Lok Sabha Debates
Need To Modify The Central Government’S Guidelines For Sanctioning Freedom ... on 23 August, 2005
Title : Need to modify the Central Government’s guidelines for sanctioning freedom fighters pension.
DR. K.S. MANOJ (ALLEPPEY): I would like to draw the attention of the House to the sad plight of the freedom fighters of Kerala.
Punnapra-Vayalar struggle took place in the year 1946 at Punnapra and Vayalar in Alappuzha district, Kerala to put an end to the imperialistic rule of the Diwan, Sir C.P. Ramaswamy Aiyar and also demanded institution of a responsible Government in Travancore. Fishremen, coir factory workers, farmers, agricultural workers and people from all walks of life took part in that struggle. Many were subjected to rigorous imprisonment and many were forced to lead underground life. This struggle was part of the Indian freedom struggle. The State Government have recognized the struggle as part of freedom struggle and recognized the participants as freedom fighters and have given pension and other measures for the welfare of those freedom fighters.
When Shri Indrajit Gupta was the Home Minister during Shri Deve Gowda's Prime Ministership, the Central Government also recognized Punnapra-Vayalar struggle as part of the freedom struggle. Many freedom fighters who suffered a lot in the struggle applied for the Central Swatantra Sainik Samman Pension. Under the SSSP Scheme 1980, imprisonment for a period of six months or more was one of the eligibility criteria for grant of samman pension. But it is difficult to get the primary evidence certificate from the concerned jail authority or the District Magistrate or the State Government and the secondary evidences given even by the ex-MLAs or ex-MPs were not accepted by the Central Government and those who have submitted their applications have been rejected. The hon. High Court of Kerala in a petition O.P. No. 35698/2002 had given the verdict that all the freedom fighters getting State pension is eligible for Central pension also. Nearly 1400 applications are pending with the Government.
I would urge upon the Government that those who were identified and recognised by the State Governments and given freedom fighter pension should be considered for Central SSSP pension and guidelines for this should be altered accordingly.
*m47 Title : Problems being faced by sugarcane growers in Karnataka.
SHRI M. SHIVANNA (CHAMARAJANAGARA): Mr Chairman Sir, I am sorry to say that the method adopted by Government of India to fix the sugarcane price is disappointing. It is unscientific because they do not take into consideration the various expenditures like electricity, water, labour, fertilizer, etc. Some officials who do not have experience and knowledge in the field of agriculture and food are asked to fix the sugarcane price. The Government of India should do away with this outdated method otherwise the sugarcane growers cannot survive.
The statutory minimum price (SMP) should be decided on actual facts scientifically. All expenditures including labour charges should be taken into consideration.
The total number of Government employees is only 4%. They get dearness allowance of 4% twice a year. Unfortunately, the farmers who are 69% of the country’s population have been neglected for the last several decades. If the * Translation of the speech originally delivered in Kannada.
situation continues like this, the sugarcane growers will also commit suicide like other farmers. Last year 2004-05 the productivity rate was 8% and the rate of sugarcane rose from 73 rupees to 74.50. The increase is very meagre and this has been done by the sugar mill owners in connivance with the officials. The officials who have fixed the sugarcane price have not followed any principle. This kind of injustice to the sugarcane growers should be stopped forthwith. It is high time that the Government of India should come to the rescue of the sugarcane growers.
The total expenditure of sugarcane growers per acre is Rs 38,000/-. This includes labour charges, water and electricity charges, insecticides charges, seed and fertilizer charges, etc. The farmer can produce 45 tonnes of sugarcane per acre on an average. The SMP fixed by the Government last year was Rs 750 per tonne. This step was improper and without any kind of justification. If the productivity is 8% the SMP of sugarcane per tonne should be at least Rs 1000 per tonne. Every year the SMP should be raised scientifically by competent authorities. Farmers and agricultural scientists should be involved in the process of price fixation.
MR. CHAIRMAN: Mr Shivanna, please conclude. Your time is over.
SHRI M. SHIVANNA: Sir, I will take three more minutes. This is a very important issue.
*m02 SHRIMATI TEJASWINI SEERAMESH (KANAKAPURA) : Sir, I associate with the hon. Member to express my concern about the pathetic situation of sugarcane growers in the country. They should get justice.
