was produced before the court, the judge asked: “What is your name?”. Udham Singh replied: “My name is Ram Mohammad Singh.” That was the spirit of Jallianwala Bagh massacre. That was the spirit of martyrdom because the blood of Hindus, Muslims, Sikhs and all was spilled on the soil of Jallianwala Bagh. Deputy Speaker, Sir, that is the true lesson of Jallianwala Bagh.

Rabindranath Tagore returned his knighthood in protest against that massacre, like our great intellectuals and artists had done ghar wapsi, like Bhupen Hazarika’s family refused to accept Bharat Ratna.

Sir, I will not take much time. I rise to demand that the House should adopt a unanimous resolution seeking an apology from the British for this massacre. Sir, I oppose this Bill. This is very important. I oppose this Bill because this is an attempt to distort and change history. This Government and the party which is leading the Government has mastered the trick of stealing the history; it has mastered the trick of changing the history because they have no role in the freedom struggle. Whatever role they had is the role of betraying the freedom struggle. So, that is why they are trying to steal the history of our freedom struggle.

Sir, I am concluding. They have privatised; they have outsourced the upkeep of many historical sites. Red Fort was given to a business group. The famous INA trial was held in Red Fort. The slogan which was raised by millions of people in the streets – “Laal Qille se aayi aawaz Shah Nawaz Dhillon Sahgal.” That was the slogan which inspired millions of people in the late 40s in our freedom struggle.

Deputy Speaker, Sir, through you, I would like to request this Government that please do not play petty politics over the martyrdom, over the sacrifice of thousands of our freedom fighters in Jallianwala Bagh. Please, withdraw this Bill and ensure that sufficient funds are made available for the upkeep of Jallianwala Bagh national memorial.

HON. DEPUTY SPEAKER: Prem Singh Chandumajra-ji, you have five minutes.

श्री प्रेमसिंह चन्दूमाजरा (आनंदपुर साहिब): डिप्टी स्पीकर साहब, मैं दस मिनट बोलूँगा। हमारी जितनी कुर्बानियाँ हैं, उतना ध्यान रखिए।

HON. DEPUTY SPEAKER: Please, speak very briefly.

श्री प्रेमसिंह चन्दूमाजरा : माननीय मंत्री जी ने कहा कि यह छोटा-सा बिल है। मैं इससे सहमत नहीं हूँ। यह बिल बहुत ही महत्त्वपूर्ण है और यह देर आये, दुरुस्त आये वाली बात है। मैं सरकार का धन्यवाद करता हूँ कि वह यह बिल लेकर आयी है। मैं समझता हूँ कि आज़ादी के संग्राम में कोई सबसे बड़ा खूनी साका हुआ है, तो वह जलियावाला बाग का हुआ है। एक हज़ार से भी ज्यादा निहत्थे, निर्दोष लोग एक ही जगह मारे गये। वह वैशाखी का दिन,खालसा पंथ का जन्मदिन था, जिसे मनाने के लिए गोल्डन टेम्पल-दरबार साहिब गये थे और उन निहत्थे लोगों को मार डाला।

          मैं कहना चाहता हूँ कि यह जो बिल आया, हमारे मित्र शशि थरूर जी कह रहे थे कि जवाहर लाल नेहरू जी ने वहाँ गोलियों के निशान गिनकर दिखाये। बाद में उनको तो ट्रस्ट का प्रेसीडेंट बना दिया गया, लेकिन जिनके बच्चे मारे गये, जिनके परिवार मारे गये और जिन्होंने बदला लिया, इंग्लैंड जाकर, उस अंग्रेज के घर जाकर Dyer को गोली मारी और शहीद उधम सिंह जी ने बदला लिया। क्या उनके परिवार में से किसी को कभी ट्रस्टी बनाया? कभी सोचा कि उनके परिवार में से, उनकी विरासत में से किसी को ट्रस्टी बनाया जाए?क्या लाशों पर कुर्सियाँ रखनी हैं?क्या श्मसान घाट पर प्रधानगी करनी है? यह कांग्रेस की विरासत है।

          मैं मंत्री जी से परेशान हूँ, मुझे आश्चर्य है कि इन्होंने नाम ही नहीं लिया कि वह किस पार्टी का प्रेसीडेंट था। सब जानते हैं कि जिस पार्टी ने ट्रस्ट की प्रधानगी की,वह एक नेशनल मोन्यूमेंट था, उसके लिए क्या किया है?

