Lok Sabha Debates
Regarding Alleged Interference Of Ugc In The Affairs Of Aligarh Muslim ... on 23 December, 2003
nt> 12.50 hrs. STATEMENT MY MINISTER ALLEGED INTERFERENCE OF UGC IN THE AFFAIRS OF ALIGARH MUSLIM UNIVERSITY Title : Regarding alleged interference of UGC in the affairs of Aligarh Muslim University.
THE MINISTER OF STATE IN THE MINISTRY OF HUMAN RESOURCE DEVELOPMENT (DR. VALLABHBHAI KATHIRIA): Mr. Speaker, Sir, in pursuance of the judgement dated August 14, 2003 of the 5-Judge Bench of the Supreme Court in the case of Islamic Academy of Education and others versus State of Karnataka and others read with the majority judgement dated October 31, 2002 of the 11-Judge Constitution Bench of the Supreme Court in the case of TMA Pai Foundation and others versus State of Karnataka and others and with a view to avoiding mental and physical burden on students due to multiplicity of entrance tests, it was decided that admission to all professional programmes in the country should be made on the basis of merit determined through common entrance test(s). … (Interruptions) अध्यक्ष महोदय: क्या आप अपने मनिस्टर का स्टेटमैंट नहीं सुनेंगे?
...( व्यवधान)
MR. SPEAKER: I have already explained the position to you. Please sit down.
… (Interruptions)
MR. SPEAKER: It is under my consideration. Your privilege notice is under my consideration. In due course, I will take a decision. … (Interruptions)
DR. VALLABHBHAI KATHIRIA: These tests would be for all those institutions including State Universities, Central Universities, Deemed to be Universities that are presently holding their own entrance tests and admitting all the students or certain percentage of them on all India basis. डॉ. रघुवंश प्रसाद सिंह (वैशाली): अध्यक्ष महोदय, मेरा भी नोटिस है। मुझे बोलने की इजाजत दी जाए।
अध्यक्ष महोदय: मैं आपको बोलने की इजाजत दूंगा।
…( व्यवधान)
अध्यक्ष महोदय: मंत्री जी का स्टेटमैंट पूरा होने दीजिए।
...( व्यवधान)
MR. SPEAKER: You can raise it after this statement is completed.
DR. VALLABHBHAI KATHIRIA: In the circumstances, the University Grants Commission requested on 7th November, 2003, all the Universities, including the Aligarh Muslim University, a fully Government funded Central University, not to issue the advertisement for admission nor to conduct any entrance test for admission to various professional courses till such time the UGC formulates its Interim Policy Regulations for the year 2004-05 for admission to all professional courses. … (Interruptions) श्री राशिद अलवी(अमरोहा): अध्यक्ष महोदय, इस स्टेटमैंट का कोई मतलब नहीं है। …( व्यवधान)The hon. Minister should quote that part of the judgement. MR. SPEAKER: Let him conclude reading the statement. Please sit down. Do you not want to listen to the Minister’s statement? … (Interruptions)
DR. VALLABHBHAI KATHIRIA: In the exercise of the powers conferred by clause (g) of sub-section (1) of section 26 of the UGC Act, 1956 and in partial supersession of Interim Policy Regulations dated 10th June, 2003, the UGC issued "UGC (Admission to specified professional programmes) Interim Regulations, 2003" dated 17th December, 2003. … (Interruptions) In terms of the said regulations, all admissions on all India basis to specified professional programmes in the country for the year 2004-05 shall be made on the basis of merit determined through Common Entrance Examination. These examinations shall be for all the institutions that are presently admitting all their students or certain percentage of them on all India basis. Admission to Under-Graduate Programmes in Engineering, Architecture and Planning and Pharmacy shall be made on the basis of All India Engineering Entrance Examination conducted by the CBSE. States shall hold their own common entrance tests for admission to institutions within their States for students to be admitted against the respective State quota. … (Interruptions) It would thus be observed that the action taken is in conformity with the judgement of the Supreme Court of India and in the larger interest of the student community. … (Interruptions) SHRI RASHID ALVI : Sir, he must quote that part of the Supreme Court judgement. … (Interruptions) SHRI G.M. BANATWALLA (PONNANI): Mr. Speaker, Sir, this is an attak on the minority character. … (Interruptions) श्री राशिद अलवी :अध्यक्ष महोदय, सुप्रीम कोर्ट की जजमैंट का हिस्सा पार्लियामैंट को बताना चाहिए। …( व्यवधान) MR. SPEAKER: In this House, I need not explain the rules again and again. After the Minister’s statement, you cannot ask him questions as per the present procedure. … (Interruptions)
SHRI RASHID ALVI : He is misleading the House.