*m03 SHRI M. SHIVANNA: This demand of scientifically fixing the SMP is there is in Karnataka for the last 10 years. Unfortunately, the Centre has not taken up the matter seriously. A nominal increase like .75% or 1% each year has no basis and is unscientific I therefore request the Centre to open their eyes and see the realities. The increase of SMP each year should be at least 4 to 5%. I hope and trust that from this year onwards the SMP for sugarcane should be more than 1000 rupees and every year it should increase according to the increase in the expenditure of growers which will be about 4 to 5%. This is the long pending demand of sugarcane growers of Karnataka.
I thank you Sir, for giving me this opportunity to speak and with these words I conclude my speech.
*m04 SHRIMATI TEJASWINI SEERAMESH : Sir, this problem relates to farmers. This is about the prices for sugarcane growers. Sir, we would like to associate. … (Interruptions)
MR. CHAIRMAN: Now, Shri Girdhari Lal Bhargava.
… (Interruptions)
*m05 SHRI MADHUSUDAN MISTRY (SABARKANTHA): Sir, I want to associate with this.
SHRIMATI TEJASWINI SEERAMESH : Sir, I also associate with this.
MR. CHAIRMAN: Are both of you associating?
SHRI MADHUSUDAN MISTRY : Yes, Sir.
MR. CHAIRMAN: Okay. You have associated but this is without any notice. It is not a proper thing. I am doing it as a special case. But you ought to have given notice earlier, which you have not done.
*t48 Title : Need to open the entire Ramnivas Bagh Museum in Jaipur for tourists.
श्री गिरधारी लाल भार्गव (जयपुर) : सभापति महोदय, मेरा बहुत छोटा-सा अनुरोध है और वह यह है कि जयपुर शहर में केन्द्रीय पुरातत्व विभाग का रामनिवास बाग में विश्व प्रसिद्ध एक संग्रहालय है। जिसे देखने के लिए देश-विदेश से पर्यटक आते हैं। संग्रहालय में प्रवेश के लिए टिकट भी दिया जाता है। लेकिन कई वर्षों से इस संग्रहालय के आधे भाग को मरम्मत के नाम पर बंद किया हुआ है। जिसके कारण पर्यटकों को घोर निराशा होती है और उनके मन में जो भाव है कि वहां पर अनमोल और अनोखी वस्तुएं देखने को मिलती हैं, उन चीजों को देखने से उन्हें वंचित रहना पड़ता है। वहां पर अनमोल धातुएं हैं, जिन्हें देखने के लिए पर्यटक दूर-दूर से आते हैं। यदि उसको बंद कर दिया गया तो वहां पर्यटक आने बंद हो जाएंगे। चूंकि पुरातत्व विभाग केन्द्र सरकार के अधीन है, इसलिए मेरी केन्द्र सरकार से मांग है कि संग्रहालय के जिस भाग को बंद किया हुआ है, उसे तुरन्त खोला जाए।
मैं सदैव आपकी आज्ञा का पालन करता हूं इसलिए मुझे हमेशा बोलने का अवसर प्रदान करें। धन्यवाद।
*t49 Title : Regarding damage caused to crop due to disease in eastern U.P and Bihar.
योगी आदित्यनाथ (गोरखपुर) :सभापति महोदय, मैं आपके माध्यम से केन्द्र सरकार का ध्यान पूर्वी उत्तर प्रदेश की दो महत्वपूर्ण बीमारियों की ओर दिलाना चाहता हूं। पूर्वी उत्तर प्रदेश के गोरखपुर, कुशीनगर, महाराजगंज, देवरिया, सिद्धार्थनगर तथा आस-पास के सम्पूर्ण जनपदों में इस समय दो बीमारियां भयंकर रूप से फैली हुई हैं - एक मनुष्य जनित जापानी इनसैपलाइटिस है जिससे अब तक सम्पूर्ण पूर्वी उत्तर प्रदेश में एक हजार से अधिक मौतें हो चुकी हैं। इसके बावजूद प्रदेश और केन्द्र सरकार की ओर से जो पहल होनी चाहिए, वह अभी तक नहीं हो पाई है। इस संबंध में केन्द्रीय स्वास्थ्य मंत्री ने यहां कहा था कि पांच विषाणुजनित बीमारियों के लिए केन्द्र सरकार पूरी तरह मदद करेगी, लेकिन अभी तक कोई