          डिप्टी स्पीकर साहब,मैं गृह मंत्री श्री राजनाथ सिंह जी का आभारी हूँ, इस ट्रस्ट ने रूल बना दिया, जिससे वहाँ शहीद उधम सिंह जी का स्टैच्यू नहीं लाने दिया गया। हमने यहाँ आवाज़ उठाई। लेकिन माननीय गृह मंत्री जी ने सारे रूल-उसूल पीछे करके 70 वर्षों के बाद जलियावाला बाग के गेट पर शहीद उधम सिंह जी का स्टैच्यू लगाया।

          मैं अपने माननीय मित्र से सहमत हूँ। जहाँ यह बिल आया है, मैं भारत सरकार से निवेदन करता हूँ कि एक रेजोल्यूशन लाया जाए,मैं सभी पार्टियों के नेताओं से कहना चाहता हूँ, सरकार की ओर से एक रेजोल्यूशन आना चाहिए कि ब्रिटिश सरकार को इस खूनी साके पर माफी माँगनी चाहिए। खूनी साके पर माफी मँगवाने के लिए प्रिवेल करना चाहिए क्योंकि कामागाटामारू के जहाज को कनाडा वालों ने वापस कर दिया था। बंगाल में बज़-बज़ घाट पर लाकर उनको मार डाला। इस पर कनाडा वालों ने माफी माँगी, तो ब्रितानिया सरकार क्यों नहीं माफी माँग सकती है?हमें इस बात को यूज़ करना चाहिए।

          डिप्टी स्पीकर साहब,मैं दूसरी बात यह कहना चाहता हूँ कि इस देश में राजनीतिक नेताओं, पत्रकारों और अन्य किसी-किसी को भारत रत्न दिये जाते हैं, यदि सही मायने में भारत रत्न का कोई हकदार है, तो वे शहीद उधम सिंह हैं और शहीद भगत सिंह हैं। शहीद भगत सिंह ने जालियावाला बाग के खूनी साके में प्रभावित होकर जो कानून बनाया था,वे यहाँ आकर, वहाँ कुर्सियों पर बैठकर बम फेंका और मैं कहना चाहता हूँ कि उसकी यादगार मनाने के लिए शहीद उधम सिंह और शहीद भगत सिंह को भारत रत्न देना चाहिए।

          हम जो सौवाँ वर्ष मनाने जा रहे हैं, मैं माननीय मंत्री जी से निवेदन करना चाहता हूँ कि वहाँ लाइट एंड साउंड प्रोग्राम दिखाया जाता था, उसे बंद कर दिया गया, वह दुबारा चालू होना चाहिए। हमारा जो इतिहास है, उसे हमारी पाठ्य-पुस्तकों में पढ़ाया जाना चाहिए। श्री महताब जी ने उसे पाठ्य-पुस्तकों में पढ़ा। यह दुखदायी है कि हमें औरंगजेब, बाबर, हूमायूँ की बात तो पढ़ायी जाती है, लेकिन खैबर दर्रे के रास्ते को रोकने वाले सरदार हरिसिंह नलवा और श्याम सिंह अटारी जैसे जनरलों, उस रास्ते से अफगानिस्तान से लोग आते थे, जो हिंदुस्तान की बहू-बेटियों की इज्ज़त लूट लेते थे, मंदिरों का सोना लूट लेते थे,उनका रास्ता जिन जनरलों ने रोका,उनके नाम भी पुस्तकों में  नहीं पढ़ाये जाते हैं।

 

          आज जब हम ट्रस्ट बनाने जा रहे हैं, यह कोई नेशनल हेड मैगजीन का ट्रस्ट नहीं है, यह नेशनल मॉन्यूमेंट है। इसमें राष्ट्रीयता की भावना होनी चाहिए। इसमें किसी एक परिवार की सरदारी, जो 70 वर्षों से चल रही थी, उसे इस सरकार ने खत्म किया। मैं सरकार को इसके लिए बधाई देना चाहता हूँ और उन शहीदों को सत्कार देना चाहता हूँ और उनको श्रद्धांजलि देता हूँ।

