RAVER TALUKA URDU EDUCATION SOCIETY HATTISHAWALI MASJID COMPOUND, RAVER, TQ. RAVER, DISTRICT JALGAON THROUGH ITS CHAIRMAN Vs. MOHAMMAD ABDUL RAUF ABDUL WAHAB AGE : 38 YEARS, OCCUPATION : NIL, R/O GHOUSIYA NAGAR, OPP. AFTAB KIRANA SHOP, AT POST BHUSAWAL, TQ.BHUSAWAL, DISTRICT JALGAON

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) This case gives rise to the importance of imparting Arts Education in the school curriculum and perhaps the failure of the education system to equip the young students with knowledge and creative ability.

(3.) Never before in the history of mankind has there ever been a better time and opportunity to be a "creative". It is the creative individuals who are proving to be successful in this world today. If we take a look around ourselves, we would find tremendous avenues and opportunities available to those individuals who are trying to be creative and innovative.