SHASHI KANT,J. - (1.) The above petitioners/undertrial prisoners have filed the aforesaid writ petitions for redressal of their grievances against the allegedly wrong and illegal orders for their transfers from one jail to another, consequential and the grievances relating to their place of detention.
(2.) In Writ Petition Nos. 7030/2015, 24014/2015, 27600/2015, 29764/2015, 11594/2016, 11865/2016 and 3649/2016, the pleadings are complete, though in Writ Petition Nos. 5132/2016, 3441/2016, 7123/2016, 11594/2016, 17855/2016, 11750/ 2016, 19014/2016 and 19739/2016, the pleadings are not complete but learned counsel for the parties submitted that as they are adopting the arguments advanced in the leading writ petition and the grounds for challenge of their transfer orders and grounds for claiming the reliefs by them are almost common to the leading writ petition, therefore, there is no need to file counter and rejoinder affidavits.
(3.) Since all the transfer orders from one jail to another have been challenged by the respective petitioners on almost common grounds, other reliefs have also been claimed by some petitioners on the similar grounds, therefore, on request of the learned counsel for the parties, we have heard all the aforesaid writ petitions together and decided by this common judgment.;