| Established Year: | 1968 |
| Accreditation: | Not Available |
| Status Of College: | Bar Council Approved |
| College Management: | Private |
| College Facilities: | Not Available |
College Information:
With the opening of Dr. Ambedkar College of Law which started functioning from 15th june ,1968 the People’s education society has fulfilled the long-cherished desire of Dr. Babasaheb Ambedkar was a man of great vision who has always felt within himself an urge for social reconstruction on the basis of equality, Social and Economic Justice and above all the establishment of the class-less society.
As far back as 1927 at the time of Mahad satyagrah he had proclaimed the view on these items of social Justice and Equality enshrined in the preamble of the Indian Constitution that had to be implemented into the scheme of lif.
He was concived that education in general and legal education in particular would create the rights and essential dignity in individual human beings. Dr. Ambedkar College of Law has completed Thirty seven years of it’s fruitful services in the spread of legal education in this region.
The main objective of the college is to carry out the responsibility of dissemination of knowledge with a missionary zeal so that the students in general and the students of weaker section in particular ,may acquire competitive merit and excellence in legal education.
As far back as 1927 at the time of Mahad satyagrah he had proclaimed the view on these items of social Justice and Equality enshrined in the preamble of the Indian Constitution that had to be implemented into the scheme of lif.
He was concived that education in general and legal education in particular would create the rights and essential dignity in individual human beings. Dr. Ambedkar College of Law has completed Thirty seven years of it’s fruitful services in the spread of legal education in this region.
The main objective of the college is to carry out the responsibility of dissemination of knowledge with a missionary zeal so that the students in general and the students of weaker section in particular ,may acquire competitive merit and excellence in legal education.