SHRI G.M. BANATWALLA : This is an attack on the minority character and a misinterpretation of the judgement of the Supreme Court. … (Interruptions) MR. SPEAKER: Hon. Members, please take your seats.
… (Interruptions)
MR. SPEAKER: If there is a point of order, I can permit you on a technical point. Otherwise, there cannot be a question-answer session. This issue was raised during ‘Zero Hour’. As a special case, the hon. Minister was called here. The Minister has given a reply. If you are not happy with his reply, you can always use other devices and ask questions. I can permit you now only on a technical point. … (Interruptions)
SHRI PRIYA RANJAN DASMUNSI (RAIGANJ): Is it not a fact that the Supreme Court judgment did not mention this direction pertaining to the aided institutions? It was precisely for the non-aided institutions and more so, the Aligarh Muslim University is governed by an Act of Parliament where their Academic Council is supreme for the conduct and regulation of the admission, test, etc. … (Interruptions) MR. SPEAKER: Now there should be no debate in the House.
… (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : The hon. Minister is misleading the House. How can it be? … (Interruptions) MR. SPEAKER: Now, I am allowing Dr. Raghuvans Prasad Singh.
… (Interruptions)
डॉ. रघुवंश प्रसाद सिंह :अध्यक्ष महोदय, बिहार में राष्ट्रीय राजमार्गों की हालत बहुत खराब है। १९९६ से लेकर अब तक कुल १९२९ किलोमीटर लम्बाई की सड़कों को नेशनल हाईवे का दर्जा दिया गया है जिसमें से ११०० किलोमीटर की हालत जर्जर है। बिहार सरकार ने केन्द्र से १०४० करोड़ रुपये की मांग की थी कि इन सड़कों का सुधार कर दिया जाये लेकिन केवल ७७ करोड़ रुपये सड़क सुधार के लिये दिये गये। इन राष्ट्रीय राजमार्गों में २८,३१,७७,१०१,१०२,१०३ और १०४ की स्थिति बहुत खराब है। राष्ट्रीय राजमार्ग-७७ हाजीपुर-मुज़फ्फरपुर-सीतामढ़ी से होते हुये नेपाल को जोड़ता है। इसके अलावा यह सड़क बिहार के १७ जिलों को जोड़ती है। यह उत्तर बिहार की जीवन रेखा है। इस पर प्रतदिन २२ हजार गाड़ियां चलती हैं। राज्य सरकार ने इस सड़क के सुधार के लिये बार-बार प्राक्कलन भेजा और राशि की मांग की लेकिन केन्द्र सरकार ने एक पैसा भी नहीं दिया है। मैंने इस संबंध में दर्जनों पत्र सरकार को लिखे लेकिन हर बार उपेक्षा ही उपेक्षा की गई है। मंत्रालय के पदाधिकारी स्थल का निरीक्षण भी कर चुके हैं लेकिन फिर भी राजमार्ग की दुर्दशा को सुधारने के लिये एक पैसा नहीं दिया गया। मैं सरकार से जानना चाहता हूं कि राष्ट्र राजमार्गों की दशा सुधारने के लिये क्या योजना है, कितनी राशि का निर्धारण किया गया है? MR. SPEAKER: I cannot ask the Minister that he should come and give the reply which you want.
… (Interruptions)
MR. SPEAKER: There should be no question-answer after the Minister’s statement.
… (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : The Parliament cannot be treated like this. How can he mislead the House? … (Interruptions) MR. SPEAKER: Please sit down. You are all aware that today is the last day of this Session.
… (Interruptions)
MR. SPEAKER: Today is the last day of this Winter Session. The most important issue is Unemployment issue. It has to be discussed today. If you take the time of the House on other things, then we will miss the time of the House, to that extent. … (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : Sir, you are the custodian of the House. This House -- from late Shri Jawarharlal Nehru to late Shrimati Indira Gandhi -- has given the parliamentary commitment to the Aligarh Muslim University to maintain their minority character without interference from any side. How can you encroach and throttle into their domain by insisting on this circular of AICTE and UGC? … (Interruptions) MR. SPEAKER: You have many other devices which you can use. Now nothing more than this can be done. It is not expected that the Minister should come and give the reply which you want. … (Interruptions)
SHRI PRIYA RANJAN DASMUNSI : Without repealing the Act how can the Government do like this? … (Interruptions) MR. SPEAKER: Please sit down.