मदद नहीं की गई है। दूसरी तरफ वहां की फसल पर इस समय पायरिया नाम का एक कीड़ा लगा हुआ है। गन्ने की ५० लाख हेक्टेयर से अधिक की फसल पायरिया कीट से पूरी तरह नष्ट होने के कगार पर पहुंची हुई है। इसकी रोकथाम के लिए न प्रदेश सरकार की ओर से और न ही केन्द्र सरकार की ओर से कोई व्यवस्था हुई है। वह कीड़ा गन्ने के बाद मकई, धान तथा और भी तमाम प्रकार की फसलों को नष्ट करता जा रहा है। किसान तबाही की ओर जा रहा है। मैं समझता हूं कि उत्तर प्रदेश एकमात्र ऐसा प्रदेश है जहां अभी तक किसानों ने आत्महत्या नहीं की है। अगर पूर्वी उत्तर प्रदेश के किसानों की गन्ने की नकदी फसल नष्ट हो गई, तो वहां का किसान भी आंध्रा प्रदेश, कर्नाटक और महाराष्ट्र के किसानों की तरह आत्महत्या करने के लिए मजबूर हो जाएगा।
इसलिए मेरा आपके माध्यम से केन्द्र सरकार से अनुरोध है कि पायरिया नाम का जो कीटाणु भयंकर तरीके से फसल नष्ट करता जा रहा है, जिसने लाखों हेक्टेयर की फसल को नष्ट कर दिया है, उसकी रोकथाम के लिए केन्द्र सरकार एक स्पैशल टीम भेजे और जो भी आवश्यक सुविधा हो, वह प्रदेश सरकार को दे। अगर आवश्यकता पड़े तो हवाई छिड़काव करने की व्यवस्था सम्पूर्ण क्षेत्रों में करें।
स्वास्थ्य मंत्री जी ने जापानी इनसैपलाइटिस के बारे में कहा था कि हम इसे केन्द्रीय सूची में लेकर पूरी सहायता देंगे। इनसैपलाइटिस के साथ-साथ पायरिया कीट पर पूर्ण नियंत्रण करने के लिए भारत सरकार पूरी मदद करे। धन्यवाद।
*t50 Title : Need to circulate Hindi version of all the schemes and guidelines formulated by the Central Government.
श्री पुन्नू लाल मोहले (बिलासपुर) : सभापति महोदय, शासन की समस्त परियोजनाओं तथा आयोग में, केन्द्र सरकार के समस्त शासकीय, अशासकीय विभागों में, बैंकों, उपक्रमों आदि सभी में जो आदेश और नियम तथा सर्कुलर जारी किए जाते हैं, वे अधिकतर अंग्रेजी में होते हैं। हिन्दी भाषी क्षेत्र जैसे छत्तीसगढ़, मध्य प्रदेश, गुजरात, राजस्थान आदि में अनुवादक नहीं होने के कारण उनको उन योजनाओं का लाभ नहीं मिल पाता। …( व्यवधान) चाहे एनजीओज़ के मामले हों, ग्रामीण विकास के मामले हों, सिंचाई की सुविधा हो, उद्योग धंधे हों या अन्य प्रकार की शासकीय नियमावली या कानून हो, केन्द्र सरकार या अन्य स्थानीय संस्थाओं द्वारा अंग्रेजी में सर्कुलर आदि देने के कारण विकास की गति धीमी हो जाती है। अधिकतर लोग ग्रामीण क्षेत्रों से आते हैं और वे कम पढ़े-लिखे होते हैं। डीएम या कलैक्टर स्तर के लोग उसे कम समझते हैं और अनुवाद भी अपने-अपने ढंग से अनुवाद करते हैं। …( व्यवधान) इस द्ृष्टिकोण से केन्द्र सरकार से मेरी मांग है कि सभी योजनाओं के जो सर्कुलर अंग्रेजी में जारी होते हैं, उन्हें हिन्दी में जारी किए जाएं। हिन्दी मातृभाषा है और इस पर ध्यान देते हुए सभी सर्कुलर और आदेश आदि हिन्दी में जारी किए जाएं जिससे आम लोगों को समझने में सुविधा हो। मेरी केन्द्र सरकार से मांग है कि हिन्दी भाषा को प्राथमिकता दी जाए और आदेश जारी किया जाए।
*t51 Title : Need to provide compensation to the families affected due to anti-sikh riots in 1984.
श्री हरिभाऊ राठौड़ (यवतमाल) : सभापति महोदय, १९८४ के सिख विरोधी दंगों में जो लोग बुरी तरह से मारे गये, उनके परिवार वालों के आंसू अभी तक थम नहीं रहे हैं। इस संबंध में कुछ लोगों ने इस्तीफा दिया है लेकिन उन बातों से भी उनको राहत नहीं मिली है। नानावटी कमीशन की रिपोर्ट में जिन लोगों के नाम आये हैं। ...( व्यवधान)...* SHRI MADHUSUDAN MISTRY : What is this? This is not a special mention… (Interruptions)
MR. CHAIRMAN : This matter has already been discussed in the House. You need not mention any names. Nothing will be recorded.