संस्कृति मंत्रालयके राज्य मंत्रीतथा पर्यावरण, वन औरजलवायु परिवर्तनमंत्रालय मेंराज्य मंत्री (डॉ. महेश शर्मा): माननीय उपाध्यक्ष जी, मैं सभी माननीय सदस्यों को धन्यवाद देता हूँ, जिन्होंने एक सहमति जताई कि देश की आजादी के आंदोलन में जिन लोगों ने अपने जीवन की आहूति दी और पार्टी लाइन से ऊपर उठकर सबकी यह राय थी कि पार्टी लाइन और धर्म-जाति-बिरादरी से ऊपर उठकर जिन्होंने शहादत दी, वे इस देश के लोग थे, इस महान् भारत के लोग थे। हम उनकी शहादत को आने वाली युवा पीढ़ियों को बताते रहें। हम उनकी शहादत को आने वाली युवा पीढ़ियों को आगे बताते रहें। इसलिए 100 सालों के पूरा होने का जो समय 13 अप्रैल को आ रहा है, उस दिन के जलियांवाला बाग का विषय थरूर साहब ने उठाया। मैं उनको बता देना चाहता हूं कि तीन विषय सामने आए हैं। मैं पूछना चाहता हूं कि इन तीनों में आपत्ति कहां पर है?  क्या पांच सालों से पहले -भर्तृहरिजी, मैं आपका विषय भी क्लियर कर दूं - जो तीन नामित सदस्य हैं, सिर्फ उन्हीं को हटाने की बात है। सरकार द्वारा जो तीन सदस्य नामित किए जाते हैं, उनके बारे में मैं बताना चाहता हूं। श्री वीरेन्द्र कटारिया जी, श्रीमती अंबिका सोनी जी और श्री एच. एस. हंसपाल जी - ये तत्कालीन सरकार द्वारा नामित लोग थे। उस ट्रस्ट के ट्रस्टी श्री मुखर्जी जी अपॉइंट किए गए थे। हमारी सरकार ने उस सरकार का सम्मान करते हुए - 26 मई को उनकी टर्म पूरी हुई - हमने एक दिन पहले भी उन्हें नहीं हटाया। हमने 26 मई की तारीख का इंतज़ार किया। ये लोग होते तो शायद पता नहीं क्या करते। हमने 26 मई का इंतज़ार किया। हम लगातार हरसिमरत जी, चन्दूमाजरा जी और सब के संपर्क में थे। हमने कहा कि नहीं, उन्होंने गलत किया है। हमें भी उसकी पीड़ा थी। जैसे आप गए, वैसे ही मैं भी तीन बार होकर आया। मुझे लग रहा था कि उसका रख-रखाव, जिस ढंग से होना चाहिए, उतना नहीं हो रहा था। जो लाइट एंड साउंड शो था, वह बहुत दुर्गति की हालत में था। हमने उस पर फैसला किया, 24 करोड़ रुपये तुरंत जारी किए और उसके इंफ्रास्ट्रक्चर को सुधारा। उस पर नए डिजिटल लाइट एंड साउंड शो - जो हिस्टॉरियंस द्वारा प्रमाणित होंगे - को करने की व्यवस्था की है। उस पर काम चालू हो गया है। इसलिए इन तीन लोगों को नामित करने का विषय सिर्फ इन तीन लोगों तक सीमित था।

          हम दूसरा विषय एल.ओ.पी. का लाए हैं। आप बताइए कि अगर एल.ओ.पी. एक शब्द होता और हमारी भावना कांग्रेस के प्रति खराब होती, तो हम उसे चलने देते? यह हमारा दोष नहीं है। यह देश के लोगों से पूछिए कि आपकी यह दुर्गति क्यों हुई कि आप एल.ओ.पी. की स्थिति में आने के लायक नहीं रहे। यह देश के करोड़ों लोगों से पूछिए कि आज वह कांग्रेस पार्टी,जो अपने इतिहास में लिखने जा रही है कि हमने बहुत बड़ा योगदान किया। Shashi Tharoor ji, we have respected that.  We have given this word,कि एल.ओ.पी. के बजाए जो लार्जेस्ट पार्टी का नेता हो,उसे यह दे दिया जाए।

SHRI K.C. VENUGOPAL (ALAPPUZHA): It is not a question of the largest Party.…(Interruptions)

DR. MAHESH SHARMA: I hereby question, why should the Head of a particular political Party be the Trustee there.…(Interruptions)

HON. DEPUTY SPEAKER: Mr. Minister, you address the Chair.

