Section 70 in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
70. Validation.
- Notwithstanding anything contained in any judgment, decree or order of Court or other authority, the seniority of the candidates selected for appointment to a service, class or category determined on the basis of the roster specified in Schedule-III under clause (c) of General Rule 22 of the Tamil Nadu State and Subordinate Services Rules and anything done or any action taken on the basis of such seniority, during the period commencing on the 1st day of January 1955 and ending with the date of publication of this Act in the Tamil Nadu Government Gazette shall, for all purposes, be deemed to be, and to have always been, validly determined, done or taken in accordance with law, as if this Act had been in force at all material times when such determination of seniority has been made and such thing done or action taken.