(Interruptions)* … श्री हरिभाऊ राठौड़ : टी.वी. पर हमने देखा है। यह रिकार्ड है। …( व्यवधान)
यह बहुत बड़ा इश्यू है। …( व्यवधान)
SHRI MADHUSUDAN MISTRY : This is not an issue. सभापति महोदय, नानावटी कमीशन वाला मामला खत्म हो गया है। …( व्यवधान)
श्री हरिभाऊ राठौड़ : आपके लिए खत्म हो गया होगा।
SHRI MADHUSUDAN MISTRY : I object to what he is saying.… (Interruptions)
* Not Recorded.
MR. CHAIRMAN: Nothing will go on record.
… (Interruptions)
श्री हरिभाऊ राठौड़ : इन दंगों में जिनके नाम हैं, उनके ऊपर कोई कार्रवाई नहीं हुई है। …( व्यवधान)
MR. CHAIRMAN: Do not mention any names. Nothing will be recorded.
(Interruptions)* … श्री हरिभाऊ राठौड़ : हमारी मांग है कि मरने वाले लोगों के परिवार वालों को हर्जाने के तौर पर कम से कम २५ लाख रुपये देने चाहिए क्योंकि आज उनके बच्चे बड़े हो गये हैं, शादी लायक हो गये हैं। उनके घर में जो कमाने वाला व्यक्ति था, वह मर गया है। उनको देखने वाला कोई नहीं है। जिन लोगों को जला दिया गया, लूटा गया, उन पीड़ित परिवार को …( व्यवधान)
MR. CHAIRMAN: Please conclude.
श्री हरिभाऊ राठौड़ : पीड़ित परिवार को अभी कुछ मुआवजा नहीं मिला है। …( व्यवधान)
MR. CHAIRMAN: Please conclude. Nothing will go on record.
(Interruptions)* … श्री हरिभाऊ राठौड़ : हमारी मांग है कि जो बुजुर्ग लोग हैं, उनके लिए आप पैंशन योजना चालू कीजिए। …( व्यवधान)
MR. CHAIRMAN: This matter has already been discussed in detail in the House in the current Session. Nothing will go on record.
(Interruptions)* … श्री हरिभाऊ राठौड़ : मैं एक मिनट में खत्म कर रहा हूं। जिन लोगों का घर लूट गया, प्रापर्टी लूटी गयी, उनके लिए हाई कोर्ट ने एक लाख २३ हजार रुपये का मुआवजा देने का आदेश दिया है लेकिन स्टेट गवर्नमैंट ने अभी तक वह रुपया नहीं दिया। हादसे के बाद सरकार ने उनके बच्चों को सरकारी नौकरी देने का वायदा किया था लेकिन वह भी नहीं दी। जैसा कि वदित है कि उस हादसे के दौरान अधिकांश गुरुद्वारों, पवित्र ग्रंथों को असामाजिक तत्वों ने नुकसान पहुंचाया था। अत: सभी गुरुद्वारों, मस्जिद, मंदिर, चर्च आदि पवित्र स्थानों के साथ लोगों की धार्मिक भावनाएं जुड़ी हुई हैं इसलिए उनकी पर्याप्त व्यवस्था की जानी चाहिए।
MR. CHAIRMAN: Nothing will go on record. This is a misuse of special mentions.
* Not Recorded.
(Interruptions)* … MR. CHAIRMAN: Nothing will go on record. Shri Karunakara Reddy, you can speak.
(Interruptions)* … MR. CHAIRMAN: You need not speak. Nothing will go on record except Shri Karunakara Reddy. Mr. Reddy you can speak.
(Interruptions)* … *t52 Title : Problems being faced by the people for non-construction of rail over bridge and rail under bridge in Bellary, Karnataka.
SHRI G. KARUNAKARA REDDY (BELLARY): Thank you, Sir. I would like to draw the attention of the Union Government through you, Sir, particularly, the Railway Ministry. In my Bellary Lok Sabha constituency, in Bellary city, there are nearly five to six railway level crossings. In that, two railway level crossings, that is, LC No. 110 and LC No. 114 are very important and there is an urgent need for constructing Road Over Bridges (ROBs). Due to frequent closure of railway gates due to heavy increase in rail goods carriers traffic, the public in general and importantly the school children and office goers are affected badly. It is very painful to say that last year in 2004 at LC No. 114 at Sathyanarayanpet gate, the then Railway Minister for State had laid the foundation stone for the ROB but even after one and a half year, no work has been taken up.
