Central Information Commission
Mrdineshkothari vs Department Of Posts on 21 June, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2015/900717/10631
21 June 2016
Relevant Facts emerging from the Appeal:
Appellant : Mr. Dinesh Kothari,
R/o - 1 B, Dhenu Market,
2nd Floor, Indore - 452003
Respondent : CPIO / DGM(P&L),
Department of Post,
Directorate, DGM(P&L), BD Directorate,
Dak Bhawan, Sansad Marg,
New Delhi
RTI application filed on : 21/11/2014
PIO replied on : No Reply
First appeal filed on : Date not mentioned
First Appellate Authority order : No Order
Second Appeal dated : 23/02/2015
Information sought:
A. There is a news in media that Department of posts is working on a pilot project with Amazon, in this respect provide the following:
1. Duly certified copy of all the correspondence (Electronic as well as hard copy) done by Amazon Inc, Amazon Sellers Services (Pvt.) Ltd. Amazon Development Centres (P) Ltd., or any of its subsidiary
2. Photo copy of the note sheets, minutes of meeting w.r.t above pilot project.
B. Provide the duly certified copy of the agreement/ contract signed with the following entity for express and business parcel/COD
1. Amazon Sellers Services or any of its Indian/ International subsidiary.
2. Flipkart India (P) ltd.
3. WS Retail Services (P) ltd.
4. Jasper Infotech (P) ltd.
5. Xerian Retail (P) ltd.
6. Walmart India (P) ltd.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Page 1 of 2 Appellant: Absent Respondent: Mr. Gaurav Srivastava FAA The appellant was given an opportunity to participate in the hearing but he is absent. The FAA stated that the department of post has prescribed a standard contract format for all bulk customers and the same has been signed with hundred of parties including e-commerce players. He further submitted that there is no discrimination between customers and the standard rate applies to all eligible entities. He added that he will supply copy of note sheets and contracts executed with major e-commerce players.
Decision notice:
As stated by the FAA he should provide the information as above to the appellant within 15 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2