RANGANATH MISRA,J. - (1.) Heard learned counsel for the parties. When we made the order on December 14, 1987, it was not pointed out, as accepted in the petition ow filed, that the suspension had terminated and the officers had urned to duty. The allegation now made that by December 14, 1987 e suspended officers had been put back to duty is not disputed. In circumstances, we recall the order dated December 14, 1987, and 'dismiss the Special Leave Petitions of the State of Andhra Pradesh. make it clear that our order would not stand in the way of State f Andhra Pradesh for making any fresh order in the disciplinary proceedings.;