Sir, in this regard, I met the Railway Minister in person. I had also written letters to him, but till today, I do not get any reply from the Railway Minister. Even I do not receive any acknowledgement from the Railway Ministry.… (Interruptions)
MR. CHAIRMAN : Please conclude.
SHRI G. KARUNAKARA REDDY : So, Sir, I demand and urge upon the Union Government, particularly the Railway Ministry to take up the work of ROB at L.C.No. 110 and L.C.No. 114 immediately without any further delay. The Union Railway Ministry receives Rs. 800 to Rs. 1000 crore from Bellary city. So, I * Not Recorded.
earnestly request the Government to take up the project immediately.
*t53 Title : Reported anti-national activities of a Private company (Smart Chip Limited) at Daman and Diu causing security threat.
SHRI P.S. GADHAVI (KUTCH): Sir, I would like to draw the attention of the Union Ministry regarding serious security threat appeared in the Union Territory Independent dated August 16-31, 2005.
Sir, the Government of India decided to issue smart cards to different business communities, in order to maintain authenticity. This was intended to stop malpractices prevalent at different levels of various Departments in the country. This Smart Card Company did all the nefarious activities and given so many bogus cards to other institutions. A private company named Smart Chip Limited (SCL) was given the contract to supply smart cards. Initially, the Ministry of Road Transport and Highways want to ensure smoother functioning of the transport department and assure greater security and easier operability for the average consumer issued such cards through SCL. But the project has turned out to be an exercise of massive misuse of the scheme by the company supplying the cards.… (Interruptions)
MR. CHAIRMAN: Please conclude.
SHRI P.S. GADHAVI : This Company, instead of supplying cards to authentic and genuine persons, is resorting to undercover activities. The company is reported to have issued smart cards to insurgents and anti-social elements. In the border areas of Tripura, Manipur, Nagaland and Arunachal Pradesh smart cards meant for drivers have been issued to Bangladeshis and members of militant groups.
The company also bagged a contract in April, 2004 from the Indian Army through its political contacts in the Centre.… (Interruptions)
MR. CHAIRMAN: Please conclude. Whenever you make a Special Mention, you should mention it very briefly. You should not read out the whole thing.
SHRI P.S. GADHAVI : Sir, I conclude within a minute. The purpose of the project was to streamline the canteen and grocery management system of Indian Army. The Company also issued cards to fishermen. There is every likelihood that the cards may have been issued to the secret agents of foreign countries like Pakistan’s ISI. Because of the company’s nexus with some political leaders and top brass in the bureaucracy, the company has been operating throughout the country smoothly. This is a serious threat to our country. The Government of India should take immediate steps to stop all these activities.
Thank you very much.
*t54 Title : Need to conduct elections in B.H.U and other Central Universities in the country.
श्री धर्मेन्द्र यादव (मैनपुरी) : सभापति महोदय, आज आपने इस मंच पर बोलने के लिए जो मुझे मौका दिया है, उसके लिए मैं आपका धन्यवाद देता हूं। मैं केन्द्र सरकार का ध्यान छात्र संघ के चुनावों की ओर आकर्षित करना चाहता हूं। भारत का लोकतंत्र दुनिया के सबसे अच्छे लोकतांत्रिक देशों में से एक है और हर भारतीय को अपनी इस लोकतांत्रिक परम्परा पर गर्व है और उसका एहसास है। आजादी के समय छात्रों औऱ नौजवानों ने जो आंदोलन चलाए, जो संघर्ष किये और जो कुर्बानियां और बलिदान दिये,…( व्यवधान)
MR. CHAIRMAN: This is a matter of the State of UP.
SHRI MADHUSUDAN MISTRY : Since he is a maiden speaker and it is his maiden speech, he may be allowed to speak.