SHRI PRIYA RANJAN DASMUNSI : We cannot compromise. … (Interruptions)
12.58 hrs. (At this stage, Shri Saiduzzama and some other hon. Members came and stood on the floor near the Table.) MR. SPEAKER: I request the hon. Members to go back to their seats. I know the issue is important, but nothing more than this can be done. … (Interruptions)
MR. SPEAKER: Please go back to your seats.
… (Interruptions)
MR. SPEAKER: I am adjourning the House for 15 minutes and we will meet at 1.15 p.m. 12.59 hrs The Lok Sabha then adjourned till fifteen minutes past Thirteen of the Clock.
__________ 13.15 hrs. The Lok Sabha reassembled at Fifteen minutes past Thrirteen of the Clock (MR. SPEAKER in the Chair) श्री रामजीलाल सुमन (फिरोजाबाद): अध्यक्ष महोदय, यह सुप्रीम कोर्ट और अलीगढ़ मुस्लिम यूनिवर्सिटी की स्वायत्तता पर हमला है।…( व्यवधान) MR. SPEAKER: Please sit down. I would like to know what the hon. Member wants to say.
… (Interruptions)
SHRI PRIYA RANJAN DASMUNSI (RAIGANJ): Sir, I appeal to you again that the hon. Minister was very kind to make a statement, but possibly he has not been properly let by his Ministry to understand the actual meaning of the judgement which made it clear that it is only for non-aided institutions. Possibly, the Minister has not gone through section 29 of Aligarh Muslim Act whereby the Academic Council of the University is supreme to determine the examination test. The Vice-Chancellor of the University wrote to the Minister only yesterday saying that this is not the practice in their institution and therefore, please do not go ahead with this. On this plea, I request the Minister to withdraw the circular of UGC and AICTE, and call the Vice-Chancellor to tell him that he can go ahead with his examination test. … (Interruptions) अध्यक्ष महोदय : मैंने इस विषय पर प्रश्न अलाऊ नहीं किये हैं।
मानव संसाधन विकास मंत्रालय में राज्य मंत्री (डॉ. वल्लभ भाई कथीरिया) : अध्यक्ष महोदय, मैंने अपने स्टेटमैन्ट में क्लियरकट कहा है कि कोई ऑटोनोमी में पाबंदी किसी इंस्टीटयूट या अलीगढ़ मुस्लिम यूनिवर्सिटी पर नहीं लगाई गई है। लेकिन जब यह मामला उठा है तो मैं इतना जरूर कहना चाहूंगा कि हम वाइस चांसलर से मिलकर उनको समझाएंगे ।…( व्यवधान) श्री रामजीलाल सुमन : अध्यक्ष महोदय, वाइस चांसलर कोई पार्टी नहीं है। यह सुप्रीम कोर्ट के जजमैन्ट की गलत व्याख्या कर रहे हैं।…( व्यवधान) SHRI RASHID ALVI (AMROHA): Sir, this circular should be withdrawn immediately. … (Interruptions) कुंवर अखिलेश सिंह (महाराजगंज, उ.प्र.) : इसे वापिस लेना चाहिए।…( व्यवधान)
श्री रामजीलाल सुमन : यह सुप्रीम कोर्ट के निर्णय की गलत व्याख्या कर रहे हैं।
अध्यक्ष महोदय : मैं यह समझता हूं कि अनइम्पलायमैन्ट के विषय पर आपको चर्चा नहीं चाहिए।
…( व्यवधान)
अध्यक्ष महोदय : देखिए, मंत्री जी ने कहा है कि वे फिर चर्चा करेंगे।
...( व्यवधान)