… (Interruptions)

डॉ.महेश शर्मा : पॉलिटिकल पार्टी का हैड क्यों? …(व्यवधान) अब सवाल यह है कि हमने 26 मई तक इनके लोगों को नहीं हटाया …(व्यवधान) लेकिन मैं इनकी करतूत भी बताना चाहता हूं। …(व्यवधान)

          उपाध्यक्ष जी, 16 मई, 2014 को इस सरकार को देश के लोगों ने बहुमत दिया कि देश में सरकार बदली जाएगी। …(व्यवधान) 16 मई, 2014 को देश जान चुका था, विश्व जान चुका था कि अब सरकार बदली जा रही है। मैं एक शर्मनाक घटना बताना चाहता हूं।

HON. DEPUTY SPEAKER: Mr. Minister, you please address the Chair.

… (Interruptions)

 

डॉ.महेश शर्मा : नेहरू मेमोरियल का अध्यक्ष 16 मई की शाम को बदला गया और तीन लोगों के दस्तखत एक दिन में हुए - कल्‍चरल सेक्रेट्री, कल्चरल मिनिस्टर और देश के प्रधान मंत्री मनमोहन सिंह जी के दस्तखत एक दिन में हुए। …(व्यवधान) नेहरू मेमोरियल के अध्यक्ष को 13 सालों के लिए अपॉइंट किया गया। …(व्यवधान) हमने यह नहीं किया। …(व्यवधान) हमने 26 मई का इंतज़ार किया, हमने पांच साल की सरकार में से चार साल इंतज़ार किया, फिर हम यह बदलाव लाए हैं।…(व्यवधान) मैं समझता हूं आदरणीय निशिकान्त दुबे जी,सुगत बोस जी, जो आपने कहा, मैं आपका धन्यवाद देता हूं। …(व्यवधान) आपने कहा था पाटी लाइन से ऊपर उठकर हमें बात करनी चाहिए। …(व्यवधान) हम वही बात कर रहे हैं।

महताब जी,मैं समझता हूं कि आपका विषय मैंने क्लीयर कर दिया है। धन्यवाद हरसिमरत जी, आप इसमें लगातार हमारी प्रेरणास्रोत बनी रही हैं। अरविन्द सांवत जी, मैं आपकी भावनाओं का सम्मान करता हूं और आपको विश्वास दिलाता हूं कि उनकी शहादत पर किसी भी तरह का कष्ट ये सरकार एक्सेप्ट नहीं करेगी। हमने महात्मा गांधी जी का 150 साल मनाया। हमने अम्बेडकर जी का 125 वां पंचतीर्थ मनाया। हमने सरदार पटेल का मनाया। हमने सुभाष चन्द्र बोस का मनाया। हमने गुरू नानक देव जी का 550 साला मनाया। गुरू गोविंद सिंह जी का सवा तीन सौ साला हम मना रहे हैं। गुरू रामसिंह जी का दो सौ साला हम मना रहे हैं। आखिरकार ये लोग क्या प्रश्न उठाना चाहते हैं, क्या कहना चाहते हैं? राजेश भाई कुछ कह कर चले गए। वह कांग्रेस और थी। हम पचास साल बाद पैदा हुए थे,हमारा दोष थोड़े ही है। जो पचास साल पहले, सौ साल पहले पैदा हुए थे, उनको आज़ादी की लड़ाई में लड़ने का मौका मिला। हमारा दुर्भाग्य था कि हमें मौका नहीं मिला, लेकिन इसका मतलब हमारे राष्ट्र के प्रति समर्पण के भाव को किसी भी तरह से न आंका जाए। आज़ादी के बाद देश महान पुरूष जिन शहीदों के सपनों का भारत बनाने का सपना छोड़ गए थे, वह सपना नरेन्द्र मोदी जी के नेतृत्व में हमारी सरकार पूरा कर रही है। उन शहीदों को सम्मान भी दे रही है और हम लोग उनकी ऐनिवर्सरीज़ आदि भी सेलीब्रेट कर रहे हैं। आई.एन.ए., लाल किला की बात कही। आप अपना ज्ञान पूरा कर लीजिए। आई.एन.ए. ने जिस बैरक के अंदर बहस शुरू हुई थी, आज उसको स्थान, उसको सम्मान, इस सरकार ने दिया है। वह बैरक,जिसमें आई.एन.ए. की सुनवाई हुई थी, वहां सुभाष चन्द्र बोस का,जलियांवाला बाग का, याद-ए-जलियां के नाम से और आज़ादी के दीवानों के नाम से भव्य म्यूजियम बनाया गया है। मैं चाहूंगा कि आप लोग उसको जाकर देखें, देखिएगा सुभाष चन्द्र बोस कौन थे। चन्दू माजरा जी, आपका बहुत-बहुत धन्यवाद और उन सभी लोगों का बहुत-बहुत धन्यवाद जिन्होंने इस बहस में पार्टिसिपेट किया। मैं राष्ट्र हित में और मैं समझता हूं कि पार्टी लाइन से ऊपर उठकर, हमने जो भी तीनों बदलाव लिए हैं, वे देश के हित में लिए हैं, इस संस्थान के हित में लिए हैं। अपने सभी शहीदों के सम्मान से पार्टी लाइन से ऊपर उठकर देश एक है, देश के नाम से जो शहीद हुए है, वे देश के लोग थे। वे हिन्दू थे,वे सिख थे, वे किचलू जी थे, मुसलमान थे,वे सब थे। उनके प्रति सम्मान देते हुए मैं सदन से अपील करता हूं कि इस बिल को पास किया जाए। …(व्यवधान)