श्री धर्मेन्द्र यादव : सर, मेरा पहला स्पेशल मेंशन है, इसलिए मुझे बोलने का मौका दीजिए। आजादी के समय से लेकर देश के निर्माण में और आपातकाल के दौर में छात्रों और नौजवानों ने जो आंदोलन चलाए और उन आंदोलनों के पीछे जो कारण था, छात्र संघ बहाली की तरफ मैं सरकार का ध्यान आकर्षित करना चाहता हूं कि जहां एक ओर देश तमाम लोकतांत्रिक संस्थाओं का गठन कर रहा है, वहां दूसरी ओर छात्रों की आवाज उठाने वाला छात्र मंच होता है। अधिकांश केन्द्रीय विश्वविद्यालयों में आज छात्रसंघ पूरी तरह से बर्बाद हो गए हैं, चाहे बीएचयू हो या जामिया मलिया या फिर लखनऊ का डा०अम्बेडकर विश्वविद्यालय। यही स्थिति देश के तमाम केन्द्रीय विश्वविद्यालयों की है। मै आपके माध्यम से केन्द्र सरकार से अपील करना चाहता हूं और यह छात्रों की आवाज है कि केन्द्र सरकार के जो भी शैक्षणिक संस्थान हैं, उनमें छात्रसंघों की बहाली करने की कृपा करें।
*t55 Title : Need to check the misuse of Red cross symbol in advertisements and publicity campaigns in the country.
प्रो. रासा सिंह रावत (अजमेर) : मान्यवर, रेडक्रास सोसाइटी एक अन्तर्राष्ट्रीय संगठन है और भारतीय रेडक्रास सोसाइटी उसी का भारतीय स्वरूप है, लेकिन पिछले कुछ समय से उसके प्रतीक चिन्ह का नियमानुसार प्रयोग नहीं हो रहा है और उसका व्यापक दुरूपयोग किया जा रहा है। पिछले दिनों जब गुजरात में भूकम्प की त्रासदी आई थी, उस समय बहुत-से ऐसे लोग थे जो अपनी गाड़ियों पर सहायता सामग्री लेकर प्रभावित क्षेत्रों में गए, उनकी गाड़ियों पर रेडक्रास सोसाइटी ऑफ इण्डिया के प्रतीक चिन्ह लगे हुए थे। इसकी वजह से सहायता और सेवा कार्यों में भारी असुविधा और दुविधा का सामना करना पड़ा। ऐसी दुर्भाग्यपूर्ण और कष्टप्रद स्थिति उत्पन्न होने से रोकने के लिए भारतीय रेडक्रास सोसाइटी यह चाहती है कि उसके प्रतीक चिन्ह का प्रयोग केवल सेना की चकित्सा कोर और भारतीय रेडक्रास सोसाइटी की ही गाड़ियों पर किया जाए। इसलिए मैं मांग करता हूँ कि भारतीय रेडक्रास या अन्तर्राष्ट्रीय रेडक्रास सोसाइटी के चिन्हों के प्रयोग पर रोक लगे।
जेनेवा कन्वेंशन में प्रतीक चिन्ह के दुरूपयोग के लिए ५०० रूपए तक जुर्माना किए जाने का प्रावधान है। मैं आपके माध्यम से सरकार से मांग करना चाहता हूँ कि एक तो इसके प्रतीक चिन्ह का दुरूपयोग रोका जाए अगर फिर भी कोई इसका पालन नहीं करता है तो उसके खिलाफ कड़ी कार्यवाही की जाए।
*t56 Title : Regarding alleged use of sub-stanard material in construction of road between Hubli and Harihar in Karnataka under the Golden Quadrilateral project.
SHRI MANJUNATH KUNNUR (DHARWAD SOUTH): Mr. Chairman, Sir, I would like to draw the attention of the hon. Minister of Road Transport and Highways, through you, to a matter relating to laying of a road stretch of 110 kms. between Hubli and Harihar on National Highway No. 4 in Karnataka, as part of the Golden Quadrilateral Project, for which work is going on in my constituency. It has come to my knowledge that instead of the prescribed and standard soil (moram) which is usually used for laying of road in National Highways, the contractor has been using soil from the tanks throwing safety measures in the wind. This has resulted in bad patches in most of the places. During the monsoon season water gets clogged and the bad soil used by the contractor gives way with the result innumerable potholes can be seen in the entire stretch of 110 kms. Initially the deadline for completion of this stretch of the road was September, 2003. This was repeatedly extended upto 2004 and 2005 and again now they have extended upto 2006. There is a prima facie case that the officials of the National Highways Authority of India have not only colluded with the contractor in not completing the laying of the road in time but also getting repeated extensions. The delay in completion of the work has resulted in a number of accidents. Therefore, I earnestly request the hon. Minister, through you, to complete the laying of this road stretch immediately.