अध्यक्ष महोदय : मंत्री जी, चर्चा करने के लिए तैयार हैं। प्लीज बैठिए।
...( व्यवधान)
अध्यक्ष महोदय : प्लीज बैठिए। सदन में दूसरे विषय भी बहुत महत्वपूर्ण हैं। मैंने इस विषय को पूरा समय दिया है। मंत्री जी ने अभी निवेदन किया और कहा है कि वे वाइस चांसलर से चर्चा करेंगे और चर्चा करने के बाद जो आवश्यक होगा, त्रुटि को दूर करने के लिए वह करेंगे। ...( व्यवधान)
श्री रामजीलाल सुमन : अध्यक्ष महोदय, वाइस चांसलर को सीधे कहना चाहिए कि सर्कुलर को वापस ले लिया है। …( व्यवधान) अध्यक्ष महोदय : आप जिस सर्कुलर के बारे में बात कर रहे हैं, उस बारे में मंत्री जी देखेंगे कि क्या करना है। मंत्री जी, सर्कुलर को वापस लेंगे, ऐसा नहीं हो सकता है। आप जानते हैं कि मंत्री जी की कुछ लमिटेशन्स हैं। मंत्री जी ने कहा है कि एक बार इस विषय में वे फिर चर्चा करेंगे। मैं मंत्री जी से निवेदन कर रहा हूं कि जितने लोग इस बारे में बोल रहे हैं, वे, आप सभी माननीय सदस्यों से इस बारे में फिर एक बार चर्चा कर लेंगे और जो निर्णय करना होगा, वे कर सकते हैं, लेकिन सदन में आपका यह आग्रह कि सर्कुलर को वापस लिया जाए, ठीक नहीं है। मैं ज्यादा से ज्यादा जितना समय दे सकता था, वह मैंने दिया है। ...( व्यवधान)
श्री राशिद अलवी : स्पीकर सर, यह अलीगढ़ मुस्लिम यूनिवर्सिटी के लड़कों के मुस्तकबिल का सवाल है। …( व्यवधान) श्री रामजीलाल सुमन : अध्यक्ष महोदय, यह अलीगढ़ मुस्लिम यूनिवर्सिटी के वाइस चांसलर की स्वायत्तता पर हमला है। सरकार उस सर्कुलर को वापस ले।…( व्यवधान) अध्यक्ष महोदय : मैं इससे ज्यादा समय नहीं दे सकता हूं। मैंने मंत्री जी से निवेदन किया है कि जितने भी माननीय सदस्य इस विषय में बोल रहे हैं, उनसे वे चर्चा कर के कोई रास्ता निकालें। सदन में ऐसा नहीं हो सकता कि वे सर्कुलर को वापस लें। आप भी ऐसा आग्रह मत कीजिए जिससे सदन का काम रुके। ...( व्यवधान)
SHRI RASHID ALVI : The circular should be withdrawn immediately.
श्री श्रीप्रकाश जायसवाल (कानपुर) : अध्यक्ष महोदय, जो त्रुटि हो गई है, मंत्री जी को उसे दूर करना चाहिए।…( व्यवधान) SHRI RASHID ALVI : The Minister has misguided the House. …( व्यवधान)
SHRI BASU DEB ACHARIA (BANKURA): The Aligarh Muslim University was established by an Act passed by the Parliament.…( व्यवधान) अध्यक्ष महोदय : आपकी जो मर्जी हो, वह आप कर सकते हैं।
...( व्यवधान)
श्री बसुदेव आचार्य : सर, यह तो कहा जा सकता है कि जब तक चर्चा नहीं होगी, तब तक सर्कुलर लागू नहीं होगा। यह आश्वासन तो सरकार को सदन में देना चाहिए। …( व्यवधान) कुंवर अखिलेश सिंह: अध्यक्ष महोदय, यह विषय महत्वपूर्ण है।…( व्यवधान)
अध्यक्ष महोदय : देश में बेरोजगारी व्याप्त है, यह विषय भी बहुत महत्वपूर्ण है।
...( व्यवधान)
कुंवर अखिलेश सिंह: अध्यक्ष महोदय, सदन की अवहेलना कर के, संसद की अवहेलना कर के जो सर्कुलर जारी किया है, वह ठीक नहीं है। …( व्यवधान) 13.24 hrs. ( At this stage Kunwar Akhilesh Singh and some other hon. Members came and stood on the floor near the Table) अध्यक्ष महोदय : प्लीज अपनी-अपनी सीट पर जाइए।
...( व्यवधान)
________ अध्यक्ष महोदय : केवल डॉ. रघुवंश प्रसाद सिंह का भाषण रिकॉर्ड पर जाएगा। ...
( व्यवधान)...*