The University School of Law was established in the year of 1977. Initially the classes were conducted at the School of Languages of the University. In the year of 1982 the School was sifted to its own building.

In the beginning two courses at LL.M. were offered in the subject of Commercial Laws and Criminal Laws.The School is adequately equipped with infrastructure facilities. All the faculty members have been provided with personal computers with internet facility.

We have the department library with internet facility and sufficient nos of books pertaining to the subjects offered along with Supreme Court Case online and AIR, and Manupatra and other Software relating to IPR and CD's on the Law Commission of India Reports.

1. LLM

Environmental Law related issues requires effective implementation of various legislations along with Government rules and regulations. This course is very much use full to practicing lawyers as well as executives in the process of sustainable development.

The special forums in case of dispute resolution is the need of an hour. A special law relating to environment tribunal and environment appellate tribunal has been passed. The students having specialization in the environmental law will be benefited in their legal profession.

IPR is another most emerging and challenging field for the law markers to protect the interests of the citizens in the ambient of globalization under WTO regime, where there is a specific agreement on "Trade Related Intellectual Property Rights" (TRIPs).

There is a great demand in the corporate sector to deal with the Intellectual Property Rights. Particularly in the area of R & D, specialization in IPR is always been given priority and preference in the selection of law officers of the company.