Secondly, there is a Bus Stand at Shiggaon town in my constituency. A flyover is coming up near the Bus Stand. There is no Cattle Pass or Under Bridge crossing through that road near the Bus Stand. The people of Shiggaon town have been demanding construction of an Under Bridge and Cattle Pass for a long time. They have resorted to strikes also for this purpose. In this connection, I have written to the hon. Minister of Road Transport and Highways to supply copies of the tender agreement and the design. They have not been supplied to me. So, I would request the hon. Minister, through you, to supply the same immediately to me and also request that the work should be executed immediately.
*t57 Title : Need to procure levy rice in U.P. through Food corporation of India.
श्री संतोष गंगवार (बरेली) : महोदय, मैं एक महत्वपूर्ण समस्या की ओर आपके माध्यम से सरकार का ध्यान आकृष्ट करना चाहता हूँ कि देश में लेवी चावल की खरीद खाद्य मंत्रालय भारतीय खाद्य निगम के माध्यम से करता है। लेकिन मेरे राज्य, उत्तर प्रदेश में केन्द्रीय पूल का ६० प्रतिशत लेवी चावल उत्तर प्रदेश सरकार के वभिन्न विभागों के माध्यम से केन्द्र सरकार की खरीद होती है। इससे हमारे मिल मालिक और किसान, दोनों ही परेशान हो रहे हैं। भ्रष्टाचार चरम सीमा पर है और खाद्य विभाग के जो अधिकारी हैं वे, उत्तर प्रदेश में ६० प्रतिशत लेवी चावल का क्रय कर रहे हैं। इसके कारण किसान और मिल मालिक दोनों परेशान हो रहे हैं और शोषण का शिकार हो रहे हैं। दूसरे प्रमुख राज्यों पंजाब, हरियाणा, मध्य प्रदेश और आंध्रा प्रदेश आदि राज्यों में भारतीय खाद्य निगम सारा लेवी के चावल की खरीद कर रहा है। इसलिए मेरा आपके माध्यम से केन्द्र सरकार से निवेदन है कि उत्तर प्रदेश में भी सारे लेवी के चावल की खरीद भारतीय खाद्य निगम के द्वारा हो, जिससे भ्रष्टाचार और मडिलमैन को रोका जा सके।
*t58 Title : Need to give special revival package to the Bharat Heavy vessels and plates Limites, Vishakapatnam.
DR. BABU RAO MEDIYAM (BHADRACHALAM): Thank you Mr. Chairman Sir. I want to mention about the revival of the BHVP at Visakhapattnam. The Bharat Heavy Vessels and Plates Ltd. is one of the oldest industries set up in Andhra Pradesh. It played a significant role for industrial growth in the nature of auxiliary and ancillary units in and around Visakhapattnam with thousands of families getting jobs there.
The BHVP was referred to BIFR one year back and the Government of Andhra Pradesh also announced some exemptions from sales tax, municipal tax and other dues, but the company was not revived. Hence, I request the UPA Government to consider and give a special package to revive the BHVP.
*t59 Title : Inadequate allocation of funds under ARWSP-DDP to Gujarat.
SHRIMATI JAYABEN B. THAKKAR (VADODARA): Thank you Sir, for giving me a chance to raise a very important issue relating to the Ministry of Rural Development. It is about inadequate allocation of funds under ARWSP-DDP to Gujarat.
Sir, the Government of Gujarat had been allocated merely a sum of Rs.1.4 lakh, whereas it is much for the other States. So, the Government of India had not adequately followed the criteria for the allocation of the funds.
I would request the Union Government to review the criteria of the allocation of funds and see to it that the Gujarat State gets its legitimate claim.
MR. CHAIRMAN : Now, notices received after 9.30 a.m. This is taken as a special case.
*t60 Title : Need to provide special package for calamity relief in Pithoragarh district of uttaranchal.
