JUDGEMENT
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(1.) Faced with the common factual premises and questions of law, all these petitions are being disposed of by this common order.
(2.) In view of the common questions replies filed by the State of Punjab and Punjab Public Service Commission in C.W.P. No. 1023 of 2011 have also been treated as common replies in all these writ petitions.
(3.) The Punjab Public Service Commission (hereinafter referred to as the Commission) i.e Respondent No. 1 issued an advertisement dated 26.11.2009 inviting applications for filling up of 143 posts through Punjab Civil Services Combined Competitive Examination, 2009. Initially 143 posts were advertised, however, by a corrigendum dated 21.12.2009 issued by the Commission, posts of Excise & Taxation Officers were increased from 37 to 74 distributed in various categories. Thus, the total number of seats brought within the purview of aforementioned examination came to 180.;
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