HON. DEPUTY SPEAKER: I will call your name to move the amendment. I will call you to speak. …(Interruptions)

SHRI K.C. VENUGOPAL: Hon. Deputy Speaker, Sir, this piece of legislation has been brought by the Government only for one purpose, that is, to remove the Congress President from the Trust. It is only for that purpose. You know about the freedom struggle. The Jallianwala Bagh struggle was led by the Indian National Congress. Everybody knows about it. Those who have studied the History of India know about it. The BJP does not know about the freedom struggle. Their leaders did not participate in the freedom struggle. They supported the killers of Mahatma Gandhi. Now also they are justifying the killers of Mahatma Gandhi. This is negative politics.

          Hon. Deputy Speaker, Sir, this is a clear-cut negative politics. They can remove the Congress President from the Trust for one month. They can removehim, but, the country and the people will decide who will be going to the Trust. Therefore, as per the directions of my Party leader, we are walking out.

14 14 hrs At this stage, Shri K.C. Venugopal and some other hon. Members left the House.

HON. DEPUTY SPEAKER: The question is:

“That the Bill further to amend the Jallianwala Bagh National Memorial Act, 1951, be taken into consideration.” The motion was adopted.
 The House will now take up clause-by-clause consideration of the Bill.
          There is an amendment to clause 2 by Shri K.C. Venugopal. He has already left the House.
The question is:
“That clauses 2 and 3 stand part of the Bill”. The motion was adopted.
Clauses 2 and 3 were added to the Bill.  
Clause 1       Short Title   

Amendment made:   

Page 1, line 4,-   

          for               “2018”   

          substitute    “2019”.                 (2)   

                                                (Dr. Mahesh Sharma)   

    

    

HON. DEPUTY SPEAKER: The question is:   

          “That clause 1, as amended, stand part of the Bill.”   

The motion was adopted.   

Clause 1, as amended, was added to the Bill.   

    

Enacting Formula   

Amendment made:   

          Page 1, line 1,-   

          for               “Sixty-ninth”   

          substitute    “Seventieth”.                  (1)   

                                                                             (Dr. Mahesh Sharma)   

 HON. DEPUTY SPEAKER: The question is:   

“That Enacting Formula, as amended, stand part of the Bill.”   

The motion was adopted.   

Enacting Formula, as amended, was added to the Bill.   

The Long Title was added to the Bill.   

    

DR. MAHESH SHARMA:  I beg to move:   

          “That the Bill, as amended, be passed.”   

 HON. DEPUTY SPEAKER: The question is:   

          “That the Bill, as amended, be passed.”   

The motion was adopted.   

 HON. DEPUTY SPEAKER: The House stands adjourned to meet again at 3.00 p.m.   

 14 17 hrs    

The Lok Sabha then adjourned till Fifteen of the Clock.   

 15 01hrs   

The Lok Sabha reassembled at One Minute past   

Fifteen of the Clock.   

    

(Hon. Speaker in the Chair)   

…( व्यवधान)   

माननीय अध्यक्ष :राज्य सभा से जो अमेंडमेंट होकर आया है, हम केवल उसको कर लेते हैं। …( व्यवधान)
HON. SPEAKER: Consideration of amendment made by Rajya Sabha – वह केवल तारीख और कुछ नहीं है। …( व्यवधान)