श्री बची सिंह रावत ‘बचदा’ (अल्मोड़ा) : सभापति महोदय, मेरे सामने एक अत्यंत ज्वलंत प्रश्न आया है, जिसे मैं सदन के सामने रखना चाहता हूं। मेरे संसदीय क्षेत्र के सीमांत जिले पिथौरागढ़ की अंतर्राष्ट्रीय सीमाएं तिब्बत (चीन) तथा नेपाल से लगी हुई हैं, इस जिले की मुन्स्यारी, धारचूला व डीडीहाट तहसीलें पूर्व से ही भू-स्खलन प्रभावित क्षेत्र में शामिल हैं।
इस वर्ष जुलाई माह से लगातार अतिवृष्टि व बादल फटने के कारण तथा नदी की बाढ़ के कारण मदकोद मुन्स्यारी तथा धारचूला क्षेत्र में कई किलोमीटर सड़क धंस गई है और सैंकड़ो मकान ध्वस्त या क्षतिग्रस्त हो गए हैं। अनेक लोगों की मृत्यु हो चुकी है व हजारों एकड़ उपजाऊ भूमि बह चुकी है। सड़क यातायात ठप है तथा दूरसंचार व्यवस्था भी भंग हो गई है। मैं स्वयं भी वहां नहीं पहुंच पाया। यही स्थिति डीडीहाट, कनालीछीना, मूनाकोट आदि क्षेत्रों की भी है। अनेक पुल भी बह चुके हैं ।
राज्य सरकार द्वारा किया जा रहा राहत व बचाव कार्य अत्यंत धीमी गति से हो रहा है। तेल, गैस व खाद्यान्न का अभाव हो गया है, जिससे लोगों के सामने भुखमरी की स्थिति पैदा हो गई है।
अत: मैं केन्द्र सरकार से मांग करूंगा कि इस स्थिति को सामान्य बनाने हेतु केन्द्र से आपदा राहत हेतु विशेष सहायता प्रदान की जाए व स्थिति को सामान्य बनाने हेतु वहां की सरकार को निर्देश देने के साथ-साथ केन्द्रीय एजेंसीज को भी तैनात किया जाए। यह एक अत्यंत महत्वपूर्ण विषय है, अत: केन्द्र सरकार इस पर तुरंत ध्यान दे।
*t61 Title : Regarding the plight of Licence poter’s in Railways.
SHRI S. AJAYA KUMAR (OTTAPALAM): Mr. Chairman Sir, there are about 1,50,000 licensed porters working in various Railway stations in the country who are fully dependent on the income from carrying luggage of the passengers. The previous NDA Government’s decision to privatise the parcel booking service had already caused serious distress, as this had diminished the availability of work for the licensed porters.
20.00 hrs. The present Government’s decision to bring in new regulations in the area of luggage carrying by train passengers, reducing the quality by half, limiting quantity of luggage to 150 kilograms in Break Vans further aggravated the situation.
The licensed porters are appointed after thorough screening and police verification and a fixed amount as license fee is collected from them every month by the Railways. They are also being utilised for all kinds of other odd jobs as per the directives of the officials of the Railways, apart from their duty as porters. But, they are not provided any job security or statutory service benefits. The licensed porters are on a protest seeking redressal of their grievances by the Government.
I urge upon the Government to have sympathetic view of their plight of thousands of poor porters and their families and take appropriate measures to redress their grievances including withdrawal of contract labour in this area.
*t62 Title : Need to keep scheduled time of the Indian Airlines flights and increase air traffic on Delhi-Bhubaneshwar route.
SHRI ARJUN SETHI (BHADRAK): Nowadays there is a direct flight – of course it is an airbus service – from Delhi to Bhubaneswar. The scheduled time of departure of this airbus service to Bhubaneswar is 11.30 a.m. and it departs from Bhubaneswar to Delhi at 2.10 p.m. I am sorry to mention here that the arrival and departure time is invariably disturbed always. It means, sometimes it is two hours late, sometimes it is three hours late from Delhi as well as from Bhubaneswar. So, I would like to draw the attention of the hon. Minister of Civil Aviation, through you, to this fact and urge him to direct the Indian Airlines to run this particular flight from Delhi to Bhubaneswar on time. It is because you must be knowing that Bhubaneswar is one of the tourist destinations of the country. Many tourists use this particular service as there is only one flight to Bhubaneswar from Delhi. So, invariably, when it becomes late, it is very difficult on the part of the tourists as well as officials to travel from Bhubaneswar to Delhi. The officials have to attend the offices here in the Central Government, and also the tourists have their own appointments in different places of interest.
So, I urge upon the Government that they should direct the Indian Airlines to run this particular direct flight from Delhi to Bhubaneswar on time, otherwise they should change the timing of this flight. What is the need to have a time-table or scheduled timing for the flight, when it runs late? So, I urge upon the Government that they should direct the Indian Airlines to adhere to the time schedule, otherwise – if there is any difficulty – they should change the time-table.
MR. CHAIRMAN : The House stands adjourned to meet tomorrow at 11 a.m. 20.04 hrs. The Lok Sabha then adjourned till Eleven of the Clock on Wednesday, August 24, 2005/Bhadrapada 2, 1927(Saka).